High Courts15 Apr 2026Disposed Of
Gaurav & Ors. Vs State Of Nct Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 0728
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A, 506
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Search 11,85,147 Indian judgments.
11,85,147 judgments in All Courts · page 167 of 59,258
High Courts15 Apr 2026Disposed Of
Santosh Rawat Vs State( Govt. Of Nct Of Deli) Through Sho Ps-Sagarpur & Anr.
Delhi High Court · (2026) 04 DEL CK 0727
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Bharatiya Nyaya Sanhita, 2023- Sections 69
High Courts15 Apr 2026Disposed Of
Himanshu & Ors. Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 0726
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354. 377, 406, 498A, 509
High Courts15 Apr 2026Disposed Of
Rajat Singhal & Ors. Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2026) 04 DEL CK 0725
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts15 Apr 2026Dismissed
Aditya Kumar Vs State Of N.C.T. Of Delhi
Delhi High Court · (2026) 04 DEL CK 0724
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 186, 307, 353Arms Act, 1959- Section 25, 27, 39
High Courts15 Apr 2026Allowed
Military Engineering And Anr. Vs Ruksana Makwa
Delhi High Court · (2026) 04 DEL CK 0723
High Courts15 Apr 2026Disposed Of
Brij Lal & Sons Vs DDA
Delhi High Court · (2026) 04 DEL CK 0722
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 96, 100, 114, Order 21 Rule 11, Order 21 Rule 58Delhi High Court Act, 1966- Section 10
High Courts15 Apr 2026Disposed Of
Smt Natho Devi Vs Padam Singh
Delhi High Court · (2026) 04 DEL CK 0721
Delhi Rent Control Act, 1958- Section 11(1)(c), 14(1)(e), 14(7), 25B(8), 27, 45
High Courts15 Apr 2026Disposed Of
Pankaj Rajpal Vs Earthz Urban Spaces Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 0720
Arbitration and Conciliation Act, 1996- Section 9, 11, 12(2), 17, 21
High Courts15 Apr 2026Disposed Of
M/s Techman Estate Private Limited Vs Smt. Manju Jain & Anr.
Delhi High Court · (2026) 04 DEL CK 0719
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
High Courts15 Apr 2026Disposed Of
M/s Mooving Smart Mobility And Energy Private Limited Vs M/s Reinvent Agrochain Private Limited
Delhi High Court · (2026) 04 DEL CK 0718
Arbitration and Conciliation Act, 1996- Section 11, 11(6A), 16
High Courts15 Apr 2026Disposed Of
Toyota Material Handeling India Pvt Ltd Vs Crystal Sea Foods
Delhi High Court · (2026) 04 DEL CK 0717
Arbitration and Conciliation Act, 1996- Section 11(5), 11(6A), 16
High Courts15 Apr 2026Disposed Of
Bunninder Deep Singh Falak Vs New Delhi Municipal Council
Delhi High Court · (2026) 04 DEL CK 0716
New Delhi Municipal Council Act, 1994- Section 72, 115
High Courts15 Apr 2026Dismissed
Charanjit Lal And Ors Vs Union Of India And Ors
Delhi High Court · (2026) 04 DEL CK 0715
Constitution of India, 1950- Article 14, 16, 21Central Reserve Police Force Rules, 1955- Rule 43(a)
High Courts15 Apr 2026Disposed Of
Shitija Saxena Vs Canara Bank And Anr
Delhi High Court · (2026) 04 DEL CK 0714
Code of Civil Procedure, 1908- Section 151
High Courts15 Apr 2026Dismissed
Amarnath Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 0713
Constitution of India, 1950- Article 14, 16, 21Administrative Tribunals Act, 1985- Section 14Bharat Sanchar Nigam Limited (BSNL) Conduct, Discipline and Appeal Rules, 2006- Rule 33(B)(j), 40(a), 43
High Courts15 Apr 2026Disposed Of
Great Eastern Energy Corporation Limited Vs Sopan Projects
Delhi High Court · (2026) 04 DEL CK 0712
Arbitration and Conciliation Act 1996- Section 33, 33(1), 34
High Courts15 Apr 2026Disposed Of
Vandemataram Builders Vs Kanwaljeet Khetrapal
Chhattisgarh High Court · (2026) 04 CHH CK 0665
Chhattisgarh Real Estate Act, 2017- Section 58
High Courts15 Apr 2026Allowed
Dimpal Vs Nikhilkumar
Bombay High Court · (2026) 04 BOM CK 0597
Constitution Of India, 1950- Article 21Hindu Marriage Act, 1955- Section 13(1), 13(1)(iii)
Supreme Court15 Apr 2026Disposed Of
Bhartiya Mazdoor Sangh, U.P. & Anr Vs State Of U.P. & Others
Supreme Court Of India · (2026) 04 SC CK 0505
Constitution of India, 1950- Article 14, 142Sick Industrial Companies (Special Provisions) Act, 1985- Section 3(1)(o), 18(4), 18(12), 20(1), 29, 33Sick Industrial Companies (Special Provisions) Repeal Act, 2003- Section 4