CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,332 Indian judgments.

12,30,332 judgments in All Courts · page 1,330 of 61,517

High Courts25 May 2026Allowed

Manjit Singh Vs State Of Delhi

Delhi High Court · (2026) 05 DEL CK 0736

Code of Criminal Procedure, 1973- Section 207, 248(1), 313(1)(b), 374Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(2)
Read judgment
Supreme Court25 May 2026Allowed

Arti Mehta & Ors Vs State Of Madhya Pradesh & Anr

Supreme Court Of India · (2026) 05 SC CK 0483

Constitution of India, 1950- Article 20, 20(2), 21, 136, 226Bharatiya Nagarik Suraksha Sanhita, 2023- Section 358Code of Criminal Procedure, 1973- Section 155(2), 156(1), 207, 208, 221(1), 300, 300(1), 319, 482
Read judgment
High Courts25 May 2026

Abhay Kumar @ Dheeraj Ojha Vs Rakesh Kumar Verma And Others

Allahabad High Court · (2026) 05 AHC CK 0426

Allahabad High Court Rules, 1952-Rule 5, 12Code Of Civil Procedure, 1908-Section, Order 5 Rule 9, Order 7 Rule 9, Order 8 Rule 6A(4)Representation Of People Act, 1951-Section 83, 86(1), 86(4), 87, 97, 97(1), 97(2), 100, 101, 117, 118
Read judgment
High Courts23 May 2026

Ms. Yasmeen Vs Mohd Anis

Delhi High Court · (2026) 05 DEL CK 2366

Code of Civil Procedure, 1908-Section 96, Order XLIIPC-Sections 193, 196, 211Indian Evidence Act, 1872-Section 116
Read judgment
High Courts23 May 2026

Vijay Kumar Diwakar Vs South Delhi Municipal Corporation & Ors.

Delhi High Court · (2026) 05 DEL CK 2371

National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Act, 2011-Section 3(2)(ii)National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulations, 2019-Regulation 7National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) (Amendment) Regulations, 2026
Read judgment