JUDGMENT DATABASE

Search 12,28,363 Indian judgments.

12,28,363 judgments in All Courts · page 160 of 61,419

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

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High Courts14 Oct 2026Dismissed

Anita Chauhan Vs Naresh Kumar

Delhi High Court · (2026) 10 DEL CK 1568

Code of Civil Procedure, 1908-Section 96

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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

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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)

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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

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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)

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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

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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

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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

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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

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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

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High Courts14 Oct 2026Dismissed

M/s Asian Hotels North Limited Vs Mr. Shivam Mediratta

Delhi High Court · (2026) 10 DEL CK 1578

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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)

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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

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High Courts14 Oct 2026Dismissed

Anita Chauhan Vs Naresh Kumar

Delhi High Court · (2026) 10 DEL CK 1512

Code of Civil Procedure, 1908-Section 96

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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

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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

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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

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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

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Tribunals and Commissions13 Oct 2026Dismissed

Sunil Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 10 CAT CK 4353

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