High Courts28 Jul 2026
Shailender @ Shalli & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0666
IPC-Sections 323/341/452/34, 307, 323/341/506/34, 452/455Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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12,32,444 judgments in All Courts · page 1,107 of 61,623
High Courts28 Jul 2026Allowed
Virender Singh Bidhuri Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0562
Bharatiya Nyaya Sanhita, 2023-Sections 115, 126(2), 74, 78, 324(2), 351(2)IPC-Sections 323, 341, 354, 354D, 426, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 2(1)(r)(s), 3(1)(r)(s)
High Courts28 Jul 2026
Vishal Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0751
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 36A (4)
High Courts28 Jul 2026
Gurpreet Singh Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0565
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 349Cr.P.C.-Section 311AIPC-Sections 498A, 406, 34
High Courts28 Jul 2026Allowed
Bijender Kumar & Ors. Vs The State Govt Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0566
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Jul 2026
Zarnigar Fatima Vs The Commissioner Of Police, Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0686
High Courts28 Jul 2026
Anita Vs State (Govt Of Nct Of Delhi) & Ors.
Delhi High Court · (2026) 07 DEL CK 0690
IPC-Section 498A/406/34
High Courts28 Jul 2026
Anil Kumar Singh Vs State Of Nct Of Delhi
Delhi High Court · (2026) 07 DEL CK 0694
BNS-Section 103(1)/238(b)/61(2)/3(5)
High Courts28 Jul 2026Disposed Of
Dinesh Kumar & Ors. Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 07 DEL CK 0430
Constitution of India-Articles 226
High Courts28 Jul 2026Disposed Of
Mohd Sabir Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0431
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts28 Jul 2026Disposed Of
Micheal Ekka Vs Municipal Cooperation Of Delhi
Delhi High Court · (2026) 07 DEL CK 0433
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts28 Jul 2026Disposed Of
The Management Of Chordia Techno Consultants Vs Shri Kamlesh Prasad Gaur
Delhi High Court · (2026) 07 DEL CK 0459
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151
High Courts28 Jul 2026Disposed Of
Delhi Transport Corporation Vs Mukesh Kumar
Delhi High Court · (2026) 07 DEL CK 0460
Industrial Disputes (Central) Rules, 1957-Rule 15Code of Civil Procedure, 1908-Order VIII Rule 1A(3), Section 151
High Courts28 Jul 2026Disposed Of
Deepak Sharma Vs Naresh Kumar & Anr.
Delhi High Court · (2026) 07 DEL CK 0461
High Courts28 Jul 2026Partly Allowed
Sudhir Kumar Vs Monika Makkar & Ors.
Delhi High Court · (2026) 07 DEL CK 0509
Code of Civil Procedure, 1908-Order VII Rule 10A, VII Rule 10, XLIII Rule 1(a), Section 20(b), 20(a)Commercial Courts Act, 2015-Section 13Constitution of India-Article 227
High Courts28 Jul 2026Partly Allowed
National Highways Authority Of India Vs M/S Kurukshetra Expressway Private Ltd.
Delhi High Court · 2024 INSC 327
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 33, 34(2A), 28(3), 9, 31 (7), 31A, 43Evidence Act, 1872-Section 101CPC-Order II Rule 2
High Courts28 Jul 2026Dismissed
Anish Kumar Dokania @ Anish Kumar Dokaniyan @ Anish Dokania & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · 2023 INSC 1088
BNSS, 2023-Section 528Indian Penal Code-Sections 120B, 406, 420, 323, 504 & 34, 504Cr.P.C.-Section 156(3), 216, 218 or under Section 228
High Courts28 Jul 2026Dismissed
Ashok Kumar Singh Vs Geeta Devi
Jharkhand High Court · (2026) 07 JH CK 0272
Constitution of India-Article 227
High Courts28 Jul 2026Allowed
Satyaveer Kumar @ Satyaveer & Ors. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0275
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 316(2), 318(4), 308(2), 308(3), 61(2), 303(2), 351(2), 351(3), 3(5), 338, 336(3), 340(2), 308(5)Dowry Prohibition Act-Sections 3 & 4
High Courts28 Jul 2026Allowed
Bimlendu Shekhar Jha Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0276
B.N.S.S., 2023-Section 528Indian Penal Code-Sections 406, 420/34, 420, 405, 415Cr.P.C.-Section 250