High Courts21 Aug 2026Allowed
Saurabh Bhandari Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 0096
IPC-Section 498A/406
JUDGMENT DATABASE
Search 12,30,332 Indian judgments.
12,30,332 judgments in All Courts · page 792 of 61,517
High Courts21 Aug 2026Allowed
Rohit Tiwari Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 0095
IPC-Section 279/338
High Courts21 Aug 2026Dismissed
Pardeep Kumar Prashar Vs Commissioner Of Customs (Airport And General)
Delhi High Court · (2026) 08 DEL CK 0094
Customs Brokers Licensing Regulations, 2018-Regulation 10, 1(4), 10(a), 10(n), 10(d), 10(e)Customs Act, 1962-Section 110, 113(d), 130
High Courts21 Aug 2026Dismissed
M/s Nitco Ltd. And Anr. Vs Customs, Central Excise And Service Tax Settlement Commission
Delhi High Court · (2026) 08 DEL CK 0093
Constitution of India-Article 226, 227, 32, 226 or 136FTDR ActCustoms Act, 1962-Section 127, 1278, 127L, 28, Clause (d) of Explanation 1 to Section 28, 28(4), 127J, 245H
High Courts21 Aug 2026Dismissed
Khan Market Welfare Association (Regd.) Vs UOI & Ors.
Delhi High Court · (2026) 08 DEL CK 0090
Constitution of India-Article 226, 142, 14NDMC Act, 1994-Sections 63, 65, 70, 71, 72 and 73, 63(1), 72, proviso to Section 72, 72(1)(f)
High Courts21 Aug 2026Dismissed
M/S Jindal Lifestyle Ltd. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 0089
Constitution of India-Article 226, 32, 136Central Excise Act, 1944-Section 245HCENVAT Credit Rules, 2004-Rule 6(3)
High Courts21 Aug 2026Disposed Of
M/S Chabbras Associates Vs M/S HSCC (India) Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 0088
Arbitration and Conciliation Act, 1996-Sections 29A(4) and 29A(5), 29A
High Courts21 Aug 2026Disposed Of
Il And Fs Engineering And Construction Company Limited Vs Gail (India) Limited
Delhi High Court · (2026) 08 DEL CK 0087
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts21 Aug 2026Dismissed
New Delhi Municipal Council Vs Quami Ekta Trust & Ors.
Delhi High Court · (2026) 08 DEL CK 0085
New Delhi Municipal Council Act, 1994-Section 256, 250, 254, 253MPD, 2021-Clause 15.9, Chapter 15, 15.9 (vi), 15.1.i, 15.1MCD Act-Section 345A, 347B, 347A
High Courts21 Aug 2026Dismissed
Naresh Kumar & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0084
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A, proviso to Section 124-A
High Courts21 Aug 2026Allowed
Bharat & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0083
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)
High Courts21 Aug 2026Dismissed
Mohammad Azam Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0082
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
Supreme Court21 Aug 2026Allowed
Bharat & Anr. Vs Union Of India
Supreme Court Of India · (2026) 08 SC CK 0081
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)
High Courts21 Aug 2026Allowed
Anuja Anilkumar Vs State Of Kerala
High Court Of Kerala · 2025 INSC 809
Kerala Anti-Social Activities (Prevention) Act, 2007-Section 3(1), 13(2)(1), 2(p)(iii), 2(t), 10(4), 12, 3Indian Penal Code, 1860-Section 143, 147, 148, 149, 506(ii), 323, 324, 308, 294(b), 427, 34, 452, 436, 201, 395, 354, 354(B), 509, 506(i), 153, 326(A), 341, 342, 363, 326, 307, 506Bharatiya Nyaya Sanhita, 2023-Section 118(1), 3(5), 109, 296(b)
Supreme Court21 Aug 2026Disposed Of
Bhumika Trust Vs Union Of India And Others
Supreme Court Of India · 2026 INSC 904
Constitution of India-Article 233(2), 217(2)(b), 124(3)(b)
Supreme Court21 Aug 2026Disposed Of
Madurai Farooq Ahmed Vs The Principal Secretary To Government & Ors.
Supreme Court Of India · 2026 INSC 903
Tamil Nadu Highways Act, 2001
Supreme Court21 Aug 2026Dismissed
Rehana Khan Vs Rizwan Siddiquee
Supreme Court Of India · 2026 INSC 907
Constitution of India-Article 226Indian Penal Code, 1860-Sections 376(2), 376C, 354, 354DAdvocates Act, 1961-Section 35
Tribunals and Commissions20 Aug 2026Partly Allowed
Sh. Sandeep Gupta Vs ACIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6507
Income-tax Act, 1961-Section 2012-13, 69C
Tribunals and Commissions20 Aug 2026Allowed
Associated Forex Services Limited Vs Income Tax Officer, Ward 3(3), New Delhi
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6424
Income Tax Act, 1961-Section 40A(3), 139(1), 142(1), 143(2), 143(3), 147, 148Income Tax Rules, 1962-Rule 6DD
Tribunals and Commissions20 Aug 2026
Haryana Education Society Vs CIT(Appeal) (NFAC]
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6459
Income-tax Act, 1961-Section 249(3)