CourtKutchehry.com

JUDGMENT DATABASE

Search 12,30,331 Indian judgments.

12,30,331 judgments in All Courts · page 756 of 61,517

High Courts25 Aug 2026Petitions dismissed

Ritu Jaju Vs Sarla Sarda

Delhi High Court · 2026:DHC:7155

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 223Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 139, 142, 118
Read judgment
High Courts25 Aug 2026Appeal dismissed

Radhey Shyam Pahwa Vs Universal Polychem (India) Pvt. Ltd. & Ors.

Delhi High Court · 2026:DHC:7195

Code of Civil Procedure, 1908-Order XXI Rule 58, Order XXI Rule 65, Order XXI Rule 66, Order XXI Rule 72, Order XXI Rule 84, Order XXI Rule 85, Order XXI Rule 86, Order XXI Rule 89, Order XXI Rule 90, Order XXI Rule 91, Order XXI Rule 92, Order XXI Rule 94, Order XXI Rule 95, Order XLIII Rule 1(j)Transfer of Property Act, 1882-Section 54Limitation Act, 1908-Article 180
Read judgment
High Courts25 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to the Tribunal

Nitu Kumari Vs Union of India

Delhi High Court · 2026:DHC:7207

Railways Act, 1989-Section 123(c), 124-ARailway Claims Tribunal Act, 1987-Section 23
Read judgment
High Courts25 Aug 2026Petition allowed; impugned notice quashed

Nadeem Vs State of Punjab

Delhi High Court · 2026:DHC:7205

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 179, 179(1)
Read judgment
High Courts25 Aug 2026Petition partly allowed; charge against petitioner no.1 set aside, charge against petitioner no.2 sustained

Madhubala Jain & Anr. Vs State of NCT of Delhi & Anr.

Delhi High Court · 2026:DHC:7179

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)Indian Penal Code, 1860-Section 34, 186, 323, 341, 353, 354, 354A, 427, 500, 506Code of Criminal Procedure, 1973-Section 482
Read judgment
High Courts25 Aug 2026Petition allowed; impugned order framing charge set aside and petitioner discharged

Gurpreet Singh Bhatia Vs State of NCT of Delhi

Delhi High Court · 2026:DHC:7173

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 2015-Section 3(1)(r), 3(1)(s)Code of Criminal Procedure, 1973-Section 161, 227, 228, 482
Read judgment
High Courts25 Aug 2026Allowed

IGNOU Vs Roshan Real Estates Pvt Ltd

Delhi High Court · 2026:DHC:7122

Arbitration and Conciliation Act, 1996-Section 18, 24(3), 26, 28(3), 31(3), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2-A)Contract Act, 1872-Section 55, 73, 74
Read judgment
High Courts25 Aug 2026Allowed

NCC Ltd. Vs Manisha Kulkarni

Delhi High Court · 2026:DHC:7124

Arbitration and Conciliation Act, 1996-Section 18, 24(3), 26, 31(3), 31(7), 31A(3), 34Interest Act, 1978-Section 2(b), 3Evidence Act, 1872-Section 34
Read judgment
High Courts25 Aug 2026Appeals disposed of; impugned judgment dated 11.05.2026 and order dated 13.05.2026 modified; Monitoring Committee constituted

Rakesh Bansal And Ors Vs Union Of India And Ors

Delhi High Court · 2026:DHC:7196-DB

Delhi Urban Shelter Improvement Board Act, 2010-Section 2(a), 2(d), 2(f), 2(g), 2(s), 3, 9, 10, 11, 12, 21Constitution of India-Article 14, 19, 21, 239, 239AADelhi Development Act, 1957
Read judgment