High Courts17 Apr 2026Disposed Of
Amarjit And Ors Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0735
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 354
COURT ARCHIVE
Delhi High Court judgments
1,14,140 judgments · page 205 of 5,707
High Courts17 Apr 2026Disposed Of
Vivek Anand Gupta And Anr Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2026) 04 DEL CK 0734
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 354
High Courts17 Apr 2026Dismissed
Master M Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0697
Code of Criminal Procedure, 1973- Section 161, 227, 228, 251Indian Penal Code, 1960- Section 109, 201, 279, 299, 304, 304A, 304II, 337Motor Vehicles Act, 1988- Section 3, 4, 181, 134, 187
High Courts17 Apr 2026Disposed Of
Mr Kamod Karwal & Anr.Vs Mr Jagdish Chander & Ors
Delhi High Court · (2026) 04 DEL CK 0696
Constitution of India, 1950- Article 227
High Courts17 Apr 2026Dismissed
Oriental Insurance Co Ltd Vs Sunita Singh & Ors
Delhi High Court · (2026) 04 DEL CK 0695
Code of Criminal Procedure, 1973- Section 154, 161Indian Penal Code, 1860- Section 279, 304AMotor Vehicle Act, 1988- Section 133, 140, 163A, 166
High Courts17 Apr 2026Dismissed
Iffco Tokio General Insurance Co Ltd Vs Rekha Devi & Ors
Delhi High Court · (2026) 04 DEL CK 0694
Indian Penal Code, 1860- Section 279, 304AMotor Vehicle Act, 1988- Section 140
High Courts17 Apr 2026Allowed
Beena Rani & Ors Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0693
Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c)
High Courts17 Apr 2026Allowed
Narinder Kumar Nangia Vs State & Anr.
Delhi High Court · (2026) 04 DEL CK 0692
Code of Criminal Procedure, 1973- Section 102, 102(1), 102(3), 157(1), 482Indian Penal Code, 1860- Section 120B, 420, 467, 468, 471
High Courts16 Apr 2026
Ram Ratan Verma & Ors. Vs The Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2340
Constitution of India-Article 12, 14FCI Staff Regulations, 1971-Regulation 81Food Corporation Rules and Regulations, 1965
High Courts16 Apr 2026
Balwinder Singh @ Balwinder Singh Mattu Vs Central Bureau Of Investigation & Anr.
Delhi High Court · (2026) 04 DEL CK 2342
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure-Section 482, 320Bharatiya Nyaya Sanhita, 2023-Section 61(2), 143, 318
High Courts16 Apr 2026
Mohd Alam Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2377
Constitution of India-Article 226
High Courts16 Apr 2026
Samma Praveen Vs Chairman, Town Vending Committee & Ors.
Delhi High Court · (2026) 04 DEL CK 2378
Constitution of India-Article 226
High Courts16 Apr 2026
Anuj Kumar Srivastav Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2382
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts16 Apr 2026
Arjun Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2026) 04 DEL CK 2384
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts16 Apr 2026
Vishal Gupta Vs Municipal Corporation Of Delhi Through Commissioner & Anr.
Delhi High Court · (2026) 04 DEL CK 2386
Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014
High Courts16 Apr 2026
Braham Din Pandey & Ors. Vs The Sahu Cooperative Urban Tc Society Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 2387
High Courts16 Apr 2026
Smt. Rama Rani Hota Vs Sh. Prasanna Kumar Hota & Ors.
Delhi High Court · (2026) 04 DEL CK 2406
Prohibition of Benami Property Transactions Act, 1988-Section 49, 26(3), 54, 2(9)(A)(b)(iii)Benami Transactions (Prohibition) Amendment Act, 2016Indian Penal Code, 1860-Section 193, 494
High Courts16 Apr 2026
Mohd. Ayub Vs State N.C.T Delhi
Delhi High Court · 2025 INSC 529
Indian Penal Code, 1860-Section 302, 307Code of Criminal Procedure, 1973-Section 313, 161Indian Evidence Act, 1872-Section 114(g), 32
High Courts16 Apr 2026
Jagdish Vs Smt. Kamla
Delhi High Court · (2026) 04 DEL CK 2351
Limitation Act-Section 5Code of Civil Procedure, 1908-Section 96, Order VIII Rule 3Hindu Succession Act-Section 15(1)(a)
High Courts16 Apr 2026
National Insurance Company Ltd Vs Gayatri Devi
Delhi High Court · (2026) 04 DEL CK 2352
Code of Civil Procedure, 1908-Section 96, Order XLIIndian Penal Code-Section 379Cr.P.C.-Section 173