High Courts08 May 2026Dismissed
Dhanpat & Aflatoon Thr.Satbir Vs Financial Commissioner & Ors.
Delhi High Court · (2026) 05 DEL CK 0126
Constitution of India, 1950- Article 226, 227Delhi Land Revenue Act, 1954- Section 50, 51, 53, 66
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 97 of 59,257
High Courts08 May 2026Disposed Of
Garuda Construction And Engineers Pvt. Ltd. Vs Dinesh Khanna
Delhi High Court · (2026) 05 DEL CK 0125
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151
High Courts08 May 2026Disposed Of
Dinku Kakkar Vs Rajpal
Delhi High Court · (2026) 05 DEL CK 0124
Constitution of India, 1950- Article 227
High Courts08 May 2026Dismissed
Indrapal Singh Vs State And Another
Delhi High Court · (2026) 05 DEL CK 0123
Indian Penal Code, 1860- Section 336, 506Arms Act, 1959- Section 25, 27, 54, 59
High Courts08 May 2026Disposed Of
Smt Ritu Taneja & Anr. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 0122
Constitution of India, 1950- Article 226, 227Protection of Women from Domestic Violence Act, 2005- Section 2(s), 17, 19, 19(1)(f)Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009- Rule 22(3)(1)
High Courts08 May 2026Disposed Of
Dav College Trust And Managing Society & Anr. Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 05 DEL CK 0121
Constitution of India, 1950- Article 227
High Courts08 May 2026Dismissed
Pawan Chopra Vs Aria Muni
Delhi High Court · (2026) 05 DEL CK 0120
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 7 Rule 11
High Courts08 May 2026Disposed Of
Dharamvir Nanda Vs Ranbir Nanda (Deceased) Thr Lr Sanjeev Nanda
Delhi High Court · (2026) 05 DEL CK 0119
Constitution of India, 1950- Article 227
High Courts08 May 2026Disposed Of
Vidyawati Chaturvedi Shiksha Mahavidyalaya Vs Ms. Sukhgeet Kaur, Member Secretary And Anr
Delhi High Court · (2026) 05 DEL CK 0118
High Courts08 May 2026Allowed
Nirmal Kumar Vs State Of Nct Of Delhi And Anr.
Delhi High Court · (2026) 05 DEL CK 0117
Code of Criminal Procedure, 1973- Section 164, 207, 232, 235(1), 294, 313(1)(b), 374(2) 482Indian Penal Code, 1860- Section 361, 363, 366, 376, 376(2)(n)Protection of Children from Sexual Offences Act, 2012- Section 3, 5(l), 6, 29, 42
Tribunals and Commissions08 May 2026Dismissed
Himanshu Sharma Vs Apurva Chandra & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0046
Tribunals and Commissions08 May 2026Disposed Of
Manish Kumar, P.No.23532669A Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0045
High Courts08 May 2026Dismissed
Vemula Subbaramaiah & Ors Vs P Venkateswarlu & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0044
Contempt Of Courts Act, 1971 - Section 10, 11, 12Andhra Pradesh (Andhra Area) Estates (Abolition And Conversion Into Ryotwari) Act, 1948 - Section 54(1)Constitution Of India, 1950 - Article 226
High Courts08 May 2026Allowed
Maram Mohan, S/O Veera Nagendra Rao Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0054
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 111, 111(2)b, 318(4), 319(2), 336(1)Information Technology Act, 2000 - Section 66(D)
High Courts08 May 2026Disposed Of
Nikhil Omprakash Malpani Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0053
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4)
High Courts08 May 2026Disposed Of
Tavanam Harshavardhan Reddy & Ors Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0052
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 108
High Courts08 May 2026Allowed
Gampa Chakravarthi, S/O Venkata Satyanarayana Murthy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0051
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 316(2), 318(4)
High Courts08 May 2026Allowed
Palavalasa Siva, S/O Palavalasa Asiramma Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 05 AP CK 0050
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 20(b)(ii)(B)
High Courts08 May 2026Dismissed
Praveen Pal Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 05 AHC CK 0406
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 239, 528Indian Penal Code, 1860-Section 147, 148, 302, 307, 313, 323, 324, 354, 376(3), 406, 452, 498A, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4(2)
Supreme Court08 May 2026Allowed
State Of Jharkhand & Ors Vs Ranjan Kumar & Ors
Supreme Court Of India · (2026) 05 SC CK 0022
Constitution of India, 1950- Article 136, 142, 226, 227