High Courts22 May 2026Dismissed
M.K. Suresh Kumar Vs Union Of India
High Court Of Kerala · (2026) 05 KL CK 1527
Constitution of India, 1950- Article 14, 21Industrial Relations Code, 2020- Section 44(7), 51(1), 104(1A)
JUDGMENT DATABASE
Search 12,33,288 Indian judgments.
12,33,288 judgments in All Courts · page 1,400 of 61,665
Supreme Court22 May 2026Partly Allowed
Nandkishore Mishra Vs State Of Madhya Pradesh
Supreme Court Of India · (2026) 05 SC CK 1513
Code of Criminal Procedure, 1973- Section 374(2)Indian Penal Code, 1860- Section 302
Supreme Court22 May 2026Allowed
Bhikhubhai Govindbhai Patel & Anr Vs State Of Gujarat & Anr
Supreme Court Of India · (2026) 05 SC CK 1512
Constitution of India, 1950- Article 21, 136, 226Code of Criminal Procedure, 1973- Section 154(3), 156(3), 200, 482Indian Penal Code, 1860- Section 114, 120B, 144, 384, 420, 463, 464, 465, 467, 468, 471, 504, 506, 511
High Courts22 May 2026Dismissed
Principal Commissioner Of Income Tax 1 Vs Soubhik Exports Limited
Calcutta High Court · (2026) 05 CAL CK 1471
High Courts22 May 2026Allowed/ Disposed Of
Brij Bihari Rajput Vs State Of Madhya Pradesh And Other
Madhya Pradesh High Court · (2026) 05 MP CK 1433
Constitution Of India, 1950-Article 163(1), 163(2), 226, 234, 309, 311, 311(2)(c), 320(3)(c)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 9Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 23, 24(1)(i)(b) , 32, 43(5), 64(2)
High Courts22 May 2026Dismissed
Abhilash Jain And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1432
Madhya Pradesh Teacher Recruitment Rules, 2018-Rule 11(5), 11(8), 11(9)
High Courts22 May 2026
Shanmugavel Vs State
Madras High Court · (2026) 05 MAD CK 1308
Indian Penal Code, 1860-Section 341, 392, 397
High Courts22 May 2026Allowed
Dr.Ponraj S/O. Vellaichamy And Others Vs State Of Tamil Nadu
Madras High Court · (2026) 05 MAD CK 1307
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 79, 353(1)(C)Tamil Nadu Prohibition Of Harassment Of Woman Act, 1998-Section 4Information Technology Act, 2000-Section 67, 79, 296(b)
High Courts22 May 2026Disposed Of
T. Abhimanyu Dora And Others State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1282
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 111, 238, 249, 318(4), 319(2)Odisha Public Examination (Prevention Of Unfair Means) Act, 2024-Section 11(1), 12(1)
High Courts22 May 2026Disposed Of
Manoranjan Rout Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1281
Constitution Of India, 1950-Article 21, 22(1)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 318(2), 318(4), 319(1), 336(2), 336(3), 338, 340(2)Information Technology Act, 2000-Section 66(C), 66(D)
High Courts22 May 2026Dismissed
District Magistrate Nainital And Others Vs Ghanshyam Singh Bisht
Uttarakhand High Court · (2026) 05 UK CK 1194
Uttar Pradesh Recruitment Of Dependents Of Government Servant Dying In Harness Rule, 1974 - Rule 2(a), 2(a)(iii)
High Courts22 May 2026Disposed Of
Anjana Raturi Vs C Ravi Shankar & Anr.
Uttarakhand High Court · (2026) 05 UK CK 1193
High Courts22 May 2026Disposed Of
Galib Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1184
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 112B
High Courts22 May 2026Disposed Of
M/s Woodhill Infrastructure Ltd. Vs Superintending Engineer
Uttarakhand High Court · (2026) 05 UK CK 1183
High Courts22 May 2026Disposed Of
Almora Urban Co-operative Bank Ltd Vs District Magistrate And Others
Uttarakhand High Court · (2026) 05 UK CK 1180
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts22 May 2026Disposed Of
Almora Urban Co Operative Bank Ltd Vs District Magistrate And Others
Uttarakhand High Court · (2026) 05 UK CK 1178
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts22 May 2026Disposed Of
Almora Urban Cooperative Bank Ltd Vs District Magistrate Dehradun And Others
Uttarakhand High Court · (2026) 05 UK CK 1177
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts22 May 2026Dismissed
Shivani Saini & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2026) 05 UK CK 1175
Constitution Of India, 1950 - Article 14, 16Uttarakhand Public Service Commission Exam Result Preparation Procedure Regulations, 2022 - Regulation 2, 3(4), 4, 4.2.2(c), 9, 10, 11, 12, 13
High Courts22 May 2026Disposed Of
M/s Upvan Restaurant Vs Commissioner, Central Goods & Services Tax Commissionerate, Dehradun & Another
Uttarakhand High Court · (2026) 05 UK CK 1174