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
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,447 of 61,678
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
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
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
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
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
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
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
Supreme Court18 May 2026Disposed Of
Mahadevanna D.M. Vs State Of Karnataka & Anr
Supreme Court Of India · (2026) 05 SC CK 0448
Indian Penal Code, 1860- Section 279, 304AMotor Vehicles Act, 1988- Section 134(b), 187Probation of Offenders Act, 1958- Section, 3, 12
High Courts16 May 2026
Court On Its Own Motion Vs Shiv Narayan Sharma Adv. & Ors.
Delhi High Court · (2026) 05 DEL CK 2403
Contempt of Courts Act, 1971-Section 2(c), 12, 19(3)Contempt of Courts (Delhi High Court) Rules, 2025-Rule 13(1)Constitution of India-Articles 14, 20(3), 21
High Courts16 May 2026
Sohbat Sohbat Hussain Vs Ms Brahmaputra Cargo Carriers P Ltd & Anr.
Delhi High Court · (2026) 05 DEL CK 2452
Employees' Compensation Act, 1923-Section 30Workman Compensation Act, 1923IPC-Sections 279, 304A
High Courts16 May 2026
Nabi Hasan Vs The State (Govt. Of Nct) Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2556
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Section 377, 511 read with Section 376Protection of Children from Sexual Offences Act, 2012-Section 6 read with Section 5, 4 and 6
High Courts16 May 2026
Manvendra Bhandari Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1938
Indian Penal Code-Sections 498A/406/34Cr.P.C.-Section 125Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 May 2026Dismissed
Lt Col Bharat Singh, Sena Medal Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1858
Constitution of India-Articles 226 and 227, Part III, 226, 323-A, 323-B, 227, 227(4)Regulations for the ArmyArmy Order 45/2001/MS-Paragraph 22(b), Paragraph 26(c), Paragraphs 16 (a) and 18
High Courts16 May 2026Disposed Of
Sadhan Das Vs Namita Rani Das Lodh & Ors
Tripura High Court · (2026) 05 TP CK 1246
High Courts16 May 2026Dismissed
New India Assurance Company Ltd. Vs Dipali Roy & Ors
Tripura High Court · (2026) 05 TP CK 1245
High Courts16 May 2026
Maibam Ongbi Mala Devi & 3 Ors. Vs Magma General Insurance Ltd. & 3 Ors
Manipur High Court · (2026) 05 MAN CK 0901
High Courts16 May 2026Dismissed
Dr Virender Baboria Vs Union Of India And Anr
Delhi High Court · (2026) 05 DEL CK 0678
Constitution of India, 1950- Article 310, 311Central Civil Services (Pension) Rules, 2001- Rule 34, 42, 56(j)
High Courts16 May 2026Dismissed
Lt Col Bharat Singh, Sena Medal Vs Union Of India & Ors
Delhi High Court · (2026) 05 DEL CK 0677
Constitution of India, 1950- Article 226, 227, 227(4), 323A, 323BArmed Forces Tribunal Act, 2007- Section 30, 31
High Courts16 May 2026Disposed Of
Manvendra Bhandari Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 0676
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 125Indian Penal Code, 1860- Section 34, 406, 498A