High Courts19 May 2026Dismissed
Sreenath Handattu Balaramu Vs Lakshmi Sreenath
Karnataka High Court · (2026) 05 KAR CK 0846
Constitution Of India, 1950 - Article 227
JUDGMENT DATABASE
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12,33,391 judgments in All Courts · page 1,432 of 61,670
High Courts19 May 2026Disposed Of
Principal Additional Director General, Directorate General Of GST Intelligence Unit (DGGI), Ahmedabad Zonal Unit, 6 Th And 7th Floor, I-The Address, Opposite H.C.G. Hospital, Near Sola Flyover, Sola, Ahmedabad, Gujarat, India- 380060 & Ors
Karnataka High Court · (2026) 05 KAR CK 0844
High Courts19 May 2026Disposed Of
Charu Mehta Vs Lofty Khanna
Karnataka High Court · (2026) 05 KAR CK 0843
High Courts19 May 2026Dismissed
Bhupinder Dutta And Others Vs State Of Himachal Pradesh
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0815
Constitution Of India, 1950-Article 22(1), 22Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 19, 20, 22, 24, 25, 27A, 29, 37, 37(1), 37(i)(b)(ii), 42(2), 47, 67
High Courts19 May 2026Dismissed
Ircon International Limited Vs M/s. Tantia Construction Limited
Delhi High Court · (2026) 05 DEL CK 0698
Arbitration and Conciliation Act, 1996- Section 34, 37
High Courts19 May 2026Dismissed
Ms Velocis Systems Pvt Ltd Vs National Informatics Centre Services Incorporated NICSI
Delhi High Court · (2026) 05 DEL CK 0697
Constitution of India, 1950- Article 226
High Courts19 May 2026Disposed Of
R And R Consulting Vs Shri Mirza Mohd Khali
Delhi High Court · (2026) 05 DEL CK 0696
Constitution of India, 1950- Article 227
High Courts19 May 2026Allowed
Shekhar Garhewal S/o- Late Ravindra Garhewal Vs State Of Chhattisgar
Chhattisgarh High Court · (2026) 05 CHH CK 0602
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2), 59(A)
High Courts19 May 2026Allowed
Manish Gupta S/o Late Narendra Prasad Gupta Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 05 CHH CK 0601
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2), 36
High Courts19 May 2026Dismissed
Hitesh Choubey S/o Ishwar Prasad Choubey Vs State Of Chhattisgarh Through Station House Officer, P.S. D.D. Nagar, Raipur, Distt. Raipur, Chhattisgarh
Chhattisgarh High Court · (2026) 05 CHH CK 0599
Bhartiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code 1860 - Section 120B, 420, 467, 468, 471
High Courts19 May 2026Allowed
Dukalu Dhanuhar S/O Paltu Dhanuhar Vs State Of Chhattisgarh Through The Station House Officer, Police Station- Shivrinarayan, District- Janjgir-Champa (Chhattisgarh)
Chhattisgarh High Court · (2026) 05 CHH CK 0597
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Chhattisgarh Excise Act, 1915 - Section 34(2)
Tribunals and Commissions19 May 2026Dismissed
Pooja Rajpoot Wife Of Late Anoop Singh Ex-Fitter, North Central Railway/ Under S.S.E./Electrical East, Jhansi. C/O Ajab Singh R/O Village & Post- Garia Gaon, District Jhansi Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0580
Indian Penal Code, 1860 - Section 201, 302, 365Money-Laundering Act, 2002 - Section, 22, 23General Clauses Act, 1897 - Section 27
High Courts19 May 2026Dismissed
Hind Offshore Private Limited Vs OCS Services (India) Private Limited
Bombay High Court · (2026) 05 BOM CK 0565
Arbitration And Conciliation Act, 1996-Section 5, 11, 16, 16(1), 16(2), 16(3), 34, 37, 37(2), 37(2)(a)Companies Act, 2013-Section 2(46), 2(87)
Supreme Court19 May 2026Allowed
Parvinder Singh Vs Directorate Of Enforcement
Supreme Court Of India · (2026) 05 SC CK 0468
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(k), 4, 4(2), 5, 210, 210(1)(a), 212, 213, 223, 223(1), 224, 225, 226, 227, 228, 506, 507, 508, 509, 510, 511, 531, 531(2)(a)Code of Criminal Procedure, 1973- Section 88, 200, 201, 202, 203, 204, 205, 205(2), 207, 208, 209
Supreme Court19 May 2026Allowed
State Of Tamil Nadu Vs Ponnusamy & Ors
Supreme Court Of India · (2026) 05 SC CK 0456
Constitution of India, 1950- Article 20(3), 72, 136, 161Bharatiya Nagarik Suraksha Sanhita, 2023- Section 473, 474Code of Criminal Procedure, 1973- Section 161, 162, 164, 207, 294, 313, 366, 432, 433
Supreme Court19 May 2026Dismissed
Dr. Manoj Kumar Rawat Vs State Of Up & Ors
Supreme Court Of India · (2026) 05 SC CK 0455
Uttar Pradesh Higher Education Services Commission Act, 1980- Section 12, 13, 13(3), 13(4), 14Uttar Pradesh Education Service Selection Commission Act, 2023- Section 10, 11, 31, 31(2)Uttar Pradesh General Clauses Act, 1904- Section 6
Supreme Court19 May 2026Allowed
Rambalak Vs State Of U.P.
Supreme Court Of India · (2026) 05 SC CK 0452
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 480(3), 483Code of Criminal Procedure, 1973- Section 62, 69, 439
Tribunals and Commissions18 May 2026Dismissed
Branch Manager, Jila Sahkari Kendriya Bank Maryadit Vs Rekha Dawande & Ors.
National Consumer Disputes Redressal Commission · (2026) 05 NCDRC CK 3865
Tribunals and Commissions18 May 2026Allowed
M/s Perfect Propbuild Private Limited Vs Deputy/Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3434
Income-tax Act, 1961-Section 153A(1)(b), 143(3), 132
Tribunals and Commissions18 May 2026Allowed
Pradeep Kumar Gupta Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3481
Income Tax Act, 1961-Section 153A, 153C