Judgments · CourtKutchehry

High Courts06 Apr 2026Disposed Of

Zahid Vs Govt. Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0119

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code of Criminal Procedure, 1973- Section 439Indian Penal Code, 1860- Section 34, 120B, 302, 307, 394, 397, 398

Read judgment Generate summary

High Courts06 Apr 2026Disposed Of

Thermotech Engineers Vs Del Corona And Scardigli India Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 0118

Constitution of India, 1950- Article 227

Read judgment Generate summary

High Courts06 Apr 2026Allowed

Manoj @ Monu Vs State

Delhi High Court · (2026) 04 DEL CK 0117

Indian Penal Code, 1860- Section 376(2)(g), 506

Read judgment Generate summary

High Courts06 Apr 2026Dismissed

Salim Vs Sanjay Garg

Delhi High Court · (2026) 04 DEL CK 0116

Code of Civil Procedure, 1908- Section 100, Order 41 Rule 1, Order 41 Rule 3ALimitation Act, 1963- Section 5

Read judgment Generate summary

High Courts06 Apr 2026Disposed Of

Starlite Vyapaar PVT Ltd Vs SNG Fashions PVT Limited

Calcutta High Court · (2026) 04 CAL CK 0028

Limitation Act, 1963-Section 3

Read judgment Generate summary

High Courts06 Apr 2026Disposed Of

Kondrakonda Samrajyam,, W/O. Surya Prakasa & Ors Vs State Of Andhra Pradesh, Department Of Revenue & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0026

Read judgment Generate summary

High Courts06 Apr 2026Dismissed

Main Ramanayya,, S/O M. Papayya & Ors Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0025

Read judgment Generate summary

High Courts06 Apr 2026Dismissed

Reliance General INS Co Ltd., Hyderabad Vs Golla Nagmalleswari Guntur Dist 12 Thers & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0024

Indian Penal Code, 1860 - Section 304A

Read judgment Generate summary

High Courts06 Apr 2026Allowed

Khora Gobindha,, S/O. Late Rama Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0023

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(C), 20(b)(ii)(B)

Read judgment Generate summary

High Courts06 Apr 2026Allowed

Miriyala Dinesh Kumar & Ors Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 04 AP CK 0022

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 318(4), 329(3), 331(1), 336(2), 338, 339, 340(2), 351(2)

Read judgment Generate summary

High Courts04 Apr 2026Disposed Of

National Insurance Company Limited Vs Kakoli Nandi & Ors

Calcutta High Court · (2026) 04 CAL CK 0030

Motor Vehicles Act, 1988-Section 166

Read judgment Generate summary

High Courts04 Apr 2026

State Of Manipur & Anr. Vs Laishram Dhaneshwor Singh & Ors

Manipur High Court · (2026) 04 MAN CK 0326

Read judgment Generate summary

High Courts04 Apr 2026

Ayekpam Kiranjit Singh & 26 Ors Vs State Of Manipur & Anr.

Manipur High Court · (2026) 04 MAN CK 0325

Read judgment Generate summary

High Courts04 Apr 2026

Kameidun Kames James Vs State Of Manipur & Anr

Manipur High Court · (2026) 04 MAN CK 0324

Read judgment Generate summary

High Courts04 Apr 2026

Salam Kunjakishore Vs State Of Manipur & Ors

Manipur High Court · (2026) 04 MAN CK 0323

Read judgment Generate summary

High Courts03 Apr 2026Allowed

C/M ST. Johns Girls Junior High School Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0586

Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group D Employees) Rules, 1984-Rule 13(1), 14, 15, 15(3), 15(4), 15(5), 15(5)(iii), 16Uttar Pradesh Recognized Basic School (Junior High School) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978-Rule 10(5)(iii)

Read judgment Generate summary

Tribunals and Commissions02 Apr 2026Allowed

DEN Networks Limited Vs Shri Balaji Communication

Telecom Disputes Settlement And Appellate Tribunal · (2026) 04 TDSAT CK 1781

Telecom Regulatory Authority of India Act, 1997- Section 14, 14ACable television Networks (Regulation) Act, 1995- Section 3Evidence Act, 1872- Section 102

Read judgment Generate summary

High Courts02 Apr 2026Disposed Of

State of Bihar Vs Deepak Kumar

Patna High Court · (2026) 04 PAT CK 1087

Constitution Of India, 1950- Article 226

Read judgment Generate summary

High Courts02 Apr 2026Dismissed

Kumari Archana @ Archana Kumari @ Archana Devi Vs State of Bihar

Patna High Court · (2026) 04 PAT CK 1086

Read judgment Generate summary

High Courts02 Apr 2026Disposed Of

Mukesh Kumar Sahani Vs State of Bihar

Patna High Court · (2026) 04 PAT CK 1085

Read judgment Generate summary

Search 11,85,147 Indian judgments.