High Courts30 Apr 2026
National Insurance Company Ltd. Vs Ravikant Thakur & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2722
Motor Vehicles Act-Section 173, 166IPC-Sections 279, 337, 338, 427
JUDGMENT DATABASE
Search 12,33,288 Indian judgments.
12,33,288 judgments in All Courts · page 1,543 of 61,665
High Courts30 Apr 2026
Gopal Dass Vs Rajput Sthania Sabha
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2726
Code of Civil Procedure-Section 115, Order 6 Rule 15(2), 148, 151, 35B
High Courts30 Apr 2026
Anil Kumar Gupta & Ors. Vs Madan Gopal alias Madan Lal & Ors.
High Court Of Himachal Pradesh · (2026) 04 SHI CK 2729
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 122, Order VII Rule 14, XXVI Rule 9, 8 Rule 1 (proviso)Code of Civil Procedure (Amendment) Act, 1976 (104 of 1976)
High Courts30 Apr 2026
The Chairman Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2640
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2 (1)Constitution of India-Article 226, 30, 30(1), 30 (1), 19(1)(f)Kerala Literacy, Scientific and Charitable Societies Registration Act, 1955-Section 57 (3)
High Courts30 Apr 2026
Harsh Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 2651
Cr.P.C.-Section 482, 300(1), 300, 221, 220, 258, 188I.P.C.-Section 420, 467, 468, 120(B), 419Constitution of India-Article 20, 20(1), 20(2)
High Courts30 Apr 2026
Faizan Ansari Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2650
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 353(2)Indian Penal Code-Section 505(2)
High Courts30 Apr 2026Allowed
Indian Ex Bordermen Movement & Ors. Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2335
CCS (Revised) Pay Rules, 1997Constitution of India-Articles 14 & 16
High Courts30 Apr 2026
Pravin Bataniya Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2326
Border Security Force Act, 1968-Section 11, 11(2), 48(1)(c)Border Security Force Rules, 1969-Rule 22, 22(1), 22(1)(b), 173(8), 176, 177Constitution of India-Article 32, 74(1), 163(1), 226, 311, 311(2)
High Courts30 Apr 2026
Parminder Rai Vs Canara Bank E Syndicate
Delhi High Court · (2026) 04 DEL CK 2343
Code of Civil Procedure, 1908-Section 96
High Courts30 Apr 2026
Delhi Development Authority Vs Dr. Fresh Assets Limited
Delhi High Court · (2026) 04 DEL CK 2394
Code of Civil Procedure, 1908-Section 96, Order XLI, 80, VII Rule 11, I Rule 10, 41 Rule 22DDA Act, 1957-Section 53B, 53B (2)Companies Act
High Courts30 Apr 2026
State Vs Dilavar Singh
Delhi High Court · (2026) 04 DEL CK 2360
Indian Penal Code, 1860-Sections 342, 506, 376Protection of Children from Sexual Offences Act, 2012-Section 4, 29, 30, 3, 5, 7, 9Code of Criminal Procedure, 1973-Section 164, 313, 161, 378, 386
High Courts30 Apr 2026
Jai Kishan Gupta Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2361
Land Acquisition Act, 1894-Section 54, 4, 4(1), 6, 18, 23, 24, 24 (eighthly)Indian Stamp Act, 1899-Sections 27 and 47A
High Courts30 Apr 2026
Naveen Kumar Jain Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 2362
Land Acquisition Act, 1894-Section 54, 4, 6, 18, 23, 24, 51ADelhi Land Reforms Act, 1954
High Courts30 Apr 2026
Mandiya T.T. College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2026) 04 DEL CK 2438
Constitution of India-Article 226National Council For Teacher Education Act, 1993-Section 18NCTE Regulations, 2014-Clause 7(14)(i), 8(6), 8(14), 10(3)
High Courts30 Apr 2026
Ms. Samaira Kapur & Anr. Vs Mrs. Priya Kapur & Ors.
Delhi High Court · (2026) 04 DEL CK 2412
Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151, 16, 16(b), proviso to Section 16, Explanation to Section 16, VI Rule 17Companies Act, 2013-Section 196, 161(4)Hindu Succession Act, 1956
High Courts30 Apr 2026
Kaushalendra Kumar Singh Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2424
High Courts30 Apr 2026
State (NCT Of Delhi) Vs Ramesh @ Udai @ Udda & Ors.
Delhi High Court · 2022 INSC 464
Indian Penal Code, 1860-Section 307, 34Criminal Procedure Code, 1973-Section 378, 164, 428
High Courts30 Apr 2026
Union Of India & Ors. Vs Gyan Dutt Sharma
Delhi High Court · (2026) 04 DEL CK 2508
Constitution of India-Articles 14, 16
High Courts30 Apr 2026
Union Of India & Ors. Vs Subhash Chand Sharma & Ors.
Delhi High Court · (2026) 04 DEL CK 2513
High Courts30 Apr 2026
Medecins Sans Frontieres International Vs Dharma Productions Private Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2216
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Section 2(2)(b), 2(2)(c), 29, 29(2), 29(4), 29(4)(c), 29(9), 30, 30(1), 39(4)(c)Constitution of India, 1950-Article 19(1)(a), 19(2)