JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 206 of 59,258

High Courts01 Apr 2026Disposed Of

Rajender Kumar , (Deceased) & Ors. Vs State Of Nct Delhi & Ors.

Delhi High Court · (2026) 04 DEL CK 0107

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 506Prevention of Cruelty to Animals Act, 1960- Section 11(1)

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High Courts01 Apr 2026Disposed Of

Shiva & Ors. Vs State (Nct Of Delhi) & Anr.

Delhi High Court · (2026) 04 DEL CK 0106

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts01 Apr 2026Disposed Of

Anupam Pushkar & Ors. Vs State Of Gnct Of Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 0105

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts01 Apr 2026Allowed

Desalegn Atnafu Abebe Vs Narcotics Control Bureau

Delhi High Court · (2026) 04 DEL CK 0082

Narcotic Drugs And Psychotropic Substances Act, 1985- Section 8, 21, 23, 29

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High Courts01 Apr 2026Allowed

Sonu Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0081

Indian Penal Code, 1860- Section 34, 120B, 195A, 307, 506Juvenile Justice (Care And Protection Of Children) Act, 2015- Section 83

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High Courts01 Apr 2026Dismissed

Atul Tiwari Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0080

Indian Penal Code, 1860- Section 420

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High Courts01 Apr 2026Dismissed

Suman Devi & Ors. Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0079

Railway Claims Tribunal Act, 1987- Section 23

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High Courts01 Apr 2026Dismissed

Kashim Ahmed Vs Harish Kumar

Delhi High Court · (2026) 04 DEL CK 0078

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908-Order 11 Rule 5

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High Courts01 Apr 2026Disposed Of

Brij Lal And Sons Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0077

Arbitration and Conciliation Act, 1996- Section 34

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High Courts01 Apr 2026Dismissed

Vivek Kumar Rai Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 0076

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High Courts01 Apr 2026Disposed Of

M/s Yamuna Enterprises Vs Delhi Development Authority & Anr

Delhi High Court · (2026) 04 DEL CK 0075

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High Courts01 Apr 2026Disposed Of

Uttar Pradesh State Road Transport Corporation Vs Rajender Singh & Ors

Delhi High Court · (2026) 04 DEL CK 0074

Motor Vehicles Act, 1988- Section 166, 168

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High Courts01 Apr 2026Disposed Of

Rajender Singh Yadav & Ors Vs Nawab Singh & Ors

Delhi High Court · (2026) 04 DEL CK 0073

Motor Vehicles Act, 1988- Section 166, 168

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Tribunals and Commissions01 Apr 2026Disposed Of

Aarti Vs Municipal Corporation Of Delhi & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0066

Administrative Tribunals Act, 1985 - Section 19

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Tribunals and Commissions01 Apr 2026Disposed Of

Ruhi Arora Vs Union Of India & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0065

Prevention Of Corruption Act, 1988 - Section 7, 7A, 8, 9, 10, 12Administrative Tribunals Act, 1985 - Section 21Central Civil Services (Classification, Control And Appeal) Rules, 1965 - Rule 10(2), 10(6), 10(7)

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Tribunals and Commissions01 Apr 2026Allowed

Rajiv Kumar Sharma Vs Union of India & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0064

Indian Penal Code, 1860 - Section 120BPrevention Of Corruption Act, 1988 - Section 7

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Tribunals and Commissions01 Apr 2026Dismissed

K.R. Shaji, S/o.Raghavan Vs Union of India & Ors

Central Administrative Tribunal · (2026) 04 CAT CK 0063

Central Civil Services (Revised Pay) Rules, 2008 - Rule 10

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High Courts01 Apr 2026Dismissed

Bachcha Lal And 5 Others Vs State Of Uttar Pradesh And 20 Others

Allahabad High Court · (2026) 04 AHC CK 0021

Constitution Of India, 1950-Article 226Uttar Pradesh Consolidation Of Holdings. Act, 1953-Section 9A(2)

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High Courts01 Apr 2026Allowed

Akash Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 04 AHC CK 0020

Constitution Of India, 1950-Article 142, 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 141, 143, 147, 149, 323, 324, 354A, 354D, 361, 363, 366, 376, 452, 504

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High Courts01 Apr 2026Allowed

Shalauddin And Another Vs State Of U.P.

Allahabad High Court · (2026) 04 AHC CK 0019

Indian Penal Code, 1860-Section 147, 148, 149, 302, 307Code Of Criminal Procedure, 1973-Section 82, 313

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