High Courts20 Apr 2026Dismissed
Janki Devi Vs Anita & Ors
Delhi High Court · (2026) 04 DEL CK 0739
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Evidence Act, 1872- Section 148(1)
JUDGMENT DATABASE
Search 11,84,339 Indian judgments.
11,84,339 judgments in All Courts · page 232 of 59,217
High Courts20 Apr 2026Disposed Of
Poonam Sharma Vs Surinder Singh
Delhi High Court · (2026) 04 DEL CK 0738
Constitution of India, 1950- Article 227
High Courts20 Apr 2026Disposed Of
M S Lakshmi Infrastructure And Developers India Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 0737
Arbitration and Conciliation Act, 1996- Section 9, 12, 17
High Courts20 Apr 2026Allowed
Urvashi Shrivas Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0674
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471
High Courts20 Apr 2026Dismissed
Haridas @ Haridas Debdas Vs State Of West Bengal
Calcutta High Court · (2026) 04 CAL CK 0611
Protection Of Children From Sexual Offences Act, 2012-Section 5, 5M, 6Indian Penal Code, 1860-Section 248, 376AB, 448, 506Code Of Criminal Procedure, 1973-Section 164, 313
High Courts20 Apr 2026Allowed
Tilak Shankar Mazumder Vs Office Of R.B.I. Ombudsman, Reserve Bank Of Inda & Anr
Calcutta High Court · (2026) 04 CAL CK 0610
High Courts20 Apr 2026Disposed Of
J. Thomas Finance Private Limited & Anr. Vs Reserve Bank Of India & Ors
Calcutta High Court · (2026) 04 CAL CK 0609
Constitution Of India, 1950-Article 19(1)(g)Reserve Bank Of India Act, 1934-Section 45IA(6), 45IA(6)(i)
High Courts20 Apr 2026Dismissed
Sharad Goenka Vs Tarit Mitra And Anr
Calcutta High Court · (2026) 04 CAL CK 0608
Arbitration And Conciliation Act, 1996-Section 5, 8
High Courts20 Apr 2026Disposed Of
Rajshri Productions Pvt. Ltd. Vs T. E. Thomson And Company Ltd.
Calcutta High Court · (2026) 04 CAL CK 0607
Code Of Civil Procedure, 1908-Order 20 Rule 12Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vii), 7, 15
High Courts20 Apr 2026Allowed
Nijamoddin Mohamad Khan Vs State of Maharashtra
Bombay High Court · (2026) 04 BOM CK 0596
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(f), 3(1)(g), 14(A)Maharashtra Land Revenue Code, 1966- Section 36, 36(A)Code of Criminal Procedure, 1973- Section 154, 202
High Courts20 Apr 2026Allowed
Tatya @ Arjun Sudhakar Marathe Vs State of Maharashtra
Bombay High Court · (2026) 04 BOM CK 0595
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)Bhartiya Nyaya Sanhita, 2023- Section 183, 310(2), 311Maharashtra Police Act, 1951- Section 37(1), 37(3), 135
High Courts20 Apr 2026Allowed
M/S S S Builders Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0590
High Courts20 Apr 2026Allowed
Addanki @ Mekathoti Rishika Vs Addanki Deepak Kumar
Andhra Pradesh High Court · (2026) 04 AP CK 0589
Code Of Civil Procedure, 1908 - Section 24Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 85Dowry Prohibition Act, 1961 - Section 3, 4
High Courts20 Apr 2026Allowed
Nagireddy Rajakumari, W/O Ramana Reddy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 04 AP CK 0588
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 143, 149, 420, 464, 465, 467, 468, 471Information Technology Act, 2000 - Section 66
High Courts20 Apr 2026Disposed Of
G Hari Krishna, S/O. G. Gopala Naidu Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 04 AP CK 0587
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Andhra Pradesh Forest Act, 1967 - Section 20(1)(c)(ii)(v)(vi)(vii)(ix)(x), 52(d), 62A(3)Forest Conservation Act, 1980 - Section 2
Supreme Court20 Apr 2026Dismissed
Himakshi Vs Rahul Verma & Ors
Supreme Court Of India · (2026) 04 SC CK 0511
Supreme Court20 Apr 2026Disposed Of
State Of Uttar Pradesh And Ors Vs Ajay Kumar Malik
Supreme Court Of India · (2026) 04 SC CK 0510
Constitution of India, 1950- Article 136Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995- Section 47(1)
Supreme Court20 Apr 2026Dismissed
Nilesh C. Ojha Vs High Court Of Judicature At Bombay Through Secretary & Ors
Supreme Court Of India · (2026) 04 SC CK 0509
Contempt of Courts Act, 1971- Section 19Contempt of Courts (Bombay High Court) Rules, 1994- Rule 8, 9(1)
Supreme Court20 Apr 2026Allowed
Pawan Garg & Ors Vs South Delhi Municipal Corporation
Supreme Court Of India · (2026) 04 SC CK 0508
Delhi Municipal Corporation Act, 1957- Section 312, 313, 477
Supreme Court20 Apr 2026Dismissed
V.K. John Vs S. Mukanchand Bothra And Huf (Died) Represented By Lrs. & Ors
Supreme Court Of India · (2026) 04 SC CK 0507
Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Section 115Arbitration & Conciliation Act, 1996- Section 2(1)(g), 16(2), 34, 35, 40