High Courts07 May 2026Dismissed
Delhi Development Authority Vs Sh. Manmohan Singh Bedi
Delhi High Court · (2026) 05 DEL CK 0105
Code of Civil Procedure, 1908- Section 151Limitation Act, 1963- Section 5
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,515 of 61,678
High Courts07 May 2026Disposed Of
Jagdish Prasad Mandawra Vs Union Of India And Ors
Delhi High Court · (2026) 05 DEL CK 0104
Constitution of India, 1950- Article 16
High Courts07 May 2026Dismissed
Allied Construction Vs Engineering Projects India Limited
Delhi High Court · (2026) 05 DEL CK 0103
Arbitration and Conciliation Act, 1996- Section 11, 12(5), 21, 34, 36, 37, 37(1)(c)
High Courts07 May 2026Allowed
Mev Umrfaruk & Anr Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0102
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts07 May 2026Dismissed
Sonu Vs State Of Nct Of Delhi And Ors
Delhi High Court · (2026) 05 DEL CK 0101
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 2(1)(y), 528Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 363, 376, 506
High Courts07 May 2026Disposed Of
Toshniwal Auto Parts Pvt. Ltd. And Anr. Vs Singhla Autotech Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 0100
High Courts07 May 2026Disposed Of
Bhagwan Das Ramesh Chand Jain Vs Sumit Vats
Delhi High Court · (2026) 05 DEL CK 0099
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 37 Rule 3(5)
High Courts07 May 2026Allowed
Manogya Agarwal Vs M/s Aneja Realty Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 0081
Code of Civil Procedure, 1908- Order 9 Rule 13, Order 43(d)Commercial Courts Act, 2015- Section 13(1A)General Clauses Act, 1897- Section 27
Tribunals and Commissions07 May 2026Dismissed
Sambit Kumar Samantaray Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 05 CAT CK 0047
High Courts07 May 2026Allowed
Mohd Yunus Ansari Vs Union Of India And Another
Allahabad High Court · (2026) 05 AHC CK 0402
Constitution Of India, 1950-Article 21, 43Indian Penal Code, 1860-Section 363, 366, 376Passports Act, 1967-Section 5, 5(2)(b), 5(2)(c), 6(2)(f), 130
High Courts07 May 2026Disposed Of
Dr. Tapas Kumar Das Vs Harish Chandra Research Institute And 3 Others
Allahabad High Court · (2026) 05 AHC CK 0401
Constitution Of India, 1950-Article 14, 15, 21Code Of Civil Procedure, 1908-Order 7 Rule 11Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Rules, 2013-Rule 7
High Courts07 May 2026Allowed
Hetram And Others Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0400
Code Of Criminal Procedure, 1973-Section 313, 374Indian Penal Code, 1860-Section 376
High Courts07 May 2026Allowed
Raghuver And Others Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0399
Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 161, 313, 437A
Supreme Court07 May 2026Disposed Of
Sunil Kumar Yadav And Others Vs State Of Jharkhand And Others
Supreme Court Of India · (2026) 05 SC CK 0017
Constitution of India, 1950- Article 14, 16, 21, 21A, 45, 300A, 309
Supreme Court07 May 2026Allowed
Delhi Electricity Regulatory Commission Vs Tata Power Delhi Distribution Limited
Supreme Court Of India · (2026) 05 SC CK 0016
Code of Civil Procedure, 1908- Section 100Electricity Act, 2003- Section 61, 61(d), 62, 86(1)(b), 125
Supreme Court07 May 2026Dismissed
Dhanlaxmi Bank Limited Vs Mohammed Javed Sultan & Ors
Supreme Court Of India · (2026) 05 SC CK 0015
Companies Act, 1956- Section 433, 434, 439Insolvency and Bankruptcy Code, 2016- Section 7
Supreme Court07 May 2026Allowed
Seethamma W/o Late Sathyappa Vs State Of Karnataka & Ors
Supreme Court Of India · (2026) 05 SC CK 0014
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978- Section 4
Supreme Court07 May 2026Disposed Of
Durgapur Steel Plant & Ors Vs Bidhan Chandra Chowdhury & Ors
Supreme Court Of India · (2026) 05 SC CK 0013
Constitution of India, 1950- Article 14
Supreme Court07 May 2026Allowed
Elecon Engineering Company Limited Vs Bhartiya Rail Bijlee Company Limited & Anr
Supreme Court Of India · (2026) 05 SC CK 0012
Arbitration and Conciliation Act, 1996- Section 11(6), 12, 21
Tribunals and Commissions06 May 2026Partly Allowed
Parvinder Singh Taneja Vs. DCIT
Income Tax Appellate Tribunal · (2026) 05 ITAT CK 3805
Income Tax Act, 1961-Section 250, 147, 143(3), 69A, 69B, 115BBE, 69C, 69, 132(4), 56(2)(v(a), 56(2)(v), 60A, 148B, 56(2)(viib), 132(4A), 23(3)Constitution of India-Article 136Gold Control Act