JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,368 of 61,645

Supreme Court27 May 2026Allowed

Mehtab Vs State Of Uttarakhand

Supreme Court Of India · (2026) 05 SC CK 0516

Code of Criminal Procedure, 1973- Section 161, 313, 366, 374(2)Indian Penal Code, 1860- Section 34, 201, 302, 376, 376(2)(g)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(2)(v)

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Supreme Court27 May 2026Allowed

M/s Alupro Building Systems Pvt. Ltd Vs Commissioner Of Central Excise Bangalore-II

Supreme Court Of India · (2026) 05 SC CK 0515

Central Excise Act, 1944- Section 2(f), 35(1)(b), 35G, 35G(1), 35H, 35L, 35L(1)(b), 35L(2)Finance Act, 1994- Section 65(105)(zzb), 83Customs Act, 1962- Section 130, 130E

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Supreme Court27 May 2026Allowed

Jagdish Prasad And Others Vs P.M. Manoj Kumar And Others

Supreme Court Of India · (2026) 05 SC CK 0514

Constitution of India, 1950- Article 14, 309General Clauses Act, 1897- Section 6

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Supreme Court27 May 2026Dismissed

State Of Uttar Pradesh Vs A.K.Gaba Etc

Supreme Court Of India · (2026) 05 SC CK 0513

Constitution of India, 1950- Article 136Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 114, 120B, 201

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Supreme Court27 May 2026Dismissed

M/s Tarini Prasad Mohanty Vs M/s Sunflag Iron And Steel Company Limited

Supreme Court Of India · (2026) 05 SC CK 0512

Constitution of India, 1950- Article 226, 227Arbitration and Conciliation Act, 1996- Section 5, 16, 16(2), 16(6), 34, 37Sale of Goods Act, 1930- Section 4(4)

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Supreme Court27 May 2026Dismissed

Sanjay Dave Vs Andhra Bank Ltd. & Ors

Supreme Court Of India · (2026) 05 SC CK 0511

Insolvency and Bankruptcy Code, 2016- Section 12, 12(3), 30(2), 31(1), 33, 33(2), 61(3), 62Sick Industrial Companies Act, 1985- Section 22

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Supreme Court27 May 2026Disposed Of

Salil Dhawan Vs Priyanshi Ghai

Supreme Court Of India · (2026) 05 SC CK 0510

Constitution of India, 1950- Article 142Code of Criminal Procedure, 1973- Section 125, 126, 128Army Act, 1950- Section 90(i)

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Supreme Court27 May 2026Dismissed

Harjindra Singh Etc Vs State Of U.P

Supreme Court Of India · (2026) 05 SC CK 0509

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 364A, 368Arms Act, 1959- Section 25

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Supreme Court27 May 2026Allowed

Mohammad Hanif Jainum Khalifa Vs State Of Karnataka

Supreme Court Of India · (2026) 05 SC CK 0508

Code of Criminal Procedure, 1973- Section 397Indian Penal Code, 1860- Section 279, 304AMotor Vehicles Act, 1988- Section 134, 187

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Supreme Court27 May 2026Allowed

A. Shahul Hameed Vs N. Malligarjuna And Ors

Supreme Court Of India · (2026) 05 SC CK 0507

Code of Civil Procedure, 1908- Section 100Specific Relief Act 1963- Section 16, 16(c)

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High Courts27 May 2026Allowed

Sunil Kumar And Others Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0429

Code Of Criminal Procedure, 1973-Section 53, 161, 162, 313, 374(2), 437A, 451, 452, 452(1), 454Indian Penal Code, 1860-Section 34, 120B, 302, 364Evidence Act, 1872-Section 73, 145

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High Courts27 May 2026Dismissed

Anita Pandey Vs State Of U.P. Thru. Secy. Home Lko. And Another

Allahabad High Court · (2026) 05 AHC CK 0428

Indian Penal Code, 1860-Section 201, 307, 323, 325, 383, 384, 419, 420, 471, 504, 506Code Of Criminal Procedure, 1973-Section 82, 156(3), 169, 200, 202, 204(4), 223(d), 323

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Tribunals and Commissions26 May 2026Allowed