High Courts19 May 2026Dismissed
Ms Velocis Systems Pvt Ltd Vs National Informatics Centre Services Incorporated NICSI
Delhi High Court · (2026) 05 DEL CK 0697
Constitution of India, 1950- Article 226
JUDGMENT DATABASE
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11,85,135 judgments in All Courts · page 68 of 59,257
High Courts19 May 2026Disposed Of
R And R Consulting Vs Shri Mirza Mohd Khali
Delhi High Court · (2026) 05 DEL CK 0696
Constitution of India, 1950- Article 227
High Courts19 May 2026Allowed
Shekhar Garhewal S/o- Late Ravindra Garhewal Vs State Of Chhattisgar
Chhattisgarh High Court · (2026) 05 CHH CK 0602
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2), 59(A)
High Courts19 May 2026Allowed
Manish Gupta S/o Late Narendra Prasad Gupta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 05 CHH CK 0601
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2), 36
High Courts19 May 2026Disposed Of
Ajeet Sona @ Timba S/o Ramu Lal Sona Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 05 CHH CK 0600
High Courts19 May 2026Dismissed
Hitesh Choubey S/o Ishwar Prasad Choubey Vs State Of Chhattisgarh Through Station House Officer, P.S. D.D. Nagar, Raipur, Distt. Raipur, Chhattisgarh
Chhattisgarh High Court · (2026) 05 CHH CK 0599
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code 1860 - Section 120B, 420, 467, 468, 471
High Courts19 May 2026Disposed Of
Basant Kumar Markam S/o Amar Singh Markam Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 05 CHH CK 0598
High Courts19 May 2026Allowed
Dukalu Dhanuhar S/O Paltu Dhanuhar Vs State Of Chhattisgarh Through The Station House Officer, Police Station- Shivrinarayan, District- Janjgir-Champa (Chhattisgarh)
Chhattisgarh High Court · (2026) 05 CHH CK 0597
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2)
Tribunals and Commissions19 May 2026Dismissed
Pooja Rajpoot Wife Of Late Anoop Singh Ex-Fitter, North Central Railway/ Under S.S.E./Electrical East, Jhansi. C/O Ajab Singh R/O Village & Post- Garia Gaon, District Jhansi Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0580
Indian Penal Code, 1860 - Section 201, 302, 365Money-Laundering Act, 2002 - Section, 22, 23General Clauses Act, 1897 - Section 27
High Courts19 May 2026Dismissed
Hind Offshore Private Limited Vs OCS Services (India) Private Limited
Bombay High Court · (2026) 05 BOM CK 0565
Arbitration And Conciliation Act, 1996-Section 5, 11, 16, 16(1), 16(2), 16(3), 34, 37, 37(2), 37(2)(a)Companies Act, 2013-Section 2(46), 2(87)
Supreme Court19 May 2026Allowed
Parvinder Singh Vs Directorate Of Enforcement
Supreme Court Of India · (2026) 05 SC CK 0468
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(k), 4, 4(2), 5, 210, 210(1)(a), 212, 213, 223, 223(1), 224, 225, 226, 227, 228, 506, 507, 508, 509, 510, 511, 531, 531(2)(a)Code of Criminal Procedure, 1973- Section 88, 200, 201, 202, 203, 204, 205, 205(2), 207, 208, 209
Supreme Court19 May 2026Allowed
State Of Tamil Nadu Vs Ponnusamy & Ors
Supreme Court Of India · (2026) 05 SC CK 0456
Constitution of India, 1950- Article 20(3), 72, 136, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 473, 474Code of Criminal Procedure, 1973- Section 161, 162, 164, 207, 294, 313, 366, 432, 433
Supreme Court19 May 2026Dismissed
Dr. Manoj Kumar Rawat Vs State Of Up & Ors
Supreme Court Of India · (2026) 05 SC CK 0455
Uttar Pradesh Higher Education Services Commission Act, 1980- Section 12, 13, 13(3), 13(4), 14Uttar Pradesh Education Service Selection Commission Act, 2023- Section 10, 11, 31, 31(2)Uttar Pradesh General Clauses Act, 1904- Section 6
Supreme Court19 May 2026Allowed
Rambalak Vs State Of U.P.
Supreme Court Of India · (2026) 05 SC CK 0452
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 480(3), 483Code of Criminal Procedure, 1973- Section 62, 69, 439
High Courts19 May 2026Allowed
Shatrughan Kumar Vs Narcotics Control Bureau Thru. Its Regional Office Lko.
Allahabad High Court · (2026) 05 AHC CK 0420
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 210, 210(1)(a), 223, 223(1), 224, 225, 226, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20, 27A, 29, 36A(1)(d), 44(1)(b)Prevention Of Moneylaundering Act, 2002-Section 3, 44, 44(1)(b)
High Courts18 May 2026Allowed
Oriental Insurance Company Ltd. Vs Niru Saikia
Gauhati High Court · (2026) 05 GAU CK 1571
Motor Vehicles Act, 1988- Section 163(A), 166, 167, 173Indian Penal Code, 1860- Section 34, 302Employees Compensation Act, 1923- Section 4
High Courts18 May 2026Dismissed
Bokajan Cement Corporation Employees Union Vs Union Of India And 2 Ors
Gauhati High Court · (2026) 05 GAU CK 1570
High Courts18 May 2026Dismissed
L And T Finance Limited Vs Dhanwantari Hospital And Ors
Calcutta High Court · (2026) 05 CAL CK 1468
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts18 May 2026Dismissed
M/S. Cholamandalam Investment And Finance Company Limited Vs Karam Nath Saroj And Anr
Calcutta High Court · (2026) 05 CAL CK 1467
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36
High Courts18 May 2026Dismissed
M/S. Cholamandalam Investment And Finance Company Limited Vs Asmat Sah
Calcutta High Court · (2026) 05 CAL CK 1466
Constitution Of India, 1950-Article 14Arbitration And Conciliation Act, 1996-Section 11, 12(5), 14(1)(a), 18, 29A, 31(5), 34, 36