JUDGMENT DATABASE

Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,191 of 61,645

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

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High Courts10 Jul 2026

Smt. Ruchika Walia Vs Shri Nitin Garg

Delhi High Court · (2026) 07 DEL CK 1241

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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

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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)

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High Courts10 Jul 2026

Virkaran Awasty Vs Hassad Netherlands B.V. & Ors.

Delhi High Court · (2026) 07 DEL CK 1296

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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

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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

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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

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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

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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)

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High Courts10 Jul 2026