High Courts23 Jan 2026Disposed Of
Khushi & Ors. Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2360
Railways Act-Section 123(c), 124A
COURT ARCHIVE
Delhi High Court judgments, 2026
7,339 judgments · page 338 of 367
High Courts23 Jan 2026Disposed Of
Manoj Kumar Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 01 DEL CK 2365
National Capital Territory of Delhi Laws (Special Provisions) Act, 2011
High Courts23 Jan 2026Dismissed
National Highways Authority Of India Vs M/s Kochi Aroor Tollways Private Limited
Delhi High Court · (2026) 01 DEL CK 2377
Arbitration and Conciliation Act, 1996-Section 34, 34(2-A), 34(2)(a), 31(3), 28(3)Indian Contract Act, 1872-Section 73National Highways Authority of India Act, 1988-Section 11, 12
High Courts23 Jan 2026Dismissed
Harsh Vs The State Government Of N.C.T. Of Delhi
Delhi High Court · (2026) 01 DEL CK 2425
High Courts23 Jan 2026Allowed
RI Networks Private Limited Vs World Phone Internet Services Private Limited & Ors.
Delhi High Court · (2026) 01 DEL CK 2482
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1, 151, VII Rule 10, VII Rule 11Telecom Regulatory Authority of India Act, 1997-Section 14, 15
High Courts23 Jan 2026Disposed Of
Great Legalisations Movement India Trust Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2483
Constitution of India-Article 226, 14, 19, 21, 25, 29Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(b), 8(c), first proviso to Section 8, 9, 10, 12, 14, 20, 21, 22, 23, 24, 25, 27-31a, 37, 38, 40, 44, 46, 47, 48, 54, 60, Entry 13 of the Schedule, 2(iii), 27, 64A, 8, 10(iii)Narcotic Drugs and Psychotropic Substances Rules, 1985-Rules 52a, 53, 58, 60
High Courts23 Jan 2026Allowed
Ravi Aggarwal Vs Deputy Director Enforcement Directorate
Delhi High Court · (2026) 01 DEL CK 2492
Prevention of Money Laundering Act, 2017-Section 42, 8, 8(1), 8(2), 8(3), 17, 17(4), 20, 20(1), 20(2), 20(3), 20(4)Constitution of India-Article 300A
High Courts23 Jan 2026Dismissed
XXX Vs State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2553
Code of Criminal Procedure, 1908-Section 374(2), 482, 207, 313, 232, 164Indian Penal Code, 1860-Section 376(2)(f), 323, 376, 375, 354, 376(2)(g)PoCSO Act-Section 3, 6, 9(m), 10
High Courts23 Jan 2026Dismissed
Capital Land Builders Pvt. Ltd & Ors. Vs M/S Shaheed Memorial Scty. (Regd.) & Ors
Delhi High Court · (2026) 01 DEL CK 2100
Companies Act, 1956Societies Registration Act, 1860CPC-Order XXXIX Rules 2A, XXXIX Rule 2-A, 39 Rule 2-A, Rule 2-A
High Courts23 Jan 2026Disposed Of
Merck Sharp & Dohme Corp. & Anr. Vs Ranvir Kumar Bindeshwari Singh & Ors.
Delhi High Court · (2026) 01 DEL CK 2123
Indian Contract Act, 1872-Section 73Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015Delhi High Court (Original Side) Rules, 2018
High Courts23 Jan 2026Disposed Of
Mr. Pranav Gupta Vs Adeesh Gupta & Ors
Delhi High Court · (2026) 01 DEL CK 2125
Arbitration and Conciliation Act, 1996-Section 7(4)(b), Schedule IV, 12Indian Arbitration Act2015 Amendment Act-Section 7(4)(b)
High Courts23 Jan 2026Disposed Of
Shukvinder Singh @ Sanju Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2134
BNSS-Section 483IPC-Sections 302/120B/34Arms Act-Sections 25/27/54/59
High Courts23 Jan 2026Dismissed
Union Of India & Ors. Vs 681225B Ex Mwo Asis Pramanik
Delhi High Court · (2026) 01 DEL CK 2161
Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts23 Jan 2026Dismissed
M/S Capital Land Builder Pvt Ltd Vs M/S Shaheed Memorial Society (Reg) & Ors.
Delhi High Court · (2026) 01 DEL CK 2163
Code of Civil Procedure, 1908-Order XXXIX Rule 4, XXXIX Rule 1 and 2
High Courts23 Jan 2026Dismissed
Union Of India & Ors. Vs (624717) Ex Hfl Kshetra Mohan Sen
Delhi High Court · (2026) 01 DEL CK 2166
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts23 Jan 2026Dismissed
Union Of India & Ors. Vs Ex Po Me Manoj Yadav
Delhi High Court · (2026) 01 DEL CK 2167
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts23 Jan 2026Dismissed
Union Of India & Ors. Vs 726766 Ex Jwo Sanjay Kumar Sharma
Delhi High Court · (2026) 01 DEL CK 2170
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008-Rule 6
High Courts23 Jan 2026Dismissed
Union Of India & Ors. Vs Ex HFO Manoj Kumar Singh
Delhi High Court · (2026) 01 DEL CK 2171
Constitution of India-Article 226Pension Regulations for the Air Force, 1961-Paragraph 153Guide to Medical Officers (Military Pensions) 2002-Paragraph 26
High Courts23 Jan 2026Disposed Of
Delhi Metro Rail Corporation Ltd Vs M/s Garuda Urban Remedies Ltd.
Delhi High Court · (2026) 01 DEL CK 2188
Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9, 17, 11Commercial Courts Act, 2015-Section 13(1A)