High Courts14 Aug 2026
Jaykumar & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4473
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 882 of 61,576
High Courts14 Aug 2026
Suresh Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4474
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts14 Aug 2026
Rajesh Kumar Pandey Vs State (NCT of Delhi)
Delhi High Court · (2026) 08 DEL CK 4481
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Protection of Children from Sexual Offences Act, 2012-Section 3, 5, 6, 8, 10, 29, 42India Penal Code, 1860-Section 375, 376(2), 376(2)(i)
High Courts14 Aug 2026
Saleem @ Sanjay Vs State
Delhi High Court · (2026) 08 DEL CK 4483
Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 313(1)(b), 232, 178, 164Indian Penal Code, 1870-Section 376, 376(2)(l), 376(2)(i), 471, 474, 506PoCSO Act-Section 4, 5, 6
High Courts14 Aug 2026
Ramendra Singh Vs State
Delhi High Court · (2026) 08 DEL CK 4486
Indian Penal Code, 1860-Section 376, 506, 406, 498A, 366, 376(2)(g), 342Constitution of India-Article 21
High Courts14 Aug 2026
Central Board Of Trustee Vs M/S Celebi Ground Handling Delhi (P) Ltd
Delhi High Court · (2026) 08 DEL CK 4496
Constitution of India-Article 226, 227Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 2(b), 2(f), 6, 7A, 7-I, 7-OMinimum Wages Act, 1948
High Courts14 Aug 2026
Leaseplan India Private Limited Vs Sun Micro Networks Pvt Ltd & Ors.
Delhi High Court · (2026) 08 DEL CK 4501
Arbitration and Conciliation Act, 1996-Section 29A (4) and (5), 2(1)(e)
High Courts14 Aug 2026
M/S GR Infraprojects Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 08 DEL CK 4502
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts14 Aug 2026
Engineer-In-Chief Army Headquaters Vs M/s Supreme Infrastructure India Ltd
Delhi High Court · (2026) 08 DEL CK 4504
Indian Stamp Act, 1899-Section 33
High Courts14 Aug 2026
Flowmore Limited Vs NTPC BHEL Power Projects Private Limited
Delhi High Court · (2026) 08 DEL CK 4506
the Act-Section 12(2), 11(6)
High Courts14 Aug 2026
Geodis India Pvt Ltd Vs Mohammed Qaiyum Sole Proprietor Of Dewa Overseas
Delhi High Court · (2026) 08 DEL CK 4507
The Act-Section 11, 12(2), 11(6)
High Courts14 Aug 2026
Paharpur Cooling Towers Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4522
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Constitution of India-Article 226
High Courts14 Aug 2026
Director General Of Prisons & Ors. Vs Rinku Kumar & Ors.
Delhi High Court · (2026) 08 DEL CK 4523
Central Civil Services (Temporary Service) Rules, 1965-Rule 5(1)Constitution of India-Articles 226 and 227
High Courts14 Aug 2026
M/S Goodwings Maritime Private Limited Vs Commissioner Of Customs (Airport & General), New Delhi
Delhi High Court · (2026) 08 DEL CK 4529
Wildlife (Protection) Act, 1972Customs Act, 1962-Section 114AA, 130, 111(d), 111(o)Customs Brokers Licensing Regulations, 2018-Regulations 10(a), 10(b), 10(d), 10(e), 10(f), 10(k), 10(n)
High Courts14 Aug 2026
Chayan Ghosh Chowdhury Vs Punjab And Sind Bank & Anr.
Delhi High Court · (2026) 08 DEL CK 4226
Right to Information Act, 2005-Section 8(1)(j), 8(2)Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013Indian Penal Code, 1860-Section 354A, 509
High Courts14 Aug 2026
Kishore Lal And Sons & Anr. Vs Rajiv Gupta HUF & Ors.
Delhi High Court · (2026) 08 DEL CK 4267
Delhi Rent Control Act, 1958-Section 25B(8), 14(1)(e), 25B, 19(2), 14A, 25A, 253, 25C, Chapter IIIASlum Areas (Improvement and Clearance) Act, 1956-Section 19(1)(a)Constitution of India-Article 14
High Courts14 Aug 2026
Indra Devi and another Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 4148
High Courts14 Aug 2026
Mohd. Bibi and others Vs State of J&K and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 4147
Land Revenue Act
High Courts14 Aug 2026
Pritam Chand Vs Sukh Ram and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 4146
Constitution of India-Article 227Code of Civil Procedure-Order V Rule 1, V Rule 2, VIII Rule 1, XXXIX Rule 3
High Courts14 Aug 2026Allowed
Sunita Devi & Ors. Vs Union Territory of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4149
Constitution of India-Article 226Big Landed Estates Abolition Act (BLEAA)-Section 5, 4J&K Agrarian Reforms Act, 1976-Section 4, 7, 8, 21(2), 32, 42