High Courts13 May 2026Allowed
Mr. Vinod Bhatia & Anr Vs Punjab And Sindh Bank & Anr
Delhi High Court · (2026) 05 DEL CK 0633
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 7 Rule 14(3)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 85 of 59,257
High Courts13 May 2026Dismissed
SGIVS Global Llc Vs Union Of India & Ors
Delhi High Court · (2026) 05 DEL CK 0632
Constitution of India, 1950- Article 226Competition Act, 2002- Section 4General Financial Rules, 2017- Rule 173
High Courts13 May 2026Allowed
Commissioner MCD And Ors Vs Rajinder Parshad Sharma And Ors
Delhi High Court · (2026) 05 DEL CK 0631
High Courts13 May 2026Disposed Of
Brijesh Kothia Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0630
Constitution of India, 1950- Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita 2023- Section 483Bharatiya Nyaya Sanhita, 2023- Section 209, 238B
High Courts13 May 2026Dismissed
Geeta Publishing House Vs Subhash Dey
Delhi High Court · (2026) 05 DEL CK 0629
Code of Civil Procedure, 1908- Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4
High Courts13 May 2026Disposed Of
Seema Rajput & Ors Vs Radha Devi Thakur & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0594
Court-Fees Act, 1870 - Section 16
Supreme Court13 May 2026Allowed
Hirani Developers Vs Nehru Nagar Samruddhi CHS Ltd. and another Etc
Supreme Court Of India · (2026) 05 SC CK 0439
Arbitration and Conciliation Act, 1996- Section 7, 7(5), 11, 12, 21
Supreme Court13 May 2026Allowed
Talari Naresh Vs State Of Telangana
Supreme Court Of India · (2026) 05 SC CK 0438
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 302, 323, 324Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(x), 3(2)(v)
Supreme Court13 May 2026Allowed
Lokendra Kumar Tiwari Vs Union Of India And Others
Supreme Court Of India · (2026) 05 SC CK 0437
Constitution of India, 1950- Article 14, 16, 226Recruitment and Service Rules of IIIT-Allahabad, 1999- Rule 9, 9A
Supreme Court12 May 2026Partly Allowed
K Ranganayakulu Vs State Of Telangana & Ors
Supreme Court Of India · (2026) 05 SC CK 1517
Negotiable Instruments Act, 1881- Section 138
High Courts12 May 2026Disposed Of
Amrita Bedi Vs State Of Rajasthan
Rajasthan High Court · (2026) 05 RAJ CK 1500
High Courts12 May 2026Dismissed
Rekhraj Vs State Of Rajasthan
Rajasthan High Court · (2026) 05 RAJ CK 1489
Prevention of Corruption (Amendment) Act, 2018- Section 7, 19Indian Penal Code, 1860- Section 120(B)
High Courts12 May 2026Disposed Of
Rakesh Sharma Vs Manju Devi
Rajasthan High Court · (2026) 05 RAJ CK 1488
Domestic Violence Act, 2005- Section 12, 29Bharatiya Nagarik Suraksha Sanhita, 2023- Section 438, 442
High Courts12 May 2026Dismissed
Perwez Alam Ansari Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1483
High Courts12 May 2026Dismissed
Kanta Devi Vs Union of India
Jammu And Kashmir High Court · (2026) 05 J&K CK 1475
Arbitration and Conciliation Act, 1996- Section 9, 11(6)
High Courts12 May 2026Dismissed
Syed Irfan Ahmed Vs NIA Jammu
Jammu And Kashmir High Court · (2026) 05 J&K CK 1474
Constitution of India, 1950- Article 21National Investigation Agency Act, 2008- Section 21Indian Penal Code, 1860- Section 120(B), 121, 121(A), 122
High Courts12 May 2026Dismissed
Union Of India And 5 Ors Vs Sri Gojen Taye And Anr
Gauhati High Court · (2026) 05 GAU CK 1471
High Courts12 May 2026Disposed Of
Jinamoni Khataniar Dutta And Anr Vs State Of Assam And 3 Ors
Gauhati High Court · (2026) 05 GAU CK 1470
Assam Municipal Employees Act, 2025- Section 3, 3(1), 4, 5
High Courts12 May 2026Dismissed
Central Madhya Pradesh Gramin Bank Vs Babita Mor
Madhya Pradesh High Court · (2026) 05 MP CK 1430
Madhya Pradesh Gramin Bank (Officers And Employees) Service Regulations, 2010- Regulation 72Payment Of Gratuity Act, 1972-Section 4, 4(6), 4(6)(a), 4(6)(b), 14
High Courts12 May 2026Dismissed
Diwakar Prasad Mishra And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1429
Constitution Of India, 1950-Article 141, 226Code Of Civil Procedure, 1908- Order 8 Rule 5Land Acquisition Act, 1894-Section 4, 4(1), 4(6), 23(1A), 24, 24(2), 41, 42