High Courts15 Apr 2026Allowed
Rizwan Khan & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2111
IPC-Sections 323, 341, 452, 506, 379, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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Delhi High Court judgments
1,14,140 judgments · page 211 of 5,707
High Courts15 Apr 2026Allowed
Santosh Rawat Vs State (Govt. Of NCT Of Delhi) Through SHO PS-Sagarpur & Anr.
Delhi High Court · (2026) 04 DEL CK 2112
Bharatiya Nyaya Sanhita, 2023-Section 69Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 376
High Courts15 Apr 2026Allowed
Rajat Singhal & Ors. Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2114
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts15 Apr 2026Allowed
Gaurav & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2143
IPC-Sections 498A, 406, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts15 Apr 2026Allowed
Abhishek Anand Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 1969
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 94, 179, 94 and 179
High Courts15 Apr 2026Allowed
Kamruddin @ Kamru Vs State (NCT Of Delhi)
Delhi High Court · (2026) 04 DEL CK 1970
IPC-Section 365/376(2)(g)/506/34Delhi Prison Rules, 2018-Rule 1212
High Courts15 Apr 2026Allowed
Amit Pateriya Vs State Govt Of NCT Of Delhi
Delhi High Court · (2026) 04 DEL CK 1971
IPC-Section 302/201/120B/34Arms Act-25/27/54/59
High Courts15 Apr 2026Dismissed
Komal Verma Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 1972
BNS-Section 143(4)/3(5)/61(2)JJ Act-81
High Courts15 Apr 2026Dismissed
Brij Lal & Sons Vs DDA
Delhi High Court · (2026) 04 DEL CK 2017
Delhi High Court Act-Section 10Civil Procedure Code, 1908-Order XXI Rules 11, 58, Section 96, 100, XLVII, 114Constitution of India, 1950-Article 227
High Courts15 Apr 2026Disposed Of
Telecommunications Consultants India Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2002
High Courts15 Apr 2026Disposed Of
More Than Water Private Limited Vs Nesco Limited
Delhi High Court · (2026) 04 DEL CK 2047
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rules 1 and 2Copyright Act, 1957Trade Marks Act, 1999-Section 57, 9(1)(b)
High Courts15 Apr 2026Disposed Of
Pepsico Inc. & Anr. Vs Parle Agro Private Limited
Delhi High Court · (2026) 04 DEL CK 2049
Code of Civil Procedure, 1908-Order XXXIX Rule 2A, Section 151, 39 Rule 2-A, Rule 2-A of Order XXXIXContempt of Courts Act, 1971-Section 12Contempt of Courts (Delhi High Court) Rules, 2025-Rules 5(a), 9 and 10
High Courts15 Apr 2026Dismissed
Onextel Media Pvt Ltd & Anr. Vs Anil Kumar Editor In Chief Telecom Live Magazine & Anr.
Delhi High Court · (2026) 04 DEL CK 2061
Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter VII, 5, 16Code of Civil Procedure, 1908
High Courts15 Apr 2026Partly Allowed
Ashwani Dewan & Anr. Vs M/S Miniso Life Style Private Limited
Delhi High Court · (2026) 04 DEL CK 2072
Code of Civil Procedure-Order XXXIX Rule 10, XIII – A Rule 3, section 151
High Courts15 Apr 2026Dismissed
M/S Anantaa-MRKR-ARINFRA (JV) Pvt. Ltd. Vs Oil And Natural Gas Corporation Limited (ONGC) & Anr.
Delhi High Court · (2026) 04 DEL CK 2073
Constitution of India-Articles 14, 19(1)(g), 226CGST Rules, 2017-Rule 8(5), 9, 8(4), 9 and 10, Rule-8(5), -9, Rule-10(1)CGST Act, 2017-Section 22, 31, 25
High Courts15 Apr 2026Disposed Of
Smt Rashmi Sharma Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2074
Constitution of India-Article 226
High Courts15 Apr 2026Disposed Of
Amarnath Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2075
BSNL CDA Rules, 2006-Rule 43, 40(a), 33(B)(j)Constitution of India-Articles 14, 16, and 21Administrative Tribunals Act, 1985-Section 14
High Courts15 Apr 2026Disposed Of
Mukesh Trehan Vs District Manager, M.P. State Agro Industrial Development Corporation
Delhi High Court · (2026) 04 DEL CK 0730
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151
High Courts15 Apr 2026Disposed Of
Rizwan Khan & Ors. Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2026) 04 DEL CK 0729
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 379, 452, 506
High Courts15 Apr 2026Disposed Of
Gaurav & Ors. Vs State Of Nct Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 0728
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A, 506