High Courts05 Jan 2026Disposed Of
Haripal Singh Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2087
Constitution of India-Article 226BNSS-Section 528
COURT ARCHIVE
Delhi High Court judgments, 2026
7,245 judgments · page 362 of 363
High Courts05 Jan 2026Disposed Of
Raj Kumar Alias Rajesh Kumar & Ors. Vs The State Govt NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2088
IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)BNSS-Section 528
High Courts05 Jan 2026Disposed Of
Raunak Kumar @ Raunak Kumar Chorasia Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2091
BNSS-Section 528IPC-Section 365Cr.P.C.-Section 164
High Courts05 Jan 2026Disposed Of
Arti Kohli & Anr. Vs State Of NCT. Of Delhi
Delhi High Court · (2026) 01 DEL CK 2094
IPC-Sections 323, 354, 451, 506, 34, 420, 120B, 506(1)
High Courts05 Jan 2026Disposed Of
Mohd Tufail & Ors. Vs The State Of Delhi NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2095
IPC-Sections 308/34BNSS-Section 528
High Courts05 Jan 2026Dismissed
Vinay Kumar@Varun Bidhuri@Binnu Vs State (Govt. NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2101
IPC-Section 302/34Arms Act-25/27/54/59
High Courts05 Jan 2026Allowed
Manoj @ Babu Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2103
BNS-Section 109(1)
High Courts05 Jan 2026
Roseland Buildtech Pvt. Ltd. Vs Vihaan 43 Reality Pvt Ltd & Ors.
Delhi High Court · (2026) 01 DEL CK 2113
Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 1 & 2, Section 9, XVI, XXVIInsolvency and Bankruptcy Code, 2016-Section 7, 65, 75, 60(5)(c), 63, 231, 64(2), 238, 14, 66, 69, 65(1), 61, 60, 60(5), 60(1), 3Commercial Courts Act, 2015-Section 12A
High Courts05 Jan 2026Dismissed
Vipin Kumar Sharma Vs The Returning Officer Ndba Elections, 2025
Delhi High Court · (2026) 01 DEL CK 2136
Constitution of India-Article 12, 136, 226, 243(zg), 329, 329(b)Advocates Act, 1961Right to Information Act, 2005
High Courts05 Jan 2026Dismissed
Mohd Burhan & Ors. Vs Shri Triloki Nath (Since Deceased) Through Lrs & Ors.
Delhi High Court · (2026) 01 DEL CK 2146
Delhi Rent Control Act, 1958-Section 14(1)(e), 25(B), 25B(9), 14(7)Code of Civil Procedure, 1908-Section 114, Order XLVII, XLVII rule 1, 47 Rule 1Madhya Pradesh Accommodation Control Act, 1961
High Courts05 Jan 2026Dismissed
Upinder Kaur Vs Harish Kumar Jawa
Delhi High Court · (2026) 01 DEL CK 2149
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 27
High Courts05 Jan 2026Dismissed
Sandeep Dhawan & Ors. Vs Amarjeet Singh Kohli
Delhi High Court · (2026) 01 DEL CK 2151
Delhi Rent Control Act, 1958-Section 14(1)(e), 14(7)Code of Civil Procedure, 1908-Section 151
High Courts05 Jan 2026Disposed Of
Raunak Kumar @ Raunak Kumar Chorasia Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2026) 01 DEL CK 1360
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 164Indian Penal Code, 1860- Section 365
High Courts05 Jan 2026Allowed
Manoj @ Babu Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1359
Bharatiya Nyaya Sanhita, 2023- Section 109(1)
High Courts05 Jan 2026Allowed
Shri Sarvesh Puri Vs Shri Rishab Kumar
Delhi High Court · (2026) 01 DEL CK 1358
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 1881- Section 118, 138, 138(b), 139, 142, 142(2), 142(b), 142(2)(a)
High Courts05 Jan 2026Dismissed
Shambhu Prasad Singh Vs CBI
Delhi High Court · (2026) 01 DEL CK 1357
Constitution of India, 1950- Article 21Bhartiya Nagarik Suraksha Sanhita, 2023- Section 94, 528Code of Criminal Procedure, 1973- Section 91, 482
High Courts05 Jan 2026Allowed
Vinay Kumar@Varun Bidhuri@Binnu Vs State (Govt. Nct Of Delhi)
Delhi High Court · (2026) 01 DEL CK 1356
Indian Penal Code, 1860- Section 34, 302Arms Act, 1959- Section 25, 27, 54, 59
High Courts05 Jan 2026Disposed Of
Shashikant Dixit Vs Renuka Sharma
Delhi High Court · (2026) 01 DEL CK 1355
Delhi Rent Control Act, 1958- Section 14(1)(e), 14(7), 25B
High Courts05 Jan 2026Allowed
Vineet Babbar Vs Kuljeet Singh Bindra
Delhi High Court · (2026) 01 DEL CK 1354
Delhi Rent Control Act, 1958- Section 14(1)(e), 14(7), 25B
High Courts05 Jan 2026Dismissed
Mohd Burhan & Ors. Vs Shri Triloki Nath Since Deceased Through Lrs & Ors.
Delhi High Court · (2026) 01 DEL CK 1353
Code of Civil Procedure, 1908- Section 114, Order 47 Rule 1Delhi Rent Control Act, 1958- Section 14(1)(e), 14(7), 22(3)(f), 25B, 25B(9)