High Courts05 Aug 2026Appeal is partly allowed
Vikram @ Tannu Vs State
Delhi High Court
Criminal Procedure Code, 1973-Section 374(2)Indian Penal Code, 1860-Sections 394, 397, 457Arms Act, 1959-Sections 25 and 27
JUDGMENT DATABASE
Search 11,94,396 Indian judgments.
11,94,396 judgments in All Courts · page 308 of 59,720
High Courts05 Aug 2026Petition dismissed
Dr. Poonam Mishra Vs State Of NCT Of Delhi
Delhi High Court · 2022 INSC 1152
Medical Termination of Pregnancy Act, 1971-Section 3, Section 3(2), Section 3(4)(a), Section 3(4)(b)Indian Penal Code, 1860-Sections 312 to 316POCSO Act
Supreme Court05 Aug 2026Appeal allowed
KKH Finvest Pvt. Ltd. And Another Vs Ashiesh Shukla And Others
Supreme Court Of India
High Courts04 Aug 2026
Rajkumar Singh Vs Election Commission Of India & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4322
Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860
High Courts04 Aug 2026
Sushil Kumar Pandey Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4357
Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 14(7)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 65, Explanation-1 to Rule 65
High Courts04 Aug 2026
Rambharosi & Ors. Vs Board Of Revenue, Gwalior & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4354
Constitution of India-Article 227Madhya Pradesh Land Revenue Code, 1969-Section 109, 110, Rule 22, 24, 32Transfer of Property Act, 1882-Section 3, 100
High Courts04 Aug 2026Dismissed
Purushotam Rawat & Anr. Vs Director, Directorate Of Enforcement & Anr.
Delhi High Court · (2026) 08 DEL CK 4397
Constitution of India-Article 226, 14, 19(1)(g), 21, 300APrevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 5, 5(1), 5(3), 5(5), 26, 26(1), 42, 50, 66(2)Information Technology Act, 2000-Sections 66, 43, 66(D)
High Courts04 Aug 2026Disposed Of
Hurba Petro & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4403
National Investigation Agency Act, 2008-Section 21, 21(1), 21(2), 21(3), 21(4), 21(5)Unlawful Activities (Prevention) Act, 1967-Section 18, 43D, 43D(2), 43D(2)(b)Code of Criminal Procedure, 1973-Section 167, 378(3), 482
High Courts04 Aug 2026
Rajeshwar Singh Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4404
Constitution of India-Article 226
High Courts04 Aug 2026
Madan Lal Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4429
Constitution of India-Article 226
High Courts04 Aug 2026
Mohammad Naseem Vs Commissioner Of Police & Ors.
Delhi High Court · (2026) 08 DEL CK 4430
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014Cantonment Act, 2006
High Courts04 Aug 2026
Akhilesh Kumar Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4431
Constitution of India-Article 226
High Courts04 Aug 2026
Hakim Prasad Mehto Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4318
Constitution of India-Article 226
High Courts04 Aug 2026
Rajveer Singh Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 08 DEL CK 4432
Constitution of India-Article 226
High Courts04 Aug 2026
Arun Birla Vs Nirmal Singh & Anr.
Delhi High Court · (2026) 08 DEL CK 4409
Code of Civil Procedure, 1908-Section 100, Order XLII, XXIII Rule 1, 2 Rule 2, XXXIVSpecific Relief Act-Section 38Arbitration and Conciliation Act, 1996-Section 8, 34
High Courts04 Aug 2026
Brij Raj & Anr. Vs Chand Babu
Delhi High Court · (2026) 08 DEL CK 4410
CPC-Section 100, 96 read with Section 41
High Courts04 Aug 2026
Kailash Chand & Anr. Vs Prem Chand & Ors.
Delhi High Court · (2026) 08 DEL CK 4411
Code of Civil Procedure, 1908-Section 96Indian Succession Act, 1925-Section 276, 63Indian Evidence Act, 1872-Section 68
High Courts04 Aug 2026
Bijender Singh Vs Govt. Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4413
Constitution of India-Article 226CCS(Pension) RulesF.R.S.R
High Courts04 Aug 2026
Dilshad Bano & Ors. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4435
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts04 Aug 2026
Amrit Singh Mehta Trading As Mehta Cosmetics Vs Controller General Of Patents, Designs And Trade Marks
Delhi High Court · (2026) 08 DEL CK 4464
Constitution of India-Article 226Trade Marks Act, 1999-Section 25(3), 25Right to Information Act, 2005