High Courts16 Jul 2026Allowed
Raju Vs State
Delhi High Court · (2026) 07 DEL CK 1200
Code of Criminal Procedure, 1973-Section 374(2), 207, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 392, 397, 411, 390, 34Arms Act-Sections 25, 27
COURT ARCHIVE
Delhi High Court judgments, 2026
7,178 judgments · page 85 of 359
High Courts16 Jul 2026
Jagdish Chander Vs State
Delhi High Court · (2026) 07 DEL CK 1154
Prevention of Corruption Act, 1988-Section 7, 13(i)(d), 13(2), 20, 13Cr.P.C.-Section 313Evidence Act
High Courts16 Jul 2026
Pankaj Kumar Vs State
Delhi High Court · (2026) 07 DEL CK 1166
Indian Penal Code, 1860-Section 376, 511, 354, 375Code of Criminal Procedure, 1973-Section 313, 164, 428Indian Evidence Act
High Courts16 Jul 2026
Union Of India & Ors. Vs Shakeel Ahmad Burney
Delhi High Court · (2026) 07 DEL CK 1238
High Courts16 Jul 2026
M/S Prism Johnson Limited Vs M/S Master Nihal Singh Memorial Education Society
Delhi High Court · (2026) 07 DEL CK 1298
Code of Civil Procedure, 1908-Section 96, Order XLI, VII Rule 11, VII Rule 11(d), 151, VII Rule 11 clauses (a) and (d)Commercial Courts Act, 2015-Section 13(1A), 12A, 12A(3)Companies Act, 2013
High Courts16 Jul 2026
Mahanagar Telephone Nigam Ltd Vs M/S Rukma Decor And Construction Co
Delhi High Court · (2026) 07 DEL CK 1301
Arbitration and Conciliation Act, 1996-Section 11, 31(7)(a), 34, 34(2), 34(2A), 37, 37(1)(b), 38(2), 43(3)Indian Contract Act, 1872-Section 28, 28(b), Exception 1 to Section 28, 46, 51, 52Indian Contract (Amendment) Act, 1996
High Courts16 Jul 2026Allowed
Amit Goel & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0547
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Jul 2026
Akhil Jain Vs Rishabh Jain
Delhi High Court · (2026) 07 DEL CK 0548
Negotiable Instruments Act, 1881-Section 138BNSS-Section 348Cr.P.C-Section 311
High Courts16 Jul 2026
Kamlesh Kumar Vs M/s Microtek International Pvt Ltd
Delhi High Court · (2026) 07 DEL CK 0549
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 311Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Jul 2026
Abhishek Ashok Dhavalshankh Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0550
IPC-Sections 288, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Jul 2026
Bipin Bihari Singh Vs State & Anr.
Delhi High Court · (2026) 07 DEL CK 0701
Cr.P.C.-Section 391, 24(a), 225, 301, 2(wa), 372, 161, 340, Chapter XXIICPC-Order 41 Rule 27
High Courts16 Jul 2026Dismissed
Nazima Alvi & Ors. Vs Shri Mahendar Pal Sachdeva & Ors.
Delhi High Court · (2026) 07 DEL CK 0347
Delhi Rent Control Act, 1958-Section 25-B (8), 14(1)(e)Delhi-Development Act, 1957CPC-Order XXXIX Rules 1 and 2, Section 151, XXXIX Rules1 & 2
High Courts16 Jul 2026Disposed Of
Arjun Dev Through L.Rs. Vs UOI & Anr.
Delhi High Court · (2026) 07 DEL CK 0348
Constitution of India, 1950-Article 226, 12, 14Public Premises Act, 1971-Section 4Delhi Development Act, 1957
High Courts16 Jul 2026Dismissed
Ratinder Nath Abrol Vs New Delhi Municipal Council
Delhi High Court · (2026) 07 DEL CK 0349
Constitution of India-Article 226, 227The Public Premises (Eviction of unauthorised Occupants) Act, 1971-Section 9, 4, 5, 7, 4 (1), 14, 4/5, 1A, 2(g)Public Premises (Eviction of Unauthorised Occupants) Act, 1958-Section 4(1)
High Courts16 Jul 2026Dismissed
Lt Col Bharat Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0414
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 47, Rule 1, 47 Rule 1Constitution of India-Article 226, 227
High Courts16 Jul 2026Dismissed
Turner Morrison Ltd. Vs Karma Konchok Namgyal
Delhi High Court · (2026) 07 DEL CK 0416
Arbitration and Conciliation Act, 1996-Section 37, 9, 18, 11, 34, 5Usurious Loans Act, 1918Limitation Act, 1963-Section 18
High Courts15 Jul 2026
M/S Bansal Construction Co. Vs Union Of India
Delhi High Court · 2026 INSC 203
Arbitration & Conciliation Act, 1996-Section 34, 37, 31(7), 31(7)(a), 34(2)(a)Constitution of India-Article 142Indian Contract Act-Section 23, 55, 73
High Courts15 Jul 2026
M/S Eagle Infra India Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0892
Constitution of India-Article 226, 226(2)
High Courts15 Jul 2026
Govt Of NCT Of Delhi & Anr. Vs Manu & Ors.
Delhi High Court · (2026) 07 DEL CK 1115
Kerala State and Subordinate Services Rules, 1956-Rule 10(a)(ii), 10(a)(iii)Punjab Privately Recognised Schools Employees (Security of Service) Rules, 1981-Rule 6Jammu and Kashmir Forest Service (Gazetted) Recruitment Rules, 1970
High Courts15 Jul 2026
Sumit Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 07 DEL CK 1130
Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232Indian Penal Code, 1860-Section 365, 376D, 34, 366, Part II of Section 506Indian Evidence Act, 1872-Section 45