High Courts27 Feb 2026Allowed
Vishal Chaddha & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2161
IPC-Sections 498A, 406, 506, 509, 34BNSS-Section 528
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 276 of 367
High Courts27 Feb 2026
Manish Rawat & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2158
IPC-Sections 498A, 406, 34BNSS-Section 528
High Courts27 Feb 2026
Meerut City Transport Service Limited Vs Neeraj Verma & Ors.
Delhi High Court · (2026) 02 DEL CK 2079
MV Act-Section 171
High Courts27 Feb 2026
Rukhsar Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2052
BNS-Section 309(6)/3(5)
High Courts27 Feb 2026
Rohit Vs State Of Gnct Of Delhi
Delhi High Court · (2026) 02 DEL CK 2051
BNS-Section 309(6)/310(2)/311/317(3)/61(2)/3(5)Arms Act-Section 25/27
High Courts27 Feb 2026
Kashinath Malik Vs State, Govt. Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2049
BNS-Section 306/3(5)
High Courts27 Feb 2026
Wakil Vs State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2048
BNS-Section 305(B), 317(2), 3(5)
High Courts27 Feb 2026
Mrs. Punam Seth Vs Ms. Swati Tandon
Delhi High Court · (2026) 02 DEL CK 2046
Evidence Act, 1872-Section 68Code of Civil Procedure, 1908-Order VI Rule 14, VI Rule 15, 21 Rule 58, Section 16Specific Relief Act, 1963-Section 5, 6
High Courts27 Feb 2026
M/S Universal Promoters & Developers & Ors. Vs Government Of NCT Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2070
Constitution of India-Article 226Indian Partnership Act, 1932-Section 4, 57, 58, 58(1), 59, 60, 63, 63(1), 64, 64(1), 65, 69, 69(2), 69(3)(a), 71(2)General Clauses Act, 1897-Section 21
High Courts27 Feb 2026
Steel Authority Of India Limited (SAIL) Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2096
Mines & Minerals (Development and Regulation) Act, 1957-Section 30, 23C(3)Minerals (other than atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016-Rule 36Constitution of India-Article 226(3), 226, 227
High Courts27 Feb 2026
Delhi Metro Rail Corporation Ltd. Vs MS Parasvnath Developers Ltd.
Delhi High Court · (2026) 02 DEL CK 1952
Code of Civil Procedure, 1908-Section 151, Order XI Rule 1, XI Rule 1(5), XI Rule 1(c)(ii), 11 Rule 1(3), 11 Rule 1(4), Rule 5 of Order XI, XIII Rule 2Commercial Courts Act, 2015Arbitration and Conciliation Act, 1996-Section 74
High Courts27 Feb 2026
Radico Khaitan Ltd. Vs Mohit Petrochemical Pvt. Ltd. & Anr.
Delhi High Court · (2026) 02 DEL CK 2000
Trade Marks Act, 1999-Section 57, 2(1)(i)(iv), 11(1), 11(3)(a), 11(10)(ii)Arbitration Act, 1940Central Excise and Salt Act-Section 35
High Courts27 Feb 2026Allowed
Dr. Oishika Chakraborty Vs All India Institute Of Medical Sciences - Aiims - Through Its Director & Ors
Delhi High Court · (2026) 02 DEL CK 1815
Constitution of India, 1950- Article 14, 226Pre Conception and Pre Natal Diagnostic Techniques Act, 1994- Section 4, 6
High Courts27 Feb 2026Disposed Of
Punjab & Sind Bank Vs Ramesh Chandra Semwal
Delhi High Court · (2026) 02 DEL CK 1845
Constitution of India, 1950- Article 226, 227Limitation Act, 1963- Article 137Industrial Disputes Act, 1947- Section 10, 10(1), 10(1)(d), 10(2A), 10(4), 12(5), 17B, 25B, 25B(2), 25F, 33C
High Courts27 Feb 2026Dismissed
Navlendra Kumar Singh Vs Union Of India And Ors
Delhi High Court · (2026) 02 DEL CK 1844
Constitution of India, 1950- Article 226Land Acquisition Act, 1894 - Section 4, 4(1), 6, 16
High Courts27 Feb 2026Dismissed
Shri Vinod Kumar Pathror Vs Union Of India And Anr.
Delhi High Court · (2026) 02 DEL CK 1843
Constitution of India, 1950- Article 22, 22(5), 32, 226Code of Criminal Procedure, 1973- Section 82, 83, 84, 85Indian Penal Code, 1860- Section 174, 175
High Courts27 Feb 2026Allowed
Manoj Swami Decd. Thr. Seema Swami Vs State & Anr
Delhi High Court · (2026) 02 DEL CK 1842
Code of Criminal Procedure, 1973- Section 302, 378(4)Negotiable Instruments Act, 1881- Section 138
High Courts27 Feb 2026Disposed Of
Manish Rawat & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 1841
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts27 Feb 2026Disposed Of
Vishal Chaddha & Anr. Vs State Of Nct Of Delhi And Anr.
Delhi High Court · (2026) 02 DEL CK 1840
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A, 506, 509
High Courts27 Feb 2026Disposed Of
Ram Chander Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 1839
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 125(a), 281Indian Penal Code, 1860- Section 279, 337