High Courts12 May 2026Disposed Of
Ramesh Kumar Vs State Of H.P. And Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0808
Constitution Of India, 1950-Article 226
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,488 of 61,678
High Courts12 May 2026Dismissed
Baby Rani Vs State Of Himachal Pradesh And Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0807
Himachal Pradesh Public Service Commission (Procedure And Transaction Of Business And Procedure For Conduct Of The Screening Tests/Examinations And Personality Tests Etc.) Rules, 2021-Rule 7(D)(iv), 7(D)(ix)
High Courts12 May 2026Dismissed
Om-Cheeva Business (India) LLP And Anr Vs M/S Goel Motors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0806
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 118, 138, 139Code Of Criminal Procedure, 1973-Section 482
High Courts12 May 2026Allowed
Surinder Sharma And Others Vs Parveen Kalia & Another
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0805
Constitution Of India, 1950-Article 19(1)(a), 226Indian Penal Code, 1860-Section 120B, 228A, 328, 376, 499, 500, 501Code Of Criminal Procedure, 1973-Section 14, 14(2), 14(3), 15, 155(2), 156(1), 200, 202, 482
High Courts12 May 2026Disposed Of
Abdul Rabbani @ Rabba Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0651
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 20
High Courts12 May 2026Disposed Of
Sh Shovit Sharma And Ors Vs State (Gnct Of Delhi) And Anr.
Delhi High Court · (2026) 05 DEL CK 0650
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 377, 406, 498A
High Courts12 May 2026Disposed Of
Neeraj Bhalla & Ors Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0649
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 287, 288, 304A
High Courts12 May 2026Disposed Of
Anshul Gupta Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 0648
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 354, 354(D), 506
High Courts12 May 2026Disposed Of
Amit Dhawan And Ors Vs State N C T Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0647
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts12 May 2026Dismissed
Javed Ahmed Azmi Vs State And Ors
Delhi High Court · (2026) 05 DEL CK 0646
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 311Indian Penal Code, 1860- Section 408, 420
High Courts12 May 2026Disposed Of
Aatif Khan & Ors Vs State Nct Of Delhi & Anr
Delhi High Court · (2026) 05 DEL CK 0645
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498ADowry Prohibition Act, 1961- Section 4
High Courts12 May 2026Dismissed
M/s Rail Autocom Technologies Private Limited Vs Union Of India, Minstry Of Railways & Anr
Delhi High Court · (2026) 05 DEL CK 0626
Constitution of India, 1950- Article 14, 226
High Courts12 May 2026Dismissed
Rajan Vs State
Delhi High Court · (2026) 05 DEL CK 0611
Code of Criminal Procedure, 1973- Section 389Indian Penal Code, 1860- Section 34, 342, 376(2)(g), 506
Supreme Court12 May 2026Allowed
Santhosh Vs United India Insurance Company Ltd. And Anr
Supreme Court Of India · (2026) 05 SC CK 0464
Supreme Court12 May 2026Allowed
Angelwoods Apartment Allottees Association Vs M Lalitha And Another
Supreme Court Of India · (2026) 05 SC CK 0436
Insolvency and Bankruptcy Code, 2016- Section 61, 61(2)National Company Law Appellate Tribunal Rules, 2016- Rule 14, 15, 22, 22(2), 26(2)
Supreme Court12 May 2026Allowed
Project Director, National Highways Authority Of India Vs Alfa Remidis Ltd. And Others
Supreme Court Of India · (2026) 05 SC CK 0435
National Highways Act, 1956- Section 3A(1), 3G(1), 3G(5)Arbitration and Conciliation Act, 1996- Section 34, 34(2A), 37Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013- Section 26, 26(1), 26(1)(a), 26(1)(b), 27, 28
Supreme Court12 May 2026Partly Allowed
Ann Saurabh Dutt Vs Lieutenant Colonel Saurabh Iqbal Bahadur Dutt
Supreme Court Of India · (2026) 05 SC CK 0434
Code of Criminal Procedure, 1973- Section 195, 340
Supreme Court12 May 2026Disposed Of
Mohinder Kaur (D) Through L.R. Vs Brij Lal Arora And Ors
Supreme Court Of India · (2026) 05 SC CK 0433
Supreme Court12 May 2026Allowed
Narayana Health & Ors Vs State Of West Bengal & Ors
Supreme Court Of India · (2026) 05 SC CK 0432
Code of Criminal Procedure, 1973- Section 155(2), 156(1), 200, 482Indian Penal Code, 1860- Section 34, 120B, 405, 406, 420, 503, 504West Bengal Clinical Establishment (Registration, Regulation & Transparency) Act, 2017- Section 7(3), 29, 34, 35, 36
Supreme Court12 May 2026Disposed Of
Canara Bank Vs Prem Latha Uppal (Dead) Through Lrs
Supreme Court Of India · (2026) 05 SC CK 0431