High Courts16 Apr 2026Disposed Of
Moneywise Financial Services Pvt Ltd Vs Serum And Vaccines Inc And Ors
Delhi High Court · (2026) 04 DEL CK 0707
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
COURT ARCHIVE
Delhi High Court judgments, 2026
7,284 judgments · page 211 of 365
High Courts16 Apr 2026Disposed Of
Vishal Gupta Vs Municipal Corporation Of Delhi Through Commissioner & Anr
Delhi High Court · (2026) 04 DEL CK 0706
High Courts16 Apr 2026Disposed Of
Teli Tangum Camdir Vs State Nct Of Delhi & Ors
Delhi High Court · (2026) 04 DEL CK 0705
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 106
High Courts16 Apr 2026Disposed Of
Vivek Kumar And Ors Vs Govt Ofnct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0704
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts16 Apr 2026Disposed Of
Jail Rochlani & Ors. Vs State Govt Of Nct Of Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 0703
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts16 Apr 2026Disposed Of
Harsh Mittal Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0702
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 279, 338
High Courts16 Apr 2026Allowed
Pawan Kapoor Vs Registrar Of Cooperative Socities & Ors.
Delhi High Court · (2026) 04 DEL CK 0701
Constitution of India, 1950- Article 226, 227Delhi Co operative Societies Act, 1972- Section 80Delhi Co operative Societies Act, 2003- Section 115
High Courts16 Apr 2026Allowed
Panna Lal Kapoor Since Deceased Through Legal Representative Parveen Kapoor Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2026) 04 DEL CK 0700
Constitution of India, 1950- Article 226, 227Delhi Co operative Societies Act, 1972- Section 80Delhi Co operative Societies Act, 2003- Section 115
High Courts16 Apr 2026Disposed Of
Padam Sagar Baveja Vs Neeti Singh & Ors
Delhi High Court · (2026) 04 DEL CK 0699
Code of Civil Procedure, 1908- Order 21 Rule 66
High Courts16 Apr 2026Disposed Of
Dr. Radha Dubey Vs Govt. Of Nct Of Delhi And Ors
Delhi High Court · (2026) 04 DEL CK 0698
Central Civil Services (Leave) Rules, 1972- Rule 25
High Courts15 Apr 2026
Meenakshi Gautam Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2339
Indian Penal Code, 1860-Sections 498A, 323, 506Code of Criminal Procedure, 1973-Sections 161, 173(8), 311, 319, 482
High Courts15 Apr 2026
Bipin Kumar Vs Lakshmi Chhabra
Delhi High Court · (2026) 04 DEL CK 2399
Civil Procedure Code, 1908-Section 96, Order XLI, XXXVII, XXXVII Rule 2(3), XXXVII Rule 3(5), XXXVII Rule 3(7), 151
High Courts15 Apr 2026
Smt. Laxmi Rawat & Anr. Vs Sh. Daulat Singh Bisht
Delhi High Court · (2026) 04 DEL CK 2401
CPC-Section 96, Order XXXVII, XXXVII Rule 3(5)The Negotiable Instruments Act, 1881-Section 138
High Courts15 Apr 2026
Krishna Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 2453
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts15 Apr 2026
Jagdish Mishra & Ors. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 2468
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts15 Apr 2026
Union Of India & Ors. Vs Rinku Dhugga
Delhi High Court · (2026) 04 DEL CK 2479
All India Services (Death-cum-Retirement Benefits) Rules, 1958-Rule 16(3)All India Services (Confidential Rolls) Rules, 1970All India Services (Performance Appraisal Report) Rules, 2007
High Courts15 Apr 2026
Rekha Devi Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2415
CPC-Order XLVII
High Courts15 Apr 2026
Sudarshan Vs State
Delhi High Court · (2026) 04 DEL CK 2469
Code of Criminal Procedure-Section 374(2), 207, 313(1)(b), 232Protection of Children from Sexual Offences Act, 2012-Section 7, 9(m), 10, 18IPC-Section 354, 511, 376
High Courts15 Apr 2026
Sumer Singh Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 2470
Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 344Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 20, 20(1)Indian Penal Code, 1860-Section 379
High Courts15 Apr 2026Allowed
Danvir Tomer Vs State (NCT Of Delhi)
Delhi High Court · (2026) 04 DEL CK 2488
Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1), 235(2)Indian Penal Code, 1860-Section 498A, 304B, 34Dowry Prohibition Act, 1961-Section 2