High Courts11 May 2026
Jayant Vs Charu Letha S.
Delhi High Court · (2026) 05 DEL CK 2030
Code of Civil Procedure, 1908-Order VI Rule 15, VIII Rule 1Hindu Marriage Act, 1955-Section 13(1)(ia)
COURT ARCHIVE
Delhi High Court judgments, 2026
7,245 judgments · page 159 of 363
High Courts11 May 2026
Ved Prakash & Ors. Vs Lakhmi Chand (Deceased) Thr Lrs & Ors.
Delhi High Court · (2026) 05 DEL CK 2018
Code of Civil Procedure, 1908-Order IX Rule 9, IX Rule 13, XXII Rule 4, XLI Rule 3A, XLIII Rule 1(c), Section 141, 151, 35BLimitation Act, 1963-Section 5, 12 and 14Constitution of India-Article 227
High Courts11 May 2026
M/S Shanti Developers Vs Virender Singh
Delhi High Court · (2026) 05 DEL CK 2114
Arbitration and Conciliation Act, 1996-Section 9, 7(5)Arbitration Act, 1996-Section 6(2), 6
High Courts11 May 2026
M/S Awadh Engineers Pvt. Ltd. Vs M/S Dalmia Cement (Bhart) Ltd
Delhi High Court · (2026) 05 DEL CK 2116
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12 (2), 16, 21, 37, Fourth Schedule
High Courts11 May 2026
M/s Shiv Radio Service LLP Vs M/s Max Star Appliances Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2117
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 16, 37, 12(2), Fourth Schedule
High Courts11 May 2026
Tata Capital Limited Vs Ariens Netcom Solution Private Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 1971
Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 11(6-A), 8, 37, 16, 12(2), Fourth Schedule
High Courts11 May 2026
Sahil Rawat & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1958
IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026Allowed
Saif Raza & Anr. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1959
Indian Penal Code-Sections 377, 406, 498A, 34Dowry Prohibition Act, 1961-Section 3, 4Muslim Women (Protection of Rughts on Marriage) Act, 2019-Section 4
High Courts11 May 2026Allowed
Hemender Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1961
IPC-Sections 498A/406/506/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026Allowed
Rajan Wadhwa & Anr. Vs State (Gov Of Nct Of Delhi) & Ors.
Delhi High Court · (2026) 05 DEL CK 1962
IPC-406/409/420/467/468/471/120BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026
Pappu Kumar Vs State (NCT of Delhi)
Delhi High Court · (2026) 05 DEL CK 1964
Bharatiya Nyaya Sanhita (BNS), 2023-Section 303(2)IPC-Section 379
High Courts11 May 2026Allowed
Hemant Pasrija & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2068
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026
Joginder Singh Bhati Vs State & Anr.
Delhi High Court · (2026) 05 DEL CK 2069
Indian Penal Code-Sections 420/406/120B/506/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts11 May 2026Disposed Of
Mrs. Khushnuma Khan & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1799
Constitution of India-Article 21, 226, 32, 136, 142Bombay Municipal Corporation Act, 1888-Sections 312(1), 313(1)(a) and 314Delhi Urban Shelter Improvement Board Act, 2010-Section 2(f)
High Courts11 May 2026Disposed Of
Pradeep Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1801
Right of Persons with Disabilities Act, 2016-Section 2(zc), 2(s), 2(r), Schedule, Schedule IIConstitution of India-Articles 14, 16, and 21, 226
High Courts11 May 2026Dismissed
Food Corporation Of India Vs Ace Integrated Solutions & Ors.
Delhi High Court · (2026) 05 DEL CK 1802
Micro, Small and Medium Enterprises Development Act, 2006-Section 18(3), 18, 8
High Courts11 May 2026Disposed Of
Ms Praveen Jain And Sons Vs Delhi Pollution Control Committee & Ors.
Delhi High Court · (2026) 05 DEL CK 1803
Constitution of India-Article 226
High Courts11 May 2026Dismissed
Anuj Goyal Vs NBCC (India) Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 1804
Constitution of India-Article 14
High Courts11 May 2026Disposed Of
Kamlesh Mehta Vs Table Tennis Federation Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1805
Constitution of India-Article 226, 141948 Act-Sections 164 and 165
High Courts11 May 2026Disposed Of
Prakash Rani Vs Mrs. Poonam Sethi & Anr.
Delhi High Court · (2026) 05 DEL CK 1825
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22, 22(3)Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 3Constitution of India-Article 227, 226 and 227