High Courts27 Feb 2026Dismissed
Amar Pal Vs State(Nct Of Delhi)
Delhi High Court · (2026) 02 DEL CK 1838
Indian Penal Code, 1860- Section 34, 186, 307, 332, 333, 353, 376, 506
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 277 of 367
High Courts27 Feb 2026Dismissed
Steel Authority Of India Limited (Sail) Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 1837
Constitution of India, 1950- Article 226(3), 227Mines & Minerals (Development and Regulation) Act, 1957- Section 23C(3), 30Minerals (other than atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016- Rule 36
High Courts27 Feb 2026Dismissed
Union Of India And Others Vs Brig. Sushil Kumar Kaushik
Delhi High Court · (2026) 02 DEL CK 1836
Constitution of India, 1950- Article 226
High Courts27 Feb 2026Dismissed
BLS E Services Limited Vs Union Of India & Anr.
Delhi High Court · (2026) 02 DEL CK 1835
Constitution of India, 1950- Article 14, 226
High Courts27 Feb 2026Dismissed
Shyam Veer Singh Vs Union Of India And Anr
Delhi High Court · (2026) 02 DEL CK 1834
High Courts27 Feb 2026Dismissed
Odeon Builders Pvt Ltd Vs Sasumorov Enterprises Pvt Ltd
Delhi High Court · (2026) 02 DEL CK 1814
Evidence Act, 18720 Section 65B
High Courts27 Feb 2026Dismissed
Sunmeet Singh Vs Divyank Bose & Ors
Delhi High Court · (2026) 02 DEL CK 1813
High Courts27 Feb 2026Dismissed
Sumesh Kumar Dua Vs Govt. Of Nct Of Delhi And Ors.
Delhi High Court · (2026) 02 DEL CK 1812
Constitution of India, 1950- Article 226Administrative Tribunals Act, 1985- Section 21, 21(1)(a)
High Courts26 Feb 2026
National Insurance Company Limited Vs Birender Kumar Tiwari & Anr.
Delhi High Court · (2026) 02 DEL CK 2537
Employees' Compensation Act, 1923-Section 30, 4A, Schedule I, IVIndian Penal Code, 1860-Sections 287, 338
High Courts26 Feb 2026
Smt. Usha Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 2467
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124A
High Courts26 Feb 2026
Anil Dutt Sharma Vs State NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2493
Cr.P.C.-Section 313BNSSConstitution of India-Article 141
High Courts26 Feb 2026
Sarika@Radha@Lovanya T. Vs State Of Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 2514
IPC-Section 363/366(A)/368/370/370(A)/372/376/34ITP Act-Section 3/4/5/6/7POCSO Act-Section 6/17
High Courts26 Feb 2026
Principal Commissioner CGST Delhi, South Commissionerate Vs M/s Bureau Of Energy Efficiency
Delhi High Court · (2026) 02 DEL CK 2525
Central Excise Act, 1944-Section 35G, 35LFinance Act, 1994-Section 83, 65B (26A)
High Courts26 Feb 2026
Braham Din Pandey & Ors. Vs The Sahu Cooperative Urban TC Soceity Ltd & Anr.
Delhi High Court · (2026) 02 DEL CK 2559
Constitution of India-Articles 226, 227RTI Act, 2005Delhi Co-operative Society Act, 2003-Section 139, 70, 71
High Courts26 Feb 2026
Union of India & Ors. Vs 622441 Ex HFO Brahmpal Sharma
Delhi High Court · (2026) 02 DEL CK 2665
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts26 Feb 2026
Union Of India & Ors. Vs HFO Murali Dhar Yadav
Delhi High Court · (2026) 02 DEL CK 2666
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts26 Feb 2026
Babu Khan Vs DDA
Delhi High Court · (2026) 02 DEL CK 2773
Constitution of India-Article 226
High Courts26 Feb 2026
Benetton India Pvt Ltd Vs Gini And Jony Ltd
Delhi High Court · (2026) 02 DEL CK 2853
Arbitration and Conciliation Act, 1996-Part I, Section 5, 7, 11, 11(6), 11(6A), 12, 16, 34Arbitration Act, 1940Companies Act, 1956
High Courts26 Feb 2026
Shahdara Chotta Bazar Vyapar Sangthan (Regd.) & Ors. Vs East Delhi Municipal Corporation & Anr.
Delhi High Court · (2026) 02 DEL CK 2780
Master Plan of Delhi, 1962-Chapter II – Zoning Regulations, Serial No. IV (Commercial and Retail)Master Plan of Delhi, 2021-Clause 5.1DDA (Fixation of Charges for Mixed Use and Commercial Use of Premises) Regulations, 2006-Regulation 3
High Courts26 Feb 2026
Ashok Arora Vs Rajender Singh
Delhi High Court · (2026) 02 DEL CK 2891
Constitution of India-Article 227CPC-Section 151