High Courts27 Jul 2026
Commissioner Of Police & Anr. Vs Ex. Constable (Exe.) Chand Prakash
Delhi High Court · (2026) 07 DEL CK 0609
Fundamental Rules-Rule 56(j)CCS (Pension) Rules, 2021-Rule 42IPC-Section 323, 509, 308, 452, 324, 506, 34
JUDGMENT DATABASE
Search 12,32,444 Indian judgments.
12,32,444 judgments in All Courts · page 1,114 of 61,623
High Courts27 Jul 2026Allowed
Manoj Kumar & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0661
Indian Penal Code-Section 420, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Jul 2026Allowed
Arun Kumar Sadana & Ors. Vs State Of N.C.T. Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0556
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Jul 2026Allowed
Gaurev Kumar & Ors. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0559
IPC-Sections 498A/406/323/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Jul 2026
Mr Rajeev Kansal Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0697
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 67CrPC-Section 173(8)
High Courts27 Jul 2026Allowed
Deepak Shooken & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0698
IPC-Section 498A/406/506/34Dowry Prohibition Act-Section 4
High Courts27 Jul 2026Allowed
Keshav Singh Kain Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0699
IPC-Section 498A
High Courts27 Jul 2026
Rohina Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0700
IPC-Section 302/201/34
High Courts27 Jul 2026Disposed Of
National Insurance Co Ltd Vs Arti & Ors
Delhi High Court · (2026) 07 DEL CK 0392
High Courts27 Jul 2026Partly Allowed
Corrtech Energy Ltd. Vs Indian Oil Corporation Ltd & Anr.
Delhi High Court · (2026) 07 DEL CK 0432
Arbitration and Conciliation Act, 1996-Section 8(1), 8, 16, 34(2)(a), 34(2)(b), 11, 37, 11(6)Indian Stamp Act 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts27 Jul 2026Dismissed
M/S Vserv Insurance Services Pvt Ltd Vs M/S DLF Limited & Ors.
Delhi High Court · (2026) 07 DEL CK 0527
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11, 11(6), 21, 12, 20, 20(3), 2(1)(e)Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure
High Courts27 Jul 2026Disposed Of
Rajendra Singh Beniwal & Ors. Vs The Registrar Of Co-Operative Societies & Ors.
Delhi High Court · (2026) 07 DEL CK 0528
Constitution of India-Article 226
High Courts27 Jul 2026Disposed Of
Rakesh Gupta Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0434
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts27 Jul 2026Disposed Of
Mohd. Neejam & Anr. Vs The State, Govt. Of NCT Of Delhi & Ors.
Delhi High Court · 2023 INSC 906
Constitution of India-Article 226, 21, 14 and 21, 10(5), 10(6), Clause (1) of Article 367, 372, Part III, 14, 329, 32, 12, 142Indian Penal Code, 1860-Section 304AThe Limitation Act
High Courts27 Jul 2026Disposed Of
Dr Shabana Praveen Vs Shri Rajesh Kotecha & Anr.
Delhi High Court · (2026) 07 DEL CK 0462
Constitution of India-Articles 226 and 227
High Courts27 Jul 2026Dismissed
Balbir Singh Vs The State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 07 JH CK 0256
Constitution of India-Article 226
High Courts27 Jul 2026Dismissed
Iyamin @ Iyamin Ansari Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0257
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 323, 498ADowry Prohibition Act-Section 4
High Courts27 Jul 2026Disposed Of
Satyendra Prasad Singh @ Satendra Prasad Singh Vs State Of Jharkhand & Ors.
Jharkhand High Court · (2026) 07 JH CK 0259
High Courts27 Jul 2026Allowed
Navneet Kumar Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0260
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A, 3(1)(r)(s), 3(2)(v)BNS, 2023-Sections 316(2), 318(4), 352, 351(3) and 3(5)B.N.S.S., 2023-Section 482
High Courts27 Jul 2026Allowed
Md. Rizwan Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 07 JH CK 0261
BNSS, 2023-Section 528Indian Penal Code-Sections 419, 420Information Technology Act-Section 66D