High Courts23 Sept 2026
Liugong India Pvt Ltd Vs Crosslite Infra Pvt Ltd & Ors.
Delhi High Court · (2026) 09 DEL CK 4073
Arbitration and Conciliation Act, 1996-Section 9, 17
COURT ARCHIVE
Delhi High Court judgments, 2026
7,097 judgments · page 18 of 355
High Courts23 Sept 2026
Smt. Risal Kaur Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 4093
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts23 Sept 2026Allowed
Sh. Uttkersh Mishra & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 4098
IPC-Section 498A, 406, 34
High Courts23 Sept 2026Dismissed
Mohammad Shahrukh Vs The State Govt. Of N.C.T. Of Delhi
Delhi High Court · (2026) 09 DEL CK 4099
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528, 84Code of Criminal Procedure, 1973-Section 438, 482Bharatiya Nyaya Sanhita, 2023-Sections 109(1), 332(B), 189(4), 191, 3(5)
High Courts23 Sept 2026Allowed
Bhupendra Tyagi & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4102
IPC-Section 323/506/341/34
High Courts23 Sept 2026
Madhusudan Namboodiri Vs Liqvid English Edge Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 4103
Arbitration and Conciliation Act, 1996-Section 11(5), 11, 12(2), Fourth Schedule, 11(6)
High Courts23 Sept 2026
Chunawala Aatif Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 4104
BNS-Section 318(4), 319, 340
High Courts22 Sept 2026Dismissed
Steel Authority Of India Vs Norvic Shipping North America Inc.
Delhi High Court · (2026) 09 DEL CK 3639
Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(2), 9, 21, 27, 28(3), 31(3), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 37, 44, 48Arbitration and Conciliation (Amendment) Act, 2015Ports Act-Section 53
High Courts22 Sept 2026Dismissed
Steel Authority Of India Vs Norvic Shipping North America Inc.
Delhi High Court · (2026) 09 DEL CK 4397
Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(2), 9, 21, 27, 28(3), 31(3), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 37(1)(a), 37(3), 44, 48Arbitration and Conciliation (Amendment) Act, 2015Act No. 3 of 2016
High Courts22 Sept 2026
Smt. Chandrawati Shah Vs Smt. Rajinder Kaur
Delhi High Court · 2026 INSC 983
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, VIII Rule 1A(3), 151Transfer of Property Act, 1882-Section 123Registration Act-Section 17
High Courts22 Sept 2026
Shubham Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 3697
Constitution of India-Article 226
High Courts22 Sept 2026
Vikas Bhardwaj & Anr. Vs C.B.I.
Delhi High Court · (2026) 09 DEL CK 3698
IPC-Sections 120-B, 420, 468, 471Code of Criminal Procedure, 1973-Sections 161, 164, 173, 482
High Courts22 Sept 2026
Rajesh Kumar Vs State
Delhi High Court · (2026) 09 DEL CK 3699
Indian Penal Code, 1860-Section 302, 304 Part II, 387, 34Arms Act, 1959-Section 25NDPS Act-Section 21, 61, 85
High Courts22 Sept 2026
Gaurav Jaiswal Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 3702
BNS-Section 69/64(1)/79/75(2)/351(3)
High Courts22 Sept 2026
Shyam Singh Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 3704
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts22 Sept 2026
Girish Kumar Jain Vs UCO Bank
Delhi High Court · (2026) 09 DEL CK 3706
Code of Civil Procedure, 1908-Section 96, Order VI Rule 17, II Rule 2Indian Contract Act, 1872-Section 73
High Courts22 Sept 2026
Akshay Kumar Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 09 DEL CK 3707
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483IPC-Sections 302/34
High Courts22 Sept 2026
Rajesh Kumar Vs State
Delhi High Court · (2026) 09 DEL CK 3709
Indian Penal Code, 1860-Section 302, 304 Part II, 387, 34Arms Act, 1959-Section 25NDPS Act-Section 21, 61, 85
High Courts22 Sept 2026Allowed
Mohd Aalam & Ors. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 09 DEL CK 3710
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 323, 341, 506, 34
High Courts22 Sept 2026
Jitendra Pratap Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 3711
Constitution of India-Articles 226 and 227Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 120B