Supreme Court15 May 2026Allowed
Neelam and Ors Vs Ganga Singh and Ors
Supreme Court Of India · (2026) 05 SC CK 0466
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,407 of 61,576
Supreme Court15 May 2026Dismissed
New India Assurance Company Limited Vs Dolly Satish Gandhi & Anr
Supreme Court Of India · (2026) 05 SC CK 0447
Constitution of India, 1950- Article 309Motor Vehicles Act 1988- Section 146, 147, 166, 167, 168
Supreme Court15 May 2026Allowed
Marietta D' Silva Vs Rudolf Clothan Lacerda & Ors
Supreme Court Of India · (2026) 05 SC CK 0446
Code of Civil Procedure, 1908- Order 6 Rule 1, Order 6 Rule 2, Order 6 Rule 2(1), Order 6 Rule 4Transfer of Property Act, 1882- Section 3, 5(3), 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947- Section 13(1)(g), 13(1)(k), 13(1)(l), 13(2), 28
Supreme Court15 May 2026Allowed
B.S. Lalitha And Others Vs Bhuvanesh And Others
Supreme Court Of India · (2026) 05 SC CK 0445
Code of Civil Procedure, 1908- Section 11, 115, 151, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(d), Order 23 Rule 3Hindu Succession Act, 1956- Section 6, 6(1), 6(5), 8Hindu Succession (Karnataka Amendment) Act, 1990
Supreme Court15 May 2026Allowed
Rohit Chaturvedi Vs State Of Uttarakhand & Others
Supreme Court Of India · (2026) 05 SC CK 0444
Constitution of India, 1950- Article 72, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 401, 473, 473(1), 474, 475, 477(1)Code of Criminal Procedure, 1973- Section 360, 432, 432(7), 433, 433A
Supreme Court15 May 2026Allowed
Alka Agrawal And Others Vs State Of Maharashtra And Others
Supreme Court Of India · (2026) 05 SC CK 0443
Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 34, 405, 409, 420Negotiable Instruments Act, 1881- Section 138
Supreme Court15 May 2026Dismissed
State Of Uttar Pradesh Through Principal Secretary (Institutional Finance) & Ors Vs Reliance Industries Ltd. & Ors
Supreme Court Of India · (2026) 05 SC CK 0442
Central Sales Tax Act, 1956- Section 2(g), 3, 3(a), 3(b), 4, 4(2), 5, 8(1), 8(4), 9(1), 9(3), 14, 15Uttar Pradesh Value Added Tax Act, 2008- Section 7, 25Income Tax Act, 1961- Section 9(1)(ii)
Supreme Court15 May 2026Disposed Of
Dharmendra Kalra & Ors Vs Kulvinder Singh Bhatia
Supreme Court Of India · (2026) 05 SC CK 0441
Constitution of India, 1950- Article 136Code of Civil Procedure, 1908- Section 20(4), 38, Order 5 Rule 1, Order 7 Rule 11, Order 8 Rule 1, Order 9 Rule 7, Order 14 Rule 3, Order 15 Rule 5, Order 15 Rule 5(2)
High Courts15 May 2026Dismissed
Shekhar Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 4 Others
Allahabad High Court · (2026) 05 AHC CK 0411
Uttar Pradesh Police Constable And Head Constable Services Rules, 2015-Rule 11Indian Penal Code, 1860-Section 34, 201, 392, 411Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986-Section 2, 3
High Courts15 May 2026Dismissed
Naval Kishore Srivastava Vs State Of U.P. And 6 Others
Allahabad High Court · (2026) 05 AHC CK 0410
Uttar Pradesh Registration Of Birth And Death Rules, 2002-Rule 5, 9, 9(3)Registration Of Birth And Death Act, 1969-Section 13
High Courts15 May 2026Allowed
Ashwani Kumar Awasthi And 3 Others Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 05 AHC CK 0409
Constitution Of India, 1950-Article 14, 16, 166, 166(1), 166(2), 166(3), 226
High Courts15 May 2026Dismissed
Dileep Kumar Jaiswal Vs State Of U.P.Thr.Secy Education And 3 Ors
Allahabad High Court · (2026) 05 AHC CK 0408
Constitution Of India, 1950-Article 14, 16Uttar Pradesh Secondary Education Services Selection Board Act, 1982-Section 3, 16
High Courts15 May 2026Dismissed
Vipin Kumar Malhotra Vs State Of U.P. And Another
Allahabad High Court · (2026) 05 AHC CK 0407
Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 193, 304B, 498A, 499, 500
Tribunals and Commissions14 May 2026Disposed Of
Ms. Prabhawati Vs Experia Boulevard Multistate CGHS Ltd.
Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 05 RERA CK 3845
Real Estate (Regulation and Development) Act, 2016-Section 31, 18, 79, 89, 2(zk), 2(zg), 2(zn), 3, 12, 18(1)National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016-Rule 15Societies Registration Act, 1860
Tribunals and Commissions14 May 2026
Ashish Alankar Vs DCIT, Central Circle-26
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3260
Income Tax Act, 1961-Section 143(3)
Tribunals and Commissions14 May 2026
Sh. Rajendra Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3306
Income-tax Act, 1961-Section 271(1)(c)
Tribunals and Commissions14 May 2026
W3Champs Technology Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3620
Income Tax Act, 1961-Section 250, 143(3)
Tribunals and Commissions14 May 2026
Pragati Automotive Engineers Private Limited Vs Income Tax Officer, Ward 20(1)
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3616
Income Tax Act, 1961-Section 250, 143(3), 14A, 143(2), 142(1), 115JB, 10(38)Income-tax Rules, 1962-Rule 8DFinance Act, 2022
Tribunals and Commissions14 May 2026Partly Allowed
M/s. Jindal Charitable Society Vs DCIT
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3615
Income Tax Act, 1961-Section 11 & 12, 68, 80G, 131, 133(6), 143(3), 143(3)/147, 250, 251, 115BBEIncome Tax Rules, 1962-Rule 46AFinance Act, 2022
Tribunals and Commissions14 May 2026Allowed
Shri Adish Jain Vs ACIT
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3614
Income Tax Act, 1961-Section 147, 144B, 144, 270A