COURT ARCHIVE

Delhi High Court judgments, 2026

7,336 judgments · page 245 of 367

High Courts20 Mar 2026

North Delhi Power Ltd. Vs Govt. Of NCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2476

Right to Information Act, 2005-Section 2(h), 2(h)(a) to (d), 2(h)(d)(i), 18 (3)Delhi Electricity Reform Act, 2000-Sections 14, 15, 16, 60, 14(1)Delhi Electricity Reforms (Transfer Scheme) Rules, 2001

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High Courts20 Mar 2026

Prashant Vs Union Of India & Anr.

Delhi High Court · (2026) 03 DEL CK 2475

Arms Act, 1959Constitution of India-Article 226, 227

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High Courts20 Mar 2026

Mr. Nidish Gopalkrishnan Nair Vs X & Ors.

Delhi High Court · (2026) 03 DEL CK 2472

CPC-Section 151, Order XXXIX Rule 1 and 2, XXXIX Rule 3Delhi High Court (Original Side) Rules, 2018Constitution of India-Article 19(1)(a), 21

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High Courts20 Mar 2026

Tribhuvan Gaur & Anr. Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 2470

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High Courts20 Mar 2026Allowed

Deepak Kumar Mishra & Ors. Vs State Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 2464

IPC-Section 498A/406/34

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High Courts20 Mar 2026

Gulam Nabi Vs State (Through SHO PS Khajuri Khas)

Delhi High Court · (2026) 03 DEL CK 2463

BNS-Section 117(2)/79/351(3)/64(1)/74/3(5)

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High Courts20 Mar 2026

Rohit Malhotra Vs State Of NCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2461

BNS-Section 103(1)/333/238(a)/3(5)BNSS-Section 183IPC-Section 34

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High Courts20 Mar 2026

Wasim Akhtar Vs State (GNCT Of Delhi)

Delhi High Court · (2026) 03 DEL CK 2508

BNS-Section 64(1)/137(2)POCSO Act-Section 4

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High Courts20 Mar 2026

Amar Kirti Mehta Vs Northern Railway & Anr.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 76, 12Contract Act, 1872-Section 28, 28(b)Limitation Act, 1963-Article 137

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High Courts20 Mar 2026

The Oriental Insurance Co Ltd Vs Naresh Kumar & Ors.

Delhi High Court · (2026) 03 DEL CK 2496

Cr.P.C.-Section 161

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High Courts20 Mar 2026

Rajbeer Gupta Vs Vikas & Ors.

Delhi High Court · (2026) 03 DEL CK 2492

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High Courts20 Mar 2026Allowed

Sumit Kumar & Ors. Vs The State (Govt. Of NCT Delhi) & Anr.

Delhi High Court · (2026) 03 DEL CK 2486

IPC-Sections 498A/406/34BNSS-Section 528

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High Courts20 Mar 2026Allowed

Jitendra Parewa & Ors. Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 03 DEL CK 2487

IPC-Sections 498A/406/506/34BNSS-Section 528

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High Courts20 Mar 2026Allowed

Deepa C G Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 2534

IPC-Sections 279, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts20 Mar 2026

Sangeeta Chadha & Ors. Vs The Commissioner Of Police Delhi & Ors.

Delhi High Court · (2026) 03 DEL CK 2511

Constitution of India-Article 226, 14, 19(1)(g), 21, 14 and 16, 311, Part IIIRight to Information Act, 2005

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High Courts20 Mar 2026

M/S KRK Enterprise Vs Delhi Development Authority & Anr.

Delhi High Court · (2026) 03 DEL CK 2510

Constitution of India-Article 226

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High Courts20 Mar 2026

Union Of India & Ors. Vs Ex Sgt Kishan Bahadur Singh 751051 R

Delhi High Court · (2026) 03 DEL CK 2538

Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008

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High Courts20 Mar 2026

United News Of India Vs Union Of India Through Land And Development Officer Ministry Of Housing And Urban Affairs & Anr.

Delhi High Court · (2026) 03 DEL CK 2535

Constitution of India-Article 226Companies Act-Section 25Insolvency and Bankruptcy Code, 2016-Section 9, 14

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High Courts20 Mar 2026

Dr Prannoy Roy & Anr. Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 2290

Indian Penal Code, 1860-Sections 120-B read with 420Prevention of Corruption Act, 1988-Section 13(2) read with Section 13(1)(d)Constitution of India-Article 21

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High Courts20 Mar 2026

Residency Resorts Private Limited Vs United Service Institution Of India Through Director General

Delhi High Court · (2026) 03 DEL CK 2289

Arbitration and Conciliation Act, 1996-Section 9, 9(ii)(e)Societies Registration ActSpecific Relief Act, 1963-Section 14, 14(d), 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(i)(c), 14(c), 34, 41, 41(e), 42

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