High Courts23 Jul 2026Dismissed
Engineering Projects India Limited Vs Southern Railway & Anr.
Delhi High Court · (2026) 07 DEL CK 1239
Arbitration and Conciliation Act, 1996-Section 9
JUDGMENT DATABASE
Search 12,32,846 Indian judgments.
12,32,846 judgments in All Courts · page 1,142 of 61,643
High Courts23 Jul 2026
Liberty Shoes Ltd Vs Manjeet Plastic Industries
Delhi High Court · (2026) 07 DEL CK 1240
Arbitration and Conciliation Act, 1996-Section 29A, 12
High Courts23 Jul 2026Disposed Of
M/S SKG Metal Trading Through Its Partner Vs The Commissioner Central Goods And Services Tax
Delhi High Court · (2026) 07 DEL CK 1290
Central Goods and Services Tax Act, 2017-Section 107, 74, 169, 155Delhi Goods and Services Tax Act, 2017Integrated Goods and Services Tax Act, 2017
High Courts23 Jul 2026
Wg. Cdr. Niketa Pandey Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0631
High Courts23 Jul 2026
Mamata Samajdar Vs Holy Cross School & Ors.
Delhi High Court · (2026) 07 DEL CK 0742
Code of Civil Procedure, 1908-Section 151Delhi School Education Act, 1973-Section 15(3)(e)(iii), 15Delhi School Education Rules, 1973
High Courts23 Jul 2026
Sh Gyanander Vs Sh Vinod Kumar
Delhi High Court · (2026) 07 DEL CK 0648
Delhi Rent Control Act, 1958-Section 25-B(8), 25B(8), 25B
High Courts23 Jul 2026
Subhash Chand Vs Gian Chand Jain & Anr.
Delhi High Court · (2026) 07 DEL CK 0649
Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e)Evidence Act-Section 116
High Courts23 Jul 2026
Shyam Lal Goyal Vs Hari Om Rastogi
Delhi High Court · (2026) 07 DEL CK 0650
Delhi Rent Control Act, 1958-Section 25-B(8), 25B(8), 25B
High Courts23 Jul 2026
Bharti Vs Delhi Cantonment Board
Delhi High Court · (2026) 07 DEL CK 0651
Constitution of India-Articles 226, 227Delhi Urban Shelter Improvement Board Act, 2010-Section 2(f), 2(g), 9, 10, 12Public Premises Act, 1971-Section 5A
High Courts23 Jul 2026Allowed
Reverend Rockes Barnabas Sandhu & Anr. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0567
IPC-Sections 420/406/120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026
Rahul Kumar Jha Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0568
Cr.P.C.-Section 156(3), 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026Allowed
Rohit Kumar Vs The State GNCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0569
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 115(2), 127(2), 324(4), 3(5)Indian Penal Code-Sections 323, 342, 427, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026
Krishna Vs Khushal Chand
Delhi High Court · (2026) 07 DEL CK 0570
Negotiable Instruments Act, 1881-Section 138, 20, 87, 139Indian Evidence Act, 1872-Section 45, 71Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026Allowed
Vaibhav Kaul Vs State Of Nct Of Delhi
Delhi High Court · (2026) 07 DEL CK 0572
Arms Act, 1959-Section 30, 45(d), 25, 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts23 Jul 2026Allowed
Kartik Tyagi Vs State NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0575
Arms Act, 1959-Section 25, 45(d), 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts23 Jul 2026
Rajinder Singh Vs State (Govt. Of N.C.T Of Delhi) Through Deputy Commissioner Of Police South, New Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0531
High Courts23 Jul 2026
Manish Lomas Vs The State Through S.H.O
Delhi High Court · (2026) 07 DEL CK 0532
High Courts23 Jul 2026Disposed Of
Array Biopharma Inc Vs Deputy Controller Of Patents And Designs
Delhi High Court · (2026) 07 DEL CK 0411
Patents Act, 1970-Section 117A, 15, 2 (1) (ja), 3(d), 3(i), 11A, 2(1)(ac), 10 (4), 2(1)(ja), 3 (d), 3 (i), 10(4)(c), 10(5) & 10(4) (c), 10(5)Rule 138European Patent Convention-Article 53(c)
High Courts23 Jul 2026Dismissed
National Highways Authority Of India Vs Atlanta Infra Assets Limited
Delhi High Court · (2026) 07 DEL CK 0412
Arbitration and Conciliation Act, 1996-Section 34, sub-sections (2) and (2-A) of Section 34ICA Rules, 2022-Rule 24
High Courts23 Jul 2026Disposed Of
Residents Welfare Association & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0436
Constitution of India-Article 226Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014-Section 18Shops & Establishments Act