High Courts21 Apr 2026
Ganesh Jee Pathak Vs Resident Commissioner & Ors.
Delhi High Court · (2026) 04 DEL CK 2398
Constitution of India-Article 226, 14, 21Bihar Re-organisation Act, 2000-Section 72Income Tax Rules-Rule 31(1)(a)
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,615 of 61,678
High Courts21 Apr 2026
Court On Its Own Motion Vs Shiv Narayan Sharma Adv. & Ors.
Delhi High Court · (2026) 04 DEL CK 2363
Contempt of Courts Act, 1971-Section 13(b), 2(1)(c), 5, 12Constitution of India-Article 19(1)(a), 19(2), 51AContempt of Courts (Delhi High Court) Rules, 2025-Rule 13(1)
High Courts21 Apr 2026
Dr. S. Anil Kumar Vs Union Of India & Anr
Delhi High Court · (2026) 04 DEL CK 2446
CCS (Pension) Rules, 1972-Rule 9(6)(b)(i)
High Courts21 Apr 2026
New Delhi Municipal Council Vs Harish Pal Singh & Ors.
Delhi High Court · (2026) 04 DEL CK 2473
High Courts21 Apr 2026Allowed
Dinesh Kumar Vs State NCT Of Delhi
Delhi High Court · (2026) 04 DEL CK 2465
Prevention of Corruption Act, 1988-Section 27, 7, 13, 13(1)(d), 13(1)(d)(i) and (ii), 13(2), 20Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 248(1)Indian Penal Code, 1860-Section 120-B, 120B
High Courts21 Apr 2026
Ram Murat Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2450
Criminal Procedure Code, 1973-Section 374(2), 482, 313Indian Penal Code, 1860-Section 376, 376 (2)(f)(i)Protection of Children from Sexual Offences Act, 2012-Section 6, 21, 14(3)/14(4)/9(m)/10
High Courts21 Apr 2026
Ms Anuradha Sharma & Anr. Vs Jiva Ayurvedic Pharmacy Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2517
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Companies Act, 1956Societies Registration Act, 1860
High Courts21 Apr 2026
Dr. Subhash Chandra Vs Indian Council Of Agricultural Research
Delhi High Court · (2026) 04 DEL CK 2526
High Courts21 Apr 2026
Prakash Asphalting And Toll Highways India Ltd. Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 2539
Constitution of India-Article 226, 142
High Courts21 Apr 2026
M/S Kaushik Medical Store Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2541
Constitution of India-Article 14, 19(1)(g), 226
High Courts21 Apr 2026
Dilbagh Singh Vs Tejpal Singh & Ors.
Delhi High Court · (2026) 04 DEL CK 2276
Constitution of India-Article 227
High Courts21 Apr 2026
Raj Kumar Upadhyay Vs Tirupati Work Space Solutions Pvt. Ltd. & Ors.
Delhi High Court · (2026) 04 DEL CK 2277
Constitution of India-Article 227IEA-Section 91
High Courts21 Apr 2026
Ramesh Tiwari Vs Amit Agarwal
Delhi High Court · (2026) 04 DEL CK 2278
Constitution of India-Article 227
High Courts21 Apr 2026
Parvesh Batra Vs P K Jain & Anr.
Delhi High Court · (2026) 04 DEL CK 2192
the Rules-Rule 105 (second proviso)
High Courts21 Apr 2026Dismissed
M/S Clix Capital Services Pvt Ltd Vs M/S Amma Ajit Health Care Pvt Ltd & Ors.
Delhi High Court · (2026) 04 DEL CK 2174
Arbitration and Conciliation Act, 1996-Section 9, 9(2), 21
High Courts21 Apr 2026
M/s. Continental India Pvt. Ltd. Vs General Manager, Northern Railways Administration & Ors.
Delhi High Court · (2026) 04 DEL CK 2175
Arbitration and Conciliation Act, 1996-Section 36Code of Civil Procedure, 1908-Order XXI Rule 10, Section 151
High Courts21 Apr 2026
National Highways Authority Of India Vs Patel KNR Heavy Infrastructure Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2304
Arbitration and Conciliation Act, 1996-Section 28(1)(a), 28(3), 34, 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 74
High Courts21 Apr 2026
Delhi Tourism & Transportation Development Corporation Vs M/s Gammon India Ltd
Delhi High Court · (2026) 04 DEL CK 2178
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015-Section 34, 48Contract Act, 1872-Section 23
High Courts21 Apr 2026
M/S Elegant Transport Company Vs Fujifilm India Private Limited
Delhi High Court · (2026) 04 DEL CK 2190
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 11, 8, 11(6-A), 16, 37, 12(2)
High Courts21 Apr 2026
Tata Capital Housing Finance Limited Vs Anuj Garg & Ors.
Delhi High Court · (2026) 04 DEL CK 2240
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Banks and Financial Institutions Act, 1993