High Courts02 Feb 2026
Sh. Pardeep Singh Rathee & Anr. Vs The State N.C.T. Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2020
IPC-Sections 498-A, 406, 34BNSS-Section 528
COURT ARCHIVE
Delhi High Court judgments, 2026
7,339 judgments · page 330 of 367
High Courts02 Feb 2026Allowed
Raj Kumar Rai Alias Raj Kumar Ray & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2016
Indian Penal Code-Sections 498-A/406/34BNSS-Section 528
High Courts02 Feb 2026
Pooja Vs Mr Neeraj & Ors.
Delhi High Court · (2026) 02 DEL CK 2015
Criminal Procedure Code-Section 156 (3)PC Act
High Courts02 Feb 2026
Rajender Yadav Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 02 DEL CK 2014
BNSS-Section 438(3)CrPC-Section 397(3)IPC-Section 403, 405, 406, 415, 416, 420, 467, 468, 471, 120B
High Courts02 Feb 2026
Sanjay Malik Vs State, Govt. Of NCT, Delhi
Delhi High Court · (2026) 02 DEL CK 2088
BNS-Section 306/3(5)
High Courts02 Feb 2026
Ravi @ Rinku Vs State Of Gnct Delhi
Delhi High Court · (2026) 02 DEL CK 2085
BNS-Section 221, 132, 109(1)Arms Act-Section 25, 27, 54, 59
High Courts02 Feb 2026
Gayasuddin Vs State Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 2081
BNS-Section 69/123/89/79/351/115(2)POCSO Act-Section 6
High Courts02 Feb 2026
Gaurav Enterprises Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 02 DEL CK 1957
Private Security Agencies (Regulation) Act, 2005Delhi Private Security Agencies (Regulation) Rules, 2023-Rule 10, 10(1), 10(2)
High Courts02 Feb 2026
Union Of India & Ors. Vs Sgt Rajesh Kumar Singh (Retd.)
Delhi High Court · (2026) 02 DEL CK 1942
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts02 Feb 2026
Union Of India & Ors. Vs JWO Anand Kumar (Retd.)
Delhi High Court · (2026) 02 DEL CK 1947
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts02 Feb 2026
Ms. Yangchen Drakmargyapon Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2256
Constitution of India-Article 226Citizenship Act, 1955-Section 3(1)(a), 3(1)(b), 3(2), 5, 6, 6(1), 8, 9, 9(1), 9(2)Citizenship (Amendment) Act, 2003
High Courts02 Feb 2026
Chayan Ghosh Chowdhury Vs Punjab And Sind Bank Through Its CPIO & Anr.
Delhi High Court · (2026) 02 DEL CK 2272
Right to Information Act, 2005-Section 7(1), 19(1), 19(3), 8(1), 8(1)(j), 8(2), 11(1)Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 9, 11Indian Penal Code-Section 354A, 354-C, 354-D, 509, 34
High Courts02 Feb 2026
Satya Prakash Ravidas Vs The Secretary Bar Council Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2278
Advocates Act, 1961-Section 35Societies Registration Act, 1860Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61
High Courts02 Feb 2026
Vikas Prakash Gupta Vs Insolvency And Bankruptcy Board Of India & Anr.
Delhi High Court · (2026) 02 DEL CK 2282
Insolvency and Bankruptcy Code, 2016-Section 7, 28, 218(6), 220, 220(3)IBBI (Insolvency Professionals) Regulations, 2016-Clauses 25C, 26AIBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016-Regulation 23A
High Courts02 Feb 2026
Sh. Mukul Mittal Vs Sr. Superintendent Policy Regional Passport Office
Delhi High Court · 2025 INSC 1476
Passports Act, 1967-Section 5, 5(2)(c), 6, 6(2)(1), 6(2)(e), 6(2)(f), 10(3)(e), 22Constitution of India-Article 19(1), 19(5), 21IPC-Section 120-B, 172, 174, 175
High Courts02 Feb 2026
All India Pickleball Association Vs Union Of India & Anr.
Delhi High Court · (2026) 02 DEL CK 2292
National Sports Development Code of India, 2011-Clause 16, 3.3, 3.4, 3.8, 3.10, 3.19, 3.1, 5 of Annexure XIV, para 3.3 of Annexure-II, 3.10 of Annexure-II, 3.19 of Annexure-IICompanies Act, 2013-Section 8Bombay Public Trusts Act, 1950
High Courts02 Feb 2026
Satya Prakash Ravidas Vs Alakh Niranjan Prasad Singhna & Ors.
Delhi High Court · (2026) 02 DEL CK 2294
Societies Registration Act, 1860-Sections 1, 2, 3, 4, 12, 12(2), 12A, 12D, 13, 14, 19, 20Societies Registration (Delhi Amendment) Act, 1954-Sections 12, 12A, 12B, 12CConstitution of India-Article 226
High Courts02 Feb 2026
M/S Rhine Power Pvt. Ltd. Vs M/S Ramprestha Promoters and Developers Pvt. Ltd.
Delhi High Court · (2026) 02 DEL CK 2297
Arbitration and Conciliation Act, 1996-Section 9, 17, 21Constitution of India-Article 226
High Courts02 Feb 2026Disposed Of
Sh. Pardeep Singh Rathee & Anr. Vs State N.C.T. Of Delhi & Anr
Delhi High Court · (2026) 02 DEL CK 1599
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts02 Feb 2026Allowed
Mohan Yadav @ Mohan Singh & Ors Vs State & Anr
Delhi High Court · (2026) 02 DEL CK 1598
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498ADowry Prohibition Act, 1961- Section 3, 4