JUDGMENT DATABASE

Search 11,85,147 Indian judgments.

11,85,147 judgments in All Courts · page 185 of 59,258

High Courts08 Apr 2026Disposed Of

Ram Pyari Vs UT Of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 0168

J & K Land Acquisition Act, 1994- Section 4(1)

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High Courts08 Apr 2026Dismissed

Uma Shankar Sharma Vs State (Govt. Of Nct) & Anr

Delhi High Court · (2026) 04 DEL CK 0141

Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 11A, 25F

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High Courts08 Apr 2026Dismissed

Christian Michel James Vs Union Of India And Ors.

Delhi High Court · (2026) 04 DEL CK 0140

Constitution of India, 1950- Article 21, 32, 223, 237, 245, 253, 399Indian Penal Code, 1860- Section 120B, 415, 420, 467Prevention of Corruption Act, 1988- Section 7, 8, 9, 12, 13(1)(d), 13(2)

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High Courts08 Apr 2026Partly Allowed

Sunita Mehta Vs Special Director Enf.Dte.

Delhi High Court · (2026) 04 DEL CK 0139

Foreign Exchange Management Act, 1999- Section 3(b), 6(3)(f), 13(1), 13(2), 19, 35General Clauses Act, 1897- Section 6, 6ADefence of India (Amendment) Rules, 1965- Rule 132A, 132A(2)

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High Courts08 Apr 2026Dismissed

Ved Prakash Vs M/s Gay Dry Cleaners & Anr

Delhi High Court · (2026) 04 DEL CK 0138

Code of Civil Procedure, 1908- Section 115Delhi Rent Control Act, 1958- Section 14(1), 14(1)(e), 25B(8)

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High Courts08 Apr 2026Allowed

Pradeep Vs State

Delhi High Court · (2026) 04 DEL CK 0137

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 173, 313Indian Penal Code, 1860- Section 34, 279, 299, 300, 301, 302, 304I, 304II, 337, 338. 382, 392, 471

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High Courts08 Apr 2026Allowed

Sanjay Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0136

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High Courts08 Apr 2026Allowed

Choti Beti Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 0135

Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A

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High Courts08 Apr 2026Disposed Of

Pidge Technologies Pvt Ltd Vs Sliksync Technologies Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 0134

Arbitration and Conciliation Act, 1996- Section 11, 11(5), 11(6), 12(2)

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High Courts08 Apr 2026Allowed

Krishan Chawla Vs Sanjeev Jain And Ors

Delhi High Court · (2026) 04 DEL CK 0124

Code of Civil Procedure, 1908- Section 80, Order 7 Rule 11, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015- Section 12A

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High Courts08 Apr 2026Dismissed