High Courts20 Apr 2026
Mr Sundeep Singh Rekhi & Anr. Vs Ms Kavita Saxena
Delhi High Court · (2026) 04 DEL CK 2185
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 37, 16, 12(2), Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments, 2026
7,247 judgments · page 201 of 363
High Courts20 Apr 2026
Punit Balan Studios Private Limited & Ors. Vs Medallin Sports Private Limited
Delhi High Court · (2026) 04 DEL CK 2189
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 16, 37, 12(2), Fourth Schedule
High Courts20 Apr 2026
Randstad India Private Limited Vs B9 Beverages Limited
Delhi High Court · (2026) 04 DEL CK 2239
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts20 Apr 2026Allowed
Dr. Deepanjali Gupta & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2099
IPC-Sections 341, 323, 324, 506, 34, 354, 354A, 452, 509Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026
Jakir Mailk Vs Vivek Mishra
Delhi High Court · (2026) 04 DEL CK 2100
Negotiable Instruments Act, 1881-Section 138
High Courts20 Apr 2026
Vijay Verma Vs M/S Aggarwal Traders Doors Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 2103
Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 251, 319
High Courts20 Apr 2026
Parnit Kumar Vs The State Gnct Of Delhi Through Sho & Anr.
Delhi High Court · (2026) 04 DEL CK 2105
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Amit Kumar Shrivastava & Ors. Vs State Government Of NCT Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2107
IPC-Sections 498-A, 406, 34, 506Dowry Prohibition Act, 1961-Sections 3, 4BNSS-Section 528
High Courts20 Apr 2026Allowed
Jai Bhagwan & Ors. Vs State NCT of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2108
IPC-Sections 498A/406/509/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026
Susan Dhawan Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2109
IPC-Sections 279, 337, 338Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Rohit Bharadwaj & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2110
Indian Penal Code-Sections 498A, 406, 34, 354, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Deepak Wasson Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2113
Information Technology Act, 2000-Sections 43/66IPC-Sections 498A/406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026
Hemant Kumar & Ors. Vs State (Govt.Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2314
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 115(2)/126(2)/79/3(5)IPC-Sections 323/341/509/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Iffco Tokio General Insurance Co. Ltd. Vs Vineet Sharma & Ors
Delhi High Court · (2026) 04 DEL CK 2023
Motor Vehicles Act, 1988-Section 149(2)
High Courts20 Apr 2026Dismissed
Vishwa Samudra Kannur Expressway Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 1989
High Courts20 Apr 2026Disposed Of
Gurpreet Kaur Maini Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 1990
Rights of Persons with Disabilities Act, 2016-Section 14, Sub-Section 1 and 2(b) of Section 101, Sub-Section 1 of Section 14, first proviso of Section 14
High Courts20 Apr 2026Dismissed
M/S Hule Constructions Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 1992
Indian Companies Act, 1956
High Courts20 Apr 2026
Syeed Asima Ali Vs Hockey India & Ors.
Delhi High Court · (2026) 04 DEL CK 1994
Constitution of India-Article 215Contempt of Courts Act, 1971-Section 12, 2(b)High Court Rules and Orders-paragraph 14, Chapter 12-B, Volume IV
High Courts20 Apr 2026Disposed Of
M S Lakshmi Infrastructure And Developers India Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 2058
Arbitration and Conciliation Act, 1996-Section 9, 12, 17
High Courts20 Apr 2026Disposed Of
Dharamvir Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2070
Constitution of India, 1950-Article 226Army Rules 1954-Rule 13, 13(3), Clause III (iii)(a)(i), 13(3) Clause III(iii)(a)(i), Army Rule 13(3) Clause III (iii)(a)(i), III (a)(i), 13(3)(I)(ii), (I)(ii), (I)(iii), (III)(iii), I(ii), III (iii)(a), 13(3) Clause III (iii)(a)Regulations for the Army, 1962-Paras 144 to 147