High Courts28 Apr 2026
Bansh Bahadur Singh Vs Kartar Singh Sira And Sons
Delhi High Court · (2026) 04 DEL CK 2287
Constitution of India-Article 226, 227
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Delhi High Court judgments
1,14,140 judgments · page 183 of 5,707
High Courts28 Apr 2026
Bharati Sahakari Bank Ltd. Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2288
Prevention of Money Laundering Act, 2002-Section 8, 5, 26Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts28 Apr 2026
All India Football Federation Vs Churchill Brothers Sports Club Pvt. Ltd. & Anr.
Delhi High Court · (2026) 04 DEL CK 2230
Societies Registration Act, 1860-Section 3, 13, 20Constitution of India-Article 226, 19(1)(c)National Sports Development Code of India, 2011
High Courts28 Apr 2026
Agriculture Insurance Company Of India Limited Vs Semantic Technologies And Agritech Services Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 2235
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(3), 34(2)(b)(ii), 48, 48(2)(b), 75, 81, 28(1)(a), 28(3)Contract Act, 1872-Section 23
High Courts28 Apr 2026
Pyramid Meditation Centre Vs Innovative Project Management Services Private Limited
Delhi High Court · (2026) 04 DEL CK 2156
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts28 Apr 2026
M/s Moneywise Financial Services Pvt Ltd Vs Sh Prashant Sarup & Anr.
Delhi High Court · (2026) 04 DEL CK 2158
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 16, 37, 21, 12(2), Fourth Schedule
High Courts28 Apr 2026
Employees State Insurance Corporation Vs ESIC Medical Officers Association (Regd.) & Ors.
Delhi High Court · (2026) 04 DEL CK 2152
Code of Civil Procedure, 1908-Section 151
High Courts28 Apr 2026
Mahanadi Exporttek Private Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2153
Companies Act, 2013Central Goods and Services Tax Act, 2017-Section 54, 107, 112CGST Rules-Section 109, Rule 92(3)
High Courts28 Apr 2026Allowed
Harish Kumar & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2245
IPC-Sections 498A, 406, 34Protection of Women from Domestic Violence Act, 2005-Section 12Cr.P.C.-Section 125
High Courts28 Apr 2026
Manjeet Kumar Godara & Ors. Vs The State The NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2246
IPC-Section 498A, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026Allowed
Sh. Sushil Bansal Vs The State NCT Of Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 2247
Bharatiya Nyaya Sanhita, 2023-Sections 290/106(1)IPC-Sections 288/304ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026
Kamla Devi & Anr. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2248
IPC-323/341/506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r)(s)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026Allowed
Shri Rakesh@Arun Vs State (G.N.C.T Of Delhi) & Ors.
Delhi High Court · (2026) 04 DEL CK 2124
IPC-Sections 279, 337, 304ABharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts28 Apr 2026
Mohd. Shamsher Ansari Vs State Of NCT Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2260
IPC-Section 302/34Arms Act-Section 27, 25CrPC-Section 161
High Courts28 Apr 2026
Sanjay Lakra Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 04 DEL CK 2261
MCOC Act-Section 3 & 4
High Courts28 Apr 2026Dismissed
Devender Kumar Vs Smt. Babita Jain
Delhi High Court · (2026) 04 DEL CK 1974
DRCA-Section 14(1)(e)Act-Section 14(1)(e), 25-B(5), 25-B, 19, 25-B(8), 13-B, 25B, sub-section (5)
High Courts28 Apr 2026Disposed Of
Pavan Sachdeva Vs Central Public Information Officer(HUDCO) & Ors.
Delhi High Court · (2026) 04 DEL CK 1976
Right to Information Act, 2005-Sections 8(1)(a), (d), (e), (h), (i), 11(1), 8, 2(f), 8(1)(d), 8(1)(e), 8(1)(i), 8(1)(h)Rules for engagement of Law Officers
High Courts28 Apr 2026Disposed Of
Avijeet Mullick Vs UOI & Ors.
Delhi High Court · (2026) 04 DEL CK 1977
Constitution of India-Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14(14), 14(17), 14(16), Clause 17
High Courts28 Apr 2026Dismissed
Richa Global Exports Pvt. Ltd. Vs Delhi International Arbitration Centre & Ors.
Delhi High Court · (2026) 04 DEL CK 1983
Micro, Small & Medium Enterprises Development Act, 2006-Section 18(3), 18, 8
High Courts28 Apr 2026Disposed Of
H S Thukral Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 1984
Registration Act, 1908