High Courts30 Sept 2026Dismissed
Arif Alis Totla Vs State NCT Of Delhi Through SHO & Anr.
Delhi High Court · (2026) 09 DEL CK 5821
BNS-Section 109(1)/3(5)
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 338 of 61,482
High Courts30 Sept 2026Allowed
Muneer Ahmed Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 5820
IPC-Section 498A, 406
High Courts30 Sept 2026Dismissed
Den Network Ltd. & Anr. Vs Aerolex Cable Net & Anr.
Delhi High Court · (2026) 09 DEL CK 5819
Indian Stamp Act, 1899-Section 33, 35
High Courts30 Sept 2026Disposed Of
M/s Gorki Contractors And Engineers Vs MTNL & Ors
Delhi High Court · (2026) 09 DEL CK 5818
Arbitration and Conciliation Act, 1996-Sections 14, 15, 29A(3), 29A, 12(2)
High Courts30 Sept 2026Disposed Of
Fateh Education Consulting Private Limited Vs Delhi Metro Rail Corporation Ltd
Delhi High Court · (2026) 09 DEL CK 5817
Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts30 Sept 2026Allowed
Parwati Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 5816
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Sections 123(c)(2), 124-A
High Courts30 Sept 2026Allowed
M/S Livguard Energy Technologies Private Limited Vs Arihant Enterprises
Delhi High Court · (2026) 09 DEL CK 5815
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts30 Sept 2026Allowed
Amit Kumar Vs State Of U.P. & Another
Allahabad High Court · (2026) 09 AHC CK 5301
B.N.S.S.-Section 528Indian Penal Code, 1860-Section 376, 323, 504, 506, 302, 307, 375, 90Information Technology (Amendment) Act-Section 67 (A)
Tribunals and Commissions29 Sept 2026
Pothani Laxmi & Ors. Vs The Oriental Insurance Co. Ltd. & Ors.
National Consumer Disputes Redressal Commission · (2026) 09 NCDRC CK 7031
Consumer Protection Act, 2019-Section 58(1)(b), 61Insurance Act, 1938-Section 64UMIndian Evidence Act, 1872-Section 114, Illustration (g)
High Courts29 Sept 2026Allowed
Shiv Ram Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home, Lko
Allahabad High Court · (2026) 09 AHC CK 7018
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Code of Criminal Procedure, 1973-Section 374(2), 313, 437-AIndian Penal Code, 1860-Section 306, 107
High Courts29 Sept 2026Allowed
Veer Singh Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 7010
B.N.S.-Sections 74, 115(2), 351(1), 352Protection of Children from Sexual Offences Act, 2012-Sections 7/8, 40, 45Code of Criminal Procedure, 1973-Sections 200, 202, 301
High Courts29 Sept 2026Dismissed
Prabha Bhandari Vs C.B.I. Thru. Cbi/Acb Lko.
Allahabad High Court · (2026) 09 AHC CK 7007
Bhartiya Nagarik Suraksha Sanhita-Section 528, 230, 261, 262, 263, 223Bhartiya Nyaya Sanhita-Section 61(2), 316(5)IPC-Section 120-B, 409
High Courts29 Sept 2026Allowed
Suraj Singh Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 7016
Constitution of India-Article 136, 141, 142
High Courts29 Sept 2026Allowed
M/S Nalini Khandelwal Vs State Of U.P. Thru. Prin. Secy. Ministry Industrial Development & Anr.
Allahabad High Court · (2026) 09 AHC CK 7014
U.P. Urban Planning and Development Act, 1973-Section 41(3)U.P. Industrial Development Act, 1976-Section 12Constitution of India-Article 14, 226
High Courts29 Sept 2026
Larsen And Toubro Limited Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 7013
Constitution of India-Article 14, 226
High Courts29 Sept 2026Dismissed
Asha Singh & Anr. Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Revenue Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 7012
Financial Handbook Volume II (Parts II to IV)-Chapter III, Rule 18Punishment and Appeal Rules, 1999I.P.C.-Sections 363, 366, 507, 376
Tribunals and Commissions29 Sept 2026Dismissed
Rajendra Chintaman Sarwatay Vs Union Of India & Ors.
Central Administrative Tribunal · 2022 INSC 1221
Administrative Tribunals Act, 1985-Section 19, 20, 20(1), 20(2)(a)CCS (CCA) Rules, 1965-Rule 14, 14(14), 14(18), 27, 27(2), 29CCS (CCA) Rules, 1964
Tribunals and Commissions29 Sept 2026Dismissed
Chetan Soni Vs Bharat Sanchar Nigam Ltd. & Ors.
Central Administrative Tribunal · (2026) 09 CAT CK 6994
Administrative Tribunal Act, 1985-Section 19Constitution of India-Articles 14, 16
High Courts29 Sept 2026
Sai Sanjeet Adabala Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 09 AP CK 6993
Constitution of India-Article 226CPC-Section 151
High Courts29 Sept 2026
Brijesh Rawat Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 6949