High Courts27 Mar 2026
Prof. (Rtd.) Desh Bandhu Vs School Of Planning And Architecture, New Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2065
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 230 of 5,748
High Courts27 Mar 2026
Kanwar Pal Singh Raghav Vs M/S Bansal Textiles
Delhi High Court · (2026) 03 DEL CK 2058
Civil Procedure Code-Section 100
High Courts27 Mar 2026
Dinesh Kumar @ Khali Vs State (NCT Of Delhi)
Delhi High Court · (2026) 03 DEL CK 2145
IPC-Section 302/34Arms Act-Section 25/27
High Courts27 Mar 2026
Rajat Verma Vs H.P Suman
Delhi High Court · (2026) 03 DEL CK 2144
Code of Civil Procedure, 1908-Section 96, Order XLI, I Rule 10, X Rule 2, XII Rule 6, 12 Rule 6Protection of Women from Domestic Violence Act, 2005-Section 17
High Courts27 Mar 2026
Muniza Begum @Jahan Ara Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2127
NCT of Delhi Laws (Special Provisions) Second (Amendment) Act, 2023
High Courts27 Mar 2026
Anisha Jain Vs H.T. Media Solution
Delhi High Court · (2026) 03 DEL CK 2168
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order 8 Rule 1Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
High Courts27 Mar 2026
Raju Vs Smt. K. Palaniammal & Ors.
Delhi High Court · (2026) 03 DEL CK 2167
Constitution of India-Article 227CPC-Order XVIII Rule 17, Section 151
High Courts27 Mar 2026
Madan Singh Vs State Of The NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2190
IPC-Section 376Cr.P.C.-Section 164, 311, 313Indian Evidence Act-Section 3, 134, 165
High Courts27 Mar 2026
Rajeev Miglani Vs Urmil Gujral & Anr.
Delhi High Court · (2026) 03 DEL CK 2189
Code of Civil Procedure, 1908-Section 96, Order 14 Rule 2Specific Relief Act, 1963-Section 31, 34, 19(1), 19, 19(b), 29, 3Specific Relief Act, 1877-Section 39, 39(1), 41, 42
High Courts27 Mar 2026
Jai Prakash & Ors. Vs State
Delhi High Court · (2026) 03 DEL CK 2188
Indian Penal Code-Section 341, 323, 34, 308Cr.P.C.-Section 161
High Courts27 Mar 2026
Government Of NCT Of Delhi & Anr. Vs Upkar & Anr.
Delhi High Court · (2026) 03 DEL CK 2184
Constitution of India-Article 14, 141
High Courts27 Mar 2026
Indian Oil Corporation Ltd. Vs Adarsh Nobel Corporation Ltd.
Delhi High Court · 2025 INSC 329
Arbitration and Conciliation Act, 1996-Section 11(6), 34, 11, 7, 16, 41Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 17, 18(1), 24, 15 to 23, 16, 18(3), 18(4), Chapter VConstitution of India-Article 12, 226, 32
High Courts27 Mar 2026
Union Of India & Ors. Vs Col. Subramanian Ramesh (Retd.)
Delhi High Court · (2026) 03 DEL CK 2222
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts27 Mar 2026
Shri Jitendra Sharma Vs Delhi Technological University & Ors.
Delhi High Court · (2026) 03 DEL CK 2219
Constitution of India-Article 226, 14General Financial Rules, 2017-Rule 184, 201, 166, 173(XX)(c)
High Courts27 Mar 2026
Shanabhoga M B Vs Agricultural And Processed Food Products Export Development Authority (Apeda) & Ors.
Delhi High Court · (2026) 03 DEL CK 2252
Constitution of India-Article 309Agricultural and Processed Food Products Export Development Authority Act, 1985Agricultural and Processed Food Products Export Development Authority Regulations 1999-Regulation 28(4)
High Courts27 Mar 2026
Navrang BNG Energy Private Limited Vs Oil And Natural Gas Corporation Limited & Anr.
Delhi High Court · (2026) 03 DEL CK 2250
Constitution of India-Article 14
High Courts27 Mar 2026
Rita Pillai Vs Payal Dewangan & Ors.
Delhi High Court · (2026) 03 DEL CK 2238
Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts27 Mar 2026
Aveena Milk Products Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2237
Constitution of India-Article 226
High Courts27 Mar 2026
Pratap Singh Vs Indian Oil Corporation Limited & Anr.
Delhi High Court · (2026) 03 DEL CK 2235
Industrial Disputes Act, 1945-Section 10(1), 10(2A), 10Contract Labour (Regulation and Abolition) Act, 1970-Section 10(1)Constitution of India-Article 226
High Courts27 Mar 2026
Prem Sheela Kumari Vs Govt Of NCT Of Delhi Department Of Revenue & Anr.
Delhi High Court · (2026) 03 DEL CK 2234