High Courts17 Mar 2026
Dr. Adla Satya Narayan Rao Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2526
Right to Information Act-Section 10, 8, 8(1)(d), 8(1)(e)Drug and Cosmetics Act, 1940-Sections 8 and 16, Second Schedule
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 254 of 367
High Courts17 Mar 2026
Supreme Court Of India Vs Love Kaushik
Delhi High Court · (2026) 03 DEL CK 2520
Right to Information Act, 2005-Section 19, 19(1), 19(3), 2(h), 20, 7General Clauses Act, 1897-Section 3(42)Interpretation Act 1978-Schedule 1
High Courts17 Mar 2026
Umesh Varma Vs The Government Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2519
Code of Civil Procedure, 1908-Section 151Indian Succession Act, 1925-Section 229, 230, 231, 278
High Courts17 Mar 2026
Sheelo Devi & Ors. Vs Suresh & Ors.
Delhi High Court · (2026) 03 DEL CK 2518
Indian Penal Code, 1860-Section 279/304A
High Courts17 Mar 2026
Supreme Court Of India Vs Anjali Singh
Delhi High Court · (2026) 03 DEL CK 2517
Right to Information Act, 2005-Section 19, 19(1), 19(3), 2(h), 7, 20General Clauses Act, 1897-Section 3(42)Constitution of India-Article 226
High Courts17 Mar 2026
Manju Singh Vs Naim Khan & Ors.
Delhi High Court · (2026) 03 DEL CK 2515
The Act-Section 168
High Courts17 Mar 2026
Supreme Court Of India Vs Harsh Kumar Vashisht
Delhi High Court · (2026) 03 DEL CK 2513
Right to Information Act, 2005-Section 19, 19(1), 19(3), 2(h), 7, 20General Clauses Act, 1897-Section 3(42)Constitution of India-Article 226
High Courts17 Mar 2026
Supreme Court Of India Vs Tejas
Delhi High Court · (2026) 03 DEL CK 2512
Right to Information Act, 2005-Section 19, 19(1), 19(3), 2(h), 7, 20General Clauses Act, 1897-Section 3(42)Constitution of India-Article 226
High Courts17 Mar 2026Dismissed
Geron Corporation Vs The Assistant Controller Of Patents And Designs
Delhi High Court · (2026) 03 DEL CK 2537
Patents Act, 1970-Section 117-A, 2(1)(j), 2(1)(ja), 3(i), 3(d), 3(j), 10, 10(4), 10(4)(c), 138(4)Code of Civil Procedure, 1908-Section 151
High Courts17 Mar 2026Partly Allowed
Suraj @ Satish Vs State Gnct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0512
Code of Criminal Procedure, 1973- Section 207, 222(2), 232, 313(1)(b), 374, 428Indian Penal Code, 1860- Section 34, 174A, 319, 323, 324, 325, 326, 334, 392, 394, 397Evidence Act, 1872- Section 32, 32(2), 47, 67
High Courts17 Mar 2026Disposed Of
Moonwalk Infra Projects Pvt Ltd Vs M/s Onstruq Interlayer Private Limited
Delhi High Court · (2026) 03 DEL CK 0511
Arbitration and Conciliation Act, 1996- Section 7, 7(1), 7(4)(b), 7(5), 11, 11(6), 12Contract Act, 1872- Section 2, 2(a), 2(b), 2(e), 6(2)
High Courts17 Mar 2026Allowed
Maria Nuemia Albertina Vs Customs
Delhi High Court · (2026) 03 DEL CK 0510
Constitution of India, 1950- Article 21, 22, 22(2)Bhartiya Nagrik Suraksha Sanhita, 2023- Section 58, 187Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 21, 23, 28, 50, 57, 67
High Courts17 Mar 2026Allowed
Deepak @ Judi Vs State (N.C.T.Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0509
Indian Penal Code, 1860- Section 34, 302Arms Act, 1959- Section 25, 27, 54, 59
High Courts17 Mar 2026Dismissed
Nazar Vs State Govt Of Nct Delhi
Delhi High Court · (2026) 03 DEL CK 0508
Indian Penal Code, 1860- Section 34, 302, 307, 323, 341
High Courts17 Mar 2026Dismissed
Shri Lakshyaraj Singh Mewar Vs State Of Rajasthan & Ors
Delhi High Court · (2026) 03 DEL CK 0497
Code of Civil Procedure, 1908- Section 9Indian Succession Act, 1925- Section 218, 227, 232, 237, 238, 239, 240, 247, 263, 276, 278, 295, 299Hindu Succession Act, 1956Section 3(g)
High Courts17 Mar 2026Dismissed
Padmaja Kumari Parmar Vs Lakshyaraj Singh Mewar And Ors
Delhi High Court · (2026) 03 DEL CK 0496
Code of Civil Procedure, 1908- Section 9Indian Succession Act, 1925- Section 218, 227, 232, 237, 238, 239, 240, 247, 263, 276, 278, 295, 299Hindu Succession Act, 1956Section 3(g)
High Courts16 Mar 2026
Principal Commissioner Of Income Tax-1 Vs Boeing India Pvt. Ltd.
Delhi High Court · (2026) 03 DEL CK 2431
Income Tax Act, 1961-Section 2(1A), 47, 92CA, 92CA(3), 132, 132(4), 133-A, 139(1), 142, 142(1), 143(2), 144C, 144C(1), 144C(5), 147/148, 153(1), 153(4), 153-A, 154, 260, 260A, 292BCompanies Act, 1956-Section 394(2)
High Courts16 Mar 2026
Rajesh Bhandoria Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 693
Central Civil Services (Pension) Rules, 2021-Rule 43(1), 43(6)CCS Pension Rules, 1972
High Courts16 Mar 2026Allowed
Make My Trip (India) Private Limited Vs Assistant Commissioner Of Income Tax, Circle-75(1), Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2428
Income Tax Act, 1961-Section 197, 197(1), 201, 201(1)/(1A), 154, 133A(2A), 271 G, 226, 220(6), 264, 143(1), 143(3), 190, 148, 147, 9, 44BBB, 206C(9), Chapter XVII-BIncome Tax Rules, 1962-Rule 28AA, 28AA(2), 28AA(2)(iii), 28AB, 28Constitution of India-Article 226
High Courts16 Mar 2026
Kanwarjeet Singh Batth Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2388
Constitution of India-Articles 226/227Code of Criminal Procedure, 1973-Section 41(1)(g)Extradition Act, 1962-Section 34(b)(2), 5, 17, 10(2), 2(c), 10