Supreme Court08 Sept 2026Allowed
Khanindra Kr. Dutta Vs Central Bureau of Investigation
Supreme Court Of India · 2026 INSC 970
Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2)Indian Penal Code, 1860-Section 120B, 420, 471, 465, 477A
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 618 of 61,517
High Courts08 Sept 2026Allowed
Savita Kataria & Ors. Versus Union Of India
Delhi High Court · 2026:DHC:7672
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), Section 124-A
High Courts08 Sept 2026Allowed
N.I.I.T. Ltd. Versus Regional Provident Fund Commissioner
Delhi High Court · 2026:DHC:7623
Employees Provident Fund & Miscellaneous Provisions Act, 1952-Section 7AConstitution of India-Article 226
High Courts08 Sept 2026Allowed
Ram Parvesh Singh & Ors Versus Union of India
Delhi High Court · 2026:DHC:7674
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts08 Sept 2026Allowed
Smt. Shahnaz Begum Versus Union of India
Delhi High Court · 2026:DHC:7677
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124-A
High Courts08 Sept 2026Allowed
Dharmendra Singh & Anr Versus Fazlu Rehman
Delhi High Court · 2026:DHC:7603-DB
Civil Procedure Code, 1908-Section 9, Order VII Rule 11(d)Transfer of Property Act, 1882-Section 53-ARegistration Act, 1908-Section 17(1-A), Section 49
High Courts08 Sept 2026Disposed of
Dy.General Manager State Bank Versus Vijay Singh
Delhi High Court · 2026:DHC:7624
Industrial Disputes Act, 1947-Section 25F, 25BConstitution of India-Article 226, 227
High Courts08 Sept 2026Dismissed
Gurudhiyan Singh Rana Versus Indomag Steel Technology Ltd.
Delhi High Court · 2026:DHC:7658
Constitution of India-Article 226, 227
High Courts08 Sept 2026Partially allowed
M/S Intersales & Anr. Versus Union of India & Anr.
Delhi High Court · 2026:DHC:7615-DB
Foreign Exchange Regulation Act, 1973-Section 18(2), 18(3), 50, 54, 68(1)Foreign Exchange Management Act, 1999-Section 35
High Courts08 Sept 2026Disposed of
Tarkeshwar Versus A.V. Engineering Industries Pvt. Ltd.
Delhi High Court · 2026:DHC:7622
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F
High Courts08 Sept 2026Partially allowed
Isgec Heavy Engineering Limited Versus Prakash Industries Limited
Delhi High Court · 2026:DHC:7587
Arbitration and Conciliation Act, 1996-Section 34, 31A(3)
High Courts08 Sept 2026Dismissed
Amar Bahadur Singh & Anr. Versus Ram Pati Devi
Delhi High Court · 2026:DHC:7627
Code of Civil Procedure, 1908-Section 96, Order XLI, Order XXXIX Rule 1, 2, Section 151Registration Act, 1908-Section 17(1A)Transfer of Property Act, 1882-Section 53A, 106
High Courts08 Sept 2026Dismissed
Ultratech Cement Ltd Versus Competition Commission of India & Anr.
Delhi High Court · 2026:DHC:7617-DB
Competition Act, 2002-Section 7(1), 16, 18, 19, 26(1), 36Competition Commission of India (General) Regulations, 2009-Regulation 21, 25, 37(1)Code of Civil Procedure, 1908-Order I Rule 10
High Courts08 Sept 2026Dismissed
Sandeep Kumar Versus State NCT of Delhi
Delhi High Court · 2026:DHC:7635
Bharatiya Nyaya Sanhita, 2023-Section 140(2), 309(6), 311(3)(5)Constitution of India-Article 14, 21
High Courts08 Sept 2026Allowed
Salman & Ors. Versus State Govt of NCT of Delhi & Anr.
Delhi High Court · 2026:DHC:7642
Indian Penal Code, 1860-Section 498A, 406, 34
High Courts08 Sept 2026Allowed
Gourav Yadav @ Vishu Versus The State Govt of NCT of Delhi
Delhi High Court · 2026:DHC:7634
Bharatiya Nyaya Sanhita, 2023-Section 109(1)/3(5)Arms Act, 1959-Section 25/27
High Courts08 Sept 2026Allowed
Daksh Sharma Versus State NCT of Delhi
Delhi High Court · 2026:DHC:7633
Indian Penal Code, 1860-Section 420
High Courts08 Sept 2026Dismissed
Smt. Shubhada Subhash Shah and Ors. Versus Shri Prashanth Gaurishankar Rajmane and Anr.
Bombay High Court · 2026:BHC-KOL:8657
Maharashtra Public Universities Act, 2016-Section 83,85Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act-Section 11,13Code of Criminal Procedure, 1973-Section 2,4,5,6,26
High Courts08 Sept 2026Allowed
Smt. Sunita Mukund Kulkarni @ Sunita Anand Kulkarni Versus The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:41355-DB
Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982Maharashtra Civil Services (Commutation of Pension) Rules, 1984
High Courts08 Sept 2026Allowed
Vishwanath s/o. Rajaram Hapase Versus The State of Maharashtra and Others
Bombay High Court · 2026:BHC-AUG:41356-DB
Constitution of India-Article 226Maharashtra Civil Services (Pension) Rules, 1982Maharashtra Civil Services (Commutation of Pension) Rules, 1984