High Courts12 Mar 2026
Shanur Rehman Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · (2026) 03 DEL CK 1771
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 262 of 367
High Courts12 Mar 2026
Dibyendu Biswas Vs Green Agrevolution Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 1777
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 391, 313Indian Evidence Act, 1872-Section 65B
High Courts12 Mar 2026Allowed
Vikas Datika & Ors. Vs The State GNCTD & Anr.
Delhi High Court · (2026) 03 DEL CK 1779
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Mar 2026
ITW GSE APS & Anr. Vs Dabico Airport Solutions Pvt Ltd & Ors.
Delhi High Court · (2026) 03 DEL CK 1813
Code of Civil Procedure, 1908-Order I Rule 10(2), I Rule 10, 1 Rule 10, Section 151Companies Act, 1956-Section 2(47), 4, 4(3)
High Courts12 Mar 2026
Abhishek Dhallwal & Ors. Vs The NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1815
Indian Penal Code-Sections 498A, 406, 34BNSS-Section 528
High Courts12 Mar 2026Allowed
Mohd. Zia & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1817
IPC-Sections 498A/406/34BNSS-Section 528
High Courts12 Mar 2026
Pawan Bhimsaria Vs CPIO Union Bank Of India Mumbai
Delhi High Court · (2026) 03 DEL CK 1824
Right to Information Act, 2005-Section 19(3), 19(1)Constitution of India-Article 227
High Courts12 Mar 2026Allowed
Vansh Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1826
IPC-Sections 279, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Mar 2026Allowed
Sanjay Sethi & Ors. Vs The State Gnct & Ors.
Delhi High Court · (2026) 03 DEL CK 1829
Copyright Act, 1957-Section 63BNSS-Section 528
High Courts12 Mar 2026
Union Of India & Anr. Vs Col Pramod Sharma (Retd)
Delhi High Court · (2026) 03 DEL CK 1830
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008-Rule 4(a)
High Courts12 Mar 2026
CT/GD Shilpa Jain Vs Union Of India Through Secretary & Anr.
Delhi High Court · (2026) 03 DEL CK 1873
Constitution of India-Article 226Recruitment Rules, 2018
High Courts12 Mar 2026Allowed
Ravjeet Singh Vs Central Bureau Of Investigation
Delhi High Court · (2026) 03 DEL CK 0483
Bharatiya Nyaya Sanhita, 2023- Section61(2)Prevention of Corruption Act, 1988 - Section 7, 7A, 8, 9, 10
High Courts12 Mar 2026Dismissed
Devki Global Capital Private Limited & Anr. Vs Union Of India Through Secretary, Ministry Of Finance & Anr.
Delhi High Court · (2026) 03 DEL CK 0482
Constitution of India, 1950- Article 14, 19, 19(1)(g), 226
High Courts12 Mar 2026Disposed Of
Abhishek Dhallwal & Ors. Vs The Nct Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 0481
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts12 Mar 2026Allowed
M/s Cosco Blossoms Pvt Ltd Vs Oriental Insurance Company Ltd
Delhi High Court · (2026) 03 DEL CK 0480
Arbitration and Conciliation Act, 1996- Section 12, 34, 34(2), 34(2)(b)(ii), 48(2)(b)
High Courts12 Mar 2026Dismissed
Oma Kant Gupta Vs State Of Nct Of Delhi Through SHO
Delhi High Court · (2026) 03 DEL CK 0479
Bhartiya Nagrik Suraksha Sanhita, 2023- Section 35(3)Code of Criminal Procedure, 1973- Section 41ABharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 204, 308(2), 318(4), 319(2)
High Courts12 Mar 2026Disposed Of
Neeraj Vs Deepak Gupta
Delhi High Court · (2026) 03 DEL CK 0478
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 9 Rule 7
High Courts12 Mar 2026Dismissed
Nikhil Nanda Vs Neeraj Kumar
Delhi High Court · (2026) 03 DEL CK 0477
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 12 Rule 6
High Courts12 Mar 2026Disposed Of
Jaswant Sngh Vs State
Delhi High Court · (2026) 03 DEL CK 0476
Indian Penal Code, 1860- Section 307, 308, 503, 506, 506I
High Courts12 Mar 2026Dismissed
Ram Ugrah Sharma Vs Kanchan Mala
Delhi High Court · (2026) 03 DEL CK 0475
Code of Civil Procedure, 1908- Section 96, Order 7 Rule 11, Order 41 Rule 1Indian Penal Code, 1860- Section 323, 376, 452, 506Limitation Act, 1963- Article 74