High Courts20 Apr 2026
Union Of India & Anr. Vs Capt J K Verma Retd
Delhi High Court · (2026) 04 DEL CK 2318
Pension Regulation for the Army 1961, Part-I-Regulation 48(a)Constitution of India
JUDGMENT DATABASE
Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,625 of 61,678
High Courts20 Apr 2026
Rajkiran Yadav Vs State Bank Of India Through Its Chief General Manager & Anr.
Delhi High Court · (2026) 04 DEL CK 2338
IPC-Sections 323/341/506/34Industrial Disputes Act, 1947-Section 11A, 18Payment of Gratuity Act
High Courts20 Apr 2026
Khem Chand Since Deceased Through Legal Representative Sh. Roshan Lal Vs Smt. Chandro Devi & Ors.
Delhi High Court · (2026) 04 DEL CK 2373
Code of Civil Procedure, 1908-Section 96, 100, Order XLIDelhi Rent Control Act, 1958-Section 50Indian Easements Act, 1882-Section 52, 60(b)
High Courts20 Apr 2026
Sh. Gohar Alam Vs Shri Jabbar Khan & Ors.
Delhi High Court · 1987 INSC 250
Code of Civil Procedure, 1908-Section 96, Order VI Rule 17Delhi Rent Control Act, 1958-Section 45, 50Limitation Act, 1963-Section 27
High Courts20 Apr 2026
N.G. Dev Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2026) 04 DEL CK 2380
Cr.P.C.-Section 482, 156(3), 399, 391IPC-Sections 406, 420, 120B, 34Constitution of India-Article 227
High Courts20 Apr 2026
Samsuddin & Anr. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 2437
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts20 Apr 2026
Namita Chopra Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 2451
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts20 Apr 2026
Pharmacy Graduates Welfare Association Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2420
Delhi Pharmacy Group B and C Service (Allopathy) Rules, 2019
High Courts20 Apr 2026
Goli Srinivas Rao IRS Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2422
Administrative Tribunals Act, 1985-Section 19, 28, 5(6)Constitution of India-Article 323-A, 323-B, 226/227, 32
High Courts20 Apr 2026
Union Of India & Ors. Vs Sanjeeva Bajpai
Delhi High Court · (2026) 04 DEL CK 2423
High Courts20 Apr 2026
Shreyashi Tiwari & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2426
High Courts20 Apr 2026
Indian Sugar Exim Corporation Limited Vs Sakuma Exports Limited
Delhi High Court · (2026) 04 DEL CK 2506
Arbitration and Conciliation Act, 1996-Section 21, 34Indian Contract Act, 1872-Section 73
High Courts20 Apr 2026
National Highways And Infrastructure Development Corporation Limited Vs Intercontinental Consultants And Technocrats Private Limited In Joint Venture With Anandjiwala Infra Advisory Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 2428
Arbitration and Conciliation Act, 1996-Section 34, 31(3), 31A(3)
High Courts20 Apr 2026
Delhi Jal Board Vs M/s. Metrro Waste Handling Private Limited
Delhi High Court · (2026) 04 DEL CK 2430
Arbitration and Conciliation Act, 1996-Section 9, 16, 28(1)(a), 31A(2), 34, 34(2), 34(2-A), 34(2)(a)(iv), 37Indian Contract Act, 1872-Sections 73, 74, 75, Chapter VI
High Courts20 Apr 2026
Union Of India & Ors. Vs Dr. Arun Chauhan
Delhi High Court · (2026) 04 DEL CK 2527
General Finance Rules, 2017-Rule 149, 147
High Courts20 Apr 2026
Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.
Delhi High Court · (2026) 04 DEL CK 2548
Constitution of India-Article 226, 14Specific Relief Act, 1963
High Courts20 Apr 2026
Amar Singh Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2549
Constitution of India-Article 226
High Courts20 Apr 2026
Poonam Sharma Vs Surinder Singh
Delhi High Court · (2026) 04 DEL CK 2297
Constitution of India-Article 227
High Courts20 Apr 2026
Janki Devi Vs Anita & Ors.
Delhi High Court · (2026) 04 DEL CK 2280
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151Indian Evidence Act-Section 148 (1)
High Courts20 Apr 2026
M/S Ramprastha Promoters Developers Pvt Ltd Vs M/S Rhine Power Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2194
Arbitration and Conciliation Act, 1996-Section 9, 17, 5, 37, 37(2)Code of Criminal Procedure, 1973-Section 340Constitution of India-Articles 226, 227