High Courts20 May 2026
Rajni Devi Vs State Of H.P. & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2688
Grant-In-Aid Rules, 2006
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Search 12,33,510 Indian judgments.
12,33,510 judgments in All Courts · page 1,423 of 61,676
High Courts20 May 2026
State Of H.P. & Ors. Vs Jai Dev (Deceased) Through Lrs & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2686
Land Acquisition Act, 1894-Section 16, 11, 17, 17(1), 17(3-A), 9(1), 34, 36, 48, 48(1), 11A, standing order No. 28, para No. 87 ACode of Civil Procedure, 1908-Section 107, Order 41 Rule 27, 21 Rule 35, 21 Rules 36, 95 and 96Limitation Act, 1963-Article 56, 57, 58, 113
High Courts20 May 2026
M/s Saraswati Spinning and Weaving Mills Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2684
Central Goods and Services Tax Act, 2017-Section 16(2)(c), 6(2)(b), 70, 74(5)Himachal Pradesh GST Act, 2017-Section 16(2)(c)IGST Act, 2017
High Courts20 May 2026Allowed
Sanjeev Kumar Vs State Of Himachal Pradesh & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2679
Bharatiya Nagarik Suraksha Sanhita-Section 528Prevention of Corruption Act 1988-Section 7, 7-ACrPC-Section 482, 155(2), 156(1), 173
High Courts20 May 2026
The State Of Himachal Pradesh & Ors. Vs Vijayandra Singh & Anr.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2674
Code of Civil Procedure-Section 96, 80, Order 41 Rule 27Ceiling of Land Holding Act, 1972Criminal Procedure Code-Section 145
High Courts20 May 2026
M/s Saraswati Spinning and Weaving Mills Vs State Of Himachal Pradesh & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2659
Central Goods and Services Tax Act, 2017-Section 16(2)(c), 6(2)(b), 74(5), 70Himachal Pradesh GST Act, 2017-Section 16(2)(c)IGST Act 2017
High Courts20 May 2026
Shamasha India & Ors. Vs Infopower Technologies Ltd.
Delhi High Court · (2026) 05 DEL CK 2405
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1 & 2, XII Rule 6
High Courts20 May 2026
Union Of India Vs Hemant Kumar Ishwar Das Singhvi
Delhi High Court · (2026) 05 DEL CK 2361
Code of Criminal Procedure, 1973-Section 378 (v), 378(1), 378(4), 313, 82, 83Customs Act, 1962-Section 132, 135(1)(a), 108, 137, 110(1)(B), 110(1A), 110(1B), 110(1C), 77, 138A, 111, 113, 135
High Courts20 May 2026
P.K. Gupta & Anr. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2472
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)
High Courts20 May 2026
State Vs Pradeep @ Sonu & Ors.
Delhi High Court · (2026) 05 DEL CK 2532
Code of Criminal Procedure, 1973-Section 378, 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Section 397 read with Section 34, 411, 399, 402Arms Act-Sections 25, 27
High Courts20 May 2026Dismissed
Pandrol Rahee Technologies Pvt Ltd Through Authorized Representativ Varun Bhojak Vs Ircon International Ltd Through Its Chairman Mr Sunil Kumar Chaudhury
Delhi High Court · 2026 INSC 76
Arbitration and Conciliation Act, 1996-Section 34, 21, 28(3)
High Courts20 May 2026
Rajinder Kumar Vs The State
Delhi High Court · (2026) 05 DEL CK 2491
Indian Penal Code-Section 382/411/34, 392/397, 394, 397, 411Arms Act, 1959-Section 25Cr.P.C.-Section 218, 219, 223, 233
High Courts20 May 2026
Manoj Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2026) 05 DEL CK 2500
Indian Penal Code, 1860-Section 354, 506, 324, 376, 511Evidence Act-Section 118, 114Cr.P.C.-Section 428
High Courts20 May 2026Partly Allowed
Sanjay Singh Vs State (NCT Of Delhi)
Delhi High Court · (2026) 05 DEL CK 2573
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415 (2), 528Indian Penal Code, 1860-Section 302, 300, 304 Part IIIndian Evidence Act, 1872-Section 106
High Courts20 May 2026Dismissed
Premila Surendran Vs Prasanna Chandran
High Court Of Kerala · 2026:KER:34453
Indian Succession Act, 1925-Section 57, 63, 70, 213, 213(1)Indian Evidence Act, 1872-Section 17, 58, 68, 69, 70, 90Indian Registration Act, 1908
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)
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