High Courts05 Oct 2026Dismissed
Adesh Tyagi Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 10 DEL CK 2346
Constitution of India-Article 14, 16
JUDGMENT DATABASE
Search 12,29,635 Indian judgments.
12,29,635 judgments in All Courts · page 301 of 61,482
High Courts05 Oct 2026
Dr. Velpula Haritha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0704
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts05 Oct 2026
M/s. P N. Reddy Infrastructure Pvt. Ltd. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0705
Constitution of India-Article 226, 14, 19, 21CPC-Section 151
High Courts05 Oct 2026Dismissed
Smt. Manmeet Kaur Vs State Of U.P. Through Its Additional Chief Secretary Stamp And Registration, Lucknow & Ors.
Allahabad High Court · (2026) 10 AHC CK 2344
Constitution of India-Article 226Indian Stamp Act, 1899-Section 47A, 56(1-A), 26, 43, Chapter IV, Chapter V, Chapter VI
High Courts05 Oct 2026
Shaik Basha Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 2343
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts05 Oct 2026
Meena Sambhi Vs Leena Sambhi
Delhi High Court · (2026) 10 DEL CK 2333
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151
High Courts05 Oct 2026Allowed
Shree Hind Dyes And Chemical Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 2329
Code of Criminal Procedure, 1973-Section 482, 251, 311NI Act
High Courts05 Oct 2026Dismissed
Union Of India Vs Indresh Kumar Pandey
Delhi High Court · (2026) 10 DEL CK 2323
CCS (CCA) Rules-Rule 14(5)Constitution of India-Article 226
High Courts05 Oct 2026Allowed
Rajveer Poddar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 2322
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 34, 406
High Courts05 Oct 2026Dismissed
Anurag Kumar Vs The Central Public Information Officer Bank Of Baroda & Anr.
Delhi High Court · (2026) 10 DEL CK 2321
Right to Information Act, 2005Constitution of India-Article 226
High Courts05 Oct 2026Dismissed
Dhanraj Rajendra Patel & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 10 DEL CK 2307
Constitution of India-Article 226
High Courts05 Oct 2026Allowed
East India Paper Products Now Known As Chowdhury Packers P.Ltd. Vs UOI
Delhi High Court · (2026) 10 DEL CK 3253
Arbitration Act, 1940-Section 28, 28(1), 28(2), 39, 16, 30 and 33, Rule 3 of the First Schedule, Clause 3 of the Schedule
High Courts05 Oct 2026Dismissed
M/s Ambience Developers & Infrastructure Pvt. Ltd. Vs Shri Sanjay Rustagi & Ors.
Delhi High Court · (2026) 10 DEL CK 4758
Code of Civil Procedure, 1908-Section 96
High Courts05 Oct 2026Disposed Of
Pooja Singh Vs Gulab Devi Prasad Singh
Delhi High Court · (2026) 10 DEL CK 4756
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, 34, IX Rule 13, 151
High Courts05 Oct 2026Dismissed
Muskan CGE Coop.Gruop Housing Society Ltd Vs M/s. Civilcon Engineers
Delhi High Court · (2026) 10 DEL CK 0886
Civil Procedure Code, 1908-Order IX Rule 9Arbitration and Conciliation Act, 1996-Section 34Haryana Cooperative Societies Act, 1984-Section 39
High Courts05 Oct 2026
Parthasarathi Krishna Vs The Andhra Pradesh Southern Power Distribution, Company Limited & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0707
Constitution of India-Article 226CPC-Section 151
High Courts05 Oct 2026Disposed Of
Ashok Kumar (Since Deceased Through Lrs) Vs Nirmala Devi & Anr.
Delhi High Court · (2026) 10 DEL CK 0884
Code of Civil Procedure, 1908-Section 100, 151Delhi Rent Control Act, 1958Delhi Land Reforms Act, 1954-Section 185
High Courts05 Oct 2026
The Proddatur Cooperative House Building Society Ltd. Vs State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0708
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts05 Oct 2026
Ganta Sowmya Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0709
Constitution of India-Article 226, 14, 21CPC-Section 151
High Courts05 Oct 2026Allowed
Perugu Prabhakar Reddy & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0711
Constitution of India-Article 226, 300-A, 32Constitution (Forty-fourth Amendment) Act, 1978Waqf Act, 1995-Section 6, 6(1), 7, 7(1), 7(5), 83(2)