COURT ARCHIVE

Delhi High Court judgments, 2026

7,336 judgments · page 267 of 367

High Courts10 Mar 2026

Murari Kumar Singh Vs Union Of India & Anr.

Delhi High Court · (2026) 03 DEL CK 1928

Border Security Force Act, 1968-Section 19(a), 19(b), 19(d), 22(e), 26, 40, 53, 70Border Security Force Rules, 1969-Rule 38(1), 45, 48, 49, 51, 60, 63(1), 63(4), 63(5), 63(6), 134, 142(2), 143, 143(4)(a), 157, 160, 161, 163(1)Constitution of India-Article 226, 227

High Courts10 Mar 2026

Ex-Surgeon Commander Bhaskar Roy Vs Shri Devender Singh

Delhi High Court · (2026) 03 DEL CK 1929

Code of Civil Procedure, 1908-Section 96, 11Indian Penal Code, 1860-Section 354The Navy Act, 1957-Section 68, 74 and 77(2)

High Courts10 Mar 2026

Kali Charan & Anr. Vs UOI & Anr.

Delhi High Court · (2026) 03 DEL CK 1931

Code of Criminal Procedure, 1973-Section 374, 386(b)(i), 482, 207, 313(1)(b), 308, 306, 307, 313, 235(1)Indian Penal Code, 1860-Section 120-B, 409, 201, 467, 471Prevention of Corruption Act, 1947-Section 5(1)(c), 5(1)(d), 5(2), 5(1)(e)

High Courts10 Mar 2026

Association Of Gazetted Officers Technical Education Delhi Vs The Chief Secretary GNCT Of Delhi & Ors.

Delhi High Court · (2026) 03 DEL CK 1932

The Delhi Skill and Entrepreneurship University Act, 2019-Section 2(ae), 2(c), 8, 8(1), 8(2), 22, 22(1), 29, 30, 30(2), 30(3), 30(4), 31, 31(1), 31(1)(a), 31(1)(j), 31(1)(k), 31(2), 32, 45, 53Constitution of India-Article 226

High Courts10 Mar 2026

Nand Lal Vs Puran Chand

Delhi High Court · (2026) 03 DEL CK 1937

Code of Civil Procedure, 1908-Section 96Suit Valuation ActCourt Fees Act

High Courts10 Mar 2026

Raj Kumar Sukhwani Vs Manju Dayal

Delhi High Court · (2026) 03 DEL CK 1938

Code of Civil Procedure, 1908-Section 96(2), Order XII Rule 6

High Courts10 Mar 2026

Madhuri Commodities Private Ltd. & Ors. Vs M/S Sony India Pvt. Ltd. & Anr.

Delhi High Court · 2025 INSC 315

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 20, 87, 118, 138, 139, 141

High Courts10 Mar 2026

State (Govt Of Nct Of Delhi) Vs Om Prakash & Anr

Delhi High Court · (2026) 03 DEL CK 1774

Code of Criminal Procedure, 1973-Sections 378(1), 195, 207, 313(1)(b)Indian Penal Code, 1860-Sections 186, 353, 34, 160, 341, 451, 189

High Courts10 Mar 2026

Ramesh Vs State Of GNCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 1776

BNS-Section 309(6)/310(2)/311/317(3)/61(2)/3(5)Arms Act-Section 25/27

High Courts10 Mar 2026

E Trav Tech Limited Vs Union Of India & Anr.

Delhi High Court · (2026) 03 DEL CK 1780

Information and Technology Act, 2000-Section 21General Financial Rules, 2017-Rule 173, 173(iv), 173(xii), 189General Financial Rules, 2005-Rule 160(ii)

High Courts10 Mar 2026

Shehzad @Karo Vs The State (NCT Of Delhi)

Delhi High Court · (2026) 03 DEL CK 1784

IPC-Section 392/394/397/34

High Courts10 Mar 2026

Jagdish Kishore Vs State (Nct Of Delhi)

Delhi High Court · (2026) 03 DEL CK 1787

BNS-Section 316(4)/318(4)/344

High Courts10 Mar 2026

Faisal Ahmed Vs State Of GNCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 1789

IPC-Section 498A/34

High Courts10 Mar 2026

XYZ Vs State Of NCT Of Delhi Through SHO, P.S- GK-1, New Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 1791

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413Code of Criminal Procedure, 1973-Section 372, 397(2), 397(1)Indian Penal Code, 1860-Section 376

High Courts10 Mar 2026Allowed

Central Warehousing Corporation Vs Indo Arya Logistics A Unit Of Indo Arya Centrral Transport Ltd

Delhi High Court · (2026) 03 DEL CK 1799

Arbitration and Conciliation Act, 1996-Section 37, 11, 21, 34, 34(2)(b), 34(2-A), 75, 81, Explanation 1 to Section 34(2)Indian Evidence Act, 1872-Section 106, 114(g), 144G, 101, 3Indian Transfer of Property Act-Section 108(e)

High Courts10 Mar 2026Dismissed

Neena Kapoor Vs Ms. Anita Rani Mehra & Ors.

Delhi High Court · 2025 INSC 434

Code of Civil Procedure, 1908-Order VII Rule 11Limitation Act, 1963-Article 110

High Courts10 Mar 2026

Ravi Vs State of NCT of Delhi

Delhi High Court · (2026) 03 DEL CK 1836

IPC-Section 406/409/420/120B

High Courts10 Mar 2026

Tek Chand Vs JPFL Films Private Limited

Delhi High Court · (2026) 03 DEL CK 1854

Constitution of India-Article 226, 227Workmen’s Compensation Act, 1923Employee’s Compensation Act, 1923-Section 21

High Courts10 Mar 2026

Atlas Global Technologies LLC Vs TP Link Technologies Co Ltd & Ors.

Delhi High Court · (2026) 03 DEL CK 1863

CPC-Section 35, 35A, 35BDelhi High Court (Original Side) Rules 2018-Rule 1 of Chapter XXIII

High Courts10 Mar 2026

M/S. Shree Balaji Cable Industries Vs Sh. Pramod Gupta

Delhi High Court · (2026) 03 DEL CK 1865

Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 7