High Courts14 Oct 2026Dismissed
Suresh Pal Vs National Council Of Applied Economic Research
Delhi High Court · (2026) 10 DEL CK 1566
CPC-Section 151Industrial Disputes Act, 1947-Section 2(j), 2(oo)(bb), 25-FConstitution of India-Article 227
JUDGMENT DATABASE
Search 12,26,792 Indian judgments.
12,26,792 judgments in All Courts · page 154 of 61,340
High Courts14 Oct 2026
GAIL Gas Limited Vs Saraswati Concast Pvt. Ltd.
Delhi High Court · (2026) 10 DEL CK 1567
Arbitration and Conciliation Act, 1996-Section 34(3), 34, 36, 3(1)(a), 37(1)(c), 5, 31(5)Code of Civil Procedure-Order XXI Rule 11General Clauses Act, 1897-Section 27
High Courts14 Oct 2026Dismissed
Anita Chauhan Vs Naresh Kumar
Delhi High Court · (2026) 10 DEL CK 1568
Code of Civil Procedure, 1908-Section 96
High Courts14 Oct 2026Dismissed
Gulshan @ Khati Vs State Of Nct Of Delhi
Delhi High Court · (2026) 10 DEL CK 1569
IPC-Section 419, 420, 464, 465, 467, 468, 471, 474, 174AMCOCA-Section 3, 4, 12Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016-Section 35
High Courts14 Oct 2026Allowed
Dr. Ravinder Paul Singh Malik Vs University Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 1570
Constitution of India-Article 226, 14, 300AFundamental Rules-FR 56(k), Rule 3Central Civil Services (Pension) Rules, 1972-Rules 48, 48-A, 2(d)
High Courts14 Oct 2026Dismissed
Enerica Infra 3 Private Limited Vs NTPC Vidyut Vyapar Nigam Limited & Anr.
Delhi High Court · (2026) 10 DEL CK 1571
Arbitration and Conciliation Act, 1996-Section 9, 11Electricity Act, 2003-Section 2(4), 2(37), 2(47), 2(73), 30, 39, 79(1)(f), 82, 86(1)(f), 94(2), 158, 173, 174, 175, 181Constitution of India-Article 14
High Courts14 Oct 2026
Mr. Pulkit Baldev Vs Mbook Technology Private Limited & Ors
Delhi High Court · (2026) 10 DEL CK 1572
Arbitration and Conciliation Act, 1996-Section 9Companies Act, 2013-Section 173(3)
High Courts14 Oct 2026Disposed Of
Ajmal FC & Anr. Vs Sh Anuj Gupta & Ors.
Delhi High Court · (2026) 10 DEL CK 1573
Arbitration and Conciliation Act, 1996-Section 9, 12(2), 17
High Courts14 Oct 2026Dismissed
Dilip Buildcon Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 10 DEL CK 1574
Indian Stamp Act, 1899
High Courts14 Oct 2026Dismissed
Union Of India Vs Shri Laxman T. Advani
Delhi High Court · (2026) 10 DEL CK 1575
Foreign Exchange Management Act, 1999-Section 35Foreign Exchange Regulation Act, 1973-Section 54, 37, 8(1), 8(2), 71, 72Indian Evidence Act, 1872-Section 34
High Courts14 Oct 2026Dismissed
M/S Vista Information Systems Pvt Ltd Vs M/S Telecommunications Consultants India Ltd
Delhi High Court · (2026) 10 DEL CK 1576
High Courts14 Oct 2026Dismissed
Corentum Promoters Pvt. Ltd. Vs CBRE South Asia Pvt. Ltd.
Delhi High Court · (2026) 10 DEL CK 1577
Indian Stamp Act, 1899
High Courts14 Oct 2026Dismissed
M/s Asian Hotels North Limited Vs Mr. Shivam Mediratta
Delhi High Court · (2026) 10 DEL CK 1578
High Courts14 Oct 2026Allowed
Prithivi Raj Vs State (NCT Of Delhi)
Delhi High Court · 2025 INSC 318
Indian Penal Code, 1860-Section 302, 498-A, 307, 304-B, 34Code of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872-Section 32(1)
Supreme Court14 Oct 2026Allowed
Alladin Charities And Zakat Wakf Vs Mohammed Saleem Alias Mohd. Wajid Ali & Anr.
Supreme Court Of India · 2026 INSC 1122
Waqf Act, 1995Code of Civil Procedure, 1908-Order XXI Rule 58, XXI Rule 97, XXI Rule 35, XXI Rules 97 to 101, XXI Rule 99, XXI Rule 101
High Courts14 Oct 2026Dismissed
Anita Chauhan Vs Naresh Kumar
Delhi High Court · (2026) 10 DEL CK 1512
Code of Civil Procedure, 1908-Section 96
Supreme Court14 Oct 2026Allowed
Sanjay Sureka @Sanjay Kumar Sureka Vs Directorate Of Enforcement
Supreme Court Of India · 2026 INSC 1124
Code of Criminal Procedure, 1973-Section 439Prevention of Money Laundering Act, 2002-Section 45, 19(2)IPC, 1860-Sections 120B, 420, 477A
Supreme Court14 Oct 2026Allowed
M/S Dhanlaxmi Merchandise Pvt. Ltd. Vs State Of Madhya Pradesh & Ors.
Supreme Court Of India · 2026 INSC 1125
Madhya Pradesh Sand (Mining, Transportation, Storage and Trading) Rules, 2019-Rule 7, 8, 9, 16Constitution of India-Article 14
Supreme Court14 Oct 2026Dismissed
The Assistant Commissioner Of Central Tax, CGST Division Vs Sreenivasa Rao Ravinuthala & Anr.
Supreme Court Of India · 2026 INSC 1121
Insolvency and Bankruptcy Code, 2016-Section 7, 61, 61(1), 61(2), 62, 62(1), 62(2), 238, 238-ACompanies Act, 1956Companies Act, 2013-Section 420(3), 421, 421(3), 423
Tribunals and Commissions13 Oct 2026Dismissed
M/s. Asoka Betelnut Company Private Limited Vs M.C. Satyavathi & Ors.
National Company Law Appellate Tribunal · (2026) 10 NCLAT CK 4275
Companies Act, 2013-Section 213National Company Law Tribunal Rules, 2016-Rules 11, 13, 14, 80