CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2026

7,097 judgments · page 19 of 355

High Courts22 Sept 2026

Rajesh Kumar Vs State

Delhi High Court · (2026) 09 DEL CK 3713

Indian Penal Code, 1860-Section 302, 304 Part II, 387/34Arms Act, 1959-Section 25NDPS Act-Section 21/61/85
Read judgment
High Courts21 Sept 2026

U E Trade Corporation (India) Pvt Ltd Vs Dr Bhupesh Mangla

Delhi High Court · (2026) 09 DEL CK 3305

Code of Civil Procedure, 1908-Section 96, 151, 2(12), 34, Order XLI, XLI Rule 27, 41 Rule 27, I Rule 10, XIV Rule 5, XX Rule 12, 41Transfer of Property Act, 1882-Section 106, 108(q), 111, 111(a), 111(f), 111(g)Indian Evidence Act, 1872-Section 116, 138, 65(e), 65(f), 74, 74(2), 77, 79
Read judgment
High Courts21 Sept 2026

Rajesh Kumar Vs Union Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 3090

Arbitration and Conciliation Act, 1996-Section 8, 11, 38, 38(2), 31(8)Code of Civil Procedure, 1908-Order XXXIIIConstitution of India-Article 14, 21, 226
Read judgment
High Courts21 Sept 2026

Kunal Yadav & Ors. Vs Manan Kumar Mishra & Ors.

Delhi High Court · 2026 INSC 442

Constitution of India-Article 226, 32Criminal Procedure Code, 1973-Section 154(3), 156(3), 200Bharatiya Nagarik Suraksha Sanhita, 2023-Section 173(1), 173(4), 174, 174(2), 175, 175(3), 223, Chapter XVI
Read judgment