High Courts26 May 2026
Comptroller And Auditor General Of India & Ors. Vs Smt Ossi Chauhan
Delhi High Court · (2026) 05 DEL CK 2530
JUDGMENT DATABASE
Search 12,33,097 Indian judgments.
12,33,097 judgments in All Courts · page 1,381 of 61,655
High Courts26 May 2026Dismissed
Madhya Bharat Power Corporation Limited Vs Voith Hydro Private Limited
Delhi High Court · (2026) 05 DEL CK 2478
Arbitration and Conciliation Act, 1996-Section 34, 31A, 34(2-A)Indian Contract Act, 1872-Sections 55, 73
High Courts26 May 2026
Air Force Naval Housing Board Vs M/s N G Constructions
Delhi High Court · 2026 INSC 6
Arbitration and Conciliation Act, 1996-Section 4, 12, 12(5), 14, 15, 18, 34, 34(2)(b), 36, Seventh Schedule
High Courts26 May 2026
Chander Bhan Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2585
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts26 May 2026
Rajpal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2588
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts26 May 2026
Management Committee of NPSC CGHS Ltd Vs Registrar of Cooperative Societies & Ors.
Delhi High Court · (2026) 05 DEL CK 2589
Delhi Co-operative Societies Act, 2003-Section 36(2), 60/61, 61/62, 33Delhi Cooperative Societies Rules, 2007-Rule 46(3), 46(4)
High Courts26 May 2026
Jitendra Singh Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2026) 05 DEL CK 2591
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts26 May 2026Disposed of
M.C. Kunhunni Raja Vs Commissioner, Malabar Devaswom Board
High Court Of Kerala · 2026:KER:36274
Madras Hindu Religious and Charitable Endowments Act, 1951-Section 18, 20, 23, 25, 38, 45, 48, 49, 58, 58(1), 99, 99(1), 100, 100(2)(y), 100(2)(q), 100(2)(r), 100(2)(s)
High Courts26 May 2026Dismissed
Rajesh K. Vs Asokan P.K.
High Court Of Kerala · 2026:KER:36763
Negotiable Instruments Act, 1881-Section 138
High Courts26 May 2026Allowed
Midhun M Vs Hindustan Latex Limited
High Court Of Kerala · 2026:KER:36571
Kerala Police Act, 2011-Section 53
High Courts26 May 2026Dismissed
Anoop R Vs Surabhi S.L.
High Court Of Kerala · 2026:KER:37626
Kerala High Court Act, 1958-Section 5
High Courts26 May 2026
AKM Enterprises Private Limited Vs Vesta Holding Private Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 2086
Evidence Act-Proviso (6) to Section 92, Illustration (f) to Section 92, Section 94, 95Indian Contract Act, 1872-Section 37, 51, 52, 54
High Courts26 May 2026
Azab Singh Vs Shree Shyam Estate Developers
Delhi High Court · (2026) 05 DEL CK 2161
Constitution of India-Article 227
High Courts26 May 2026
Azab Singh Vs Shree Shyam Estate Developers
Delhi High Court · (2026) 05 DEL CK 2088
Constitution of India-Article 227
High Courts26 May 2026
Arun Kumar Vs Sir Sobha Singh And Sons P Ltd
Delhi High Court · (2026) 05 DEL CK 2162
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XLI Rule 27, 41 Rule 27
High Courts26 May 2026
Arun Kumar Vs Sir Sobha Singh And Sons P Ltd
Delhi High Court · (2026) 05 DEL CK 2089
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XLI Rule 27
High Courts26 May 2026
Arun Kumar Gupta Vs Sir Sobba Singh And Sons (P) Ltd.
Delhi High Court · (2026) 05 DEL CK 2128
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XLI Rule 27
High Courts26 May 2026
Sanjay Kumar Singh Vs The Principal Secretary To LG & Ors
Delhi High Court · (2026) 05 DEL CK 2140
Delhi Electricity Regulatory Commission (Management & Development of Human Resources) Regulations, 2001-Regulation 5, 5(a), 10, 11, 12Constitution of India-Article 14
High Courts26 May 2026
Union Of India & Anr. Vs Delhi Race Club (1940) Ltd
Delhi High Court · (2026) 05 DEL CK 2163
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Section 2(g), 4, 4(1), 4(2)(b)(ii), 10, 15Constitution of India-Article 226, 227Delhi High Court Act, 1966-Section 2, 3, 5, 10
High Courts26 May 2026
Rajeev Uppal Vs M/s Devbaksh Properties Private Limited
Delhi High Court · (2026) 05 DEL CK 1998
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37