High Courts06 Aug 2026Dismissed
Delhi Transport Corporation Vs Ms. Sahab Kaur & Anr.
Delhi High Court · 2026:DHC:6445
Industrial Disputes Act, 1947-Section 11AConstitution of India-Article 226
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 986 of 61,517
High Courts06 Aug 2026Dismissed
M/S Indian Printing Works Vs Ratan Kashyap
Delhi High Court · (2026) 08 DEL CK 0719
High Courts06 Aug 2026Allowed
Dharmendra Hansraj Kotak & Ors. Vs State of Delhi & Anr.
Delhi High Court · 2026:DHC:6343
Food Safety and Standards Act, 2006-Section 20, 26, 27, 30(2)(e), 43, 46(4), 59, 98Code of Criminal Procedure, 1973-Section 482
High Courts06 Aug 2026Dismissed
Tarun Kumar & Ors. Vs Union of India & Ors.
Delhi High Court · (2026) 08 DEL CK 0716
High Courts06 Aug 2026
Suraj Bhan and Anr Vs Land Acqusition Collector (SW) and Ors
Delhi High Court · 2026:DHC:6405-DB
High Courts06 Aug 2026Dismissed
M/S KK Engineering Works Vs Umapati
Delhi High Court · (2026) 08 DEL CK 0720
Industrial Disputes Act, 1947-Section 25FConstitution of India-Article 226, 227
High Courts06 Aug 2026Allowed
Dharmendra Hansraj Kotak & Ors. Vs State of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 0708
Food Safety and Standards Act, 2006-Section 20, 26, 27, 30(2)(e), 43, 46(4), 59, 98Code of Criminal Procedure, 1973-Section 482
High Courts06 Aug 2026
Suraj Bhan And Anr Vs Land Acqusition Collector (SW) And Ors
Delhi High Court · (2026) 08 DEL CK 0707
High Courts06 Aug 2026Partially allowed
A.I.I.M.S. Vs Mohd. Rafiq & Ors.
Delhi High Court · 2026:DHC:6366
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(s), Section 10, Section 11ACode of Civil Procedure, 1908-Section 80
High Courts06 Aug 2026Dismissed
Kouame Faustin Kouman Vs Customs
Delhi High Court · 2026:DHC:6377
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 21, 23, 28, 37
High Courts06 Aug 2026Dismissed
Manoj Kumar Jha Vs State Govt Of NCT Of Delhi
Delhi High Court · 2026:DHC:6376
Bharatiya Nyaya Sanhita, 2023-Section 204, 337, 340(2)
High Courts06 Aug 2026Allowed
Dharmendra Hansraj Kotak & Ors. Vs State Of Delhi & Anr.
Delhi High Court · 2026:DHC:6343
Food Safety and Standards Act, 2006-Section 20, 26, 27, 30(2)(e), 43, 46(4), 59, 98Code of Criminal Procedure, 1973-Section 482
High Courts06 Aug 2026Partially allowed
A.I.I.M.S. Vs Mohd. Rafiq & Ors.
Delhi High Court · (2026) 08 DEL CK 0700
Industrial Disputes Act, 1947-Section 10Constitution of India-Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965
High Courts06 Aug 2026
Suraj Bhan And Anr Vs Land Acqusition Collector (SW) And Ors And Connected Matters
Delhi High Court · 2026:DHC:6405-DB
Land Acquisition Act
High Courts06 Aug 2026Disposed of
M/S Akash Electro Tek Engineers Pvt. Ltd. Vs Northen Railways
Delhi High Court · (2026) 08 DEL CK 0697
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts06 Aug 2026Dismissed
Padam Chand Jain & Anr Vs Arun Jain
Delhi High Court · 2026:DHC:6361
Code of Civil Procedure, 1908-Section 96Code of Civil Procedure, 1908-Order XII Rule 6Transfer of Property Act, 1882-Section 123
High Courts06 Aug 2026Dismissed
M/S Triveni Road Carriers Pvt Ltd Vs United India Insurance Co Ltd & Ors
Delhi High Court · (2026) 08 DEL CK 0692
Motor Vehicles ActIndian Penal Code, 1860-Section 471
High Courts06 Aug 2026Partially allowed
A.I.I.M.S. Vs Mohd. Rafiq & Ors. And Mohd. Rafiq Vs P O Labour Court
Delhi High Court · 2026:DHC:6366
Industrial Disputes Act, 1947-Section 10Central Civil Services (Classification, Control and Appeal) Rules, 1965Constitution of India-Article 226
High Courts06 Aug 2026Disposed of
M/S Akash Electro Tek Engineers Pvt. Ltd. Vs Northern Railways
Delhi High Court · 2026:DHC:6385
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts06 Aug 2026Petition dismissed
Jagmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0454
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 333, 115(2), 118(1), 118(2), 190, 191(3), 351(2), 303(2)Code of Criminal Procedure, 1973-Section 438