High Courts05 Feb 2026Allowed
Prashant Kumar Jha Vs State Govt. Of Nct Of Delhi And Anr.
Delhi High Court · (2026) 02 DEL CK 1625
Indian Penal Code, 1860- Section 354D
COURT ARCHIVE
Delhi High Court judgments, 2026
7,339 judgments · page 323 of 367
High Courts05 Feb 2026Dismissed
Smt Chanda Devi & Ors Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 1624
Railway Claims Tribunal Act, 1987- Section 23Railways Act,1989- Section 123(c), 124A
High Courts05 Feb 2026Disposed Of
Shubham Kumar Singh Vs Union Of India & Ors
Delhi High Court · (2026) 02 DEL CK 1623
High Courts05 Feb 2026Dismissed
M/s Jia Lal Kishori Lal Private Limited Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 1622
Code of Civil Procedure, 1908- Section 80C, 115, 151, Order 7 Rule 7, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 12, Order 7 Rule 14Limitation Act, 1963- Section 18Limitation Act, 1963- Article 18, 55, 113
High Courts05 Feb 2026Disposed Of
Constable Harpreet Singh (107020817) Vs Union Of India & Ors
Delhi High Court · (2026) 02 DEL CK 1620
Indo Tibetan Border Police Force Rule, 1994- Rule 26, 26(3)
High Courts04 Feb 2026
Sunita Rani Vs Govt. Of NCT Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2566
Constitution of India-Article 226Societies Registration Act, 1860Delhi School Education Rules, 1973-Rule 104
High Courts04 Feb 2026
Ms. Saroj Bala (Adv.) Vs The State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2418
Code of Criminal Procedure, 1973-Section 378(1), 251, 313, 319, 311, 91, 482, 378Indian Penal Code, 1860-Section 509, 505, 503, 425, 499, 34, 147, 149Prevention of Damage to Public Property Act, 1984-Section 3
High Courts04 Feb 2026
Preeti Sharma Vs Anuj Sharma
Delhi High Court · (2026) 02 DEL CK 2419
Code of Criminal Procedure, 1973-Section 125, 127, 127(1)Hindu Marriage Act, 1955-Sections 13(1)(i-a), 13(1)(iii), 13(1)(i-b)Chartered Accountants Act, 1949
High Courts04 Feb 2026
Ateet Jain Vs Chhavi Jain
Delhi High Court · (2026) 02 DEL CK 2422
Protection of Women from Domestic Violence Act, 2005-Section 2(a), 3, 12, 23, 29Code of Criminal Procedure, 1973-Section 125, 125(4)Hindu Marriage Act, 1955-Section 24
High Courts04 Feb 2026
Pinki Kumari & Ors. Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 2429
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151Railway Claims Tribunal Act, 1987-Section 23
High Courts04 Feb 2026Allowed
Ravi Kumar Meena Vs State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2431
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Code of Criminal Procedure, 1973-Section 374, 313, 428, 161Indian Penal Code, 1860-Section 307, 34, 324, 326
High Courts04 Feb 2026
Vijender Singh Vs Globe Detective Agency Pvt. Ltd.
Delhi High Court · (2026) 02 DEL CK 2434
Constitution of India-Articles 226 and 227Evidence Act
High Courts04 Feb 2026Allowed
Sahil Arsh Vs National Medical Commission & Ors.
Delhi High Court · (2026) 02 DEL CK 2451
Graduate Medical Education Regulation, 2023-Regulation 18National Medical Commission Act, 2019-Section 2(w), 3, 16, 24, 57, 57(2)(h), (i), (j), (k), (o), (p), (q), (r), (s)Right to Information Act, 2005
High Courts04 Feb 2026
Kanchan Kumar Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2465
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Sections 10, 18, 27Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019-Chapter V, Clause 5.1
High Courts04 Feb 2026
Netaji Subhash University Of Technology & Anr Vs M P Chaudhary
Delhi High Court · (2026) 02 DEL CK 2468
Delhi Netaji Subhas University of Technology Act, 2017-Section 3, 20, 23, 31, 31(h), 32, 15, 15(2), 2(k), 2(w)First Statutes of the appellant-University-Statute 24(4), Statute 16
High Courts04 Feb 2026
State (NCT Of Delhi) Vs Miraj @ Imraj
Delhi High Court · (2026) 02 DEL CK 2522
Indian Penal Code, 1860-Sections 376, 354(D), 506, 354-D, 376(2)(i)Protection of Children from Sexual Offences Act, 2012-Sections 4, 12, 11, 3(a), 2(d)Cr.P.C-Section 164
High Courts04 Feb 2026
Parveen Taneja Vs State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2847
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 528Indian Penal Code, 1860-Section 302
High Courts04 Feb 2026
Mantram @ Mantra @ Sonu Vs State Of Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 2790
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 395/396Indian Penal Code, 1860-Section 363, 366, 376, 376(2)(i), 376(3), 506Protection of Children from Sexual Offences Act, 2012-Section 6, 29 and 30, 42, Rule 33(8)
High Courts04 Feb 2026
M/s Mapele Engineers India & Anr. Vs M/s Regent Engineers Pvt. Ltd.
Delhi High Court · (2026) 02 DEL CK 2688
Commercial Courts Act, 2015-Section 13(1)Code of Civil Procedure, 1908-Section 96, Order XIII-A Rule 1, XIII-A Rule 3, XIII-A Rule 4(1), XIII-A Rule 4(3), XIII-A Rule 6, VI Rule 1, VI Rule 2, VII Rule 1, VIII Rule 3A, XI Rule 4
High Courts04 Feb 2026Allowed
Godaddy.com LLC Vs Assistant/Deputy Commissioner Of Income Tax Circle 1(3)(1), International Taxation Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2709
Income Tax Act, 1961-Section 197, 260A