High Courts03 Nov 2026Disposed Of
M/s Tata Capital Ltd Vs Sonu Transport Company & Anr.
Delhi High Court · (2026) 11 DEL CK 0135
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11, 12(2)
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 34 of 61,419
High Courts03 Nov 2026Disposed Of
Tata Capital Housing Finance Limited Vs Vishal Singh & Ors.
Delhi High Court · (2026) 11 DEL CK 0134
Arbitration and Conciliation Act, 1996-Section 11, 12(2)
High Courts03 Nov 2026Dismissed
State (Govt Of Nct Of Delhi) Vs Monu @ Kamal & Anr
Delhi High Court · 2024 INSC 104
Indian Penal Code, 1860-Sections 392, 397, 411, 34Code of Criminal Procedure, 1973-Section 207, 313
High Courts03 Nov 2026Disposed Of
K.T.C. (India) Limited Vs Easy Trip Planners Limited
Delhi High Court · (2026) 11 DEL CK 0132
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12(2)
High Courts03 Nov 2026Dismissed
Axis Finance Limited Vs Godavari Constructions & Ors.
Delhi High Court · (2026) 11 DEL CK 0131
High Courts03 Nov 2026Disposed Of
Axis Finance Limited Vs Pt Tejram Cheritable Trust & Ors.
Delhi High Court · (2026) 11 DEL CK 0130
Arbitration and Conciliation Act, 1996-Section 9, 17
Supreme Court03 Nov 2026Dismissed
Shekappa & Ors. Vs State Of Karnataka
Supreme Court Of India · 2026 INSC 1189
IPC-Sections 143, 148, 302, 323, 341 read with Section 149Code of Criminal Procedure, 1973-Section 174, 174(1), 174(2), 175Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194
Supreme Court03 Nov 2026Partly Allowed
N. Sridhar Reddy Vs The State Of A.P. Through Secretary & Ors.
Supreme Court Of India · 2026 INSC 1191
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 494, 120B read with Section 34, 4Civil Procedure Code, 1908-Section 13, 14
High Courts03 Nov 2026Allowed
Afsana Vs State of NCT of Delhi Through PS Bhalswa Dairy
Delhi High Court · (2026) 11 DEL CK 0153
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 105Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 25, 29, 37, 2(vii)(a), 2(xxiii)(a)
High Courts03 Nov 2026Dismissed
Usha Sharma Vs Governement Of Rajasthan & Ors.
Delhi High Court · (2026) 11 DEL CK 0152
Constitution of India-Article 226
High Courts03 Nov 2026Allowed
Narender Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 11 DEL CK 0151
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528, 105Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 25, 29, 37, 2 (vii) (a), 2 (xxiii) (a)Criminal Procedure Code, 1973-Section 439
High Courts03 Nov 2026
Stephen Gary Chard Vs Union Of India & Ors.
Delhi High Court · (2026) 11 DEL CK 0150
Constitution of India-Article 21, 19(1)(e), 226
High Courts03 Nov 2026Dismissed
Daulat Ram Vs Ram Singh
Delhi High Court · (2026) 11 DEL CK 0149
Code of Civil Procedure, 1908-Section 96
High Courts03 Nov 2026Allowed
Suddhi Vs The State NCT Of Delhi
Delhi High Court · (2026) 11 DEL CK 0148
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20/25/29 and Section 37Constitution of India-Article 22(1)
High Courts03 Nov 2026
Raj Kishore Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 11 DEL CK 0147
Indian Penal Code, 1860-Sections 363, 364A, 120B, 34Delhi Prison Rules, 2018-Rule 1224, Note (1) of Rule 1224, 1212, Note (2) of Rule 1212
High Courts03 Nov 2026Allowed
Manju Lata Verma & Anr. Vs Union Of India
Delhi High Court · (2026) 11 DEL CK 0146
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(b)
High Courts03 Nov 2026Dismissed
Municipal Corporation Of Delhi Vs Smt. Munni Devi & Anr
Delhi High Court · (2026) 11 DEL CK 0145
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Sections 10(1)(c), 12(5), 25F, 25G, 25H
High Courts03 Nov 2026Dismissed
Monika Vs Usha Shrivastava
Delhi High Court · (2026) 11 DEL CK 0144
Negotiable Instruments Act-Section 138BNSS-Section 348, 438, 438(2)CrPC-Section 251, 311
High Courts03 Nov 2026Disposed Of
Rahul Alias Sahil Vs State NCT of Delhi & Anr.
Delhi High Court · (2026) 11 DEL CK 0143
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 238(a), 3(5)Arms Act, 1959-Sections 25, 54, 59
High Courts03 Nov 2026Allowed
Vipin Vs State (NCT Of Delhi)
Delhi High Court · (2026) 11 DEL CK 0142
BNS-Section 317(2), 317(5), 61(2), 49, 112