High Courts05 Aug 2026
Ram Niwas & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5080
CPC-Section 151Constitution of India-Article 226
JUDGMENT DATABASE
Search 12,30,331 Indian judgments.
12,30,331 judgments in All Courts · page 995 of 61,517
High Courts05 Aug 2026
Ram Pal Vs Presiding Officer, Labour Court, Ambala & Anr.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5096
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2, Clause (oo) of Section 2, 2-A, 2(s), 25-B, 25-F, 25-G, 25-H
High Courts05 Aug 2026
Munesh & Ors. Vs State Of Haryana & Ors.
Punjab And Haryana At Chandigarh · 2025 INSC 834
Constitution of India-Articles 226, 227, 14, 15, 16, 46University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2018
High Courts05 Aug 2026
Arihant Industries Limited & Anr. Vs DRT-II & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5078
Constitution of India-Articles 226, 227Recovery of Debts and Bankruptcy Act, 1993-Section 19(5-A)
High Courts05 Aug 2026
Sangeeta Sharma Vs State Of Punjab & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5075
Constitution of India-Articles 226, 227
High Courts05 Aug 2026
Baldev Singh & Ors. Vs Superintending Canal Officer, Sirhind & Ors.
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 5074
Northern India Canal and Drainage Act, 1873-Section 30A, 30-B
High Courts05 Aug 2026
Ajit Kumar Nigam (Retired) Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4350
Constitution of India-Article 226Cooperative Societies ActState Cooperative Dairy Federation Limited Employees Recruitment, Classification and Conditions of Service Regulations, 1985
High Courts05 Aug 2026Allowed
Alps Mining Services Private Limited Vs NTPC Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 4316
Companies Act, 2013Constitution of India-Article 226
High Courts05 Aug 2026
Priyanka Kalra Vs Bhavna Jain
Delhi High Court · (2026) 08 DEL CK 4389
Code of Civil Procedure, 1908-Order VI Rule 17Hindu Marriage Act-Section 13B(1)Code of Civil Procedure (Amendment) Act, 1976
High Courts05 Aug 2026
DLF Home Developers Limited Vs Klassik Lamitex Pvt. Ltd.
Delhi High Court · (2026) 08 DEL CK 4391
Arbitration and Conciliation Act, 1996-Section 9, 34, 34(2), 34(2-A), 34(2)(b)(ii), 34(2A), 34(3), 37, 75, 81Contract Act, 1872-Section 23Consumer Protection Act, 1986-Section 2(1)(r)
High Courts05 Aug 2026
BC Infra Projects Private Limited Through Its Director Mr. Roodresh Luthra Vs Anindya Infratech Pvt. Ltd. Through Its Managing Director Mr. Apurva Prasad
Delhi High Court · (2026) 08 DEL CK 4422
Commercial Courts Act, 2015-Section 13, 16CPC-Order V Rule 1, V Rule 2, VII Rule 14, VIII Rule 1, VIII Rule 10DHC Original Side Rules-Chapter IV Rule 1, Chapter VII Rule 4
High Courts05 Aug 2026
Amarjeet Kaur Vs Usha Garg
Delhi High Court · (2026) 08 DEL CK 4414
Code of Civil Procedure, 1908-Section 96, Order 8 Rule 1, 9 Rule 7Cr.PC-Section 156(3)Transfer of the Property Act, 1882-Section 54
High Courts05 Aug 2026
Meena Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4441
Railways Act, 1989-Section 124ARailway Claims Tribunal Act, 1987-Section 23
High Courts05 Aug 2026
Govt. Of NCT Of Delhi Through Cheif Engineer & Ors. Vs M/S The Krishna Construction Co.
Delhi High Court · (2026) 08 DEL CK 4442
CPC-Order IX Rule 13, Section 151, 9 Rule 13Delhi High Court Rules & Orders-Chapter 13, Volume ILimitation Act, 1963-Article 123
High Courts05 Aug 2026
Union Of India & Ors. Vs Sushil Kumar
Delhi High Court · (2026) 08 DEL CK 4458
Constitution of India-Article 226Railway Servants (Discipline & Appeals) Rules, 1968
High Courts05 Aug 2026Disposed Of
All India Council For Technical Education Vs Association Of Gazetted Officers (Technical Education), Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4466
All India Council for Technical Education [Career Advancement Scheme (CAS) for the Teachers and other Academic Staff in Technical Institutions] (Diploma), Regulations, 2012-Clauses 1.3, 3.1 to 3.9AICTE (Pay Scales, Service Conditions and Qualifications for the Teachers and Other Academic Staff in Technical Institutions (Dip…
High Courts05 Aug 2026
Commissioner Of Police & Ors. Vs Naeem Ali & Anr.
Delhi High Court · (2026) 08 DEL CK 4467
High Courts05 Aug 2026Allowed
M Narshima @ Rohan Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 4471
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Protection of Children from Sexual Offences Act, 2012-Section 5(h), 5(l), 6, 42Indian Penal Code, 1872-Section 376, 376(2), 376(2)(n), 506
High Courts05 Aug 2026
Mahender Rathore Vs State Govt Of NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 4478
Code of Criminal Procedure, 1973-Section 2(d), 154, 156(1), 156(3), 157, 162, 162(1), 164, 200, 202, 202(1), 202(2), 203, 204(1), 207, 209, 232, 313(1)(b), 374(2), 391, 465, Chapter XII, Chapter XIV, Chapter XVIndian Penal Code, 1860-Section 341, 342, 376, 376(1), 384, 506Indian Evidence Act-Section 11, 60, 103, 145, 155(3), 157, 159
High Courts05 Aug 2026Partly Allowed
Vikram @ Tannu Vs State
Delhi High Court · (2026) 08 DEL CK 4482
Criminal Procedure Code, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 394, 397, 411, 457, 319Arms Act, 1959-Sections 25, 27, 54, 59, 25(1B)(b), 4, 5, 7