CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,16,474 judgments · page 161 of 5,824

High Courts08 May 2026Disposed Of

Smt Ritu Taneja & Anr. Vs Govt Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 0122

Constitution of India, 1950- Article 226, 227Protection of Women from Domestic Violence Act, 2005- Section 2(s), 17, 19, 19(1)(f)Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009- Rule 22(3)(1)
Read judgment
High Courts08 May 2026Dismissed

Pawan Chopra Vs Aria Muni

Delhi High Court · (2026) 05 DEL CK 0120

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 7 Rule 11
Read judgment
High Courts08 May 2026Allowed

Nirmal Kumar Vs State Of Nct Of Delhi And Anr.

Delhi High Court · (2026) 05 DEL CK 0117

Code of Criminal Procedure, 1973- Section 164, 207, 232, 235(1), 294, 313(1)(b), 374(2) 482Indian Penal Code, 1860- Section 361, 363, 366, 376, 376(2)(n)Protection of Children from Sexual Offences Act, 2012- Section 3, 5(l), 6, 29, 42
Read judgment
High Courts07 May 2026

Shirley John Vs State of NCT of Delhi

Delhi High Court · 2025 INSC 482

Bharatiya Nyaya Sanhita, 2023-Sections 137(2)/143(4)/143(7)/61/3(5)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 81BNSS-Section 180
Read judgment
High Courts07 May 2026

Sheela Vs State (NCT Of Delhi)

Delhi High Court · 2025 INSC 482

Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 143(4), 143(7), 61, 3(5)Juvenile Justice (Care and Protection of Children) Act, 2015-Section 81
Read judgment
High Courts07 May 2026

Sonu Vs The State Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2396

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 2(1)(y)Indian Penal Code, 1860-Section 363, 376, 506Code of Criminal Procedure, 1973-Section 164, 2(wa)
Read judgment
High Courts07 May 2026

Rameshwar Pal Vs Chander Dass

Delhi High Court · (2026) 05 DEL CK 2304

CPC-Section 100, 96, 21(2), 151, Order XLI Rule 27, XLI Rule 31, XLI Rules 12 and 14, XXIII, I Rule 10, XX Rule 12Specific Relief Act, 1963-Section 41(h)Suit Valuation Act, 1887-Section 11
Read judgment