High Courts29 May 2026
Ved Prakash Vs Commissioner Of Police & Ors.
Delhi High Court · (2026) 05 DEL CK 2294
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,352 of 61,645
High Courts29 May 2026
Shri Om Prakash Hasija & Ors. Vs Shri Kishan Chand & Ors.
Delhi High Court · (2026) 05 DEL CK 2295
Code of Civil Procedure, 1908-Section 100, 103, 151, 152, 153, Order 6 Rule 17, 1 Rule 10, 41 Rule 31Delhi Rent Control Act, 1958-Section 14 (1) (a), 14 (1) (b), 14 (1) (e)Transfer of Property Act, 1882-Section 116
High Courts29 May 2026
Badam Singh & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 05 DEL CK 2296
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts29 May 2026
Devender Vs Delhi Cantonment Board & Anr.
Delhi High Court · (2026) 05 DEL CK 2400
High Courts29 May 2026
Malabar Carpet Export Vs Tiger Logistics (India) Ltd. & Anr.
Delhi High Court · (2026) 05 DEL CK 2401
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11, VII Rule 11(d), I Rule 10, I Rule 10(2)Multimodal Transportation of Goods Act, 1993-Section 24, 29, 2(k) and (l)Limitation Act, 1963-Section 28(2)
High Courts29 May 2026
M/S PPK Newsclick Studio Pvt. Ltd. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2363
IPC-Section 406, 420, 120B, 415Constitution of India-Article 226, 21, 14Cr.P.C.-Section 482, 157, 154, 155, Chapter XII, 172
High Courts29 May 2026
Ompal Vs Chairman, Town Vending Committee & Ors.
Delhi High Court · (2026) 05 DEL CK 2364
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts29 May 2026
Renu Daga Vs Pradeep Kumar
Delhi High Court · (2026) 05 DEL CK 2369
Code of Civil Procedure, 1908-Section 96, 151, Order VII Rule 11Indian Evidence Act, 1872-Section 116
High Courts29 May 2026
Jeet Singh Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2374
Constitution of India-Article 226, 21Central Services (Medical Attendance) Rules, 1944-Section 2, Annexure VIII
High Courts29 May 2026
Karan Luthra Now Deceased Vs M S Krishna Estate & Ors.
Delhi High Court · (2026) 05 DEL CK 2322
CPC-Order 1 Rule 10, 23 Rule 3, 39 Rules 1 & 2
High Courts29 May 2026
The Nippon Signal Co., Ltd. Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2026) 05 DEL CK 2324
Patents Act, 1970-Section 117A, 15, 12 and 13, 2(1)(ja), 3(k), 57(6), 2(1)(j), 3, 10(4)(c)
High Courts29 May 2026
Krishna Malhotra Vs Kishan Dhingra & Anr.
Delhi High Court · (2026) 05 DEL CK 2325
Indian Succession Act, 1925-Section 299, 276, 63(c)Indian Evidence Act, 1872-Section 68
High Courts29 May 2026
Baburam Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2331
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts29 May 2026
Dr Aman Choudhary & Anr. Vs National Board Of Examination In Medical Sciences & Ors.
Delhi High Court · (2026) 05 DEL CK 2499
Constitution of India-Articles 226, 227, 14Rajasthan Service Rules, 1951-Rule 112
High Courts29 May 2026
Vision College Of Teachers Training Vs National Council For Teacher Education & Anr
Delhi High Court · (2026) 05 DEL CK 2517
Constitution of India-Article 226NCTE Act-Section 18NCTE (Recognition Norms & Procedure) Regulations, 2014-Regulation No. 7, No. 7(1), No. 7(7)
High Courts29 May 2026
Bansur Mahavidhyalaya & Anr. Vs National Council For Teacher Education & Anr
Delhi High Court · (2026) 05 DEL CK 2538
Constitution of India-Article 226National Council for Teacher Education Act, 1993-Chapter IVNational Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014-Rule 6A, Appendix-15, Appendix-13
High Courts29 May 2026
Abhishek Singh Vs All India Institute Of Medical Sciences & Ors.
Delhi High Court · (2026) 05 DEL CK 2540
Constitution of India-Article 226, 226 (2)All India Institute of Medical Sciences Act, 1956AIIMS (Amendment) Act, 2012
High Courts29 May 2026
Robert A. Merry And Co. Ltd. Vs Piccadily Agro Industries Ltd
Delhi High Court · (2026) 05 DEL CK 2441
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Section 11(3)(a), 27, 27(2), 28, 28(3), 29(2)(b), 29(2)(c), 29(3), 30, 34, 35, 57(2)FSSAI Regulations, 2018
High Courts29 May 2026
Rekha Sabharwal Vs Management Of Saai Memorial Girls School & Ors.
Delhi High Court · (2026) 05 DEL CK 2444
Delhi School Education Act, 1973-Section 8(2), 8Delhi School Education Rules, 1973-Rule 118Constitution of India-Article 141, 226
High Courts29 May 2026
GRM Foodkraft Pvt Ltd & Anr. Vs KS Agro Impex & Anr.
Delhi High Court · (2026) 05 DEL CK 2447
CPC-Order XXXIX Rules 1 and 2, XXXIX Rule 4Companies Act, 1956Trade Marks Act, 1999-Section 2(m)