High Courts18 May 2026Allowed
Prashant Shrivastav Alias Lavi & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1943
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,443 of 61,678
High Courts18 May 2026Disposed Of
HDFC General Insurance Co Ltd Vs Fakir Chand & Ors.
Delhi High Court · (2026) 05 DEL CK 1816
India Penal Code, 1860-Sections 279/338Motor Vehicles Act-Section 168
High Courts18 May 2026Disposed Of
Royal Sundaram General Insurance Co Ltd Vs Sushil Kumar Sachdeva & Ors
Delhi High Court · 2025 INSC 938
Motor Vehicle Act 1988-Section 168Motor Vehicles Act, 1988
High Courts18 May 2026Disposed Of
Sanjay Bansal & Ors. Vs Sonia Arora & Anr.
Delhi High Court · 2025 INSC 366
High Courts18 May 2026Allowed
Anvita Madan & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1784
Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 2(s), 14Mental Healthcare Act, 2017
High Courts18 May 2026Dismissed
Shri Subhkaran @ Subhkarn Vs The Competent Authority And Administrator & Anr.
Delhi High Court · (2026) 05 DEL CK 1786
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 68(f)(2)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976Constitution of India-Article 227
High Courts18 May 2026Disposed Of
Mr. C. Asok Kumar Vs Bar Council Of India
Delhi High Court · (2026) 05 DEL CK 1788
Advocates Act, 1961-Section 37, 48-A, 35, U/S37, u/s 37, u/s 48-A
High Courts18 May 2026Disposed Of
Development Environergy Services Private Limited Vs Bureau Of Energy Efficiency & Anr.
Delhi High Court · (2026) 05 DEL CK 1790
Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementaion of Scheme, Procedure for Issue of Energy Savings Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012-Rule 9(7)(a) and (c)
High Courts18 May 2026Dismissed
Ex Cpl Rajkiran Kumar Vs The Union Of India Through Its Secretary Ministry Of Defence & Ors.
Delhi High Court · (2026) 05 DEL CK 1854
High Courts18 May 2026Dismissed
Mithu Nath & Ors. Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1855
High Courts18 May 2026Disposed Of
Ms Jai Guruji Enterprises Vs Government Of National Capital Territory Of Delhi
Delhi High Court · (2026) 05 DEL CK 1708
Employees’ Compensation Act, 1923
High Courts18 May 2026Disposed Of
Indu Prakash Pharmacy College Vs Mr. Anil Mittal, Registrar-cum Member Secretary, Pharmacy Council Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1710
Contempt of Courts Act, 1971-Section 2(b), 12
High Courts18 May 2026Disposed Of
Dev Surya Malik Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1711
High Courts18 May 2026Disposed Of
Surendra Kumar Chaturvedi & Anr. Vs Delhi State Industrial Infrastructure Development Corporation Limited
Delhi High Court · (2026) 05 DEL CK 1712
High Courts18 May 2026Disposed Of
Govinde Devi Vs Govind Mohan & Ors.
Delhi High Court · (2026) 05 DEL CK 1713
Central Civil Services (Pension) Rules, 1972-Sub Rules 13A and 13B of Rule 54Contempt of Courts Act, 1971-Section 2(b), 12
High Courts18 May 2026Disposed Of
Sarfraz Ahmed Vs Rajjani Kumari & Anr.
Delhi High Court · (2026) 05 DEL CK 1714
Indian Succession Act, 1925-Section 372Rule 2-A of Order 391882 Act-Section 52
High Courts18 May 2026Disposed Of
Sh. Sanjeet Kumar Vs Sh. Ashok Kumar Verma & Ors.
Delhi High Court · (2026) 05 DEL CK 1715
Tribunals and Commissions18 May 2026Dismissed
S.A. Plywood Industry Pvt. Ltd. Vs Central Bank Of India
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1638
I&B Code-Section 61(2), 61Constitution of India-Article 141
Tribunals and Commissions18 May 2026Dismissed
Paradeep Phosphates (PPL) Vs State of Orissa & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1686
Sick Industrial Companies (Special Provisions) Act, 1985-Section 19, 19(1), 19(2), 19(3), 3(1)(d), 18(8), 18, 3(1)(o), 18(4), 18(12)Insolvency and Bankruptcy Code, 2016-Section 31, 31(1), 33, 34, 242, 242(1)Sick Industrial Companies (Special Provisions) Repeal Act, 2003-Section 5, 4(b)
High Courts18 May 2026Allowed
Oriental Insurance Company Ltd. Vs Niru Saikia
Gauhati High Court · (2026) 05 GAU CK 1571
Motor Vehicles Act, 1988- Section 163(A), 166, 167, 173Indian Penal Code, 1860- Section 34, 302Employees Compensation Act, 1923- Section 4