High Courts30 Jul 2026
Delhi Development Authority Vs Mala Sahni Seth & Anr.
Delhi High Court · (2026) 07 DEL CK 0943
JUDGMENT DATABASE
Search 12,32,288 Indian judgments.
12,32,288 judgments in All Courts · page 1,091 of 61,615
High Courts30 Jul 2026
Smt. Sunita & Ors. Vs Dharam Dass Gupta & Ors.
Delhi High Court · (2026) 07 DEL CK 1033
Code of Civil Procedure, 1908-Section 100, Order 39 Rule 1 and 2Delhi Land Restrictions on Transfer of Property Act, 1972
High Courts30 Jul 2026
Anil Babbar Vs Upasana Kapoor & Ors.
Delhi High Court · (2026) 07 DEL CK 1037
Code of Civil Procedure, 1908-Section 100, 151Indian Penal Code-Sections 498A/406/34, 499
High Courts30 Jul 2026
Mrs Jaishree Gupta Vs Reliance Securities Limited
Delhi High Court · (2026) 07 DEL CK 1039
Code of Civil Procedure, 1908-Section 96, 34Indian Evidence Act, 1872-Section 65-BSpecific Relief Act, 1963-Section 14
High Courts30 Jul 2026
Maha Shiv Enterprises Vs Uma Shankar Sharma & Anr.
Delhi High Court · (2026) 07 DEL CK 1041
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, XVIII Rule 17, 151
High Courts30 Jul 2026Dismissed
Kuldeep Singh & Ors. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1043
Constitution of India-Article 226, 14Indian Foreign Service (Pay, Leave and Compensatory Allowances) Rules
High Courts30 Jul 2026
Kari Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 0984
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts30 Jul 2026
Arun Kumar & Anr. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1052
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Sections 123(c), 124-A, 2(31)
High Courts30 Jul 2026
Smt. Pinki & Ors. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1055
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts30 Jul 2026
Sh. Kamal Sharma & Anr. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1056
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A, 123(c)(2)
High Courts30 Jul 2026
Suresh Kumar Aggarwal Vs M/S OPS Enterprises Pvt. Ltd.
Delhi High Court · (2026) 07 DEL CK 1157
Code of Civil Procedure, 1908-Section 96, 151Commercial Courts Act, 2015-Section 13Limitation Act-Section 5
High Courts30 Jul 2026
Smt Jayanti Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1104
Railway Accidents and Untoward Incidents (Compensation) Amendment Rules, 2020Railway Accidents and Untoward Incidents (Compensation) Rules, 1990-Rules 5.1, 5.3, 5.4.1Railway Claims Tribunal Act, 1987-Section 19(2)
High Courts30 Jul 2026
Dhirendra Kumar Vs Swati Saista
Delhi High Court · 2024 INSC 732
Protection of Women from Domestic Violence Act, 2005-Section 25(2), 12, 23, 20(1), 20(2), 29CrPC-Sections 397 and 401
High Courts30 Jul 2026
Shri Amarjeet Singh Vs Shri Hardeep Singh
Delhi High Court · (2026) 07 DEL CK 1204
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 251, 421, 431Negotiable Instruments Act, 1881-Section 138
High Courts30 Jul 2026Partly Allowed
Rahim @ Puchi Vs The State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 07 DEL CK 1205
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Sections 392, 397, 411Cr.P.C.-Section 313, 428
High Courts30 Jul 2026Disposed Of
Ms Bafna Global Venture Pvt Ltd Vs National Council Of Educational Research And Training NCERT & Anr.
Delhi High Court · (2026) 07 DEL CK 1277
Arbitration and Conciliation Act, 1996-Section 9, 12(2), 17
High Courts30 Jul 2026
Union Of India Vs M/s Azfarduddin Engineers And Govt. Contractor
Delhi High Court · (2026) 07 DEL CK 1220
Limitation Act, 1963-Section 5Arbitration and Conciliation Act, 1996-Section 34(3) proviso, 34Commercial Courts Act, 2015-Section 13(1A)
High Courts30 Jul 2026
M/s G And G Services Private Limited Vs New Delhi Municipal Council
Delhi High Court · (2026) 07 DEL CK 1221
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12(2), Fourth ScheduleJammu and Kashmir Arbitration and Conciliation Act, 1977
High Courts30 Jul 2026Disposed Of
Haryana Telecom Ltd Vs Bharat Sanchar Nigam Ltd
Delhi High Court · (2026) 07 DEL CK 1222
Indian Stamp Act, 1899-Section 33Code of Criminal Procedure, 1898-Chapter XII, Chapter XXXVI