High Courts21 May 2026Allowed
Bushr Parveen Vs Dr Aamir Khan
Delhi High Court · (2026) 05 DEL CK 0720
Indian Penal Code, 1860- Section 328, 376Contempt of Courts Act, 1971- Section 2(b)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 61 of 59,257
High Courts21 May 2026Disposed Of
Sh. Pulkit Vij Vs State And Ors.
Delhi High Court · (2026) 05 DEL CK 0715
Bharatiya Nyaya Sanhita, 2023- Section 308
High Courts21 May 2026Allowed
Smt Savita And Ors Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0714
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts21 May 2026Disposed Of
Salim Malik Munna Vs State Through Sho Ps Special Cell
Delhi High Court · (2026) 05 DEL CK 0713
Indian Penal Code, 1860- Section 34, 109, 114, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471National Investigation Act, 2008- Section 21(4)Unlawful Activities (Prevention) Act, 1967- Section 13, 16, 17, 18, 43D(5)
High Courts21 May 2026Dismissed
Tannia Rikhy And Others Vs Sunrider India Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 0712
Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1Finance Act, 2007- Section 67(2), 68
High Courts21 May 2026Dismissed
Swadeshi Civil Infrastructure Private Limited Vs Executive Engineer And Senior Manager C Iii Redevelopment Project Division Cpwd & Ors.
Delhi High Court · (2026) 05 DEL CK 0704
Constitution of India, 1950- Article 226
High Courts21 May 2026Dismissed
Mr Ilaiyaraaja Vs Saregama India Limited
Delhi High Court · (2026) 05 DEL CK 0703
Copyright Act, 1957- Section 2(d)(ii), 2(d)(v), 2(f), 2(p), 13(1), 13(1)(a), 13(3), 13(4), 14, 14(1), 14(a), 14(1)(a), 14(1)(v), 14(a)(v), 14(a)(vi), 14(d), 17, 17(b), 17(c), 18, 55(2)
Tribunals and Commissions21 May 2026Disposed Of
Vivek Sharma Vs Max Super Specialty Hospital, Patparganj, Delhi
Competition Commission Of India · (2026) 05 CCI CK 0610
Competition Act, 2002- Section 2(h), 3, 3(3), 4, 4(2)(a)(ii), 19(1)(a), 26(1), 36(1), 48, 57Essential Commodities Act, 1955- Section 3
High Courts21 May 2026Disposed Of
Dujabai W/o Late Kadu Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0608
Chhattisgarh (C.G.) Land Revenue Code, 1959 - Section 178Constitution Of India, 1950 - Article 226
High Courts21 May 2026Disposed Of
Nand Ram Patel S/o Late Ahivaran Patel Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0607
Constitution Of India, 1950 - Article 226
High Courts21 May 2026Disposed Of
Mansukha Yadav S/o Ramsingh Yadav Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0606
Chhattisgarh Cooperative Societies Act, 1960 - Section 55(2)
High Courts21 May 2026Disposed Of
P. Amit Kumar Naidu Vs P. Padmawati Naidu & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0605
Constitution Of India, 1950 - Article 227
Supreme Court21 May 2026Disposed Of
Sukhendu Bhattacharjee And Others Vs State Of Assam And Others
Supreme Court Of India · (2026) 05 SC CK 0472
Constitution of India, 1950- Article 14, 16, 136Assam Services (Pension) Rules, 1969- Rule 31
Supreme Court21 May 2026Dismissed
Parvathi Nairthi (Dead) And Ors Vs Laxmi Nairthy (Dead) Through Lrs. And Ors
Supreme Court Of India · (2026) 05 SC CK 0471
Code of Civil Procedure, 1908- Section 100, Order 20 Rule 12, Order 41 Rule 31Indian Succession Act, 1925- Section 63Evidence Act, 1872- Section 3, 68
Supreme Court21 May 2026Dismissed
Chetan Dashrath Gade Vs State Of Maharashtra
Supreme Court Of India · (2026) 05 SC CK 0470
Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 201, 302, 304B, 498A
Supreme Court21 May 2026Disposed Of
Vice Chancellor, Rajiv Gandhi National Aviation University Vs Jitendra Singh & Ors
Supreme Court Of India · (2026) 05 SC CK 0469
General Clauses Act, 1897- Section 16Rajiv Gandhi National Aviation University Act, 2013- Section 2(b), 2(l), 2(x), 9(1), 9(2), 9(3), 9(4), 9(5), 9(6), 9(7), 9(8), 9(9), 9(10), 9(11), 9(12), 12, 20, 20(1), 27(1), 46, 46(b)
High Courts21 May 2026Allowed/ Disposed Of
Ashok Kumar Yadav And 2 Other Vs Union Of India And 2 Others
Allahabad High Court · (2026) 05 AHC CK 0417
Constitution Of India, 1950-Article 137, 145(C)Code Of Civil Procedure, 1908-Order 40 Rule 1, Order 47 Rule 1Administrative Tribunals Act, 1985-Section 21
High Courts21 May 2026Dismissed
Maheshwari Prasad And Another Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0416
Indian Penal Code, 1860-Section 34, 302Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 161, 313
High Courts21 May 2026Dismissed
Neksey And Another Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0415
Indian Penal Code, 1860-Section 34, 302, 307Code Of Criminal Procedure, 1973-Section 313
High Courts20 May 2026Dismissed
Meher Foundations And Civil Engineers Pvt Ltd Vs National Thermal Power Corporation Limited And 2 Ors
Gauhati High Court · (2026) 05 GAU CK 1566