JUDGMENT DATABASE

Search 11,84,599 Indian judgments.

11,84,599 judgments in All Courts · page 245 of 59,230

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

Read judgment Generate summary

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

Read judgment Generate summary

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)

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

High Courts20 Apr 2026Allowed

M/S S S Builders Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 04 AP CK 0590

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

Supreme Court20 Apr 2026Dismissed

Himakshi Vs Rahul Verma & Ors

Supreme Court Of India · (2026) 04 SC CK 0511

Read judgment Generate summary

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)

Read judgment Generate summary

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)

Read judgment Generate summary

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

Read judgment Generate summary

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

Read judgment Generate summary

Supreme Court20 Apr 2026Allowed