COURT ARCHIVE

Delhi High Court judgments, 2026

7,247 judgments · page 197 of 363

High Courts21 Apr 2026

National Highways Authority Of India Vs Patel KNR Heavy Infrastructure Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 2304

Arbitration and Conciliation Act, 1996-Section 28(1)(a), 28(3), 34, 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 74

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High Courts21 Apr 2026

Delhi Tourism & Transportation Development Corporation Vs M/s Gammon India Ltd

Delhi High Court · (2026) 04 DEL CK 2178

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015-Section 34, 48Contract Act, 1872-Section 23

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High Courts21 Apr 2026

M/S Elegant Transport Company Vs Fujifilm India Private Limited

Delhi High Court · (2026) 04 DEL CK 2190

Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 11, 8, 11(6-A), 16, 37, 12(2)

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High Courts21 Apr 2026

Tata Capital Housing Finance Limited Vs Anuj Garg & Ors.

Delhi High Court · (2026) 04 DEL CK 2240

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Banks and Financial Institutions Act, 1993

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High Courts21 Apr 2026

Sandeep Kumar Proprietor- M/s N. Brothers Overseas Vs Principal Commissioner Of Customs (Import)

Delhi High Court · (2026) 04 DEL CK 2154

Customs Act, 1962-Section 108, 28(4), 124, 112(a)(i), 114AA, 154, 28(9), 28BB, 28(1), 28, 110, 110(2), 128, 28(9A), 110A, 124(a)Constitution of India-Article 226

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High Courts21 Apr 2026

Anil Kumar @ Kallu Vs The State (NCT Of Delhi)

Delhi High Court · 2025 INSC 35

Indian Penal Code, 1860-Section 302, 392, 394, 34Code of Criminal Procedure-Section 161, 313Indian Evidence Act, 1872-Section 27, 101, 106, 114 Illustration (a)

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High Courts21 Apr 2026Allowed

Krishan Kumar Singh Alias Krishan Lal & Ors. Vs State Through Sho P S Saket & Anr.

Delhi High Court · (2026) 04 DEL CK 2316

Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts21 Apr 2026

Manpreet Singh & Ors. Vs The State (NCT Of Delhi) Through SHO Of PS Rajouri Garden Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2101

Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 126(2), 3(5)IPC-Sections 323, 341, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts21 Apr 2026

Ravi Shankar & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2104

IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts21 Apr 2026

Ramesh Chand Arora Vs Ritu Maira & Ors.

Delhi High Court · (2026) 04 DEL CK 2106

Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 311BNSS-Section 528

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High Courts21 Apr 2026Allowed

Harsh Chander Alias Chanda & Anr. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2315

IPC-Sections 308, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts21 Apr 2026Disposed Of

Rohit Vs State (GNCT Of Delhi)

Delhi High Court · (2026) 04 DEL CK 2086

IPC-Section 302/341/34Delhi Prison Rules-Rule 1212(2)

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High Courts21 Apr 2026Allowed

Amit Madhwal & Ors. Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2087

BNS-Section 85/316(2)/351(2)/3(5)

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High Courts21 Apr 2026Dismissed

Shameem Ahmad Vs State Of N.C.T. Of Delhi

Delhi High Court · (2026) 04 DEL CK 2088

Delhi Excise Act-Section 33/52BNSS-Section 438(3)Motor Vehicles Act-Section 133

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High Courts21 Apr 2026Allowed

Anwar Khan @ Chacha Vs The State NCT Of Delhi

Delhi High Court · (2026) 04 DEL CK 2089

BNS-Section 103(1)/61(2)/3(5)Arms Act-Section 25/27BNSS-Section 183

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High Courts21 Apr 2026Allowed

Prashant Vs The State (Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 2090

IPC-Section 302/148/149/120B/34Arms Act-Section 25/27

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High Courts21 Apr 2026Dismissed

Maxford Healthcare & Ors. Vs Union Of India & Anr.

Delhi High Court · (2026) 04 DEL CK 2000

New Drugs and Clinical Trials Rules, 2019-Rule 2(1)(w)(iii), 3, 19Drugs and Cosmetics Act, 1940-Sections 12(1) and 33

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High Courts21 Apr 2026Disposed Of

Anurag Malik & Anr. Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2001

Constitution of India-Article 226Delhi (Compulsory Registration of Marriage) Order, 2014Hindu Marriage Act, 1955

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High Courts21 Apr 2026Dismissed

S (Mother Of N) Vs The Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2003

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High Courts21 Apr 2026Dismissed

Union Of India & Ors. Vs 278535 Cpl Thankachen Chacko, Retd.

Delhi High Court · (2026) 04 DEL CK 2042

Navy (Pension) Regulations, 1964-Regulation 92(2)Pension Regulations for the Air Force, 1961 Part I-Regulation 136(b), Section 144, 144Constitution of India-Article 226

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