High Courts19 Mar 2026
Munni Devi & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2528
IPC-Sections 498A/34
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 249 of 367
High Courts19 Mar 2026Disposed Of
Surya Lal Gupta Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 0541
Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21
High Courts19 Mar 2026Disposed Of
Rajnesh Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 0540
Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21
High Courts19 Mar 2026Allowed
Dharamawati Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0527
Railway Claims Tribunal Act, 1987- Section 23 123(c), 124A
High Courts19 Mar 2026Disposed Of
Manjay Kumar Vs State Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0526
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 2(iii)(b), 20, 29, 37, 50, 52A, 67
High Courts19 Mar 2026Disposed Of
Chadresh Kumar Gupta And Anr Vs M/s KLA Construction Technologies Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 0525
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 21 Rule 37, Order 21 Rule 41(3)
High Courts19 Mar 2026Dismissed
Poonam Kumar Vs Yash Pal Karval Through Lrs Ms. Kanchan Karval & Ors.
Delhi High Court · (2026) 03 DEL CK 0514
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Indian Succession Act, 1925- Section 276
High Courts19 Mar 2026Dismissed
Management Of Moolchand Khairati Ram Hospital And Ayurvedic Research Institute Vs Mrs Thresiamma George
Delhi High Court · (2026) 03 DEL CK 0513
Industrial Disputes Act, 1947- Section 2(j), 2(s), 10, 33, 33(1), 33(2), 33(2)(b)
High Courts18 Mar 2026
Mr. Kalanithi Maran Vs M/S Spicejet Ltd. & Anr.
Delhi High Court · (2026) 03 DEL CK 2384
Arbitration and Conciliation Act, 1996-Section 9, 33, 34, 36CPC-Order XLI Rule 5, XLVII
High Courts18 Mar 2026
Anita Devi Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 03 DEL CK 2363
High Courts18 Mar 2026
Abrar & Anr. Vs N.C.T. Of Delhi
Delhi High Court · (2026) 03 DEL CK 2359
Indian Penal Code, 1860-Section 365/34, 302/34, 201/34, 404, 404/34Indian Evidence Act, 1872-Section 114, 3
High Courts18 Mar 2026
Dr Rita Bakshi Vs Seema Bajaj & Anr.
Delhi High Court · (2026) 03 DEL CK 2358
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 223, 223(1), first proviso to Section 223(1), 225, Chapter XVIIndian Penal Code, 1860-Sections 420, 120B, 34, 35, 37Negotiable Instruments Act, 1881-Section 138
High Courts18 Mar 2026
Jitan Bora Vs The State (Govt. Of NCT) Delhi
Delhi High Court · (2026) 03 DEL CK 2337
Indian Penal Code, 1860-Section 299, 300, 302, 304, 304 Part I, 304 Part IICode of Criminal Procedure, 1973-Section 313Indian Evidence Act-Section 105
High Courts18 Mar 2026Allowed
Coromandel Indag Products India Ltd. Vs Sumitomo Chemical Company Ltd. & Anr.
Delhi High Court · (2026) 03 DEL CK 2336
Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11, VI Rule 2(1), VII Rule 14, XLI Rule 27, XLI Rule 33, 7 Rule 11, 7 Rule 13, XIII-A Rule 3, 2 Rule 2, Section 20Trade Marks Act, 1999-Section 47, 48(2)Copyright Act, 1957-Section 14, 19(5)
High Courts18 Mar 2026
Manish Popli Vs Central Bureau Of Investigation & Ors.
Delhi High Court · (2026) 03 DEL CK 2328
Indian Penal Code, 1860-Sections 376, 506, 384, 120BCr.P.C.-Sections 156(3), 160, 299, 82, 83, 482Constitution of India-Articles 226, 20, 21
High Courts18 Mar 2026
Abhinay Kumar Vs State(Govt. Of Nct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 2350
IPC-Section 406/420/120B/34
High Courts18 Mar 2026
Unibic Foods India Pvt Ltd Vs Bikaner Bhujia Udyog Sangh
Delhi High Court · (2026) 03 DEL CK 2315
High Courts18 Mar 2026
Sajna Devi Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2312
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts18 Mar 2026
Kamruddin @ Kamru Vs State (NCT Of Delhi)
Delhi High Court · (2026) 03 DEL CK 2310
High Courts18 Mar 2026Allowed
Sanjay Chauhan & Ors. Vs The State (N.C.T. Of Delhi) Throug S.H.O P.S. Vijay Vihar & Anr.
Delhi High Court · (2026) 03 DEL CK 2309
IPC-Section 498A/406/34