High Courts22 May 2026Disposed Of
Nivedita Sharma Vs Ministry Of Civil Aviation
Delhi High Court · (2026) 05 DEL CK 0716
Constitution of India, 1950- Article 14, 21, 226
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 57 of 59,257
High Courts22 May 2026Dismissed
Govinder Singh Vs Tejinder Singh & Ors
Delhi High Court · (2026) 05 DEL CK 0711
Code of Civil Procedure, 1908- Order 23 Rule 3A
High Courts22 May 2026Allowed
Bhola Vs State Of Nct
Delhi High Court · (2026) 05 DEL CK 0710
Code of Criminal Procedure, 1973- Section 41(1)(d)Indian Penal Code, 1860- Section 406, 411Narcotic Drugs And Psychotropic Substances Act, 1985- Section 20
Tribunals and Commissions22 May 2026Disposed Of
Sanjay Kumar Srivastava EE (Civil) In CPWD S/o Sh. Anant Sharan Srivastava Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0588
Tribunals and Commissions22 May 2026Allowed
Suresh Kumar Vs Depot Manager, DTC BDWD, Sector -8, Dwarka, New Delhi-110077 & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0587
Tribunals and Commissions22 May 2026
Upendra Thakur Vs Secretary, Government Of India Ministry Of Urban Development, Nirman Bhawan, New Delhi-110001 & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0586
Administrative Tribunals Act, 1985 - Section 19
High Courts22 May 2026Allowed
Nunna Krishna, S/O Durgam & Ors Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0547
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Code Of Criminal Procedure, 1973 - Section 174Indian Penal Code, 1860 - Section 34, 306
High Courts22 May 2026Disposed Of
Andhra Evangelical Lutheran Church,, Guntur & Ors Vs Rev Kollabattula Fredrick Paradesi Babu, ,S/O.Surya Rao & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0546
Supreme Court22 May 2026Dismissed
Vijayakumar Vs State Of Tamil Nadu, Represented By The Inspector Of Police
Supreme Court Of India · (2026) 05 SC CK 0478
Constitution of India, 1950- Article 14, 15, 21, 136Code of Criminal Procedure, 1973- Section 161, 162, 162(2), 280, 313, 313(1)(b).Indian Penal Code, 1860- Section 90, 354C, 376, 417, 420, 493, 497, 498, 503, 506, 506II
Supreme Court22 May 2026Allowed
Mohseen Vs State Of Uttar Pradesh & Anr
Supreme Court Of India · (2026) 05 SC CK 0477
Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 82, 156(3)Indian Penal Code, 1860- Section 34, 147, 148, 149, 302, 307, 323, 324, 325, 341, 352, 452, 504, 506
Supreme Court22 May 2026Dismissed
Mallika Vs R. Nallathambi & Ors
Supreme Court Of India · (2026) 05 SC CK 0476
Code of Civil Procedure, 1908- Section 100, Order 41 Rule 31
Supreme Court22 May 2026Partly Allowed
Roshan Lal Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 0475
Indian Penal Code, 1860- Section 34, 300, 307, 320, 323, 325, 506
Supreme Court22 May 2026Allowed
Papan Sarkar @ Pranab Vs State Of West Bengal
Supreme Court Of India · (2026) 05 SC CK 0474
Evidence Act, 1872- Section 27
Supreme Court22 May 2026Allowed
Bhagat Singh Vs State Of Uttar Pradesh And Anr
Supreme Court Of India · (2026) 05 SC CK 0473
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 180, 194Code of Criminal Procedure, 1973- Section 174Bharatiya Nyaya Sanhita, 2023- Section 3(5), 103(1), 351(2), 352
High Courts22 May 2026Allowed
Rajesh Kumar Singh Vs Commissioner Lucknow Division Lucknow And Another
Allahabad High Court · (2026) 05 AHC CK 0424
Indian Penal Code, 1860-Section 147, 148, 149, 302, 307, 364Arms Act, 1959-Section 3, 17, 17(a), 17(b), 17(c), 17(d), 17(e), 17(3), 17(3)(b), 17(5), 25
High Courts22 May 2026Dismissed
Mayawati Vs S.D.O. And Others
Allahabad High Court · (2026) 05 AHC CK 0423
Constitution Of India, 1950-Article 226Uttar Pradesh Land Revenue Act, 1901-Section 33, 39Uttar Pradesh Consolidation Of Holding Act, 1953-Section 9A(2)
High Courts22 May 2026Allowed
Tosif And Another Vs State
Allahabad High Court · (2026) 05 AHC CK 0422
Code Of Criminal Procedure, 1973-Section 164, 313, 374Indian Penal Code, 1860-Section 323, 324, 354, 376, 394, 506
High Courts22 May 2026Partly Allowed
Shiv Lal And Others Vs State
Allahabad High Court · (2026) 05 AHC CK 0421
Constitution Of India, 1950-Article 136Indian Penal Code, 1860-Section 34, 304, 304B, 308, 323, 386, 387, 498AEvidence Act, 1872-Section 6, 8, 134
High Courts21 May 2026Disposed Of
Nilima Karmakar Vs State Of Assam And 3 Ors
Gauhati High Court · (2026) 05 GAU CK 1578
High Courts21 May 2026Disposed Of
Nabakanta Baishya Vs State Of Assam And Anr
Gauhati High Court · (2026) 05 GAU CK 1577
Code of Criminal Procedure, 1973- Section 401, 482Indian Penal Code, 1860- Section 120(B), 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978- Section 4, 5, 6