JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,530 of 61,678

Tribunals and Commissions05 May 2026Allowed

Manthan Broadband Services Pvt. Limited Vs M/s Aviskar Cable Link Communications

Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1239

Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102

Read judgment

Tribunals and Commissions05 May 2026Allowed

M/s Kal Cables Pvt. Ltd Vs Mrs. T. S. Padmavathy, Proprietor M/s Kurinji Network

Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1237

Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102

Read judgment

Tribunals and Commissions05 May 2026Allowed

N K Infocom Vs Direct News Private Limited

Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1236

Code of Civil Procedure, 1908- Order 30 Rule 1Telecom Regulatory Authority of India Act, 1997- Section 14, 14ACable television Networks (Regulation) Act, 1995- Section 3

Read judgment

High Courts05 May 2026Allowed

Moideenkutty

High Court Of Kerala · 2026:KER:33579

Kerala State Commission for Minorities Act, 2014- Section 9, 9(c), 9(e), 11

Read judgment

High Courts05 May 2026Disposed Of

Prabha Heera Pratishthan Thr. Chief Functionary/Chief Secretary Dimple Rajkumar Ghadage Vs Government Of India Thr. Ministry Of Home Affairs, Thr. Under Secretary, Foreigners Division

Bombay High Court · (2026) 05 BOM CK 0553

Constitution Of India, 1950-Article 226Foreign Contribution (Regulation) Act, 2010-Section 11, 12, 12(4)(a), 12(4)(vi), 17, 12(5)

Read judgment

High Courts05 May 2026Dismissed

Ishwar Pal & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 05 UK CK 0383

Electricity Act, 2003 - Section 127

Read judgment

High Courts05 May 2026Dismissed

Kushalpal & Others Vs State Of Uttarakhand Through Collector Haridwar & Others

Uttarakhand High Court · (2026) 05 UK CK 0382

Electricity Act, 2003 - Section 127

Read judgment

High Courts05 May 2026Dismissed

Rajesh & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 05 UK CK 0381

Electricity Act, 2003 - Section 127

Read judgment

High Courts05 May 2026Dismissed

Dharmendra Kumar & Others Vs State Of Uttarakhand Through Collector Haridwar & Others

Uttarakhand High Court · (2026) 05 UK CK 0380

Electricity Act, 2003 - Section 127

Read judgment

High Courts05 May 2026Disposed Of

Praveen Dangwal Vs State Bank Of India And Others

Uttarakhand High Court · (2026) 05 UK CK 0379

Recovery Of Debts And Bankruptcy Act, 1993 - Section 30, 30(A)

Read judgment

High Courts05 May 2026Disposed Of

M/S Shiv Shakti Enterprises And Another Vs Debt Recovery Tribunal Dehradun And Another

Uttarakhand High Court · (2026) 05 UK CK 0377

Read judgment

High Courts05 May 2026Disposed Of

M/s Shiv Shakti Enterprises And Another Vs Debt Recovery Tribunal Dehradun And Another

Uttarakhand High Court · (2026) 05 UK CK 0375

Read judgment

High Courts05 May 2026Dismissed

Union Of India & Others Vs NK Kripal Singh

Uttarakhand High Court · (2026) 05 UK CK 0368

Read judgment

High Courts05 May 2026Dismissed

Jarnail Singh Alias Tinu Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0999

Constitution Of India, 1950-Article 226, 227Bharatiya Nyaya Sanhita, 2023-Section 61, 324, 329, 351

Read judgment

High Courts05 May 2026Dismissed

Vinod Gupta Vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0998

Constitution Of India, 1950-Article 14, 32, 226, 227Haryana Civil Services (Assured Career Progression) Rules, 2008-Rule 8

Read judgment

High Courts05 May 2026Dismissed

Pawan Kumar Vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0997

Punjab Police Rules, 1934-Rule 12

Read judgment

High Courts05 May 2026Dismissed

M/S Ambience Hotels And Resorts Ltd Vs M/S Continental Furnishers

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0996

Limitation Act, 1963- Article 137Commercial Courts Act, 2015-Section 13Companies Act, 1956-Section 433(e), 434

Read judgment

High Courts05 May 2026Disposed Of

Royal Capital Services Vs Kirpal Singh

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0995

Negotiable Instruments Act, 1881-Section 138, 139, 141, 142, 143, 147Indian Penal Code, 1860-Section 420Code Of Criminal Procedure, 1973-Section 2(d), 2(wa), 24, 200, 372, 377, 378, 378(4), 386

Read judgment

High Courts05 May 2026Dismissed

Paramjit Singh Vs Rajwinder Kaur

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0994

Constitution Of India, 1950-Article 15(3), 39Code Of Criminal Procedure, 1973-Section 125

Read judgment

High Courts05 May 2026

Raj Kumar Batra Vs Anand Prakash

Punjab And Haryana At Chandigarh · (2026) 05 P&H CK 0993

Code Of Criminal Procedure, 1973-Section 372, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)

Read judgment