High Courts08 Sept 2026Dismissed
Suraj Parkash Vs State (now UT) of J&K and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0922
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 617 of 61,517
High Courts08 Sept 2026Disposed of
Samiksha and another Vs Union Territory of J&K and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0921
High Courts08 Sept 2026Disposed of
Peer Saif Din Vs Union of India
Jammu And Kashmir High Court · (2026) 09 J&K CK 0920
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8/21, 28, 29, 37, 50, 52, 54, 57, 60, 67Code of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 491, 492
Supreme Court08 Sept 2026Dismissed
New Okhla Industrial Development Authority & Ors. Vs M/s. Sunshine Trade Tower Private Limited & Anr.
Supreme Court Of India · 2026 INSC 975
Uttar Pradesh Industrial Area Development Act, 1976-Section 12Uttar Pradesh Urban Planning and Development Act, 1973-Section 41
Supreme Court08 Sept 2026Partially allowed
Santosh Singh Vs The State of Madhya Pradesh & Ors.
Supreme Court Of India · 2026 INSC 972
Indian Penal Code, 1860-Section 34, 148, 149, 302Code of Criminal Procedure, 1973-Section 161, 313, 319
Supreme Court08 Sept 2026Allowed
National Skill Development Corporation Vs Surya Wires Private Limited & Ors.
Supreme Court Of India · 2026 INSC 977
Arbitration and Conciliation Act, 1996-Section 7, 16, 37
Supreme Court08 Sept 2026Disposed of
M/s. GVV Constructions Private Limited Vs The Union of India & Ors.
Supreme Court Of India · 2026 INSC 976
Arbitration and Conciliation Act, 1996-Section 5, 11, 16Constitution of India-Article 226Arbitration Act, 1940-Section 20
Supreme Court08 Sept 2026Partially allowed
Manav Bhanot Vs National Highway Authority of India
Supreme Court Of India · 2026 INSC 973
National Highways Act, 1956-Section 3A, 3C, 3D, 3E, 3G, 3H, 3JLand Acquisition Act, 1894-Section 4, 5A, 6, 11, 18, 23Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 105, 106, 113
Supreme Court08 Sept 2026Dismissed
Punjab School Education Board & Anr. Vs Satnam Singh & Ors.
Supreme Court Of India · 2026 INSC 965
Punjab School Education Board Act, 1969Punjab School Education Board (Employees Service) Regulations, 1988Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
High Courts08 Sept 2026Allowed
M/S Vadhera Oil Company Versus The Presiding Officer Labour Court Delhi And Anr
Delhi High Court · 2026:DHC:7619
Industrial Disputes Act, 1947-Section 25F
High Courts08 Sept 2026Partially allowed
M/S G4S Secure Solutions (I) Pvt Ltd Versus Suraj Kumar Saw
Delhi High Court · 2026:DHC:7621
Minimum Wages Act, 1948-Section 14,18,20Constitution of India-Article 226,227Delhi Shops and Establishments Act, 1954
Supreme Court08 Sept 2026Disposed of
Annu Kumar & Anr. Vs Maharshi Dayanand University Rohtak & Ors.
Supreme Court Of India · 2026 INSC 968
Constitution of India-Article 226, 142Right to Information Act, 2005University Grants Commission (Minimum Standards and Procedure for Award of Ph.D. Degree) Regulations, 2009
High Courts08 Sept 2026Dismissed
M/S Prime Meiden Ltd Versus M/S Kirby Building System India Pvt. Ltd.
Delhi High Court · 2026:DHC:17575
Arbitration and Conciliation Act, 1996-Section 34, 18, 23, 25, 29ALimitation Act, 1963-Article 18Indian Contract Act, 1872
High Courts08 Sept 2026Dismissed
Sangita Arora Versus State of NCT of Delhi & Anr
Delhi High Court · 2026:DHC:7595
Indian Penal Code, 1860-Section 406,420,120BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
Supreme Court08 Sept 2026Allowed
Ashok Upadhyay & Anr. Vs The State of Bihar
Supreme Court Of India · 2026 INSC 971
Indian Penal Code, 1860-Section 302, 34Arms Act, 1959-Section 27
High Courts08 Sept 2026Allowed
Jaishree Industries Ltd. Versus Delhi Devlopment Authority and Anr.
Delhi High Court · 2026:DHC:7673
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 13(6), 13(7), 17, 35Security Interest (Enforcement) Rules, 2002-Rule 6(2), 8(6), 8(7), 9(9), 9(10)Transfer of Property Act, 1882-Section 55
High Courts08 Sept 2026Partially allowed
State Bank Of Patiala Versus Anil Kumar & Anr
Delhi High Court · 2026:DHC:7626
Industrial Disputes Act, 1947-Section 25F, 33(c)(2), 17BConstitution of India-Article 226, 227
High Courts08 Sept 2026Disposed of
Banwari Singh Rana Versus Mangt. of M/s Ashok Hotel & Anr.
Delhi High Court · 2026:DHC:7620
Indian Tourism Development Corporation Conduct Discipline & Appeal Rules, 1978-Rule 4(4.1)(vi), 4(4.1)(xi)Constitution of India-Article 226,227
High Courts08 Sept 2026Dismissed
Union Of India And Ors. Versus Mithai Lal And Ors.
Delhi High Court · 2026:DHC:7602-DB
Constitution of India-Article 21, 141, 144
High Courts08 Sept 2026Allowed
M/S Tirupati Buildings & Officers Pvt. Ltd Versus Authority Under The Delhi Shops And Establishments Act, 1954 & Anr
Delhi High Court · 2026:DHC:7625
Delhi Shops and Establishments Act, 1954-Section 21Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 462, 465