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12,32,888 judgments in All Courts · page 1,410 of 61,645

Tribunals and Commissions20 May 2026

Parsvnath Developers Ltd. Vs Vinu Promoters Private Ltd.

National Company Law Tribunal · (2026) 05 NCLT CK 2796

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(21), 5(20)Limitation Act, 1963-Section 18, 19, Article 137Indian Evidence Act, 1872-Section 115

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Tribunals and Commissions20 May 2026

M/s.SS Rail Works Pvt. Ltd. Vs M/s.VNR Infrastructure Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2760

Insolvency and Bankruptcy Code, 2016-Section 60(5), 53, Regulation 45

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High Courts20 May 2026

State Of H.P. & Ors. Vs Jai Dev (Deceased) Through LRs & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2703

Land Acquisition Act, 1894-standing order No. 28, para No. 87 A, Section 9(1), 11, 11A, 16, 17, 17(1), 17(3-A), 34, 36, 48(1)Code of Civil Procedure, 1908-Section 107, Order 41 Rule 27, XXI Rule 35, XXI Rules 35, 36, 95 and 96Limitation Act, 1963-Article 56, 57, 58, 113

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High Courts20 May 2026

Oriental Insurance Company Ltd. Vs Radha Krishan & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2702

Motor Vehicles Act, 1988-Section 173, 166Evidence Act, 1872-Section 138, 146

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High Courts20 May 2026

Rajender Kumar Vs National Highway Authority of India & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2690

Arbitration and Conciliation Act, 1996-Section 11, 23(4), 29(A), 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 29(5)National Highway Act, 1956-Section 3 (G) 5Constitution of India-Article 141

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High Courts20 May 2026

Rajni Devi Vs State Of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2688

Grant-In-Aid Rules, 2006

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High Courts20 May 2026

State Of H.P. & Ors. Vs Jai Dev (Deceased) Through Lrs & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2686

Land Acquisition Act, 1894-Section 16, 11, 17, 17(1), 17(3-A), 9(1), 34, 36, 48, 48(1), 11A, standing order No. 28, para No. 87 ACode of Civil Procedure, 1908-Section 107, Order 41 Rule 27, 21 Rule 35, 21 Rules 36, 95 and 96Limitation Act, 1963-Article 56, 57, 58, 113

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High Courts20 May 2026

M/s Saraswati Spinning and Weaving Mills Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2684

Central Goods and Services Tax Act, 2017-Section 16(2)(c), 6(2)(b), 70, 74(5)Himachal Pradesh GST Act, 2017-Section 16(2)(c)IGST Act, 2017

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High Courts20 May 2026Allowed

Sanjeev Kumar Vs State Of Himachal Pradesh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2679

Bharatiya Nagarik Suraksha Sanhita-Section 528Prevention of Corruption Act 1988-Section 7, 7-ACrPC-Section 482, 155(2), 156(1), 173

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High Courts20 May 2026

The State Of Himachal Pradesh & Ors. Vs Vijayandra Singh & Anr.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2674

Code of Civil Procedure-Section 96, 80, Order 41 Rule 27Ceiling of Land Holding Act, 1972Criminal Procedure Code-Section 145

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High Courts20 May 2026

M/s Saraswati Spinning and Weaving Mills Vs State Of Himachal Pradesh & Ors.

High Court Of Himachal Pradesh · (2026) 05 SHI CK 2659

Central Goods and Services Tax Act, 2017-Section 16(2)(c), 6(2)(b), 74(5), 70Himachal Pradesh GST Act, 2017-Section 16(2)(c)IGST Act 2017

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High Courts20 May 2026

Shamasha India & Ors. Vs Infopower Technologies Ltd.

Delhi High Court · (2026) 05 DEL CK 2405

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1 & 2, XII Rule 6

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High Courts20 May 2026

Union Of India Vs Hemant Kumar Ishwar Das Singhvi

Delhi High Court · (2026) 05 DEL CK 2361

Code of Criminal Procedure, 1973-Section 378 (v), 378(1), 378(4), 313, 82, 83Customs Act, 1962-Section 132, 135(1)(a), 108, 137, 110(1)(B), 110(1A), 110(1B), 110(1C), 77, 138A, 111, 113, 135

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High Courts20 May 2026

P.K. Gupta & Anr. Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 2472

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)

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High Courts20 May 2026

State Vs Pradeep @ Sonu & Ors.

Delhi High Court · (2026) 05 DEL CK 2532

Code of Criminal Procedure, 1973-Section 378, 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Section 397 read with Section 34, 411, 399, 402Arms Act-Sections 25, 27

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High Courts20 May 2026Dismissed

Pandrol Rahee Technologies Pvt Ltd Through Authorized Representativ Varun Bhojak Vs Ircon International Ltd Through Its Chairman Mr Sunil Kumar Chaudhury

Delhi High Court · 2026 INSC 76

Arbitration and Conciliation Act, 1996-Section 34, 21, 28(3)

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High Courts20 May 2026

Rajinder Kumar Vs The State

Delhi High Court · (2026) 05 DEL CK 2491

Indian Penal Code-Section 382/411/34, 392/397, 394, 397, 411Arms Act, 1959-Section 25Cr.P.C.-Section 218, 219, 223, 233

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High Courts20 May 2026

Manoj Kumar Vs State (NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 2500

Indian Penal Code, 1860-Section 354, 506, 324, 376, 511Evidence Act-Section 118, 114Cr.P.C.-Section 428

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High Courts20 May 2026Partly Allowed

Sanjay Singh Vs State (NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 2573

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2), 528Indian Penal Code, 1860-Section 302, 300, 304 Part IIIndian Evidence Act, 1872-Section 106

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High Courts20 May 2026Dismissed

Premila Surendran Vs Prasanna Chandran

High Court Of Kerala · 2026:KER:34453

Indian Succession Act, 1925-Section 57, 63, 70, 213, 213(1)Indian Evidence Act, 1872-Section 17, 58, 68, 69, 70, 90Indian Registration Act, 1908

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