High Courts03 Jul 2026
Shashi Vs Delhi Subordinate Service Selection Board & Ors
Delhi High Court · (2026) 07 DEL CK 1099
Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,224 of 61,645
High Courts03 Jul 2026
Hema Bajaj Vs Rao Mehar Chand Saraswati Vidya Mandir School & Ors.
Delhi High Court · (2026) 07 DEL CK 1101
Delhi School Education Act, 1973-Section 8(4), 8, 9Constitution of India
High Courts03 Jul 2026Partly Allowed
Pawan Kumar Vs State
Delhi High Court · (2026) 07 DEL CK 1208
IPC-Section 392/34, 392, 397, 411Arms Act-Section 27/54/59
High Courts03 Jul 2026
Govt Of Nct Of Delhi Through Chief Secretary & Ors. Vs Ram Autar Singh
Delhi High Court · (2026) 07 DEL CK 1212
High Courts03 Jul 2026Allowed
Gaurav & Ors. Vs State Nct Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0724
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts03 Jul 2026
Sunil Vs C.B.I.
Delhi High Court · (2026) 07 DEL CK 0725
Prevention of Corruption Act, 1988-Section 7Cr.P.C.-Section 311Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348, 528
High Courts03 Jul 2026
Vijay Pandey & Ors. Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 07 DEL CK 0726
IPC-Sections 302/308/34Cr.P.C-Section 313
High Courts03 Jul 2026Allowed
Bhavyansh Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0728
IPC-Sections 498A, 406, 506Protection of Women from Domestic Violence Act, 2005Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts03 Jul 2026
Manisha Rawat Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0730
Bharatiya Nyaya Sanhita, 2023-Section 126, 115(2), 79IPC-Sections 339/323/509
High Courts03 Jul 2026Allowed
Sh. Rahul Aggarwal & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0338
IPC-Section 498A/406/323/34
High Courts03 Jul 2026Dismissed
Laxmikant Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0339
IPC-Section 323/363/366/376D/199POCSO Act-Section 12IT Act-Section 67
High Courts03 Jul 2026Allowed
Mukul @ Puneet Vs State (Nct Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0340
IPC-Section 307/34
High Courts03 Jul 2026Dismissed
Sahil Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0341
BNS-Section 103/109/333/324/190Arms Act-Section 25/27
High Courts03 Jul 2026Allowed
Rajesh Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0342
NDPS Act-Section 20(b)(ii)(B)
High Courts03 Jul 2026
Pawwan Khanna Vs Deepak Bagga & Anr.
Delhi High Court · (2026) 07 DEL CK 0494
Code of Civil Procedure, 1908-Order VII Rule 14(3), Section 151, XI Rule 1(5), XXXIX Rule 1, VI Rule 17, 6 Rule 17Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Specific Relief Act, 1963-Section 26, Chapter 3, 26(1)(b), 26(4), Proviso to Section 26(4), Proviso to Section 26
High Courts03 Jul 2026Disposed Of
Rajeev Behl Vs Bhupesh Kumar Dhingra & Ors.
Delhi High Court · (2026) 07 DEL CK 0495
Arbitration and Conciliation Act, 1996-Section 9, 11, 16, 17, 34, 36Code of Civil Procedure, 1908-Order XXXIX, 38 Rule 5Specific Relief Act-Section 14, 41
High Courts03 Jul 2026Allowed
Roadway Solutions India Infra Limited Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0516
Constitution of India-Article 14
High Courts03 Jul 2026Disposed Of
T Suryanarayana Reddy Vs National Highways Authority Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0229
Bhartiya Nyaya Sanhita-Section 316(2), 319(2), 318 (4), 338, 336 (3), 340 (2)Constitution of India-Article 226, 32, 14Code of Civil Procedure-Order 9 Rule 13
Tribunals and Commissions03 Jul 2026Dismissed
M/s Assam Power Distribution Company Ltd. Vs Mrs. Meena Sureka
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0214
Insolvency and Bankruptcy Code, 2016-Section 60(5), 35, 238, 53, 54IBBI (Liquidation Process) Regulations, 2016-Regulation 29Electricity Act, 2003-Section 173, 174
Tribunals and Commissions03 Jul 2026Allowed
Vishal Kumar Vs United Breweries Ltd. & Anr.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0076
IBC-Section 4, 4(1), 8, 9