High Courts15 May 2026
Balwant Singh Vs H.P.S.E.B.L. & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2722
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,454 of 61,678
High Courts15 May 2026
Hindu Front For Justice (Regd. Trust No. 976) Through Its President Ms. Ranjana Agnihotri & Ors. Vs Union Of India & Ors.
Madhya Pradesh High Court · 2025 INSC 1340
Constitution of India-Article 12, 13, 13(1), 14, 21, 25, 26, 29, 32, 49, 51-A, 51A(f), 142, 226Ancient Monuments Preservation Act, 1904-Section 3, 4, 13, 13(1)Ancient and Historical Monuments and Archaeological Sites and Remains (Declaration of National Importance) Act, 1951
High Courts15 May 2026
Ashok Kumar Pal Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2345
Constitution of India-Article 226
High Courts15 May 2026
Directorate Of Publicity And Public Relations & Ors. Vs Asha Sharma
Delhi High Court · (2026) 05 DEL CK 2235
High Courts15 May 2026Allowed
Raj Mahato Vs The State Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 2278
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code of Criminal Procedure, 1973-Section 438, 82Bharatiya Nyaya Sanhita, 2023-Section 108, 338, 238
High Courts15 May 2026
Rudal @ Rudal Gupta Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2468
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123 (c), 124-A
High Courts15 May 2026
Ravinder Singh Vs Regoshin Healthcare Pvt Ltd & Ors.
Delhi High Court · (2026) 05 DEL CK 2469
Code of Civil Procedure, 1908-Order VII Rule 10, Section 20, 20(b), 20(c), 22, XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 134Copyright Act, 1957-Section 62
High Courts15 May 2026
Smt. Santar Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2471
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-ACrPC-Section 340
High Courts15 May 2026
Om Prakash & Anr. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2476
Railways Act, 1989-Sections 123(c), 124ARailway Claims Tribunal Act, 1987-Section 23CrPC-Section 175
High Courts15 May 2026
Glaxosmithkline Pharmaceuticals Limited Vs Walter Healthcare Private Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 2486
Companies Act, 1913Trade Marks Act, 1999-Section 2(1)(zg), 11(6), 11(6)(i), 11(6)(ii), 11(6)(iii), 11(6)(iv), 11(6)(v), 11(7)
High Courts15 May 2026
Uma Shankar Singh & Anr. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2487
Railways Act, 1989-Section 123(c)
High Courts15 May 2026
Aarti & Ors. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2488
Railways Act, 1989-Section 124-A, 123(c)(2)Railways Claims Tribunal Act, 1987-Section 23
High Courts15 May 2026
Mr Rahul Mehta & Anr. Vs Delhi Development Authority
Delhi High Court · (2026) 05 DEL CK 2495
Constitution of India-Articles 226, 227Right to Information Act, 2005
High Courts15 May 2026
Rayner Surgical Ireland Limited Previously Omeros Corporation Vs The Deputy Controller Of Patents And Designs
Delhi High Court · (2026) 05 DEL CK 2516
Patents Act, 1970-Section 117A, 2(1)(ja), 2(1)(j), 3(e)
High Courts15 May 2026
Jagabandhu Jena Vs State of NCT of Delhi
Delhi High Court · (2026) 05 DEL CK 2505
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 528Protection of Children from Sexual Offences Act, 2012-Section 5(m), 6Code of Criminal Procedure, 1973-Section 207, 313(1)(b), 232, 164
High Courts15 May 2026Partly Allowed
Raj Kumar Rai @ Raju Kumar Ray Vs State
Delhi High Court · (2026) 05 DEL CK 2508
Criminal Procedure Code, 1973-Section 374(2), 207, 313(1)(b), 232Indian Penal Code, 1860-Section 376, 377, 506 (Part I), 376(2), 376(2)(f)(i), 506(II)Protection of Children from Sexual Offences Act, 2012-Section 6, 10
High Courts15 May 2026
Sarvesh Security Services Pvt. Ltd. Vs Institute Of Human Behavior Resource And Allied Sciences
Delhi High Court · 2026 INSC 112
Arbitration and Conciliation Act, 1996-Section 29A, 29A(1), 29A(3), 29A(4), proviso to Section 29A(4), 29A(5), 34, 37
High Courts15 May 2026
Union Of India Vs D K Thakur & Ors.
Delhi High Court · 2025 INSC 742
CCS (CCA) Rules, 1965-Rule 14, 15, 15(1), 15(2), 11, 11(ix), 9
High Courts15 May 2026
Anil Goel Vs Orient Links Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2597
Contempt of Courts Act, 1970