High Courts21 May 2026Allowed
Rohit Lehra & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1912
Bharatiya Nyaya Sanhita, 2023-Section 118(1)IPC-Section 324, 498A, 406Hindu Marriage Act, 1955-Section 13-B(1), 13-B(2)
COURT ARCHIVE
Delhi High Court judgments, 2026
7,207 judgments · page 133 of 361
High Courts21 May 2026
Karan Bisht @ Kuber & Ors. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1914
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Allowed
Deepak & Ors. Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2026) 05 DEL CK 1915
Bharatiya Nyaya Sanhita (BNS) 2023-Sections 110, 126(2), 351(2), 3(5)IPC-Sections 308, 341, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Allowed
Rahul Sharma Alias Sonu & Anr. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1917
IPC-Section 308, 341, 34, 506
High Courts21 May 2026Allowed
Nisha Chugh & Ors. Vs The State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1920
Indian Penal Code-Sections 354, 509, 323, 341, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Allowed
Honey Kharbanda & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2193
IPC-Sections 498A, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 May 2026Dismissed
Mukesh Khurana Vs Rahul Chaudhary
Delhi High Court · (2026) 05 DEL CK 1764
Civil Procedure Code, 1908-Section 24, Order VII Rule 10, 151, XII Rule 6, 39 Rule 1&2, VIII Rule 6A (I), 12 Rule 6, 10, 25Arbitration and Conciliation Act, 1996-Section 8, 37Easements Act, 1882-Section 60
High Courts21 May 2026Allowed
Subhash Chand & Anr. Vs Ravi Chand Garg
Delhi High Court · (2026) 05 DEL CK 1765
Delhi Rent Control Act, 1958-Section 25B (8), 6A, 27, 14(1)(e), proviso to Section 25B(8), 25-B(8), sub-section (8) of Section 25-BCPC-Order XXII Rule 3, Section 151, 115Transfer of Property Act-Section 108
High Courts21 May 2026Dismissed
Prithipal Singh Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1809
Advocates’ Welfare Act, 2001
High Courts21 May 2026Disposed Of
Nuclear Power Corporation Of India Limited Vs Sp Udaykumar
Delhi High Court · (2026) 05 DEL CK 1785
Right to Information Act, 2005-Sections 8(1)(a), 8(1)(d), 8 (1)(e)Atomic Energy (Radiation Protection) RulesAtomic Energy (Control of Irradiation of Food) Rules, 1990
High Courts21 May 2026Disposed Of
Honey Kharbanda And Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0731
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 406, 498A
High Courts21 May 2026Disposed Of
Nisha Chugh & Ors. Vs State Govt Of Nct Of Delhi And Ors
Delhi High Court · (2026) 05 DEL CK 0730
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 354, 506, 509
High Courts21 May 2026Disposed Of
Karan Bisht @ Kuber & Ors. Vs State Govt Of Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0729
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts21 May 2026Disposed Of
Narendra Singh Nirwan Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 0728
High Courts21 May 2026Disposed Of
Rohit Lehra And Ors Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 05 DEL CK 0727
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 118(1)Indian Penal Code, 1860- Section 406, 498A
High Courts21 May 2026Disposed Of
Kartik Yadav Vs State & Ors
Delhi High Court · (2026) 05 DEL CK 0726
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 279
High Courts21 May 2026Disposed Of
Rahul Sharma Alias Sonu & Anr. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 0725
Indian Penal Code, 1860- Section 34, 308, 341, 506
High Courts21 May 2026Disposed Of
Deepak & Ors Vs State (Nct Of Delhi) & Ors
Delhi High Court · (2026) 05 DEL CK 0724
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110, 126(2), 351(2)Indian Penal Code, 1860- Section 34, 308, 341, 506
High Courts21 May 2026Dismissed
Jalu Ram Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 0723
Constitution of India, 1950- Article 226Central Industrial Security Force Rules, 2001- Rule 26(4)
High Courts21 May 2026Disposed Of
Vicky Vs Municipal Corporation Of Delhi And Ors.
Delhi High Court · (2026) 05 DEL CK 0722
Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21