High Courts03 Jul 2026
Manisha Rawat Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0730
Bharatiya Nyaya Sanhita, 2023-Section 126, 115(2), 79IPC-Sections 339/323/509
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Delhi High Court judgments
1,15,203 judgments · page 102 of 5,761
High Courts03 Jul 2026Allowed
Sh. Rahul Aggarwal & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0338
IPC-Section 498A/406/323/34
High Courts03 Jul 2026Dismissed
Laxmikant Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0339
IPC-Section 323/363/366/376D/199POCSO Act-Section 12IT Act-Section 67
High Courts03 Jul 2026Allowed
Mukul @ Puneet Vs State (Nct Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0340
IPC-Section 307/34
High Courts03 Jul 2026Dismissed
Sahil Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0341
BNS-Section 103/109/333/324/190Arms Act-Section 25/27
High Courts03 Jul 2026Allowed
Rajesh Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0342
NDPS Act-Section 20(b)(ii)(B)
High Courts03 Jul 2026
Pawwan Khanna Vs Deepak Bagga & Anr.
Delhi High Court · (2026) 07 DEL CK 0494
Code of Civil Procedure, 1908-Order VII Rule 14(3), Section 151, XI Rule 1(5), XXXIX Rule 1, VI Rule 17, 6 Rule 17Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Specific Relief Act, 1963-Section 26, Chapter 3, 26(1)(b), 26(4), Proviso to Section 26(4), Proviso to Section 26
High Courts03 Jul 2026Disposed Of
Rajeev Behl Vs Bhupesh Kumar Dhingra & Ors.
Delhi High Court · (2026) 07 DEL CK 0495
Arbitration and Conciliation Act, 1996-Section 9, 11, 16, 17, 34, 36Code of Civil Procedure, 1908-Order XXXIX, 38 Rule 5Specific Relief Act-Section 14, 41
High Courts03 Jul 2026Allowed
Roadway Solutions India Infra Limited Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0516
Constitution of India-Article 14
High Courts03 Jul 2026Disposed Of
T Suryanarayana Reddy Vs National Highways Authority Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0229
Bhartiya Nyaya Sanhita-Section 316(2), 319(2), 318 (4), 338, 336 (3), 340 (2)Constitution of India-Article 226, 32, 14Code of Civil Procedure-Order 9 Rule 13
High Courts02 Jul 2026
Sanjeev Sharma Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0822
Prevention of Corruption Act, 1988-Sections 7, 13(2), 20Indian Penal Code, 1860-Section 120BCr.P.C.-Section 313
High Courts02 Jul 2026
Kokkanti Venkata Maheshwara Reddy Vs Google LLC & Ors.
Delhi High Court · (2026) 07 DEL CK 0852
Constitution of India-Article 21
High Courts02 Jul 2026
Crocs Inc USA Vs M/s Bata India Ltd & Ors.
Delhi High Court · 2021 INSC 492
Code of Civil Procedure, 1908-Section 35, 35A, 151, Order XXXIX Rule 1 and 2, XXXIX Rule 4Designs Act, 2000-Section 2(g)Constitution of India-Article 226
High Courts02 Jul 2026
Amit Bhambral Vs Neha Bhambral@ Neha Sharma & Ors.
Delhi High Court · (2026) 07 DEL CK 1011
Contempt of Courts Act, 1971-Section 19, 10Code of Criminal Procedure, 1973-Section 125
High Courts02 Jul 2026
Anil Kumar Goyal & Ors. Vs Registrar Cooperative Societies & Anr.
Delhi High Court · (2026) 07 DEL CK 1015
Constitution of India-Article 226
High Courts02 Jul 2026
Delhi Urban Cooperative Banks Federation Ltd Vs Registrar Cooperative Societies & Ors.
Delhi High Court · (2026) 07 DEL CK 1016
Constitution of India-Articles 226, 227
High Courts02 Jul 2026
Saleem @ Kalua Vs The State (NCT Of Delhi)
Delhi High Court · 2025 INSC 167
Indian Penal Code-Section 302, 201, 34Code of Criminal Procedure, 1973-Section 161, 313, 41BIndian Evidence Act, 1872-Section 8, 25, 26, 27, 118
High Courts02 Jul 2026
Raj Pal & Ors. Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0994
Indian Penal Code, 1860-Section 498-A, 302 read with Section 34, 307, 34Code of Criminal Procedure, 1973-Section 313Indian Evidence Act-Section 32
High Courts02 Jul 2026
M/s Rolling Hills Villas and Resort LLP & Ors. Vs M/s SAPTGIRI Realty & Ors.
Delhi High Court · (2026) 07 DEL CK 1096
High Courts02 Jul 2026
Yogesh Kumar Agrawal Vs Union Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 1107