High Courts27 Apr 2026
Govt. Of N.C.T. Of Delhi & Ors. Vs Const. Chet Ram
Delhi High Court · (2026) 04 DEL CK 2458
Evidence Act, 1872-Sections 32, 33Delhi Police (Punishment and Appeal) Rules, 1980-Rule 16(3), 16(iii)
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Delhi High Court judgments
1,14,140 judgments · page 185 of 5,707
High Courts27 Apr 2026
Government Of NCT Of Delhi & Ors. Vs Ram Niwas
Delhi High Court · (2026) 04 DEL CK 2474
Constitution of India-Article 226
High Courts27 Apr 2026
Union Of India & Ors. Vs Ravi
Delhi High Court · (2026) 04 DEL CK 2475
Constitution of India-Article 226
High Courts27 Apr 2026
Lt Col Beant Singh (Retd) Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2543
Army Act, 1950-Section 164(2), 163(2), 179Constitution of India-Articles 226 and 227
High Courts27 Apr 2026
Ameet Singh Longani Vs Satpal Bhasin & Ors.
Delhi High Court · (2026) 04 DEL CK 2544
Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 5
High Courts27 Apr 2026
Asst. Commandant Deo Dutt Sharma Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2546
High Courts27 Apr 2026
M/S. Imperia Structures Ltd. Vs Moneesh Puri & Anr.
Delhi High Court · (2026) 04 DEL CK 2222
Constitution of India-Article 227Consumer Protection Act, 2019-Section 71, 72, 73, 73(1)(b)Code of Criminal Procedure, 1973
High Courts27 Apr 2026
Alka Rani Vs Naresh Kumar
Delhi High Court · (2026) 04 DEL CK 2292
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151
High Courts27 Apr 2026
Kusum Lata Malik Vs Kirori Mal College & Ors.
Delhi High Court · (2026) 04 DEL CK 2198
High Courts27 Apr 2026Dismissed
Telecommunications Consultants India Ltd Vs M/s Frans Global Infotech Ltd.
Delhi High Court · (2026) 04 DEL CK 2160
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 34(2-A), 48(2)(b), 75, 81, 28(1)(a), 28(3), 31(7)Indian Contract Act, 1872-Section 23, 39, 73Constitution of India-Article 226
High Courts27 Apr 2026
M/s Tinna Rubber And Infrastructure Limited Vs M/s K.K. Reclamations Private Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2161
Arbitration and Conciliation Act, 1996-Section 9, 11, 12(2), 17, 21, Fourth Schedule
High Courts27 Apr 2026
EMR Chowdary Vs Engineering Projects India Limited
Delhi High Court · (2026) 04 DEL CK 2162
Arbitration and Conciliation Act, 1996-Section 23, 28(1)(a), 28(3), 31(3), 33, 34, 34(2), 34(2)(b)(ii), 34(2-A), 34(3), 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23
High Courts27 Apr 2026
Ramesh Vs Indian Oil Corporation Ltd.
Delhi High Court · (2026) 04 DEL CK 2165
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 21, 12(2), Fourth Schedule, 8, 16, 37
High Courts27 Apr 2026
Sunil Goel Vs The State (NCT Of Delhi) & Ors.
Delhi High Court · (2026) 04 DEL CK 2128
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 509, 427, 325, 341, 506, 34
High Courts27 Apr 2026Allowed
Uzaif @ Md. Uzaif Ansari Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2129
IPC-Sections 354/354(D)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Apr 2026Allowed
Azharuddin & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2131
IPC-Sections 498A/406/34
High Courts27 Apr 2026Allowed
Amitkumar @ Amit Kumar Singh & Ors. Vs The State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2133
IPC-Sections 498A, 406, 34Cr.P.C.-Section 125Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Apr 2026Allowed
Ayush Govil & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2135
IPC-Sections 498A/406/506/34Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Apr 2026
Hitesh Kumar Vs The State NCT Of Delhi
Delhi High Court · (2026) 04 DEL CK 2262
CrPC-Section 156(3)
High Courts27 Apr 2026
Sanjay Chauhan & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2263
IPC-Section 376POCSO Act-Section 4