High Courts05 May 2026
Ashwani Gupta Vs Tala Ram Kamboj & Ors.
Delhi High Court · (2026) 05 DEL CK 2145
Constitution of India-Article 227
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,462 of 61,517
High Courts05 May 2026
Director General Of Married Accommodation Projects (DGMAP) Vs RDS Project Limited
Delhi High Court · (2026) 05 DEL CK 1995
Arbitration and Conciliation Act, 1996-Section 4, 31, 31(5), 32, 33, 33(1), 33(4), 34, 34(3)
High Courts05 May 2026Allowed
Shailender Alias Sheele & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2200
IPC-Sections 452, 354, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Allowed
Mohit Yadav Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2199
IPC-Section 380, 411Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Allowed
Rajat Gogia & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2198
IPC-Sections 498A/406/34Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026
Anil Kumar Mutreja Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2197
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 281/125(a)IPC-Sections 279/337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Allowed
Mohinder Singh & Ors. Vs State (N.C.T. Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2196
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Disposed Of
Sanjay Sharma & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1848
Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 16(2)
High Courts05 May 2026
Trinity Touch Private Limited Vs Ash Information Technologies Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 1883
Arbitration and Conciliation Act, 1996-Section 9, 21
High Courts05 May 2026Dismissed
Farukh Sheikh Vs State (Govt. Of NCT Delhi)
Delhi High Court · (2026) 05 DEL CK 1888
Code of Criminal Procedure, 1973-Section 397, 401, 228, Section(s) 227 and 228, 227, 397(2)Indian Penal Code, 1860-Sections 489B/489C/120B, 489B/489CUnlawful Activities Prevention Act, 1967-Section 16, 43
High Courts05 May 2026Allowed
In The Goods Of Anil Kumar Sen (Dec.) - Surajit Sen Vs. Abhijit Sen
Calcutta High Court · (2026) 05 CAL CK 1689
Indian Succession Act, 1925-Section 63
Tribunals and Commissions05 May 2026Dismissed
L.R. Builders Pvt. Ltd. Vs P.P. Jewellers Pvt. Ltd. & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1635
Tribunals and Commissions05 May 2026Disposed Of
Grasim Industries Ltd Vs Competition Commission of India
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1649
Competition Act-Section 4(2)(a)(ii), 4(2)(d), 4(1), 4, 26(1), 26(3), 26(4), 3, 26(7), 26(8), 27, 3(1), 3(3)(a), 36(1), 26(9)
Tribunals and Commissions05 May 2026Disposed Of
Devendra Singh Vs Homebuyers Of Sidhartha Buildhome Pvt. Ltd. & Ors.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1645
I&B Code-Section 7, 12A, 29A, 29A(c) and (j)CIRP Regulations 2016
Tribunals and Commissions05 May 2026Dismissed
The Asansol Club Limited Vs Somnath Biswal & Ors
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1680
Companies Act, 2013-Section 421, 242, 241, proviso to Section 244, clauses (a) and (b) of sub-section (1) Section 244, 241 and 242, 241/242, 244
High Courts05 May 2026Dismissed
Brajesh Kumar Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1481
High Courts05 May 2026Disposed Of
Draupadi Kumari Vs State of Bihar
Patna High Court · (2026) 05 PAT CK 1480
High Courts05 May 2026Dismissed
Saif Uddin @ Md. Sarif Uddin Vs Union Of India And 4 Ors
Gauhati High Court · (2026) 05 GAU CK 1464
Foreigners Act, 1946- Section 3(2)(C), 8, 9
High Courts05 May 2026Dismissed
Somir Uddin Vs State Of Assam And Ors
Gauhati High Court · (2026) 05 GAU CK 1463
Constitution of India, 1950- Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023- Section 37, 47, 48, 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 22(C), 25, 29
Tribunals and Commissions05 May 2026Allowed
Manthan Broadband Services Pvt. Limited Vs M/s Aviskar Cable Link Communications
Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1239
Telecom Regulatory Authority of India Act, 1997- Section 14, 14AEvidence Act, 1872- Section 102