High Courts25 Sept 2026Allowed
Ankur Yadav & Ors. Vs State Of Nct Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4566
IPC-Section 498A, 406, 34
COURT ARCHIVE
Delhi High Court judgments, 2026
7,050 judgments · page 12 of 353
High Courts25 Sept 2026Dismissed
Deepak Alias Appu Vs The State (Govt. Of NCT Delhi)
Delhi High Court · (2026) 09 DEL CK 4565
NDPS Act-Section 21/25/29
High Courts25 Sept 2026Allowed
Dilip Kumar & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4564
IPC-Section 498A, 406, 34
High Courts25 Sept 2026Dismissed
Aman @ Sonu Vs State (NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 4562
IPC-Section 366, 376D, 376(2)(N), 34
High Courts25 Sept 2026Allowed
Nishant Tandon Vs State Of NCT Of Delhi Through SHO Of PS Sunlight Colony & Anr.
Delhi High Court · (2026) 09 DEL CK 4559
IPC-Section 279/338
High Courts25 Sept 2026
Manoj Chaudhary Vs The State NCT Of Delhi
Delhi High Court · 2026 INSC 1022
Constitution of India-Article 226, 22, 22(1), 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Children from Sexual Offences Act, 2012
High Courts25 Sept 2026Allowed
Vijay Singh Vs Union Of India (Ministry Of Railway)
Delhi High Court · (2026) 09 DEL CK 4550
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts24 Sept 2026Dismissed
Ajeet Bharti Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4670
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3, 3(1), 3(2)(va), 3(1)(r), 3(1)(s), 3(1)(u), 3(1)(v), 3(1)(w), 18, 18A(1), 18A(2)Code of Criminal Procedure, 1973-Section 438, 41
High Courts24 Sept 2026
Ravi @ Angoda Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 4668
Indian Penal Code, 1860-Section 302Constitution of India-Part III
High Courts24 Sept 2026Allowed
Bhola Shankar Vs State Of GNCT Delhi
Delhi High Court · (2026) 09 DEL CK 4666
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 35(1)(c)Bharatiya Nyaya Sanhita, 2023-Sections 311, 317(2), 3(5), 309(4), 111Arms Act, 1959-Section 25, 25(1-B), 27(2)
High Courts24 Sept 2026Dismissed
Equitas Small Finance Bank Ltd. Vs Mrs Nirmala Bai Shanthilal & Ors.
Delhi High Court · (2026) 09 DEL CK 4664
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
High Courts24 Sept 2026Dismissed
Bharat Singh Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 09 DEL CK 4663
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 118(1), 118(2), 190(1)
High Courts24 Sept 2026Disposed Of
Yava Corp Global Limited Vs S N Capital Management Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 4640
Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts24 Sept 2026Dismissed
Maharana Pratap Education Center Vs G S Developers And Contractors Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 4639
High Courts24 Sept 2026Dismissed
DMRC. Ltd, New Delhi Vs M/S Parsvnath Developers Ltd
Delhi High Court · (2026) 09 DEL CK 4638
Indian Stamp Act, 1899
High Courts24 Sept 2026Dismissed
M/s Osho GS and Company Vs M/s Wapcos Limited
Delhi High Court · (2026) 09 DEL CK 4637
Indian Stamp Act, 1899
High Courts24 Sept 2026Disposed Of
Karmyogi Properties Pvt. Ltd. Vs OYO Hotels And Homes Pvt. Ltd. & Ors.
Delhi High Court · (2026) 09 DEL CK 4636
Arbitration and Conciliation Act, 1996-Section 29A(4) and (5)
High Courts24 Sept 2026Disposed Of
Nims Voda Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Limited (IRCTC)
Delhi High Court · (2026) 09 DEL CK 4635
Arbitration and Conciliation Act, 1996-Section 12(2), 11(6), 9, 17
High Courts24 Sept 2026Allowed
Aashiya Vs National Medical Commission Through Its Secretary & Ors.
Delhi High Court · (2026) 09 DEL CK 4618
Constitution of India-Article 226National Medical Commission Act, 2019Rights of Persons with Disabilities Act, 2016-Sections 56, 57, 59
High Courts24 Sept 2026Partly Allowed
Rita Singh & Anr. Vs Central Bureau Of Investigation
Delhi High Court · (2026) 09 DEL CK 4606
Code of Criminal Procedure, 1973-Section 482, 300Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471, 477A, 30, 463, 464Constitution of India-Article 20(2)