Limitation Act, 1963-Section 5, 12(2), Article 117 of the ScheduleCode of Civil Procedure, 1908-Section 151, Order XLIII Rule 1, 104, XX Rule IDelhi High Court Act, 1966-Section 10

Read judgment

High Courts06 Nov 2026Disposed Of

Gurvinder Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 11 DEL CK 0400

Constitution of India-Article 226, 14Central Industrial Security Force Rules, 2001-Rule 61, 61(1), 61(2), 61(3)

Read judgment

Supreme Court06 Nov 2026

A. John Kennedy & Ors. Vs State Of Tamil Nadu & Ors.

Supreme Court Of India · 2026 INSC 1204

Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006-Section 2(c), 2(h), 2(i), 2(o), 3(1), 3(1)(a), 3(1)(c), 3(2), 4, 5, 6, 6(1), 6(2), 6(3), 6(4), 6(7)Scheduled Tribes and OTFD (Recognition of Forest Rights) Rules, 2007-Rule 13Amendment Rules, 2012

Read judgment

Supreme Court06 Nov 2026Disposed Of

Union Of India & Ors. Vs Rohith Nathan & Anr.

Supreme Court Of India · 2026 INSC 1201

Constitution of India-Articles 32, 141, 142

Read judgment

High Courts06 Nov 2026Partly Allowed

Dilip Kumar @ Tinu Vs State (NCT of Delhi)

Delhi High Court · (2026) 11 DEL CK 0404

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Sections 377, 506Protection of Children from Sexual Offences Act, 2012-Section 2(1)(d), 5(l), 5(m), 6, 29, 42

Read judgment

Supreme Court06 Nov 2026Disposed Of

State Of Himachal Pradesh Vs Union Of India & Ors.

Supreme Court Of India · 2026 INSC 1200

Constitution of India-Article 131, 363, 262(2)Constitution (Seventh Amendment) Act, 1956Himachal Pradesh and Bilaspur (New States) Act, 1954

Read judgment

Supreme Court06 Nov 2026Allowed

Yusuf Vs Vigyapan Loke Delhi Advertising C.G.H.S. Ltd

Supreme Court Of India · 2026 INSC 1207

Code of Civil Procedure, 1908-Order XXXVII, VII Rule 11Limitation Act, 1963-Section 18

Read judgment

High Courts06 Nov 2026Allowed

Jindal Composite Tubes Pvt Ltd & Anr. Vs Baldev Krishan & Anr.

Delhi High Court · (2026) 11 DEL CK 0408

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2; Order VII Rule 10; Order VII Rule 11Trade Marks Act, 1999-Section 134; Section 134(2); Section 29(2)(b); Section 29(9); Section 31(1); Section 35

Read judgment

High Courts06 Nov 2026Disposed Of

Voltas Limited Vs M/S Shiv Shakti Enterprises & Ors.

Delhi High Court · (2026) 11 DEL CK 0409

Code of Civil Procedure, 1908-Order XIII-A, Section 151, XXVI Rule 10(2)Intellectual Property Rights Division Rules, 2022-Rule 20

Read judgment