High Courts04 May 2026
Capt Amit Kumar Yadav Vs Union Of India & Ors
Delhi High Court · (2026) 05 DEL CK 2226
Civil Aviation Requirement (CAR)-Regulation 8.1, 6.5, Clause 4.1Aircraft Act, 1934-Section 5Aircraft Rules, 1937-Rule 24, 133A
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,535 of 61,678
High Courts04 May 2026
Parveen Kapoor & Ors. Vs Omaxe Limited
Delhi High Court · 2024 INSC 742
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(4), 31(7)CPC-Section 151Companies Act, 1956
High Courts04 May 2026
Dr R D Thakur Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2225
Fundamental Rules, 1922-Rule 56CRPF Rules, 1955-Rule 43(a)CRPF Group (A) General Duty Officers Recruitment Rules, 2001-Rule 14
High Courts04 May 2026Dismissed
Delhi Metro Rail Corporation Ltd Vs GYT TPL Joint Venture
Delhi High Court · (2026) 05 DEL CK 2260
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(b), Explanation 1 to sub-clause (iii) of Section 34(2)(b), 28(3), 28(1)(a), 31(3), 37, 75, 81Arbitration and Conciliation (Amendment) Act, 2015Indian Contract Act-Section 54, 55, 73, 23
High Courts04 May 2026Allowed
Manipal Business Solutions Private Limited Vs Aurigain Consulants Private Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2266
Criminal Procedure Code, 1973-Section 340, 195, 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii)Companies Act, 1956Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4, VII Rule 11, Section 30, XI Rules 12 and 14, 151
High Courts04 May 2026
Spicejet Limited Vs KAL Airways Pvt Ltd & Ors.
Delhi High Court · (2026) 05 DEL CK 2388
CPC-Section 114, Order XLVII, XLI, 47 Rule 1, 151Arbitration and Conciliation Act, 1996-Section 9, 33, 34, 36Constitution of India-Article 226, 144
High Courts04 May 2026
Ujjawal Bhardwaj & Anr. Vs State (NCT Of Delhi)
Delhi High Court · (2026) 05 DEL CK 2277
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 3(1)(v)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348Code of Criminal Procedure, 1973-Section 311
High Courts04 May 2026
Prem Singh Vs Registrar Of Cooperative Societies & Anr.
Delhi High Court · 2025 INSC 218
Constitution of India-Article 226Delhi Cooperative Societies Act, 2003-Section 70, 71
High Courts04 May 2026Dismissed
Tarun Singh Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2289
Indian Penal Code, 1860-Section 307, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413Code of Criminal Procedure, 1973-Chapter XXIX, Section 372, 377
High Courts04 May 2026
Shyam Sunder & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 05 DEL CK 2292
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts04 May 2026Dismissed
Ms Anuradha Bhardwaj & Anr. Vs Ms Meenakshi Sharma & Anr.
Delhi High Court · (2026) 05 DEL CK 2293
Contempt of Courts Act, 1971-Section 19(1), 19, sub-sections (3) and (4) of Section 19Constitution of India-Article 136
High Courts04 May 2026
Radha Aggarwal Vs Rakesh Dutta
Delhi High Court · (2026) 05 DEL CK 2306
Code of Civil Procedure, 1908-Section 96 read with Order XLI Rule 1, Order VI Rule 17Delhi Rent Control Act, 1958-Section 50, 14(1)(a)Limitation Act-Section 65
High Courts04 May 2026
Vikram Sharma Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2311
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223 read with Section 175(3), 100Bharatiya Nyaya Sanhita, 2023-Section 80/3(5)
High Courts04 May 2026
Indrani & Ors. Vs Union Of India
Delhi High Court · 2025 INSC 1201
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)
High Courts04 May 2026
Delhi Development Authority Vs Krishan Kant Sharma
Delhi High Court · (2026) 05 DEL CK 2463
Administrative Tribunals Act, 1985-Section 19, 22(1)(c)
High Courts04 May 2026
Amar Ugarsen Bharadwaj Vs State NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 2547
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528IPC-Section 452, 392 read with Section 34, 397, 411, 390, 319, 378Cr.P.C.-Section 207, 209, 313(1)(b), 232, 41, 41(1), 102
High Courts04 May 2026
X Vs State (GNCT Of Delhi) & Anr
Delhi High Court · (2026) 05 DEL CK 2552
Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 313(1)(b), 232, 164Protection of Children from Sexual Offences Act, 2012-Section 6, 5, 4Indian Penal Code, 1860-Section 376(2), 376, 506
High Courts04 May 2026Allowed
M/S Richa Construction Co. Vs M/S N.B.C.C. (I) Ltd.
Delhi High Court · (2026) 05 DEL CK 2558
Arbitration and Conciliation Act, 1996-Section 34, 31(3), 28(3)Indian Contract Act, 1872-Section 73
High Courts04 May 2026
M/s Eurotoys Pvt Ltd Vs M/s Toy Zone
Delhi High Court · (2026) 05 DEL CK 2454
Indian Evidence Act-Section 65-BCPC-Order VIII Rule 10, VIII Rule 1, VIII Rule 9Commercial Courts Act, 2015
High Courts04 May 2026
Sabhyata Cotton Pvt. Ltd. Vs Puneet Budhiraja
Delhi High Court · (2026) 05 DEL CK 2455