High Courts05 May 2026
Shisham Devi Vs Bishan Singh & Ors.
High Court Of Himachal Pradesh · (2026) 05 SHI CK 2727
Motor Vehicles Act-Section 173, 166
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,527 of 61,678
High Courts05 May 2026
Smt. Anita Devi Patel & Ors. Vs Rivigo Service Private Limited & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2349
CPC-Order 41 Rule 14(4)Motor Vehicles Act, 1988-Section 173(1)
High Courts05 May 2026
Quazi Ruknuddin Vs Union Of India & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2348
Constitution of India-Article 226RTI Act
High Courts05 May 2026
Rao Devendra Singh Vs Shri Omkareshwar Temple Public Trust & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2347
Code of Civil Procedure, 1908-Order 43 Rule 1 (r), XXIII Rule 1, 23 Rule 1, 23 Rule 1(4), Section 151Madhya Pradesh Public Trusts Act, 1951-Section 27, 26(2), 27(3), 30M.P. High Court Rules, 2008-Chapter 2 Rule 8(8)
High Courts05 May 2026
Yoginder Sharma Vs The Management Of M/s Aravali Leasing Ltd.
Delhi High Court · (2026) 05 DEL CK 2227
Constitution of India-Article 226
High Courts05 May 2026
Prasant Kumar Satapathy Vs Food Corporation Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2252
Food Corporation of India Staff Regulations, 1971-Regulation 22(2A)Constitution of India-Article 311
High Courts05 May 2026
Jyoti & Anr. Vs The State NCT Of Delhi & Anr.
Delhi High Court · 2026 INSC 370
Code of Criminal Procedure, 1973-Section 125
High Courts05 May 2026Partly Allowed
State (GNCTD) Vs Manoj Kumar
Delhi High Court · 2024 INSC 953
Indian Penal Code, 1860-Sections 498A, 304B, 34Indian Evidence Act, 1872-Section 113BCode of Criminal Procedure-Section 161, 91
High Courts05 May 2026
Sher Singh Vs State (Govt. Of NCT Delhi)
Delhi High Court · (2026) 05 DEL CK 2386
Code of Criminal Procedure, 1973-Section 82Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 50
High Courts05 May 2026
Smt Nikhat Afza Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 2393
Indian Penal Code, 1860-Sections 344, 506, 376, 328, 342, 34, 313, 384, 340Code of Criminal Procedure, 1973-Sections 164, 161, 91
High Courts05 May 2026
Vikas Garg Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2394
Indian Penal Code, 1860-Sections 406/420/120B, 409Indian Partnership Act
High Courts05 May 2026
Poonam Singh Rawat Vs Bharat Singh Rawat
Delhi High Court · (2026) 05 DEL CK 2267
Code of Criminal Procedure, 1973-Section 125, 125(4)Hindu Marriage Act, 1955-Section 9, 13(1)(i-a), 13(1)(i-b), 15Code of Civil Procedure-Order 1 Rule 10(2)
High Courts05 May 2026
Vishwas Patil Vs State Of GNCTD
Delhi High Court · (2026) 05 DEL CK 2268
Indian Penal Code, 1860-Sections 376, 354, 506Bharatiya Nyaya Sanhita, 2023-Section 75Protection of Children from Sexual Offences Act, 2012-Sections 6, 12
High Courts05 May 2026
Leena Paulose Vs State NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 2270
Code of Criminal Procedure, 1973-Section 439, 161, 164, 207, 436A, 173, 107, 110Indian Penal Code, 1860-Sections 170, 384, 385, 388, 419, 420, 506, 120B, 201, 406, 409, 34Information Technology Act, 2000-Section 66D
High Courts05 May 2026
Asha Sethi Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2026) 05 DEL CK 2381
Constitution of India-Article 226
High Courts05 May 2026
Jyoti Bhogal Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2383
Constitution of India-Article 226
High Courts05 May 2026
Anis Ahmed Vs National Investigation Agency
Delhi High Court · (2026) 05 DEL CK 2384
National Investigation Act, 2008-Section 21(4)Indian Penal Code-Section 120B, 121A, 122, 153A, 505Unlawful Activities (Prevention) Act, 1967-Section 13, 17, 18, 18A, 18B, 22C, 43D(5)
High Courts05 May 2026
Manjit Singh Vs M/s. Capitol Estates Pvt. Ltd. & Ors.
Delhi High Court · (2026) 05 DEL CK 2299
CPC-Section 96, Order XLI Rule 1, XII Rule 6Cr.P.C., 1973-Section 340Indian Penal Code, 1860-Sections 193, 209
High Courts05 May 2026
Izhar Hussain Khan Vs M/s Pannalal Girdharlal Ltd.
Delhi High Court · (2026) 05 DEL CK 2300
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1 and 2, 39 Rule 1 & 2
High Courts05 May 2026
Monika Aggarwal & Ors. Vs The State [Govt. Of N.C.T.] Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2301
Code of Criminal Procedure, 1973-Section 482, 372Constitution of India-Article 227Indian Penal Code, 1860-Section 323, 325, 341, 342, 34, 503, 506, 376(2)(n)