High Courts14 May 2026
Oyo Hotels And Homes Pvt. Ltd. Vs Bhaskar Biharilal Dubey
Delhi High Court · (2026) 05 DEL CK 2102
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 8, 11, 11(6-A), 16, 37, 12(2)
COURT ARCHIVE
Delhi High Court judgments
1,16,474 judgments · page 148 of 5,824
High Courts14 May 2026
M/s Venkateshwara Edusupport Limited Vs People Infotech Private Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2103
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 37, 16, 12(2)
High Courts14 May 2026Allowed
Tilak Raj & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1927
Bharatiya Nyaya Sanhita, 2023-Section 110/3(5)IPC-Section 308/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026
Rakesh R Pandey Vs Ravi And Singh Communication
Delhi High Court · (2026) 05 DEL CK 1930
Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 311
High Courts14 May 2026
Ajit Singh Tanwar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1931
IPC-Section 498A, 406, 354, 377, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026
Qutbuddin & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1935
IPC-Sections 427, 447, 452, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026Allowed
Akram Khan & Ors. Vs The State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1939
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026
Master Tejas Prashar & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1940
Bharatiya Nyaya Sanhita, 2023-Sections 281, 125Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts14 May 2026Allowed
Harbhajan Singh Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1944
Arms Act, 1959-Section 25, 25(1)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts14 May 2026Allowed
Rohit Singh Rana Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1945
IPC-Section 376Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 183Cr.P.C.-Section 164, 482
High Courts14 May 2026Disposed Of
Puran Prasad Vs State Of NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 1752
High Courts14 May 2026Disposed Of
Naresh Aggarwal Vs Directorate Of Enforcement
Delhi High Court · (2026) 05 DEL CK 1756
BNSS-Section 223
High Courts14 May 2026Allowed
Abhishek Saxena Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1757
CrPC-Section 311, 397(2)BNSS-Section 438 (2)
High Courts14 May 2026Allowed
Pawan Yadav Vs State NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 1758
BNS-Section 316/318/324/326/340/329/351/61
High Courts14 May 2026Allowed
Vijay Kumar @Bittu Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 1759
IPC-Section 302/34
High Courts14 May 2026Disposed Of
The Oriental Insurance Co Ltd Vs Manorama Singh & Ors
Delhi High Court · (2026) 05 DEL CK 1824
High Courts14 May 2026Disposed Of
V N Bansal Vs Sonia Arora & Anr
Delhi High Court · (2026) 05 DEL CK 1770
High Courts14 May 2026Dismissed
KSD Zonne Energie LLP Through Its Partner S Kandasamy Vs Competition Commission Of India Through Its Secretary Mr Inder Pal Singh Bindra & Anr.
Delhi High Court · (2026) 05 DEL CK 1787
Micro, Small and Medium Enterprises Development Act, 2006Competition Act, 2002-Section 26(2), 3, 4, 19(1)(a), 33, 53A, 36(1), 26(1), 26(2A), 26, 19, 53B, 53B(1), 53B(2), 53B(3), 27, 48, 3(4), 26(9), 6(6), 31, 36Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts14 May 2026Dismissed
Garv Buildtech Pvt. Ltd. Now Known As Omaxe Garv Buildtech Pvt. Ltd. Vs Nitin Saxena
Delhi High Court · (2026) 05 DEL CK 1791
CPC-Order VI Rule 17, XXXIX Rules 1 and 2Consumer Protection Act, 2019-Section 47(1)(b), 58(1)(b), 58(1), 51(2)Consumer Protection Act, 1986-Section 21(b), 17(1)(b), 27, 19, 17, 17(1)(a)(i)
High Courts14 May 2026Dismissed
Sumit Kumar Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1792
Constitution of India-Article 14