JUDGMENT DATABASE

Search 12,33,556 Indian judgments.

12,33,556 judgments in All Courts · page 1,549 of 61,678

High Courts30 Apr 2026

Malikie Innovations Ltd & Anr. Vs Xiaomi Corporation & Ors.

Delhi High Court · (2026) 04 DEL CK 2223

Code of Civil Procedure, 1908-Section 151, Order XXXIX, XXXIX Rules 1 and 2 (also Order 39 Rules 1 and 2), XI Rule 1(5), XXXVIII Rule 5, 39 Rule 10Patents Act, 1970-Section 11A, 13(4), 48 and 108, 109Delhi High Court Rules Governing Patent Suits, 2022-Rule 3(B)(vi) (also Rule 3B(vi)), 4A(viii), 5(v)

High Courts30 Apr 2026Disposed Of

Mold-Tek Packaging Limited Vs Pronton Plast Pack Pvt. Ltd.

Delhi High Court · (2026) 04 DEL CK 2224

Patents Act, 1970-Section 2(1)(j), 2(1)(ja), 3, 3(d), 25, 64, 104, 105, 107Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4, Section 151Companies Act, 1956

High Courts30 Apr 2026

Ravi Arora Vs J.S. Malik

Delhi High Court · (2026) 04 DEL CK 2225

Specific Relief Act, 1963-Section 16(c)Contract Act-Section 55

High Courts30 Apr 2026

David Davidar Vs Sivasundari Bose & Anr.

Delhi High Court · (2026) 04 DEL CK 2265

CPC-Order VI Rule 17Limitation Act, 1963-Clause 88 of the Schedule, Section 15(5)Indian Copyright Act, 1957-Section 60, 55

High Courts30 Apr 2026

Blackberry Limited Vs Controller Of Patents And Designs

Delhi High Court · (2026) 04 DEL CK 2293

Patents Act, 1970-Section 117A, 15, 11(A), 2(1)(j), 3(k), 77(1)(f), 2(1)(ja), 2(1)(l), 2(j), 2(j)(a)Patents Rules, 2003

High Courts30 Apr 2026

Tata Capital Limited Vs Shree Ram Associates & Ors.

Delhi High Court · (2026) 04 DEL CK 2205

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 16, 37, 12(2), Fourth Schedule

High Courts30 Apr 2026

Indiabulls Housing Finance Ltd. Vs Bhavana R Vira Alias Bhavana Rajesh Vira & Ors.

Delhi High Court · (2026) 04 DEL CK 2228

Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 8, 11(6-A), 37, 16, 12(2), Fourth Schedule

High Courts30 Apr 2026

Prakash Chandra Yadav Vs Directorate Of Enforcement

Delhi High Court · (2026) 04 DEL CK 2243

Foreign Exchange Management Act, 1999-Section 35Foreign Exchange Regulation Act, 1973-Section 54, 50, 8(1), 8(2), 2(h)SAFEMA

High Courts30 Apr 2026Allowed

Ashok Kumar & Ors. Vs State (GNCT Of Delhi) Through S.H.O. & Anr.

Delhi High Court · (2026) 04 DEL CK 2145

IPC-Section 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts30 Apr 2026Allowed

Jeevan Taxak @ Jeevan Tokas & Anr. Vs State (N.C.T. Of Delhi) & Anr.

Delhi High Court · (2026) 04 DEL CK 2146

IPC-Section 323, 341, 506, 509, 34Cr.P.C.-Section 156(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts30 Apr 2026Allowed

Durga Prasad Gupta & Ors. Vs The State Govt. Of NCT Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2130

IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts30 Apr 2026

Ram Nath Vs State (N.C.T. Of Delhi)

Delhi High Court · (2026) 04 DEL CK 2274

IPC-Section 302/201/34

High Courts30 Apr 2026Disposed Of

Rubi Devi & Anr. Vs The New India Assurance Com. Ltd. & Ors.

Delhi High Court · 2025 INSC 1429

IPC-Sections 279/304AMotor Vehicles Act, 1939-Section 110-BMotor Vehicles Act, 1988-Section 168

High Courts30 Apr 2026Disposed Of

Savita & Ors. Vs National Insurance Company Ltd

Delhi High Court · (2026) 04 DEL CK 2019

Kerala Motor Transport Workers' Payment of Fair Wages Act, 1971-Section 2, Schedule A, BEvidence Act, 1872-Section 57Motor Vehicles Act, 1988-Section 165, 169

High Courts30 Apr 2026Dismissed

Global Services Vs Indraprastha Gas Limited & Anr.

Delhi High Court · (2026) 04 DEL CK 2080

Constitution of India-Article 12, 14, 226Specific Performance Relief Act, 1963Companies Act, 2013

High Courts30 Apr 2026Disposed Of

Big Tel It Solutions Pvt. Ltd. Vs Shri Praveen Tomer & Anr.

Delhi High Court · (2026) 04 DEL CK 2081

High Courts30 Apr 2026Disposed Of

Yogesh Kumar Vs Rupesh Kumar Thakur - Chief Executive Officer - Delhi Urban Shelter Improvement Borad & Ors.

Delhi High Court · (2026) 04 DEL CK 2082

High Courts30 Apr 2026Disposed Of

Adil Murtaza Vs Assistant Labour Commissioner (Central), Department Of Labour And Employment & Ors.

Delhi High Court · (2026) 04 DEL CK 2083

Payment of Gratuity Act, 1972

High Courts30 Apr 2026Disposed Of

Rishika Goyal Vs Kushal Mittal

Delhi High Court · (2026) 04 DEL CK 1941

Hindu Marriage Act, 1955-Section 24Code of Civil Procedure, 1908-Order XI Rule 14, Section 151

High Courts30 Apr 2026Disposed Of

Shri Madan Lal & Ors. Vs Mr Rajeev Verma (Ias), Chief Secretary, Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 1942