COURT ARCHIVE

Delhi High Court judgments, 2026

7,339 judgments · page 314 of 367

High Courts10 Feb 2026Allowed

Gobind Swaroop Parwani Vs State Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 1664

Code of Criminal Procedure, 1973- Section 207, 248(2), 313(1)(b), 344, 374Prevention of Corruption Act, 1988- Section 7, 13, 13(1)(d), 13(2), 20

High Courts10 Feb 2026Dismissed

Dr. Shabnam Bhandari Grover Vs Union Of India And Ors

Delhi High Court · (2026) 02 DEL CK 1654

Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)

High Courts10 Feb 2026Dismissed

Joint Action Council Of Service Doctor's Organisation And Ors. Vs Union Of India And Anr

Delhi High Court · (2026) 02 DEL CK 1653

Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)

High Courts10 Feb 2026Dismissed

Dr. Laxmi Narain Gupta And Ors Vs Union Of India And Ors

Delhi High Court · (2026) 02 DEL CK 1652

Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)

High Courts10 Feb 2026Dismissed

Delhi Administration Doctors Welfare Association And Anr Vs Union Of India And Ors

Delhi High Court · (2026) 02 DEL CK 1651

Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)

High Courts10 Feb 2026Dismissed

Dr. Vinod Kumar Jain And Ors Vs Union Of India And Ors

Delhi High Court · (2026) 02 DEL CK 1650

Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)

High Courts09 Feb 2026

State (Govt Of NCT Of Delhi) Vs Meetu Singh

Delhi High Court · (2026) 02 DEL CK 2398

Code of Criminal Procedure-Section 378(1), 482, 313, 281, 173Wild Life (Protection) Act, 1972-Section 30, 40, 41, 51, 55, 49, 49(B)(1), 50Indian Penal Code, 1860-Section 167, 220, 34

High Courts09 Feb 2026

State Vs Amit Kumar

Delhi High Court · (2026) 02 DEL CK 2401

Code of Criminal Procedure, 1973-Section 378(1), 313Indian Penal Code, 1860-Section 394, 397, 411, 34

High Courts09 Feb 2026

Ganesh Vs Union Of India (Ministry Of Railway) Through Its General Manager

Delhi High Court · (2026) 02 DEL CK 2414

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)Railway Accidents and Untoward Incidents (Compensation) Rules, 1990

High Courts09 Feb 2026Dismissed

Tribhuwan Singh & Ors. Vs Shri Chetan Prakash Jain & Anr.

Delhi High Court · (2026) 02 DEL CK 2449

Contempt of Courts Act, 1971-Section 19, 17, 20Payment of Gratuity Act, 1 972Constitution of India-Article 215, 136

High Courts09 Feb 2026

Smt. Suman Sangwan Vs Sagar Tanwar & Ors.

Delhi High Court · (2026) 02 DEL CK 2450

Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, XIV Rule 1(6)Contract ActRegistration Act, 1908-Section 17

High Courts09 Feb 2026Dismissed

Airports Authority Of India Vs URC Construction (P) Ltd.

Delhi High Court · (2026) 02 DEL CK 2453

Arbitration and Conciliation Act, 1996-Section 4, 26, 26(2), 33(1), 33(1)(A), 33(1)(B), 34, 34(2)(a)(iii), 37Indian Contract Act, 1872-Section 73Code of Civil Procedure

High Courts09 Feb 2026

Shri Chand Gautam & Anr. Vs Govt Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2456

Maintenance and Welfare of Parents and Senior Citizens Act, 2007Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22(3)Constitution of India-Article 226, 227

High Courts09 Feb 2026

Harshvardhan Goel Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2457

Constitution of India-Article 226, 227Cr.P.C-Section 482, 156(3), 200, 202, 397IPC-Section 420, 120B

High Courts09 Feb 2026

State Of Delhi Vs Jasvinder Singh @ Jassi & Anr.

Delhi High Court · (2026) 02 DEL CK 2596

Code of Criminal Procedure, 1973-Section 378(4), 378, 313Indian Penal Code, 1860-Sections 341/308/34, 323

High Courts09 Feb 2026

Mr. Mirza Ibrahim Baig & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · 2025 INSC 818

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 173Indian Penal Code-Sections 420/467/468/471/34, 354, 354A, 354B, 509, 323

High Courts09 Feb 2026

Amit Goyal Vs State & Anr.

Delhi High Court · (2026) 02 DEL CK 2603

Code of Criminal Procedure, 1973-Section 482, 82Indian Penal Code, 1860-Sections 420, 467, 468, 471, 120B, 34

High Courts09 Feb 2026

Reena Grover Vs Sh. Ramesh Grover & Ors.

Delhi High Court · (2026) 02 DEL CK 2604

Protection of Women from Domestic Violence Act-Section 2(f), 2(s), 12, 17, 19, 23, 29Cr.P.C.-Section 482Constitution of India

High Courts09 Feb 2026Partly Allowed

Mr. Ashwini Kumar Singh & Ors. Vs M/s Vyagrah Infrastructures Pvt. Ltd.

Delhi High Court · 2025 INSC 315

Code of Criminal Procedure, 1973-Section 482, 251Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 2013-Section 2(47), 2(51), 149, 150, 149(6), 149(12)

High Courts09 Feb 2026

The Deputy Director, Directorate Of Enforcement Vs JM Financial Asset Reconstruction Co.

Delhi High Court · (2026) 02 DEL CK 2608

Prevention of Money Laundering Act, 2002-Section 42, 8(8)Insolvency and Bankruptcy CodeIB Board of India (Liquidation Process) Regulations, 2016