COURT ARCHIVE

Delhi High Court judgments, 2026

7,284 judgments · page 213 of 365

High Courts15 Apr 2026Allowed

Santosh Rawat Vs State (Govt. Of NCT Of Delhi) Through SHO PS-Sagarpur & Anr.

Delhi High Court · (2026) 04 DEL CK 2112

Bharatiya Nyaya Sanhita, 2023-Section 69Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 376

High Courts15 Apr 2026Allowed

Rajat Singhal & Ors. Vs State (NCT of Delhi) & Anr.

Delhi High Court · (2026) 04 DEL CK 2114

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

High Courts15 Apr 2026Allowed

Gaurav & Ors. Vs State Of NCT Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2143

IPC-Sections 498A, 406, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts15 Apr 2026Allowed

Abhishek Anand Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 1969

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 179, 94 and 179

High Courts15 Apr 2026Allowed

Kamruddin @ Kamru Vs State (NCT Of Delhi)

Delhi High Court · (2026) 04 DEL CK 1970

IPC-Section 365/376(2)(g)/506/34Delhi Prison Rules, 2018-Rule 1212

High Courts15 Apr 2026Allowed

Amit Pateriya Vs State Govt Of NCT Of Delhi

Delhi High Court · (2026) 04 DEL CK 1971

IPC-Section 302/201/120B/34Arms Act-25/27/54/59

High Courts15 Apr 2026Dismissed

Komal Verma Vs State Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 1972

BNS-Section 143(4)/3(5)/61(2)JJ Act-81

High Courts15 Apr 2026Dismissed

Brij Lal & Sons Vs DDA

Delhi High Court · (2026) 04 DEL CK 2017

Delhi High Court Act-Section 10Civil Procedure Code, 1908-Order XXI Rules 11, 58, Section 96, 100, XLVII, 114Constitution of India, 1950-Article 227

High Courts15 Apr 2026Disposed Of

Telecommunications Consultants India Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2002

High Courts15 Apr 2026Disposed Of

More Than Water Private Limited Vs Nesco Limited

Delhi High Court · (2026) 04 DEL CK 2047

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rules 1 and 2Copyright Act, 1957Trade Marks Act, 1999-Section 57, 9(1)(b)

High Courts15 Apr 2026Disposed Of

Pepsico Inc. & Anr. Vs Parle Agro Private Limited

Delhi High Court · (2026) 04 DEL CK 2049

Code of Civil Procedure, 1908-Order XXXIX Rule 2A, Section 151, 39 Rule 2-A, Rule 2-A of Order XXXIXContempt of Courts Act, 1971-Section 12Contempt of Courts (Delhi High Court) Rules, 2025-Rules 5(a), 9 and 10

High Courts15 Apr 2026Dismissed

Onextel Media Pvt Ltd & Anr. Vs Anil Kumar Editor In Chief Telecom Live Magazine & Anr.

Delhi High Court · (2026) 04 DEL CK 2061

Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter VII, 5, 16Code of Civil Procedure, 1908

High Courts15 Apr 2026Partly Allowed

Ashwani Dewan & Anr. Vs M/S Miniso Life Style Private Limited

Delhi High Court · (2026) 04 DEL CK 2072

Code of Civil Procedure-Order XXXIX Rule 10, XIII – A Rule 3, section 151

High Courts15 Apr 2026Dismissed

M/S Anantaa-MRKR-ARINFRA (JV) Pvt. Ltd. Vs Oil And Natural Gas Corporation Limited (ONGC) & Anr.

Delhi High Court · (2026) 04 DEL CK 2073

Constitution of India-Articles 14, 19(1)(g), 226CGST Rules, 2017-Rule 8(5), 9, 8(4), 9 and 10, Rule-8(5), -9, Rule-10(1)CGST Act, 2017-Section 22, 31, 25

High Courts15 Apr 2026Disposed Of

Smt Rashmi Sharma Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2074

Constitution of India-Article 226

High Courts15 Apr 2026Disposed Of

Amarnath Vs Bharat Sanchar Nigam Limited & Ors.

Delhi High Court · (2026) 04 DEL CK 2075

BSNL CDA Rules, 2006-Rule 43, 40(a), 33(B)(j)Constitution of India-Articles 14, 16, and 21Administrative Tribunals Act, 1985-Section 14

High Courts15 Apr 2026Disposed Of

Mukesh Trehan Vs District Manager, M.P. State Agro Industrial Development Corporation

Delhi High Court · (2026) 04 DEL CK 0730

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151

High Courts15 Apr 2026Disposed Of

Rizwan Khan & Ors. Vs State (Nct Of Delhi) & Anr

Delhi High Court · (2026) 04 DEL CK 0729

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 379, 452, 506

High Courts15 Apr 2026Disposed Of

Gaurav & Ors. Vs State Of Nct Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 0728

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A, 506

High Courts15 Apr 2026Disposed Of

Santosh Rawat Vs State( Govt. Of Nct Of Deli) Through Sho Ps-Sagarpur & Anr.

Delhi High Court · (2026) 04 DEL CK 0727

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Bharatiya Nyaya Sanhita, 2023- Sections 69