High Courts09 Sept 2026Dismissed
Mohd Sameer v. The State of NCT of Delhi
Delhi High Court · 2026:DHC:7669
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 75, 79, 316(2)
COURT ARCHIVE
Delhi High Court judgments, 2026
7,124 judgments · page 28 of 357
High Courts09 Sept 2026Allowed
Deepu @ Deepak Vs State
Delhi High Court · (2026) 09 DEL CK 0968
Code of Criminal Procedure, 1973-Section 374, 482, 207, 232, 313, 216, 235Indian Penal Code, 1860-Section 342, 363, 377, 506Protection of Children from Sexual Offences Act, 2012-Section 4, 6
High Courts09 Sept 2026Allowed
Surjit Singh Vs Punjab & Sind Bank & Ors.
Delhi High Court · (2026) 09 DEL CK 0967
Constitution of India-Article 226
High Courts09 Sept 2026Dismissed
Ram Pravesh Thakur Vs State Of N.C.T. Of Delhi
Delhi High Court · (2026) 09 DEL CK 0966
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 528Protection of Children from Sexual Offences Act, 2012-Section 7, 10, 11, 12, 42Indian Penal Code, 1860-Section 354, 354B, 509
High Courts09 Sept 2026Allowed
Amandeep Singh & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 0965
Indian Penal Code, 1860-Section 498A, 406, 509, 34
High Courts09 Sept 2026Dismissed
Sourabh Dhawan Vs Govt of NCT of Delhi
Delhi High Court · (2026) 09 DEL CK 0963
Bharatiya Nyaya Sanhita, 2023-Section 351(3)Protection of Children from Sexual Offences Act, 2012-Section 6, 10
High Courts09 Sept 2026Allowed
SAHIL Vs STATE NCT OF DELHI AND ANR
Delhi High Court · (2026) 09 DEL CK 0962
Indian Penal Code, 1860-Section 498A, 406, 34
High Courts09 Sept 2026Allowed
Kunal Bhardwaj & Ors. Vs State Govt. of NCT of Delhi and Anr.
Delhi High Court · (2026) 09 DEL CK 0964
Indian Penal Code, 1860-Section 380Indian Penal Code, 1860-Section 448
High Courts09 Sept 2026Dismissed
Arun Malhotra Vs State Govt. of NCT of Delhi and Anr.
Delhi High Court · (2026) 09 DEL CK 0961
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 142, 143-A, 148
High Courts09 Sept 2026Allowed
GULSHAN & ANR. Vs THE STATE GOVT OF NCT OF DELHI & ORS.
Delhi High Court · (2026) 09 DEL CK 0960
Bharatiya Nyaya Sanhita, 2023-Section 110, 351(2), 3(5)
High Courts09 Sept 2026Allowed
Fred Okeke @Ekpyony Vs Narcotics Control Bureau
Delhi High Court · (2026) 09 DEL CK 0959
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)
High Courts08 Sept 2026Allowed
M/S Vadhera Oil Company Versus The Presiding Officer Labour Court Delhi And Anr
Delhi High Court · 2026:DHC:7619
Industrial Disputes Act, 1947-Section 25F
High Courts08 Sept 2026Partially allowed
M/S G4S Secure Solutions (I) Pvt Ltd Versus Suraj Kumar Saw
Delhi High Court · 2026:DHC:7621
Minimum Wages Act, 1948-Section 14,18,20Constitution of India-Article 226,227Delhi Shops and Establishments Act, 1954
High Courts08 Sept 2026Dismissed
M/S Prime Meiden Ltd Versus M/S Kirby Building System India Pvt. Ltd.
Delhi High Court · 2026:DHC:17575
Arbitration and Conciliation Act, 1996-Section 34, 18, 23, 25, 29ALimitation Act, 1963-Article 18Indian Contract Act, 1872
High Courts08 Sept 2026Dismissed
Sangita Arora Versus State of NCT of Delhi & Anr
Delhi High Court · 2026:DHC:7595
Indian Penal Code, 1860-Section 406,420,120BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts08 Sept 2026Allowed
Jaishree Industries Ltd. Versus Delhi Devlopment Authority and Anr.
Delhi High Court · 2026:DHC:7673
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 13(6), 13(7), 17, 35Security Interest (Enforcement) Rules, 2002-Rule 6(2), 8(6), 8(7), 9(9), 9(10)Transfer of Property Act, 1882-Section 55
High Courts08 Sept 2026Partially allowed
State Bank Of Patiala Versus Anil Kumar & Anr
Delhi High Court · 2026:DHC:7626
Industrial Disputes Act, 1947-Section 25F, 33(c)(2), 17BConstitution of India-Article 226, 227
High Courts08 Sept 2026Disposed of
Banwari Singh Rana Versus Mangt. of M/s Ashok Hotel & Anr.
Delhi High Court · 2026:DHC:7620
Indian Tourism Development Corporation Conduct Discipline & Appeal Rules, 1978-Rule 4(4.1)(vi), 4(4.1)(xi)Constitution of India-Article 226,227
High Courts08 Sept 2026Dismissed
Union Of India And Ors. Versus Mithai Lal And Ors.
Delhi High Court · 2026:DHC:7602-DB
Constitution of India-Article 21, 141, 144
High Courts08 Sept 2026Allowed
M/S Tirupati Buildings & Officers Pvt. Ltd Versus Authority Under The Delhi Shops And Establishments Act, 1954 & Anr
Delhi High Court · 2026:DHC:7625
Delhi Shops and Establishments Act, 1954-Section 21Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 462, 465