High Courts04 May 2026
Tracx Logis India Private Limited Vs Fixfeels Technologies Private Limited
Delhi High Court · (2026) 05 DEL CK 1979
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments
1,16,474 judgments · page 172 of 5,824
High Courts04 May 2026
Vijay Tyagi Vs North Delhi Municipal Council
Delhi High Court · (2026) 05 DEL CK 1981
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 16, 11(6-A), 12(2), Fourth Schedule
High Courts04 May 2026
SLV Security Services Pvt Ltd Vs North West Carrying Company LLP
Delhi High Court · (2026) 05 DEL CK 1982
Arbitration and Conciliation Act, 1996-Section 11(6)(a), 21, 11(6), 11, 8 and 11, 37, 11(6-A), 16, 12(2)
High Courts04 May 2026Disposed Of
Sunsure Energy Private Limited Vs Vikram Solar Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 1996
Arbitration and Conciliation Act, 1996-Section 9, 11, 12(2), 17
High Courts04 May 2026Allowed
Harish Kumar Vs Commissioner Of Customs (Airport & General)
Delhi High Court · (2026) 05 DEL CK 2059
Constitution of India-Article 226Customs Act, 1962-Section 112, 112(a), 112(b), 125Baggage Rules, 2016
High Courts04 May 2026Allowed
Bhupinder Singh @ Titu Vs The State (NCT) Of Delhi & Anr.
Delhi High Court · 2026 INSC 417
Code of Criminal Procedure, 1973-Section 374, 41(1)(g), 313, 161Indian Penal Code, 1860-Sections 365, 302, 201, 468, 471, 120-B, 34, 420Indian Evidence Act, 1872-Section 3, 27
High Courts04 May 2026Allowed
State Of Nct Of Delhi Vs Deepak
Delhi High Court · (2026) 05 DEL CK 2181
Indian Penal Code, 1860-Sections 363, 365, 366A, 342, 376, 366Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Code of Criminal Procedure, 1973-Sections 161, 164, 313
High Courts04 May 2026Allowed
Jitender Aggrawal & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2202
IPC-Sections 498A/406/34Hindu Marriage Act, 1995-Section 13(1)(ia)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Vipin & Anr. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2120
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 115(2), 126(2), 3(5)Indian Penal Code-Sections 323, 341, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Abhishek Aggarwal & Anr. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2123
IPC-Section 498A, 34Protection of Women from Domestic Violence Act, 2005-Section 12Hindu Marriage Act, 1956-Section 9
High Courts04 May 2026Allowed
Devender Sehrawat & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2124
IPC-Sections 498A/406/506/34Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Mr. Arpit Goel & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2125
IPC-Sections 498A/406/34, 354Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026
Akash Kumar Vs Central Bureau Of Investigation
Delhi High Court · (2026) 05 DEL CK 2126
Bharatiya Nyaya Sanhita, 2023-Sections 61(2), 318(4), 340(2), 336(3)IPC-Sections 120B, 420, 471, 468Information Technology Act, 2000 (as amended in 2008)-Sections 66C, 66D
High Courts04 May 2026Allowed
Mohd. Wahid & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2127
IPC-Sections 498A/406/34Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Pravez Khan Vs Directorate Of Enforcement
Delhi High Court · (2026) 05 DEL CK 1762
Prevention of Money Laundering Act, 2002-Sections 3, 4, 17, 19, 23/24, 24, 24(a), 44, 45, 50Indian Penal Code-Sections 274, 275, 276, 420, 468, 471, 120B, 34Code of Criminal Procedure
High Courts04 May 2026Dismissed
Sunil Walia Vs Delhi International Arbitration Centre & Anr.
Delhi High Court · 2025 INSC 26
Arbitration and Conciliation Act, 1996-Section 21, 43(4), 16, 23, 23 sub-section (1), 37, 34, 5Partnership Act, 1932-Section 69, 69(3)Constitution of India-Article 227, 226
High Courts04 May 2026Dismissed
M/s Neometrix Defence Ltd Vs Assistant Chief Of Air Staff (Procurement) & Ors.
Delhi High Court · (2026) 05 DEL CK 1837
Constitution of India-Article 226
High Courts04 May 2026Disposed Of
Tushar Verma Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1849
Constitution of India-Article 19(1)(g), 21
High Courts04 May 2026Dismissed
Ram Babu Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1856
Constitution of India, 1950-Article 136, 226, 227Registration of Trade Union Act XVI of 1926Central Civil Services (Conduct) Rules, 1964-Rule 3 (1) (i) (iii)
High Courts04 May 2026Dismissed
Mukesh Kumar Vs Union Of India And Ors.
Delhi High Court · (2026) 05 DEL CK 1857
BSF Act, 1968-Section 80Constitution of India-Article 226, 311(2)BSF Rules, 1969-Rule 40A (1)(iii)