JUDGMENT DATABASE

Search 12,06,118 Indian judgments.

12,06,118 judgments in All Courts · page 394 of 60,306

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

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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

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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)

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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

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High Courts03 Aug 2026

Chirag Rastogi Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4253

IPC-Section 279/304A

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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

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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

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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

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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

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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)

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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

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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)

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High Courts03 Aug 2026Dismissed

Jagtar Singh Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 08 DEL CK 3858

RTI Act

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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

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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

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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)

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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)

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High Courts03 Aug 2026Allowed

M/s Gainda Lal Ram Narayan & Anr. Vs Shri Narayan Shamnani

Delhi High Court · (2026) 08 DEL CK 3864

Delhi Rent Control Act, 1958-Section 25-B (8), 14(1)(e), 14(1)(g), 25B, proviso (e) to Section 14(1), proviso to sub-section (8) of Section 25-BCPC-Order VII Rule 11, Section 115Specific Relief Act, 1963-Section 6

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High Courts03 Aug 2026Disposed Of

Har Devi Vs The New India Assurance Co. Ltd & Ors.

Delhi High Court · (2026) 08 DEL CK 3867

Code of Civil Procedure, 1908-Order I Rule 10

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High Courts03 Aug 2026Disposed Of

Union Of India & Anr. Vs Bhushan Lal & Anr.

Delhi High Court · (2026) 08 DEL CK 4069

Industrial Disputes Act, 1947-Section 25F, 25 F(b), 25-F(b), 2(j)Central Civil Service (Temporary Service) Rules, 1965Constitution of India-Article 309, 226

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