JUDGMENT DATABASE

Search 12,33,097 Indian judgments.

12,33,097 judgments in All Courts · page 1,382 of 61,655

High Courts26 May 2026Partly Allowed

Ishwar & Anr. Vs State

Delhi High Court · 2025 INSC 499

Indian Penal Code, 1860-Section 302, 201, 212, 120A, 120-B, 186, 353, 332, 34Arms Act, 1959-Section 25, 27, 54, 59Code of Criminal Procedure, 1973-Section 313

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High Courts26 May 2026Disposed Of

Valisha Begum & Ors. Vs Pappu & Ors.

Delhi High Court · 2025 INSC 6

Motor Vehicles Act, 1988-Section 166, 140Indian Penal Code, 1860-Sections 279/304-A

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High Courts26 May 2026Disposed Of

Shivani Khurana & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 1774

Transplantation of Human Organs & Tissues Act, 1994-Section 2(i), 9(3), 9(3A), 13A, 13B, 13C, 13DRule 3Amendment Act of 2011

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High Courts26 May 2026Dismissed

M/S Vajiram And Ravi Isa Study Centre LLP Vs M/S Vajirao And Reddy Institute Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 1892

Code of Civil Procedure, 1908-Order 43 Rule 1, XVII, Rules 2 and 3, IX, XXXIX Rule 1 and 2, XVII Rules 2 and 3Commercial Courts Act 2015-Section 13(1)Delhi High Court Act, 1966-Section 10

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High Courts26 May 2026

Sh Dharam Vir Vs Project Director Department Of Rural Development & Anr.

Delhi High Court · (2026) 05 DEL CK 1695

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High Courts26 May 2026Dismissed

Ms Backlight Factory Through Smt Sardarni Baljeet Kaur & Ors. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 1696

Employees’ Compensation Act, 1923-Section 31

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High Courts26 May 2026Disposed Of

Deepak Relhan Vs Neha Relhan & Anr.

Delhi High Court · (2026) 05 DEL CK 1697

Contempt of Courts Act, 1971

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High Courts26 May 2026Disposed Of

Gurdeep Singh Chadha Since Deceased Through LR & Ors. Vs Dr Charan Singh

Delhi High Court · (2026) 05 DEL CK 1698

Pension Regulations, 1995-Regulation 3(3)(c)

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High Courts26 May 2026Disposed Of

Bushr Parveen Vs Dr Aamir Khan

Delhi High Court · (2026) 05 DEL CK 1699

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High Courts26 May 2026Disposed Of

Court On Its Own Motion Vs Chitra Aggarwal

Delhi High Court · (2026) 05 DEL CK 1700

Contempt of Courts Act, 1971-Section 10

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Tribunals and Commissions26 May 2026Disposed Of

Adidas India Marketing Pvt. Ltd. Vs Ravi Sethia Resolution Professional of Future Lifestyles Fashion Ltd.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1637

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Tribunals and Commissions26 May 2026Allowed

State Bank Of India Vs Jyoti Structures Limited

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1647

Insolvency and Bankruptcy Code, 2016-Section 61, 60(5), 74(3)Companies Act, 2013-Section 425Contempt of Courts Act, 1971-Section 12, 20

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Tribunals and Commissions26 May 2026Dismissed

Rohit P. Chhabra & Anr. Vs Sanjay Kumar Ruia & Ors.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1590

IBC-Section 65

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Tribunals and Commissions26 May 2026Disposed Of

UTI Multi Opportunities Fund I Vs CFM Asset Reconstruction Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1589

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Tribunals and Commissions26 May 2026Dismissed

Rohit Ramhari Ganage Vs IDBI Bank Ltd. Through Resolution Professional Mr. Indrajit Mukerjee

National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1587

National Company Law Tribunal Rules, 2016-Rule 48, 48(2)Limitation Act-Section 5

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High Courts26 May 2026Allowed

Ranjeet Kumar Vs Union of India

Gauhati High Court · (2026) 05 GAU CK 1579

Constitution of India, 1950- Article 14

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High Courts26 May 2026Allowed

Bihar State Power Holding Company Ltd Vs Abhinita

Patna High Court · (2026) 05 PAT CK 1576

Constitution Of India, 1950- Article 136, 226Industrial Disputes Act, 1947- Section 11(A)

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High Courts26 May 2026Dismissed

Sujithra P.A Vs Anishkumar T.R.

High Court Of Kerala · (2026) 05 KL CK 1532

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High Courts26 May 2026Dismissed

Mini M Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 1531

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code1 1860- Section 120B, 409, 471, 475Prevention of Corruption Amendment Act, 1988- Section 13(1)(c), 13(1)(d), 13(2), 17A

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High Courts26 May 2026Dismissed

Rajesh K.Vs State Of Kerala

High Court Of Kerala · (2026) 05 KL CK 1530

Negotiable Instruments Act, 1881- Section 138, 138(b)

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