High Courts15 May 2026Allowed
Arun Kumar Sharma & Ors. Vs State Govt Of Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0664
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,459 of 61,678
High Courts15 May 2026Disposed Of
Sh Shyam Arora @ Shyam Sunder Arora & Anr. Vs State Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0663
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 329(4), 332(c)Indian Penal Code, 1860- Section 34, 448, 451
High Courts15 May 2026Allowed
Ashok Kamal & Ors. Vs Prabhat Kamal Gupta & Ors
Delhi High Court · (2026) 05 DEL CK 0652
Registration Act, 1908- Section 17(2)
High Courts15 May 2026Disposed Of
Jai Maa Chandi Machhua Sahkari Samiti Maryadit Singhra Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0596
High Courts15 May 2026Disposed Of
Shivnarayan Yadav & Ors Vs State Of Chhattisgarh & Ors
Chhattisgarh High Court · (2026) 05 CHH CK 0595
Tribunals and Commissions15 May 2026Allowed
Jitendra Prasad, Son Of Chhotu Prasad, Cabin Master- BPO Uttar Madhya Railway, Bhaupur, R/O Village- Jamalpur, P.O. - (Pratappur) Kolbigha, District- Nalanda (Bihar State) Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0579
Administrative Tribunals Act, 1985 - Section 19Constitution Of India, 1950 - Article 311(2)
Tribunals and Commissions15 May 2026Allowed
Kripa Shankar, Son Of Late Raghuveer Sahay Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0578
Administrative Tribunals Act, 1985 - Section 19
Tribunals and Commissions15 May 2026Dismissed
S.P. Bahuguna Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0577
Central Administrative Tribunal Act, 1985 - Section 19
High Courts15 May 2026Dismissed
Baba Saheb Manjre And Others Vs Harshad Shrihari Bhandarkar
Bombay High Court · (2026) 05 BOM CK 0564
Code Of Civil Procedure, 1908-Order 7 Rule 11, Order 37Arbitration And Conciliation Act, 1996-Section 23(4), 29ACommercial Courts Act, 2015-Section 12A
High Courts15 May 2026Disposed Of
Mallareddy Ranjith Kumar Reddy Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0544
Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Rowthu Naga Ravi Shankar & Ors Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0543
Bharatiya Nyaya Sanhita, 2023 - Section 85Dowry Prohibition Act, 1961 - Section 3, 4Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Sk Imambi, W/O. Chinna Rahamtulla, Muslim Vs State Of Ap
Andhra Pradesh High Court · (2026) 05 AP CK 0542
Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Ardhala Naga Malleswari, W/O. Venkata Sivarao Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0541
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 79, 85, 115(1), 329(4), 351(2)Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
S Harshavardhan, S/O Muni Srinivasulu & Ors Vs State Of AP & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0540
Constitution Of India, 1950 - Article 19, 21, 226, 300A
High Courts15 May 2026Disposed Of
Komanaduri Kalyana Venkateswara Swamy, S/O. K.Krishna Murthy Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0539
Constitution Of India, 1950 - Article 226
High Courts15 May 2026Disposed Of
Kammula Pawan Sai, S/O Subbarao Vs State Of Ap, Rep By Its Home Secretary, Secretariat, Vellagapudi Amaravathi.-522237 & Ors
Andhra Pradesh High Court · (2026) 05 AP CK 0538
Constitution Of India, 1950 - Article 226
Supreme Court15 May 2026Allowed
Vasantha Vs State Of Tamil Nadu And Others
Supreme Court Of India · (2026) 05 SC CK 0467
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 406, 420Maintenance and Welfare of Parents and Senior Citizens Act, 2007- Section 24
Supreme Court15 May 2026Allowed
Neelam and Ors Vs Ganga Singh and Ors
Supreme Court Of India · (2026) 05 SC CK 0466
Supreme Court15 May 2026Dismissed
New India Assurance Company Limited Vs Dolly Satish Gandhi & Anr
Supreme Court Of India · (2026) 05 SC CK 0447
Constitution of India, 1950- Article 309Motor Vehicles Act 1988- Section 146, 147, 166, 167, 168
Supreme Court15 May 2026Allowed
Marietta D' Silva Vs Rudolf Clothan Lacerda & Ors
Supreme Court Of India · (2026) 05 SC CK 0446
Code of Civil Procedure, 1908- Order 6 Rule 1, Order 6 Rule 2, Order 6 Rule 2(1), Order 6 Rule 4Transfer of Property Act, 1882- Section 3, 5(3), 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947- Section 13(1)(g), 13(1)(k), 13(1)(l), 13(2), 28