High Courts21 Apr 2026Allowed
Om Prakash Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0758
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c)
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,608 of 61,645
High Courts21 Apr 2026Disposed Of
Ganesh Jee Pathak Vs Resident Commissioner Govt. Of Jharkhand And Ors
Delhi High Court · (2026) 04 DEL CK 0757
Constitution of India, 1950- Article 14, 21, 65(1), 65(5)(a), 226Bihar Re organisation Act, 2000- Section 72
High Courts21 Apr 2026Allowed
Management Of Lloyd Insulations (India) Ltd Vs Sunil Kumar And Anr
Delhi High Court · (2026) 04 DEL CK 0756
Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 25F
High Courts21 Apr 2026Dismissed
Yadav Vivek Kumar Parasnath Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0755
Constitution of India, 1950- Article 14, 16, 16(4), 19(1)(g), 21, 226
High Courts21 Apr 2026Dismissed
Vishwajeet Souryan Vs Union Of India And Anr
Delhi High Court · (2026) 04 DEL CK 0754
Constitution of India, 1950- Article 226, 227Income Tax Act, 1961- Section 89, 89(1)Contempt of Courts Act, 1971- Section 2(b)
High Courts21 Apr 2026Dismissed
M/s Grownbury Pharmaceuticals Pvt. Ltd Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 0748
Constitution of India, 1950- Article 14, 19(1)(g), 226
High Courts21 Apr 2026Dismissed
M/s Kaushik Medical Store Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0747
Constitution of India, 1950- Article 14, 19(1)(g), 226
High Courts21 Apr 2026Disposed Of
Surya Narain Vs State
Delhi High Court · (2026) 04 DEL CK 0746
Code of Criminal Procedure, 1973- Section 161, 313Indian Penal Code, 1860- Section 34, 302, 392, 394Evidence Act, 1872- Section 27, 106, 114
High Courts21 Apr 2026Disposed Of
Anil Kumar @ Kallu Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0745
Code of Criminal Procedure, 1973- Section 161, 313Indian Penal Code, 1860- Section 34, 302, 392, 394Evidence Act, 1872- Section 27, 106, 114
Tribunals and Commissions21 Apr 2026Disposed Of
Vivek Kumar Awasthi Vs Union Of India & Ors
Central Administrative Tribunal · (2026) 04 CAT CK 0642
High Courts21 Apr 2026Disposed Of
Indranil Mukherjee Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0617
High Courts21 Apr 2026Disposed Of
Shantanu Singh Vs Kolkata Municipal Corporation & Ors
Calcutta High Court · (2026) 04 CAL CK 0616
High Courts21 Apr 2026Allowed/ Disposed Of
Prapti Chakraborty Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0615
Constitution Of India, 1950-Article 14West Bengal School Service Commission (General Transfer, Transfer On Special Grounds And Reallocation) Rules, 2015-Rule 6, 6(5)
High Courts21 Apr 2026Disposed Of
Mithu Saha Vs Additional Commissioner, Airport & Air Cargo Complex & Ors
Calcutta High Court · (2026) 04 CAL CK 0614
Customs Act, 1962-Section 129(E)
High Courts21 Apr 2026Allowed/ Disposed Of
Sabyasachi Chakraborty Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0613
West Bengal Schools (Control Of Expenditure) Act, 2005-Section 14, 14(3)
High Courts21 Apr 2026Disposed Of
Pranab Maity & Ors. Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0612
Constitution Of India, 1950-Article 226West Bengal Highways Act, 1964-Section 10, 10(1), 10(2), 10(3), 10(4)
High Courts21 Apr 2026Allowed
M/S. Graphite India Ltd Vs Commissioner Of Income Tax - IV Kolkata
Calcutta High Court · (2026) 04 CAL CK 0606
Income Tax Act, 1961-Section 80HHC, 80HHC(1B), 80IA, 80IA(8), 80IA(9), 115JB, 260A
Supreme Court21 Apr 2026Allowed
S. Anand Vs State Of Tamil Nadu Represented By Its Inspector Of Police And Anr
Supreme Court Of India · (2026) 04 SC CK 0549
Code of Criminal Procedure, 1973- Section 173(2), 482Bharatiya Nyaya Sanhita, 2023- Section 318(4)Indian Penal Code, 1860- Section 120B, 420, 465, 468, 471
Supreme Court21 Apr 2026Allowed
M/s MCM Worldwide Private Limited Vs M/s Construction Industry Development Council
Supreme Court Of India · (2026) 04 SC CK 0548
Arbitration and Conciliation Act, 1996- Section 8, 11(6), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 16(6), 34, 37, 37(2)
Supreme Court21 Apr 2026Dismissed
Messer Griesheim Gmbh (Now Called Air Liquide Deutschland GMBH) Vs Goyal Mg Gases Private Limited
Supreme Court Of India · (2026) 04 SC CK 0518
Code of Civil Procedure, 1908- Section 2(5), 2(6), 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 14, 44A, 44A(1), Order 21 Rule 11, Order 21 Rule 22, Order 37 Rule 3Companies Act, 1956- Section 194, 210, 211, 215, 433(e), 434(1)(a)Foreign Exchange Regulation Act, 1973- Section 29(1), 31, 47, 47(3), 47(3)(b)