High Courts11 May 2026
Hem Lata And Others Vs State Of Himachal Pradesh And Anr
High Court Of Himachal Pradesh · (2026) 05 SHI CK 0789
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,496 of 61,678
High Courts11 May 2026Allowed
Staff Selection Commission Vs Hari Mohan Sharma
Delhi High Court · (2026) 05 DEL CK 0625
Constitution of India, 1950- Article 14
High Courts11 May 2026Allowed
Amit Alias Malta Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0624
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(2)
High Courts11 May 2026Allowed
Md Ishteyak & Ors Vs State Of Nct Delhi & Anr
Delhi High Court · (2026) 05 DEL CK 0623
Indian Penal Code, 1860- Section 34, 498A
High Courts11 May 2026Allowed
Ajay Gupta And Ors Vs State Government Of Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0622
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts11 May 2026Disposed Of
Delhi Union Chbs Ltd. & Anr. Vs Registrar Cooperative Societies & Ors.
Delhi High Court · (2026) 05 DEL CK 0621
Delhi Cooperative Societies Act, 2003-Section 37, 112(1)(e)
High Courts11 May 2026Disposed Of
Ajaneesh Kumar Vs Bobby Luthra Sinha
Delhi High Court · (2026) 05 DEL CK 0620
Hindu Marriage Act, 1955- Section 13B(2)
High Courts11 May 2026Dismissed
Aparna Bhattacharya Vs State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2026) 05 DEL CK 0619
Constitution of India, 1950- Article 227Code of Criminal Procedure, 1973- Section 156(3), 200, 202, 482Indian Penal Code, 1860- Section 120B, 182, 192, 193, 354, 465, 469, 499, 500
High Courts11 May 2026Dismissed
Chander Kanta Vs Delhi Dental Council And Anr
Delhi High Court · (2026) 05 DEL CK 0618
Constitution of India, 1950- Article 12, 14, 16, 226, 227Administrative Tribunals Act, 1985- Section 14(3)Dentists Act, 1948- Section 20, 55
High Courts11 May 2026Dismissed
Lalit Kumar Vs E-Homes Infrastructure Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 0617
Code of Civil Procedure, 1908- Section 35A, 96, Order 7 Rule 11, Order 23 Rule 1, Order 41Specific Relief Act, 1963- Section 12Uttar Pradesh Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010-Section 14(5)
High Courts11 May 2026Dismissed
Sh Ramesh Chand Gupta & Ors. Vs Sh Rama Kant Sahu & Ors.
Delhi High Court · (2026) 05 DEL CK 0616
Code of Civil Procedure, 1908- Section 96, 151, Order 7 Rule 11, Order 7 Rule 11(d), Order 14 Rule 5, Order 41 Rule 1Limitation Act, 1963- Section 18Limitation Act, 1963- Article 54
High Courts11 May 2026Allowed
Surjeet Kaur & Ors. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0615
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts11 May 2026Allowed
Smt.Kamlesh & Ors. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 0614
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts11 May 2026Disposed Of
Hanmi Pharm. Co. Ltd. Vs The Controller General Of Patents And Designs
Delhi High Court · (2026) 05 DEL CK 0613
Patents Act, 1970- Section 2(1)(ja), 3(d), 3(e), 3(i), 117A
High Courts11 May 2026Dismissed
Arti Srivastava Vs Assistant Controller Of Patents
Delhi High Court · (2026) 05 DEL CK 0612
Patents Act, 1970- Section 2(1)(ja), 10, 10(4), 10(4)(a), 10(4)(b), 10(5)
Supreme Court11 May 2026Allowed
Sunisha Anand Vs State Of Haryana & Anr
Supreme Court Of India · (2026) 05 SC CK 0463
Supreme Court11 May 2026Dismissed
Urmila Devi Vs State Of Uttar Pradesh & Ors
Supreme Court Of India · (2026) 05 SC CK 0426
Constitution of India, 1950- Article 136, 227, 243OUttar Pradesh Panchayat Raj Act, 1947- Section 12C, 12C(1), 12C(4)(ii), 12C(6)Uttar Pradesh Zila Panchayats (Election Of Adhyaksha And UP-Adhyaksha And Settlement Of Election Disputes) Rules, 1994- Rule 104, 105, 106
Supreme Court11 May 2026Disposed Of
Yatin Narendra Oza Vs Suo Motu, High Court Of Gujaratand Another
Supreme Court Of India · (2026) 05 SC CK 0425
Constitution of India, 1950- Article 142, 215Contempt of Courts Act, 1971- Section 2(c), 12, 15, 17Advocates Act, 1961- Section 24A
Supreme Court11 May 2026Allowed
Gunjan @ Girija Kumari And Others Vs State (Nct Of Delhi) And Another
Supreme Court Of India · (2026) 05 SC CK 0424
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 503, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(r), 3(1)(s)
Supreme Court11 May 2026Dismissed
Mitesh @ T.V. Vaghela Vs State Of Gujarat
Supreme Court Of India · (2026) 05 SC CK 0423
Constitution of India, 1950- Article 136Indian Penal Code, 1860- Section 302Bombay Police Act, 1951- Section 135