CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2026

7,178 judgments · page 83 of 359

High Courts20 Jul 2026Disposed Of

Chander Pal Singh Vs Kamlesh Nagpal

Delhi High Court · (2026) 07 DEL CK 0476

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 27, 151, XXXIX Rules 1 and 2, Forms 47/48 of Appendices A to C, 41 Rule 27Specific Relief Act, 1963-Section 16(c), 16, 20, 21, 22, 23, Explanation (ii) to Section 16
Read judgment
High Courts17 Jul 2026

Sumitra Vs Rajesh Kumar

Delhi High Court · (2026) 07 DEL CK 1042

Code of Civil Procedure, 1908-Section 96, Order VII Rule 7, XLI Rule 33Code of Criminal Procedure, 1973-Section 156(3)Specific Relief Act, 1963-Section 16(c), 20, 20(3), 21, 21(5), 22, 22(1)(a), 22(1)(b), 22(2), 23
Read judgment
High Courts17 Jul 2026

State Vs Ashish Kumar

Delhi High Court · (2026) 07 DEL CK 1046

Code of Criminal Procedure, 1973-Section 377(3), 313Indian Penal Code, 1860-Section 392, 394, 307, 294
Read judgment
High Courts17 Jul 2026Partly Allowed

Shamsher Alam Vs State Nct Of Delhi

Delhi High Court · (2026) 07 DEL CK 1171

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Indian Penal Code, 1860-Sections 300, 307, 361, 363, 366, 506Protection of Children from Sexual Offences Act, 2012-Sections 3, 5(m), 6
Read judgment
High Courts17 Jul 2026

State Govt Of Nct Of Delhi Vs Suraj @ Machhar

Delhi High Court · (2026) 07 DEL CK 1178

Code of Criminal Procedure, 1973-Section 378, 207, 209, 313(1)(b), 232, 235(1), 386(1)Indian Penal Code, 1860-Sections 392, 394, 397, 411 read with Section 34Indian Evidence Act, 1872-Section 154, 25
Read judgment
High Courts17 Jul 2026

Venessa Beumont Vs State & Ors

Delhi High Court · (2026) 07 DEL CK 1268

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 419, 420, 468, 471 read with Section 34
Read judgment