High Courts18 Feb 2026Dismissed
Commissioner East Delhi Municipal Corporation Vs Ganga Verma & Anr
Delhi High Court · (2026) 02 DEL CK 1750
Constitution of India, 1950- Article 226, 227
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 296 of 367
High Courts18 Feb 2026Dismissed
Precision Scientific And Testing Equipemnt Pvt Ltd Vs Brahmanand Gautam
Delhi High Court · (2026) 02 DEL CK 1748
Constitution of India, 1950- Article 226Industrial Disputes Act, 1947- Section 10(1)(c), 12(5), 25F
High Courts18 Feb 2026Dismissed
Smt Jai Pali & Ors Vs Smt Prem Sahdev
Delhi High Court · (2026) 02 DEL CK 1747
Code of Civil Procedure, 1908- Order 9 Rule 13, Order 41Indian Succession Act, 1925- Section 263, 299Limitation Act, 1963- Article 137
High Courts18 Feb 2026Dismissed
Vijay Suresh Gupta Vs Atrica Tradex Private Limited & Anr.
Delhi High Court · (2026) 02 DEL CK 1746
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 7 Rule 14(3)
High Courts18 Feb 2026Dismissed
Steel Authority Of India Limited Vs Primetals Technologies India Pvt. Ltd.
Delhi High Court · (2026) 02 DEL CK 1733
Arbitration and Conciliation Act, 1996- Section 34
High Courts17 Feb 2026
Sonia Sahni & Anr. Vs Smt Kamlesh Kapoor & Ors.
Delhi High Court · (2026) 02 DEL CK 2577
CPC-Order XII Rule 6, 8 Rule 5, 15 Rules 1 and 2Partition Act-Sections 3, 4, 6 and 7Specific Relief Act, 1963
High Courts17 Feb 2026
Whitefiled Motors (P) Ltd Vs Sanjay Kriplani & Ors.
Delhi High Court · (2026) 02 DEL CK 2578
Companies Act, 1956Negotiable Instruments Act, 1881-Section 138, 141Code of Civil Procedure 1908-Order 18 Rule 3A, XVI Rule 14
High Courts17 Feb 2026
M/S Milky Investment And Trading Company Vs M/S Collage Group Infrastructure Pvt. Ltd. & Ors.
Delhi High Court · (2026) 02 DEL CK 2581
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4)Insolvency and Bankruptcy Code, 2016-Section 94, 96, 14Limitation Act, 1963-Article 54
High Courts17 Feb 2026
Asif @ Naeem Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2026) 02 DEL CK 2582
Constitution of India-Article 226Indian Penal Code, 1860-Sections 396/449 read with Section 34, 412Arms Act, 1959-Section 27, 25/27
High Courts17 Feb 2026
Surinder Pal Chawla & Anr. Vs Pradeep Prakash Sachdev
Delhi High Court · (2026) 02 DEL CK 2584
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, I Rule 10Transfer of Property Act, 1882-Section 44Partition Act, 1893-Section 4
High Courts17 Feb 2026
Gaurav Verma & Ors. Vs Airport Authority Of India & Anr.
Delhi High Court · 2025 INSC 1503
Constitution of India-Article 16(4)
High Courts17 Feb 2026
Viphil Jain Vs State Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 2587
Cr.P.C.-Section 439BNSS, 2023-Section 483IPC-Section 274, 275, 276, 308, 406, 420, 120-B and 34
High Courts17 Feb 2026
Delhi Development Authority Vs S.K. Singla
Delhi High Court · (2026) 02 DEL CK 2589
Arbitration and Conciliation Act, 1996-Section 34, 48, 18, 34(2)(a)(iii), 34(2)(b)(ii), 48(2)(b)(ii), 34(2-A), 31(3), 28(3)DDA Act, 1957Amendment Act, 2015
High Courts17 Feb 2026
Tarini Infrastructure Limited & Ors. Vs Manish Kumar Bansal
Delhi High Court · (2026) 02 DEL CK 2403
CPC-Section 151, Order XXIII Rule 3, 89Court Fees Act, 1870-Section 16Mediation and Conciliation Rules, 2004-Rules 24, 25
High Courts17 Feb 2026
M/S Shree Jee Sales Corporation Vs M/S Nexgen Fluropolymers Pvt Ltd
Delhi High Court · (2026) 02 DEL CK 2405
CPC-Order XLIII Rule 1, IX Rule 13, Section 151Limitation Act, 1963-Section 5
High Courts17 Feb 2026
M/s. Getmyuni Education Services Private Limited Vs Mangalayatan University & Anr.
Delhi High Court · (2026) 02 DEL CK 2411
CPC-Order 39 Rules 1 and 2Copyright Act, 1957Trade Marks Act, 1999
High Courts17 Feb 2026
Kallu & Anr. Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 2412
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1987-Section 123(c)(2)
High Courts17 Feb 2026
Ramneek Kanwar & Anr. Vs State Through Cbi
Delhi High Court · (2026) 02 DEL CK 2425
IPC-Section 120B, 258, 259, 260, 471, 420, 255, 271
High Courts17 Feb 2026
Karan Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2484
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Section 342, 363, 365, 376AB, 506, 302Protection of Children from Sexual Offences Act, 2012-Section 6, 29
High Courts17 Feb 2026
Sahil Vs The State Of Delhi
Delhi High Court · (2026) 02 DEL CK 2486
BNS-Section 64(1)/123