JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,484 of 61,678

High Courts12 May 2026Dismissed

Cinda Engineering And Construction Private Limited Vs Cy Engineering India Private Limited

Delhi High Court · (2026) 05 DEL CK 1977

Arbitration and Conciliation Act, 1996-Section 5, 9, 12(1), 13, 13(4), 13(5), 16, 17(4), 18, 19, 23, 24(1), 27, 29A, 31, 31(2), 31(6), 32, 32(1), 32(2), 33, 34, 34(2), 37, 37(2), 2(1)(c)Code of Civil Procedure, 1908-Order VIII Rule 1A(3), Section 2(2)DIAC Rules, 2023-Rule 18.1

High Courts12 May 2026Partly Allowed

Eureka Forbes Limited Vs Indian Railway Catering And Tourism Corporation

Delhi High Court · (2026) 05 DEL CK 1980

Arbitration and Conciliation Act, 1996-Section 2(1)(c), 11, 18, 19, 23, 25, 25(a), 25(b), 25(c), 31(6), 32(1), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A)

High Courts12 May 2026

Moneywise Financial Services Pvt Ltd Vs Mr Ranveer Singh Proprietor Of Delhi Bangalore Freight Carrier & Anr

Delhi High Court · (2026) 05 DEL CK 1986

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

High Courts12 May 2026

Vimal Singh Vs The State

Delhi High Court · (2026) 05 DEL CK 2061

Indian Penal Code of 1860-Section 302, 307Indian Evidence Act-Section 25, 26, 27, 8Cr.P.C.-Section 313, 164, 294

High Courts12 May 2026Allowed

Aatif Khan & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 1963

IPC-Sections 498A/406/34Dowry Prohibition Act, 1961-Section 4BNSS-Section 528

High Courts12 May 2026Allowed

Amit Dhawan & Ors. Vs The State N C T Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 1965

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

High Courts12 May 2026

Anshul Gupta Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 1966

IPC-Sections 354, 506, 354(D)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts12 May 2026

Javed Ahmed Azmi Vs State & Ors

Delhi High Court · (2026) 05 DEL CK 2191

Indian Penal Code-Sections 420/408Code of Criminal Procedure, 1973-Section 311BNSS-Section 528

High Courts12 May 2026Allowed

Neeraj Bhalla & Ors. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 1968

IPC-Section 287, 288, 304-ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts12 May 2026

Sh Shovit Sharma & Ors. Vs State (GNCT Of Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 2190

Indian Penal Code-Sections 498A, 406, 34, 354, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528PWDV Act

High Courts12 May 2026

Abdul Rabbani @ Rabba Vs State Govt. Of NCT Of Delhi

Delhi High Court · (2026) 05 DEL CK 2189

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20

High Courts12 May 2026Dismissed

Azad Saifi Vs Akhtar Ali

Delhi High Court · (2026) 05 DEL CK 1760

CrPC-Section 251Limitation Act-Section 5

High Courts12 May 2026Allowed

Sabir Vs State (Govt. Of NCT Delhi) & Anr.

Delhi High Court · (2026) 05 DEL CK 1761

BNS-Section 308(2)/351(2)/64(2)(m)/79

High Courts12 May 2026Disposed Of

United India Insurance Co. Ltd. Vs Kalpana Pandey & Ors.

Delhi High Court · (2026) 05 DEL CK 1822

High Courts12 May 2026Disposed Of

Geeta Harbola & Ors. Vs Inderjit Singh & Ors.

Delhi High Court · (2026) 05 DEL CK 1823

High Courts12 May 2026Disposed Of

Parmal & Anr. Vs The State & Ors.

Delhi High Court · (2026) 05 DEL CK 1797

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 7, 8, 27, 3, 2(b)Protection of Women from Domestic Violence Act, 2005-Section 26, 18, 19, 20, 21, 22, sub-section (1), sub-section (3) of Section 26, 17, 2(s)The Delhi Maintenance of Parents And Senior Citizens Rules (Amended), Rules, 2016

High Courts12 May 2026Disposed Of

The New India Assurance Company Vs National Commission For Scheduled Castes & Anr.

Delhi High Court · (2026) 05 DEL CK 1798

Constitution of India-Article 338, 338(5)

High Courts12 May 2026Allowed

Rajinder Singh Vs The Registrar Of Trade Marks

Delhi High Court · (2026) 05 DEL CK 1870

Constitution of India, 1950-Article 226The Trade Marks Rules, 2017-Rule 58(2), 58(3), 50(4), 17, 18, 19, 58(1)The Trade Marks Act, 1999-Section 25, 25(3)

High Courts12 May 2026Dismissed

T. Choithram Foundation & Ors. Vs Satish Motiani, Trustee & Ors.

Delhi High Court · (2026) 05 DEL CK 1873

Code of Civil Procedure, 1908-Section 10Madhya Pradesh Public Trusts Act, 1951Madhya Pradesh Public Trust Rules, 1962

High Courts12 May 2026Disposed Of

Bal Sahyog Sanstha Committee Vs Rohtas

Delhi High Court · (2026) 05 DEL CK 1727