High Courts28 Oct 2026Disposed Of
Adiba Fatima & Anr. Vs The State Of Telangana & Anr.
Telangana High Court · (2026) 10 TEL CK 4186
JUDGMENT DATABASE
Search 12,28,520 Indian judgments.
12,28,520 judgments in All Courts · page 68 of 61,426
High Courts28 Oct 2026
Jai Singh Vs Delhi Development Authority (DDA)
Delhi High Court · (2026) 10 DEL CK 4132
Delhi Development Act, 1957-Section 53B, 53B(1), 53B(2)CPC, 1908-Section 80, Order VII Rule 11Indian Contract Act, 1872-Section 55, 73
High Courts28 Oct 2026Disposed Of
M/S S.R. Ashok & Associates Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 10 DEL CK 4131
Arbitration Act, 1940-Sections 14, 17, 30, 33, 28, 16Partnership ActIndian Contract Act, 1872-Sections 55 and 56, 74
High Courts28 Oct 2026Partly Allowed
MMTC Limited Vs Aust Grain Exports Pty Ltd
Delhi High Court · 2019 INSC 1292
Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(2), 16, 29(1), 29A, 29A(1), 31, 31(1), 31(2), 31(7), 34, 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 37, 48Indian Contract Act, 1872-Section 73
High Courts28 Oct 2026Dismissed
ERA Infra Engineering Limited Vs West Haryana Highways Projects Private Limited
Delhi High Court · (2026) 10 DEL CK 4127
High Courts28 Oct 2026Dismissed
Frost International Ltd Vs Vinod Agarwal & Anr.
Delhi High Court · (2026) 10 DEL CK 4125
High Courts28 Oct 2026Dismissed
Sonu Vs State (GNCT) Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 4124
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 424 and 528Indian Penal Code, 1860-Sections 354, 354A, 354B, 506(1) and 509Protection of Children from Sexual Offences Act, 2012-Section 7, 9(m) and 9(n), 10
High Courts28 Oct 2026Disposed Of
M/S Driplex Water Engineering Private Limited Vs NTPC Limited
Delhi High Court · (2026) 10 DEL CK 4123
High Courts28 Oct 2026Dismissed
Axis Finance Ltd Vs Mr Nikhil A V & Ors.
Delhi High Court · (2026) 10 DEL CK 4122
High Courts28 Oct 2026Allowed
Flowmore Limited Vs M/S Skipper Limited
Delhi High Court · (2026) 10 DEL CK 4121
Arbitration and Conciliation Act, 1996-Section 9, 28(1)(a), 28(3), 31(3), 34, 37, 37(1)(c)
High Courts28 Oct 2026Disposed Of
Deepak Katara Vs State (Govt Of NCT Of Delhi)
Delhi High Court · 2024 INSC 149
Code of Criminal Procedure, 1973-Section 374, 313, 161, 428Indian Penal Code, 1860-Section 302, 306, 498-A, 304-B, 107Indian Evidence Act, 1872-Section 113-A, 67, 113-B
High Courts28 Oct 2026Disposed Of
Pankaj Vs State Of Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 4159
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 110, 324(4), 3(5)Indian Penal Code, 1860-Section 308, 307
High Courts28 Oct 2026Dismissed
Chief Electoral Officer & Anr. Vs M/s Mahlakshmi Light House
Delhi High Court · (2026) 10 DEL CK 4158
Arbitration & Conciliation Act, 1996-Section 37, 34
Supreme Court28 Oct 2026Dismissed
V. Gopalakrishnan Vs The State Of Kerala
Supreme Court Of India · 2026 INSC 1172
Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e)Evidence Act, 1872-Section 106Bharatiya Sakshya Adiniyam-Section 109
High Courts28 Oct 2026Dismissed
Jag Prasad Vs State (NCT Of Delhi)
Delhi High Court · (2026) 10 DEL CK 4156
Indian Penal Code, 1908-Section 302Cr.P.C.-Section 428, 313BNSS-Section 351
Supreme Court28 Oct 2026Dismissed
Principal Commissioner Of Income Tax, Bhubaneshwar Vs Orissa Mining Corporation Ltd.
Supreme Court Of India · 2026 INSC 1171
Income Tax Act, 1961-Section 115WD, 139, 139(1), 142, 142(1), 143, 143(2), 143(3), 147, 148, 292BB
Supreme Court28 Oct 2026Disposed Of
Union Of India & Ors. Vs Narender Kumar
Supreme Court Of India · 2026 INSC 1166
Pension Regulations for Army, 2008-Chapter IV, Regulation 82
Supreme Court28 Oct 2026Disposed Of
M/S Royal Construction Company Pvt. Ltd. Vs M/S National Projects Construction Corporation
Supreme Court Of India · 2026 INSC 1167
Constitution of India-Article 134-A, 133(1)(a)Arbitration and Conciliation Act, 1996-Sections 34, 37, 36Arbitration Act, 1940
High Courts28 Oct 2026Partly Allowed
Mr. Sunit Shah Proprietor Of M/s. Shah Namkeen Vs M/s. Jabsons Foods Pvt. Ltd.
Delhi High Court · (2026) 10 DEL CK 4152
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Trade Marks Act, 1999-Section 29(2), 29(6), 34, 17(2)(b), 30(2)(a), 31(1), 17, 29(2)(b)Penal Code