High Courts20 May 2026
MMTC Limited Vs M/s. Knowledge Infrastructure & Anr.
Delhi High Court · (2026) 05 DEL CK 2619
Arbitration and Conciliation Act, 1996-Section 37, 34, 28(3)
JUDGMENT DATABASE
Search 12,32,888 Indian judgments.
12,32,888 judgments in All Courts · page 1,411 of 61,645
High Courts20 May 2026
M/S Vistaar Media Works Limited Vs One97 Communications Ltd. & Anr.
Delhi High Court · (2026) 05 DEL CK 2132
Constitution of India-Article 227
High Courts20 May 2026
Narain Wood Pvt. Ltd. Vs Sneh Babuta & Anr.
Delhi High Court · (2026) 05 DEL CK 2133
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XI Rule 1, VII Rule 14, Section 151, VI Rule 15 & 15A
High Courts20 May 2026
Satish Kumar Aggarwal Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2007
Constitution of India-Article 226, 84(c)Representation of the People Act, 1951-Section 29-A, 29-A(5), 29-A(9), 7(b), 8, 9, 9A, 10, 10A, Part IVARepresentation of People (Amendment) Act, 1988
High Courts20 May 2026
Sudhir Kumar Vs Girnarsoft Education Services Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2177
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 21, 8, 37, 16, 12(2), Fourth Schedule
High Courts20 May 2026
M/S Moneywise Financial Services Pvt Ltd Vs Sh Rajinder Singh Cheema Proprietor Of Apollo Sales Corporation & Anr
Delhi High Court · (2026) 05 DEL CK 2004
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 12(2), 16, 21, 37
High Courts20 May 2026
State Of NCT Of Delhi Vs Deepak
Delhi High Court · 2024 INSC 448
Indian Penal Code 1860-Section 363, 366, 342, 326 read with Section 149Protection of Children from Sexual Offences Act, 2012-Section 6, 8, 33(8)Probation of Offenders Act, 1958-Section 4, 6
High Courts20 May 2026
Arpita Chatterjee Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1916
IPC-Sections 420, 406 read with 120B
High Courts20 May 2026Allowed
Mohammad Azeem Ansari & Ors. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1918
Bharatiya Nyaya Sanhita (BNS), 2023-Section 318(4), 3(5)IPC-Section 420, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 May 2026
M/S Progressive Finlease Ltd Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1919
Indian Penal Code-Section 406, 420, 421, 422, 120-BCode of Criminal Procedure, 1973-Section 156(3), 482Constitution of India-Article 227
High Courts20 May 2026
Anjali Jayant @ Laxmi Vs Kusum Singh & Anr.
Delhi High Court · (2026) 05 DEL CK 1767
Constitution of India, 1950-Article 227CPC-Order VII Rule 11, VII Rule 10, Section 151IPC-Sections 323/341/506
High Courts20 May 2026Disposed Of
Reliance General Insurance Co. Ltd. Vs Parveen & Ors.
Delhi High Court · (2026) 05 DEL CK 1810
Motor Vehicles Act, 1988-Section 168
High Courts20 May 2026Disposed Of
The New India Assurance Co. Ltd Vs Poonam & Ors.
Delhi High Court · (2026) 05 DEL CK 1811
High Courts20 May 2026Disposed Of
Farzana Begam & Anr. Vs Sh Devendra & Ors.
Delhi High Court · (2026) 05 DEL CK 1812
Code of Civil Procedure 1908-Section 114 read with Order XLVII
High Courts20 May 2026Disposed Of
Neerja Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1789
High Courts20 May 2026Dismissed
QC One Solutions Pvt. Ltd. Vs Delhi Metro Rail Corporation
Delhi High Court · (2026) 05 DEL CK 1872
Arbitration and Conciliation Act, 1996-Section 9Companies Act, 2013Companies Act, 1956
High Courts20 May 2026Allowed
Aishvir Singh (Inspector) Vs State
Delhi High Court · (2026) 05 DEL CK 1884
Code of Criminal Procedure, 1973-Section 482, 161 and 164, 439Constitution of India-Article 227Indian Penal Code, 1860-Section 363, 328 and 376, 364/34
High Courts20 May 2026Dismissed
Mr. Lokesh Kumar Singh Vs Ms. Neeta Singh & Ors.
Delhi High Court · (2026) 05 DEL CK 1887
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438/442 read with Section 528Code of Criminal Procedure, 1973-Section 125, 127
Tribunals and Commissions20 May 2026Dismissed
Nehru Place Hotels And Real Estates Pvt. Ltd. Vs Sanjeev Mahajan & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1651