COURT ARCHIVE

Delhi High Court judgments, 2026

7,247 judgments · page 202 of 363

High Courts20 Apr 2026Disposed Of

Gur Kaur Minor & Ors. Vs Union Of India & Anr.

Delhi High Court · (2026) 04 DEL CK 1955

Adoption Regulations, 2022-Regulation 67(3), 67, 67(1), 67(2), Schedule XXXVHindu Adoption and Maintenance Act, 1956Adoption (Amendment) Regulations, 2021-Regulation 22B, Schedule XXXIII, XXXIV, Chapter IV-A, 22B(1), 22B(2), 22E(1), 22B(3)

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High Courts20 Apr 2026

M/S Jai Ambey Construction Co. Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 1956

Contempt of Courts Act, 1971

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High Courts20 Apr 2026Disposed Of

Rajesh Dabas Vs N Saravana Kumar & Ors.

Delhi High Court · (2026) 04 DEL CK 1957

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High Courts20 Apr 2026Disposed Of

Naresh Kumar Vs Keshav Chandra & Ors.

Delhi High Court · (2026) 04 DEL CK 1958

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

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High Courts20 Apr 2026Disposed Of

Vijender Vs Robin Baleja, Chief Executive Officer (Ceo), Delhi Cantonment Board & Anr.

Delhi High Court · (2026) 04 DEL CK 1959

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High Courts20 Apr 2026Disposed Of

Vijay Verma Vs M/s Aggarwal Traders Doors Ltd & Anr.

Delhi High Court · (2026) 04 DEL CK 0781

Code of Criminal Procedure, 1973- Section 251, 319Negotiable Instruments Act, 1881- Section 138

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High Courts20 Apr 2026Disposed Of

Rohit Bharadwaj & Ors Vs State Govt. Of Nct Of Delhi And Anr

Delhi High Court · (2026) 04 DEL CK 0780

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 377, 406, 498A

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High Courts20 Apr 2026Dismissed

Amar Singh Vs Union Of India & Anr

Delhi High Court · (2026) 04 DEL CK 0779

Constitution of India, 1950- Article 226

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High Courts20 Apr 2026Dismissed

Gaurav Bhardwaj Vs State Government Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0752

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 305(B), 316, 318(4), 336, 338, 339, 340

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High Courts20 Apr 2026Allowed

Rihan Khan @ Dulare Vs State Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0751

Indian Penal Code, 1860- Section 120B, 304B, 313, 498ADowry Prohibition Act, 1961- Section 3, 4

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High Courts20 Apr 2026Dismissed

Mamraj Vs State (Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0750

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110

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High Courts20 Apr 2026Dismissed

Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.

Delhi High Court · (2026) 04 DEL CK 0749

Constitution of India, 1950- Article 14, 226

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High Courts20 Apr 2026Dismissed

Central Bureau Of Investigation Vs Kuldeep Singh & Ors.

Delhi High Court · (2026) 04 DEL CK 0744

Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Prevention of Money Laundering Act, 2002 – Section 19, 45

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High Courts20 Apr 2026Dismissed

National Highways And Infrastructure Development Corporation Limited Vs Intercontinental Consultants And Technocrats Private Limited In Joint Venture With Anandjiwala Infra Advisory Pvt. Ltd.

Delhi High Court · (2026) 04 DEL CK 0743

Arbitration and Conciliation Act, 1996- Section 31A(3), 31(3), 34

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High Courts20 Apr 2026Disposed Of

Ram Kunwar Singh And Anr Vs Union Of India And Ors

Delhi High Court · (2026) 04 DEL CK 0742

Central Civil Service (Revised Pay) Rules 2008- Rule 2, 3, 4, 5, 6, 7, 8

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High Courts20 Apr 2026Dismissed

J L Wali & Ors Vs Union Of India & Ors

Delhi High Court · (2026) 04 DEL CK 0741

Constitution of India, 1950- Article 226

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High Courts20 Apr 2026Dismissed

Vikram Kumar Jha Vs Union Of India & Ors

Delhi High Court · (2026) 04 DEL CK 0740

Motor Vehicles Act, 1988- Section 2(10), 2(19)Delhi Police (Appointment and Recruitment) Rules, 1980 Rule 7, 14(a)

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High Courts20 Apr 2026Dismissed

Janki Devi Vs Anita & Ors

Delhi High Court · (2026) 04 DEL CK 0739

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Evidence Act, 1872- Section 148(1)

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High Courts20 Apr 2026Disposed Of

Poonam Sharma Vs Surinder Singh

Delhi High Court · (2026) 04 DEL CK 0738

Constitution of India, 1950- Article 227

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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 0737

Arbitration and Conciliation Act, 1996- Section 9, 12, 17

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