High Courts01 Apr 2026Disposed Of
Shiva & Ors. Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 0106
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
COURT ARCHIVE
Delhi High Court judgments
1,14,918 judgments · page 222 of 5,746
High Courts01 Apr 2026Disposed Of
Anupam Pushkar & Ors. Vs State Of Gnct Of Delhi & Anr
Delhi High Court · (2026) 04 DEL CK 0105
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts01 Apr 2026Allowed
Desalegn Atnafu Abebe Vs Narcotics Control Bureau
Delhi High Court · (2026) 04 DEL CK 0082
Narcotic Drugs And Psychotropic Substances Act, 1985- Section 8, 21, 23, 29
High Courts01 Apr 2026Allowed
Sonu Vs State Nct Of Delhi
Delhi High Court · (2026) 04 DEL CK 0081
Indian Penal Code, 1860- Section 34, 120B, 195A, 307, 506Juvenile Justice (Care And Protection Of Children) Act, 2015- Section 83
High Courts01 Apr 2026Dismissed
Atul Tiwari Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2026) 04 DEL CK 0080
Indian Penal Code, 1860- Section 420
High Courts01 Apr 2026Dismissed
Suman Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0079
Railway Claims Tribunal Act, 1987- Section 23
High Courts01 Apr 2026Dismissed
Kashim Ahmed Vs Harish Kumar
Delhi High Court · (2026) 04 DEL CK 0078
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908-Order 11 Rule 5
High Courts01 Apr 2026Disposed Of
Brij Lal And Sons Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 0077
Arbitration and Conciliation Act, 1996- Section 34
High Courts01 Apr 2026Dismissed
Vivek Kumar Rai Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 0076
High Courts01 Apr 2026Disposed Of
M/s Yamuna Enterprises Vs Delhi Development Authority & Anr
Delhi High Court · (2026) 04 DEL CK 0075
High Courts01 Apr 2026Disposed Of
Uttar Pradesh State Road Transport Corporation Vs Rajender Singh & Ors
Delhi High Court · (2026) 04 DEL CK 0074
Motor Vehicles Act, 1988- Section 166, 168
High Courts01 Apr 2026Disposed Of
Rajender Singh Yadav & Ors Vs Nawab Singh & Ors
Delhi High Court · (2026) 04 DEL CK 0073
Motor Vehicles Act, 1988- Section 166, 168
High Courts30 Mar 2026
Communication Components Antenna Inc. Vs Rosenberger Hochfrequenztechnik GmbH & Co. KG & Ors.
Delhi High Court · (2026) 03 DEL CK 2119
Patents Act, 1970-Section 2(1)(j)(a), 8(1), 10, 10(2), 10(4), 61(1)(h), 61(1)(i), 64(1)(a), 64(1)(e), 64(1)(f), 64(1)(h), 64(1)(i), 64(1)(j), 64(1)(k), 104, 108, 113Code of Civil Procedure, 1908-Section 35, 35-A, 35-B, 151, Order X Rule 2, VII Rule 11(b), XXXIX Rule 1 and 2Commercial Courts Act, 2015
High Courts30 Mar 2026
M/s Huawei Telecommunications (India) Company Pvt. Ltd. Vs Assistant Commissioner Of Income Tax, Central Circle-2, Delhi & Anr
Delhi High Court · (2026) 03 DEL CK 2114
Income-tax Act, 1961-Section 142(2A), 148, 143(2), 148A, proviso to Section 148A, 149, 149(1)(a), 149(1)(b), first proviso to Section 149(1), 153A, 153A(1)(b), fourth proviso to Section 153A, 153C, 153D, 147, 139, 151, 132, 132(1), 132(9B), 132A, 92, 36(1)(va), 288(2), 2(8), 131(1), 281, 127, 158BBCompanies Act, 1956Companies Act, 2013-Section 128, Schedule III
High Courts30 Mar 2026
Paramjeet Singh Vs Bses Rajdhani Power Limited & Anr
Delhi High Court · (2026) 03 DEL CK 2111
Contract Labour (Regulation and Abolition) Act, 1970-Section 10
High Courts30 Mar 2026
Bharti Axa General Insurance Company Ltd Vs Heera Devi & Anr
Delhi High Court · (2026) 03 DEL CK 2110
Employees' Compensation Act, 1923-Section 30, 3
High Courts30 Mar 2026
Ms JK Infrastructure Through Authorised Signatory Mr Satyapal Singh Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2106
Constitution of India-Article 14
High Courts30 Mar 2026
Ajit Kumar Singh Through Smt. Poonam Singh Wife And Pairokar Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2105
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 4Border Security Forces Act, 1968-Section 117(1)Border Security Force Rules, 1969-Rule 45, 48, 117(2)
High Courts30 Mar 2026
Jaina Marketing And Associates Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2098
Constitution of India-Article 226, 227, 144Customs Tariff Act, 1975-Section 2, 3, 3(1), 3(5)Income Tax Act, 1961-Section 27
High Courts30 Mar 2026
Krishi Pragati Cooperative Ltd. Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2092
Constitution of India-Articles 226 and 227Multi-State Co-operative Societies Act, 2002-Section 123(1)Multi-State Co-operative Societies Rules, 2002