COURT ARCHIVE

Delhi High Court judgments

1,15,852 judgments · page 142 of 5,793

High Courts18 May 2026Disposed Of

Development Environergy Services Private Limited Vs Bureau Of Energy Efficiency & Anr.

Delhi High Court · (2026) 05 DEL CK 1790

Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementaion of Scheme, Procedure for Issue of Energy Savings Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012-Rule 9(7)(a) and (c)

High Courts18 May 2026Dismissed

Ex Cpl Rajkiran Kumar Vs The Union Of India Through Its Secretary Ministry Of Defence & Ors.

Delhi High Court · (2026) 05 DEL CK 1854

High Courts18 May 2026Dismissed

Mithu Nath & Ors. Vs Union Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 1855

High Courts18 May 2026Disposed Of

Ms Jai Guruji Enterprises Vs Government Of National Capital Territory Of Delhi

Delhi High Court · (2026) 05 DEL CK 1708

Employees’ Compensation Act, 1923

High Courts18 May 2026Disposed Of

Indu Prakash Pharmacy College Vs Mr. Anil Mittal, Registrar-cum Member Secretary, Pharmacy Council Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 1710

Contempt of Courts Act, 1971-Section 2(b), 12

High Courts18 May 2026Disposed Of

Dev Surya Malik Vs Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 1711

High Courts18 May 2026Disposed Of

Surendra Kumar Chaturvedi & Anr. Vs Delhi State Industrial Infrastructure Development Corporation Limited

Delhi High Court · (2026) 05 DEL CK 1712

High Courts18 May 2026Disposed Of

Govinde Devi Vs Govind Mohan & Ors.

Delhi High Court · (2026) 05 DEL CK 1713

Central Civil Services (Pension) Rules, 1972-Sub Rules 13A and 13B of Rule 54Contempt of Courts Act, 1971-Section 2(b), 12

High Courts18 May 2026Disposed Of

Sarfraz Ahmed Vs Rajjani Kumari & Anr.

Delhi High Court · (2026) 05 DEL CK 1714

Indian Succession Act, 1925-Section 372Rule 2-A of Order 391882 Act-Section 52

High Courts18 May 2026Disposed Of

Sh. Sanjeet Kumar Vs Sh. Ashok Kumar Verma & Ors.

Delhi High Court · (2026) 05 DEL CK 1715

High Courts18 May 2026Dismissed

Nazima & Anr. Vs Ikrar Khan & Anr.

Delhi High Court · (2026) 05 DEL CK 0695

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 16 Rule 14

High Courts18 May 2026Allowed

National Board Of Examinations In Medical Sciences Vs Dr. Aditi Panwar And Others

Delhi High Court · (2026) 05 DEL CK 0694

Constitution of India, 1950- Article 14, 15, 15(4), 15(5), 16(1), 226Central Educational Institutions (Reservation in Admission) Act, 2006- Section 3, 4, 4(d)

High Courts18 May 2026Allowed

Purnima & Ors Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 0693

Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 124A

High Courts18 May 2026Dismissed

Varun Arora (IN JC) Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0692

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 318(4), 336(3), 340(2)

High Courts18 May 2026Dismissed

Babu Lal Vs State (N.C.T.Of Delhi)

Delhi High Court · (2026) 05 DEL CK 0691

Indian Penal Code, 1860- Section 34, 302

High Courts18 May 2026Allowed

Vishal Vs State Of Nct Of Delhi

Delhi High Court · (2026) 05 DEL CK 0690

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 179Bharatiya Nyaya Sanhita, 2023- Section 61(2), 310(2), 317(3)

High Courts18 May 2026Allowed

Paras Nath & Ors. Vs State Of Delhi

Delhi High Court · (2026) 05 DEL CK 0689

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 302, 307, 324Arms Act, 1959- Section 25, 27

High Courts18 May 2026Dismissed

M/s CRI Limited Vs Pran Nath Mehta & Ors

Delhi High Court · (2026) 05 DEL CK 0688

Code of Civil Procedure, 1908- Section 34, Order 41Commercial Courts Act, 2015- Section 4, 12A, 13(1A)Transfer of Property Act, 1882- Section 106

High Courts18 May 2026Dismissed

Sh. Nathoo Ram Jolly & Anr. Vs Rakhee Marwah

Delhi High Court · (2026) 05 DEL CK 0687

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908-Order 8 Rule 1

High Courts18 May 2026Dismissed

Suraj Mukhi Vs Kaptan Singh & Ors.

Delhi High Court · (2026) 05 DEL CK 0686

Code of Civil Procedure, 1908- Section 100Transfer of Property Act, 1882- Section 123Registration Act, 1908- Section 49