High Courts20 Mar 2026Dismissed
Vandana Mishra Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 0539
Constitution of India, 1950- Article 15, 16
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 246 of 367
High Courts20 Mar 2026Dismissed
CR Catering Co. Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 0538
High Courts20 Mar 2026Allowed
Remika Devi Vs National Board Of Examination In Medical Sciences And Others
Delhi High Court · (2026) 03 DEL CK 0537
Constitution of India, 1950- Article 14, 226
High Courts20 Mar 2026Allowed
Deepak Kumar Mishra & Ors. Vs State Govt Of Nct Of Delhi & Anr
Delhi High Court · (2026) 03 DEL CK 0536
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts20 Mar 2026Dismissed
Wasim Akhtar Vs State (Gnct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0535
Bharatiya Nyaya Sanhita, 2023- Section 64(1), 137(2)Protection Of Children From Sexual Offences Act, 2012- Section 4
High Courts20 Mar 2026Allowed
Rohit Malhotra Vs State Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0534
Bharatiya Nyaya Sanhita, 2023- Section 183Bharatiya Nyaya Sanhita, 2023- Section 3(5), 103(1), 238(a), 333Indian Penal Code, 1860- Section 34
High Courts20 Mar 2026Disposed Of
Gulam Nabi Vs State (Through Sho Ps Khajuri Khas)
Delhi High Court · (2026) 03 DEL CK 0533
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 64(1), 74, 79, 117(2), 351(3)
High Courts20 Mar 2026Allowed
Bhojiya Khatun & Anr. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0532
Railway Claims Tribunal Act, 1987- Section 17(2), 23
High Courts20 Mar 2026Allowed
Rajaram & Ors. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0531
Railway Claims Tribunal Act, 1987- Section 17(2), 23
High Courts20 Mar 2026Allowed
Bhulai & Anr. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0530
Railway Claims Tribunal Act, 1987- Section 17(2), 23
High Courts20 Mar 2026Allowed
Suresh Kumar Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0529
Railway Claims Tribunal Act, 1987- Section 17(2), 23
High Courts20 Mar 2026Disposed Of
Kamal Vs State (Nct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0528
Indian Penal Code, 1860- Section 34, 120B, 420, 467, 468, 471
High Courts20 Mar 2026Disposed Of
TV Today Network Limited Vs News Laundry Media Private Limited And Ors
Delhi High Court · (2026) 03 DEL CK 0524
Constitution of India, 1950- Article 19(1), 19(1)(a)Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 1, Order 43 Rule 1Copyright Act, 1957- Section 39, 52, 52A, 52(1)(a), 52(1)(m), 63, 63A
High Courts20 Mar 2026Disposed Of
Zamin Adil Bhat Vs National Investigation Agency
Delhi High Court · (2026) 03 DEL CK 0523
Constitution of India, 1950- Article 21, 370Code of Criminal Procedure, 1973- Section 173Indian Penal Code, 1860- Section 120B, 121A, 122, 123
High Courts20 Mar 2026Disposed Of
Haris Nisar Langoo Vs National Investigation Agency
Delhi High Court · (2026) 03 DEL CK 0522
Constitution of India, 1950- Article 21, 370Code of Criminal Procedure, 1973- Section 173Indian Penal Code, 1860- Section 120B, 121A, 122, 123
High Courts20 Mar 2026Dismissed
National Aviation Company Of India Limited Vs Indian Aircraft Technicians Association & Anr
Delhi High Court · (2026) 03 DEL CK 0521
Constitution of India, 1950- Article 14, 21Arbitration and Conciliation Act, 1996- Section 28(2), 31(7), 31(7)(b), 34, 34(2), 37Air Corporations (Transfer of Undertakings and Repeal) Act, 1994- Section 9
High Courts20 Mar 2026Dismissed
Air India Limited Vs All India Aircraft Engineers Association & Anr
Delhi High Court · (2026) 03 DEL CK 0520
Constitution of India, 1950- Article 14, 21Arbitration and Conciliation Act, 1996- Section 28(2), 31(7), 31(7)(b), 34, 34(2), 37Air Corporations (Transfer of Undertakings and Repeal) Act, 1994- Section 9
High Courts20 Mar 2026Dismissed
Govt. Of Nct Of Delhi & Ors Vs Manisha
Delhi High Court · (2026) 03 DEL CK 0519
Constitution of India, 1950- Article 14, 16
High Courts20 Mar 2026Allowed
Government Of Nct Of Delhi & Anr. Vs Sehdev & Anr.
Delhi High Court · (2026) 03 DEL CK 0518
Constitution of India, 1950- Article 14, 16
High Courts20 Mar 2026Dismissed
Itgoa & Ors. Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 0517