Judgments · CourtKutchehry

High Courts14 May 2026Dismissed

Ravinder Singh Vs Praveen Kumar Sharma

Delhi High Court · (2026) 05 DEL CK 0659

Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1Central Civil Services (Conduct) Rules, 1964- Rule 3(1)(iii), 3(1)(vi), 3(1)(xviii)Limitation Act, 1963-Article 75, 76, 113

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High Courts14 May 2026Allowed

Mamta Malik & Ors Vs Union Of India & Anr

Delhi High Court · (2026) 05 DEL CK 0658

Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A

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High Courts14 May 2026Dismissed

Banwari Lal (Deceased) Through L.R's Maya Devi Vs Shiv Charan & Ors

Delhi High Court · (2026) 05 DEL CK 0657

Indian Succession Act, 1925- Section 228, 281Evidence Act, 1872- Section 63, 68

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High Courts14 May 2026Allowed

Shashi Jaggi & Ors.Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 0656

Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A

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High Courts14 May 2026Partly Allowed

Sonu @ Has Nain Vs State (Nct Of Delhi)

Delhi High Court · (2026) 05 DEL CK 0655

Criminal Procedure Code, 1973- Section 164, 207, 232, 235(1), 313(1)(b), 374(2), 482Indian Penal Code, 1860- Section 376, 450, 503, 506, 506IIProtection of Children from Sexual Offences Act, 2012-Section 5(l), 6

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High Courts14 May 2026Allowed

Kartik Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0654

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2)Code of Criminal Procedure, 1973- Section 164, 207, 232, 235(1), 313(1)(b)Indian Penal Code, 1860- Section 174A, 363, 376, 376(2)(n)

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High Courts14 May 2026Disposed Of

Kalpataru Projects International Ltd Vs Ms Sunita Enterprises

Delhi High Court · (2026) 05 DEL CK 0653

Constitution of India, 1950- Article 227

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High Courts14 May 2026Dismissed

Narode Chaitali Tryambak Vs Union Of India, & Ors.

Delhi High Court · (2026) 05 DEL CK 0628

Constitution of India, 1950- Article 14, 21Central Industrial Security Force Rules, 2001- Rule 36

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High Courts14 May 2026Dismissed

Bhilai Engineering Corporation Limited Vs Steel Authority Of India Limited

Delhi High Court · (2026) 05 DEL CK 0627

Constitution of India, 1950- Article 226

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High Courts14 May 2026Dismissed

Giteshwari Sahu Vs State Of Chhattisgarh & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 0593

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High Courts14 May 2026Dismissed

Omprakash Korram Vs State Of Chhattisgarh & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 0592

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High Courts14 May 2026Disposed Of

Shashi Yadu Vs State Of Chhattisgarh & Ors

Chhattisgarh High Court · (2026) 05 CHH CK 0591

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High Courts14 May 2026Allowed

Phagoo Ram S/o Ghasi Nirmalkar Vs (Deleted) Bhookhan (Died Through Lrs) As Per Honble Court Order Dated 30-03-2026

Chhattisgarh High Court · (2026) 05 CHH CK 0590

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High Courts14 May 2026Partly Allowed

Kaushal Vs State Of Chhattisgarh

Chhattisgarh High Court · (2026) 05 CHH CK 0589

Code Of Criminal Procedure, 1973 - Section 161, 313, 374(2), 437AIndian Penal Code 1860 - Section 147, 148, 149, 307, 323, 324, 325, 326Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 481

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Supreme Court14 May 2026Allowed

Madan Gopal Vs State Of U.P. & Anr

Supreme Court Of India · (2026) 05 SC CK 0465

Constitution of India, 1950- Article 342Code of Criminal Procedure, 1973- Section 482

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Supreme Court14 May 2026Disposed Of

Soumya Ranjan Panda & Ors Vs Subhalaxmi Dash & Ors

Supreme Court Of India · (2026) 05 SC CK 0440

Constitution of India, 1950- Article 142

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High Courts14 May 2026Allowed

Summilal Ahirwar Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0414

Indian Penal Code, 1860-Section 302

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High Courts14 May 2026Allowed

Ramchandra Ji Maharaj Virajman Mandir And 5 Others Vs Sushil Maheshwari And 2 Others

Allahabad High Court · (2026) 05 AHC CK 0413

Code Of Civil Procedure, 1908-Section 92, 92(d)Uttar Pradesh Land Revenue Act, 1901-Section 34

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High Courts14 May 2026Dismissed

M/S Transrail Lighting Ltd. Through Vikas Kumar, Authorised Representative Vs Madhyanchal Vidyut Vitran Nigam Ltd., Through Its Managing Director, And Another

Allahabad High Court · (2026) 05 AHC CK 0412

Constitution Of India, 1950-Article 129, 136, 215, 226Code Of Civil Procedure, 1908-Order 47 Rule 1Arbitration And Conciliation Act, 1996-Section 2(e), 4, 9, 10, 11, 11(2), 11(3), 11(4), 11(6), 12, 13, 14, 16, 16(2), 29A, 34, 36, 37

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High Courts13 May 2026Disposed Of

Rajesh Prasad Guwala Vs Union Of India And 7 Ors

Gauhati High Court · (2026) 05 GAU CK 1575

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