High Courts29 Jun 2026
Sony Eldhose Vs The Sub Registrar & Anr.
High Court Of Kerala · (2026) 06 KL CK 1268
Kerala Stamp Act-Section 45A, 45A(1), (2) and (3), 28A, Article 16 of the Schedule, 21 and 22Indian Stamp Act-Section 47A
JUDGMENT DATABASE
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12,32,888 judgments in All Courts · page 1,251 of 61,645
High Courts29 Jun 2026
Kishor S Vs State Of Kerala & Ors.
High Court Of Kerala · (2026) 06 KL CK 1269
Constitution of India-Article 227, 341, 342, 15(4), 16(4), 16(4A), 330, 332Evidence Act, 1872-Section 106Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
High Courts29 Jun 2026
Ramachandran P.K. Vs K. Raju & Ors.
High Court Of Kerala · (2026) 06 KL CK 1270
Specific Relief Act-Section 20, 16(c), 19
Tribunals and Commissions29 Jun 2026
Bharti Deepaksingh Pardeshi Vs The Authorised Officer, State Bank Of India
Debts Recovery Appellate Tribunal · (2026) 06 DRAT CK 1271
High Courts29 Jun 2026
Gulab Chand Ivnati & Ors. Vs Director Of Indian Systems Of Medicines And Homeopathy & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0891
Constitution of India-Article 226, 14, 14 and 16
High Courts29 Jun 2026
Shri Dhanpat Rai Gupta Vs Shri Kashmiri Lal Gupta & Ors.
Delhi High Court · (2026) 06 DEL CK 0911
Code of Civil Procedure, 1908-Section 100, Order IX Rule 9, II Rule 2Specific Relief Act, 1963-Section 6, 9Evidence Act-Section 17, 58
High Courts29 Jun 2026
Ram Ashrya Upadhyay & Anr. Vs Vijay Narain Upadhyay
Delhi High Court · (2026) 06 DEL CK 0912
Code of Civil Procedure, 1908-Section 100, Order XLI Rules 25 and 27Delhi Land Reforms Act, 1954-Section 185Delhi Municipal Corporation Act, 1957-Section 507(a)
High Courts29 Jun 2026
Standard Chartered Bank Vs M/S Chitra Utsav Video Pvt. Ltd.
Delhi High Court · 2020 INSC 232
Code of Civil Procedure, 1908-Section 96Companies Act, 1956Indian Evidence Act, 1872-Sections 91 and 92
High Courts29 Jun 2026
Sh. Jagdish Singh Dawar (Now Deceased) & Ors. Vs Mohammad Laik
Delhi High Court · (2026) 06 DEL CK 0914
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VIII Rule 3Negotiable Instruments Act, 1881-Section 138Indian Evidence Act, 1872-Section 65B, 34
High Courts29 Jun 2026
Parvez Vs Mohd. TehsIn & Ors.
Delhi High Court · (2026) 06 DEL CK 0915
C.P.C.-Section 96IPC-Sections 452, 323 and 34; Sections 452, 308, 324 and 34Specific Relief Act-Section 41; Section 41(h)
High Courts29 Jun 2026Allowed
State Vs Lalit Kumar
Delhi High Court · (2026) 06 DEL CK 0957
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Bharatiya Nyaya Sanhita, 2023-Section 64(1)POCSO Act-Section 6
High Courts29 Jun 2026Disposed Of
Shri Jivan Jyoti Trust & Anr. Vs National Council For Teacher Education & Anr.
Delhi High Court · (2026) 06 DEL CK 0820
Constitution of India-Article 226NCTE Act-Section 18
High Courts29 Jun 2026Dismissed
Sudipti Hajela Vs Equestrian Federation Of India & Ors.
Delhi High Court · (2026) 06 DEL CK 0821
Constitution of India-Article 226
High Courts29 Jun 2026Dismissed
Major Jayati Chandra Vs Union Of India & Ors.
Delhi High Court · (2026) 06 DEL CK 0822
Constitution of India-Article 226Training Rules for Medical/Non-Technical Officers of the Armed Forces Medical Services-Rule 14(a)(ii)Training and Professional Progression Rules for Medical/Non-Technical Officers of Armed Forces Medical Services, 2025-Rule 7.2
High Courts29 Jun 2026Disposed Of
S S C Education College & Anr. Vs National Council For Teacher Education & Anr.
Delhi High Court · (2026) 06 DEL CK 0823
Constitution of India-Article 226National Council for Teacher Education Act, 1993-Sections 14, 15(3) (b), 18
High Courts29 Jun 2026Disposed Of
Bansal College Of Higher Education & Anr. Vs National Council For Teacher Education & Anr.
Delhi High Court · (2026) 06 DEL CK 0824
Constitution of India-Article 226National Council for Teacher Education Act, 1993-Section 14, 15(3)(b), 18
High Courts29 Jun 2026Allowed
Pratik Shaw Minor Through His Mother And Natural Guardian Smt Vandana Shaw Vs Union Of India & Ors.
Delhi High Court · (2026) 06 DEL CK 0825
Transplantation of Human Organs and Tissues Act, 1994-Section 9 (1B), 2(i)Transplantation of Human Organs and Tissues Rules, 2014-Rule 5(3)(g)Constitution of India, 1950-Article 226
Tribunals and Commissions25 Jun 2026Dismissed
ICMAI Registered Valuers Organisation, New Delhi Vs CIT(Exemptions), New Delhi
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1560
Income Tax Act, 1961-Section 12AB(1)(b)
Tribunals and Commissions25 Jun 2026
Raja Ram Singh Vs Income Tax Officer
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1536
Tribunals and Commissions25 Jun 2026
Investors Clinic Infratech Pvt. Ltd. Vs DCIT, Central Circle 15, Delhi
Income Tax Appellate Tribunal · (2026) 06 ITAT CK 1533