COURT ARCHIVE

Delhi High Court judgments, 2026

7,339 judgments · page 332 of 367

High Courts30 Jan 2026Dismissed

Shri Rameshwar Singh Tanwar Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2195

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), Sub-Section (2) of Section 24Land Acquisition Act, 1894-Section 4, 6, 9, 10, 12(2), 16, 18, 30/31, 31, 31(1), 31(2), 34Code of Civil Procedure-Order XXII Rule 3

High Courts30 Jan 2026Disposed Of

Sachin Gupta & Ors. Vs Registrar Cooperative Society & Ors.

Delhi High Court · (2026) 01 DEL CK 2249

DCS Act 2003CPC-Order 41 Rule 4

High Courts30 Jan 2026Dismissed

Naveen & Anr. Vs Directorate General Of Goods And Services Tax Intelligence

Delhi High Court · 2023 INSC 972

Constitution of India-Article 226, 227, 21CGST Act, 2017-Section 69, 70, 67(2), 67, 6(2)(b), 73 or 74, 132(5), 132(4), 132Cr.P.C.-Section 438

High Courts30 Jan 2026Allowed

Harpreet Singh Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2026) 01 DEL CK 2258

Constitution of India-Article 226, 32, 21, 14, 142, 23 (2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 366, 394, 376(2)(g), 34

High Courts30 Jan 2026Disposed Of

Sandhya Gupta & Anr. Vs Shri Ganesh Traders

Delhi High Court · (2026) 01 DEL CK 2265

Code of Criminal Procedure, 1973-Section 482, 251Negotiable Instruments Act-Section 138, 141, 142Companies Act, 2013-Section 168

High Courts30 Jan 2026Dismissed

Surender Pal Giri & Anr. Vs Raj Kumar & Ors.

Delhi High Court · (2026) 01 DEL CK 2344

CPC-Order IX Rule 13, Section 114, 151

High Courts30 Jan 2026Dismissed

Banwari Lal & Anr. Vs Raj Kumar & Ors.

Delhi High Court · (2026) 01 DEL CK 2345

Employee's Compensation Act, 1923-Section 30, 12

High Courts30 Jan 2026Disposed Of

Mohd. Ubaid Vs Union Of India

Delhi High Court · (2026) 01 DEL CK 2349

Railway Claims Tribunal Act, 1987-Section 16Railways Act, 1989-Section 123(c)(2), 124-ARailway Accidents and Untoward Incidents (Compensation) Rules, 1990-Part III, Item 19 of the Schedule

High Courts30 Jan 2026

Tauseif Khan Vs State (N.C.T. Of Delhi)

Delhi High Court · (2026) 01 DEL CK 2750

High Courts30 Jan 2026Allowed

Sameer Ahmad Vs The State Govt Of NCT Delhi Through SHO. PS Keshav Puram

Delhi High Court · (2026) 01 DEL CK 2397

Arms Act-Section 25/54/59CrPC-Section 82/83

High Courts30 Jan 2026Allowed

Rahul Rawal & Ors. Vs State NCT Of Delhi & Anr

Delhi High Court · (2026) 01 DEL CK 2399

IPC-Section 498A, 406, 34

High Courts30 Jan 2026Dismissed

Amit@Point Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2404

BNS-Section 137(2)/65(1)/351POCSO Act-Section 6

High Courts30 Jan 2026Disposed Of

Tirthankar Vs Union Of India & Ors

Delhi High Court · (2026) 01 DEL CK 2455

High Courts30 Jan 2026Dismissed

Aloke Steels Industries Private Limited Vs Aditya Birla Global Trading India Pvt Ltd Formerly Known As Swiss Singapore India Pvt Ltd

Delhi High Court · (2026) 01 DEL CK 2470

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(b)(ii)Contract Act, 1872-Section 74, 73

High Courts30 Jan 2026Dismissed

Satish Kumar Vs Mayawati (Deceased Through Lrs) & Ors.

Delhi High Court · (2026) 01 DEL CK 2474

Constitution of India-Article 227

High Courts30 Jan 2026Disposed Of

M/S Om Nanotech Pvt Ltd Vs M/S Venus Computer Services

Delhi High Court · (2026) 01 DEL CK 2476

Constitution of India-Article 227

High Courts30 Jan 2026Allowed

Aparna Mutatkar & Anr. Vs State Of NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2605

Indian Succession Act, 1925-Section 278, 63(c), 291Indian Evidence Act, 1872-Section 68

High Courts30 Jan 2026Disposed Of

R K Tolani Vs ESIC Friends Co-Operative Group Housing Society Limited & Ors.

Delhi High Court · (2026) 01 DEL CK 2508

Delhi Cooperative Societies Act, 2006-Section 70, 112Delhi Cooperative Societies Rules, 2007-Schedule 7

High Courts30 Jan 2026Allowed

IFFCO Tokio General Insurance Company Ltd. Vs Unison Hotels Pvt. Ltd.

Delhi High Court · 2025 INSC 1277

Arbitration and Conciliation Act, 1996-Section 34, 29A, 14(2), 34(2)(b)(ii), 34(2A), 23(4)Arbitration and Conciliation (Amendment) Act, 2015Companies Act, 1956

High Courts30 Jan 2026Partly Allowed

Asian Patent Attonrneys Association (Indian Group) Vs Registrar General Delhi High Court

Delhi High Court · (2026) 01 DEL CK 2515

Delhi High Court (Amendment) Act, 2015-Section 4, 23, 2Delhi High Court Act, 1966-Section 5(2), 5Civil Procedure Code, 1908-Section 37, 38, 47