High Courts22 Apr 2026
Deepak Chopra & Anr. Vs Zeenat Oberoi
Delhi High Court · (2026) 04 DEL CK 2298
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments
1,14,140 judgments · page 194 of 5,707
High Courts22 Apr 2026
New Delhi Municipal Council Vs Bharat Hotels Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 2197
Punjab Municipal Act, 1911-Section 18, 46, 47, 96 to 102, 121, 172(1), 173(1), 187, 188, 188(d), 189, 207New Delhi Municipal Council Act, 1994-Section 2(27), 3, 140, 140(1), 141, 141(1), 141(2), 141(4), 416, 416(1), 416(1)(a), 416(2), 416(2)(a), 416(2)(b), 416(2)(c), 416(2)(f), 416(b)General Clauses Act, 1897-Section 6
High Courts22 Apr 2026
Anant Sky Infrastructure Pvt Ltd Vs Rail Vikas Nigam Ltd. & Anr.
Delhi High Court · (2026) 04 DEL CK 2163
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts22 Apr 2026
Tata Capital Housing Finance Limited Vs Mr. Kalu Ram Dhingra & Ors.
Delhi High Court · (2026) 04 DEL CK 2164
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts22 Apr 2026
Nand Kishor Sharma Vs Commissioner Of Customs
Delhi High Court · (2026) 04 DEL CK 2311
Customs Act, 1962-Sections 111(d), 111(i), 111(j), 111(m), 112(a), 112(b), 124(a), 125Constitution of India-Article 226
High Courts22 Apr 2026Allowed
Sumit Kumar Singh & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2094
IPC-Sections 498A, 406, 34BNSS-Section 528
High Courts22 Apr 2026Allowed
Ziyadh Shait & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2095
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts22 Apr 2026
Rohit & Ors. Vs The State (N.C.T Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2096
Indian Penal Code-Sections 498A/406/34Protection of Women from Domestic Violence Act, 2005Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts22 Apr 2026Allowed
Rajat Alaria Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2097
IPC-Section 376Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.-Section 482
High Courts22 Apr 2026Allowed
Sh. Ravinder Singh Vs The State Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2098
IPC-Sections 354/354(A)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts22 Apr 2026
Ashok Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 2317
Bharatiya Nayaya Sanhita, 2023-Section 308/318(4)/319/340IPC-Sections 383-389/420/416/419/470/471Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
High Courts22 Apr 2026Allowed
Vijay Priya Gautam & Anr. Vs The State & Anr.
Delhi High Court · (2026) 04 DEL CK 2102
BNS-Sections 74, 75, 76, 79, 126(2), 3(5), 351(2)IPC-Sections 354, 354A, 509, 341, 34, 506Protection of Children from Sexual Offences (POCSO) Act, 2012-Section 12
High Courts22 Apr 2026Disposed Of
National Insurance Company Limited Vs Sh. Kanhaiya Lal & Ors.
Delhi High Court · (2026) 04 DEL CK 2029
High Courts22 Apr 2026Dismissed
Uttar Pradesh State Road Transport Corporation Vs Lalaram & Ors.
Delhi High Court · (2026) 04 DEL CK 2030
High Courts22 Apr 2026Disposed Of
Smt Anita Jain Vs The Government Of NCT Of Delhi Through Its Chief Secretary & Ors.
Delhi High Court · (2026) 04 DEL CK 1995
Registration Act, 1908-Section 72
High Courts22 Apr 2026Dismissed
NBCC India Limited Vs Micro And Small Enterprises Facilitation Council New Delhi Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 1996
Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 8(1), 8, 2(h), 2(m), 2(g), 7
High Courts22 Apr 2026Dismissed
Srp Breweries Pvt Ltd Vs Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 1997
Indian Penal Code, 1860-Section 408Constitution of India-Article 226
High Courts22 Apr 2026Disposed Of
Mangolpuri Industrial Area Phase 1 And 2 CETP Society Vs Delhi Pollution Control Committee & Ors.
Delhi High Court · (2026) 04 DEL CK 1998
Water (Prevention and Control of Pollution) Act, 1974-Section 33A
High Courts22 Apr 2026Dismissed
Simplex Infrastructures Ltd Vs M/s Ani Marble And Granite & Ors.
Delhi High Court · 2024 INSC 286
Limitation Act, 1963-Section 5, 3, Articles 116 and 117Code of Civil Procedure, 1908-Section 151Arbitration Act-Section 37
High Courts22 Apr 2026Dismissed
Manish Kumar Upadhyay Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2041
Indian Penal Code, 1860-Section 302CRPF Act 1949-Section 11(1)CCS (CCA) Rules, 1965-Rule 10(2)