High Courts12 Mar 2026
M/s Cosco Blossoms Pvt Ltd Vs Oriental Insurance Company Ltd
Delhi High Court · (2026) 03 DEL CK 1885
Arbitration and Conciliation Act, 1996-Section 34, 12, 34(2)(b)(ii), 34(2), 48(2)(b)Insurance Act
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 261 of 367
High Courts12 Mar 2026
Poonam & Ors. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 1893
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts12 Mar 2026
Sh. P.K. Chawla Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 1895
Limitation Act-Section 5Code of Civil Procedure, 1908-Section 151, 96, Order XLI Rule 1Prevention of Corruption Act
High Courts12 Mar 2026
Hanif Khan & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1902
Indian Penal Code, 1860-Sections 498A, 406, 34, 506, 354Dowry Prohibition Act, 1961-Sections 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Mar 2026
Corporation Bank Vs Harvinder Singh & Ors.
Delhi High Court · (2026) 03 DEL CK 1910
CPC-Section 96, 151, 2(12), Order XX Rule 12, Proviso to Section 34(1)
High Courts12 Mar 2026
Neendar & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1930
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts12 Mar 2026
Rajat Goel & Anr. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1933
Indian Penal Code, 1860-Sections 323, 325, 452, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts12 Mar 2026
Rajat Goel & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1940
Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320
High Courts12 Mar 2026Allowed
Inderjeet & Ors. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1778
IPC-Section 498A/406
High Courts12 Mar 2026
Vipin Kaul Vs Kanta Deshwal
Delhi High Court · (2026) 03 DEL CK 1797
Constitution of India-Article 227Guardians and Wards Act, 1890-Section 9(1), 25, 12, 9Code of Civil Procedure, 1908-Order 7 Rule 11, 7 Rule 11(d)
High Courts12 Mar 2026Allowed
Union Of India & Anr. Vs M/s Shriram Coconut Products (P) Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 1834
Employees Provident Funds and Miscellaneous Provisions Act, 1952-Schedule I, Section 7A, 7BCoconut Development Board Act, 1979Tamil Nadu General Sales Tax Act (1 of 1959)
High Courts12 Mar 2026
Citibank N.A. Vs Special Director Of Enforcement
Delhi High Court · (2026) 03 DEL CK 1839
Foreign Exchange Management Act, 1999-Section 35Foreign Exchange Regulation Act, 1973Banking Companies (Period of Preservation of Records) Rules, 1985-Rule 2, 3 and 4
High Courts12 Mar 2026
Ubaidur Rahman Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1842
IPC-Section 420/406/34
High Courts12 Mar 2026
Sangita Mallik Vs Gandhi Smarak Sangrahalaya Samiti & Anr.
Delhi High Court · (2026) 03 DEL CK 1844
Societies Registration Act, 1860Constitution of India-Article 311
High Courts12 Mar 2026
Nishant Trivedi @ Nonu Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1846
BNS-Section 308(5)/3(5)
High Courts12 Mar 2026
Commissioner Of Customs Airport And General Near Igi Airport New Delhi Vs M/s Entire Logistics Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 1856
Customs Act, 1962-Section 130, 112(a), 112(b), 114AA, 117Customs Brokers Licensing Regulations, 2018-Regulation 10, 10(a), 10(d), 10(e), 10(n), 13(12), 17CBLR 2013-Regulation 11(a), 11(d), 11(e), 11(n), 17(9), 20
High Courts12 Mar 2026
Jaswant Singh Vs State
Delhi High Court · (2026) 03 DEL CK 1861
Indian Penal Code, 1860-Section 506 Part I, 307, 503, 307/308
High Courts12 Mar 2026
Devki Global Capital Private Limited & Anr. Vs Union Of India Through Secretary, Ministry Of Finance & Anr.
Delhi High Court · (2026) 03 DEL CK 1909
Constitution of India-Article 14, 19(1)(g), 226
High Courts12 Mar 2026
Kanhaiya Lal Charitable Trust Through Chairman Mr. Tarun Kumar Vs Innovative Project Management Services Private Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 1955
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 16, 37, 12(2), Fourth Schedule
High Courts12 Mar 2026
Bimal Kumar Jana Vs Smt. Santa Dey & Ors.
Delhi High Court · (2026) 03 DEL CK 1737
Delhi Co-operative Societies Rules, 1973-Rule 25(1)(c), 25(1)(c)(i), 25, Section 25(2)Delhi Co-operative Societies Rules, 2007-Rule 99, 100, 46(4), 48(3), 60(4), 170Delhi Co-operative Societies Act, 2003-Section 86(1)(a), 86(2), 86(3), 87, 141