High Courts14 May 2026
Indian Oil Corporation Ltd Vs Land And Development Officer & Ors.
Delhi High Court · (2026) 05 DEL CK 2020
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,464 of 61,678
High Courts14 May 2026
National Highways Authority Of India Vs Oriental Structural Engineers Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 2092
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 54 & 73
High Courts14 May 2026
M/s Gowra Petrochem Pvt. Ltd. Vs M/s Alfa Chem & Ors.
Delhi High Court · (2026) 05 DEL CK 2099
Code of Civil Procedure, 1908-Order XXI, Section 47, 21Arbitration and Conciliation Act, 1996-Section 36, 12(5), 34, 34(2)(b), 4Constitution of India-Article 227
High Courts14 May 2026
Devyani International Limited Vs Lanka Janakibai & Anr.
Delhi High Court · (2026) 05 DEL CK 2100
Arbitration and Conciliation Act, 1996-Section 9, 17, 21, 11, 12(2)
High Courts14 May 2026
Tata Capital Limited Vs M/s Vallabh Saree Emporium & Ors.
Delhi High Court · (2026) 05 DEL CK 2101
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts14 May 2026
Oyo Hotels And Homes Pvt. Ltd. Vs Bhaskar Biharilal Dubey
Delhi High Court · (2026) 05 DEL CK 2102
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 8, 11, 11(6-A), 16, 37, 12(2)
High Courts14 May 2026
M/s Venkateshwara Edusupport Limited Vs People Infotech Private Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2103
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 37, 16, 12(2)
High Courts14 May 2026Allowed
Tilak Raj & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1927
Bharatiya Nyaya Sanhita, 2023-Section 110/3(5)IPC-Section 308/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026
Rakesh R Pandey Vs Ravi And Singh Communication
Delhi High Court · (2026) 05 DEL CK 1930
Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 311
High Courts14 May 2026
Ajit Singh Tanwar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1931
IPC-Section 498A, 406, 354, 377, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026
Qutbuddin & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1935
IPC-Sections 427, 447, 452, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026Allowed
Akram Khan & Ors. Vs The State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1939
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026
Master Tejas Prashar & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1940
Bharatiya Nyaya Sanhita, 2023-Sections 281, 125Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026Allowed
Harbhajan Singh Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1944
Arms Act, 1959-Section 25, 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts14 May 2026Allowed
Rohit Singh Rana Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1945
IPC-Section 376Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Cr.P.C.-Section 164, 482
High Courts14 May 2026Disposed Of
Puran Prasad Vs State Of NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 1752
High Courts14 May 2026Disposed Of
Naresh Aggarwal Vs Directorate Of Enforcement
Delhi High Court · (2026) 05 DEL CK 1756
BNSS-Section 223
High Courts14 May 2026Allowed
Abhishek Saxena Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1757
CrPC-Section 311, 397(2)BNSS-Section 438 (2)
High Courts14 May 2026Allowed
Pawan Yadav Vs State NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 1758
BNS-Section 316/318/324/326/340/329/351/61
High Courts14 May 2026Allowed
Vijay Kumar @Bittu Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 1759
IPC-Section 302/34