High Courts18 May 2026Allowed
M/s Sarvpriya Securities Pvt Ltd Vs M/s Ank Hotels Pvt Ltd
Delhi High Court · (2026) 05 DEL CK 0666
Arbitration and Conciliation Act, 1996- Section 16, 31(3), 34, 34(2)(a)(iv)Contract Act, 1872- Section 73, 74
JUDGMENT DATABASE
Search 11,86,444 Indian judgments.
11,86,444 judgments in All Courts · page 256 of 59,323
Tribunals and Commissions18 May 2026Dismissed
Umesh Kumar Tiwari S/o Ram Pal Tiwari & Ors Vs Somesh Kumar & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0584
Administrative Tribunals Act, 1985 - Section 17
Tribunals and Commissions18 May 2026Disposed Of
Ram Mahendra S/o Bhagwati Prasad Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0583
Tribunals and Commissions18 May 2026Disposed Of
Misbahul Haque S/o Aaminul Haque Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0582
Tribunals and Commissions18 May 2026Allowed
Sukhdev Vs Union Of India Through General Manager, Head Quarter, North Central Railway, Prayagraj-211015 & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0581
Supreme Court18 May 2026Partly Allowed
Amit Katyal & Anr Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 0454
Constitution of India, 1950- Article 32Code of Criminal Procedure, 1973- Section 154, 156, 157, 169, 170, 173, 173(2), 173(8)Indian Penal Code, 1860- Sections 120B, 302, 307, 326, 406, 409, 420
Supreme Court18 May 2026Allowed
Susanta Kumar Dalei @Susanta Kumar Dalai Vs State Of Odisha (Vigilance)
Supreme Court Of India · (2026) 05 SC CK 0453
Constitution of India, 1950- Article 14, 136, 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 161, 197, 227, 428, 482Indian Penal Code, 1860- Section 120B, 471, 477A
Supreme Court18 May 2026Allowed
Syed Iftikhar Andrabi Vs National Investigation Agency, Jammu
Supreme Court Of India · (2026) 05 SC CK 0451
Constitution of India, 1950- Article 21, 22, 142, 370Code of Criminal Procedure, 1973- Section 21(1), 91, 156(3), 164, 173, 173(8), 436AIndian Penal Code, 1860- Section 100, 116(2), 117, 118, 120A, 120B, 121
Supreme Court18 May 2026Allowed
Jennifer Messias Vs Leonard G Lobo
Supreme Court Of India · (2026) 05 SC CK 0450
Code of Civil Procedure, 1908- Section 2(2), Order 20 Rule 12, Order 20 Rule 18, Order 26 Rule 14Partition Act, 1893- Section 2, 3, 4
Supreme Court18 May 2026Allowed
State Of Odisha & Ors Vs Sreepati Ranjan Dash
Supreme Court Of India · (2026) 05 SC CK 0449
Constitution of India, 1950- Article 14, 73, 162, 309
Supreme Court18 May 2026Disposed Of
Mahadevanna D.M. Vs State Of Karnataka & Anr
Supreme Court Of India · (2026) 05 SC CK 0448
Indian Penal Code, 1860- Section 279, 304AMotor Vehicles Act, 1988- Section 134(b), 187Probation of Offenders Act, 1958- Section, 3, 12
High Courts16 May 2026Disposed Of
Sadhan Das Vs Namita Rani Das Lodh & Ors
Tripura High Court · (2026) 05 TP CK 1246
High Courts16 May 2026Dismissed
New India Assurance Company Ltd. Vs Dipali Roy & Ors
Tripura High Court · (2026) 05 TP CK 1245
High Courts16 May 2026
Maibam Ongbi Mala Devi & 3 Ors. Vs Magma General Insurance Ltd. & 3 Ors
Manipur High Court · (2026) 05 MAN CK 0901
High Courts16 May 2026Dismissed
Dr Virender Baboria Vs Union Of India And Anr
Delhi High Court · (2026) 05 DEL CK 0678
Constitution of India, 1950- Article 310, 311Central Civil Services (Pension) Rules, 2001- Rule 34, 42, 56(j)
High Courts16 May 2026Dismissed
Lt Col Bharat Singh, Sena Medal Vs Union Of India & Ors
Delhi High Court · (2026) 05 DEL CK 0677
Constitution of India, 1950- Article 226, 227, 227(4), 323A, 323BArmed Forces Tribunal Act, 2007- Section 30, 31
High Courts16 May 2026Disposed Of
Manvendra Bhandari Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 0676
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 125Indian Penal Code, 1860- Section 34, 406, 498A
High Courts16 May 2026Dismissed
Jagdeep Singh @ Jagga & Ors Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0675
Indian Penal Code, 1860- Section 147, 149, 188, 285, 300, 307, 436
High Courts16 May 2026Allowed
Naval Kishore And Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0674
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts16 May 2026Allowed
Chandan Kumar And Anr. Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0673
Indian Penal Code, 1860- Section 34, 406, 498A, 506