High Courts14 May 2026Disposed Of
The Oriental Insurance Co Ltd Vs Manorama Singh & Ors
Delhi High Court · (2026) 05 DEL CK 1824
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,465 of 61,678
High Courts14 May 2026Disposed Of
V N Bansal Vs Sonia Arora & Anr
Delhi High Court · (2026) 05 DEL CK 1770
High Courts14 May 2026Dismissed
KSD Zonne Energie LLP Through Its Partner S Kandasamy Vs Competition Commission Of India Through Its Secretary Mr Inder Pal Singh Bindra & Anr.
Delhi High Court · (2026) 05 DEL CK 1787
Micro, Small and Medium Enterprises Development Act, 2006Competition Act, 2002-Section 26(2), 3, 4, 19(1)(a), 33, 53A, 36(1), 26(1), 26(2A), 26, 19, 53B, 53B(1), 53B(2), 53B(3), 27, 48, 3(4), 26(9), 6(6), 31, 36Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts14 May 2026Dismissed
Garv Buildtech Pvt. Ltd. Now Known As Omaxe Garv Buildtech Pvt. Ltd. Vs Nitin Saxena
Delhi High Court · (2026) 05 DEL CK 1791
CPC-Order VI Rule 17, XXXIX Rules 1 and 2Consumer Protection Act, 2019-Section 47(1)(b), 58(1)(b), 58(1), 51(2)Consumer Protection Act, 1986-Section 21(b), 17(1)(b), 27, 19, 17, 17(1)(a)(i)
High Courts14 May 2026Dismissed
Sumit Kumar Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1792
Constitution of India-Article 14
High Courts14 May 2026Dismissed
Swarn Jyanti Constructions Pvt Ltd Vs Nivi Overseas Llp
Delhi High Court · (2026) 05 DEL CK 1793
Constitution of India-Articles 226/227, 227, 226Micro, Small and Medium Enterprises Development Act, 2006Code of Civil Procedure, 1908-Order VII Rule 14, VIII Rule 1A
High Courts14 May 2026Dismissed
World Class Services Ltd Vs National Sample Survey Office & Ors.
Delhi High Court · (2026) 05 DEL CK 1846
Constitution of India-Article 226
High Courts14 May 2026Disposed Of
Shri Suresh Kumar Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 05 DEL CK 1847
High Courts14 May 2026Disposed Of
HC Rajesh Kumar & Anr. Vs The Commissioner Of Police
Delhi High Court · (2026) 05 DEL CK 1865
High Courts14 May 2026Dismissed
ASI EXE Rajender Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1866
Constitution of India-Article 226, 226(2)
High Courts14 May 2026Disposed Of
Trimurti Films Private Limited Vs B62 Studios Private Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 1867
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2Copyright Act, 1957-Section 14, 21
High Courts14 May 2026Disposed Of
M/S. Orient Electric Limited Vs Crompton Greaves Consumer Electricals Limited
Delhi High Court · (2026) 05 DEL CK 1869
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2Designs Act, 2000-Section 2(a), 2(d), 4(a), 4(c), 6(3), 6(4), 19, 19(1)(b), 19(c), 22, 22(1)(a), 22(2)(b), 22(3)
High Courts14 May 2026Disposed Of
Kamruddin Vs Sh. Harsh Julka, Chairman, APMC & Ors.
Delhi High Court · (2026) 05 DEL CK 1716
High Courts14 May 2026Disposed Of
Rajesh Kumar Bhardwaj Vs Dharmendra And Ors
Delhi High Court · (2026) 05 DEL CK 1717
High Courts14 May 2026Disposed Of
Sunil Bagai Vs Shri Gyanesh Bharti Commissioner Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1718
Constitution of India-Article 226DMC Act-Section 344(1), 343, 349
High Courts14 May 2026Disposed Of
Leela Gaur Vs Dr. Jitendra Sharma & Ors.
Delhi High Court · (2026) 05 DEL CK 1719
Contempt of Courts, Act, 1971-Section 2(b), 12
Tribunals and Commissions14 May 2026Dismissed
Devendra Singh Yadav & Anr. Vs Bhuvan Madan & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1619
Tribunals and Commissions14 May 2026Dismissed
Shefali Agarwal Vs M/s Stone Age Pvt Ltd
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1625
Companies Act, 1956-Section 172(2), 255, 283, 81Companies Act, 2013-Section 241 and 242, 433, 167the Act-Section 397 and 398
Tribunals and Commissions14 May 2026Disposed Of
Dr. Manish Nandlal Tardeja Vs Neha Vishal Dhomse & Anr.
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1622
Tribunals and Commissions14 May 2026Partly Allowed
State Bank Of India Vs Venugopal Dhoot
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1600
Insolvency and Bankruptcy Code-Section 7, 14, 12A, 18, 30(2)(b), 31, 30(4), 60(2), 60(3), 238Constitution of India-Article 32CIRP Regulations, 2016-Regulation 30A