High Courts26 May 2026Dismissed
Shanti Devi Agrawal W/o Late Vasant Kumar Agrawal Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0604
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 50 of 59,257
High Courts26 May 2026Disposed Of
Sanjay Rathore & Ors Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0603
Constitution Of India, 1950 - Article 226
Supreme Court26 May 2026Disposed Of
Sarla Devi & Ors Vs Reliance General Insurance Company Limited & Ors
Supreme Court Of India · (2026) 05 SC CK 0506
Motor Vehicles Act, 1988- Section 166, 168Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006- Rule 3, 5(1), 5(2), 5(5)
Supreme Court26 May 2026Allowed
State Of Tripura Vs Panna Ahmed
Supreme Court Of India · (2026) 05 SC CK 0505
Code of Criminal Procedure, 1973- Section 164, 311, 482Indian Penal Code, 1860- Section 342, 376(1), 506
Supreme Court26 May 2026Allowed
State By Lokayuktha Police Vs Sri K. Rangayya & Anr
Supreme Court Of India · (2026) 05 SC CK 0504
Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 161, 307
Supreme Court26 May 2026Dismissed
Satya Narayan Shukla Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2026) 05 SC CK 0503
Supreme Court26 May 2026
In Re: Illegal Sand Mining In The National Chambal Sanctuary And Threat To Endangered Aquatic Wildlife Vs
Supreme Court Of India · (2026) 05 SC CK 0502
Constitution of India, 1950- Article 21, 48A, 51A(g), 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 218(3)Code of Criminal Procedure, 1973- Section 197(3)
Supreme Court26 May 2026Allowed
Hindustan Medical Institution Vs Birla Corporation Limited & Ors
Supreme Court Of India · (2026) 05 SC CK 0501
Indian Trusts Act, 1882- Section 48Companies Act, 2013- Section 108Companies (Management and Administration) Rules, 2014- Rule 20
Supreme Court26 May 2026Allowed
Abdur Rahman Vs Union Of India & Ors
Supreme Court Of India · (2026) 05 SC CK 0500
Constitution of India, 1950- Article 142, 312All India Service (Conduct) Rules 1968- Rule 3, 6, 7, 8, 19(2)All India Service (Death-cum-Retirement Benefits) Rules, 1958- Rule 16(1), 16(2), 16(2A)
Supreme Court26 May 2026Dismissed
Mahendra Rai @ Harendra Narain Singh And Ors. Etc Vs State Of Bihar
Supreme Court Of India · (2026) 05 SC CK 0499
Code of Criminal Procedure, 1973- Section 164, 232WIndian Penal Code, 1860- Section 109, 147, 148, 149, 302, 323, 324, 379, 436
Supreme Court26 May 2026Allowed
Mondira Ghosh Vs Chaitali Ghosh
Supreme Court Of India · (2026) 05 SC CK 0498
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 6 Rule 7, Order 6 Rule 17, Order 8 Rule 9
Supreme Court26 May 2026Partly Allowed
M/s Mansi Finance (Chennai) Ltd Vs M. Lalitha And Others
Supreme Court Of India · (2026) 05 SC CK 0497
Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 188- Section 138, 141, 141(2)
Supreme Court26 May 2026Allowed
Gandadhipa Sahu Vs State Of Odisha & Ors
Supreme Court Of India · (2026) 05 SC CK 0496
Indian Penal Code, 1860- Section 34, 304B, 498ADowry Prohibition Act, 1961- Section 4Probation of Offenders Act, 1958- Section 4
Supreme Court26 May 2026Allowed
Paliniswamy Veeraraja & Ors Vs State Of Karnataka & Anr
Supreme Court Of India · (2026) 05 SC CK 0495
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(9), 528Code of Criminal Procedure, 1973- Section 195(1)(b)(ii), 173(8), 200, 482Indian Penal Code, 1860- Section 34, 406, 420, 468, 471
Supreme Court26 May 2026Partly Allowed
Munna Moyuddin Shaikh Vs State of Gujarat
Supreme Court Of India · (2026) 05 SC CK 0494
Constitution of India, 1950- Article 72, 161Code of Criminal Procedure, 1973- Section 386, 401, 432, 433AIndian Penal Code, 1860- Section 34, 45, 53, 302, 364A
Supreme Court26 May 2026Allowed
Saurabh Agrawal Vs State Of Uttar Pradesh And Another
Supreme Court Of India · (2026) 05 SC CK 0493
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860- Section34, 120B, 406, 420, 467, 468, 471, 506
Supreme Court26 May 2026Partly Allowed
Mukesh Kumar Yadav Vs State (UT of Andaman & Nicobar Islands) Etc
Supreme Court Of India · (2026) 05 SC CK 0492
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 258, 401, 427Code of Criminal Procedure, 1973- Section 235, 235(1), 235(2), 360, 386, 386(a)Indian Penal Code, 1860- Section 34, 306, 312, 376, 417, 498A
Supreme Court26 May 2026Disposed Of
K. Raheja Corp. Private Limited Vs State Of Maharashtra & Ors. Etc
Supreme Court Of India · (2026) 05 SC CK 0491
Constitution of India, 1950- Article 14Companies Act, 1956- Section 617Maharashtra Regional and Town Planning Act, 1966- Section 113(3A)(1)
Supreme Court26 May 2026Allowed
Bency John Vs Kerala State Electricity Board Ltd & Ors
Supreme Court Of India · (2026) 05 SC CK 0490
Constitution of India, 1950- Article 14, 77(3), 309, 310, 311, 311(1), 311(2)Code of Civil Procedure, 1908- Section 80, Order 41 Rule 27Railways Act, 1989- Section 2, 2A(1), 2A(2), 2(20), 2(32), 2(34), 3
Supreme Court26 May 2026Disposed Of
M/s Shivhare Roadlines Pvt. Ltd. And Anr Vs Madhya Pradesh Electricity Board
Supreme Court Of India · (2026) 05 SC CK 0489
Code of Civil Procedure, 1908- Section 96