High Courts21 Apr 2026Disposed Of
Sunita Devi Vs Parveen Kumar Director General, BSF & Ors.
Delhi High Court · (2026) 04 DEL CK 1954
COURT ARCHIVE
Delhi High Court judgments
1,14,140 judgments · page 198 of 5,707
High Courts21 Apr 2026Dismissed
Mr Ramesh Chand Arora Vs Ritu Maira And Ors.
Delhi High Court · (2026) 04 DEL CK 0812
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 311Negotiable Instruments Act, 1881- Section 138
High Courts21 Apr 2026Disposed Of
Prakash Asphaltings And Toll Highways India Ltd Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 0811
Constitution of India, 1950- Article 142, 226
High Courts21 Apr 2026Allowed
Parvesh Batra Vs P K Jain & Anr.
Delhi High Court · (2026) 04 DEL CK 0810
Delhi School Education Act and Rules, 1973- Rule 105
High Courts21 Apr 2026Disposed Of
Union Of India & Ors. Vs 278535 Cpl Thankachen Chacko, Retd.
Delhi High Court · (2026) 04 DEL CK 0808
Constitution of India, 1950- Article 226
High Courts21 Apr 2026Disposed Of
Krishan Kumar Singh Alias Krishan Lal And Ors Vs State Through Sho P S Saket And Anr
Delhi High Court · (2026) 04 DEL CK 0807
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts21 Apr 2026Disposed Of
Harsh Chander Alias Chanda And Anr. Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0806
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 308
High Courts21 Apr 2026Disposed Of
Manpreet Singh & Ors. Vs State (Nct Of Delhi) Through Sho Of Ps Rajouri Garden Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 0805
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 3(5), 115(2), 126(2)Indian Penal Code, 1860- Section 34, 323, 341
High Courts21 Apr 2026Disposed Of
Sunil Kumar Gandhi Vs Municipal Corporation Of Delhi And Ors
Delhi High Court · (2026) 04 DEL CK 0804
Constitution of India, 1950- Article 226
High Courts21 Apr 2026Dismissed
National Highways Authority Of India Vs Patel Knr Heavy Infrastructure Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 0803
Arbitration and Conciliation Act, 1996- Section 34, 34(2), 34(2A), 34(2)(b)(ii), 34(3), 48(2)(b), 75, 81Contract Act, 1872- Section 23, 74
High Courts21 Apr 2026Dismissed
UPM Kymmene Corporation Vs State Trading Corporation Of India Ltd
Delhi High Court · (2026) 04 DEL CK 0802
Code of Civil Procedure, 1908- Section 151, Order 21 Rule 1, Order 21 Rule 1(1)(a), Order 21 Rule 1(5)Contract Act, 1872- Section 60
High Courts21 Apr 2026Allowed
Raj Kumar Vs State (Govt. Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0765
Bharatiya Nyaya Sanhita, 2023- Section 61(2), 112, 317(2)
High Courts21 Apr 2026Allowed
Anwar Khan @ Chacha Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0764
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 103(1)Arms Act, 1959- Section 25, 27
High Courts21 Apr 2026Allowed
Prashant Vs State( Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0763
Indian Penal Code, 1860- Section 34, 120B, 148, 149, 302Arms Act, 1959- Section 25, 27
High Courts21 Apr 2026Allowed
Sunil @ Sonu Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0762
Indian Penal Code, 1860- Section 34, 302
High Courts21 Apr 2026Allowed
Ajay Mahto Vs State
Delhi High Court · (2026) 04 DEL CK 0761
Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 34, 120B, 201, 202, 302, 365, 392, 412
High Courts21 Apr 2026Dismissed
Sanjay Kumar (Proprietor M/S Sanjay International) Vs Principal Commissioner Of Customs(Import)
Delhi High Court · (2026) 04 DEL CK 0760
Constitution of India, 1950- Article 226Customs Act, 1962- Section 28BB, 28(1), 28(4), 28(9), 108, 110, 110(2), 112(a)(i), 114AA, 124, 154
High Courts21 Apr 2026Dismissed
Sandeep Kumar (Proprietor M/S N. Brothers Overseas) Vs Principal Commissioner Of Customs (Import)
Delhi High Court · (2026) 04 DEL CK 0759
Constitution of India, 1950- Article 226Customs Act, 1962- Section 28BB, 28(1), 28(4), 28(9), 108, 110, 110(2), 112(a)(i), 114AA, 124, 154
High Courts21 Apr 2026Allowed
Om Prakash Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0758
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c)
High Courts21 Apr 2026Disposed Of
Ganesh Jee Pathak Vs Resident Commissioner Govt. Of Jharkhand And Ors
Delhi High Court · (2026) 04 DEL CK 0757
Constitution of India, 1950- Article 14, 21, 65(1), 65(5)(a), 226Bihar Re organisation Act, 2000- Section 72