High Courts16 Oct 2026Disposed Of
The AIGIRI College Of Medical Science Vs The State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 2299
Constitution of India-Articles 226, 227
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Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 126 of 61,419
High Courts16 Oct 2026Disposed Of
Capital Academy Of Nursing Vs State Of Odisha & Ors.
Orissa High Court · (2026) 10 OHC CK 2298
Constitution of India-Articles 226, 227
Supreme Court16 Oct 2026Dismissed
S. Gururaj Vs The Additional Chief Secretary/Commissioner Of Land Administration & Ors.
Supreme Court Of India · 2026 INSC 1146
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948-Section 3, 3(15), 3(16), 11, 14-ATamil Nadu Estates Land Act, 1908-Section 3(15), 3(16), 20-ATamil Nadu Town and Country Planning Act, 1971
Supreme Court16 Oct 2026Allowed
Satinder Pal Singh & Ors. Vs Bedi Hospital & Ors.
Supreme Court Of India · 2026 INSC 1142
Capital of Punjab (Development and Regulation) Act, 1952-Section 3, 22Chandigarh Estate Rules, 2007-Rule 5, 5(iv), 5(vi), Explanation IIndian Contract Act, 1872-Section 2(h)
Supreme Court16 Oct 2026Disposed Of
Senior Intelligence Officer Vs Mohammed Kamran
Supreme Court Of India · 2026 INSC 1140
Central Goods and Services Tax Act, 2017-Section 16(2)(b), 132(1)(b), 132(1)(c), 132(1)(f), 135Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Constitution of India-Article 226, 21
Supreme Court16 Oct 2026Allowed
Mahesh Chandra Joshi Vs State Of Rajasthan
Supreme Court Of India · 2026 INSC 1141
Prevention of Corruption Act, 1988 (as amended in 2018)-Section 17A; Sections 7(c), 9, 10, 12 and 13(1)(a) read with Section 13(2)Indian Penal Code (IPC), 1860-Sections 409, 466, 467, 468, 471, 477A and 120BPrevention of Money Laundering Act, 2002
Supreme Court16 Oct 2026Dismissed
Tejaram Vs State Of Rajasthan
Supreme Court Of India · 2026 INSC 1147
Prevention of Corruption Act, 1988-Sections 7, 7A, 17A, 19Indian Penal Code, 1860-Sections 120B, 384, 201Code of Criminal Procedure, 1973-Section 197(1)
Supreme Court16 Oct 2026Allowed
Nagendra Ray Vs The State Of Bihar & Anr.
Supreme Court Of India · 2026 INSC 1139
Indian Penal Code, 1860-Sections 147, 148, 149, 323, 307, 302, 34 and 120BArms Act, 1959-Sections 25(1-B)(a), 26, 27 and 35Code of Criminal Procedure, 1973-Section 161
High Courts16 Oct 2026Disposed Of
Ajay Kumar Gupta Vs Prakash Chand Gupta & Ors.
Delhi High Court · (2026) 10 DEL CK 1831
Code of Civil Procedure, 1908-Section 114, Order XLVII, XLVII Rule 1Delhi Rent Control Act, 1958-Section 14(1)(e), 14(6)Transfer of Property Act, 1882-Section 122
High Courts16 Oct 2026Dismissed
Larsen & Toubro Limited Vs Delhi Metro Rail Corporation Ltd
Delhi High Court · (2026) 10 DEL CK 1802
Arbitration and Conciliation Act of 1996-Section 34, 16, 23Delhi Value Added Tax Act, 2004-Section 2(zc), 2(zo), 7, 26, 31, 31(1)(a), 36A, 83Central Sales Tax Act, 1956-Section 2(ja), 3, 3(a), 4, 5, 5(2)
High Courts16 Oct 2026Dismissed
Mumbai International Airport Limited Vs Airports Authority Of India
Delhi High Court · (2026) 10 DEL CK 1801
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2A)Commercial Courts Act, 2015-Section 13Transfer of Property Act, 1882-Section 109
High Courts16 Oct 2026Disposed Of
Lingamally Veera Gopal Rao Vs State Of NCT Of Delhi
Delhi High Court · (2026) 10 DEL CK 1800
Arms Act, 1959-Section 25, 39, 2(b), 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts16 Oct 2026Dismissed
M/S R B Freight Carrier Vs M/S Sam Surveyors And Adjusters
Delhi High Court · (2026) 10 DEL CK 1799
High Courts16 Oct 2026Disposed Of
GVPL Technologies Private Limited Vs Createcomm Tech Private Limited
Delhi High Court · (2026) 10 DEL CK 1798
Arbitration and Conciliation Act, 1996-Section 11, 12(2), 11(6)
High Courts16 Oct 2026Disposed Of
Ena Footwear Pvt. Limited Vs The New India Assurance Company Limited
Delhi High Court · (2026) 10 DEL CK 1797
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts16 Oct 2026Dismissed
Kotak Mahindra Prime Limited Vs Salman I & Anr.
Delhi High Court · (2026) 10 DEL CK 1796
High Courts16 Oct 2026Dismissed
M/s. C.B. Global Scientific Group & Anr. Vs M/s. Synergic Trailer And Auto Solutions Private Limited
Delhi High Court · (2026) 10 DEL CK 1795
Commercial Courts Act, 2015-Section 13, 12ACode of Civil Procedure, 1908-Order XLIII Rule 1(d), IX Rule 13, Section 151Limitation Act, 1963-Section 5
High Courts16 Oct 2026Disposed Of
M/s. Avis India Mobility Solutions Private Limited Through Its AR Vs M/s. Starion India Private Limited Through Its Managing Director, Authorised Representative, Principal Officer
Delhi High Court · (2026) 10 DEL CK 1794
Arbitration and Conciliation Act, 1996-Section 11, 12(2), 11(6)
High Courts16 Oct 2026Dismissed
SJVN Ltd Vs Patel Gammon Joint Venture (PGJV)
Delhi High Court · (2026) 10 DEL CK 1793
High Courts16 Oct 2026Dismissed
Patel Gammon Joint Venture Vs SJVN Limited
Delhi High Court · (2026) 10 DEL CK 1792