High Courts02 Apr 2026Disposed Of
Murliwala Infrastructure Private Limited Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 0096
Indian Stamp Act, 1899- Section 47A, 56
COURT ARCHIVE
Delhi High Court judgments
1,14,745 judgments · page 221 of 5,738
High Courts02 Apr 2026Disposed Of
Vimlendu Kumar Jha Vs Minal Bhatnagar
Delhi High Court · (2026) 04 DEL CK 0095
Constitution of India, 1950- Article 227Hindu Marriage Act, 1955- Section 13(1)(ia), 26
High Courts02 Apr 2026Dismissed
Shri Mohkam Singh Vs Delhi Jal Board
Delhi High Court · (2026) 04 DEL CK 0094
Constitution of India, 1950- Article 14Indian Penal Code, 1860- Section 34, 307Industrial Disputes Act, 1947- Section 10(1)(d), 12(5)
High Courts02 Apr 2026Dismissed
Mittal Electronics Vs Sujata Home Appliances (P) Ltd. & Ors.
Delhi High Court · (2026) 04 DEL CK 0093
Code of Civil Procedure, 1098- Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999- Section 29(6)
High Courts02 Apr 2026Allowed
Rahul Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0092
Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 302, 323
High Courts02 Apr 2026Dismissed
Deepak Alias Appu Vs State (Govt. Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0091
Narcotic Drugs And Psychotropic Substances Act, 1985- Section 21(c), 37
High Courts02 Apr 2026Dismissed
Chibuzor Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0090
Narcotic Drugs And Psychotropic Substances Act, 1985- Section 21, 37Foreigners Act, 1946- Section 14
High Courts02 Apr 2026Allowed
Md. Shahnawaz Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0089
Indian Penal Code, 1860- Section 34, 201, 304B, 498A
High Courts02 Apr 2026Allowed
Nitin Kaushik Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0088
Indian Penal Code, 1860- Section 34, 120B, 419, 420, 467, 468, 471
High Courts02 Apr 2026Allowed
Boni Saha Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0087
Indian Penal Code, 1860- Section 34, 420, 468, 471
High Courts02 Apr 2026Allowed
Raghunath Saha Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0086
Indian Penal Code, 1860- Section 34, 420, 468, 471
High Courts02 Apr 2026Allowed
Vimal Mishra Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0085
Indian Penal Code, 1860- Section 34, 307
High Courts02 Apr 2026Allowed
Mahendra Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0084
Railway Claims Tribunal Act, 1987- Section 23, 124A
High Courts02 Apr 2026Dismissed
Himanshu Gupta Vs State Of Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0083
Bharatiya Nyaya Sanhita, 2023- Section 105
High Courts02 Apr 2026Dismissed
M/s Karix Mobile Private Limited Vs National Informatics Centre Services Inc & Ors.
Delhi High Court · (2026) 04 DEL CK 0072
Constitution of India, 1950- Article 226
High Courts02 Apr 2026Disposed Of
Govt Of Nct Of Delhi And Ors Vs Shri Ram Veer Singh
Delhi High Court · (2026) 04 DEL CK 0071
Constitution of India, 1950- Article 239AA
High Courts01 Apr 2026Dismissed
D. K. Srivastava Vs Housing & Urban Dev. Coporation Ltd. (HUDCO)
Delhi High Court · (2026) 04 DEL CK 0110
Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 120(B), 218, 406, 403, 409, 467, 468
High Courts01 Apr 2026Disposed Of
Manpreet Singh @ Tillu Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2026) 04 DEL CK 0109
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 323, 451, 506Arms Act, 1959- Section 25
High Courts01 Apr 2026Disposed Of
Manoj Kumar Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 0108
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 279, 337Motor Vehicles Act, 1988- Section 146, 196
High Courts01 Apr 2026Disposed Of
Rajender Kumar , (Deceased) & Ors. Vs State Of Nct Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 0107
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 323, 341, 506Prevention of Cruelty to Animals Act, 1960- Section 11(1)