High Courts05 May 2026
Sushant Gambhir & Ors. Vs MRJ Infratech Ltd. & Ors.
Delhi High Court · (2026) 05 DEL CK 2546
Arbitration and Conciliation Act, 1996-Section 34, 43(4), 12, Schedule IV
COURT ARCHIVE
Delhi High Court judgments
1,16,474 judgments · page 168 of 5,824
High Courts05 May 2026
Naresh Chand & Ors. Vs Wairokpam Punshiba Singh & Anr.
Delhi High Court · (2026) 05 DEL CK 2617
Contempt of Courts Act, 1971-Section 11, 12
High Courts05 May 2026
Satish Kumar & Anr. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2618
Constitution of India-Article 226Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24 (2)Land Acquisition Act, 1894-Section 4, 6
High Courts05 May 2026
Campos Brothers Farms Vs Matru Bhumi Supply Chain Pvt Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2079
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11 clause (a), VII Rule 11 clause (d), Section 13, 20Arbitration and Conciliation Act, 1996-Part II, Chapter II of Part II, Section 8, 46, 48, 49Arbitration Act, 1940-Section 32
High Courts05 May 2026
Dhanshri Shivji Kapase Vs Staff Selection Commission & Anr.
Delhi High Court · (2026) 05 DEL CK 2080
Constitution of India-Article 226
High Courts05 May 2026
Vikram Tokas Vs Sumit Wadhwa
Delhi High Court · (2026) 05 DEL CK 2142
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XXI Rule 22
High Courts05 May 2026
Ms Tapashi Chakraborty Alias Rinku Vs Mr Shivner Asthana
Delhi High Court · (2026) 05 DEL CK 2143
Constitution of India-Article 227
High Courts05 May 2026
Ashwani Gupta Vs Tala Ram Kamboj & Ors.
Delhi High Court · (2026) 05 DEL CK 2145
Constitution of India-Article 227
High Courts05 May 2026
Director General Of Married Accommodation Projects (DGMAP) Vs RDS Project Limited
Delhi High Court · (2026) 05 DEL CK 1995
Arbitration and Conciliation Act, 1996-Section 4, 31, 31(5), 32, 33, 33(1), 33(4), 34, 34(3)
High Courts05 May 2026Allowed
Shailender Alias Sheele & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2200
IPC-Sections 452, 354, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Allowed
Mohit Yadav Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2199
IPC-Section 380, 411Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Allowed
Rajat Gogia & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2198
IPC-Sections 498A/406/34Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026
Anil Kumar Mutreja Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2197
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 281/125(a)IPC-Sections 279/337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Allowed
Mohinder Singh & Ors. Vs State (N.C.T. Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2196
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts05 May 2026Disposed Of
Sanjay Sharma & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1848
Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 16(2)
High Courts05 May 2026
Trinity Touch Private Limited Vs Ash Information Technologies Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 1883
Arbitration and Conciliation Act, 1996-Section 9, 21
High Courts05 May 2026Dismissed
Farukh Sheikh Vs State (Govt. Of NCT Delhi)
Delhi High Court · (2026) 05 DEL CK 1888
Code of Criminal Procedure, 1973-Section 397, 401, 228, Section(s) 227 and 228, 227, 397(2)Indian Penal Code, 1860-Sections 489B/489C/120B, 489B/489CUnlawful Activities Prevention Act, 1967-Section 16, 43
High Courts05 May 2026Disposed Of
Leena Paulose Vs Directorate Of Enforcement
Delhi High Court · (2026) 05 DEL CK 0068
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 479, 479(1), 479(2), 483Code of Criminal Procedure, 1973- Section 436A
High Courts05 May 2026Dismissed
Faruk Sheikh Vs State (Govt. Of Nct Delhi)
Delhi High Court · (2026) 05 DEL CK 0067
Code of Criminal Procedure, 1973- Section 227, 228, 397, 397(2), 401Indian Penal Code, 1860- Section 120B, 489B, 489CUnlawful Activities Prevention Act, 1967- Section 16, 43
High Courts05 May 2026Allowed
Satish Chander Vs Govt Of Nct Of Delhi
Delhi High Court · (2026) 05 DEL CK 0066
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Delhi Prevention of Defacement of Property Act, 2007- Section 3West Bengal Prevention of Defacement of Property Act, 1976- Section 3(1)