High Courts26 May 2026Allowed
Gaurav Vs State Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0734
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1), 115(2), 190, 191(2), 191(3)
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,337 of 61,576
High Courts26 May 2026Dismissed
AKM Enterprises Private Limited Vs Vesta Holding Private Limited & Anr
Delhi High Court · (2026) 05 DEL CK 0733
Contract Act, 1872- Section 37, 51, 52, 54Evidence Act, 1872- Section 92, 94, 95
High Courts26 May 2026Allowed
Union Of India And Anr Vs Delhi Race Club (1940) Ltd
Delhi High Court · (2026) 05 DEL CK 0732
Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Section 2(9), 80, Order 43 Rule 1, Order 43 Rule 1(a), Order 43 Rule 1(b), Order 43 Rule 1(c), Order 43 Rule 1(d), Order 43 Rule 1(e), Order 43 Rule 1(f), Order 43 Rule 1(g), Order 43 Rule 1(h), Order 43 Rule 1(i), Order 43 Rule 1(j), Order 43 Rule 1(k), Order 43 Rule 1(l), Order 43 Rule 1(m), Order 43 Rule 1(n), Order 43 Rule 1(o), Order 43 Rule 1(p), Order 43 Rule 1(q), Order 43 Rule 1(r), Order 43 Rule 1(s), Order 43 Rule 1(t), Order 43 Rule 1(u), Order 43 Rule 1(v), Order 43 Rule 1(w)Public Premises (Eviction of Unauthorized Occupants) Act, 1971- Section 2(g), 4, 4(1), 4(2)(b)(ii), 10, 15
Supreme Court26 May 2026Disposed Of
Sarla Devi & Ors Vs Reliance General Insurance Company Limited & Ors
Supreme Court Of India · (2026) 05 SC CK 0506
Motor Vehicles Act, 1988- Section 166, 168Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2006- Rule 3, 5(1), 5(2), 5(5)
Supreme Court26 May 2026Allowed
State Of Tripura Vs Panna Ahmed
Supreme Court Of India · (2026) 05 SC CK 0505
Code of Criminal Procedure, 1973- Section 164, 311, 482Indian Penal Code, 1860- Section 342, 376(1), 506
Supreme Court26 May 2026Allowed
State By Lokayuktha Police Vs Sri K. Rangayya & Anr
Supreme Court Of India · (2026) 05 SC CK 0504
Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 161, 307
Supreme Court26 May 2026Dismissed
Satya Narayan Shukla Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2026) 05 SC CK 0503
Supreme Court26 May 2026
In Re: Illegal Sand Mining In The National Chambal Sanctuary And Threat To Endangered Aquatic Wildlife Vs
Supreme Court Of India · (2026) 05 SC CK 0502
Constitution of India, 1950- Article 21, 48A, 51A(g), 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 218(3)Code of Criminal Procedure, 1973- Section 197(3)
Supreme Court26 May 2026Allowed
Hindustan Medical Institution Vs Birla Corporation Limited & Ors
Supreme Court Of India · (2026) 05 SC CK 0501
Indian Trusts Act, 1882- Section 48Companies Act, 2013- Section 108Companies (Management and Administration) Rules, 2014- Rule 20
Supreme Court26 May 2026Allowed
Abdur Rahman Vs Union Of India & Ors
Supreme Court Of India · (2026) 05 SC CK 0500
Constitution of India, 1950- Article 142, 312All India Service (Conduct) Rules 1968- Rule 3, 6, 7, 8, 19(2)All India Service (Death-cum-Retirement Benefits) Rules, 1958- Rule 16(1), 16(2), 16(2A)
Supreme Court26 May 2026Dismissed
Mahendra Rai @ Harendra Narain Singh And Ors. Etc Vs State Of Bihar
Supreme Court Of India · (2026) 05 SC CK 0499
Code of Criminal Procedure, 1973- Section 164, 232WIndian Penal Code, 1860- Section 109, 147, 148, 149, 302, 323, 324, 379, 436
Supreme Court26 May 2026Allowed
Mondira Ghosh Vs Chaitali Ghosh
Supreme Court Of India · (2026) 05 SC CK 0498
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 6 Rule 7, Order 6 Rule 17, Order 8 Rule 9
Supreme Court26 May 2026Partly Allowed
M/s Mansi Finance (Chennai) Ltd Vs M. Lalitha And Others
Supreme Court Of India · (2026) 05 SC CK 0497
Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 188- Section 138, 141, 141(2)
Supreme Court26 May 2026Allowed
Gandadhipa Sahu Vs State Of Odisha & Ors
Supreme Court Of India · (2026) 05 SC CK 0496
Indian Penal Code, 1860- Section 34, 304B, 498ADowry Prohibition Act, 1961- Section 4Probation of Offenders Act, 1958- Section 4
Supreme Court26 May 2026Allowed
Paliniswamy Veeraraja & Ors Vs State Of Karnataka & Anr
Supreme Court Of India · (2026) 05 SC CK 0495
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 193(9), 528Code of Criminal Procedure, 1973- Section 195(1)(b)(ii), 173(8), 200, 482Indian Penal Code, 1860- Section 34, 406, 420, 468, 471
Supreme Court26 May 2026Partly Allowed
Munna Moyuddin Shaikh Vs State of Gujarat
Supreme Court Of India · (2026) 05 SC CK 0494
Constitution of India, 1950- Article 72, 161Code of Criminal Procedure, 1973- Section 386, 401, 432, 433AIndian Penal Code, 1860- Section 34, 45, 53, 302, 364A
Supreme Court26 May 2026Allowed
Saurabh Agrawal Vs State Of Uttar Pradesh And Another
Supreme Court Of India · (2026) 05 SC CK 0493
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860- Section34, 120B, 406, 420, 467, 468, 471, 506
Supreme Court26 May 2026Partly Allowed
Mukesh Kumar Yadav Vs State (UT of Andaman & Nicobar Islands) Etc
Supreme Court Of India · (2026) 05 SC CK 0492
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 258, 401, 427Code of Criminal Procedure, 1973- Section 235, 235(1), 235(2), 360, 386, 386(a)Indian Penal Code, 1860- Section 34, 306, 312, 376, 417, 498A
Supreme Court26 May 2026Disposed Of
K. Raheja Corp. Private Limited Vs State Of Maharashtra & Ors. Etc
Supreme Court Of India · (2026) 05 SC CK 0491
Constitution of India, 1950- Article 14Companies Act, 1956- Section 617Maharashtra Regional and Town Planning Act, 1966- Section 113(3A)(1)
Supreme Court26 May 2026Allowed
Bency John Vs Kerala State Electricity Board Ltd & Ors
Supreme Court Of India · (2026) 05 SC CK 0490
Constitution of India, 1950- Article 14, 77(3), 309, 310, 311, 311(1), 311(2)Code of Civil Procedure, 1908- Section 80, Order 41 Rule 27Railways Act, 1989- Section 2, 2A(1), 2A(2), 2(20), 2(32), 2(34), 3