Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Section 151Industrial Disputes Act, 1947- Section 17B, 33A, 33(2)(b), 33(3), 33(C)(2)

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High Courts18 May 2026Dismissed

M/s R C Sood & Co Developers Pvt Ltd Vs Sharad Maheshwari & Anr

Delhi High Court · (2026) 05 DEL CK 0681

Code of Civil Procedure, 1908- Section 96, Order 41Contract Act, 1872- Section 74

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High Courts18 May 2026Allowed

Vicky Hari Babu & Ors. Vs State Nct Of Delhi And Anr

Delhi High Court · (2026) 05 DEL CK 0680

Indian Penal Code, 1860- Section 34, 406, 498ADowry Prohibition Act, 1961- Section 4

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High Courts18 May 2026Dismissed

Ashanand Saini@Anand Saini Vs State Nct Of Delhi And Ors

Delhi High Court · (2026) 05 DEL CK 0679

Constitution of India, 1950- Article 21, 300A

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High Courts18 May 2026Allowed

M/s Sarvpriya Securities Pvt Ltd Vs M/s Ank Hotels Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 0666

Arbitration and Conciliation Act, 1996- Section 16, 31(3), 34, 34(2)(a)(iv)Contract Act, 1872- Section 73, 74

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Tribunals and Commissions18 May 2026Dismissed

Umesh Kumar Tiwari S/o Ram Pal Tiwari & Ors Vs Somesh Kumar & Ors

Central Administrative Tribunal · (2026) 05 CAT CK 0584

Administrative Tribunals Act, 1985 - Section 17

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Tribunals and Commissions18 May 2026Disposed Of

Ram Mahendra S/o Bhagwati Prasad Vs Union Of India & Ors

Central Administrative Tribunal · (2026) 05 CAT CK 0583

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Tribunals and Commissions18 May 2026Disposed Of

Misbahul Haque S/o Aaminul Haque Vs Union Of India & Ors

Central Administrative Tribunal · (2026) 05 CAT CK 0582

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Tribunals and Commissions18 May 2026Allowed

Sukhdev Vs Union Of India Through General Manager, Head Quarter, North Central Railway, Prayagraj-211015 & Ors

Central Administrative Tribunal · (2026) 05 CAT CK 0581

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Supreme Court18 May 2026Partly Allowed

Amit Katyal & Anr Vs State Of Haryana & Anr

Supreme Court Of India · (2026) 05 SC CK 0454

Constitution of India, 1950- Article 32Code of Criminal Procedure, 1973- Section 154, 156, 157, 169, 170, 173, 173(2), 173(8)Indian Penal Code, 1860- Sections 120B, 302, 307, 326, 406, 409, 420

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Supreme Court18 May 2026Allowed

Susanta Kumar Dalei @Susanta Kumar Dalai Vs State Of Odisha (Vigilance)

Supreme Court Of India · (2026) 05 SC CK 0453

Constitution of India, 1950- Article 14, 136, 226Code of Criminal Procedure, 1973- Section 155(2), 156(1), 161, 197, 227, 428, 482Indian Penal Code, 1860- Section 120B, 471, 477A

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Supreme Court18 May 2026Allowed

Syed Iftikhar Andrabi Vs National Investigation Agency, Jammu

Supreme Court Of India · (2026) 05 SC CK 0451

Constitution of India, 1950- Article 21, 22, 142, 370Code of Criminal Procedure, 1973- Section 21(1), 91, 156(3), 164, 173, 173(8), 436AIndian Penal Code, 1860- Section 100, 116(2), 117, 118, 120A, 120B, 121

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Supreme Court18 May 2026Allowed

Jennifer Messias Vs Leonard G Lobo

Supreme Court Of India · (2026) 05 SC CK 0450

Code of Civil Procedure, 1908- Section 2(2), Order 20 Rule 12, Order 20 Rule 18, Order 26 Rule 14Partition Act, 1893- Section 2, 3, 4

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Supreme Court18 May 2026Allowed

State Of Odisha & Ors Vs Sreepati Ranjan Dash

Supreme Court Of India · (2026) 05 SC CK 0449

Constitution of India, 1950- Article 14, 73, 162, 309

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