Supreme Court26 May 2026Allowed
Dr. Indira Saranath Vs Union Of India And Another
Supreme Court Of India · (2026) 05 SC CK 0488
Constitution of India, 1950- Article 77(3)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 51 of 59,257
Supreme Court26 May 2026Disposed Of
Gujarat Water Supply And Sewerage Board Vs Saryu Plastics Pvt. Ltd
Supreme Court Of India · (2026) 05 SC CK 0487
Arbitration and Conciliation Act, 1996- Section 14, 29A, 33, 33(i)(a), 34
Supreme Court26 May 2026Disposed Of
Bhupesh Bhayana And Another Vs Kunal Seth And Another
Supreme Court Of India · (2026) 05 SC CK 0486
Constitution of India, 1950- Article 142Arbitration and Conciliation Act, 1996- Section 9, 34, 34(2A), 37
High Courts26 May 2026Allowed
Kapil Som And Another Vs State Of U.P. And Another
Allahabad High Court · (2026) 05 AHC CK 0425
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 392)(v), 14A(1)Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2), 352Code Of Criminal Procedure, 1973-Section 161, 164
High Courts25 May 2026Allowed
Jiten Engti And 3 Ors Vs State Of Assam And Anr
Gauhati High Court · (2026) 05 GAU CK 1582
Indian Penal Code, 1860- Section 34, 302Code of Criminal Procedure, 1973- Section 164
High Courts25 May 2026Allowed
K.N. Sukumaran Nair Vs K.E. Parameswara Pillai
High Court Of Kerala · (2026) 05 KL CK 1535
Code of Civil Procedure, 1908- Order 7 Rule 3
High Courts25 May 2026Allowed
State Public Information Officer Vs Kerala State Information Commission,
High Court Of Kerala · (2026) 05 KL CK 1534
Constitution of India, 1950- Article 105(3)Right to Information Act, 2005- Section 2(f), 2(i), 2(j), 7(1), 8, 8(1)(d)(g), 8(1)(d)(h), 8(1)(e), 8(1)(j), 11, 20(1)Digital Personal Data Protection Act, 2023- Section 44(3)
High Courts25 May 2026Dismissed
P.V.Surendran Vs Kavitha Rajendran(Died)
High Court Of Kerala · (2026) 05 KL CK 1533
Code of Civil Procedure, 1908- Section 16(b), 17, 21(1), 99, 120Kerala Cooperative Societies Act, 1969- Section 2(i), 69, 100General Clauses Act, 1887- Section 13
Supreme Court25 May 2026Dismissed
Pawan Kumar Sharma Vs Manoj Kumar & Ors
Supreme Court Of India · (2026) 05 SC CK 1511
Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 100(4)Indian Penal Code, 1860- Section 120B, 201, 302, 364, 396
Supreme Court25 May 2026Dismissed
Uperndra Khare Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 05 SC CK 1510
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 149, 302, 382, 404, 411Arms Act, 1959- Section 25, 27
High Courts25 May 2026Disposed Of
Neha Sharma & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1195
High Courts25 May 2026Partly Allowed
Naveen Singh Khadayat Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 05 UK CK 1190
Indian Penal Code, 1860 - Section 307, 326Arms Act, 1959 - Section 4, 25, 25(1B)(b)Code Of Criminal Procedure, 1973 - Section 313
High Courts25 May 2026Allowed
Mukesh Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1189
High Courts25 May 2026Disposed Of
Sovendra Singh Rawat Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 1188
High Courts25 May 2026Dismissed
Charanjeet Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 1187
Societies Registration Act, 1860 - Section 25
High Courts25 May 2026Disposed Of
Tanveer Khan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1186
High Courts25 May 2026Disposed Of
M/s R B Enterprises. Vs Commissioner, Central Goods & Services Tax And Others.
Uttarakhand High Court · (2026) 05 UK CK 1185
High Courts25 May 2026Disposed Of
Puja Bhowmik Vs Babul Bhowmik
Tripura High Court · (2026) 05 TP CK 1252
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 117(2), 109Indian Penal Code, 1860 - Section 302
High Courts25 May 2026
Suresh Kumar Mittal Vs Union Of India & Anr.
Sikkim High Court · (2026) 05 SIK CK 1093
High Courts25 May 2026
Nar Bahadur Chettri (Khatiwada) & Anr. Vs Devi Lall Khatiwada & Ors.
Sikkim High Court · (2026) 05 SIK CK 1092