High Courts23 Jul 2026
Subhash Chand Vs Gian Chand Jain & Anr.
Delhi High Court · (2026) 07 DEL CK 0649
Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e)Evidence Act-Section 116
COURT ARCHIVE
Delhi High Court judgments, 2026
7,153 judgments · page 76 of 358
High Courts23 Jul 2026
Shyam Lal Goyal Vs Hari Om Rastogi
Delhi High Court · (2026) 07 DEL CK 0650
Delhi Rent Control Act, 1958-Section 25-B(8), 25B(8), 25B
High Courts23 Jul 2026
Bharti Vs Delhi Cantonment Board
Delhi High Court · (2026) 07 DEL CK 0651
Constitution of India-Articles 226, 227Delhi Urban Shelter Improvement Board Act, 2010-Section 2(f), 2(g), 9, 10, 12Public Premises Act, 1971-Section 5A
High Courts23 Jul 2026Allowed
Reverend Rockes Barnabas Sandhu & Anr. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0567
IPC-Sections 420/406/120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026
Rahul Kumar Jha Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0568
Cr.P.C.-Section 156(3), 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026Allowed
Rohit Kumar Vs The State GNCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0569
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 115(2), 127(2), 324(4), 3(5)Indian Penal Code-Sections 323, 342, 427, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026
Krishna Vs Khushal Chand
Delhi High Court · (2026) 07 DEL CK 0570
Negotiable Instruments Act, 1881-Section 138, 20, 87, 139Indian Evidence Act, 1872-Section 45, 71Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts23 Jul 2026Allowed
Vaibhav Kaul Vs State Of Nct Of Delhi
Delhi High Court · (2026) 07 DEL CK 0572
Arms Act, 1959-Section 30, 45(d), 25, 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts23 Jul 2026Allowed
Kartik Tyagi Vs State NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0575
Arms Act, 1959-Section 25, 45(d), 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts23 Jul 2026
Rajinder Singh Vs State (Govt. Of N.C.T Of Delhi) Through Deputy Commissioner Of Police South, New Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0531
High Courts23 Jul 2026
Manish Lomas Vs The State Through S.H.O
Delhi High Court · (2026) 07 DEL CK 0532
High Courts23 Jul 2026Disposed Of
Array Biopharma Inc Vs Deputy Controller Of Patents And Designs
Delhi High Court · (2026) 07 DEL CK 0411
Patents Act, 1970-Section 117A, 15, 2 (1) (ja), 3(d), 3(i), 11A, 2(1)(ac), 10 (4), 2(1)(ja), 3 (d), 3 (i), 10(4)(c), 10(5) & 10(4) (c), 10(5)Rule 138European Patent Convention-Article 53(c)
High Courts23 Jul 2026Dismissed
National Highways Authority Of India Vs Atlanta Infra Assets Limited
Delhi High Court · (2026) 07 DEL CK 0412
Arbitration and Conciliation Act, 1996-Section 34, sub-sections (2) and (2-A) of Section 34ICA Rules, 2022-Rule 24
High Courts23 Jul 2026Disposed Of
Residents Welfare Association & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0436
Constitution of India-Article 226Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014-Section 18Shops & Establishments Act
High Courts23 Jul 2026Disposed Of
Ramprakash & Ors. Vs Govt Of Nct Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0437
Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019
High Courts23 Jul 2026Disposed Of
Kirti Vasan Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0465
High Courts23 Jul 2026Disposed Of
Sarvan Kumar Sharma & Ors. Vs Municipal Corporation Of Delhi Through Sh Sanjeev Khirwar Deputy Commissioner & Anr.
Delhi High Court · (2026) 07 DEL CK 0466
High Courts23 Jul 2026Disposed Of
Dr Manoj Kumar Vs National Medical Commission
Delhi High Court · (2026) 07 DEL CK 0467
Post-Graduate Medical Education Regulations, 2023
High Courts23 Jul 2026Disposed Of
Breejesh Nirula Vs Union Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0468
Companies Act, 2013-Sections 210 and 212
High Courts22 Jul 2026
Alka Pahuja Vs Delhi Sikh Gurudwara Management Committee
Delhi High Court · (2026) 07 DEL CK 0795
National Commission for Minority Educational Institutions Act, 2004-Section 2(g), 11(f), 12A, 12B, 12C, 12FConstitution of India-Article 30, 30(1), 226 and 227, 226Delhi School Education Rules, 1973-Rule 96, 96(3A), 96(3B), 98, 98(2)