High Courts28 Jan 2026Allowed
Neeraj @ Khujjal Vs State Of Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2371
IPC-Section 302/120B/34Arms Act-Section 25/27/29
COURT ARCHIVE
Delhi High Court judgments, 2026
7,339 judgments · page 335 of 367
High Courts28 Jan 2026Dismissed
Deepali Gupta Vs Corrosion Engineers Pvt Ltd
Delhi High Court · (2026) 01 DEL CK 2385
Negotiable Instruments Act-Section 138, 148
High Courts28 Jan 2026Disposed Of
Mahipal@Lala Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2389
POCSO Act-Section 6IPC-Section 506
High Courts28 Jan 2026Disposed Of
Harish Sethi Vs Pradeep Chand Giri Since Deceased Through Krishan Chander Singh
Delhi High Court · (2026) 01 DEL CK 2467
Code of Civil Procedure, 1908-Section 151
High Courts28 Jan 2026Disposed Of
Lajpat Arya Vs M/s Shine Star Electronics
Delhi High Court · (2026) 01 DEL CK 2478
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XII Rule 6
High Courts28 Jan 2026Disposed Of
Neway Industries Pvt. Ltd. Vs Mold-Tek Packaging Limited
Delhi High Court · (2026) 01 DEL CK 2514
Patents Act, 1970-Section 48, 47, 64, 64(1)(e), 107, 3(d), 2(1)(j), 2(1)(ja), 12, 13(4), 84, 92, 92ACode of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4High Court of Delhi Rules Governing Patent Suits, 2022-Rule 3(A)(ix), 3A
High Courts28 Jan 2026Dismissed
Baldev Singh Vs C.B.I.
Delhi High Court · (2026) 01 DEL CK 2537
Code of Criminal Procedure, 1973-Section 374(2), 207, 313, 232, 107, 151, 161, 161(3), 162, 162(1)Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2)Indian Penal Code, 1860-Section 384, 308, 324, 34, 506, 323
High Courts28 Jan 2026Dismissed
Kanak Trakru & Anr. Vs Renu Trakru Singla & Ors.
Delhi High Court · (2026) 01 DEL CK 2550
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11 (a)
High Courts28 Jan 2026Allowed
State Vs Sunil @ Pahalwan & Anr.
Delhi High Court · (2026) 01 DEL CK 2558
Code of Criminal Procedure, 1973-Section 377, 207, 357(1)(b)Indian Penal Code, 1908-Sections 365, 395, 174A, 364A, 394, 397, 186, 353, 307, 332, 34, 356, 326Arms Act, 1959-Sections 25, 27
High Courts28 Jan 2026Allowed
Travelport International Operations Limited Vs Deputy Commissioner Of Income-Tax Circle Int. Tax 3(1)(1), Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 2578
Income Tax Act, 1961-Section 197
High Courts28 Jan 2026Dismissed
Canva Pty Ltd & Ors. Vs RxPrism Health Systems Private Limited & Anr.
Delhi High Court · (2026) 01 DEL CK 2585
Commercial Courts Act, 2015-Section 13(1)Code of Civil Procedure, 1908-Order XLIII Rule 1(r), Section 151, XXXIX Rule 1 & 2, XXXIX Rules 1 and 2, 96Patents Act, 1970-Section 48, 25(2), 64, 64(1), 3(k), 3(d), 10(4)(b), 2(1)(j) and 2(1)(ja)
High Courts28 Jan 2026Disposed Of
Shivani Alias Najima Kausar & Anr. Vs State NCT Of Delhi Through SHO Nand Nagri & Ors.
Delhi High Court · (2026) 01 DEL CK 2028
High Courts28 Jan 2026Disposed Of
Sumit & Ors. Vs State Of NCT Of Delhi Through SHO & Anr.
Delhi High Court · (2026) 01 DEL CK 2029
IPC-Sections 323/324/341/506/34BNSS-Section 528
High Courts28 Jan 2026Disposed Of
Darshana Chatterjee Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2030
IPC-Section 420/406
High Courts28 Jan 2026Disposed Of
Sh. Manohar & Ors. Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 01 DEL CK 2031
IPC-Sections 498A/406/34Cr.P.C-Section 125BNSS-Section 528
High Courts28 Jan 2026Disposed Of
Sh Samunder Singh & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2032
Indian Penal Code-Sections 323/341/354/354A/34, 323/341/354/35A/34BNSS-Section 528
High Courts28 Jan 2026Dismissed
Rajendra Kumar Vs State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2033
BNS, 2023-Sections 308/318(4)/319/340IPC-383/384/385/386/387/388/389/420/416/419/470/471BNSS, 2023-Section 482, 35(3)
High Courts28 Jan 2026Disposed Of
Subheg Singh Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2034
IPC-Sections 307/506/427/147/148/149/120-B
High Courts28 Jan 2026Dismissed
Anand Versha & Anr. Vs Narender Kumar Sharma (Deceased) Thr Lrs & Ors.
Delhi High Court · (2026) 01 DEL CK 2120
Code of Civil Procedure, 1908-Order XIV, Rule 2Indian Evidence Act, 1872-Section 114(g), 92, 91, 67, 68, 45, 47Bharatiya Sakshya Adhiniyam, 2023-Section 119(g)
High Courts28 Jan 2026Allowed
Refex Industries Limited Vs Regional Director, Northern Region, Ministry Of Corporate Affairs & Anr.
Delhi High Court · (2026) 01 DEL CK 2157
Constitution of India-Article 226 and 227Companies Act, 2013-Section 16(1)(b), 16, 4(2)(a), sub-section (1) b) of section l6Companies Act, 1956-Section 22, 20 and 22, 22(1)(b), 20, 22 of the Companies Act, 1956, 20 (2)(1)(i), 22(1)(i), 22(1)(ii)(b), proviso to Section 22(1)