High Courts24 Apr 2026Dismissed
Vijender Singh & Anr. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0821
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c)
JUDGMENT DATABASE
Search 11,85,135 Indian judgments.
11,85,135 judgments in All Courts · page 137 of 59,257
High Courts24 Apr 2026Dismissed
Asad Arif Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0820
Code of Criminal Procedure, 1973- Section 313, 374, 428Indian Penal Code, 1860- Section 307
High Courts24 Apr 2026Dismissed
Muskan Vs State ( Govt Of Nct Of Delhi) & Anr
Delhi High Court · (2026) 04 DEL CK 0819
Code of Criminal Procedure, 1973- Section 313, 372, 377, 378, 386Indian Peanl Code, 1860- Section 307
High Courts24 Apr 2026Dismissed
State Vs Irfan
Delhi High Court · (2026) 04 DEL CK 0818
Code of Criminal Procedure, 1973- Section 164, 207, 313, 378(3), 437A, 482Indian Penal Code, 1860- Section 363, 375, 376Evidence Act, 1872- Section 113A, 113B, 114A
High Courts24 Apr 2026Dismissed
State Of Nct Of Delhi Vs Suraj @ Sanjay & Anr
Delhi High Court · (2026) 04 DEL CK 0817
Code of Criminal Procedure, 1973- Section 313, 357, 377, 378Indian Penal Code, 1860- Section 34, 86, 300, 307, 308
High Courts24 Apr 2026Allowed
Ram Prashad Vs State Of Delhi
Delhi High Court · (2026) 04 DEL CK 0816
Code of Criminal Procedure, 1973- Section 172, 207, 248(1), 313(1)(b), 374(2)Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(2)
High Courts24 Apr 2026Allowed
Rajnish Gupta Vs LIC Housing Finance Ltd
Delhi High Court · (2026) 04 DEL CK 0815
Constitution of India, 1950- Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002- Section 13(2), 14, 31
High Courts24 Apr 2026Disposed Of
Imperia Structures Ltd And Ors Vs Pioneer Publicity Corporation Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 0814
Constitution of India, 1950- Article 227
High Courts24 Apr 2026Disposed Of
Vivekananda Institute Of Professional Studies Vs Harshvardhan Chahal & Anr.
Delhi High Court · (2026) 04 DEL CK 0813
Constitution of India, 1950- Article 227
High Courts24 Apr 2026Dismissed
Suprabhat Educational And Social Welfare Society Vs Govt Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0801
Constitution of India, 1950- Article 14, 226
High Courts24 Apr 2026Dismissed
Rashtriya Nirbal Uthan Sansthan And Anr Vs State Of N.C.T Of Delhi And Ors
Delhi High Court · (2026) 04 DEL CK 0800
Constitution of India, 1950- Article 14, 226
High Courts24 Apr 2026Dismissed
Dalit Manav Utthan Sansthan Vs State Of N.C.T Of Delhi And Others
Delhi High Court · (2026) 04 DEL CK 0799
Constitution of India, 1950- Article 14, 226
High Courts24 Apr 2026Dismissed
Suraj Kumar Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0671
Code of Criminal Procedure, 1973- Section 482Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528
High Courts24 Apr 2026Disposed Of
Kamales Mallik Vs Octavius Tea And Industries Ltd. (Formerly Known As Octavius Steel And Co. Ltd.) And Ors
Calcutta High Court · (2026) 04 CAL CK 0626
Commercial Courts Act, 2015-Section 2(1)(c)(vii), 15, 15(1), 15(2), 15(3), 15(4), 15(5)High Court Commercial Courts Practice Directions, 2021-Section 4Arbitration And Conciliation Act, 1996-Section 34
High Courts24 Apr 2026Allowed
Pawan Kr. Tebrewalla & Ors Vs Set Suko Sarkar
Calcutta High Court · (2026) 04 CAL CK 0625
Limitation Act, 1963- Article 54Calcutta Municipal Corporation Act, 1980-Section 98AForeign Exchange Regulation Act, 1973-Section 31
High Courts24 Apr 2026Dismissed
Ajay Raj Agencies Pvt. Ltd Vs State Of West Bengal And Ors.
Calcutta High Court · (2026) 04 CAL CK 0624
West Bengal Premises Tenancy Rules, 1999-Rule 11West Bengal Premises Tenancy Act, 1997-Section 21, 21(4), 21(7)Code Of Civil Procedure, 1908-Section 11
High Courts24 Apr 2026Dismissed
Ajay Raj Agencies Pvt. Ltd. Vs State Of West Bengal And Ors
Calcutta High Court · (2026) 04 CAL CK 0623
Constitution Of India, 1950-Article 226, 265West Bengal Premises Tenancy Rules, 1999-Rule 9, 9(4), 11Code Of Civil Procedure, 1908-Section 11, Order 6 Rule 15(2), Order 6 Rule 15(3)
High Courts24 Apr 2026Dismissed
Dinesh Kumar Chowdhury Vs Registrar Of Trade Marks And Another
Calcutta High Court · (2026) 04 CAL CK 0622
Intellectual Property Rights Division Rules Of The High Court At Calcutta, 2023- Rule 12(a), 12(d)Trade Marks Act, 1999-Section 2(y), 3, 91, 127, 127(b)Code Of Civil Procedure, 1908-Section 100A, 104, 129
Supreme Court24 Apr 2026Disposed Of
Home Care Retail Marts Pvt. Ltd Vs Haresh N. Sanghavi
Supreme Court Of India · (2026) 04 SC CK 0530
Constitution of India, 1950- Article 141, 142Arbitration Act, 1940- Section 18Arbitration and Conciliation Act, 1996- Section 2(h), 8, 9, 9(1)(ii), 11(4), 11(5), 11(6), 12(4), 13(5), 16(6), 34, 36, 36(2), 36(3), 37, 43(4)
Supreme Court24 Apr 2026Allowed
State Of Punjab Vs Sukhwinder Singh @ Gora
Supreme Court Of India · (2026) 04 SC CK 0529
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 21(c), 29, 37, 37(1)(b)(ii), 42, 50, 52