High Courts09 Jul 2026Allowed
Lokesh Kumar Madad & Ors. Vs The State Govt Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0678
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,198 of 61,645
High Courts09 Jul 2026
Sumit Singh Bisht & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0760
IPC-Sections 498A/406/34, 354Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts09 Jul 2026
Arvind Singh Chauhan & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0759
IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts09 Jul 2026Dismissed
Bhanu @ Kunal Vs State Of Govt. Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0318
IPC-Section 302/120B/34Arms Act-Section 25/27/29
High Courts09 Jul 2026Dismissed
Harith Nagindas Kampani Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0319
BNS-Section 318(4), 3(5), 61(2)Negotiable Instruments Act-Section 138
High Courts09 Jul 2026Allowed
Deepak Vs State (GNCT Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0320
BNS-Section 109(1)
High Courts09 Jul 2026Disposed Of
United India Insurance Co Ltd Vs Bali Ahmed & Ors
Delhi High Court · (2026) 07 DEL CK 0358
Motor Vehicles Act, 1988-Second ScheduleMotor Vehicles (Amendment) Act, 2019
High Courts09 Jul 2026Disposed Of
Magma HDI General Insurance Co Ltd Vs Jagjeet Kaur & Ors.
Delhi High Court · (2026) 07 DEL CK 0363
MV Act-Section 165, 169
High Courts09 Jul 2026Disposed Of
United India Insurance Co Ltd Vs Neeraj Pandey & Ors.
Delhi High Court · (2026) 07 DEL CK 0364
High Courts09 Jul 2026Disposed Of
Yoga Federation Of India Vs Union Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0400
Constitution of India-Article 12, 14, 73, 226National Sports Development Code of India, 2011-Paragraph 6.1(a), Paragraph 8.3, Clause 16, 3.17, 5.1, 3.3, 3.4, and 3.8, 3.10, 8.2Government of India (Allocation of Business) Rules, 1961-Rule 4
High Courts09 Jul 2026Disposed Of
Delhi Union CHBS Ltd & Ors. Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2026) 07 DEL CK 0446
Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Section 37, 86Delhi Cooperative Societies Rules, 2007-Rule 32
High Courts09 Jul 2026Disposed Of
Kanhaiya Lal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0449
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
High Courts09 Jul 2026Disposed Of
Pushpa Bansal Trading As M/S Ambica Food Products Vs Mahaveer Bansal
Delhi High Court · (2026) 07 DEL CK 0496
High Courts09 Jul 2026Dismissed
Gulshan Kaur Vs Sanjiv Kumar Dham & Anr.
Delhi High Court · (2026) 07 DEL CK 0233
Delhi High Court (Original Side) Rules, 2018-Rule 5, Chapter IICPC-Section 151
Tribunals and Commissions09 Jul 2026Dismissed
Paramjeet Singh Vs L H Sugar Factories Ltd. & Anr.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0090
the Code-Section 12ACIRP Regulation, 2016-Regulation 30A
Tribunals and Commissions09 Jul 2026Allowed
Zen Agrifoods LLP Vs Atul Babulal Prajapati
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0027
Tribunals and Commissions09 Jul 2026Dismissed
Prakash Jain & Ors. Vs Sunil Kumar Agarwal
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0026
Insolvency & Bankruptcy Code, 2016-Section 60(5)NCLT Rules, 2016-Rule 11
Tribunals and Commissions08 Jul 2026Disposed Of
Mr. Ravi Shankar Kushwaha Vs M/s Diamond Multistate CGHS Ltd. & Anr.
Real Estate Regulatory Authority National Capital Territory Of Delhi · (2026) 07 RERA CK 2656
Real Estate (Regulation and Development) Act, 2016-Section 2, 2(zk), 2(zk)(iv), 2(zg), 2(zn), 3, 12, 18, 18(1), 31, 79, 89Societies Registration Act, 1860Multistate Cooperative Societies Act
Tribunals and Commissions08 Jul 2026Partly Allowed
NIIT Ltd Vs Commissioner Of Income Tax (Central-II), New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2495
Income-tax Act, 1961-Section 153A, 263, 143(3), 195, 10B, 143(1), 31/37, 14A, 35D, 132, 119, 91, 143(2), 29, 30 to 43C, Chapter XIndian Evidence Act, 1872-Section 114(e)Bharatiya Sakshya Adhiniyam, 2023-Section 119(e)
Tribunals and Commissions08 Jul 2026
Deepak Vs. Assessment Unit, Income Tax Department
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2566
Income Tax Act, 1961-Section 147, 144B, 148A