High Courts29 May 2026Dismissed
Veero Devi Vs State Of HP
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0850
Constitution Of India, 1950-Article 21, 47Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 37
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 42 of 59,257
High Courts29 May 2026Dismissed
Sunil Kumar Vs Rajesh Kumar
Delhi High Court · (2026) 05 DEL CK 0753
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 16 Rule 1
High Courts29 May 2026Dismissed
General Secretary All India Kamgar Union Vs Mahanagar Telephone Nigam Ltd And Ors
Delhi High Court · (2026) 05 DEL CK 0752
Contract Labour (Regulation & Abolition) Central Rules, 1971- Rule 25(2)(v)(a)
High Courts29 May 2026Disposed Of
Pratibha Verma Vs Abhishek Kumar
Delhi High Court · (2026) 05 DEL CK 0751
Code of Civil Procedure, 1908- Order 9 Rule 13, Order 43 Rule 1(d)Family Courts Act, 1984- Section 19Hindu Marriage Act, 1955- Section 13(1)(i), 13(1)(ia)
High Courts29 May 2026Allowed
Subodh Jain Vs Subhash Chand Jain & Ors
Delhi High Court · (2026) 05 DEL CK 0750
Code of Civil Procedure, 1908- Section 96, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 14Delhi High Court Act, 1966- Section 10
High Courts29 May 2026Disposed Of
Shahbaz Khan Vs Komal Shresth
Delhi High Court · (2026) 05 DEL CK 0749
Hindu Marriage Act, 1955- Section 13B, 13B(1), 13B(2), 14, 14(1)Special Marriage Act, 1954- Section 28, 28(1), 28(2), 29Family Courts Act, 1984- Section 19(1)
High Courts29 May 2026Disposed Of
Anirban A Chowdhury Vs State Of Goa And Others
Bombay High Court · (2026) 05 BOM CK 0576
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 183, 193, 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115, 117(2), 351(3)Indian Penal Code, 1860-Section 300, 302, 307
High Courts29 May 2026Disposed Of
Dilip Mangesh Morje Vs Goa Coastal Zone Management Authority And 4 Ors
Bombay High Court · (2026) 05 BOM CK 0575
National Green Tribunal Act, 2010-Section 22
High Courts29 May 2026Allowed
Girish Dhanraj Parakh And Others Vs Maharashtra Chamber of Commerce, Industry and Agriculture (MACCIA) And Others
Bombay High Court · (2026) 05 BOM CK 0574
High Courts29 May 2026
Unilever Plc Vs Ashok Kumar
Bombay High Court · (2026) 05 BOM CK 0573
Code Of Civil Procedure, 1908-Order 39 Rule 7, Order 40 Rule 1
High Courts29 May 2026
HDFC Asset Management Company Vs Union Of India And Others
Bombay High Court · (2026) 05 BOM CK 0572
Securities And Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015- regulation 30
High Courts29 May 2026Partly Allowed
Kiran Alias M. Kiran, S/O. Muneppa & Ors Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0551
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 109(1)
High Courts29 May 2026Disposed Of
Nagidi Balaji, S/O Veeriah Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0550
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 482
High Courts29 May 2026Allowed
Chennu Chanti, S/O.Peraiah Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0549
Bharatiya Nyaya Sanhita, 2023 - Section 65(1)Protection Of Children From Sexual Offences Act, 2012 - Section 3(a), 4, 7, 8, 11(ii), 12Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(e), 3(1)(w)(i), 3(2)(v)
Supreme Court29 May 2026Dismissed
Madhya Pradesh Road Development Corporation Ltd. Through Its Managing Director Vs M/s Jabalpur Corridor Pvt. Ltd. Through Its Managing Director
Supreme Court Of India · (2026) 05 SC CK 0537
Constitution of India, 1950- Article 14(4), 136, 227Arbitration and Conciliation Act, 1996- Section 5, 7, 14, 16, 16(2), 16(6), 34, 34(1), 34(2), 34(2)(b)(i), 34(2)(b)(ii), 34(2)(a)(iv), 34(3), 37Contract Act, 1872- Section 70, 73
Supreme Court29 May 2026Disposed Of
A. John Kennedy And Others Vs State Of Tamil Nadu And Others
Supreme Court Of India · (2026) 05 SC CK 0536
Constitution of India, 1950- Article 21, 48A, 51A(g)Tamil Nadu Forest Act, 1882- Section 68ATamil Nadu Government Servants' Conduct Rules, 1973- Rule 3
Supreme Court29 May 2026Disposed Of
Pila Pahan @ Peela Pahan And Others Vs State Of Jharkhand And Another
Supreme Court Of India · (2026) 05 SC CK 0535
Constitution of India, 1950- Article 21, 142, 226, 227Code of Civil Procedure, 1908- Order 20 Rule 1Bharatiya Nagarik Suraksha Sanhita, 2023- Section 392
Supreme Court29 May 2026Allowed
Pushpa & Ors Vs Dayawati & Ors
Supreme Court Of India · (2026) 05 SC CK 0534
Code of Civil Procedure, 1908- Section 115, 151, Order 12 Rule 6Evidence Act, 1872- Section 17, 18
Supreme Court29 May 2026
Bihar State Ardh Sarkari Arajpati Karamchari Maha Sangh And Ors Vs State Of Bihar And Ors
Supreme Court Of India · (2026) 05 SC CK 0533
Constitution of India, 1950- Article 21Employees' Provident Fund and Miscellaneous Provisions Act, 1952- Section 7Q
Supreme Court29 May 2026Disposed Of
Bharat Kumar Badlani Vs Seema Chaudhary
Supreme Court Of India · (2026) 05 SC CK 0532