High Courts25 Feb 2026
United India Insurance Co Ltd Vs Sunhero Bano & Ors
Delhi High Court · (2026) 02 DEL CK 2073
Indian Penal Code 1860-Sections 279/304 A
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 282 of 367
High Courts25 Feb 2026
Col Harinder Singh (Retd) Vs Govt. Of Nct Of Delhi Through Divisional Commissioner, & Ors.
Delhi High Court · 2025 INSC 404
Delhi Maintenance and Welfare of Senior Citizens Rules, 2009-Rule 22, 22(3), 22(3)(i), 22(3)(iii), 22(3)(iv), 22(4), 23(3)(1)(iv)Maintenance and Welfare of Senior Citizens Act, 2007-Section 4/5Protection of Women from Domestic Violence Act, 2005-Section 17
High Courts25 Feb 2026
Mrs. Sapna Gupta & Anr. Vs Union Of India & Anr.
Delhi High Court · (2026) 02 DEL CK 2126
Constitution of India-Article 21
High Courts25 Feb 2026
Smita Kumari Rajgarhia Vs Govt. Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2123
Constitution of India-Article 21, 47, 14, 15M.P. Municipalities Act, 1961-Section 123CrPC-Section 133
High Courts25 Feb 2026
Union Of India Thr Its Commander Works Engineer Hills Vs MS Amit Brothers & Anr.
Delhi High Court · (2026) 02 DEL CK 2122
Arbitration and Conciliation Act, 1996-Section 16, 34Constitution of India-Article 226, 226 and 227
High Courts25 Feb 2026
Neena Mittal & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2119
Constitution of India-Article 21
High Courts25 Feb 2026
Sridhar Lagadapati Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2118
Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009Constitution of India-Article 21
High Courts25 Feb 2026
Karan Arora Vs Star Health And Allie Insurance Co. Limited & Ors.
Delhi High Court · (2026) 02 DEL CK 2114
IRDAI (Insurance Products) Regulations, 2024Insurance Ombudsman Rules, 2016-Rule 13(i)Insurance Regulatory and Development Authority Act, 1999
High Courts25 Feb 2026
Bhavna Gulati & Anr. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2113
National Trust Rules, 2000-Rule 17 sub-Rule 3(a), 17(1)(vi)The Act-Section 15, 16, 16(1), 16(2), 17
High Courts25 Feb 2026
M/S Jindal Habitat Solutions Pvt. Ltd. Vs Micro And Small Enterprises Facilitation Council & Ors.
Delhi High Court · (2026) 02 DEL CK 2104
Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3)Arbitration and Conciliation Act, 1996-Section 12, 13, 16, 16(2), 34, 61, 62Constitution of India-Article 226, 227
High Courts25 Feb 2026
Ahmar Abdullah & Anr. Vs Union Of India Through Deputy Secretary Legal Cell Department Of Health And Family Welfare & Ors.
Delhi High Court · (2026) 02 DEL CK 2106
High Courts25 Feb 2026
Sugam Technocrats Pvt Ltd Vs The Micro And Small Enterprises Facilitation Council & Anr.
Delhi High Court · 2025 INSC 54
Micro Small and Medium Enterprises Development Act, 2006-Section 8, 18, 18(1), 18(2)
High Courts25 Feb 2026
Harsh Rekha Jain Vs Shri Neeraj Jain
Delhi High Court · (2026) 02 DEL CK 1964
Delhi High Court (Original Side) Rules, 2018-Rule 5 Chapter II, Chapter VII Rule 2, Chapter VII Rule 4, 15, 16, 5Code of Civil Procedure, 1908-Section 151Limitation Act, 1963-Section 5, 17, 29(2), 4 to 24
High Courts25 Feb 2026
Rajive Sawhney & Anr. Vs Devika Mehra
Delhi High Court · (2026) 02 DEL CK 1991
Code of Civil Procedure, 1908-Order I Rule 1, 8(A), 10, 10(A), Section 151Arbitration and Conciliation Act, 1996-Section 9
High Courts25 Feb 2026
Krishan Murari Meena Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2258
High Courts25 Feb 2026
Surjit Singh Bhatoa & Ors. Vs UOI & Ors.
Delhi High Court · (2026) 02 DEL CK 2298
Constitution of India-Articles 14, 16, 141
High Courts25 Feb 2026Dismissed
Rajive Sawhney & Anr Vs Devika Mehra
Delhi High Court · (2026) 02 DEL CK 1811
Code of Civil Procedure, 1908- Section 151, Order 1 Rule 1, Order 1 Rule 8A, Order1 Rule 10, Order1 Rule 10(2)Arbitration and Conciliation Act, 1996- Section 9
High Courts25 Feb 2026Allowed
Lal Bahadur Vs Devender Gandhi & Ors
Delhi High Court · (2026) 02 DEL CK 1810
Indian Penal Code, 1860- Section 34, 302, 387, 392, 397Arms Act, 1959- Section 25, 27Employee?s Compensation Act, 1923- Section 30
High Courts25 Feb 2026Disposed Of
Jitendar Kumar Sharma Vs Anita Anand
Delhi High Court · (2026) 02 DEL CK 1809
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151