High Courts20 Apr 2026Dismissed
Jiva Ganesha Bala Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0947
Constitution Of India, 1950-Article 14, 16, 21, 226Right To Information Act, 2005-Section 18, 18(1), 20
JUDGMENT DATABASE
Search 11,84,599 Indian judgments.
11,84,599 judgments in All Courts · page 244 of 59,230
High Courts20 Apr 2026Dismissed
Rameshbhai Shantilal Shah Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0946
Code Of Criminal Procedure, 1973-Section 313, 374, 397, 401Negotiable Instruments Act, 1881-Section 20, 87, 118, 138, 139
High Courts20 Apr 2026Allowed
Subhodeep Roy Vs Madhu Sudan Koiri
Gauhati High Court · (2026) 04 GAU CK 0904
Code of Civil Procedure, 1908- Section 114, 115, 151, Order 47 Rule 1, Order 13 Rule 10(2)
High Courts20 Apr 2026Disposed Of
Uttam Choudhury Vs State Of Assam And 6 Ors
Gauhati High Court · (2026) 04 GAU CK 0903
High Courts20 Apr 2026Disposed Of
Vijay Verma Vs M/s Aggarwal Traders Doors Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 0781
Code of Criminal Procedure, 1973- Section 251, 319Negotiable Instruments Act, 1881- Section 138
High Courts20 Apr 2026Disposed Of
Rohit Bharadwaj & Ors Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0780
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 377, 406, 498A
High Courts20 Apr 2026Dismissed
Amar Singh Vs Union Of India & Anr
Delhi High Court · (2026) 04 DEL CK 0779
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Dismissed
Gaurav Bhardwaj Vs State Government Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0752
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 305(B), 316, 318(4), 336, 338, 339, 340
High Courts20 Apr 2026Allowed
Rihan Khan @ Dulare Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0751
Indian Penal Code, 1860- Section 120B, 304B, 313, 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts20 Apr 2026Dismissed
Mamraj Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0750
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110
High Courts20 Apr 2026Dismissed
Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.
Delhi High Court · (2026) 04 DEL CK 0749
Constitution of India, 1950- Article 14, 226
High Courts20 Apr 2026Dismissed
Central Bureau Of Investigation Vs Kuldeep Singh & Ors.
Delhi High Court · (2026) 04 DEL CK 0744
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Prevention of Money Laundering Act, 2002 – Section 19, 45
High Courts20 Apr 2026Dismissed
National Highways And Infrastructure Development Corporation Limited Vs Intercontinental Consultants And Technocrats Private Limited In Joint Venture With Anandjiwala Infra Advisory Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 0743
Arbitration and Conciliation Act, 1996- Section 31A(3), 31(3), 34
High Courts20 Apr 2026Disposed Of
Ram Kunwar Singh And Anr Vs Union Of India And Ors
Delhi High Court · (2026) 04 DEL CK 0742
Central Civil Service (Revised Pay) Rules 2008- Rule 2, 3, 4, 5, 6, 7, 8
High Courts20 Apr 2026Dismissed
J L Wali & Ors Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0741
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Dismissed
Vikram Kumar Jha Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0740
Motor Vehicles Act, 1988- Section 2(10), 2(19)Delhi Police (Appointment and Recruitment) Rules, 1980 Rule 7, 14(a)
High Courts20 Apr 2026Dismissed
Janki Devi Vs Anita & Ors
Delhi High Court · (2026) 04 DEL CK 0739
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Evidence Act, 1872- Section 148(1)
High Courts20 Apr 2026Disposed Of
Poonam Sharma Vs Surinder Singh
Delhi High Court · (2026) 04 DEL CK 0738
Constitution of India, 1950- Article 227
High Courts20 Apr 2026Disposed Of
M S Lakshmi Infrastructure And Developers India Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 0737
Arbitration and Conciliation Act, 1996- Section 9, 12, 17
High Courts20 Apr 2026Allowed
Urvashi Shrivas Vs State Of Chhattisgarh
Chhattisgarh High Court · (2026) 04 CHH CK 0674
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 482Indian Penal Code, 1860 - Section 34, 420, 467, 468, 471