High Courts10 Aug 2026
Sh. Sube Singh & Anr. Vs National Highway Authority Of India
Delhi High Court · (2026) 08 DEL CK 4528
Arbitration and Conciliation Act, 1996-Section 29ANational Highways Act, 1956-Section 3G(5)
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 938 of 61,517
High Courts10 Aug 2026
Rapipay Fintech Private Limited Vs Transactree Technologies Private Limited
Delhi High Court · (2026) 08 DEL CK 4530
Arbitration and Conciliation Act-Section 9, 21, 12(2), 17BNS-Sections 319(2), 318(4)Information Technology Act-Sections 66C, 66D
High Courts10 Aug 2026
Indian Polo Association Vs Union Of India Through Ministry Of Housign Finance And Urban Land Developmetn Office
Delhi High Court · (2026) 08 DEL CK 4531
High Courts10 Aug 2026
Kawatra Hospitality Pvt Ltd Vs The Director (R.P. Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4225
High Courts10 Aug 2026
Rohit Mann Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4237
High Courts10 Aug 2026
Smt Renu Mehta & Anr. Vs Sh Pritam Singh Through Lrs
Delhi High Court · (2026) 08 DEL CK 4279
Delhi Rent Control Act, 1958-Section 25-B(8), 25-B, 14(1)(e), Chapter III AEvidence Act-Section 106
High Courts10 Aug 2026
Mohammad Ahmad Vs Asha Malik & Anr.
Delhi High Court · (2026) 08 DEL CK 4212
Code of Civil Procedure, 1908-Section 24, 151, Order XI Rule 13
High Courts10 Aug 2026
Sachin Ghai & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4205
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Abhishek Kumar Singh & Anr. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4206
IPC-Sections 354D, 341, 509, 506, 34; Section 354, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Parveen Dabas Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4207
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 281/125(a)IPC-Sections 279/337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Ashish Garg Vs State NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 4208
Indian Penal Code-Sections 288, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026
Sandeep Bhargava & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4209
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026
Fakruddin & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4210
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Ankit Gupta & Ors. Vs State Of Nct Of Dlehi & Anr.
Delhi High Court · (2026) 08 DEL CK 4239
IPC-Sections 498A/403/34Dowry Prohibition Act, 1961-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Krishan Avtar Alias Krishna Awtar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4240
IPC-Section 363, 363/366/376, 363/376(2)(d)Protection of Children from Sexual Offences Act, 2012-Section 6, 5(8) and 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts10 Aug 2026Allowed
Deepak Jain Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4243
IPC-Sections 498A, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.PC.-Section 482
High Courts10 Aug 2026
Mohd Shafi Chopan Vs The Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4196
Land Acquisition Act-Section 3(b), 4
High Courts10 Aug 2026
Abdul Rashid Malik Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4150
Constitution of India-Article 300-A, 136Madras Port Trust Act (II of 1905)-Section 110
High Courts10 Aug 2026Dismissed
Smti. Neizonuo Sirie & Ors.
Gauhati High Court · (2026) 08 GAU CK 4112
Constitution of India-Article 226, 16Nagaland School Education Service Rules, 2002-Rule 6, 7, 8, 17