High Courts21 May 2026Allowed
Ghanshyam Singh Vs Himachal Road Transport Corporation (HRTC) And Others
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0823
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,402 of 61,645
High Courts21 May 2026Dismissed
Kamla Devi Vs Reshmu Devi
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0822
Code Of Civil Procedure, 1908-Section 100, 100(4)
High Courts21 May 2026Allowed
Ramesh Chand Vs Jai Karan (Deceased) Through Lrs & Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0821
Himachal Pradesh Tenancy And Land Reforms Act, 1972-Section 104, 104(1), 104(3), 104(iii), 104(5)
High Courts21 May 2026Dismissed
Anjan Mahajan Vs Binta Devi & Ors
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0820
Constitution Of India, 1950-Article 21Code Of Civil Procedure, 1908-Section 115, 151, Order 7 Rule 11Code Of Criminal Procedure, 1973-Section 125, 397
High Courts21 May 2026Disposed Of
Honey Kharbanda And Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0731
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 406, 498A
High Courts21 May 2026Disposed Of
Nisha Chugh & Ors. Vs State Govt Of Nct Of Delhi And Ors
Delhi High Court · (2026) 05 DEL CK 0730
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 354, 506, 509
High Courts21 May 2026Disposed Of
Karan Bisht @ Kuber & Ors. Vs State Govt Of Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0729
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts21 May 2026Disposed Of
Narendra Singh Nirwan Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 0728
High Courts21 May 2026Disposed Of
Rohit Lehra And Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0727
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 118(1)Indian Penal Code, 1860- Section 406, 498A
High Courts21 May 2026Disposed Of
Kartik Yadav Vs State & Ors
Delhi High Court · (2026) 05 DEL CK 0726
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 279
High Courts21 May 2026Disposed Of
Rahul Sharma Alias Sonu & Anr. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0725
Indian Penal Code, 1860- Section 34, 308, 341, 506
High Courts21 May 2026Disposed Of
Deepak & Ors Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2026) 05 DEL CK 0724
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110, 126(2), 351(2)Indian Penal Code, 1860- Section 34, 308, 341, 506
High Courts21 May 2026Dismissed
Jalu Ram Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 0723
Constitution of India, 1950- Article 226Central Industrial Security Force Rules, 2001- Rule 26(4)
High Courts21 May 2026Disposed Of
Vicky Vs Municipal Corporation Of Delhi And Ors.
Delhi High Court · (2026) 05 DEL CK 0722
Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21
High Courts21 May 2026Disposed Of
Prof. Atul Kumar Mittal Vs Indian Institute Of Technology Delhi Through Its Registrar & Ors
Delhi High Court · (2026) 05 DEL CK 0721
Constitution of India, 1950- Article 141Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013- Section 11, 12Institutes of Technology Act, 1961- Section 11, 25(a)
High Courts21 May 2026Allowed
Bushr Parveen Vs Dr Aamir Khan
Delhi High Court · (2026) 05 DEL CK 0720
Indian Penal Code, 1860- Section 328, 376Contempt of Courts Act, 1971- Section 2(b)
High Courts21 May 2026Disposed Of
Sh. Pulkit Vij Vs State And Ors.
Delhi High Court · (2026) 05 DEL CK 0715
Bharatiya Nyaya Sanhita, 2023- Section 308
High Courts21 May 2026Allowed
Smt Savita And Ors Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0714
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts21 May 2026Disposed Of
Salim Malik Munna Vs State Through Sho Ps Special Cell
Delhi High Court · (2026) 05 DEL CK 0713
Indian Penal Code, 1860- Section 34, 109, 114, 124A, 147, 148, 149, 153A, 186, 201, 212, 295, 302, 307, 341, 353, 395, 420, 427, 435, 436, 452, 454, 468, 471National Investigation Act, 2008- Section 21(4)Unlawful Activities (Prevention) Act, 1967- Section 13, 16, 17, 18, 43D(5)
High Courts21 May 2026Dismissed
Tannia Rikhy And Others Vs Sunrider India Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 0712
Code of Civil Procedure, 1908- Section 96, Order 41 Rule 1Finance Act, 2007- Section 67(2), 68