High Courts29 Apr 2026Disposed Of
Mohd. Shahid Vs Nazreen Malik
Delhi High Court · (2026) 04 DEL CK 0871
Constitution of India, 1950- Article 227
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,564 of 61,678
High Courts29 Apr 2026Disposed Of
Jamia Cooperative Bank Limited Vs Govt Of Nct Of Delhi & Ors
Delhi High Court · (2026) 04 DEL CK 0869
High Courts29 Apr 2026Dismissed
M/s Utkarsh Enterprises & Ors Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0865
Constitution of India, 1950- Article 14, 226
High Courts29 Apr 2026Allowed
Shishupal Yadav Vs State of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0667
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 84, 351, 483Bhartiya Nyaya Sanhita, 2023- Section 61, 209, 269, 318(4), 320, 336, 338
High Courts29 Apr 2026Dismissed
Abdul Karim Noor Mohammed Vs Hotel Sultan Plaza
Bombay High Court · (2026) 04 BOM CK 0589
High Courts29 Apr 2026Dismissed
Mandava Naga Venkata Purnachandra Rao Vs Puwada Bapiraju
Andhra Pradesh High Court · (2026) 04 AP CK 0586
Limitation Act, 1963 - Section 3Code Of Civil Procedure, 1908 - Order 14, Rule 2, Order 41, Rule 25
High Courts29 Apr 2026Allowed
Laggisetti Murlidhar, S/O. Sri (Late) Achutarao Vs Maddala Mani, W/O. Sri (Late) Govinda Rajulu
Andhra Pradesh High Court · (2026) 04 AP CK 0602
Code Of Civil Procedure, 1908 - Section 144, 151Code Of Civil Procedure, 1908 - Order 9 Rule 13, Order 21 Rule 36
High Courts29 Apr 2026Allowed
Sarepalli Mani Kumari,, W/O S Sarath Babu Vs Sarepalli Srinivasa Rao, S/O S Venkateswara Rao & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0601
Code Of Civil Procedure, 1908 - Order 7, Rule 14, Order 33, Rule 1Constitution Of India, 1950 - Article 227
High Courts29 Apr 2026Dismissed
Vipparfhi Sundara Rao Vs Sharon Rose Komanapalli And Others
Andhra Pradesh High Court · (2026) 04 AP CK 0597
Code Of Civil Procedure, 1908 - Section 24, 151Code Of Civil Procedure, 1908 - Order 6 Rule 17
High Courts29 Apr 2026Dismissed
Saurav Raj Vs Sonakshi Verma
Allahabad High Court · (2026) 04 AHC CK 0601
Constitution Of India, 1950-Article 136, 215, 226, 227Allahabad High Court Rules, 1952-Rule 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379
High Courts29 Apr 2026Dismissed
Javed Khan Vs State Of U.P. Thru Secry. And 5 Others
Allahabad High Court · (2026) 04 AHC CK 0599
Constitution Of India, 1950-Article 311
High Courts29 Apr 2026Allowed
Ajai Pal Vs State Of U.P
Allahabad High Court · (2026) 04 AHC CK 0598
Indian Penal Code, 1860-Section 201, 302, 364AArms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 162, 313
Supreme Court29 Apr 2026Allowed
Reliance Eminent Trading And Commercial Private Limited Vs Delhi Development Authority
Supreme Court Of India · (2026) 04 SC CK 0540
Constitution of India, 1950- Article 136, 142Code of Civil Procedure, 1908- Order 7 Rule 11, Order 13A Rule 2, Order 13A Rule 3, Order 13A Rule 4, Order 13A Rule 5, Order 13A Rule 6, Order 13A Rule 7, Order 13A Rule 8, Order 37Delhi Development Act, 1957- Section 53B
Supreme Court29 Apr 2026Dismissed
Ashwini Kumar Upadhyay Vs Union Of India & Ors.
Supreme Court Of India · (2026) 04 SC CK 0539
Constitution of India, 1950- Article 14, 19(1)(a), 21, 32, 39A, 50, 51A, 141, 224A, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 173, 174, 175, 175(3), 210, 217, 218, 223Code of Criminal Procedure, 1973- Section 36, 95, 107, 144, 154, 154(3), 155, 156(1), 156(3), 167, 173(2), 190(1)(a), 190(1)(b), 196, 196(1A), 197, 200, 202, 204, 482
Supreme Court29 Apr 2026Allowed
R. Iyyappan & Ors Vs Union Of India & Ors
Supreme Court Of India · (2026) 04 SC CK 0538
Constitution of India, 1950- Article 14, 21, 23
Supreme Court29 Apr 2026Allowed
Shankar Khandelwal Vs Omkara Asset Reconstruction Pvt. Ltd & Anr
Supreme Court Of India · (2026) 04 SC CK 0537
Insolvency and Bankruptcy Code, 2016- Section 7, 18, 60, 60(6), 62Limitation Act, 1963- Article 137Limitation Act, 1963- Section 18
Tribunals and Commissions28 Apr 2026Allowed
Vinod Jindal Vs Deputy Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3936
Income Tax Act, 1961-Section 250(6), 254, 132(1)(A), 127, 143(3), 142(1), 153A, 153D, 69A, 132, 694Constitution of India-Article 300A
Tribunals and Commissions28 Apr 2026Allowed
Sparsh India Foundation Vs Income Tax Officer (Exemption)
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3480
Income Tax Act-Section 2(15), 12A, 12A(a), 12AA, 12AB(1)(b), 80G, 80G(5), 80G(5)(iv)(B), 80G(5)(vi)(B), Rule 17A
Tribunals and Commissions28 Apr 2026Dismissed
DCIT Vs Euphoria Sports City Private Limited
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3468
Income Tax Act, 1961-Section 132, 132A, 144, 144B, 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), 149(1)(b), 151, 153A, 153C, 163Finance Act, 2021TOLA
Tribunals and Commissions28 Apr 2026
Dharampal Premchand Ltd. Vs Deputy Commissioner Of Income-tax
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3464
Income Tax Act, 1961-Section 69A, 68, 143(1), 143(3), 14A, 10AA