JUDGMENT DATABASE

Search 12,31,517 Indian judgments.

12,31,517 judgments in All Courts · page 1,307 of 61,576

High Courts30 May 2026

Raghuraj Pratap Singh Vs Bhanvi Kumari Singh

Delhi High Court · (2026) 05 DEL CK 2253

Protection of Women from Domestic Violence Act, 2005-Sections 12, 2(i), 18, 19, 20, 21, 22, 23, 27, 28, 31, 32, 33Hindu Marriage Act, 1955-Section 13(1)(ia) and (ib), 9Code of Criminal Procedure, 1973-Section 2(d), 190, 200 to 204, 6
High Courts30 May 2026

Dinesh Gupta Vs Directorate Of Enforcement

Delhi High Court · (2026) 05 DEL CK 2254

Prevention of Money Laundering Act, 2002-Sections 3, 4, 5, 17, 44, 45, 45(1)(ii), 45(1)(iii), 50, 70Indian Penal Code, 1860-Sections 403, 420, 467, 468, 471 read with Section 120BPrevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(d)
High Courts30 May 2026Allowed

Yusuf Aajam Vs State Govt Of NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 2515

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotics Drugs and Psychotropic Substances Act, 1985-Sections 8, 21, 22, 29, 37, 42, 80Drugs & Cosmetics Act, 1940
High Courts30 May 2026Disposed Of

Santra Devi Vs Santosh Kaushik & Ors.

Delhi High Court · (2026) 05 DEL CK 1875

Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, VI Rule 4, 7 Rule 11, 10Delhi Land Reforms Act, 1954-Section 50, 48, 52, Clause (a) of Section 50Limitation Act, 1963
High Courts30 May 2026Disposed Of

Akash Kumar Vs Narcotics Control Bureau

Delhi High Court · (2026) 05 DEL CK 1522

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8(c), 18(b), 29, 37, 37(1)(b)(ii), 67
High Courts30 May 2026Disposed Of

NNaka Christian Ilechukwu Vs Ncb

Delhi High Court · (2026) 05 DEL CK 1521

Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 21, 29, 37, 54, 67
High Courts30 May 2026Dismissed

Dr. Navneet Parmar & Ors Vs State of Uttarakhand And Others

Uttarakhand High Court · (2026) 05 UK CK 1233

University Act, 2009 - Section 11, 11(1), 11(2), 11(3)Uttarakhand (Ayush Ayurvedic College Teachers) Service Rules, 2011 - Rule 5University Grants Commission Regulations Of Minimum Qualifications For Appointment Of Teachers And Other Academic Staff In Universities And Colleges And Measures For The Maintenance Of Standards In Higher Education, 2018 - Regulation 7.3