High Courts30 Mar 2026
Rahul Pandey Vs Badarpur Service Station
Delhi High Court · (2026) 03 DEL CK 2257
Industrial Dispute Act-Section 2(oo)Constitution of India-Article 226, 227
COURT ARCHIVE
Delhi High Court judgments
1,14,918 judgments · page 225 of 5,746
High Courts30 Mar 2026
Sanjay Mehra Vs Sharad Mehra & Ors.
Delhi High Court · (2026) 03 DEL CK 2281
Companies Act, 2013-Sections 241 and 2421882 Act-Section 52
High Courts30 Mar 2026
Division Railway Manager & Ors. Vs Rishi Hitkari
Delhi High Court · (2026) 03 DEL CK 2278
Industrial Disputes Act, 1947-Section 33C(2), 10, 2(p)Code of Civil Procedure-Order XXI
High Courts30 Mar 2026Allowed
Sudha Devi Vs Anil Kumar
Delhi High Court · (2026) 03 DEL CK 0606
Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 1881- Section 138
High Courts30 Mar 2026Disposed Of
M/s Tullio Giusi Srl (Now Known As Gapi Services GRL) Vs Glossy Buttons Pvt. Ltd.
Delhi High Court · (2026) 03 DEL CK 0605
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 18 Rule 3
High Courts30 Mar 2026Allowed
Intertek India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 0604
Constitution of India, 1950- Article 226
High Courts30 Mar 2026Disposed Of
Jaina Marketing And Associates Vs Union Of India And Ors
Delhi High Court · (2026) 03 DEL CK 0603
Constitution of India, 1950- Article 144, 226, 227Income Tax Act, 1961- Section 27Customs Act, 1962- Section 12, 17, 17(5), 18, 27, 27A, 27(1)(a), 27(1)(b), 27(2), 27(3), 28D, 128, 149, 154
High Courts30 Mar 2026Disposed Of
New India Assurance Company Ltd Vs M/s Kapoor Diesels Garage Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 0602
Code of Civil Procedure, 1908- Section 96
High Courts30 Mar 2026Dismissed
Paramjeet Singh Vs BSES Rajdhani Power Limited & Anr
Delhi High Court · (2026) 03 DEL CK 0601
Contract Labour (Regulation & Abolition) Act, 1970- Section 10
High Courts30 Mar 2026Dismissed
Division Railway Manager & Ors. Vs Rishi Hitkari
Delhi High Court · (2026) 03 DEL CK 0600
Industrial Disputes Act, 1947- Section 10, 33C(2)
High Courts30 Mar 2026Allowed
Suresh Kumar Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 0599
Indian Penal Code, 1860- Section 34, 406, 498A
High Courts30 Mar 2026Allowed
Angrej Chaudhary @ Pujari Singh Vs State (Nct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0598
Indian Penal Code, 1860- Section 34, 201, 302
High Courts30 Mar 2026Dismissed
Ms JK Infrastructure Through Authorised Signatory Mr Satyapal Singh Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 0597
Constitution of India, 1950- Article 14
High Courts30 Mar 2026Dismissed
Ajit Kumar Singh Through Smt. Poonam Singh Wife And Pairokar Vs Union Of India And Ors
Delhi High Court · (2026) 03 DEL CK 0596
Indian Penal Code, 1860- Section 302Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013- Section 4Border Security Force Act, 1968- Section 117(1)
High Courts30 Mar 2026Dismissed
Barinder Kaur Vs Directorate Of Enforcement
Delhi High Court · (2026) 03 DEL CK 0595
Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 173(2), 438Indian Penal Code, 1860- Section 120B, 420
High Courts28 Mar 2026
M/S MRT Music Vs Paramvah Studios Private Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 2115
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 2A, XXXIX Rule 4, VII Rule 10, Section 20, 20(b), 20(c), 151Contempt of Courts Act, 1971-Section 12Partnership Act, 1932
High Courts28 Mar 2026Allowed
Sandha Global Information Technology Pvt Ltd Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2109
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Bharatiya Nyaya Sanhita, 2023-Sections 289, 125(a)
High Courts28 Mar 2026
Ranjeet Vs Naresh Industries
Delhi High Court · (2026) 03 DEL CK 2108
Constitution of India-Article 226, 227
High Courts28 Mar 2026
Court On Its Own Motion Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2093
High Courts28 Mar 2026
Union Bank Of India Vs Delhi Jal Board & Ors.
Delhi High Court · (2026) 03 DEL CK 2056
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 34(2), 52, 52(4), 53Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 13(4)(b), 15, 15(1)(b)Specific Relief Act, 1963-Section 41(ha)