COURT ARCHIVE

Delhi High Court judgments, 2026

7,097 judgments · page 22 of 355

High Courts17 Sept 2026

Farhan Ansar Suse Vs National Investigation Agency & Ors.

Delhi High Court · (2026) 09 DEL CK 2394

National Investigation Agency, Act 2008-Section 21(4)Indian Penal Code, 1860-Sections 120B, 387Unlawful Activities (Prevention) Act, 1967-Sections 13, 18, 18A, 20, 38, 39

High Courts17 Sept 2026

Anil Kumar Singh Vs State Of Nct Of Delhi

Delhi High Court · (2026) 09 DEL CK 2393

BNS-Section 103(1), 238(b), 61(2), 3(5)

High Courts17 Sept 2026Allowed

Sudhir Kumar & Ors. Vs State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 2392

IPC-Section 498A, 34

High Courts17 Sept 2026

Pr. Commissioner Of Income Tax (Central)-2 Vs M/S Delhivery Pvt. Ltd.

Delhi High Court · (2026) 09 DEL CK 2391

Income Tax Act, 1961-Section 56(2)(viib)

High Courts17 Sept 2026

Gurudwara Shri Guru Singh Sabha(Regd) Through Its General Secretary Ranjeet Singh Vs Shailender Singh & Ors.

Delhi High Court · (2026) 09 DEL CK 2388

High Courts16 Sept 2026

Unison Hotels Private Limited Vs IFFCO Tokio General Insurance Company Limited

Delhi High Court · (2026) 09 DEL CK 2282

Arbitration and Conciliation Act, 1996-Section 5, 14, 14(1)(a), 14(2), 16, 19(1), 23(4), 29A, 29-A(1), 29A(5), 34, 34(2)(b)(ii), 34(2-A), 37, 37(1)(c), 37(2)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015-Section 15, 26Arbitration and Conciliation (Amendment) Act, 2019-Section 1(2), 6(a)

High Courts16 Sept 2026

Prabhat Shahi Vs National Institute Of Open Schooling (NIOS)

Delhi High Court · (2026) 09 DEL CK 2283

Constitution of India-Article 226Registration of Births and Deaths Act, 1969

High Courts16 Sept 2026

Harjeet Singh Vs The State NCT Of Delhi & Ors.

Delhi High Court · (2026) 09 DEL CK 2284

IPC-Section 288, 304ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts16 Sept 2026

Roshani & Ors. Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2285

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989

High Courts16 Sept 2026

The Management Of M/S D.T.C. Vs Naresh Kumar & Anr.

Delhi High Court · (2026) 09 DEL CK 2286

Industrial Disputes Act, 1947-Section 10, 10(1)(c) and (d), 11(3), 11-A, 17B, 33, 33(2)(b)Constitution of India-Article 226

High Courts16 Sept 2026

Gyan Prakash @ Bhushan & Anr. Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2287

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)(2)

High Courts16 Sept 2026

Mgt.Of Kirori Mal College Vs Poonam Devi & Anr.

Delhi High Court · (2026) 09 DEL CK 2288

Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F, 17B, 2(oo), 2(oo)(bb), 22(oo)(bb), 25H

High Courts16 Sept 2026

Dharam Pal Vs DTC

Delhi High Court · (2026) 09 DEL CK 2289

Constitution of India-Article 226Indian Evidence Act

High Courts16 Sept 2026

DTC Vs Hari Shankar

Delhi High Court · (2026) 09 DEL CK 2290

Industrial Disputes Act, 1947-Section 17B, 33, 10Constitution of India-Article 226

High Courts16 Sept 2026

Delhi Transport Corporation Vs Balwan Singh

Delhi High Court · (2026) 09 DEL CK 2291

Industrial Disputes Act, 1947-Section 11AConstitution of India-Article 226Indian Evidence Act

High Courts16 Sept 2026

Mahesh Chand Vs D.T.C.

Delhi High Court · (2026) 09 DEL CK 2292

Constitution of India-Article 226

High Courts16 Sept 2026

Sunil Kumar Vs M/S Delhi Metro Rail Corporation Ltd.

Delhi High Court · (2026) 09 DEL CK 2295

Constitution of India-Article 226, 227DMRC's Service Rules-Rules 4.1, 5.6, 5.18 and 5.20

High Courts16 Sept 2026

SXXXXX YXXXX Vs The State Govt Of NCT Of Delhi & Anr

Delhi High Court · (2026) 09 DEL CK 2296

High Courts16 Sept 2026

Parvesh Mann @ Sagar Vs State (NCT Of Delhi)

Delhi High Court · (2026) 09 DEL CK 2297

IPC-Section 302/34/120BArms Act-25/27

High Courts16 Sept 2026Allowed

Ashok Chadha & Ors. Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 2298

IPC-Section 498A/406/34