JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,455 of 61,678

High Courts15 May 2026

Delhi Development Authority Vs M/s Integrated Techno Systems Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 2598

Arbitration and Conciliation Act, 1996-Section 34(2), 37Commercial Courts Act-Section 13(1-A)Limitation Act-Articles 116 and 117

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High Courts15 May 2026

Anil Kumar (Deceased) Through L.R. Smt. Rajni Chakravati Vs Union Of India & Ors

Delhi High Court · (2026) 05 DEL CK 2601

Railway Service Conduct Rules, 1966-Rule 3.1 (i), (ii) & (iii)Railway Servants (Discipline & Appeal) Rules-Rule 22, 22(2)(v), 5, 6, 9, 11, 11(2), 14, 18Constitution of India

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High Courts15 May 2026

Ashok Kamal Deceased Thr Lrs & Ors. Vs Prabhat Kamal Gupta & Ors.

Delhi High Court · (2026) 05 DEL CK 2027

Registration Act-Section 17(2)Income-tax Act, 1961

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High Courts15 May 2026

Municipal Corporation Of Delhi Vs Sh. Sahibjeet Singh Bagga

Delhi High Court · (2026) 05 DEL CK 2033

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 34Indian Contract Act, 1872-Section 63

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High Courts15 May 2026

Giriraj Enterprises Vs Municipal Corporation Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2009

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High Courts15 May 2026

Rana Pratap Singh Vs Govt. Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2010

Minimum Wages Act, 1948

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High Courts15 May 2026

Jubilant Foodworks Limited Vs Sita Ram Sokhal

Delhi High Court · (2026) 05 DEL CK 2056

Arbitration and Conciliation Act, 1996-Section 9, 21, 17, 11, 12(2), Schedule IVCode of Civil Procedure, 1908-Section 151

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High Courts15 May 2026

Hero Fincorp Limited Vs Computech Solution & Ors.

Delhi High Court · (2026) 05 DEL CK 2057

Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 11(6-A), 8, 16, 37, 12(2)

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High Courts15 May 2026

Sh Rajani Kanta Jena Vs Sh Anirudha Jena

Delhi High Court · (2026) 05 DEL CK 2093

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2), Fourth Schedule

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High Courts15 May 2026Allowed

Sh Shyam Arora @ Shyam Sunder Arora & Anr. Vs The State Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 1956

Bharatiya Nyaya Sanhita, 2023-Section 329(4), 332(c), 3(5)IPC-Section 448, 451, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts15 May 2026Allowed

Arun Kumar Sharma & Ors. Vs The State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 1957

IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts15 May 2026

Rishabh Kannojiya & Ors. Vs The State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 1960

Bharatiya Nyaya Sanhita (BNS), 2023-Sections 316(2), 74, 3(5)IPC-Sections 407, 354, 34Dowry Prohibition Act, 1961-Sections 3, 4

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High Courts15 May 2026

Aditya Singh Vs State NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 2192

BNS-Section 204, 308(2), 319, 318(4), 336(3), 340(2), 338, 61(2)IPC-Sections 170, 384, 416, 419, 420, 468, 471, 467, 120B

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High Courts15 May 2026Allowed

Pawan Kumar Vs The State Of NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 1753

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High Courts15 May 2026Dismissed

Kommineni Ajay Babu Vs State Of NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 1754

BNS-Section 308/318(4)/319/340

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High Courts15 May 2026Dismissed

Sojauddin Quaisar Vs State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 1755

IPC-Section 376/506POCSO Act-Section 6

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High Courts15 May 2026Disposed Of

The New India Assurance Co Ltd Vs Sunil Bajaj & Ors.

Delhi High Court · (2026) 05 DEL CK 1769

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High Courts15 May 2026Disposed Of

Shivani Modi Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 1781

Constitution of India-Article 21, 14, 19, 19(1)(d), 51, 253, 141, 15, 226IPC-Section 120B, 420Prevention of Corruption Act-Sections 13(2), 13(1)(d)

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High Courts15 May 2026Dismissed

Central Government Employee S Welfare Housing Organization Cgewho Vs Inderjit Singh Ahuja

Delhi High Court · (2026) 05 DEL CK 1782

Constitution of India-Article 136, 226, 227Civil Procedure Code-Section 115Civil Procedure Code (Amendment) Act, 1999

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High Courts15 May 2026Dismissed

Subhajit Kumar Ray Vs Central Vigilance Commission & Anr.

Delhi High Court · (2026) 05 DEL CK 1800

Central Vigilance Commission Act, 2003-Section 8(1)(d), 8(1)(h)

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