High Courts21 Aug 2026Allowed
Saurabh Bhandari Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 5244
IPC-Section 498A, 406
COURT ARCHIVE
Delhi High Court judgments, 2026
7,153 judgments · page 39 of 358
High Courts21 Aug 2026
M/s Rail Transport Corporation Of India Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 4465
Railways Act, 1989-Section 163Constitution of India-Article 226, 226(2), 32Code of the Civil Procedure, 1908-Section 20 (a) and (b)
High Courts21 Aug 2026Dismissed
M/s Nitco Ltd. & Anr. Vs Customs, Central Excise And Service Tax Settlement Commission
Delhi High Court · (2026) 08 DEL CK 0226
Constitution of India-Article 226, 226 and 227, 32, 226 or 136FTDR ActCustoms Act, 1962-sub-Section (b) of Section 127, Section 1278, 127L, 28, Clause (d) of Explanation 1 to Section 28, 28(4), 127J, 245H
High Courts21 Aug 2026Disposed Of
Kapil Malhotra & Anr. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 0223
IPC-Sections 498A, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Aug 2026Dismissed
Neeraj Bhardwaj Vs High Court Of Delhi At New Delhi Through Its Registrar General
Delhi High Court · (2026) 08 DEL CK 0103
Code of Criminal Procedure, 1973-Section 174, 161 and 164Constitution of India-Article 226
High Courts21 Aug 2026Dismissed
Jc: 374402l Subedar Virender Singh (Retd) Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0101
Constitution of India, 1950-Article 226Armed Forces Tribunal Act, 2007-Section 14
High Courts21 Aug 2026Allowed
Raju Polio @ Shadab Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 0100
BNS-Section 70(1)/115(2)/351/3(5)
High Courts21 Aug 2026Disposed Of
Vinod Kumar Sharma Vs State Of NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 0099
BNS-318(4)/319/3(5)
High Courts21 Aug 2026Allowed
Ankit Chaudhary Vs State NCT Of Delhi
Delhi High Court · (2026) 08 DEL CK 0098
IPC-328, 420, 411
High Courts21 Aug 2026Allowed
Nitin Kumar & Ors. Vs The State Govt Of NCT Of Delhi And Anr
Delhi High Court · (2026) 08 DEL CK 0097
IPC-Section 498A/406/34Dowry Prohibition Act-Section 4
High Courts21 Aug 2026Allowed
Saurabh Bhandari Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 0096
IPC-Section 498A/406
High Courts21 Aug 2026Allowed
Rohit Tiwari Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 0095
IPC-Section 279/338
High Courts21 Aug 2026Dismissed
Pardeep Kumar Prashar Vs Commissioner Of Customs (Airport And General)
Delhi High Court · (2026) 08 DEL CK 0094
Customs Brokers Licensing Regulations, 2018-Regulation 10, 1(4), 10(a), 10(n), 10(d), 10(e)Customs Act, 1962-Section 110, 113(d), 130
High Courts21 Aug 2026Dismissed
M/s Nitco Ltd. And Anr. Vs Customs, Central Excise And Service Tax Settlement Commission
Delhi High Court · (2026) 08 DEL CK 0093
Constitution of India-Article 226, 227, 32, 226 or 136FTDR ActCustoms Act, 1962-Section 127, 1278, 127L, 28, Clause (d) of Explanation 1 to Section 28, 28(4), 127J, 245H
High Courts21 Aug 2026Dismissed
Khan Market Welfare Association (Regd.) Vs UOI & Ors.
Delhi High Court · (2026) 08 DEL CK 0090
Constitution of India-Article 226, 142, 14NDMC Act, 1994-Sections 63, 65, 70, 71, 72 and 73, 63(1), 72, proviso to Section 72, 72(1)(f)
High Courts21 Aug 2026Dismissed
M/S Jindal Lifestyle Ltd. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 0089
Constitution of India-Article 226, 32, 136Central Excise Act, 1944-Section 245HCENVAT Credit Rules, 2004-Rule 6(3)
High Courts21 Aug 2026Disposed Of
M/S Chabbras Associates Vs M/S HSCC (India) Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 0088
Arbitration and Conciliation Act, 1996-Sections 29A(4) and 29A(5), 29A
High Courts21 Aug 2026Disposed Of
Il And Fs Engineering And Construction Company Limited Vs Gail (India) Limited
Delhi High Court · (2026) 08 DEL CK 0087
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts21 Aug 2026Dismissed
New Delhi Municipal Council Vs Quami Ekta Trust & Ors.
Delhi High Court · (2026) 08 DEL CK 0085
New Delhi Municipal Council Act, 1994-Section 256, 250, 254, 253MPD, 2021-Clause 15.9, Chapter 15, 15.9 (vi), 15.1.i, 15.1MCD Act-Section 345A, 347B, 347A
High Courts21 Aug 2026Dismissed
Naresh Kumar & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0084
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A, proviso to Section 124-A