High Courts22 Apr 2026Allowed
Lokesh @ Lucky Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0772
Indian Penal Code, 1860- Section 34, 392, 394, 397, 411Arms Act, 1959- Section 25, 27
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Search 11,84,587 Indian judgments.
11,84,587 judgments in All Courts · page 235 of 59,230
High Courts22 Apr 2026Allowed
Vivek Vs State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0771
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- SectionSection 363, 376Protection Of Children From Sexual Offences Act, 2012- Section 6
High Courts22 Apr 2026Disposed Of
Babu Lal Koli Vs United India Insurance Co. Ltd
Delhi High Court · (2026) 04 DEL CK 0770
Code of Criminal Procedure, 1973- Section 156(3)General Insurance (Conduct, Discipline and Appeal) Rules, 1975- Rule 3(1), 4(1), 4(5), 4(9), 21(3), 23, 25, 25(2), 25(3), 25(6), 31, 42, 44, 47
High Courts22 Apr 2026Disposed Of
B L Koli Vs United India Insurance Company Ltd & Ors.
Delhi High Court · (2026) 04 DEL CK 0769
Code of Criminal Procedure, 1973- Section 156(3)General Insurance (Conduct, Discipline and Appeal) Rules, 1975- Rule 3(1), 4(1), 4(5), 4(9), 21(3), 23, 25, 25(2), 25(3), 25(6), 31, 42, 44, 47
High Courts22 Apr 2026Allowed
Sh. Ravindra Singh And Anr Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0768
Railway Claims Tribunal Act, 1987- Section 23
High Courts22 Apr 2026Allowed
Modi Woodspace Private Limited Vs The Registrar Of Trade Marks
Delhi High Court · (2026) 04 DEL CK 0767
Trade Marks Act, 1999- Section 11, 11(1), 11(a), 91
High Courts22 Apr 2026Dismissed
Uttar Pradesh State Road Transport Corporation Vs Lalaram & Ors
Delhi High Court · (2026) 04 DEL CK 0766
High Courts22 Apr 2026Dismissed
Ashok Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0753
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 35(3)Bharatiya Nayaya Sanhita, 2023- Section 308, 318(4), 319, 340Indian Penal Code, 1860- Section 383, 384, 385, 386, 387, 388, 389, 416, 419, 420, 470, 471
High Courts22 Apr 2026Allowed
Tulsinand Sahu Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0673
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Bhartiya Nyay Sanhita, 2023- Section 3(5), 111, 316(5), 318(4), 318(3)
Tribunals and Commissions22 Apr 2026Disposed Of
Asha Chaudhary Malhotra, IAS, Group A Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0641
High Courts22 Apr 2026Dismissed
Nabanita Mandal @ Nabeneeta Mandal Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0618
Constitution Of India, 1950-Article 226West Bengal Gram Panchayat Act, 1973-Section 4(2A)(i), 12, 12(2), 12(3), 12(4), 12(10), 213A
Supreme Court22 Apr 2026Allowed
Union Of India Vs SIR Sobha Singh And Sons Pvt. Ltd
Supreme Court Of India · (2026) 04 SC CK 0524
Constitution of India, 1950- Article 227, 294, 295, 296Code of Civil Procedure, 1908- Section 80Government Grants Act, 1895- Section 2, 3
Supreme Court22 Apr 2026Dismissed
Unchgaon Village Panchayat Vs Kolhapur Municipal Corporation And Another
Supreme Court Of India · (2026) 04 SC CK 0523
Constitution of India, 1950- Article 243Q(1), 243Q(2)Code of Civil Procedure, 1908- Section 9A, Order 39 Rule 1, Order 39 Rule 2Maharashtra Municipal Corporations Act, 1949- Section 3
Supreme Court22 Apr 2026Dismissed
The Secretary, Government Of Tamil Nadu, And Others Etc Vs S. Raja And Others Etc
Supreme Court Of India · (2026) 04 SC CK 0522
Supreme Court22 Apr 2026Dismissed
Adalat Yadav Etc Vs State Of Bihar
Supreme Court Of India · (2026) 04 SC CK 0521
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 120B, 149, 302, 307Arms Act, 1959- Section 27
Supreme Court22 Apr 2026Allowed
Rajendra Singh Bora Vs Union Of India & Ors
Supreme Court Of India · (2026) 04 SC CK 0520
Supreme Court22 Apr 2026Dismissed
Chaitanya Bahuuddeshiya Shikshan Prasarak Mandal & Ors Vs Auxilo Finserve Pvt. Ltd. & Ors
Supreme Court Of India · (2026) 04 SC CK 0519
Constitution of India, 1950- Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13, 13(2)
Tribunals and Commissions21 Apr 2026Dismissed
Sanjay Pandurang Kalate, Suspended Director Of Envirant Developers Pvt. Ltd Vs Jayesh Natvarlal Sanghrajka, Resolution Professional Of Envirant Developers Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1937
Tribunals and Commissions21 Apr 2026Dismissed
Mr. Anup Kumar Singh Resolution Professional Of Sri Balaji Logistics Products Private Limited (In CIRP) Vs SMRC Logistic And Warehouse Service Provider, QWIK Supply Chain Private Limited
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1934
Insolvency and Bankruptcy Code, 2016-Section 14, 61CIRP Regulations, 2016
Tribunals and Commissions21 Apr 2026Allowed
Sanjeev Sangal Vs M/s Apex Heights Pvt. Ltd.
National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · (2026) 04 NCLAT CK 1923
Insolvency and Bankruptcy Code, 2016-Section 61, 74(3), 31, 31(1), 30(2), 9CIRP Regulations-Regulation 39(9), 4E, 13, 14, 8A(2), 36(2)Income Tax Act-Section 269ST