High Courts18 May 2026
M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd Vs Employees' State Insurance Corporation
Delhi High Court · (2026) 05 DEL CK 2095
Arbitration and Conciliation Act, 1996-Section 36, 34Code of Civil Procedure, 1908-Order XXI
COURT ARCHIVE
Delhi High Court judgments, 2026
7,207 judgments · page 141 of 361
High Courts18 May 2026
MS Platino Automotive Private Limited Vs MS Saranya Infra Equipment Solutions LLP
Delhi High Court · (2026) 05 DEL CK 2096
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 37, 7, 16, 21, 12(2), Fourth Schedule
High Courts18 May 2026
Tata Capital Limited Vs M/s Shiv Shakti Industries & Ors.
Delhi High Court · (2026) 05 DEL CK 2097
Arbitration and Conciliation Act, 1996-Section 11(6)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Banks and Financial Institutions Act
High Courts18 May 2026
Bizloan Private Limited Vs Rajesh Kumar & Anr.
Delhi High Court · (2026) 05 DEL CK 2098
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)
High Courts18 May 2026Allowed
Paras Nath & Ors. Vs State Of Delhi
Delhi High Court · (2026) 05 DEL CK 1970
Indian Penal Code-Sections 302, 307, 324, 34Arms Act, 1959-Sections 25, 27Cr.P.C.-Section 313
High Courts18 May 2026Allowed
Mahesh Sharma Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1921
IPC-Section 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026
Manmeet Singh Saggu & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1922
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026Allowed
Paramjeet Singh Gandas Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1923
IPC-Sections 323, 341, 506BNSS-Section 528
High Courts18 May 2026Allowed
Monu Chaudhary Vs Priyanka
Delhi High Court · (2026) 05 DEL CK 1924
Indian Penal Code-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4Cr.P.C.-Section 125
High Courts18 May 2026Allowed
Harjeet Singh Kataria Vs State Of NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 1933
Arms Act, 1959-Section 25, 45, 45(D), 25/54/59Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts18 May 2026
Nirmal Bhanwarlal Jain & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1936
IPC-Sections 406/420/468/471 read with Section 120-BArbitration and Conciliation Act, 1996-Section 34
High Courts18 May 2026Allowed
Aanand Singh & Ors. Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1937
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026Allowed
Sajjan Kumar & Ors. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1941
IPC-Section 451, 323, 34, 452, 341, 325Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026Allowed
Prashant Shrivastav Alias Lavi & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1943
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026Disposed Of
HDFC General Insurance Co Ltd Vs Fakir Chand & Ors.
Delhi High Court · (2026) 05 DEL CK 1816
India Penal Code, 1860-Sections 279/338Motor Vehicles Act-Section 168
High Courts18 May 2026Disposed Of
Royal Sundaram General Insurance Co Ltd Vs Sushil Kumar Sachdeva & Ors
Delhi High Court · 2025 INSC 938
Motor Vehicle Act 1988-Section 168Motor Vehicles Act, 1988
High Courts18 May 2026Disposed Of
Sanjay Bansal & Ors. Vs Sonia Arora & Anr.
Delhi High Court · 2025 INSC 366
High Courts18 May 2026Allowed
Anvita Madan & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1784
Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 2(s), 14Mental Healthcare Act, 2017
High Courts18 May 2026Dismissed
Shri Subhkaran @ Subhkarn Vs The Competent Authority And Administrator & Anr.
Delhi High Court · (2026) 05 DEL CK 1786
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 68(f)(2)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976Constitution of India-Article 227
High Courts18 May 2026Disposed Of
Mr. C. Asok Kumar Vs Bar Council Of India
Delhi High Court · (2026) 05 DEL CK 1788
Advocates Act, 1961-Section 37, 48-A, 35, U/S37, u/s 37, u/s 48-A