High Courts03 Aug 2026
Vishnu Rajak Vs Birjesh Kumar & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4328
Limitation Act-Section 3, 5, 4 to 24, 9, 6Limitation Act (XV of 1877)-Section 7Motor Vehicles Act-Section 110A
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11,95,900 judgments in All Courts · page 329 of 59,795
High Courts03 Aug 2026
M/s. Enbee Plantation Ltd. Vs Utkarsh Agrawal
Madhya Pradesh High Court · (2026) 08 MP CK 4326
High Courts03 Aug 2026Dismissed
Sudhir Kumar Hundet Vs Mp Madhya Kshetra Vidyut Vitrana Company Ltd & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4319
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Prevention of Corruption Act, 1988-Sections 7, 13(1)(d), 13(2)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rules 8, 8(2), 8(3), 9, 64
High Courts03 Aug 2026
Ranvijay Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4392
Companies Act, 2013-Section 212(1)(c), 217Constitution of India-Articles 14, 21
High Courts03 Aug 2026
M/S Eswara Kamadhenu Restaurant Pvt. Ltd. Vs The Director (R.P.Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4393
High Courts03 Aug 2026
M/S Kawatra Hospitality Pvt. Ltd. Vs The Director (R.P.Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4394
High Courts03 Aug 2026
Kuldeep Kumar Vs State NCT Of Delhi
Delhi High Court · 2025 INSC 248
Disaster Management ActIndian Penal Code, 1860-Section 188Cr.P.C.-Section 154, 156, 162, 167(2), 173, 173(2), 173(8), 190, 300, 482
High Courts03 Aug 2026
M/s Kawatra Tent And Caterers Pvt. Ltd. Vs The Director (R.P.Cell), Delhi Urban Shelter Improvement Board & Anr.
Delhi High Court · (2026) 08 DEL CK 4396
High Courts03 Aug 2026
Karan @ Deepak Kumar @ Deepu Vs The State (Govt. Of NCT) Of Delhi
Delhi High Court · (2026) 08 DEL CK 4398
IPC-Section 302
High Courts03 Aug 2026
Manik Chand & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4406
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts03 Aug 2026
Yuvraj & Ors. Vs Municipal Corporation Of Delhi North Zone
Delhi High Court · (2026) 08 DEL CK 4407
Constitution of India-Articles 226, 227Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts03 Aug 2026
Dinesh Vs Sushila Devi & Ors.
Delhi High Court · 2025 INSC 1105
CPC-Section 96, Order VII Rule 11, 114, XLVII, 151, XLICr.P.C.-Section 161, 340IPC-Sections 420, 467, 468, 471, 120-B
High Courts03 Aug 2026
Sudhir Kawatra Vs Shamli Kawatra
Delhi High Court · (2026) 08 DEL CK 4416
CPC-Section 96, Order XLI, XII Rule 6, 11(d), VII Rule 11Public Provident Fund Act, 1968-Section 10
High Courts03 Aug 2026
Sanjay Dubey Vs Nandlal
Delhi High Court · (2026) 08 DEL CK 4417
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, XII Rule 6, 151Registration Act-Section 49, 17Indian Stamp Act-Article 23A of Schedule 1
High Courts03 Aug 2026
Yogesh Kumar Vs State Of NCT Delhi & Ors.
Delhi High Court · (2026) 08 DEL CK 4418
Constitution of India-Article 226Bhartiya Nyaya Suraksha Sanhita, 2023-Section 528IPC-Section 302
High Courts03 Aug 2026
Smt. Archana Pandey & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4449
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts03 Aug 2026
Ravikant & Ors. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4450
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts03 Aug 2026
Sh. Sanjeet Mishra & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4456
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts03 Aug 2026
Union Of India & Ors. Vs Renu
Delhi High Court · (2026) 08 DEL CK 4477
Central Civil Service (Temporary Service) Rules, 1965-Rule 5(1)(a), 5(1)
High Courts03 Aug 2026
B4S Solutions Private Limited Vs ATC Telecom Infrastre Pvt. Ltd.
Delhi High Court · 2024 INSC 403
Arbitration and Conciliation Act, 1996-Section 9, 11(6), 21, 28(1)(a), 28(3), 31(3), 34Indian Evidence Act, 1872-Section 58, 91, 92, 101, 102, 115Bharatiya Sakshya Adhiniyam, 2023-Section 104