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Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 65 of 59,257

High Courts20 May 2026Disposed Of

M/S Moneywise Financial Services Pvt Ltd Vs Sh Rajinder Singh Cheema Proprietor Of Apollo Sales Corporation And Anr

Delhi High Court · (2026) 05 DEL CK 0705

Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37

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High Courts20 May 2026Disposed Of

Narain Wood Pvt. Ltd Vs Sneh Babuta & Anr

Delhi High Court · (2026) 05 DEL CK 0702

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 6 Rule 15, Order 6 Rule 15A, Order 7 Rule 14, Order 11 Rule 1

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High Courts20 May 2026Disposed Of

State Of Nct Of Delhi Vs Deepak

Delhi High Court · (2026) 05 DEL CK 0701

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 396Code of Criminal Procedure, 1973- Section 397, 428Indian Penal Code 1860- Section 149, 326, 342, 363, 366

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High Courts20 May 2026Dismissed

State Vs Pradeep @ Sonu & Ors

Delhi High Court · (2026) 05 DEL CK 0700

Code of Criminal Procedure, 1973- Section 207, 209, 232, 235(1), 313(1)(b), 378, 397Indian Penal Code, 1860- Section 34, 399, 402, 411Arms Act, 1959- Section 25, 27

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High Courts20 May 2026Dismissed

Pandrol Rahee Technologies Pvt Ltd Through Authorized Representativ Varun Bhojak Vs Ircon International Ltd Through Its Chairman Mr Sunil Kumar Chaudhury

Delhi High Court · (2026) 05 DEL CK 0699

Arbitration and Conciliation Act, 1996- Section 21, 28(3), 34

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Tribunals and Commissions20 May 2026Allowed

Dasrath Kumar Vs Union Of India & Ors

Central Administrative Tribunal · (2026) 05 CAT CK 0585

Administrative Tribunals Act, 1985 - Section 19

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High Courts20 May 2026Allowed/ Dismissed

Shekhar Kakasaheb Jagtap And Others Vs State Of Maharashtra & Anr

Bombay High Court · (2026) 05 BOM CK 0569

Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 109, 120A, 120B, 156, 166A, 170, 193, 195, 199, 203, 205, 207, 352, 355, 308, 379, 380, 384, 387, 388, 389, 403, 420, 423, 464, 465, 466, 467, 468, 470, 471, 497, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts20 May 2026Allowed

Bokka Venkata Rao & Ors Vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · (2026) 05 AP CK 0545

Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments Act, 1987 - Section 83, 83(2), 84Constitution Of India, 1950 - Article 226

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Supreme Court20 May 2026Dismissed

Brihanmumbai Municipal Corporation And Ors Vs Vijay Nagar Apartments And Ors

Supreme Court Of India · (2026) 05 SC CK 0460

Constitution of India, 1950- Article 300AMaharashtra Regional and Town Planning Act, 1966- Section 2(2), 125, 126, 126(1), 126(1)(a), 126(1)(b), 126(1)(c)Land Acquisition Act, 1894- Section 6

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Supreme Court20 May 2026Allowed

Sri Vs State Rep. By The Inspector Of Police, Q Branch, Ramanathapuram, Tamil Nadu

Supreme Court Of India · (2026) 05 SC CK 0459

Code of Criminal Procedure, 1973- Section 173(2), 313Indian Penal Code, 1860- Section 120BUnlawful Activities (Prevention) Act, 1967- Section 10(a)(i), 10(a)(iv), 38(1)

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Supreme Court20 May 2026iv Excel Crop Care Ltd. v. CCI(2017) 8 SCC 47

Punjab State Power Corporation Limited Vs Talwandi Sabo Power Limited & Ors

Supreme Court Of India · (2026) 05 SC CK 0458

Electricity Act, 2003- Section 11, 32Central Excise Act, 1944- Section 11AC

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Supreme Court20 May 2026Allowed

RR Constructions And Infrastructure India Pvt. Ltd Vs Gayatri Ventures And Ors

Supreme Court Of India · (2026) 05 SC CK 0457

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High Courts20 May 2026Dismissed

Ramnath And Another Vs Deputy Director Of Consolidation, Basti And Others

Allahabad High Court · (2026) 05 AHC CK 0419

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High Courts20 May 2026Allowed

Sanjay @ Sanjay Kashyap Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0418

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 90, 323, 342, 375, 376, 376(2)(n), 506Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 161, 164, 313, 482

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High Courts19 May 2026Disposed Of

Tushar Kasera Vs Central Bureau of Investigation

Gauhati High Court · (2026) 05 GAU CK 1569

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Prevention of Corruption Act, 1988- Section 7, 9, 10, 12Bharatiya Nyaya Sanhita, 2023- Section 61(2)

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High Courts19 May 2026Disposed Of