High Courts30 May 2026
State Of Himachal Pradesh Vs Hans Raj & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2645
Indian Penal Code-Section 302, 34Cr.P.C.-Section 154, 161, 169, 313
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High Courts30 May 2026
Reliance General Insurance Company Limited Vs Santosh Kumar & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2653
Motor Vehicles Act, 1988-Section 173, 166, 168, 2(21), 3(1), 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h)MV Rules-Rule 8A, 91923 Act
High Courts30 May 2026
Reliance General Insurance Company Vs Master Aarav (minor) & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2656
Motor Vehicles Act-Section 173, 166, 14(2)(a)(i), 2(21), 3(1), 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h)MV Rules-Rule 8A, 9IPC-Sections 279, 337, 304-A
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 2026
Bhim Singh Vs State (N.C.T Of Delhi)
Delhi High Court · (2026) 05 DEL CK 2264
Indian Penal Code, 1860-Sections 304B/302/498A/34Cr.P.C.-Section 164
High Courts30 May 2026
Seema Vs Orient Craft Limited
Delhi High Court · (2026) 05 DEL CK 2307
Industrial Disputes Act, 1947-Section 11-AConstitution of India-Article 226, 136
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 2026Dismissed
Satish Kumar & Anr. Vs M/S Balkrishan Commercial Co. Ltd. & Anr.
Delhi High Court · (2026) 05 DEL CK 1874
Code of Civil Procedure, 1908-Order VII Rule 11, 7 Rule 7, 7 Rule 11, Rule 9, 10, 7 Rule 12Limitation Act, 1963-Article 53, 59
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
M/s VE Commercial Vehicles Limited Vs M/s Singh Enterprises & Anr.
Delhi High Court · (2026) 05 DEL CK 1876
Arbitration and Conciliation Act, 1996-Sections 11(5), 11(6), 21, 11, 12(1), Schedule VI, 20, 20(1), 20(2), 20(3), 31(4), 3, 2(1)(e), 17, 37, 12, IVBharatiya Nyaya Sanhita, 2023Insolvency and Bankruptcy Code, 2016-Section 8
High Courts30 May 2026Disposed Of
Raju Chowdhary Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2026) 05 J&K CK 1549
J&K Land Acquisition Act, 1990- Section 4, 6, 17, 18
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 2026Disposed Of
Bhim Singh Vs State (N.C.T Of Delhi)
Delhi High Court · (2026) 05 DEL CK 1520
Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 34, 302, 304B, 498A
High Courts30 May 2026Disposed Of
Ram Prakash Yadav Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1235
High Courts30 May 2026Disposed Of
Vyas Narayan Mishra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 1234
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
High Courts30 May 2026Disposed Of
ICICI Home Finance Company Ltd. Vs 5th Additional Chief Judicial Magistrate And Others
Uttarakhand High Court · (2026) 05 UK CK 1232
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts30 May 2026Disposed Of
ICICI Home Finance Company Ltd. Vs 2nd Additional Chief Judicial Magistrate And Others
Uttarakhand High Court · (2026) 05 UK CK 1231
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14