High Courts04 Jun 2026
Food Corporation Of India Vs Jagneswhar Prasad Gupta & Ors.
Delhi High Court · (2026) 06 DEL CK 0840
Food Corporation of India Staff Regulations, 1971-Regulation 7, Appendix IConstitution of India-Articles 14, 16
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,282 of 61,576
High Courts04 Jun 2026
Usha Rani Gupta Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 06 DEL CK 0843
Letters Patent Charter-Clause XDelhi High Court Rules, 1966Right to Information Act
High Courts04 Jun 2026
Uttar Pradesh Kho Kho Association Vs Kho Kho Federation Of India & Ors.
Delhi High Court · (2026) 06 DEL CK 0863
Societies Registration Act, 1860National Sports Development Code, 2011
High Courts04 Jun 2026
Mridula Devi Vs UOI & Ors.
Delhi High Court · (2026) 06 DEL CK 0848
Indian Penal Code, 1860Code of Criminal Procedure, 1898-Section 82, 83
High Courts04 Jun 2026
Pankaj Prakash & Anr. Vs United India Insurance Company Limited & Anr.
Delhi High Court · (2026) 06 DEL CK 0849
Constitution of India-Article 226, 335
High Courts04 Jun 2026
Rewant Ahlawat Vs Central Board Of Secondary Education & Ors.
Delhi High Court · (2026) 06 DEL CK 0854
Registration of Births and Deaths Act, 1969-Section 4, 6, 7, 8, 12, 15, 25, 25A, 30Delhi Registration of Births and Deaths Rules, 1999-Rule 11Constitution of India-Article 226
High Courts04 Jun 2026
Sangeeta Negi Vs Bharti Public School & Ors.
Delhi High Court · (2026) 06 DEL CK 0855
Delhi School Education Act, 1973-Section 2(e), 2(h), 2(q), 10, 10(1), 28Delhi School Education Rules, 1973-Rule 11, 111Central Civil Services (Leave) Rules, 1972-Rule 30(1), 31(1), 43(C), 43-C(3)(i)
High Courts04 Jun 2026
Jamia Millia Islamia Vs M G Hussain
Delhi High Court · (2026) 06 DEL CK 0862
Jamia Millia Islamia Act, 1988-Statute 37Constitution of India-Article 226Indian Evidence Act, 1872
High Courts04 Jun 2026
Ashok Kumar Vs Indian Institute Of Technology, Delhi Through Its Director
Delhi High Court · (2026) 06 DEL CK 0856
High Courts04 Jun 2026
Bank Of Baroda Vs Surender Kumar Bansal & Ors.
Delhi High Court · (2026) 06 DEL CK 0857
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts04 Jun 2026Allowed
Manohar Lal Vs Narinder Singh
Jammu And Kashmir High Court · (2026) 06 J&K CK 0652
Specific Relief Act, 1963- Section 41(h)Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2
High Courts04 Jun 2026Dismissed
Oriental Insurance Company Limited Vs Kiran Bala
Jammu And Kashmir High Court · (2026) 06 J&K CK 0651
Employees Compensation Act, 1923- Section 2(1)(n)
High Courts04 Jun 2026Allowed
Jaswinder Singh Vs Central Bureau of Investigation
Jammu And Kashmir High Court · (2026) 06 J&K CK 0650
Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 512Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483
Tribunals and Commissions04 Jun 2026Disposed Of
Dinesh Kumar Dadsena Vs Whitesheep Technology Pvt. Ltd.
Competition Commission Of India · (2026) 06 CCI CK 0409
Competition Act, 2002- Section 4, 4(2)(a), 4(2)(a)(i), 4(2)(b)(i), 4(2)(c), 4(2)(e), 19(1)(a), 26(1), 26(2)
High Courts04 Jun 2026Dismissed
Deepak Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0279
High Courts04 Jun 2026Disposed Of
Alankar Jewellers Vs Maria Gretta Pinto
Karnataka High Court · (2026) 06 KAR CK 0271
Code Of Criminal Procedure, 1973 - Section 372
High Courts04 Jun 2026Disposed Of
Yogesh K S Vs Krishnanayaka
Karnataka High Court · (2026) 06 KAR CK 0270
Code Of Criminal Procedure, 1973 - Section 372
High Courts04 Jun 2026Disposed Of
Yogesh Gourav T Vs Ganganna
Karnataka High Court · (2026) 06 KAR CK 0269
Code Of Criminal Procedure, 1973 - Section 372
High Courts04 Jun 2026Disposed Of
Kusuma W/O. Raju Mudhole Vs Basappa Nellappa Jagad & Ors
Karnataka High Court · (2026) 06 KAR CK 0268
High Courts04 Jun 2026Disposed Of
Prathap N Vs L R Mahadevaswamy
Karnataka High Court · (2026) 06 KAR CK 0266
Code Of Criminal Procedure, 1973 - Section 372