Supreme Court19 May 2026Dismissed
General Manager (HR) & Anr Vs K. Poovarasan
Supreme Court Of India · (2026) 05 SC CK 1516
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,422 of 61,645
High Courts19 May 2026
Satyendra (LMED) Vs Vice Admiral & Ors
Calcutta High Court · (2026) 05 CAL CK 1479
High Courts19 May 2026Dismissed/ Allowed
Asha Kesri Alias Asha Keshri And Ors Vs A.K.R. Consultants P. Ltd
Calcutta High Court · (2026) 05 CAL CK 1476
Specific Relief Act, 1963-Section 6Presidency Small Cause Courts Act, 1882-Section 18(2)West Bengal Premises Tenancy Act, 1997-Section 2(g)
High Courts19 May 2026Dismissed/ Allowed
Asha Kesri Alias Asha Keshri And Ors Vs A.K.R. Consultants P. Ltd.
Calcutta High Court · (2026) 05 CAL CK 1463
Specific Relief Act, 1963-Section 6West Bengal Premises Tenancy Act, 1997-Section 2(G)Presidency Small Cause Courts Act, 1882-Section 18(2)
High Courts19 May 2026Disposed Of
Manashi Sengupta Bhadra Vs Tapati Sengupta
Calcutta High Court · (2026) 05 CAL CK 1462
High Courts19 May 2026Allowed
Peerless General Finance And Investment Company Limited Vs Ganguly Home Search Private Limited And Anr
Calcutta High Court · (2026) 05 CAL CK 1461
Arbitration And Conciliation Act, 1996-Section 11, 11(6), 12
High Courts19 May 2026Disposed Of
Dillip Kumar Nayak Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1294
Indian Penal Code, 1860-Section 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 209, 323
High Courts19 May 2026Disposed Of
Abu Sahik @ Sahid @ Abu Saeid Howladar @ Md.Abu Saeed Howladar Vs State Of Odisha
Orissa High Court · (2026) 05 OHC CK 1293
Constitution Of India, 1950-Article 14, 15, 16, 18, 19, 20, 21, 258(1)Passport (Entry Into India) Rules, 1950-Rule 6Registration Of Foreigners Rules, 1939-Rule 6
High Courts19 May 2026Disposed Of
Nilakantha Rath Vs State Of Odisha & Others
Orissa High Court · (2026) 05 OHC CK 1292
Constitution Of India, 1950-Article 14, 16, 21
Tribunals and Commissions19 May 2026Allowed
Hinduja Global Solutions Limited Vs Sahara India TV Network And ABS Media Services Pvt. Ltd
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1242
Telecom Regulatory Authority of India Act, 1997- Section 14Evidence Act, 1872- Section 102
Tribunals and Commissions19 May 2026Allowed
Hathway Digital Private Limited Vs GCN(Mondal Cable TV) & Anr
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1241
Telecom Regulatory Authority of India Act, 1997- Section 14(A)(1), 14(a)(ii)Evidence Act, 1872- Section 65B, 102
High Courts19 May 2026Disposed Of
Sachin Chandila Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1072
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 482, 482(2), 483(3)Bharatiya Nyaya Sanhita, 2023-Section 61(2), 64, 79, 351(2)Information Technology Act, 2000-Section 66E, 67, 67A
High Courts19 May 2026Allowed
Amandeep Singh And Others Vs State Of Punjab And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1071
Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 118(2), 190, 191(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 359, 528Code Of Criminal Procedure, 1973-Section 320
High Courts19 May 2026Allowed
Manpreet Kaur Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1070
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 62(2), 109(1), 238, 351(3)
High Courts19 May 2026Disposed Of
Balwinder Kumar Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1069
Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 465, 466, 467, 468, 471
High Courts19 May 2026Disposed Of
Jagroop Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1068
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts19 May 2026Dismissed
Dalbir Vs State Of Haryana And Others
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1067
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 347, 348, 392, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973-Section 195, 200
High Courts19 May 2026Disposed Of
Harpreet Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1066
Indian Penal Code, 1860-Section 420Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109, 324(4)Arms Act, 1959-Section 25, 27
High Courts19 May 2026Disposed Of
Nanak Chand Tayal And Another Vs Chet Ram @ Chet Ram Gupta
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1065
Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 141
High Courts19 May 2026Dismissed
A.H. Fashion Karma Pvt. Ltd. And Another Vs M/S Cotton And Blends Inc. Through Its Partner Sh. Naresh Kumar Garg
Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 1064
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 56, 138, 138(b)Indian Penal Code, 1860-Section 174A