High Courts17 Apr 2026Dismissed
Iffco Tokio General Insurance Co Ltd Vs Rekha Devi & Ors
Delhi High Court · (2026) 04 DEL CK 0694
Indian Penal Code, 1860- Section 279, 304AMotor Vehicle Act, 1988- Section 140
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,631 of 61,645
High Courts17 Apr 2026Allowed
Beena Rani & Ors Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0693
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c)
High Courts17 Apr 2026Allowed
Narinder Kumar Nangia Vs State & Anr.
Delhi High Court · (2026) 04 DEL CK 0692
Code of Criminal Procedure, 1973- Section 102, 102(1), 102(3), 157(1), 482Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471
High Courts17 Apr 2026Disposed Of/Dismissed
Modern Roadways Corporation Vs Simplex Infrastructures Limite
Calcutta High Court · (2026) 04 CAL CK 0601
Code Of Civil Procedure, 1908-Section, Order 7 Rule 10, Order 7 Rule 11Commercial Courts Act, 2015-Section 2(1)(c)(xviii), 12A
High Courts17 Apr 2026Disposed Of
Jeenata Panchakoti Vs State Of West Bengal & Ors
Calcutta High Court · (2026) 04 CAL CK 0599
High Courts17 Apr 2026Disposed Of
Manoj Chhetri & Ors Vs Gorkhaland Territorial Administration Council & Ors
Calcutta High Court · (2026) 04 CAL CK 0598
High Courts17 Apr 2026Disposed Of
Minerals Rep By Its Proprietor Vramesh & Ors Vs Viswa Jyothi Exim Alias Logistic Private Limited & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0596
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442
High Courts17 Apr 2026Allowed
Dadam Aruna & Ors Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 04 AP CK 0595
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 115(2)
High Courts17 Apr 2026Disposed Of
Dadam Babu Reddy, S/O. Dadam Thimma Reddy Vs State Of Andhra Pradesh
Andhra Pradesh High Court · (2026) 04 AP CK 0594
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 103(1), 115(2)
High Courts17 Apr 2026Allowed
Duggasani Shiva Reddy & Ors Vs State Of Andhra Pradesh & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0592
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 14ABharatiya Nagarik Suraksha Sanhita, 2023 - Section 480Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 308(2), 324(4), 333, 351(2)(3)
High Courts17 Apr 2026Disposed Of
C.V. Raman Institute Of Management Studies Vs G Jayalakshmi & Ors
Andhra Pradesh High Court · (2026) 04 AP CK 0591
Supreme Court17 Apr 2026Disposed Of
In Re: Illegal Sand Mining In The National Chambal Sanctuary And Threat To Endangered Aquatic Wildlife
Supreme Court Of India · (2026) 04 SC CK 0504
Constitution of India, 1950- Article 21, 142Wild Life (Protection) Act, 1972- Section 18
Supreme Court17 Apr 2026Allowed
Agriculture Produce Market Committee, Deesa Vs National Horticulture Board & Ors
Supreme Court Of India · (2026) 04 SC CK 0503
Constitution of India, 1950- Article 226
Supreme Court17 Apr 2026Dismissed
Nagreeka Indcon Products Pvt. Ltd Vs Cargocare Logistics (India) Pvt. Ltd
Supreme Court Of India · (2026) 04 SC CK 0502
Arbitration and Conciliation Act 1996- Section 7, 10, 11, 11(6), 11(6A), 16
Tribunals and Commissions16 Apr 2026Allowed
Surender Kumar Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3478
Income-tax Act, 1961-Section 147, 144, 115BBE
Tribunals and Commissions16 Apr 2026Allowed
Food Safety And Standards Authority Of India Vs DCIT
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3449
Income-tax Act, 1961-Section 143(3), 11, 12, 12A(b), 12A/12AA, 11(2)
Tribunals and Commissions16 Apr 2026Dismissed
Income Tax Officer –(3) Vs. Shafeek Ahmad
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3451
Income-tax Act, 1961-Section 147 read with Section 144 read with Section 144B, 56(2)(x), 26(2)(vii) Explanation (d)(i)
Tribunals and Commissions16 Apr 2026Partly Allowed
Income Tax Officer Vs Advermark Wiresmith Pvt. Ltd.
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3489
Income-tax Act, 1961-Section 147, 144B
Tribunals and Commissions16 Apr 2026Dismissed
Deputy Commissioner Of Income Tax, Central Circle-28 Vs Millenium Vinimay Private Limited
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3532
Income-tax Act, 1961-Section 148, 153A, 132, 133A, 143(3), 153C, 147
Tribunals and Commissions16 Apr 2026
Senior Flexonics India P. Ltd. Vs Assistant Commissioner Of Income Tax
Income Tax Appellate Tribunal · (2026) 04 ITAT CK 3530
Income Tax Act, 1961-Section 28, 143(1), 143(1)(a), 43B