High Courts07 Jan 2026Allowed
Anil Parmar Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2164
Constitution of India-Article 226BSF Rules, 1969-Rule 25, 174(b), 175CCS (Extraordinary Pension) Rules, 1939-Rule 3, 3-A, 13(4)
COURT ARCHIVE
Delhi High Court judgments, 2026
6,980 judgments · page 345 of 349
High Courts07 Jan 2026Dismissed
Union Of India & Ors. Vs Hfo Bhagat Ram Dhiman Retd
Delhi High Court · (2026) 01 DEL CK 2165
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008-Rule 1(b)
High Courts07 Jan 2026Dismissed
Union Of India & Ors. Vs 1481129 P Ex Hav Ram Kumar
Delhi High Court · (2026) 01 DEL CK 2169
Constitution of India-Article 226Army Rules, 1954-Rule 13(3) item III(v)Entitlement Rules for Casualty Pensionary Awards, 1982
High Courts07 Jan 2026Dismissed
Ex. H.C Gd Vedpal Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2186
Constitution of India-Article 226
High Courts07 Jan 2026Dismissed
Ex. Const. Sunil Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2187
Indian Penal Code-Section 461/382Constitution of India-Article 226
High Courts06 Jan 2026Disposed Of
State Bank Of India Vs Kundal Lal Arya
Delhi High Court · (2026) 01 DEL CK 2196
Industrial Disputes Act, 1947-Section 17BIndustrial Disputes(Amendment) Act, 1982Constitution of India-Article 226, 136
High Courts06 Jan 2026Allowed
Shaheen Malik & Anr. Vs Mohd. Sarfaraz
Delhi High Court · 2024 INSC 961
Code of Criminal Procedure, 1973-Section 125IPC-Section 498A, 406, 34Protection of Women from Domestic Violence Act, 2005
High Courts06 Jan 2026Dismissed
Anuradha @ Chiku Vs State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2216
Maharashtra Control of Organised Crime Act, 1999-Section 12, 3 and 4, 2(1)(d), 21(4), 18, 23(1)(a)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21(c), 22(b) and 29, 52A, 21(b), 21/25/29, 37, 67Bharatiya Nyaya Sanhita, 2023-Section 111
High Courts06 Jan 2026Dismissed
Databit Technologies Pvt. Ltd. & Ors. Vs Red Fort Capital Finance Company Private Limited
Delhi High Court · (2026) 01 DEL CK 2259
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 17, 21, 23, 17(1)(ii)(b), 37SARFAESI Act, 2002-Section 13(2)CPC-Order XXXVIII Rule 5
High Courts06 Jan 2026Allowed
Sanya Bhasin Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2312
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 156(3), 200, 397, 482Indian Penal Code, 1860-Section 24, 34, 120B, 182, 192, 195, 196, 294, 312, 323, 379, 384, 406, 420, 498A, 500, 506
High Courts06 Jan 2026Disposed Of
Vishal Veersingh Sukhani Vs State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2313
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420/406/34Cr.P.C-Section 438
High Courts06 Jan 2026Allowed
China Trust Commercial Bank & Anr. Vs State, Govt. of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2330
Indian Penal Code, 1860-Sections 409, 465, 467, 468, 471, 109, 120-B, 34, 107, 406, 405Code of Criminal Procedure, 1973-Section 156(3), 200, 202, 204, 468, 482Negotiable Instruments Act, 1881-Section 138, 20
High Courts06 Jan 2026Dismissed
Ram Kuber Vs State (NCT of Delhi)
Delhi High Court · 2020 INSC 596
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 528IPC-Section 376(2), 506(II), 363, 366A, 376(2)(i)POCSO Act, 2012-Section 5(1), 6, 29
High Courts06 Jan 2026Disposed Of
Neelam Joshi Vs State (NCT of Delhi) & Ors.
Delhi High Court · (2026) 01 DEL CK 2335
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005-Section 12, 21
High Courts06 Jan 2026Dismissed
Smt Sudha Sharma Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2338
Code of Criminal Procedure, 1973-Section 397/398, 401, 482, 378(1)(b), 378, 372, 2(wa)Indian Penal Code-Section 193/200/467/471, 420/468/471/511, 468/471/420/511, 420, 468, 471, 511, 44
High Courts06 Jan 2026Dismissed
M/s Universal Future Shipping & Logistic & Ors. Vs Surendra Kumar Agarwal
Delhi High Court · (2026) 01 DEL CK 2355
Code of Civil Procedure, 1908-Section 104, Order XLIII Rule 1, VII Rule 10
High Courts06 Jan 2026Partly Allowed
Hamid Khan Vs State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2363
IPC-Section 376, 506POCSO-Section 2(d), 6, 5 (m) & (p), 10, 9 (m) & (p)Cr.P.C.-Section 161, 164, 313, 428
High Courts06 Jan 2026Allowed
Ajay Sharma Vs State Of Govt. Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2384
IPC-Sections 468, 467, 471, 120B, 34
High Courts06 Jan 2026Allowed
M D Overseas Private Limited Vs Deutsche Bank AG
Delhi High Court · (2026) 01 DEL CK 2386
High Courts06 Jan 2026Dismissed
Renuka Jain Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2026) 01 DEL CK 2409
IPC-Section 420