High Courts03 Aug 2026Dismissed
Afzal Baig & Ors. Vs Mohammad Haroon
Delhi High Court · (2026) 08 DEL CK 4216
Delhi Rent Control Act, 1958-Section 25-B(8), 25B(8), 14(1)(e), 14(1)(g)Code of Civil Procedure, 1908-Section 151
JUDGMENT DATABASE
Search 11,95,658 Indian judgments.
11,95,658 judgments in All Courts · page 325 of 59,783
High Courts03 Aug 2026
Sunil Kumar Alias Chanda Vs Afzal Elahi & Anr.
Delhi High Court · (2026) 08 DEL CK 4197
Delhi Rent Control Act, 1958-Section 25(B), 25B(8), 25-B(8), 19
High Courts03 Aug 2026
Shri Naresh Balyan Vs State Of NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 4302
Maharashtra Control of Organised Crime Act, 1999-Section 2, 2(1)(d), 2(1)(e), 2(1)(f), 3, 3(2), 4, 12, 18, 18(5), 18(6), 21, 21(4), 22, 23, 23(1)(a), 23(2)IPC-Section 34, 120B, 201, 302, 336, 387, 440, 506, 507Arms Act-Section 25, 27
High Courts03 Aug 2026
Jitender & Ors. Vs The State (N.C.T. Delhi) Through Sho P.S. Sunlight Colony & Anr.
Delhi High Court · (2026) 08 DEL CK 4309
Bharatiya Nyaya Sanhita, 2023-Sections 85/316(2)/351(2)/3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A/406/506/34
High Courts03 Aug 2026Allowed
Abhishek Sharma & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4281
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts03 Aug 2026Allowed
Shivraj Bhati & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4282
IPC-Sections 498A/406/34Dowry Prohibition Act, 1961-Section 4Hindu Marriage Act, 1955-Section 13B(2)
High Courts03 Aug 2026
Anurag Verma & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4283
IPC-Section 498A, 406, 34BNSS-Section 528
High Courts03 Aug 2026
Chirag Rastogi Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4253
IPC-Section 279/304A
High Courts03 Aug 2026Allowed
Rajnish Kapoor & Anr. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4254
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts03 Aug 2026
Wasim Aliyas Mohd Waseem Ansari & Ors. Vs The State Govt Of NCT Of Delhi & Anr
Delhi High Court · (2026) 08 DEL CK 4255
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts03 Aug 2026Allowed
M/S Rana Construction And Engineers Pvtl. Ltd. Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3895
Constitution of India-Article 226
High Courts03 Aug 2026Dismissed
Uttam Das Vs The Union Of India & Ors.
Gauhati High Court · 2024 INSC 789
Constitution of India-Article 226, 19Passport (Entry into India) Rules, 1950-Section 6 (a)Foreigners’ Act, 1946-Section 14 (c), 4, 3(2)(b), 6
High Courts03 Aug 2026Allowed
Dr. Himajit Kumar Barman Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 4111
Assam Medical Education Service Rules, 2008-Rule 3(3)(ii)Assam Civil Services (Conduct) Rules, 1965-Rule 3(1)
High Courts03 Aug 2026Disposed Of
M/s Gias Uddin Ahmed & Anr. Vs The Union Of India & Ors.
Gauhati High Court · (2026) 08 GAU CK 3900
Central Goods and Services Tax Act, 2017-Section 73, 74, 73(1), 74(1), 73(9), 74(9), 107, 112Constitution of India-Article 226
High Courts03 Aug 2026Allowed
Dipak Sarma Vs The State Of Assam & Ors.
Gauhati High Court · (2026) 08 GAU CK 3901
Assam Public Procurement Act 2017-Section 26 (3), 26(3), 27(3), 27(4)
High Courts03 Aug 2026Dismissed
Jagtar Singh Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 3858
RTI Act
High Courts03 Aug 2026Allowed
Yash Alias Maan Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 3859
IPC-Section 307/34Arms Act-Section 25/27/54/59
High Courts03 Aug 2026Dismissed
Paritosh Tiwari Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 08 DEL CK 3860
IPC-Section 420/465/467/468/471/120B/34
High Courts03 Aug 2026Dismissed
Sudhakar Dwivedi Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 3861
BNS-Section 318(4)/319/340BNSS-Section 173(4)
High Courts03 Aug 2026Dismissed
Nisar Ahmed Vs Agya Pal Singh
Delhi High Court · (2026) 08 DEL CK 3863
Civil Procedure Code, 1908-Order XLVII Rule 1, Section 151, 115, 97(3), 32(2)(i), VII Rule 11, 9, 21, 114, 47 Rule 1, 47, 113, 206, 623, VII, Rule 11Waqf Act, 1995-Section 83, 85, 37, 5(2), 6(1), 7(1), 32(3), 33(4), 35(1), 38(7), 39(3), 40(4), 48(2), 52(4), 54(3), 64(4), 67(4), 67(6), 69(3), 73(3), 83(1), 94, 54, 3, 54(3) & (4), 3(r), 2, 55The Waqf (Amendment) Act, 2013 (Act No.27 of 2013)