High Courts21 May 2026
Radhey Shyam Mishra Vs University Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2238
Constitution of India-Article 226University Non-Teaching Employees (Terms & Conditions of Service) Rules, 1971-Rule 49(2)(v)
JUDGMENT DATABASE
Search 12,33,295 Indian judgments.
12,33,295 judgments in All Courts · page 1,406 of 61,665
High Courts21 May 2026
Mohd. Aftab Alam Vs The Institute Of Chartered Accountants Of India & Anr
Delhi High Court · (2026) 05 DEL CK 2241
Constitution of India-Article 226, 12, 19(1)(a) and 19(1)(c)Industrial Disputes Act, 1947-Section 2(s)Chartered Accountants Act, 1949
High Courts21 May 2026
Dileep Singh Vs Girija Devi
Delhi High Court · (2026) 05 DEL CK 2385
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Indian Evidence Act, 1872-Section 68Limitation Act, 1963-Article 113
High Courts21 May 2026
Dileep Singh Vs Parshuram Singh Through His LRs & Anr.
Delhi High Court · (2026) 05 DEL CK 2391
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 7Indian Evidence Act, 1872-Section 68Limitation Act, 1963-Article 113
High Courts21 May 2026
Tannia Rikhy & Ors. Vs Sunrider India Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2402
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Companies Act, 1956Finance Act, 2007-Section 68, 67(2)
High Courts21 May 2026
Rasheed Ahmad Vs State of NCT of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2410
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Special Marriage Act, 1954
High Courts21 May 2026Disposed Of
Sanjeev Kumar Kansal Vs The Registrar, Co-Operative Societies, Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2571
Delhi Co-operative Societies Act, 1972-Section 61Delhi Co-operative Societies Act, 2003-Section 105(b)
High Courts21 May 2026Dismissed
Greeny Tomy Vs State of Kerala
High Court Of Kerala · 2026:KER:36320
Kerala Anatomy Act, 1957-Section 4A
High Courts21 May 2026
Jalu Ram Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 2638
CISF Rules, 2001-Rule 26(4)Constitution of India-Article 226
High Courts21 May 2026
Swadeshi Civil Infrastructure Private Limited Vs The Executive Engineer and Senior Manager C III Redevelopment Project Division CPWD & Ors.
Delhi High Court · (2026) 05 DEL CK 2612
Constitution of India-Article 226
High Courts21 May 2026Dismissed
The Director, Vision Motors Private Limited Vs K.N. Somarajan
High Court Of Kerala · 2026:KER:34905
Industrial Disputes Act, 1947-Section 17B
High Courts21 May 2026Allowed
Maya P R Vs The Co-Operative Service Examination Board
High Court Of Kerala · 2026:KER:35311
Kerala Co-operative Societies Rules, 1969-Rule 185(1), 185(5)
High Courts21 May 2026
Smt. Raj Kumari (Since Deceased) Through Her Legal Heirs Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 05 DEL CK 2005
Land Acquisition Act, 1894-Section 4, 6National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorized Colonies) Act, 2019Delhi Lands (Restriction on Transfer) Act, 1972-Section 3
High Courts21 May 2026
Budhiraja Electricals Vs Public Work Department (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 05 DEL CK 1997
Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1)(a), 28(3), 31(3), 33, 34, 34(2), 34(2-A), 34(3), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI Rules 10 and 11, Section 151Indian Contract Act, 1872-Section 23, 55, 73, 74
High Courts21 May 2026
Mr. Arun Kumar Rai Vs M/s Protect IP Solutions LLP & Anr.
Delhi High Court · (2026) 05 DEL CK 1999
Arbitration and Conciliation Act, 1996-Section 14(1), 14(2), 15(2), 12(2)
High Courts21 May 2026
Delhi Development Authority Vs Dharamvir And Co
Delhi High Court · (2026) 05 DEL CK 2000
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 29A(3), 29A(4), 29A(5), 29-A, 23
High Courts21 May 2026
M/S MKASS Food And Liquor LLP Vs M/S Neo Palates Private Limited
Delhi High Court · (2026) 05 DEL CK 2001
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11, 11(6-A), 21, 8, 37, 16, 12(2)
High Courts21 May 2026
Poorva Sanskritik Kendra Society Through Member Secretary Vs G&S Sarovar Park Plaza Hospitality Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2002
Arbitration and Conciliation Act, 1996-Section 34
High Courts21 May 2026
M/s India Glycols Limited Vs M/s VRV Foods Limited
Delhi High Court · (2026) 05 DEL CK 2003
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 37, 16, 12(2)
High Courts21 May 2026Allowed
Kartik Yadav Vs State & Ors.
Delhi High Court · (2026) 05 DEL CK 1909
IPC-Section 279Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528