High Courts07 Jan 2026Dismissed
Dr. Lakshay Beriwal Vs Guru Teg Bahadur Hospital & Ors.
Delhi High Court · (2026) 01 DEL CK 2460
Central Civil Services (Leave) Rules, 1972Medical Council of India Regulations-Regulation 9
COURT ARCHIVE
Delhi High Court judgments, 2026
7,097 judgments · page 350 of 355
High Courts07 Jan 2026Disposed Of
Sh. Trilok Agarwal & Ors. Vs Land Acquisition Collector (North)
Delhi High Court · (2026) 01 DEL CK 2506
Constitution of India-Article 226Land Acquisition Act, 1894-Section 30, 31Delhi Land Reforms Act, 1954-Section 81
High Courts07 Jan 2026Disposed Of
Umesh Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2509
High Courts07 Jan 2026Allowed
Sanidhya Subhadarshan Vs National Testing Agency & Ors.
Delhi High Court · (2026) 01 DEL CK 2510
Constitution of India-Article 226, Part III
High Courts07 Jan 2026Allowed
Harshit Agrawal Vs National Testing Agency & Ors.
Delhi High Court · (2026) 01 DEL CK 2511
Constitution of India-Article 226, Part IIICPC, 1908-Section 151
High Courts07 Jan 2026Disposed Of
Late Tejpal Singh Through Legal Heirs Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2528
BSF Act, 1968-Section 19(a), 26, 40, 19(b)Constitution of India-Article 21Central Reserve Police Force Act, 1949-Section 11(1)
High Courts07 Jan 2026Allowed
Ms Rajender Kumar Gupta Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 2547
Rules for Enlistment of Contractor in MCD-2024
High Courts07 Jan 2026Dismissed
Union Of India & Ors. Vs Om Prakash Verma
Delhi High Court · (2026) 01 DEL CK 2564
Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 14, 14(18), 14(19), 14(23), 11 (v), 29-ACentral Civil Services (Conduct) Rules, 1964-Rule 3(1)(iii)Constitution of India-Article 226, 311(2)
High Courts07 Jan 2026Dismissed
Satish Kumar Gupta Vs Sushil Kumar Loomba
Delhi High Court · (2026) 01 DEL CK 2565
Delhi Rent Control Act 1958-Section 25B(8), 14(1)(e), 25B, 25B(4), 25B(5), 14(7)Code of Civil Procedure 1908-Section 151
High Courts07 Jan 2026Disposed Of
Amar Bahadur Vs State
Delhi High Court · (2026) 01 DEL CK 2574
Indian Penal Code, 1860-Section 302, 300, Exception 4 to Section 300, 304 Part I, 304 Part IICode of Criminal Procedure, 1973-Section 313BNSS, 2023-Section 84
High Courts07 Jan 2026Dismissed
The Pr. Commissioner Of Income Tax-Central-1 Vs Som Hari Infrastructure Pvt. Ltd.
Delhi High Court · (2026) 01 DEL CK 2584
High Courts07 Jan 2026Disposed Of
Anuj Dewan Vs National Faceless Appeal Centre & Ors.
Delhi High Court · (2026) 01 DEL CK 2586
High Courts07 Jan 2026Disposed Of
Nabeel Ahmad & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2073
BNSS-Section 528IPC-Sections 406/498A/34
High Courts07 Jan 2026Disposed Of
Sunil & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2074
BNSS-Section 528IPC-Sections 498A/406/34
High Courts07 Jan 2026Dismissed
The New India Assurance Co. Ltd. Vs Tanuj Sehrawat & Ors.
Delhi High Court · 2025 INSC 293
Motor Vehicles Act, 1988-Section 173, 166Indian Penal Code 1860-Sections 279, 337, 338, 304A and 427The Railways Act, 1989-Section 175
High Courts07 Jan 2026Dismissed
The New India Assurance Co. Ltd. Vs Pratima Kumari & Ors.
Delhi High Court · (2026) 01 DEL CK 2084
High Courts07 Jan 2026Disposed Of
Intercode Solutions Private Limited & Anr. Vs Armor India Coding And Imaging Supplies Private Limited
Delhi High Court · 2025 INSC 1400
Arbitration and Conciliation Act, 1996-Sections 14, 15, 32(2)(c), 9, 11(6), 16, 32, 8, 14(1)(a), 14(2), 32(2), 25(a), 32(2)(a), 32(2)(b), 32(1), 32(3), 25A, and 38(2), 5DIAC Rules, 2018-Rule 28.1, 28.3Arbitration Act 1940-Section 34
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)
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