High Courts04 May 2026Allowed
Anish Yadav Vs State Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0071
Bharatiya Nayaya Sanhita, 2023- Section 3(5), 49, 109(1), 132, 221Arms Act, 1959- Section 25, 27
COURT ARCHIVE
Delhi High Court judgments, 2026
7,245 judgments · page 177 of 363
High Courts04 May 2026Dismissed
Alina Francis Vs State Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0070
Bharatiya Nayaya Sanhita, 2023- Section 112(2), 318(4)
High Courts04 May 2026Dismissed
DP @L Vs State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 05 DEL CK 0069
Bharatiya Nayaya Sanhita, 2023- Section 64(2), 351(2)
High Courts02 May 2026
Sh. Puran Chand & Ors. Vs Sh. Prabhat & Ors.
Delhi High Court · (2026) 05 DEL CK 2382
Code of Civil Procedure, 1908-Section 100Indian Easements Act, 1882-Section 52, 60, 60(b)Indian Evidence Act-Section 116
High Courts02 May 2026
Laxmi & Anr. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2464
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts02 May 2026
Bhoop Nath Rai Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2084
Constitution of India-Article 226CCS (Revised Pay) Rules, 1997
High Courts02 May 2026Dismissed
IC-74753F Lt Col Manali Shrivastava Vs Union Of India And Ors.
Delhi High Court · (2026) 05 DEL CK 1860
Army Order 05/2024/MS-Para 120Constitution of India-Article 226
High Courts02 May 2026Dismissed
Deepak Kumar & Ors. Vs Border Security Force & Anr.
Delhi High Court · (2026) 05 DEL CK 1861
Constitution of India-Article 14
High Courts02 May 2026Dismissed
Rajnish Kumar Ex Constable Gd Vs Union Of India Through Ministry Of Home Affairs & Ors.
Delhi High Court · (2026) 05 DEL CK 1862
BSF Act, 1968-Sections 20(b), 20(c), 22(a), 40Constitution of India-Article 226
High Courts02 May 2026Dismissed
Sagun Kumar Chandan Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1863
High Courts02 May 2026Allowed
Pankaj Mishra & Ors Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2026) 05 DEL CK 0049
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts02 May 2026Dismissed
Bhoop Nath Rai Vs Union Of India & Ors
Delhi High Court · (2026) 05 DEL CK 0048
Constitution of India, 1950- Article 226
High Courts30 Apr 2026Allowed
Indian Ex Bordermen Movement & Ors. Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2335
CCS (Revised) Pay Rules, 1997Constitution of India-Articles 14 & 16
High Courts30 Apr 2026
Pravin Bataniya Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2326
Border Security Force Act, 1968-Section 11, 11(2), 48(1)(c)Border Security Force Rules, 1969-Rule 22, 22(1), 22(1)(b), 173(8), 176, 177Constitution of India-Article 32, 74(1), 163(1), 226, 311, 311(2)
High Courts30 Apr 2026
Parminder Rai Vs Canara Bank E Syndicate
Delhi High Court · (2026) 04 DEL CK 2343
Code of Civil Procedure, 1908-Section 96
High Courts30 Apr 2026
Delhi Development Authority Vs Dr. Fresh Assets Limited
Delhi High Court · (2026) 04 DEL CK 2394
Code of Civil Procedure, 1908-Section 96, Order XLI, 80, VII Rule 11, I Rule 10, 41 Rule 22DDA Act, 1957-Section 53B, 53B (2)Companies Act
High Courts30 Apr 2026
State Vs Dilavar Singh
Delhi High Court · (2026) 04 DEL CK 2360
Indian Penal Code, 1860-Sections 342, 506, 376Protection of Children from Sexual Offences Act, 2012-Section 4, 29, 30, 3, 5, 7, 9Code of Criminal Procedure, 1973-Section 164, 313, 161, 378, 386
High Courts30 Apr 2026
Jai Kishan Gupta Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2361
Land Acquisition Act, 1894-Section 54, 4, 4(1), 6, 18, 23, 24, 24 (eighthly)Indian Stamp Act, 1899-Sections 27 and 47A
High Courts30 Apr 2026
Naveen Kumar Jain Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 2362
Land Acquisition Act, 1894-Section 54, 4, 6, 18, 23, 24, 51ADelhi Land Reforms Act, 1954
High Courts30 Apr 2026
Mandiya T.T. College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2026) 04 DEL CK 2438
Constitution of India-Article 226National Council For Teacher Education Act, 1993-Section 18NCTE Regulations, 2014-Clause 7(14)(i), 8(6), 8(14), 10(3)