High Courts30 Sept 2026Disposed Of
Lalita Devi Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5856
Bihar Targeted Public Distribution System (Control) Order, 2016-Rule 5(iv)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 337 of 61,482
High Courts30 Sept 2026Dismissed
Ishwar Chand Jangid Vs Manoj Kumar Sharma
Rajasthan High Court · (2026) 09 RAJ CK 5851
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Specific Relief Act, 1963-Section 21, 22Constitution of India-Article 227
High Courts30 Sept 2026
Ashok Singh Manhas Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5847
RPC-Section 120-B, 420, 467, 468, 471, 464, 463J&K Prevention of Corruption Act-Section 5(1)(d), 5(2)Constitution of India-Entry II of List II
High Courts30 Sept 2026Disposed Of
Ummatun Nisha Vs Punjab National Bank (Merged United Bank of India) & Ors.
Patna High Court · (2026) 09 PAT CK 5844
SARFAESI Act-Section 13(4), 14, 17(1)Constitution of India-Article 226Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004-Section 10
High Courts30 Sept 2026Dismissed
Nazir Ahmad Mir Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5839
Land Revenue ActCivil Procedure Code, 19084-Order VI Rule 4
High Courts30 Sept 2026Disposed Of
Naim @ Mohd. Naeem Vs National Investigation Agency
Delhi High Court · 2025 INSC 222
National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Sections 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 18B, 20, 23, 38, 39, 43D(5), Chapters IV and VI
Supreme Court30 Sept 2026Partly Allowed
Orris Infrastructure Private Limited Vs Rakesh Kumar Gupta & Ors.
Supreme Court Of India · 2026 INSC 1070
Insolvency and Bankruptcy Code, 2016-Section 7, 9, 9(3), 9(5), 9(6), 10, 12A, 14, 17, 18, 20, 21, 25, 30(2), 32, 53, 61, 65Companies (Court) Rules, 1959-Rules 101 to 103RERA Act-Section 4(1)(1)(D), 4(2)(l)(D)
High Courts30 Sept 2026Dismissed
Punam Vs Divisional Commissioner, GNCT Of Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 5381
Constitution of India-Article 226, 14, 15, 21, 41Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 2(b), 2(g), 2(j), 3, 4, 4(3), 5, 7, 8, 21, 22, 22(2), 23, 23(2), 27, 32Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22(3)(1), 22(3)(1)(i), 22(3)(1)(ii), 22(3)(1)(iv), 22(4)
High Courts30 Sept 2026Allowed
Suraj Kumar Vs The State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · 2026 INSC 1008
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 415, 528Code of Criminal Procedure, 1973-Sections 161, 164, 313, 357A, 374, 428, 482Indian Penal Code, 1860-Sections 71, 342, 363, 376, 376(2)(n), 376A, 376B, 376AB, 451
High Courts30 Sept 2026Dismissed
Sharjeel Imam Vs State Of NCT Of Delhi
Delhi High Court · 2026 INSC 2
National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Sections 34, 109, 114, 120B, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471Unlawful Activities (Prevention) Act, 1967-Sections 13, 16, 17, 18, 43D(5)
Supreme Court30 Sept 2026Partly Allowed
Sterling Holiday Resorts Limited Vs M/s. P.M. Associates & Ors.
Supreme Court Of India · 2026 INSC 1071
Recovery of Debts Due to Banks and Financial Institutions Act, 1993Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 13(8), 14Act 44 of 2016
High Courts30 Sept 2026Dismissed
Sharjeel Imam Vs State Of NCT Of Delhi
Delhi High Court · 2026 INSC 2
National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Sections 147, 148, 149, 120B, 109, 114, 124A, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471, 34Unlawful Activities (Prevention) Act, 1967-Sections 13, 16, 17, 18, 43D(5)
Supreme Court30 Sept 2026Allowed
M/s. Awadhesh Singh Gautam Vs State Of Chhattisgarh & Ors.
Supreme Court Of India · 2026 INSC 1072
Chhattisgarh Land Revenue Code, 1959-Section 146Indian Penal Code, 1860-Sections 420, 467, 468, 471, 409, 120-BConstitution of India-Article 226
Supreme Court30 Sept 2026Allowed
Sainaba Vs State Of Kerala & Anr.
Supreme Court Of India · 2026 INSC 1069
Negotiable Instruments Act, 1881-Section 138, proviso (b) to Section 138, clause (c) to the proviso to Section 138Code of Criminal Procedure, 1973-Section 313, 397General Clauses Act, 1897-Section 27
High Courts30 Sept 2026
Ravinder Kumar Ahuja & Anr. Vs State Of NCT Delhi & Ors.
Delhi High Court · 2024 INSC 357
Code of Criminal Procedure, 1973-Section 482, 164, 161Indian Penal Code, 1860-Section 376, 354, 376D, 328, 34
High Courts30 Sept 2026Disposed Of
M/S Gorki Contractors And Engineers Vs MTNL & Ors.
Delhi High Court · (2026) 09 DEL CK 5826
Arbitration and Conciliation Act, 1996-Section 14, 15, 29A(3), 29A, 12(2)
High Courts30 Sept 2026Dismissed
M. K. Construction Vs Maj. Gen. Hoshiar Singh (Retd) & Anr.
Delhi High Court · (2026) 09 DEL CK 5825
Arbitration and Conciliation Act, 1996-Section 37, 34, 29A, 26, 21, 17
High Courts30 Sept 2026Dismissed
Smt Reeta & Ors. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 5824
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 123(c)(2), 124-A
High Courts30 Sept 2026Dismissed
Sanam Dagar Vs State (NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 5823
IPC-Section 307, 120B, 174A, 34Arms Act-Section 25, 27
High Courts30 Sept 2026Allowed
Ajay Kumar @ Doctor Vs State Of Nct Of Delhi
Delhi High Court · (2026) 09 DEL CK 5822
BNS-Section 317(3), 309(4), 61(2), 103(1), 3(5), 310(3)Arms Act-Section 25, 27