High Courts16 Oct 2026Dismissed
Narayan Prasad Jalan Vs Coral Newsprint Limited & Ors.
Delhi High Court · (2026) 10 DEL CK 1791
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 127 of 61,419
High Courts16 Oct 2026Dismissed
Coral Newsprint Limited & Anr. Vs Sh Narayan Prasad Jalan
Delhi High Court · (2026) 10 DEL CK 1790
High Courts16 Oct 2026Dismissed
Axis Finance Limited Vs Mohammed Jahangir & Ors
Delhi High Court · (2026) 10 DEL CK 1789
Arbitration and Conciliation Act, 1996-Section 9SARFAESI Act-Section 13(2), 13(4)
High Courts16 Oct 2026
Vijay @ Veeru Vs State
Delhi High Court · (2026) 10 DEL CK 1788
Code of Criminal Procedure, 1973-Section 374, 482, 313Indian Penal Code, 1860-Sections 308/323/34, 325/34, 308/34, 308/34 IPC and 323/34 IPC, 308, 323/34, 325, 325/323Probation of Offenders Act
High Courts16 Oct 2026Disposed Of
GAIL India Limited Vs Taurant Projects Limited
Delhi High Court · (2026) 10 DEL CK 1787
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5), 29A, 14(1)(a), 14(2), 14
High Courts16 Oct 2026Dismissed
Aditya Birla Fashion And Retail Limited Vs A And A Enterpries & Ors.
Delhi High Court · (2026) 10 DEL CK 1786
High Courts16 Oct 2026Disposed Of
Select Infrastructure Pvt Ltd Vs Advent Hospitality Pvt Ltd
Delhi High Court · (2026) 10 DEL CK 1785
Arbitration and Conciliation Act, 1996-Section 29A
Supreme Court16 Oct 2026Allowed
R. Saravanan Vs Periyar University Rep By Its Registrar & Ors.
Supreme Court Of India · 2026 INSC 1136
Letters Patent of Madras High Court-Clause 15Constitution of India-Article 226, 311Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955-Rule 19, 17(g)
Supreme Court16 Oct 2026Dismissed
Smt. Rano Singh & Ors. Vs Sh. Gurbax Singh (D) Th Lrs & Ors.
Supreme Court Of India · 2026 INSC 1137
Transfer of Property Act, 1882-Section 53A, 3, 54Limitation Act, 1963-Article 54, 59, 64, Section 27Indian Evidence Act-Section 115
Supreme Court16 Oct 2026Disposed Of
Sri. Rajkumar Madki Vs Dr. Shailendra Beldale
Supreme Court Of India · 2026 INSC 1138
Code of Criminal Procedure, 1973-Section 195, 195(1), 195(1)(a), 200Representation of People Act, 1951-Section 33, 33-A, 125-AIndian Penal Code, 1860-Sections 172 to 188, 171(g), 177, 181, 182, 199, 420, 465, 467, 468
High Courts16 Oct 2026Dismissed
Mumbai International Airport Limited Vs Airports Authority Of India
Delhi High Court · (2026) 10 DEL CK 1708
Arbitration and Conciliation Act, 1996-Section 34, 34(2A), 37Commercial Courts Act, 2015-Section 13Transfer of Property Act, 1882-Section 109
High Courts15 Oct 2026Dismissed
Anil Sharma Vs State Of U.P. & Anr.
Allahabad High Court · 2024 INSC 642
IPC-Section 304-A
High Courts15 Oct 2026Dismissed
Priti Verma & Anr. Vs State Of U.P. & Anr.
Allahabad High Court · 2024 INSC 642
Indian Penal Code-Sections 147, 148, 323, 352, 302, 504, 506Code of Criminal Procedure, 1973-Sections 227, 228, 239, 91, 161
Tribunals and Commissions15 Oct 2026Partly Allowed
ACIT Central Circle-6, New Delhi Vs M/s. Sahara India Mass Communication
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4547
Income-tax Act, 1961-Section 143(3), 37, 194H, 40(a)(i), 194C, 194J, 40(a)(ia), 201
Tribunals and Commissions15 Oct 2026Partly Allowed
Internation Tractors Limited Vs National Faceless Assessment Centre, Delhi & Anr.
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4365
Income Tax Act, 1961-Section 143(3), 80JJA, 80JJAA, 44AB, 37
Tribunals and Commissions15 Oct 2026Partly Allowed
Shikhar Kailash Infratech Limited Liability Partnership Vs DCIT Central Circle
Income Tax Appellate Tribunal · (2026) 10 ITAT CK 4692
Income-tax Act, 1961-Section 143(3), 153C, 132, 139(1), 142(1), 143(2), 153A, 158BC, 158BD, 153D, 148A, 148, 147 to 151, 153C(1), first proviso to Section 153C(1), 153C(3), 132A, 153
Tribunals and Commissions15 Oct 2026Disposed Of
Gaurav Sharma & Ors. Vs Dr. Rajeev Verma & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4269
Tribunals and Commissions15 Oct 2026
Andrews K K & Ors. Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 4354
CCS (Revised Pay) Rules, 1997RTI Act
High Courts15 Oct 2026Disposed Of
Vadla Arthi Vs M/s Kaloji Narayana Rao University of Health Sciences & Ors.
Telangana High Court · (2026) 10 TEL CK 4090
Constitution of India-Article 226, 14, 21, 300ACPC-Section 151
High Courts15 Oct 2026Dismissed
Smt. M. Kamla Vs Smt. Gulaba Manikpuri
Chhattisgarh High Court · (2026) 10 CHH CK 4103
Code of Civil Procedure, 1908-Section 96Contract ActSpecific Relief Act, 1963-Section 16(c), 16