High Courts25 Aug 2026Appeal dismissed
Seema & Ors. Vs Union Of India
Delhi High Court · 2026:DHC:7206
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2)
COURT ARCHIVE
Delhi High Court judgments, 2026
7,153 judgments · page 37 of 358
High Courts25 Aug 2026Bail application allowed; accused directed to be released on bail
Nicky Kumar Sharma Vs The State
Delhi High Court · 2026:DHC:7183
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 309, 310
High Courts25 Aug 2026Appeal dismissed; conviction and sentence under Sections 376(2)(n), 384 and 506 Part II IPC upheld
Satbir Singh Ratti Vs State NCT of Delhi
Delhi High Court · 2026:DHC:7117
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415Indian Penal Code, 1860-Section 375, 376, 383, 384, 506Code of Criminal Procedure, 1973-Section 91, 207, 232, 313
High Courts25 Aug 2026Bail application allowed; accused directed to be released on bail
Neeraj (Through Pairokar) Vs The State of Govt. of NCT of Delhi
Delhi High Court · 2026:DHC:7182
Indian Penal Code, 1860-Section 34, 120B, 395, 397, 412
High Courts25 Aug 2026Bail application dismissed
Sumit Sharma Vs The State (NCT of Delhi) & Anr.
Delhi High Court · 2026:DHC:7176
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 25, 37, 42
High Courts25 Aug 2026Conviction of the Appellants under Section 302 IPC altered to Section 304 Part II IPC; sentence already undergone held to serve the ends of justice; Appellants directed to be released forthwith; appeals disposed of
Saddam @ Ataur Rehman Vs State NCT of Delhi
Delhi High Court · 2026:DHC:7116-DB
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Section 34, 299, 300, 302, 304, 313, 320
High Courts24 Aug 2026
Punjabi Academy & Anr. Vs Avtar Singh & Anr.
Delhi High Court · (2026) 08 DEL CK 5256
Societies Registration Act, 1860Constitution of India-Article 23, 23(1), 14, 39, 41, 42Delhi School Education Rules, 1973-Rule 101, 101(1), 101(2), proviso to Rule 101(2)
High Courts24 Aug 2026Dismissed
Saurabh Vs State Of Nct Of Delhi
Delhi High Court · (2026) 08 DEL CK 5245
BNS-318(4), 3(5)
High Courts24 Aug 2026Petition dismissed
Diwakar Kaushik Vs B P Sharma (Since Deceased) Through His Class 1 Legal Heirs
Delhi High Court · 2026:DHC:7055
Code of Civil Procedure, 1908-Section 151, 2(11), Order XXII Rule 4, Order XXII Rule 5, Order VII Rule 11
High Courts24 Aug 2026Bail application dismissed
Achal Kumar Jindal Vs State (NCT of Delhi) & Ors.
Delhi High Court · 2026:DHC:7158
Indian Penal Code, 1860-Section 120B, Section 405, Section 406, Section 409, Section 420, Section 468, Section 471, Section 477ACode of Criminal Procedure, 1973-Section 41A, Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
High Courts24 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to Tribunal for assessment of compensation
Jawahar Lal & Anr. Vs Union of India
Delhi High Court · 2026:DHC:7151
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts24 Aug 2026Petition disposed of with directions
Mrs. Anita Babu Vs Registrar, Co-operative Societies & Ors.
Delhi High Court · 2026:DHC:7168-DB
High Courts24 Aug 2026Appeal allowed; impugned judgment set aside and matter remanded to Tribunal for assessment of compensation
Rohan Lal & Anr. Vs Union of India
Delhi High Court · 2026:DHC:7152
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts24 Aug 2026Petition dismissed
Amanpreet Kaur Vs Government of NCT of Delhi & Anr.
Delhi High Court · 2026:DHC:7061
Indian Penal Code, 1860-Section 298, 323, 341Code of Criminal Procedure, 1973-Section 482, 202Constitution of India-Article 227
High Courts24 Aug 2026Appeals allowed; delay in filing condoned; impugned judgment set aside and matters remanded to Tribunal for assessment of compensation
Deepa Devi & Ors. Vs Union of India
Delhi High Court · 2026:DHC:7148
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts24 Aug 2026Petition disposed of; Section 9 petition treated as Section 17 application before the Sole Arbitrator, interim order to continue
Aditya Birla Capital Limited (Formerly Aditya Birla Finance Limited) Vs Mr. Anil Kathuria And Ors.
Delhi High Court · 2026:DHC:7135
Arbitration and Conciliation Act, 1996-Section 9, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14
High Courts24 Aug 2026Appeal dismissed
Urmila & Ors. Vs Union Of India
Delhi High Court · 2026:DHC:7149
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)
High Courts24 Aug 2026Appeal allowed; matter remanded to Tribunal for assessment of compensation
Pushpa Devi & Ors. Vs Union Of India
Delhi High Court · 2026:DHC:7150
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts24 Aug 2026Petition dismissed
Raj Kumar Sharma Vs Om Prakash Singh & Ors.
Delhi High Court · 2026:DHC:7065
Code of Criminal Procedure, 1973-Section 156(3), Section 204, Section 397(3), Section 482Indian Penal Code, 1860-Section 34, Section 120B, Section 420Negotiable Instruments Act, 1881-Section 138
High Courts24 Aug 2026Petition disposed of; mandate of Arbitral Tribunal extended by three months
Uma Shankar Shukla Proprietor of Bol India Bol Vs Bharti Airtel Limited
Delhi High Court · 2026:DHC:7144
Arbitration and Conciliation Act, 1996-Section 29A