High Courts10 Jul 2026
Shri Ram Katula Vs Delhi Development Authority & Ors.
Delhi High Court · (2026) 07 DEL CK 0953
DCS Act & Rules
JUDGMENT DATABASE
Search 12,31,485 Indian judgments.
12,31,485 judgments in All Courts · page 1,150 of 61,575
High Courts10 Jul 2026
New India Assurance Company Ltd Vs Waseem Akram @ Waseem Khan & Anr.
Delhi High Court · (2026) 07 DEL CK 1162
Employees' Compensation Act, 1923-Section 30
High Courts10 Jul 2026
Meena Srivastava Vs Lieutenant Governor & Ors.
Delhi High Court · (2026) 07 DEL CK 1078
High Courts10 Jul 2026
Shashikant Tiwari Vs Department Of Official Language & Ors.
Delhi High Court · (2026) 07 DEL CK 1112
High Courts10 Jul 2026
State Of Nct Of Delhi Vs Vikas Kumar @ Vicky
Delhi High Court · (2026) 07 DEL CK 1122
Code of Criminal Procedure, 1973-Section 378, 207, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 363, 366, 506, 361Protection of Children from Sexual Offences Act, 2012-Section 12, 11
High Courts10 Jul 2026
MS Pharmaceuticals Vs Nityam Pharma
Delhi High Court · (2026) 07 DEL CK 1244
Bharatiya Nagarik Suraksha Sanhita-Section 528Negotiable Instruments Act, 1881-Section 138, 138(b), 56Code of Criminal Procedure, 1973-Section 397, 218 and 219
High Courts10 Jul 2026
M/S Shuba Enterprises Vs M/S Gulf Petrochem FZC
Delhi High Court · (2026) 07 DEL CK 1292
Arbitration and Conciliation Act, 1996-Section 48, 2(1)(f), 34, 44, 11, 28, 29A(1), 34(2A), 43I
High Courts10 Jul 2026
M/s. Brandavan Food Products Vs Indian Railway Catering And Tourism Corporation Ltd.
Delhi High Court · (2026) 07 DEL CK 1294
Arbitration and Conciliation Act, 1996-Section 9, 12(2), 21, 17Arbitration and Conciliation (Amendment) Act, 2015-sub-section 12(5)
High Courts10 Jul 2026
Virkaran Awasty Vs Hassad Netherlands B.V. & Ors.
Delhi High Court · (2026) 07 DEL CK 1296
High Courts10 Jul 2026
National Highways And Infrastructure Development Corporation Limited Vs JKM-KCL (JV)
Delhi High Court · (2026) 07 DEL CK 1297
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 34
High Courts10 Jul 2026
Delhi High Court Bar Association & Anr. Vs High Court Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0682
Delhi High Court Act, 1966Delhi High Court (Amendment) Act, 2015Delhi High Court (Original Side) Rules, 2018-Rule 2 of Part A of Chapter IX of Volume V
High Courts10 Jul 2026
Central Citizen Welfare Associated Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0622
Code of Civil Procedure, 1908-Section 151Societies Registration Act, 1860
High Courts10 Jul 2026Dismissed
Jeevan Prakash And Sons Vs Bharat Rathi
Delhi High Court · (2026) 07 DEL CK 0588
Delhi Rent Control Act, 1958-Section 25B (8), 25BCode of Civil Procedure, 1908-Section 151
High Courts10 Jul 2026
Rajendra Bharti Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0583
Code of Criminal Procedure, 1973-Section 200, 319, 389, 389(1)Indian Penal Code 1860-Sections 120B, 120-B, 34, 193, 201, 217, 409, 420, 420/120B, 467, 467/120B, 468, 468/120B, 471, 471/120BRepresentation of the People Act, 1951-Section 8, 8(3)
High Courts10 Jul 2026Allowed
Pawan Kumar Vs State (NCT of Delhi) & Ors.
Delhi High Court · (2026) 07 DEL CK 0675
IPC-Section 363, 363/366/376(2)(n)Protection of Children from Sexual Offences Act, 2012-Section 5(1)Cr.P.C.-Section 164
High Courts10 Jul 2026Allowed
Nitu Devi Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0316
BNS-Section 316(4)/318(2)/3(5)
High Courts10 Jul 2026Dismissed
Amar Thapa Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0308
NDPS Act-Section 20/25, 37, 19, 24 or 27ACrPC-Section 161, 50Constitution of India-Articles 21 and 22, 22(1), 22
High Courts10 Jul 2026Allowed
Kanna @ Bhuvnesh Vs State (Govt. Of N.C.T) Of Delhi
Delhi High Court · (2026) 07 DEL CK 0317
IPC-Section 307/120B/147/ 148/149/34Arms Act-Section 25/27