JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,362 of 61,645

Supreme Court29 May 2026Allowed

Ashok And Ors Vs Padam Chand And Ors

Supreme Court Of India · (2026) 05 SC CK 0529

Code of Civil Procedure, 1908- Order 6 Rule 4, Order 6 Rule 17, Order 14 Rule 5, Order 23 Rule 1, Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22Criminal Procedure Code, 1973- Section 111Indian Penal Code, 1860- Section 34, 147, 148, 149, 323

Supreme Court29 May 2026Partly Allowed

Gopi Chand @ Pappu Vs State (Nct Of Delhi)

Supreme Court Of India · (2026) 05 SC CK 0528

Code of Criminal Procedure, 1973- Section 164, 306, 464Indian Penal Code, 1860- Section 34, 109, 120A, 120B, 201, 302, 396Evidence Act, 1872- Section 10, 114, 114(b), 133

Supreme Court29 May 2026Allowed

Ishwar Chand Sharma & Others Vs State Of Uttar Pradesh & Another

Supreme Court Of India · (2026) 05 SC CK 0527

Constitution of India, 1950- Article 226Bharatiya Nagarik Surakshta Sanhita, 2023- Section 223, 225, 528Code of Criminal Procedure, 1973- Section 155(2), 156(1), 482

Supreme Court29 May 2026Partly Allowed

Reliance Industries Limited & Ors Vs The Securities And Exchange Board Of India

Supreme Court Of India · (2026) 05 SC CK 0526

Contract Act, 1872- Section 226Securities Contracts (Regulations) Act, 1956- Section 9, 9(1), 9(2), 9(3), 9(3)(a), 9(3)(b), 18A, 23HSecurities and Exchange Board of India Act, 1992- Section 11, 11B, 12, 12A, 15HA, 15Z

Supreme Court29 May 2026Disposed Of

General Manager, Bank Of Baroda And Others Vs Ashok Kumar Singh And Others

Supreme Court Of India · (2026) 05 SC CK 0525

Constitution of India, 1950- Article 14, 16, 311Vijaya Bank (Officers') Regulations, 1982- Regulation 16(3)(a)

Supreme Court29 May 2026Dismissed

State Of U.P. Vs Anjuman Ishaat-E-Taleem Trust & Ors

Supreme Court Of India · (2026) 05 SC CK 0524

Constitution of India, 1950- Article 21A, 142Code of Civil Procedure, 1908- Section 114, Order 47 Rule 1National Council for Teacher Education Act, 1993- Section 12A

Supreme Court29 May 2026Dismissed

Chaturbhuj Pradhan Vs Amar Pradhan & Anr

Supreme Court Of India · (2026) 05 SC CK 0523

Code of Criminal Procedure, 1973- Section 125Indian Penal Code, 1860- Section 376Evidence Act, 1872- Section 112, 114(h)

Supreme Court29 May 2026Allowed

Daudayal Vs State Of Rajasthan & Ors

Supreme Court Of India · (2026) 05 SC CK 0522

Constitution of India, 1950- Article 21, 32, 226Code of Criminal Procedure, 1973- Section 432, 433Indian Penal Code, 1860- Section 148, 149, 304II, 323, 448

Supreme Court29 May 2026Allowed

Dhiraj Dutta Vs Anirban Sen & Ors

Supreme Court Of India · (2026) 05 SC CK 0521

Indian Succession Act 1925- Section 263Limitation Act 1963- Article 137

Supreme Court29 May 2026Allowed

State Of U.P. & Ors Vs Raghvendra Nath Srivastava & Ors

Supreme Court Of India · (2026) 05 SC CK 0520

Constitution of India, 1950- Article 226, 227Uttar Pradesh Urban Building (Regulation of Letting, Rent and Eviction) Act, 1972- Section 21, 21(7), 21(8)

Supreme Court29 May 2026Dismissed

Gopala Agri Farms Pvt. Ltd Vs State Of Haryana And Others

Supreme Court Of India · (2026) 05 SC CK 0519

Land Acquisition Act, 1894- Section 4, 6

High Courts29 May 2026Dismissed

Geeta Singhal And Another Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0432

Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 306, 323, 405, 406, 498A, 504, 506Dowry Prohibition Act, 1961-Section 3, 4

High Courts29 May 2026Partly Allowed

Saghir Ahmad And Another Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0431

Code Of Criminal Procedure, 1973-Section 360, 361, 374(2)Indian Penal Code, 1860-Section 34, 307, 324, 325, 452

High Courts29 May 2026Disposed Of

Aalha Charasiya And 2 Others Vs Varun Kumar Jha And 2 Others

Allahabad High Court · (2026) 05 AHC CK 0430

Contempt Of Courts Act, 1971-Section 12

High Courts28 May 2026Disposed Of

Kishore Thapa Vs State Of Sikkim & Ors

Sikkim High Court · (2026) 05 SIK CK 1098

High Courts28 May 2026Allowed

Ramisetty Nagendra Rao And Others Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2026) 05 AP CK 0548

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 480, 483Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 80(1), 85, 108

Tribunals and Commissions27 May 2026

Kuldeep Kumar Rao Vs Income Tax Officer, Ward-60(6), Delhi

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3247

Income Tax Act, 1961-Section 69C, 144B

Tribunals and Commissions27 May 2026Allowed

Shri Balaji Infradevelopers Pvt. Ltd. Vs ACIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3244

Income Tax Act, 1961-Section 250, 147, 144, 144B, 148A(b), 148, 149Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

Tribunals and Commissions27 May 2026

Mukesh Kumar Aggarwal Vs The Income Tax Officer

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3243

Income-tax Act-147, 143(3)

Tribunals and Commissions27 May 2026Allowed

Pret Study By Janak Fashions Private Limited Vs DCIT

Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3242

Income-tax Act, 1961-Section 250, 143(3), 143(2), 142(1), 68, 14A, 250(6), 250(4)Income-tax Rules, 1962-Rule 8D