High Courts16 Jul 2026
Madan Mohan Shukla Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0824
Constitution of India-Article 226
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12,32,888 judgments in All Courts · page 1,165 of 61,645
High Courts16 Jul 2026
Adesh Kumar Gupta Vs Sunil Bansal & Anr.
Delhi High Court · (2026) 07 DEL CK 0780
Civil Procedure Code, 1908-Order I Rule 10(2), VII Rule 11
High Courts16 Jul 2026
M/S Vishal Infrastructure Ltd. And M/S OJSC Euro - Asian Construction Corporation Evrascon (JV) Vs Chief Engineer (Const)-I, North Western Railway, Jaipur & Ors.
Delhi High Court · (2026) 07 DEL CK 0791
Arbitration and Conciliation Act, 1996-Section 9
High Courts16 Jul 2026
Cosmo Retail Solutions Private Limited Vs Sumant Agarwal & Ors.
Delhi High Court · (2026) 07 DEL CK 0793
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 32(1), 32, 34, 43(4), 43, 33, 34(4), 23, 23(1), 12(2)Limitation Act, 1963
High Courts16 Jul 2026Dismissed
M/S SDB Consultants Pvt. Ltd. Vs SMC Pneumatics (I) Pvt. Ltd.
Delhi High Court · (2026) 07 DEL CK 0799
Arbitration and Conciliation Act, 1996-Section 34, 11, 14 and 15, 37, 75, 81, 34(2), 34(2)(b)(ii), 34(2-A), 28(1)(a), 28(3)Companies Act, 1956Indian Evidence Act, 1862-Sections 91 and 92
High Courts16 Jul 2026
Central Bureau Of Investigation Vs Kulwant Rai
Delhi High Court · (2026) 07 DEL CK 1008
IPC-Section 489C
High Courts16 Jul 2026
Naresh Kumar & Anr. Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 07 DEL CK 1081
Constitution of India-Article 226, 12Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981Specific Relief Act, 1963-Section 31
High Courts16 Jul 2026
Union Of India & Ors. Vs Chandrakant Tyagi
Delhi High Court · (2026) 07 DEL CK 1085
High Courts16 Jul 2026Allowed
Raju Vs State
Delhi High Court · (2026) 07 DEL CK 1200
Code of Criminal Procedure, 1973-Section 374(2), 207, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 392, 397, 411, 390, 34Arms Act-Sections 25, 27
High Courts16 Jul 2026
Jagdish Chander Vs State
Delhi High Court · (2026) 07 DEL CK 1154
Prevention of Corruption Act, 1988-Section 7, 13(i)(d), 13(2), 20, 13Cr.P.C.-Section 313Evidence Act
High Courts16 Jul 2026
Pankaj Kumar Vs State
Delhi High Court · (2026) 07 DEL CK 1166
Indian Penal Code, 1860-Section 376, 511, 354, 375Code of Criminal Procedure, 1973-Section 313, 164, 428Indian Evidence Act
High Courts16 Jul 2026
Union Of India & Ors. Vs Shakeel Ahmad Burney
Delhi High Court · (2026) 07 DEL CK 1238
High Courts16 Jul 2026
M/S Prism Johnson Limited Vs M/S Master Nihal Singh Memorial Education Society
Delhi High Court · (2026) 07 DEL CK 1298
Code of Civil Procedure, 1908-Section 96, Order XLI, VII Rule 11, VII Rule 11(d), 151, VII Rule 11 clauses (a) and (d)Commercial Courts Act, 2015-Section 13(1A), 12A, 12A(3)Companies Act, 2013
High Courts16 Jul 2026
Mahanagar Telephone Nigam Ltd Vs M/S Rukma Decor And Construction Co
Delhi High Court · (2026) 07 DEL CK 1301
Arbitration and Conciliation Act, 1996-Section 11, 31(7)(a), 34, 34(2), 34(2A), 37, 37(1)(b), 38(2), 43(3)Indian Contract Act, 1872-Section 28, 28(b), Exception 1 to Section 28, 46, 51, 52Indian Contract (Amendment) Act, 1996
High Courts16 Jul 2026Allowed
Amit Goel & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0547
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Jul 2026
Akhil Jain Vs Rishabh Jain
Delhi High Court · (2026) 07 DEL CK 0548
Negotiable Instruments Act, 1881-Section 138BNSS-Section 348Cr.P.C-Section 311
High Courts16 Jul 2026
Kamlesh Kumar Vs M/s Microtek International Pvt Ltd
Delhi High Court · (2026) 07 DEL CK 0549
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 311Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Jul 2026
Abhishek Ashok Dhavalshankh Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0550
IPC-Sections 288, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Jul 2026
Bipin Bihari Singh Vs State & Anr.
Delhi High Court · (2026) 07 DEL CK 0701
Cr.P.C.-Section 391, 24(a), 225, 301, 2(wa), 372, 161, 340, Chapter XXIICPC-Order 41 Rule 27
High Courts16 Jul 2026Dismissed
Nazima Alvi & Ors. Vs Shri Mahendar Pal Sachdeva & Ors.
Delhi High Court · (2026) 07 DEL CK 0347
Delhi Rent Control Act, 1958-Section 25-B (8), 14(1)(e)Delhi-Development Act, 1957CPC-Order XXXIX Rules 1 and 2, Section 151, XXXIX Rules1 & 2