High Courts11 Feb 2026
Juhi Mishra Vs State Of NCT & Ors.
Delhi High Court · (2026) 02 DEL CK 2262
Indian Succession Act, 1925-Section 375, 222
COURT ARCHIVE
Delhi High Court judgments, 2026
7,339 judgments · page 311 of 367
High Courts11 Feb 2026
Environment Planning And Coordination Organization Virology Vs M/s Suresh Goel And Associates & Ors.
Delhi High Court · 2025 INSC 54
Micro, Small and Medium Enterprises Development Act, 2006-Section 8, 18Madhya Pradesh Madhyastham Adhiniyam, 1983
High Courts11 Feb 2026
Union Of India & Ors. Vs Sgt Amar Lal Retd.
Delhi High Court · (2026) 02 DEL CK 2288
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts11 Feb 2026Dismissed
Fresh And Healthy Enterprise Ltd Vs Global Agrisystem Pvt Ltd
Delhi High Court · (2026) 02 DEL CK 1685
Arbitration and Conciliation Act, 1996- Section 9, 31(7)(b), 33, 34, 34(2), 34 (3), 34(2)(b)(ii), 37Contract Act, 1872- Section 10, 148, 151, 152, 158, 160, 161, 170Transfer of Property Act, 1882- Section 108(c)
High Courts11 Feb 2026Allowed
Shubham @ Ritik Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1690
Indian Penal Code, 1860- Section 34, 302
High Courts11 Feb 2026Allowed
Mamta Devi Vs State (Nct Of Delhi)
Delhi High Court · (2026) 02 DEL CK 1689
Indian Penal Code, 1860- Section 34, 406, 420
High Courts11 Feb 2026Disposed Of
Chandni & Anr Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2026) 02 DEL CK 1688
High Courts11 Feb 2026Disposed Of
Juhurul Sekh Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1687
Narcotic Drugs And Psychotropic Substances Act, 1985- Section 20, 61, 85
High Courts11 Feb 2026Allowed
Waris Ali Alias Varis Vs State Of Gnct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1686
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 209, 309(6), 310(2), 311, 317(3)Arms Act, 1959- Section 25, 27
High Courts11 Feb 2026Allowed
Sh Rakesh Kumar Nanda Deceased Through His Wife Ms Lovely Nanda Vs Sh Jitender Singh
Delhi High Court · (2026) 02 DEL CK 1684
Constitution of India, 1950-Article 227
High Courts11 Feb 2026Disposed Of
JFC Finance (India) Limited Vs Arvind Garg Liquidator Of Moser Baer Solar Ltd & Ors.
Delhi High Court · (2026) 02 DEL CK 1676
Insolvency & Bankruptcy Code, 2016- Section 35(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016- Regulation 31A(1), 31A(9), 33
High Courts10 Feb 2026
Dayawati & Ors. Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 2410
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 123(c)(2), 124-ARailway Accidents and Untoward Incidents (Compensation) Rules, 1990
High Courts10 Feb 2026
Vikas Dubey Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2478
BNS-Section 108/3(5)Domestic Violence Act
High Courts10 Feb 2026
Anand Mandal Vs The State NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2482
IPC-Section 395/394/411/34
High Courts10 Feb 2026
Mr. Bhaya Prafull Kumar Singh & Ors. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2558
Constitution of India-Article 21National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011
High Courts10 Feb 2026
Union Of India & Ors. Vs Wg Cdr Mahadasu Surendra Retd
Delhi High Court · (2026) 02 DEL CK 2671
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts10 Feb 2026
Union Of India & Ors. Vs Capt Ajay Kumar Narang
Delhi High Court · (2026) 02 DEL CK 2677
Constitution of India-Article 226, 227Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts10 Feb 2026
ACKO Technology And Services Pvt. Ltd. Vs Chandra Mohan Mishra & Anr.
Delhi High Court · (2026) 02 DEL CK 2785
The Trade Marks Act, 1999-Sections 47, 57, 47(1)(b), 11, 11(1), 11(2), 11(10)(ii)The Trade and Merchandise Marks Act, 1958-Sections 46, 56, 46(1), 46(1)(a), 46(1)(b)
High Courts10 Feb 2026Allowed
Gobind Swaroop Parwani Vs State NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2842
Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 248(2), 248(1), 344Prevention of Corruption Act, 1988-Sections 7, 13(2), 13(1)(d), 20
High Courts10 Feb 2026
Bhuvanesh Vyas Vs Indira Gandhi National Open Universtiy
Delhi High Court · (2026) 02 DEL CK 2871
CCS (CCA) Rules, 1965-Rule 14(1), 14, 11 Clauses (v) to (ix), 15Public Servants (Inquiries) Act, 1850 (37 of 1850)Constitution of India-Article 311, 311(2)