High Courts29 May 2026Dismissed
Ms Revati Cements Pvt. Ltd. Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1772
Mines and Minerals (Development and Regulation) Act, 1957-Section 30MCR, 2016-Rules 35 and 36
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,357 of 61,645
High Courts29 May 2026Dismissed
M/s Pernod Ricard India Pvt. Ltd. Vs Excise Department, Delhi, Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1773
Delhi Excise Act, 2009-Section 13, 13(1)(c), 13(1)(g), 72, 72(3), 17, 13 (c) & (g), 13 (c), 13 (g), 72(2)Constitution of India-Article 14, 226 and 227, 226Haryana Liquor License Rules, 1970-Rule 36(16)
High Courts29 May 2026Disposed Of
Smt. Devika & Ors. Vs Delhi Jal Board & Anr.
Delhi High Court · (2026) 05 DEL CK 1777
Indian Penal Code, 1860-Sections 279, 337Constitution of India-Article 226, 21Limitation Act, 1963
High Courts29 May 2026Dismissed
Ms. Mamta Chaudhary Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1840
CISF Rules, 2001-Rule 36, 18 (a), 36(2), 18Constitution of India-Article 226
High Courts29 May 2026Disposed Of
M/s Modern Pipe Industries Vs Raj Kumar Maurya Proprietor Of M/s Satyam Industries & Anr.
Delhi High Court · (2026) 05 DEL CK 1844
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2Copyright Act, 1957
High Courts29 May 2026
Anil Kumar Gupta Vs Laxmi Devi & Ors.
Delhi High Court · (2026) 05 DEL CK 1868
Transfer of Property Act, 1882-Section 123Registration Act-Section 17Stamp Act
High Courts29 May 2026Disposed Of
Umed Singh & Ors. Vs Sri Chand Fleria & Ors.
Delhi High Court · (2026) 05 DEL CK 1879
Code of Civil Procedure, 1908-Section 151
High Courts29 May 2026Dismissed
Rastravyapi Ramdhari Singh Dinkar Samiti Nyas & Ors. Vs Rishi Bansal HUF
Delhi High Court · (2026) 05 DEL CK 1885
Criminal Procedure Code, 1973-Section(s) 401/397Negotiable Instruments Act, 1881-Section 138, 118(a), 139Indian Evidence Act-Section 114
High Courts29 May 2026Disposed Of
Lucky Dagar & Anr. Vs The State(Nct Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1886
Code of Criminal Procedure 1963-Sections 397/401Indian Penal Code, 1860-Sections 308/34, 323, 308, 323/324
High Courts29 May 2026
Levi Strauss And Co Vs Kewal Kiran Clothing Limited
Delhi High Court · (2026) 05 DEL CK 1889
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Section 2(1)(zg), 11(6)Designs Act 2000
High Courts29 May 2026Dismissed
M/s Jagdish Printers And Computers Solutions Pvt Ltd Vs Mukesh Chand Singal & Anr.
Delhi High Court · (2026) 05 DEL CK 1890
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 96, Order XLI, XLI Rule 27Companies Act, 2013-Section 188
High Courts29 May 2026Allowed
M/S BRH Wealth Kreators Ltd. Vs Sudhir Kumar Aggarwal
Delhi High Court · (2026) 05 DEL CK 1891
Arbitration and Conciliation Act, 1996-Section 37, 34, 33Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order XI Rule 1
High Courts29 May 2026Disposed Of
Laksh Vir Singh Yadav Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1690
Constitution of India-Article 12, 14, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(g), 19(2), 20(3), 21, 25, 28, 29, 32, 226, 227Indian Penal Code, 1860-Section 34, 72, 228A, 306, 323, 328, 342, 354, 376, 384, 420, 498A, 499, 506, 509, 511Negotiable Instruments Act, 1881-Section 138
High Courts29 May 2026Disposed Of
Malini Ramani Vs Union Of India & Anr.
Delhi High Court · 2025 INSC 1373
IPC-Section 420CrPC-Section 91Constitution of India-Article 21
High Courts29 May 2026
Prerna Paul Vs Michael Ashish Mukherjee & Anr.
Delhi High Court · (2026) 05 DEL CK 1692
Contempt of Courts Act, 1971-Section 2 (b), 10 and 12
High Courts29 May 2026Disposed Of
Anu Madan Vs Deepanshu Madaan
Delhi High Court · (2026) 05 DEL CK 1694
Hindu Marriage Act, 1955-Section 13B(2)Contempt of Courts Act, 1971
Tribunals and Commissions29 May 2026Allowed
JFC Finance (India) Ltd. Vs Arvind Garg
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1667
Insolvency and Bankruptcy Code, 2016-Section 61, 29A, 35(1)(d), 35(1)(c)Liquidation Process Regulation-Regulation 33(1), 33, 31(A)Constitution of India-Article 226
Tribunals and Commissions29 May 2026Allowed
Acrow Realcon Pvt. Ltd. & Ors. Vs Union Bank of India & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1633
e-Filing Rules of the High Court of Delhi 2021-Rule 14.2National Company Law Appellate Tribunal Rules, 2016-Rule 22, 103, 104, 10Companies Act, 2013-Section 469
Tribunals and Commissions29 May 2026Allowed
Pawan Gupta Vs M/s. Charm Investments Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1646
Insolvency and Bankruptcy Code, 2016-Section 61, 95, 99, 94 to 187, 100, 97(5), 97, 99 and 100, Part III, 96SARFAESI Act-Section 13(2), 13(3)Indian Contract Act-Section 126