High Courts21 May 2026
Sh. Pulkit Vij Vs State & Ors.
Delhi High Court · (2026) 05 DEL CK 2194
Bharatiya Nyaya Sanhita (BNS), 2023-Section 308
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,359 of 61,576
High Courts21 May 2026
Narendra Singh Nirwan Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1911
High Courts21 May 2026Allowed
Rohit Lehra & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1912
Bharatiya Nyaya Sanhita, 2023-Section 118(1)IPC-Section 324, 498A, 406Hindu Marriage Act, 1955-Section 13-B(1), 13-B(2)
High Courts21 May 2026
Karan Bisht @ Kuber & Ors. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1914
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Allowed
Deepak & Ors. Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2026) 05 DEL CK 1915
Bharatiya Nyaya Sanhita (BNS) 2023-Sections 110, 126(2), 351(2), 3(5)IPC-Sections 308, 341, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Allowed
Rahul Sharma Alias Sonu & Anr. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1917
IPC-Section 308, 341, 34, 506
High Courts21 May 2026Allowed
Nisha Chugh & Ors. Vs The State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1920
Indian Penal Code-Sections 354, 509, 323, 341, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Allowed
Honey Kharbanda & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2193
IPC-Sections 498A, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Dismissed
Mukesh Khurana Vs Rahul Chaudhary
Delhi High Court · (2026) 05 DEL CK 1764
Civil Procedure Code, 1908-Section 24, Order VII Rule 10, 151, XII Rule 6, 39 Rule 1&2, VIII Rule 6A (I), 12 Rule 6, 10, 25Arbitration and Conciliation Act, 1996-Section 8, 37Easements Act, 1882-Section 60
High Courts21 May 2026Allowed
Subhash Chand & Anr. Vs Ravi Chand Garg
Delhi High Court · (2026) 05 DEL CK 1765
Delhi Rent Control Act, 1958-Section 25B (8), 6A, 27, 14(1)(e), proviso to Section 25B(8), 25-B(8), sub-section (8) of Section 25-BCPC-Order XXII Rule 3, Section 151, 115Transfer of Property Act-Section 108
High Courts21 May 2026Dismissed
Prithipal Singh Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1809
Advocates’ Welfare Act, 2001
High Courts21 May 2026Disposed Of
Nuclear Power Corporation Of India Limited Vs Sp Udaykumar
Delhi High Court · (2026) 05 DEL CK 1785
Right to Information Act, 2005-Sections 8(1)(a), 8(1)(d), 8 (1)(e)Atomic Energy (Radiation Protection) RulesAtomic Energy (Control of Irradiation of Food) Rules, 1990
Tribunals and Commissions21 May 2026Allowed
Ingram Micro India Private Limited Vs Bathla Teletech Private Limited
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1621
Negotiable Instruments Act, 1881-Section 138, 138/441Insolvency and Bankruptcy Code, 2016-Section 8, 9, 10A, 8 and 9, 8(1), 8(2)(a), 9(5)(2)(d), 8 Sub-section (2)Arbitration and Conciliation Act, 2006-Section 11
Tribunals and Commissions21 May 2026Disposed Of
Sashi Kabra Vs Indian Bank Stressed Asset Management Large Branch (SAML Br.) & Anr
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1678
Tribunals and Commissions21 May 2026Disposed Of
Purusottam Behera Resolution Professional Of Personal Guarantor Vs Bank Of India & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1604
the Code-Section 6D(2)
High Courts21 May 2026Disposed Of
Nilima Karmakar Vs State Of Assam And 3 Ors
Gauhati High Court · (2026) 05 GAU CK 1578
High Courts21 May 2026Disposed Of
Nabakanta Baishya Vs State Of Assam And Anr
Gauhati High Court · (2026) 05 GAU CK 1577
Code of Criminal Procedure, 1973- Section 401, 482Indian Penal Code, 1860- Section 120(B), 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978- Section 4, 5, 6
High Courts21 May 2026Allowed
Rehmatullah Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 05 J&K CK 1543
Constitution of India, 1950- Article 22(5)
High Courts21 May 2026Allowed
Vicky Vs Union of India
Jammu And Kashmir High Court · (2026) 05 J&K CK 1542
Supreme Court21 May 2026Disposed Of
Amit Katyal & Anr Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 1514