High Courts28 Apr 2026
Manjeet Kumar Godara & Ors. Vs The State The NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2246
IPC-Section 498A, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,502 of 61,517
High Courts28 Apr 2026Allowed
Sh. Sushil Bansal Vs The State NCT Of Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 2247
Bharatiya Nyaya Sanhita, 2023-Sections 290/106(1)IPC-Sections 288/304ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026
Kamla Devi & Anr. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2248
IPC-323/341/506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r)(s)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026Allowed
Shri Rakesh@Arun Vs State (G.N.C.T Of Delhi) & Ors.
Delhi High Court · (2026) 04 DEL CK 2124
IPC-Sections 279, 337, 304ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026
Mohd. Shamsher Ansari Vs State Of NCT Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2260
IPC-Section 302/34Arms Act-Section 27, 25CrPC-Section 161
High Courts28 Apr 2026
Sanjay Lakra Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 04 DEL CK 2261
MCOC Act-Section 3 & 4
High Courts28 Apr 2026Dismissed
Devender Kumar Vs Smt. Babita Jain
Delhi High Court · (2026) 04 DEL CK 1974
DRCA-Section 14(1)(e)Act-Section 14(1)(e), 25-B(5), 25-B, 19, 25-B(8), 13-B, 25B, sub-section (5)
High Courts28 Apr 2026Disposed Of
Pavan Sachdeva Vs Central Public Information Officer(HUDCO) & Ors.
Delhi High Court · (2026) 04 DEL CK 1976
Right to Information Act, 2005-Sections 8(1)(a), (d), (e), (h), (i), 11(1), 8, 2(f), 8(1)(d), 8(1)(e), 8(1)(i), 8(1)(h)Rules for engagement of Law Officers
High Courts28 Apr 2026Disposed Of
Avijeet Mullick Vs UOI & Ors.
Delhi High Court · (2026) 04 DEL CK 1977
Constitution of India-Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14(14), 14(17), 14(16), Clause 17
High Courts28 Apr 2026Dismissed
Richa Global Exports Pvt. Ltd. Vs Delhi International Arbitration Centre & Ors.
Delhi High Court · (2026) 04 DEL CK 1983
Micro, Small & Medium Enterprises Development Act, 2006-Section 18(3), 18, 8
High Courts28 Apr 2026Disposed Of
H S Thukral Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 1984
Registration Act, 1908
High Courts28 Apr 2026Disposed Of
DDPL Global Infrastructure Private Limited & Anr. Vs Directorate Of Enforcement
Delhi High Court · (2026) 04 DEL CK 1986
Prevention of Money-Laundering Act, 2002-Section 8(8), 5, 8, 9, 4, 17, 18Constitution of India-Article 142Securities and Exchange Board of India Act 1992
High Courts28 Apr 2026Disposed Of
Kapil Agarwal Vs Cpio Income Tax Officer Moradabad & Anr.
Delhi High Court · (2026) 04 DEL CK 1987
Right to Information Act, 2005-Section 8 (1)(j)
High Courts28 Apr 2026Disposed Of
M/S NKG Infrastructure Ltd. Vs Airport Authority Of India (AAI) Through DJM/Jt. GM Engg. (C) Jabalpur Airport
Delhi High Court · (2026) 04 DEL CK 2054
Arbitration and Conciliation Act, 1996-Section 9
High Courts28 Apr 2026Disposed Of
M/S Good Buy Soaps And Cosmetics Pvt Ltd Vs Shobhit Gaur & Ors.
Delhi High Court · (2026) 04 DEL CK 1944
Constitution of India-Article 226Trade Marks Act, 1999-Section 127(c)Trade Marks Rules, 2017-Rule 119
High Courts28 Apr 2026Disposed Of
Bindusar Vs Mr Prabhat Tyagi Chairman Cum Managing Director Nsfdc
Delhi High Court · (2026) 04 DEL CK 1945
Contempt of Courts Act, 1971
High Courts28 Apr 2026Disposed Of
Goutam Chakraborty & Ors. Vs The Defence Secretary & Ors.
Delhi High Court · (2026) 04 DEL CK 1946
Constitution of India-Article 14, 129CCS (Revised Pay) Rules, 2008-Rule 3(1), 3(2), 3(7), 11, Part B of Section II of the First Schedule, Part A of the First ScheduleContempt of Courts Act, 1971
Tribunals and Commissions28 Apr 2026Dismissed
Employees Provident Fund Organisation Vs Arun Kishanlal Bagaria
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1938
Employees Provident Funds and Miscellaneous Provisions Act, 1952-7A, 7Q, 14B, Section 7AIB Code-Section 14, 33(5), 14(1)
Tribunals and Commissions28 Apr 2026Dismissed
Cosmic Ferro Alloys Ltd. Vs Damodar Valley Corporation & Ors.
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1931
IBC, 2016-Section 60 sub-section (5) sub-clause (c), 31, 31(1)2009 Tariff Regulation-Regulation 5West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011-Regulation 5.10, Chapter 5
Tribunals and Commissions28 Apr 2026Dismissed
Span Engineers (Sole Proprietorship) Rep. By Its Proprietor Cbandrahasan Senthilkumar Vs Pragati Infra And Engineering LLP
National Company Law Appellate Tribunal · (2026) 04 NCLAT CK 1928
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(1), 9(5)(i)(d), 9(5)(ii)(d), 10A, 61IBBI (Information Utilities) Regulations, 2017-Regulation 21