Supreme Court16 Sept 2026
The State Of Telangana & Ors. Vs M.A. Garden Function Hall & Ors.
Supreme Court Of India · 2026 INSC 995
Andhra Pradesh Land Encroachment Act, 1905-Section 7, 6Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,29,648 Indian judgments.
12,29,648 judgments in All Courts · page 497 of 61,483
High Courts16 Sept 2026
Prabhat Shahi Vs National Institute Of Open Schooling (NIOS)
Delhi High Court · (2026) 09 DEL CK 2283
Constitution of India-Article 226Registration of Births and Deaths Act, 1969
High Courts16 Sept 2026
Harjeet Singh Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 2284
IPC-Section 288, 304ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Sept 2026
Roshani & Ors. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 2285
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts16 Sept 2026
The Management Of M/S D.T.C. Vs Naresh Kumar & Anr.
Delhi High Court · (2026) 09 DEL CK 2286
Industrial Disputes Act, 1947-Section 10, 10(1)(c) and (d), 11(3), 11-A, 17B, 33, 33(2)(b)Constitution of India-Article 226
High Courts16 Sept 2026
Gyan Prakash @ Bhushan & Anr. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 2287
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)(2)
High Courts16 Sept 2026
Mgt.Of Kirori Mal College Vs Poonam Devi & Anr.
Delhi High Court · (2026) 09 DEL CK 2288
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F, 17B, 2(oo), 2(oo)(bb), 22(oo)(bb), 25H
High Courts16 Sept 2026
Dharam Pal Vs DTC
Delhi High Court · (2026) 09 DEL CK 2289
Constitution of India-Article 226Indian Evidence Act
High Courts16 Sept 2026
DTC Vs Hari Shankar
Delhi High Court · (2026) 09 DEL CK 2290
Industrial Disputes Act, 1947-Section 17B, 33, 10Constitution of India-Article 226
High Courts16 Sept 2026
Delhi Transport Corporation Vs Balwan Singh
Delhi High Court · (2026) 09 DEL CK 2291
Industrial Disputes Act, 1947-Section 11AConstitution of India-Article 226Indian Evidence Act
High Courts16 Sept 2026
Mahesh Chand Vs D.T.C.
Delhi High Court · (2026) 09 DEL CK 2292
Constitution of India-Article 226
High Courts16 Sept 2026
Sunil Kumar Vs M/S Delhi Metro Rail Corporation Ltd.
Delhi High Court · (2026) 09 DEL CK 2295
Constitution of India-Article 226, 227DMRC's Service Rules-Rules 4.1, 5.6, 5.18 and 5.20
High Courts16 Sept 2026
SXXXXX YXXXX Vs The State Govt Of NCT Of Delhi & Anr
Delhi High Court · (2026) 09 DEL CK 2296
High Courts16 Sept 2026
Parvesh Mann @ Sagar Vs State (NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 2297
IPC-Section 302/34/120BArms Act-25/27
High Courts16 Sept 2026Allowed
Ashok Chadha & Ors. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 2298
IPC-Section 498A/406/34
High Courts16 Sept 2026Dismissed
Sinder Pal Vs Commissioner Of Customs, Inland Container Depot, Patparganj, New Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 2299
Customs Act, 1962-Section 129A, 114, 128, 129E, 138B, 113, 108Constitution of India-Articles 226 and 227, 226
High Courts16 Sept 2026Allowed
Aditya Aggarwal Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 2300
IPC-Section 498A/406/377/34
High Courts16 Sept 2026Dismissed
Katyani Exports Through Its Proprietor Sh. Ajay Singh Gautam Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 2275
Central Goods and Services Tax Act, 2017-Section 2(4), 2(91), 3, 5, 5(3), 25(9)(b), 35(3), 35(4), 37(1), 39(6), 44, 50, 52(4), 52(5), 70, 74(1), 107, 122(1), 122(3), 143(1), 158(3)(l), 166, 167, 168, 168(1), 168(2), 171(2)Integrated Goods and Services Tax Act, 2017Haryana GST Act, 2017-Section 6(1), 107, 109, 112
High Courts16 Sept 2026Disposed Of
RPP Infra Projects Ltd, Karnataka Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 2274
Central Goods and Services Tax Act, 2017-Section 107, 50, 122(3)(a), 6(2)(b), 74(9), 75(6), 74, 155, 107(11), 107(7), 73, 122Integrated Goods and Services Tax Act, 2017-Section 20Constitution of India-Article 226
High Courts16 Sept 2026
Matsya Fincap Pvt Ltd Vs Mohd Hassinuddin
Delhi High Court · (2026) 09 DEL CK 2273
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(3), 12(5), Seventh Schedule, Part ICommercial Courts Act, 2015-Section 13Rajasthan Money-Lenders Act, 1963-Section 2(10), 29(3)