High Courts20 May 2026Allowed
Muhammed M.I Vs The District Geologist, Ernakulam
High Court Of Kerala · 2026:KER:34106
Kerala Minor Mineral Concession Rules, 2015- Rule 114, 115
JUDGMENT DATABASE
Search 12,33,533 Indian judgments.
12,33,533 judgments in All Courts · page 1,427 of 61,677
High Courts20 May 2026Dismissed
Ayoob Vs State Of Kerala
High Court Of Kerala · 2026:KER:34958
Indian Penal Code, 1860- Section 363, 376AB, 376(2)(m), 447Protection of Children from Sexual Offences Act, 2012- Section 3(b), 3(d), 4, 5(i), 5(m), 6, 7, 8Evidence Act, 1872- Section 9
High Courts20 May 2026Dismissed
Alice Arun Thomas Vs Income Tax Officer Ward-3
High Court Of Kerala · (2026) 05 KL CK 0880
Income Tax Act, 1961- Section 36(1)(iii), 37(1)
High Courts20 May 2026Dismissed
Rajender Kumar Vs National Highway Authority Of India & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0831
Constitution Of India, 1950-Article 141Arbitration And Conciliation Act, 1996-Section 23(4), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)National Highway Act, 1956-Section 3G(5)
High Courts20 May 2026Disposed Of
M/S Saraswati Spinning And Weaving Mills Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0830
Constitution Of India, 1950-Article 14, 19(1)(g), 226, 265, 300ACentral Goods And Services Tax Act, 2017-Section 6(2)(b), 16(2)(c), 70, 74(5)
High Courts20 May 2026Partly Allowed/Disposed Of
Rajni Devi Vs State Of H.P. And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0829
High Courts20 May 2026Disposed Of
M/S Saraswati Spinning And Weaving Mills. Vs State Of Himachal Pradesh & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0828
Constitution Of India, 1950-Article 14, 19(1)(g), 226, 265, 300ACentral Goods And Services Tax Act, 2017-Section 6(2)(b), 16(2)(c), 70
High Courts20 May 2026Disposed Of
GAC Logistics Pvt. Ltd Vs Acer Logistics Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 0709
Code of Civil Procedure, 1908- Section 20, 20(c), 104, Order 12 Rule 6, Order 7 Rule 10, Order 43 Rule 1(a)
High Courts20 May 2026Dismissed
Shamasha India And Others Vs M/s Infopower Technologies Ltd
Delhi High Court · (2026) 05 DEL CK 0708
Code of Civil Procedure, 1908- Section 96, Order 12 Rule 6, Order 41 Rule 1
High Courts20 May 2026Dismissed
Union Of India Vs Hemant Kumar Ishwar Dass Singhvi
Delhi High Court · (2026) 05 DEL CK 0707
Code of Criminal Procedure, 1973- Section 82, 83, 313, 378(1), 378(v)Customs Act, 1962- Section 77, 108, 110(1)(B), 110(1A), 110(1B), 110(1C), 132, 135, 135(1)(a), 137
High Courts20 May 2026Disposed Of
Sudhir Kumar Vs Girnarsoft Education Services Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 0706
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
High Courts20 May 2026Disposed Of
M/S Moneywise Financial Services Pvt Ltd Vs Sh Rajinder Singh Cheema Proprietor Of Apollo Sales Corporation And Anr
Delhi High Court · (2026) 05 DEL CK 0705
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
High Courts20 May 2026Disposed Of
Narain Wood Pvt. Ltd Vs Sneh Babuta & Anr
Delhi High Court · (2026) 05 DEL CK 0702
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 6 Rule 15, Order 6 Rule 15A, Order 7 Rule 14, Order 11 Rule 1
High Courts20 May 2026Disposed Of
State Of Nct Of Delhi Vs Deepak
Delhi High Court · (2026) 05 DEL CK 0701
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 396Code of Criminal Procedure, 1973- Section 397, 428Indian Penal Code 1860- Section 149, 326, 342, 363, 366
High Courts20 May 2026Dismissed
State Vs Pradeep @ Sonu & Ors
Delhi High Court · (2026) 05 DEL CK 0700
Code of Criminal Procedure, 1973- Section 207, 209, 232, 235(1), 313(1)(b), 378, 397Indian Penal Code, 1860- Section 34, 399, 402, 411Arms Act, 1959- Section 25, 27
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) 05 DEL CK 0699
Arbitration and Conciliation Act, 1996- Section 21, 28(3), 34
Tribunals and Commissions20 May 2026Allowed
Dasrath Kumar Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0585
Administrative Tribunals Act, 1985 - Section 19
High Courts20 May 2026Allowed/ Dismissed
Shekhar Kakasaheb Jagtap And Others Vs State Of Maharashtra & Anr
Bombay High Court · (2026) 05 BOM CK 0569
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 109, 120A, 120B, 156, 166A, 170, 193, 195, 199, 203, 205, 207, 352, 355, 308, 379, 380, 384, 387, 388, 389, 403, 420, 423, 464, 465, 466, 467, 468, 470, 471, 497, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 May 2026Allowed
Bokka Venkata Rao & Ors Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0545
Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments Act, 1987 - Section 83, 83(2), 84Constitution Of India, 1950 - Article 226
Supreme Court20 May 2026Dismissed
Brihanmumbai Municipal Corporation And Ors Vs Vijay Nagar Apartments And Ors
Supreme Court Of India · (2026) 05 SC CK 0460
Constitution of India, 1950- Article 300AMaharashtra Regional and Town Planning Act, 1966- Section 2(2), 125, 126, 126(1), 126(1)(a), 126(1)(b), 126(1)(c)Land Acquisition Act, 1894- Section 6