High Courts11 Mar 2026
Aditya Kumar Through His Next Friend And Natural Father Mr. Vinod Kumar Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1831
Constitution of India-Article 21, 32, 226
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 265 of 367
High Courts11 Mar 2026Allowed
Pran Nath & Ors. Vs State (Through SHO PS Mandawali) & Anr.
Delhi High Court · (2026) 03 DEL CK 1835
BNSS-Sections 318(4), 336(3), 338, 340(2), 3(5)IPC-Sections 420, 468, 467, 471, 34
High Courts11 Mar 2026
Bharat Vehicle Scrap Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1837
High Courts11 Mar 2026Allowed
Vivek Kohli & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1871
IPC-Sections 498A, 406, 34, 377
High Courts11 Mar 2026
Rohan Dev Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 1874
Aircraft Rules, 1937-Para 1(e) of Section 'J' of Schedule II, 8(e) of Section 'A' of Schedule IIConstitution of India-Article 226
High Courts11 Mar 2026Allowed
Avtar Singh @ Ram Avtar & Anr. Vs State of NCT Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1875
IPC-Sections 354/354(B)/509/506/323/34/451BNSS-Section 528
High Courts11 Mar 2026
Pardeep Kumar Gilani Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · 2024 INSC 314
Arms Act, 1959-Section 13, 17, 17(3)(a), 17(3)(d), 18Arms Rules, 2016-Rule 32, 12Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts11 Mar 2026
No. 242500 HFO KC Dogra Retd Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 1884
Constitution of India-Article 226Entitlement Rules 2008Regulations for the Medical Services of the Armed Forces, 2010-Regulation 423(a)
High Courts11 Mar 2026Allowed
K Vinod Kumar Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 1890
CCS (Revised Pay) Rules, 2008-Rule 5, Explanation 2 to Rule 5Central Industrial Security Force Security Wing (Sub-Inspector (Executive) Recruitment Rules, 2001)
High Courts11 Mar 2026Allowed
Sunny Madan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0471
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 316(2)
High Courts11 Mar 2026Dismissed
Madhu Malti Saini Vs Rajesh Saini And Ors
Delhi High Court · (2026) 03 DEL CK 0470
Constitution of India, 1950- Article 227
High Courts11 Mar 2026Allowed
Rakesh Kumar Vs State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0469
Indian Penal Code, 1860- Section 370, 370A, 376Protection of Children from Sexual Offences Act, 2012- Section 6, 21
High Courts11 Mar 2026Dismissed
Jaipal Yadav Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0468
Railway Claims Tribunal Act, 1989- Section 23Railways Act, 1989- Section 123(c), 124A
High Courts11 Mar 2026Dismissed
Gulab Vs State
Delhi High Court · (2026) 03 DEL CK 0467
Indian Penal Code, 1860- Section 34, 302, 307Arms Act, 1959- Section 25, 27, 54, 59
High Courts11 Mar 2026Allowed
Rohit@Mohit@Sniper (IN JC) Vs State(Nct Of Delhi) Through SHO
Delhi High Court · (2026) 03 DEL CK 0466
Indian Penal Code, 1860- Section 34, 120B, 147, 148, 149, 307Arms Act, 1959- Section 25
High Courts11 Mar 2026Dismissed
Man Industries (India) Limited Vs Gail (India) Limited
Delhi High Court · (2026) 03 DEL CK 0465
Arbitration and Conciliation Act, 1996- Section 28(3), 34, 34(2A)Contract Act, 1872- Section 73, 74
High Courts11 Mar 2026Dismissed
Galaxy Infra And Engineering Pvt Ltd Vs Pravin Electricals Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 0463
Code of Civil Procedure, 1908- Order 7 Rule 2, Order 7 Rule 4Arbitration and Conciliation Act, 1996- Section 11(6), 21, 34, 34(2), 34(2A)
High Courts11 Mar 2026Disposed Of
Yasir Ayaz Vs State Of Nct Delhi & Anr
Delhi High Court · (2026) 03 DEL CK 0462
Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Order 7 Rule 11
High Courts11 Mar 2026Dismissed
Varun Malhotra Vs State Of Nct Of Delhi And Ors
Delhi High Court · (2026) 03 DEL CK 0461
Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Order 7 Rule 11Indian Penal Code, 1860- Section 34, 406, 498A
High Courts11 Mar 2026Allowed
Vikas Kumar Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0460
Indian Penal Code, 1860- Section 34, 120B, 406, 420