JUDGMENT DATABASE

Search 11,85,135 Indian judgments.

11,85,135 judgments in All Courts · page 144 of 59,257

High Courts22 Apr 2026Disposed Of

Gunvantbhai Shantilal Shah Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 04 GUJ CK 0943

Code Of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 138Probation Of Offenders Act, 1958-Section 4

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Ratilal M Kaneria Vs State Of Gujarat (C.B.I.) & Anr

Gujarat High Court · (2026) 04 GUJ CK 0942

Code Of Criminal Procedure, 1973-Section 360(1)(iii), 397, 401Indian Penal Code, 1860-Section 120(B), 420, 467, 468, 471, 511Probation Of Offenders Act, 1958-Section 4

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Ratilal Maghabhai Shrimali Vs State Of Gujarat

Gujarat High Court · (2026) 04 GUJ CK 0941

Code Of Criminal Procedure, 1973-Section 360(1)(iii), 397, 401Indian Penal Code, 1860-Section 409Probation Of Offenders Act, 1958-Section 4

Read judgment Generate summary

High Courts22 Apr 2026Dismissed

Nand Kishor Sharma Vs Commissioner Of Customs

Delhi High Court · (2026) 04 DEL CK 0798

Customs Act, 1962- Section 111(d), 111(i), 111(j), 111(m), 112(a), 112(b), 124(a), 125

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Tata Capital Housing Finance Limited Vs Mr. Kalu Ram Dhingra & Ors

Delhi High Court · (2026) 04 DEL CK 0797

Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 21, 37

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Anant Sky Infrastructure Pvt Ltd Vs Rail Vikas Nigam Ltd. And Anr & Anr

Delhi High Court · (2026) 04 DEL CK 0796

Arbitration and Conciliation Act, 1996- Section 9, 11, 12(2), 17, 21

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Sh. Ravinder Singh Vs State Goverment Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 0795

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 354, 354A

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Rajat Alariya Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0794

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Indian Penal Code, 1860- Section 376

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Sumit Kumar Singh & Ors. Vs State Nct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0793

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Rohit And Ors Vs State ( N.C.T Of Delhi ) & Anr

Delhi High Court · (2026) 04 DEL CK 0792

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Ziyadh Shait & Ors. Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 0791

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Mohommad Morris Ansari & Anr Vs State Govt. Of Nct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0790

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nayaya Sanhita, 2023- Section 3(5), 74, 75, 79, 126(2), 351(2)Indian Penal Code, 1860- Section 34, 341, 354, 354A, 506, 509

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Vijay Priya Gautam & Anr. Vs State & Anr.

Delhi High Court · (2026) 04 DEL CK 0789

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nayaya Sanhita, 2023- Section 3(5), 74, 75, 79, 126(2), 351(2)Indian Penal Code, 1860- Section 34, 341, 354, 354A, 506, 509

Read judgment Generate summary

High Courts22 Apr 2026Allowed

New Delhi Municipal Council Vs Bharat Hotels Ltd & Anr.

Delhi High Court · (2026) 04 DEL CK 0774

Constitution of India, 1950- Article 14, 226New Delhi Municipal Council Act, 1994- Section 2(27), 3, 141, 141(2), 141(4), 416, 416(b), 416(1)(a), 416(2)(a), 416(2)(b)Delhi Land Reforms Act, 1954- Section 136

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Deepak Chopra And Anr Vs Zeenat Oberoi

Delhi High Court · (2026) 04 DEL CK 0773

Constitution of India, 1950- Article 227

Read judgment Generate summary

High Courts22 Apr 2026Allowed

Lokesh @ Lucky Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0772

Indian Penal Code, 1860- Section 34, 392, 394, 397, 411Arms Act, 1959- Section 25, 27

Read judgment Generate summary

High Courts22 Apr 2026Allowed

Vivek Vs State (Govt Of Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0771

Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- SectionSection 363, 376Protection Of Children From Sexual Offences Act, 2012- Section 6

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

Babu Lal Koli Vs United India Insurance Co. Ltd

Delhi High Court · (2026) 04 DEL CK 0770

Code of Criminal Procedure, 1973- Section 156(3)General Insurance (Conduct, Discipline and Appeal) Rules, 1975- Rule 3(1), 4(1), 4(5), 4(9), 21(3), 23, 25, 25(2), 25(3), 25(6), 31, 42, 44, 47

Read judgment Generate summary

High Courts22 Apr 2026Disposed Of

B L Koli Vs United India Insurance Company Ltd & Ors.

Delhi High Court · (2026) 04 DEL CK 0769

Code of Criminal Procedure, 1973- Section 156(3)General Insurance (Conduct, Discipline and Appeal) Rules, 1975- Rule 3(1), 4(1), 4(5), 4(9), 21(3), 23, 25, 25(2), 25(3), 25(6), 31, 42, 44, 47

Read judgment Generate summary

High Courts22 Apr 2026Allowed

Sh. Ravindra Singh And Anr Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0768

Railway Claims Tribunal Act, 1987- Section 23

Read judgment Generate summary