High Courts22 May 2026
Satwender Pal Singh Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1910
IPC-Sections 354A, 354D, 506 and 509Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
COURT ARCHIVE
Delhi High Court judgments
1,15,218 judgments · page 130 of 5,761
High Courts22 May 2026Allowed
Upender @ Upendra Tej Singh Tomar & Ors. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1913
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts22 May 2026Allowed
Bhola Vs The State Of NCT
Delhi High Court · (2026) 05 DEL CK 1903
NDPS Act-Section 20IPC-Section 406/411CrPC-Section 41(1)(d)
High Courts22 May 2026Dismissed
Ashwini Pal Vs State NCT Of Delhi & Anr.
Delhi High Court · 2025 INSC 723
Indian Penal Code, 1860-Sections 376(2)(n)/313/506, 376(2)(n), 313, 323, 304, 504, 506, 376Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 403Criminal Procedure Code, 1973-Section 362, 482
High Courts22 May 2026Disposed Of
Jainath Memorial Pharmacy College Vs Mr. Anil Mittal, Registrar-cum Member Secretary, Pharmacy Council Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1701
High Courts22 May 2026Disposed Of
Smt Darshna Sachdeva Vs Union Of India And Ors
Delhi High Court · (2026) 05 DEL CK 0719
Constitution of India, 1950- Article 226, 300A
High Courts22 May 2026Disposed Of
Gautam Tahilramani And Anr Vs Union Of India And Ors
Delhi High Court · (2026) 05 DEL CK 0718
Constitution of India, 1950- Article 226, 300A
High Courts22 May 2026Dismissed
Dabur India Limited Vs Emami Limited
Delhi High Court · (2026) 05 DEL CK 0717
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2
High Courts22 May 2026Disposed Of
Nivedita Sharma Vs Ministry Of Civil Aviation
Delhi High Court · (2026) 05 DEL CK 0716
Constitution of India, 1950- Article 14, 21, 226
High Courts22 May 2026Dismissed
Govinder Singh Vs Tejinder Singh & Ors
Delhi High Court · (2026) 05 DEL CK 0711
Code of Civil Procedure, 1908- Order 23 Rule 3A
High Courts22 May 2026Allowed
Bhola Vs State Of Nct
Delhi High Court · (2026) 05 DEL CK 0710
Code of Criminal Procedure, 1973- Section 41(1)(d)Indian Penal Code, 1860- Section 406, 411Narcotic Drugs And Psychotropic Substances Act, 1985- Section 20
High Courts21 May 2026
Radhey Shyam Mishra Vs University Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2238
Constitution of India-Article 226University Non-Teaching Employees (Terms & Conditions of Service) Rules, 1971-Rule 49(2)(v)
High Courts21 May 2026
Mohd. Aftab Alam Vs The Institute Of Chartered Accountants Of India & Anr
Delhi High Court · (2026) 05 DEL CK 2241
Constitution of India-Article 226, 12, 19(1)(a) and 19(1)(c)Industrial Disputes Act, 1947-Section 2(s)Chartered Accountants Act, 1949
High Courts21 May 2026
Dileep Singh Vs Girija Devi
Delhi High Court · (2026) 05 DEL CK 2385
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Indian Evidence Act, 1872-Section 68Limitation Act, 1963-Article 113
High Courts21 May 2026
Dileep Singh Vs Parshuram Singh Through His LRs & Anr.
Delhi High Court · (2026) 05 DEL CK 2391
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 7Indian Evidence Act, 1872-Section 68Limitation Act, 1963-Article 113
High Courts21 May 2026
Tannia Rikhy & Ors. Vs Sunrider India Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2402
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Companies Act, 1956Finance Act, 2007-Section 68, 67(2)
High Courts21 May 2026
Rasheed Ahmad Vs State of NCT of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2410
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Special Marriage Act, 1954
High Courts21 May 2026Disposed Of
Sanjeev Kumar Kansal Vs The Registrar, Co-Operative Societies, Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2571
Delhi Co-operative Societies Act, 1972-Section 61Delhi Co-operative Societies Act, 2003-Section 105(b)
High Courts21 May 2026
Jalu Ram Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 2638
CISF Rules, 2001-Rule 26(4)Constitution of India-Article 226