High Courts06 May 2026
GMR Highways Ltd Vs National Highways Authority Of India
Delhi High Court · (2026) 05 DEL CK 2544
JUDGMENT DATABASE
Search 12,31,646 Indian judgments.
12,31,646 judgments in All Courts · page 1,471 of 61,583
High Courts06 May 2026
State Bank Of India Vs Sachin Kumar
Delhi High Court · (2026) 05 DEL CK 2614
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 96, Order XLIBharatiya Sakshya Adhiniyam, 2023-Section 63(4)(c), 59, 60, 57
High Courts06 May 2026
Union Of India Vs Neeru Garg & Ors. and Union Of India Vs Arun Mohan Joshi & Ors.
Delhi High Court · (2026) 05 DEL CK 2611
High Courts06 May 2026
Yatender Sharma & Anr. Vs Indu Sharma Through SPA
Delhi High Court · (2026) 05 DEL CK 2166
Constitution of India-Article 227CPC-Order 6 Rule 17, 1 Rule 10
High Courts06 May 2026
Smt Jyoti & Anr. Vs Sh Hitesh Bajaj
Delhi High Court · (2026) 05 DEL CK 2141
Constitution of India-Article 227
High Courts06 May 2026
Mr. Pradeep Dass Vs Splendor Landbase Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 1984
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17Specific Relief Act, 1963-Section 10Specific Relief (Amendment) Act, 2018
High Courts06 May 2026
Dhruv Sehgal Vs Roma Sachdeva & Ors.
Delhi High Court · (2026) 05 DEL CK 1987
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 16, 21, 37, 12(2)
High Courts06 May 2026
360 Degrees Management Services Private Limited Vs Suman S Srinivasan & Ors.
Delhi High Court · (2026) 05 DEL CK 1989
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 37, 16, 12(2), Fourth Schedule
High Courts06 May 2026
Niharika Ghosh @ Niharika Kundu Vs Shankar Ghosh & Anr.
Delhi High Court · (2026) 05 DEL CK 2121
Protection of Women from Domestic Violence Act, 2005-Section 12, 29
High Courts06 May 2026Allowed
Suraj Kumar Vs The State (GNCTD) Through SHO, PS Sagarpur & Anr.
Delhi High Court · (2026) 05 DEL CK 2122
IPC-Section 307, 308, 323, 324, 341CrPC-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts06 May 2026Disposed Of
Pavit Singh Vs Central Public Information Officer, Central Bureau Of Investigation & Ors.
Delhi High Court · (2026) 05 DEL CK 1839
Right to Information Act, 2005-Section 8(1)(g)Constitution of India-Article 226
High Courts06 May 2026Allowed
Technopak Advisors Pvt. Ltd. Vs NABARD Consultancy Services Private Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 1841
Insolvency and Bankruptcy Code, 2016-Section 31(1), 31, 13, 15IBBI Regulations-Regulation 6
High Courts06 May 2026Dismissed
Maj. Gen. Sanjeev Jain (Retd.) Vs Central Public Works Department
Delhi High Court · (2026) 05 DEL CK 1842
Rules for Enlistment of Contractors in CPWD, 2022-Rule 6.1.7, 6.3.5, Annexure-II, 11, 12CPWD Rules of 2023-Rule 6.1.7CPWD Rules of 2024-Rule 6.1.7
High Courts06 May 2026Dismissed
Instapower Ltd. Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1845
High Courts06 May 2026Dismissed
Bhhutporv Ardh Sainik Kalyan Canteen/ Ex-Ardh Sainik Kalyan Canteen Vs Ardh Sainik Canteen & Anr.
Delhi High Court · (2026) 05 DEL CK 1901
Commercial Courts Act-Section 13Code of Civil Procedure, 1908-Order XLI
High Courts06 May 2026Disposed Of
Faiyaz Ahmad & Ors. Vs Dr. Ghulam Nabi Qazi & Ors.
Delhi High Court · (2026) 05 DEL CK 1732
Constitution of India-Article 226
High Courts06 May 2026Disposed Of
Navendu Agarwal Vs Shri Rajesh Pandey
Delhi High Court · (2026) 05 DEL CK 1733
High Courts06 May 2026Disposed Of
Rushant Malhotra Vs The Government Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1750
High Courts06 May 2026Disposed Of
Shunali Gupta Vs Kanal Gupta
Delhi High Court · (2026) 05 DEL CK 1751
Tribunals and Commissions06 May 2026Dismissed
Mr. Divyesh Desai, Liquidator Of Trend Electronics Limited Vs Life Insurance Corporation Of India
National Company Law Appellate Tribunal · (2026) 05 NCLAT CK 1670
Insolvency and Bankruptcy Code, 2016-Section 61, 42, 61(2), 61(1), 9, 60(2)Limitation Act, 1963-Section 12(1), 12(2), 12National Company Law Appellate Tribunal Rules, 2016-Rule 3, 22(2), 14