High Courts21 Apr 2026
M/S Elegant Transport Company Vs Fujifilm India Private Limited
Delhi High Court · (2026) 04 DEL CK 2190
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 11, 8, 11(6-A), 16, 37, 12(2)
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Delhi High Court judgments
1,14,140 judgments · page 197 of 5,707
High Courts21 Apr 2026
Tata Capital Housing Finance Limited Vs Anuj Garg & Ors.
Delhi High Court · (2026) 04 DEL CK 2240
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts21 Apr 2026
Sandeep Kumar Proprietor- M/s N. Brothers Overseas Vs Principal Commissioner Of Customs (Import)
Delhi High Court · (2026) 04 DEL CK 2154
Customs Act, 1962-Section 108, 28(4), 124, 112(a)(i), 114AA, 154, 28(9), 28BB, 28(1), 28, 110, 110(2), 128, 28(9A), 110A, 124(a)Constitution of India-Article 226
High Courts21 Apr 2026
Anil Kumar @ Kallu Vs The State (NCT Of Delhi)
Delhi High Court · 2025 INSC 35
Indian Penal Code, 1860-Section 302, 392, 394, 34Code of Criminal Procedure-Section 161, 313Indian Evidence Act, 1872-Section 27, 101, 106, 114 Illustration (a)
High Courts21 Apr 2026Allowed
Krishan Kumar Singh Alias Krishan Lal & Ors. Vs State Through Sho P S Saket & Anr.
Delhi High Court · (2026) 04 DEL CK 2316
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Apr 2026
Manpreet Singh & Ors. Vs The State (NCT Of Delhi) Through SHO Of PS Rajouri Garden Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2101
Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 126(2), 3(5)IPC-Sections 323, 341, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Apr 2026
Ravi Shankar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2104
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Apr 2026
Ramesh Chand Arora Vs Ritu Maira & Ors.
Delhi High Court · (2026) 04 DEL CK 2106
Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 311BNSS-Section 528
High Courts21 Apr 2026Allowed
Harsh Chander Alias Chanda & Anr. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2315
IPC-Sections 308, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Apr 2026Disposed Of
Rohit Vs State (GNCT Of Delhi)
Delhi High Court · (2026) 04 DEL CK 2086
IPC-Section 302/341/34Delhi Prison Rules-Rule 1212(2)
High Courts21 Apr 2026Allowed
Amit Madhwal & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2087
BNS-Section 85/316(2)/351(2)/3(5)
High Courts21 Apr 2026Dismissed
Shameem Ahmad Vs State Of N.C.T. Of Delhi
Delhi High Court · (2026) 04 DEL CK 2088
Delhi Excise Act-Section 33/52BNSS-Section 438(3)Motor Vehicles Act-Section 133
High Courts21 Apr 2026Allowed
Anwar Khan @ Chacha Vs The State NCT Of Delhi
Delhi High Court · (2026) 04 DEL CK 2089
BNS-Section 103(1)/61(2)/3(5)Arms Act-Section 25/27BNSS-Section 183
High Courts21 Apr 2026Allowed
Prashant Vs The State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 2090
IPC-Section 302/148/149/120B/34Arms Act-Section 25/27
High Courts21 Apr 2026Dismissed
Maxford Healthcare & Ors. Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2000
New Drugs and Clinical Trials Rules, 2019-Rule 2(1)(w)(iii), 3, 19Drugs and Cosmetics Act, 1940-Sections 12(1) and 33
High Courts21 Apr 2026Disposed Of
Anurag Malik & Anr. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2001
Constitution of India-Article 226Delhi (Compulsory Registration of Marriage) Order, 2014Hindu Marriage Act, 1955
High Courts21 Apr 2026Dismissed
S (Mother Of N) Vs The Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2003
High Courts21 Apr 2026Dismissed
Union Of India & Ors. Vs 278535 Cpl Thankachen Chacko, Retd.
Delhi High Court · (2026) 04 DEL CK 2042
Navy (Pension) Regulations, 1964-Regulation 92(2)Pension Regulations for the Air Force, 1961 Part I-Regulation 136(b), Section 144, 144Constitution of India-Article 226
High Courts21 Apr 2026Partly Allowed
Ajai Chowdhry Vs Delhi Development Authority
Delhi High Court · (2026) 04 DEL CK 2052
Income Tax Act, 1961-Section 269UD(1), 269 UD(1), Schedule II, 269 UD, 269-UDLimitation Act, 1963Code of Civil Procedure-Section 34
High Courts21 Apr 2026
Mr. Akash Arora Trading As M/S Grand Chemical Works Vs Reckitt And Colman Overseas) Hygiene Home Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2069