High Courts13 Apr 2026Allowed
Urvashi Aggarwal Vs Inder Paul Aggarwal
Delhi High Court · (2026) 04 DEL CK 0682
Hindu Marriage Act, 1955- Section 9, 13(1)(ia), 28Family Courts Act, 1984- Section 19Evidence Act, 1872- Section 73
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Delhi High Court judgments
1,14,166 judgments · page 215 of 5,709
High Courts13 Apr 2026Allowed
Delhi Transport Corporation Vs Harish Chandra
Delhi High Court · (2026) 04 DEL CK 0681
Constitution of India, 1950- Article 226, 227Indian Penal Code, 1860- Section 420, 468, 471Industrial Disputes Act, 1947- Section 17B
High Courts13 Apr 2026Dismissed
Abhinav Jain Vs Income Tax Officer & Ors
Delhi High Court · (2026) 04 DEL CK 0680
Constitution of India, 1950- Article 226Income Tax Act, 1961- Section 2(3), 6(1), 10(4)(ii), 10(15)(fa), 139(1)(b), 142(1), 144B, 144C(13), 147, 148, 148A, 148A(b), 148A(d), 149(1), 149(1)(a), 149(1)(b)Finance Act of 2023- Section 151, 151A
High Courts10 Apr 2026
VNG Automotive P. Ltd Vs Asstt. Commissioner Of Income Tax
Delhi High Court · (2026) 04 DEL CK 2323
Income Tax Act, 1961-Section 148 A, 148, 35D, 254, 68, 153A, 253(2), 250, 4, 3, 143(3), 143(1), 139(1), 143(1)(a), 147, 251(1)(a), 36(1)(iii)Income Tax Rules, 1962-Rule 46A, 46A(1), 46A(3)Indian Income-Tax Act, 1922-Section 33(4)
High Courts10 Apr 2026
Manish Kumar Gupta Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2344
Delhi Co-operative Societies Act, 2003Delhi Co-operative Societies Rules, 2007Prevention of Corruption Act, 1988-Sections 420, 467, 468, 471 read with 13(1)(d)
High Courts10 Apr 2026
Smt. Sumitra Devi Vs Shri Ajeet Singh & Anr.
Delhi High Court · (2026) 04 DEL CK 2371
Code of Civil Procedure, 1908-Section 96, 151
High Courts10 Apr 2026
Mohd Abid & Anr. Vs Rajesh Kumar Jain
Delhi High Court · (2026) 04 DEL CK 2372
CPC-Section 96, Order 41, XXXVII, XXXVII Rule 2(3), XXVII Rule 3(1), XXVII Rule 2(3), 151Negotiables Instrument Act, 1881-Section 138Indian Contract Act, 1872-Section 74
High Courts10 Apr 2026
Sh. Ajit Singh (Deceased) Through His LRs & Ors. Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 04 DEL CK 2356
Code of Civil Procedure, 1908-Section 100, Order XLII Rule 1, XLI Rule 1, XLI Rule 3A, 41 Rule 3A, 96Limitation Act, 1963-Section 5Delhi Development Act, 1957-Section 22(1), 53B
High Courts10 Apr 2026
Dhananjay Rathi & Ors. Vs Green Acre Farms Pvt Ltd Through Its Authorized Representative & Ors.
Delhi High Court · (2026) 04 DEL CK 2476
Code of Civil Procedure, 1908-Order XXXIX Rule 4, 39 Rule 4, Section 151Indian Contract Act 1872-Section 2(d)
High Courts10 Apr 2026
Sanjeev Gulati Vs Parveen Gulati & Anr.
Delhi High Court · (2026) 04 DEL CK 2478
CPC-Order XXXIX Rules 1 and 2, VII Rule 11, II Rule 2
High Courts10 Apr 2026
New India Assurance Company Ltd Vs Phulshankar @ Fool Shanker Meena & Anr.
Delhi High Court · (2026) 04 DEL CK 2480
Employee's Compensation Act, 1923-Section 30Motor Vehicle Act, 1988-Section 15(1)
High Courts10 Apr 2026
Mukesh Gupta & Ors. Vs Delhi Development Authority
Delhi High Court · (2026) 04 DEL CK 2448
High Courts10 Apr 2026
Neetu Rani & Ors Vs Kishan Devi @ Kishori Devi
Delhi High Court · (2026) 04 DEL CK 2466
High Courts10 Apr 2026
Alpha Radios Vs Harinder Kaur
Delhi High Court · (2026) 04 DEL CK 2467
Industrial Disputes Act, 1947-Section 17-B
High Courts10 Apr 2026
Shamshad Ahmed Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 2518
Cr.P.C.-Section 161, 164IPC-Section 363, 343, 375, 376Indian Evidence Act, 1872-Chapter V
High Courts10 Apr 2026Dismissed
Mandeep Singh Sehrawat & Ors. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2524
Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition Act, 2013-Section 24(2), 21Constitution of India-Article 226, 227, 32, 21, 136
High Courts10 Apr 2026
Jagdish Chander Bhatla Vs The Registrar Co-Operative Societies & Ors.
Delhi High Court · (2026) 04 DEL CK 2528
Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Section 70
High Courts10 Apr 2026Allowed
Laxman Industries Limited Vs Union Of India
Delhi High Court · 2024 INSC 726
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, 148 and 149, 6 Rule 17, 148, 149Land Acquisition Act, 1894-Section 4, 6 and 17(1), 18, 54
High Courts10 Apr 2026
All India Institute Of Medical Sciences & Anr. Vs Vinod Kumar Vishwakarma
Delhi High Court · (2026) 04 DEL CK 2550
High Courts10 Apr 2026
CT. Ajay Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2257
Constitution of India-Article 226SSB Rules, 2009-Rule 21, 18