High Courts14 Aug 2026Allowed
Vikas Dahiya & Anr. Vs State GNCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 3827
IPC-Section 498A/406/34
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 884 of 61,576
High Courts14 Aug 2026Dismissed
M/s Swastik Traders Through Proprietor Shivender Pal Singh & Anr. Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 3828
BNS-Section 290/106(1)
High Courts14 Aug 2026Allowed
Zafar Abbas Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 3829
IPC-Section 354
High Courts14 Aug 2026Disposed Of
Kamlesh Kumar Sharma Vs State Of NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 3830
BNS-Section 318(4)/319/3(5)
High Courts14 Aug 2026Dismissed
Omaxe Ltd. Vs Asha Saini
Delhi High Court · (2026) 08 DEL CK 4101
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 8, 11, 33, 37, 28, 31(7)Constitution of India-Article 227Indian Contract Act, 1872-Sections 7, 10, 55, 62, 73, 74
High Courts14 Aug 2026Disposed Of
Ssangyong Engineering And Construction Co. Ltd. Vs National Highways Authority Of India
Delhi High Court · (2026) 08 DEL CK 4102
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(a)(iv), 18, 34(2)(a)(iii), 34(2)(b)(ii) Explanation (iii), 34(2)(b)(ii)Commercial Courts Act, 2015-Section 13UNCITRAL Model Law-Article 34(2)(a)(iii), 34
High Courts14 Aug 2026Dismissed
Omaxe Ltd. Vs Mr. Joginder Singh Nijjar & Anr.
Delhi High Court · (2026) 08 DEL CK 4103
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2A), 34(2)(b)(ii)Indian Contract Act, 1872-Section 55, 56, 54Arbitration and Conciliation (Amendment) Act, 2015
High Courts14 Aug 2026Dismissed
Harjeet Singh Mendiratta Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4104
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Contempt of Courts Act, 1971-Section 2(c)
High Courts14 Aug 2026Dismissed
M/S Vardhman Probuild Private Limited Vs IRCON International Limited (IRCON) & Ors.
Delhi High Court · (2026) 08 DEL CK 4106
Constitution of India-Article 226
High Courts14 Aug 2026Dismissed
Pushpa Devi & Ors. Vs The State Of Jharkhand
Jharkhand High Court · (2026) 08 JH CK 3794
IPC-Section 302, 304 Part-II, 307, 308, 324, 34Arms Act-Section 27
High Courts14 Aug 2026Partly Allowed
The Oriental Insurance Company Limited Vs Joba Bhuiyan & Anr.
Jharkhand High Court · (2026) 08 JH CK 3795
High Courts14 Aug 2026Allowed
Sanjit Yadav Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3798
I.P.C.-Section 498-A, 323, 34Cr.P.C.-Section 156(3)
High Courts14 Aug 2026Dismissed
Sanjay Ganguli & Anr. Vs The State Of Jharkhand & Anr.
Jharkhand High Court · (2026) 08 JH CK 3799
Indian Penal Code-Sections 304B, 498A, 30Dowry Prohibition Act, 1961-Section 2, sub-section (1)Indian Evidence Act-Section 113B
High Courts14 Aug 2026Dismissed
Yohaan Abraham Vs. Chhatrapati Shivaji Maharaj University & Anr.
Bombay High Court · (2026) 08 BOM CK 3537
Constitution of India-Article 226, 14Advocates Act, 1961-Sections 7(1)(h), 7(1)(i), 24, 49Rules of Legal Education, 2008-Rule 2(viii), 37, 5, 40, 5(a), 4, 2(xxxi), 2, 2(vi), 4(a)
High Courts14 Aug 2026Dismissed
Shubham Vijay Mangire Vs. The State Of Maharashtra & Ors.
Bombay High Court · (2026) 08 BOM CK 3539
Constitution of India-Article 226
High Courts14 Aug 2026
IL & FS Financial Services Limited Vs SKIL Infrastructure Limited & Ors.
Bombay High Court · (2026) 08 BOM CK 4971
Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7, 14, 95Code of Civil Procedure, 1908-Order XXXVII Rule (1)(2), XXXVII Rule 2, XXXVII Rule 3, first proviso to sub-rule (5) of Rule 3, sub-rule (6) of Rule 3, XXXVII Rule (3)(5), XXXVII Rule (3)(6)(b), Section 2(2), 2(9), 34, 144
High Courts14 Aug 2026Disposed Of
P. Perumal Transports Vs Bharat Petroleum Corporation Limited
Bombay High Court · (2026) 08 BOM CK 4969
Arbitration and Conciliation Act, 1996-Section 9Specific Relief Act, 1963-Section 16, 14, 14(d), 14(1)
High Courts14 Aug 2026Dismissed
Gousoddin Khajasab Shaikh Vs The State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3082
Protection of Children from Sexual Offences Act-Section 6, 18, 4Indian Penal Code-Sections 376(2)(f), 376(AB)Code of Criminal Procedure-Section 164
High Courts14 Aug 2026Dismissed
The State Of Maharashtra Vs Ganesh Tukaram Pachpohe & Anr.
Bombay High Court · (2026) 08 BOM CK 3083
Prevention of Corruption Act-Sections 7, 13(1)(d) read with Section 13(2)Indian Evidence Act-Section 65B
High Courts14 Aug 2026Allowed
Umesh Deepak Bansod & Ors. Vs State Of Maharashtra & Anr.
Bombay High Court · (2026) 08 BOM CK 3280
Indian Penal Code, 1860-Sections 498A, 323, 504, 506 read with Section 34Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528