High Courts20 Apr 2026Disposed Of
Rajesh Dabas Vs N Saravana Kumar & Ors.
Delhi High Court · (2026) 04 DEL CK 1957
COURT ARCHIVE
Delhi High Court judgments
1,14,140 judgments · page 202 of 5,707
High Courts20 Apr 2026Disposed Of
Naresh Kumar Vs Keshav Chandra & Ors.
Delhi High Court · (2026) 04 DEL CK 1958
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
High Courts20 Apr 2026Disposed Of
Vijender Vs Robin Baleja, Chief Executive Officer (Ceo), Delhi Cantonment Board & Anr.
Delhi High Court · (2026) 04 DEL CK 1959
High Courts20 Apr 2026Disposed Of
Vijay Verma Vs M/s Aggarwal Traders Doors Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 0781
Code of Criminal Procedure, 1973- Section 251, 319Negotiable Instruments Act, 1881- Section 138
High Courts20 Apr 2026Disposed Of
Rohit Bharadwaj & Ors Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0780
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 377, 406, 498A
High Courts20 Apr 2026Dismissed
Amar Singh Vs Union Of India & Anr
Delhi High Court · (2026) 04 DEL CK 0779
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Dismissed
Gaurav Bhardwaj Vs State Government Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0752
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 305(B), 316, 318(4), 336, 338, 339, 340
High Courts20 Apr 2026Allowed
Rihan Khan @ Dulare Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0751
Indian Penal Code, 1860- Section 120B, 304B, 313, 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts20 Apr 2026Dismissed
Mamraj Vs State (Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0750
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 110
High Courts20 Apr 2026Dismissed
Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.
Delhi High Court · (2026) 04 DEL CK 0749
Constitution of India, 1950- Article 14, 226
High Courts20 Apr 2026Dismissed
Central Bureau Of Investigation Vs Kuldeep Singh & Ors.
Delhi High Court · (2026) 04 DEL CK 0744
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Prevention of Money Laundering Act, 2002 – Section 19, 45
High Courts20 Apr 2026Dismissed
National Highways And Infrastructure Development Corporation Limited Vs Intercontinental Consultants And Technocrats Private Limited In Joint Venture With Anandjiwala Infra Advisory Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 0743
Arbitration and Conciliation Act, 1996- Section 31A(3), 31(3), 34
High Courts20 Apr 2026Disposed Of
Ram Kunwar Singh And Anr Vs Union Of India And Ors
Delhi High Court · (2026) 04 DEL CK 0742
Central Civil Service (Revised Pay) Rules 2008- Rule 2, 3, 4, 5, 6, 7, 8
High Courts20 Apr 2026Dismissed
J L Wali & Ors Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0741
Constitution of India, 1950- Article 226
High Courts20 Apr 2026Dismissed
Vikram Kumar Jha Vs Union Of India & Ors
Delhi High Court · (2026) 04 DEL CK 0740
Motor Vehicles Act, 1988- Section 2(10), 2(19)Delhi Police (Appointment and Recruitment) Rules, 1980 Rule 7, 14(a)
High Courts20 Apr 2026Dismissed
Janki Devi Vs Anita & Ors
Delhi High Court · (2026) 04 DEL CK 0739
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Evidence Act, 1872- Section 148(1)
High Courts20 Apr 2026Disposed Of
Poonam Sharma Vs Surinder Singh
Delhi High Court · (2026) 04 DEL CK 0738
Constitution of India, 1950- Article 227
High Courts20 Apr 2026Disposed Of
M S Lakshmi Infrastructure And Developers India Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 0737
Arbitration and Conciliation Act, 1996- Section 9, 12, 17
High Courts18 Apr 2026
M/s Kanika Exports Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2348
Central Goods and Services Tax Act, 2017-Section 54(1), 54(3), 54(14), 54(8), 107(12), 39, 2(62), 2(63), 16, 16(5), 17, Explanation (1) to Section 54, Explanation 2(a) to Section 54, Explanation 2(e) to Section 54, clause (ii) of the first proviso to Section 54(3)Integrated Goods and Services Tax Act, 2017-Section 16, 16(3)(a)Central Goods and Services Tax (Amendment) Act, 2018-Section 23
High Courts18 Apr 2026
Susheela & Anr. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 2482
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989