High Courts19 Aug 2026Allowed
Geeta Kumari @ Geeta Devi Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0017
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
JUDGMENT DATABASE
Search 12,30,661 Indian judgments.
12,30,661 judgments in All Courts · page 826 of 61,534
High Courts19 Aug 2026
O.T. Alexander Vs General Secretary, Industrial Complex Labour Union (INTUC)
High Court Of Kerala · (2026) 08 KL CK 0013
Industrial Disputes Act, 1947-Section 2(s)Constitution of India-Article 226 and 227, Articles 226 & 227, Article 226, Article 136
High Courts19 Aug 2026
D. Manoharan Vs Union Of India
High Court Of Kerala · (2026) 08 KL CK 0011
Building and other Construction Workers Welfare Cess Act, 1996-Section 3, 4, 5Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996-Section 2(1)(d)Building and Other Construction Workers’ Welfare Cess Rules, 1998-Rule 3, Rule 4(3)
High Courts19 Aug 2026Allowed
Princy N.V. Vs Union Of India
High Court Of Kerala · 2025 INSC 1249
Divorce Act, 1869-Section 3(3), Section 3Hindu Marriage Act, 1955Special Marriage Act, 1954
Tribunals and Commissions19 Aug 2026Allowed
Indian Bank Vs Mrs. Sneha Dharmendra Shah & Anr.
National Company Law Appellate Tribunal · (2026) 08 NCLAT CK 0005
Code-Section 95
Supreme Court19 Aug 2026Partly Allowed
M/s Tvs Motor Company Limited Vs Commissioner Of Central Excise, Chennai-III
Supreme Court Of India · 2026 INSC 892
Finance Act, 1994-Section 65 (105) (zzb), Chapter V, Section 73Act
Supreme Court19 Aug 2026Appeals allowed
Rafikmiya Ahmedmiya Malek Vs State Of Gujarat
Supreme Court Of India · 2026 INSC 890
Prevention of Corruption Act, 1988-Sections 7, 12 and 13(1)(d)Indian Penal Code-Section 120BGujarat Panchayats Act, 1961
Supreme Court19 Aug 2026Civil Appeal Nos. 10756 and 10757 of 2026 are disposed of and Civil Appeal Nos. 10755 and 10758 of 2026 are allowed
Reena Vs The Managing Director, Karnataka State Road Transport Corporation And Others.
Supreme Court Of India · 2026 INSC 889
Central Motor Vehicles Rules, 1989-Rule 3MV Act-Section 166; Section 173; Section 169; Section 168Indian Penal Code, 1860-Section 304-A
Supreme Court19 Aug 2026Appeal allowed
Singapogu Babu Rao & Ors. Vs Special Deputy Collector (Land Acquisition) & Ors.
Supreme Court Of India · 2026 INSC 888
Civil Procedure Code, 1908-Order I Rule 8Legal Services Authorities Act, 1987-Section 19(5)Land Acquisition Act-Section 4(1)
Supreme Court19 Aug 2026Appeal dismissed
Pramod Kumar Shukla Vs State Of Uttar Pradesh And Others
Supreme Court Of India · 2026 INSC 887
Indian Penal Code, 1860-Sections 406, 419, 420, 467, 468, 471, 504 and 506Indian Contract Act, 1872-Section 23Arms Act
High Courts19 Aug 2026Appeal allowed
P (Identity Redacted) Vs State (NCT Of Delhi)
Delhi High Court
Indian Penal Code, 1860-Section 376AB/341/323, Section 376AB, Section 323, Section 341, Section 376, Sections 363/365Protection of Children from Sexual Offences Act, 2012-Section 6Cr. P.C.-Section 428
High Courts19 Aug 2026Appeals dismissed
Baker Hughes Oilfield Services India Pvt Ltd Vs Customs Authority For Advance Rulings And Anr
Delhi High Court
Customs Act, 1962-Section 28-HRules of 2006-Rule 48(3)Customs Tariff Act
High Courts19 Aug 2026Dismissed
Zenlayer Networks India Private Limited Vs Union Of India And Ors.
Delhi High Court
Importer Exporter CodeCustoms Act-Section 111; Section 28(4); Sections 112(a) and 114AA; Section 112(a)(i); Section 114AA; Section 128
High Courts19 Aug 2026Application allowed
Shashank Jadon Vs Central Bureau Of Investigation
Delhi High Court
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 430Indian Penal Code, 1860-Sections 302/307/398/201, 120-B, 302/34, 307/34; Section 120-B; Section 302Arms Act-Sections 25 & 27
High Courts19 Aug 2026Appeal allowed
Suchi Dhawan Vs State Of H.P.
High Court Of Himachal Pradesh
Indian Penal Code (IPC)-Section 420Prevention of Corruption Act (PC Act)-Section 13(2), Section 7, 13(1) (d)Code of Criminal Procedure-Section 437-A; Section 313
Tribunals and Commissions18 Aug 2026Allowed
Molhar Singh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6496
Income-tax Act, 1961-Section 147, 144
Tribunals and Commissions18 Aug 2026Allowed
Naval Kishor Rajgarhia Vs The ACIT
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6638
Income Tax Act, 1961-Section 250, 153C, 153D, 69A, 69C, 150(1), 115BBE, 234A/234B/234C/234D, 271(1)(c), 132(1), 148
Tribunals and Commissions18 Aug 2026Partly Allowed
Orrionstar Innovates Private Limited Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6637
Income Tax Act, 1961-Section 250, 36(1)(va)
Tribunals and Commissions18 Aug 2026
Harsh Jindal Vs ITO, Ward 48(1)
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6636
Income Tax Act, 1961-Section 250, 147, 144, 144B, 143(1), 148A, 148A(b), 148A(d), 132, 131(1A), 148, 142(1)
Tribunals and Commissions18 Aug 2026Dismissed
DCIT, Circle 75(1) Vs Mahagun (India) Pvt Ltd
Income Tax Appellate Tribunal · (2026) 08 ITAT CK 6632
Income Tax Act, 1961-Section 250, 194I, 194I(b), 201(1), 201(1A), 10(46)