High Courts21 Sept 2026
The State Of Maharashtra Vs Dattatraya Kondiram Sabale
Bombay High Court · (2026) 09 BOM CK 3103
Indian Penal Code-Sections 143, 147, 323, 427, 451, 504 read with Section 149
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 454 of 61,482
High Courts21 Sept 2026
Beau Monde Plot No.1 Co-operative Housing Society Vs District Deputy Registrar & Ors.
Bombay High Court · (2026) 09 BOM CK 3102
MOFA Act of 1963-Section 4, 11Maharashtra Co-operative Societies Act, 1960-Section 152, 21A
High Courts21 Sept 2026Disposed Of
Anselm Joseph D’Souza Vs Max Vision Builders & Developers & Ors.
Bombay High Court · (2026) 09 BOM CK 3101
Arbitration and Conciliation Act, 1996-Section 11, 8, 29-A, 29A(4), 11(6), 21, 11(8), 12(1)Limitation Act, 1963-Article 137
High Courts21 Sept 2026
Mr. Suresh Atalrai Keswani & Anr. Vs Mr. Mahesh Atalrai Keswani
Bombay High Court · (2026) 09 BOM CK 3100
Code of Civil Procedure, 1908-Order XLI Rule 5, XLI Rule 5(3), XX Rule 12C, XV-ATransfer of Property Act, 1882-Section 111M.P. Accommodation Control Act, 1961-Section 2(i)
Supreme Court21 Sept 2026Allowed
Jaskaran Jeet Singh Deol Vs State Of Punjab
Supreme Court Of India · 2026 INSC 1022
Constitution of India-Article 20, 21, 21(1), 22, 22(1), 22(2), 22(3), 22(4) to Article 22(7), 226Bharatiya Nyaya Sanhita, 2023-Section 64, 65(1), 351, 103(1), 403(1)Protection of Children from Sexual Offences Act, 2012-Section 6
High Courts21 Sept 2026Dismissed
Ram Ratna Infrastructure Private Limited Vs Buildwell AOP (erstwhile Sahana Sheth)
Bombay High Court · 2024 INSC 710
Arbitration and Conciliation Act, 1996-Section 11, 16
Supreme Court21 Sept 2026
Micky Traders Vs L.R.Y. Labour Contractor & Ors.
Supreme Court Of India · 2026 INSC 1025
Constitution of India-Article 14, 226Indian Partnership Act, 1932Punjab Cattle Fairs (Regulation) Rules, 1968-Rule 6(1)
Supreme Court21 Sept 2026
I.S.D.S. Private Limited & Anr. Vs M/s Khemka Food Products Pvt. Ltd. & Anr.
Supreme Court Of India · (2026) 09 SC CK 3096
Trade Marks Act, 1999-Section 134Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(xvii), 2(c), 3, 3(1A), 10, 13(1), 15, 21Arbitration and Conciliation Act, 1996-Section 2(1)(e), 9, 14, 34, 37, 45, 48, 50
High Courts21 Sept 2026
Lokesh Dhawan Vs Arun Dhawan & Ors.
Delhi High Court · (2026) 09 DEL CK 3095
Code of Civil Procedure, 1908-Order VI Rule 17Companies Act, 1956-Sections 397, 398, 402, 403, 155Companies Act-Section 430
High Courts21 Sept 2026Allowed
Mohd Javed Khalifa Alias Khalifa Javed & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 3094
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 125, 320Indian Penal Code, 1860-Sections 498A, 406 and 34
Supreme Court21 Sept 2026Allowed
M/s. New India Assurance Company Ltd. Vs M/s. Hemkund Duplex and Board Pvt. Ltd.
Supreme Court Of India · 2026 INSC 1023
Insurance Act, 1938-Section 64UM, 64UM(1-A), 64UM(2), 64UM(3), 64UM(4)Consumer Protection Act, 1986-Section 2(1)(g)Insurance (Amendment) Act, 1968
Supreme Court21 Sept 2026Disposed Of
John Mathew Vs Santha Paul & Ors.
Supreme Court Of India · 2026 INSC 1020
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), XIV Rule 1, XIV Rule 2, XIV Rule 2(1), XIV Rule 2(2), XIV Rule 2(2)(b), XIV Rule 5, XX Rule 5, XLI Rule 24, XLI Rule 25, Section 9A, 151Limitation Act-Article 59, 65Code of Civil Procedure (Amendment) Act, 1976
Supreme Court21 Sept 2026Disposed Of
Kusumavati Gowda Vs The Government Of Karnataka & Ors.
Supreme Court Of India · 2026 INSC 1030
Indian Penal Code-Section 376, 302, 201Code of Criminal Procedure-Section 319, 482, 178(3), 173(8), 173(2), 300Constitution of India-Article 226, 227, 21, 20, 20(2)
High Courts21 Sept 2026
Rajesh Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 3090
Arbitration and Conciliation Act, 1996-Section 8, 11, 38, 38(2), 31(8)Code of Civil Procedure, 1908-Order XXXIIIConstitution of India-Article 14, 21, 226
Supreme Court21 Sept 2026Allowed
New Okhla Industrial Development Authority & Anr. Vs Rajveer Singh & Ors.
Supreme Court Of India · (2026) 09 SC CK 3089
Land Acquisition Act, 1894-Section 28A, 4(1), 17, 18, 54, 11, 26, Part IIILand Acquisition (Amendment) Act, 1984
High Courts21 Sept 2026
Amandeep Vs State & Anr.
Delhi High Court · (2026) 09 DEL CK 3088
BNS-Section 64(1), 123POCSO Act
High Courts21 Sept 2026
Kunal Yadav & Ors. Vs Manan Kumar Mishra & Ors.
Delhi High Court · 2026 INSC 442
Constitution of India-Article 226, 32Criminal Procedure Code, 1973-Section 154(3), 156(3), 200Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173(1), 173(4), 174, 174(2), 175, 175(3), 223, Chapter XVI
High Courts21 Sept 2026Allowed
Sh. Tabish Siddiqui & Ors. Vs State Of NCT Of Delhi & Ors
Delhi High Court · (2026) 09 DEL CK 3086
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 323, 325, 341, 34, 308
High Courts21 Sept 2026Allowed
Ashish & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 3085
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 325, 452, 506, 34
High Courts21 Sept 2026
Satyawati & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 3084
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 323, 354, 354B, 498A, 506, 509, 34