High Courts24 Sept 2026
Master Shubh Chowdhari Through His Father Vs Equestrian Federation Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 4465
FEI Regulations, 2026FEI Jumping Rules
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 398 of 61,482
Supreme Court24 Sept 2026Disposed Of
‘R’ Vs ‘E’ & Anr.
Supreme Court Of India · 2026 INSC 1049
Guardians and Wards Act, 1890-Section 25Indian Penal Code, 1860-Sections 420, 497, 109, 504, 506, 418, 34, 498A, 323, 120B, 416, 417, 419Juvenile Justice (Care and Protection of Children) Act, 2015-Sections 75, 87
Supreme Court24 Sept 2026Partly Allowed
Naval Kishore & Anr. Vs State Of Punjab
Supreme Court Of India · 2026 INSC 1048
Indian Penal Code, 1860-Section 302, 34, 53, 45, 376AB, 376DA, 376DBCode of Criminal Procedure, 1973-Sections 432 to 435Constitution of India-Articles 72, 161
High Courts24 Sept 2026
Rajnish Gupta Vs Central Bureau Of Investigation
Delhi High Court · (2026) 09 DEL CK 4468
Constitution of India-Article 226, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 120-B, 420, 468, 471
High Courts24 Sept 2026
Vaasvi Khaitan (Minor) Thr Her Father Mr Vedant Khaitan Vs Ad-Hoc Committee For The Governance Of Equestrian Federation Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 4469
FEI Regulations, 2026-Clause 5EFI Statute-Clause 1 of Article 015, 3.2 of Article 15
High Courts24 Sept 2026Partly Allowed
Rita Singh & Anr. Vs Central Bureau Of Investigation
Delhi High Court · (2026) 09 DEL CK 4470
Code of Criminal Procedure, 1973-Section 482, 300Indian Penal Code, 1860-Section 120B, 30, 420, 463, 464, 467, 468, 471, 477AConstitution of India-Article 20(2)
Supreme Court24 Sept 2026Allowed
Union Of India & Ors. Vs Ramdhani Prasad
Supreme Court Of India · 2026 INSC 1047
Constitution of India-Article 311, 311(1)Railway Protection Force Act, 1957-Section 4, 6, 9, 9(1)(i)Railway Protection Force Rules, 1959-Rule 20, 43, 44, Schedule I, II
High Courts24 Sept 2026
Karmyogi Properties Pvt. Ltd. Vs OYO Hotels And Homes Pvt. Ltd. & Ors.
Delhi High Court · (2026) 09 DEL CK 4472
Arbitration and Conciliation Act, 1996-Section 29A(4) and (5)
High Courts24 Sept 2026
Surya Deep Garg @ Suraj Garg Vs Smt. Neha Garg & Ors.
Delhi High Court · (2026) 09 DEL CK 4473
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, IX Rule 8, IX Rule 9Domestic Violence Act-Section 12Hindu Marriage Act-Section 9, 13
High Courts24 Sept 2026
Sachin @ Naveen Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4474
BNS-Section 74/75/76/65(2)POCSO Act-Section 6/12
High Courts24 Sept 2026
Ajay Kumar @ Ajay Rana Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4475
High Courts24 Sept 2026
Equitas Small Finance Bank Ltd. Vs Mrs Nirmala Bai Shanthilal & Ors.
Delhi High Court · (2026) 09 DEL CK 4476
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
High Courts24 Sept 2026Allowed
Jaspreet Singh & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4478
IPC-Section 498A, 406, 34
High Courts24 Sept 2026
Smt. Poonam & Ors. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 4479
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)
High Courts24 Sept 2026
Joginder Singh & Ors. Vs State (Govt of NCT Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 4480
IPC-Section 498A, 406, 354A, 34
High Courts24 Sept 2026
Masasasong Ao Vs Directorate Of Enforcement & Anr.
Delhi High Court · 2025 INSC 210
Prevention of Money Laundering Act, 2002-Section 3, 4, 45Indian Penal Code, 1860-Section 120-B, 201, 384, 465, 467Unlawful Activities (Prevention) Act, 1967-Section 17, 18, 20, 21
High Courts24 Sept 2026Allowed
Vibhu Sharma & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4482
IPC-Section 498A, 406, 376, 34
High Courts24 Sept 2026
Rajla Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 4483
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(29), 123(c)(2), 124-A
High Courts24 Sept 2026
Bharat Singh Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 09 DEL CK 4484
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 118(1), 118(2), 190(1)