Supreme Court29 Sept 2026Disposed Of
Surinder Ahuja & Anr. Vs State Of Punjab & Anr.
Supreme Court Of India · 2026 INSC 1068
Constitution of India-Article 136Land Acquisition Act, 1894-Section 3(a), 4, 6, 18, 23(1), 23(1A), 23(2)Evidence Act
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 351 of 61,482
High Courts29 Sept 2026Disposed Of
Directorate Of Enforcement Vs Greenopolis Welfare Confederation & Anr
Delhi High Court · (2026) 09 DEL CK 5279
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 528Constitution of India-Article 32, 141, 226Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 120B
Supreme Court29 Sept 2026Allowed
Bombay Garage Ahmedabad Limited & Ors. Vs J P Iscon Private Ltd. & Anr.
Supreme Court Of India · 2026 INSC 1066
Code of Civil Procedure, 1908-Order II Rule 2, II Rule 2(1), II Rule 2(2), II Rule 2(3), XXIII Rule 1, XXIII Rule 1(3), XXIII Rule 1(3)(b), XXIII Rule 3, VII Rule 11Companies Act, 1956-Section 46
High Courts29 Sept 2026Partly Allowed
Pawan Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5277
Bihar Government Servants (Classification, Control and Appeal) Rules, 2005-Rule 14, 17, 17(2), 17(3), 17(3)(ii)(a) & (b), 17(4), 17(6), 17(6)(iii), 17(11), 17(14), 17(17), 22Constitution of India-Article 14
High Courts29 Sept 2026Disposed Of
M/s. Bennett Coleman and Co. Ltd. Vs The Presiding Officer, Labour Court, Patna & Ors.
Patna High Court · (2026) 09 PAT CK 5276
Companies Act, 1956
High Courts29 Sept 2026Disposed Of
Parag Garg Vs Commissioner, Adjudication, CGST Delhi West & Anr.
Delhi High Court · (2026) 09 DEL CK 5275
Central Goods and Services Act, 2017-Section 2(84), 2(94), 2(107), 10, 20, 22, 24, 25, 51, 52, 73, 74, 83, 107, 108, 111, 122(1), 122(1A), 122(1-B), 122(2), 122(3), 125, 132, 132(1)Finance Act, 2020-Section 126Constitution of India-Article 20(1), 226
Supreme Court29 Sept 2026Allowed
Sanjay Badaya Vs State Of Rajasthan
Supreme Court Of India · 2026 INSC 1065
Prevention of Corruption Act, 1988 (as amended in 2018)-Sections 7(c), 9, 10, 12, 13(1)(a), 13(2), 19Indian Penal Code, 1860-Sections 409, 466, 467, 468, 471, 477-A, 120-BConstitution of India-Article 21
High Courts29 Sept 2026
Harmeet Kaur & Ors. Vs Madhusudan Singh & Ors.
Patna High Court · (2026) 09 PAT CK 5273
C.P.C.-Order VI Rule 17, Section 151, XLVII Rule 1Indian Succession Act, 1925-Section 278, Chapter VI, 74, 75
High Courts29 Sept 2026Disposed Of
Prashant Kumar Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5272
High Courts29 Sept 2026Disposed Of
Shambhu Nath Sharma & Anr. Vs UOI & Anr.
Delhi High Court · 2023 INSC 940
Land Acquisition Act, 1894-Section 4, 6, 18, 18(1), 23(1A), 23(2), 34Delhi Municipal Corporation Act, 1957-Section 507(A)
High Courts29 Sept 2026
Akshay Jha Vs Central Bureau Of Investigation & Ors.
Delhi High Court · (2026) 09 DEL CK 5270
Code of Criminal Procedure, 1973-Section 482, 216, 320Indian Penal Code, 1860-Section 409, 120-B
High Courts29 Sept 2026Disposed Of
Hammad Ahmed Vs Abdul Majeed & Ors.
Delhi High Court · (2026) 09 DEL CK 5269
CPC-Section 151, 47, Order XXIIncome Tax Act, 1961-Section 12A(ac)Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts29 Sept 2026Dismissed
Badri Narayan Mandal Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5268
High Courts29 Sept 2026Partly Allowed
Bipin Kumar Verma Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5267
Bihar Service Code-Rule 78Bihar Pension Rules, 1950-Rules 56, 58, 59, 61Constitution of India-Articles 14, 16, 21
High Courts29 Sept 2026Partly Allowed
Binoy Thomas & Ors. Vs National Real Estate Development Council & Ors.
Delhi High Court · (2026) 09 DEL CK 5266
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151
High Courts29 Sept 2026Disposed Of
Dhruv Medicos Pvt Ltd Vs Deputy Commissioner, Central Gst Circle 5, Audit-I, Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 5265
Central Goods and Services Tax Act, 2017-Section 74Central Goods and Services Tax Rules, 2017-Rule 101(4)
High Courts29 Sept 2026Dismissed
Jafir Ansari @ Md. Jafir Ansari Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5264
Bihar Prohibition and Excise Act, 2016-Section 37
High Courts29 Sept 2026
Smt Nirmala Devi Garg & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 09 DEL CK 5263
Delhi Municipal Corporation Act, 1957-Section 346, 348, 349
High Courts29 Sept 2026Disposed Of
Consolidated Construction Consortium Ltd Vs Oil And Natural Gas Corporation Ltd
Delhi High Court · (2026) 09 DEL CK 5262
Arbitration and Conciliation Act, 1996-Section 9, 34, 36, 36(1), 36(2), 36(3)Code of Civil Procedure, 1908-Order XXIArbitration and Conciliation (Amendment) Act, 2015
High Courts29 Sept 2026Allowed
Umlesh Prasad Singh Vs The State Of Bihar & Ors.
Patna High Court · (2026) 09 PAT CK 5261
Bihar Government Servants (Classification, Control & Appeal) Rules, 2005-Rule 14(xi), 24(2), 17(23), 18, 18(2), 18(3)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(b), 13(1)Bihar Government Servant's Conduct Rules, 1976-Rule 3, 3(1)(i), 3(1)(ii), 3(1)(iii)