High Courts13 Apr 2026
Sh. Anil Kumar Vs Registrar Of Co-Operative Societies Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2510
Negotiable Instrument Act-Section 138
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 1,600 of 61,517
High Courts13 Apr 2026
Ranjana Chandna Vs Public Works Department & Ors.
Delhi High Court · (2026) 04 DEL CK 2511
Constitution of India-Article 226
High Courts13 Apr 2026
Vivek Insa Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2552
Constitution of India-Article 226
High Courts13 Apr 2026
Urvashi Aggarwal Vs Inder Paul Aggarwal
Delhi High Court · (2026) 04 DEL CK 2300
Hindu Marriage Act, 1955-Section 28, 13(1)(ia), 9Indian Evidence Act, 1872-Section 73Family Courts Act, 1984-Section 19
High Courts13 Apr 2026
Shabnam Vs Manju Rohatgi
Delhi High Court · (2026) 04 DEL CK 2279
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17
High Courts13 Apr 2026
Bishan Singh Jasbir Singh Jwellers LLP Vs Mount Spring Beverages Private Limited
Delhi High Court · (2026) 04 DEL CK 2296
Constitution of India-Article 227Code of Civil Procedure 1905-Section 151
High Courts13 Apr 2026
Praveen Kumar Vs Neeraj Kant Singhal
Delhi High Court · (2026) 04 DEL CK 2281
Constitution of India-Article 227
High Courts13 Apr 2026
ABC Vs Indira Gandhi Delhi Technical University For Women & Ors.
Delhi High Court · (2026) 04 DEL CK 2204
Rights of Persons with Disabilities Act, 2016Delhi Act No. 9 of 2012
High Courts13 Apr 2026
Narendra Singh Vs The Chairman, The New India Assurance Co. Ltd. & Ors.
Delhi High Court · (2026) 04 DEL CK 2226
General Insurance Business (Nationalisation) Act, 1972-Section 16(1)(g)
High Courts13 Apr 2026
Millennium Education Management Private Limited Vs Sharda Foundation
Delhi High Court · (2026) 04 DEL CK 2268
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2)
High Courts13 Apr 2026
Asia Shipping International Transport Private Limited Vs Mr Abdul Salam Khan
Delhi High Court · (2026) 04 DEL CK 2269
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts13 Apr 2026
Vistra ITCL (India) Limited Vs Pranav Ansal & Anr.
Delhi High Court · (2026) 04 DEL CK 2270
Insolvency and Bankruptcy Code, 2016-Section 7, 14(4), 53, 94, 95, 96, 99, 100, 101, 106, 112, 114RERA-Section 71(1), 88Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts13 Apr 2026
Ms. Mira Devi & Anr. Vs Nine O Nine Structures Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2271
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 37, 16, 12(2), Fourth Schedule
High Courts13 Apr 2026
Skylord Solutions Pvt. Ltd. Vs Jetsetgo Aviation Services Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 2147
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)
High Courts13 Apr 2026
Manpar Icon Technologies Vs Assistant Commissioner & Anr.
Delhi High Court · (2026) 04 DEL CK 2273
Central Goods and Service Tax Act, 2017-Section 74, 161, 160, 107CGST Rules-Rule 109AConstitution of India-Article 226
High Courts13 Apr 2026Allowed
Karan Rastogi & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2140
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528BNS-Section 318(4)IPC-Section 420
High Courts13 Apr 2026
Rahul Singh & Ors. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2141
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts13 Apr 2026Allowed
Vishal Mourya & Ors. Vs State Through Sho Uttam Nagar & Anr.
Delhi High Court · (2026) 04 DEL CK 2142
IPC-Section 498A, 406, 34, 354CBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts13 Apr 2026Disposed Of
Dr. Rupamanjari Ghosh Vs Jawaharlal Nehru University
Delhi High Court · (2026) 04 DEL CK 2007
JNU House Allotment Rules-Rule 10.4, 10.2, 10.2(vii)Rules for Allotment of Residences-Rule 10.2Ordinance for Regulating Leave to Teachers of the University
High Courts13 Apr 2026Disposed Of
Sandeep Singh Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2010
Information Technology Act, 2000-Section 69AInformation Technology (Procedure and Safeguards for Blocking for Access of Information by Public) Rules, 2009-Rules 8 & 9Constitution of India-Article 14, 19(l)(a) and 21