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
COURT ARCHIVE
Delhi High Court judgments, 2026
7,124 judgments · page 353 of 357
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
High Courts06 Jan 2026Allowed
Ghanshyam @Tippu Pandit Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2413
BNS-Sections 309(4), 309(6), 311, 61(2)
High Courts06 Jan 2026Partly Allowed
Kanta Sethi Vs Hans Raj & Ors.
Delhi High Court · (2026) 01 DEL CK 2438
Civil Procedure Code, 1908-Order VI Rule 17; 9 of the Code of Civil ProcedureIndian Evidence Act, 1872-Section 63, 68Indian Succession Act, 1925-Section 63
High Courts06 Jan 2026Dismissed
SJVN Ltd Vs Patel Gammon Joint Venture
Delhi High Court · (2026) 01 DEL CK 2507
Arbitration and Conciliation Act, 1996-Section 34, 28(3), 37, 9, 11Contract Act, 1872-Section 70
High Courts06 Jan 2026Allowed
Koshaliya Devi Rastogi Vs Assistant/Deputy Commissioner Of Income Tax, Central Circle-27, New Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2531
Income Tax Act, 1961-Section 158BC
High Courts06 Jan 2026Disposed Of
Mr. Abhimanyu Prakash & Ors. Vs Ferrero S.P.A & Ors.
Delhi High Court · (2026) 01 DEL CK 2532
Code of Civil Procedure, 1908-Order XIII-ATrade Marks Act-Section 28(1), 134, 135, 135(1)IPD Rules-Rule 20
High Courts06 Jan 2026Disposed Of
RCCIVL-LITL (JV) Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2549
Arbitration and Conciliation Act-Section 36, 34, 37, 31(7), 31(7)(a), 31(7)(b)Contract Act-Section 73
High Courts06 Jan 2026Dismissed
Mahaveer Singh Rajawat Vs M/s Radha Sarweshwar Marble And Granite & Ors.
Delhi High Court · (2026) 01 DEL CK 2559
Arbitration and Conciliation Act, 1996-Section 34, 21, 75, 81, 34(2), 34(2-A), 34(2)(b)(ii), 34(3), 37Indian Partnership Act, 1932-Section 16
High Courts06 Jan 2026Allowed
Microsoft Corporation India Pvt. Ltd. Vs Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2026) 01 DEL CK 2587
Income Tax Act, 1961-Section 244, 244A(1A)
High Courts06 Jan 2026Disposed Of
Prabh Dawer Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 01 DEL CK 2075
Constitution of India-Article 226BNSS-Section 526BNS-Sections 304(2) and 3(5)
High Courts06 Jan 2026Disposed Of
Rajni Verma Vs Sh Umesh Kalia
Delhi High Court · (2026) 01 DEL CK 2078
Negotiable Instrument Act, 1881-Section 138Cr.P.C.-Section 82
High Courts06 Jan 2026Allowed
Neha Pathania & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2079
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005
High Courts06 Jan 2026Allowed
Rohit & Anr. Vs The State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2080
IPC-Sections 498-A/406/34, 498A/406/34, 498A/34, 406Hindu Marriage Act, 1955-Section 13B (2)
High Courts06 Jan 2026Disposed Of
Monu Ojha Alias Akhilesh Kumar & Anr. Vs The State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 2082
IPC-Sections 452/323/34, 452, 323 read with Section 34BNSS-Section 528
High Courts06 Jan 2026Disposed Of
Ravi Kumar & Anr. Vs State Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2083
IPC-Sections 498A, 406, 34BNS-85, 316, 34Protection of Women from Domestic Violence Act 2005-Section 12
High Courts06 Jan 2026Disposed Of
Jai Kumar & Anr. Vs The Oriental Insurance Co. Ltd. & Ors.
Delhi High Court · (2026) 01 DEL CK 2085
Motor Vehicles Act, 1994-Section 10 (2) (e), 2 (21), 10, sub-Section 2, 18, 10(2), 10(2)(e), 2 (15), 2 (48), 10(2)(d), 10(2)(f), 10(2)(g), 10(2)(h), 2(41), 3(1)Amendment Act 54 of 1994MV Rules
High Courts06 Jan 2026Dismissed
Jlt Energy 9 Sas Vs Hindustan Clean Energy Limited & Ors.
Delhi High Court · (2026) 01 DEL CK 2117
Arbitration and Conciliation Act, 1996-Section 9Foreign Exchange Management Act, 1999Tamil Nadu Town and Country Planning Act 1971-Section 47