High Courts25 May 2026Dismissed
Sunita Devi And Ors Vs M/S C.S. Concrete Pvt Ltd And Anr
Delhi High Court · (2026) 05 DEL CK 0740
Motor Transport Workers Act, 1961- Section 26
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 53 of 59,257
High Courts25 May 2026Dismissed
M/s National Insurance Co Ltd Vs Sunita Devi & Ors
Delhi High Court · (2026) 05 DEL CK 0739
Motor Transport Workers Act, 1961- Section 26
High Courts25 May 2026Dismissed
Aruna Dalmia And Anr. Vs Govt. Of Nct Of Delhi And Anr.
Delhi High Court · (2026) 05 DEL CK 0738
Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 25F
High Courts25 May 2026Partly Allowed
Raj Kumar @ Pradeep Vs State
Delhi High Court · (2026) 05 DEL CK 0737
Code of Criminal Procedure, 1973- Section 207, 209, 222, 222(1), 222(2), 232, 313(1)(b), 374(2)Indian Penal Code, 1860- Section 34, 307, 320, 324, 326
High Courts25 May 2026Allowed
Manjit Singh Vs State Of Delhi
Delhi High Court · (2026) 05 DEL CK 0736
Code of Criminal Procedure, 1973- Section 207, 248(1), 313(1)(b), 374Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(2)
High Courts25 May 2026Dismissed
Kalpataru Projects International Limited Vs JSW Infrastructure Limited
Delhi High Court · (2026) 05 DEL CK 0735
Arbitration and Conciliation Act, 1996- Section 9, 34
Supreme Court25 May 2026Dismissed
Commissioner Of Customs, Kandla, Gujarat Vs M/s Reliance Industries Limited
Supreme Court Of India · (2026) 05 SC CK 0485
Supreme Court25 May 2026Allowed
State Of Himachal Pradesh & Ors Vs M/S Kundlas Loh Udyog
Supreme Court Of India · (2026) 05 SC CK 0484
Constitution of India, 1950- Article 12Himachal Pradesh Industrial Policy, 2019- Rule 2(IV), 2(XII), 2(XIII), 2(XXXIX), 4, 4(B), 4B(b), 4(F), 16, 16(i)(a), 16(i)(b), 27
Supreme Court25 May 2026Allowed
Arti Mehta & Ors Vs State Of Madhya Pradesh & Anr
Supreme Court Of India · (2026) 05 SC CK 0483
Constitution of India, 1950- Article 20, 20(2), 21, 136, 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 358Code of Criminal Procedure, 1973- Section 155(2), 156(1), 207, 208, 221(1), 300, 300(1), 319, 482
Supreme Court25 May 2026Dismissed
Gour Acharjee Vs State of Tripura & Ors
Supreme Court Of India · (2026) 05 SC CK 0482
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 302, 304B, 498AEvidence Act, 1872- Section 106
Supreme Court25 May 2026Dismissed
Bai Avabai Hormusji Tata Trust Vs Shernaz Faroukh Lawyer & Ors
Supreme Court Of India · (2026) 05 SC CK 0481
Constitution of India, 1950- Article 215Code of Criminal Procedure, 1973- Section 195, 195(4), 340, 340(3)(a), 341Indian Succession Act, 1925- Section 2(bb), 192, 208, 211, 227, 247, 269, 269(2), 300, 307
Supreme Court25 May 2026Allowed
Supriya Kumari M.C. Vs State Of Kerala & Ors
Supreme Court Of India · (2026) 05 SC CK 0480
Constitution of India, 1950- Article 20(2)Code of Criminal Procedure, 1973- Section 239, 300, 482Indian Penal Code, 1860- Section 34, 304A
Supreme Court25 May 2026Allowed
Raj Kumar Das (D) Thr. Lrs Vs National Insurance Co. Ltd
Supreme Court Of India · (2026) 05 SC CK 0479
Constitution of India, 1950- Article 142Motor Vehicles Act, 1988- Section 163A, 166
High Courts25 May 2026Allowed
M/S Designer Park Sahkari Awas Samiti Limited Vs State Of U.P. And Others
Allahabad High Court · (2026) 05 AHC CK 0427
Constitution Of India, 1950-Article 14
High Courts25 May 2026
Abhay Kumar @ Dheeraj Ojha Vs Rakesh Kumar Verma And Others
Allahabad High Court · (2026) 05 AHC CK 0426
Allahabad High Court Rules, 1952-Rule 5, 12Code Of Civil Procedure, 1908-Section, Order 5 Rule 9, Order 7 Rule 9, Order 8 Rule 6A(4)Representation Of People Act, 1951-Section 83, 86(1), 86(4), 87, 97, 97(1), 97(2), 100, 101, 117, 118
Tribunals and Commissions23 May 2026Dismissed
Prasar Bharati (Broadcasting Corporation of India) Vs M/s Singla Property Dealers Pvt. Ltd
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1240
Telecom Regulatory Authority of India Act, 1997- Section 2(e), 14Evidence Act, 1872- Section 102
Tribunals and Commissions22 May 2026Dismissed
Mr. Deep Chandra Pande Vs Roppen Transportation Services Private Limited (‘Rapido’)
Competition Commission Of India · (2026) 05 CCI CK 1553
Competition Act, 2002- Section 4, 4(2)(a), 4(2)(a)(ii), 4(2)(c), 19(1)(a), 26(1), 26(2), 27, 33Motor Vehicles Act, 1988- Section 66, 93
High Courts22 May 2026Dismissed
Union of India Vs Sew Engineering Works Pvt
Jammu And Kashmir High Court · (2026) 05 J&K CK 1547
Arbitration and Conciliation Act, 1996- Section 31(3), 34, 37
High Courts22 May 2026Disposed Of
Jhelum Infra Projects Pvt. Ltd Vs T. A. Infra Projects
Jammu And Kashmir High Court · (2026) 05 J&K CK 1546
Arbitration and Conciliation Act, 1996- Section 8, 11(5), 11(6), 11(8), 12(1), 21Code of Civil Procedure, 1908- Order 39 Rules 1, Order 39 Rules 2
High Courts22 May 2026Dismissed
Risshi Siddhi Infraprojects Pvt. Ltd Vs Amarnath Choudhary and Anr
Jammu And Kashmir High Court · (2026) 05 J&K CK 1545
Arbitration and Conciliation Act, 1996- Section 2(1)(E), 11, 11(6), 29(A), 29(A)(5)