Supreme Court12 May 2026Partly Allowed
Ann Saurabh Dutt Vs Lieutenant Colonel Saurabh Iqbal Bahadur Dutt
Supreme Court Of India · (2026) 05 SC CK 0434
Code of Criminal Procedure, 1973- Section 195, 340
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 89 of 59,257
Supreme Court12 May 2026Disposed Of
Mohinder Kaur (D) Through L.R. Vs Brij Lal Arora And Ors
Supreme Court Of India · (2026) 05 SC CK 0433
Supreme Court12 May 2026Allowed
Narayana Health & Ors Vs State Of West Bengal & Ors
Supreme Court Of India · (2026) 05 SC CK 0432
Code of Criminal Procedure, 1973- Section 155(2), 156(1), 200, 482Indian Penal Code, 1860- Section 34, 120B, 405, 406, 420, 503, 504West Bengal Clinical Establishment (Registration, Regulation & Transparency) Act, 2017- Section 7(3), 29, 34, 35, 36
Supreme Court12 May 2026Disposed Of
Canara Bank Vs Prem Latha Uppal (Dead) Through Lrs
Supreme Court Of India · (2026) 05 SC CK 0431
Supreme Court12 May 2026Dismissed
Sanand Properties P. Ltd Vs Jt. Commr. Of I.T. Range 6 And Ors
Supreme Court Of India · (2026) 05 SC CK 0430
Constitution of India, 1950- Article 226Income Tax Act, 1961- Section 67A, 86, 80IB(10), 115JB, 131, 133A, 139, 143(3), 147, 148, 149, 150, 151, 152, 153, 167B, 167B(2), 271(1)(c)
Supreme Court12 May 2026Dismissed
Fakir Mamad Suleman Sameja And Ors Vs Adani Ports And Special Economic Zones Ltd. And Ors
Supreme Court Of India · (2026) 05 SC CK 0429
Constitution of India, 1950- Article 143, 145, 145(4)Code of Criminal Procedure, 1973- Section 362
Supreme Court12 May 2026Disposed Of
Shrikant Ojha State Of UP & Ors
Supreme Court Of India · (2026) 05 SC CK 0428
Constitution of India, 1950- Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(3), 528Code of Criminal Procedure, 1973- Section 482
Supreme Court12 May 2026Allowed
Padam Mehta And Another Vs State Of Rajasthan And Others
Supreme Court Of India · (2026) 05 SC CK 0427
Constitution of India, 1950- Article 14, 19(1)(a), 21, 21A, 41, 45, 51A(k), 136, 343, 344, 345, 346, 347, 348, 349, 350, 350A, 351Right of Children to Free and Compulsory Education Act, 2009- Section 3, 15, 17, 29(2)(f)
High Courts11 May 2026Disposed Of
Jai Prakash Narayan Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1482
High Courts11 May 2026Disposed Of
Rajan Singh @ Rahul Jamwal Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2026) 05 J&K CK 1473
Constitution of India, 1950- Article 21, 22, 22(5), 226
High Courts11 May 2026Allowed
Nijumoni Gogoi Vs Union Of India And Othrs
Gauhati High Court · (2026) 05 GAU CK 1472
Constitution of India, 1950- Article 226Central Goods and Services Tax Act, 2017- Section 29, 29(2)(c), 39, 39(1), 107
High Courts11 May 2026Disposed Of
Motiur Rahman Laskar Vs State Of Assam And 3 Ors
Gauhati High Court · (2026) 05 GAU CK 1469
Code of Criminal Procedure, 1973- Section 362, 482
High Courts11 May 2026Disposed Of
Agence Francaaise De Development Afd Frence Development Agency Vs Abdul Wahid Choudhury And Ors
Gauhati High Court · (2026) 05 GAU CK 1468
High Courts11 May 2026Allowed
Virendra Kumar Sindal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1406
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts11 May 2026Disposed Of
Prosecutrix X Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1405
Constitution Of India, 1950-Article 21, 32, 226Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 5(1)
High Courts11 May 2026Dismissed
Mohanlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1404
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 406, 409Bharatiya Sakshya Adhiniyam, 2023-Section 23
High Courts11 May 2026Allowed
Rahul Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1403
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts11 May 2026Allowed
Lakhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1402
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 111(1), 305, 331(4)
High Courts11 May 2026
Bherulal Vs Raju
Madhya Pradesh High Court · (2026) 05 MP CK 1401
Bharatiya Nyaya Sanhita, 2023-Section 439Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 437(3)