High Courts27 Mar 2026Allowed
Kanhaiya & Anr. Vs State & Anr.
Delhi High Court · (2026) 03 DEL CK 2272
IPC-Sections 452/354/308/324/34, 509CrPC-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
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Delhi High Court judgments
1,14,955 judgments · page 231 of 5,748
High Courts27 Mar 2026
Aditya Krishna Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2269
IPC-Sections 274/275/276/420/468/471/120B/34
High Courts27 Mar 2026Allowed
Deepmala Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2266
IPC-Sections 188, 453Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Mar 2026Allowed
Ramesh @ Kaku & Ors. Vs The State (NCT Of Delhi) & Ors.
Delhi High Court · (2026) 03 DEL CK 2261
IPC-Sections 323, 308, 427, 452, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Mar 2026Allowed
Mayank Trehan & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 03 DEL CK 2256
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts27 Mar 2026Allowed
Subhash Chand @ Subhash Chandra & Anr Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0594
Railway Claims Tribunal Act, 1987- Section 23
High Courts27 Mar 2026Disposed Of
Anisha Jain Vs H.T. Media Solution
Delhi High Court · (2026) 03 DEL CK 0593
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 8 Rule 1
High Courts27 Mar 2026Dismissed
Raju Vs Smt. K. Palaniammal & Ors.
Delhi High Court · (2026) 03 DEL CK 0592
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 18 Rule 17
High Courts27 Mar 2026Allowed
Ashwani Garg Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2026) 03 DEL CK 0591
Arbitration and Conciliation Act, 1996- Section 11(6), 12, 21
High Courts27 Mar 2026Allowed
Uem India Pvt. Ltd. Vs ONGC LTD.
Delhi High Court · (2026) 03 DEL CK 0590
Arbitration and Conciliation Act, 1996- Section 31(3), 33, 34, 34(2)(a)(iv), 34(4)Contract Act, 1872- Section 73, 75
High Courts27 Mar 2026Disposed Of
Mohan Babu Gupta Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0589
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita 2023- Section 483, 528Code of Criminal Procedure 1973- Section 161
High Courts27 Mar 2026Dismissed
Union Bank Of India Vs Delhi Jal Board & Ors
Delhi High Court · (2026) 03 DEL CK 0588
Constitution of India, 1950- Article 226Securitisation 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)
High Courts27 Mar 2026Dismissed
Pratap Singh Vs Indian Oil Corporation Limited And Anr
Delhi High Court · (2026) 03 DEL CK 0566
Constitution of India, 1950- Article 226Industrial Disputes Act, 1947- Section 10, 10(1), 10(2A)Contract Labour (Regulation and Abolition) Act, 1970- Section 10(1)
High Courts27 Mar 2026Disposed Of
Govt Of Nct Of Delhi And Another Vs Upkar And Another
Delhi High Court · (2026) 03 DEL CK 0565
Constitution of India, 1950- Article 14, 141
High Courts25 Mar 2026
Manish Goyal Vs S P Realtors
Delhi High Court · (2026) 03 DEL CK 2104
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1)Companies Act, 1956
High Courts25 Mar 2026
Late Assistant Commandant M.K. Bhatnagar (Emergency Commissioned Officer) Through His Widow Neelima Bhatnagar Vs Principal Chief Controller Account Ministry Of Home Affairs & Ors.
Delhi High Court · 2026 INSC 149
Constitution of India-Article 300ACentral Civil Services (Extraordinary Pension) RulesCCS (Pension) Rules
High Courts25 Mar 2026
Hanuman Prasad Sharma @ H.P. Sharma Vs J. Mithyleshwar
Delhi High Court · (2026) 03 DEL CK 2094
CPC-Order VII Rule 10, Section 21, 15 to 20
High Courts25 Mar 2026
Tulsi Das Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2091
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts25 Mar 2026
Pradeep Batra Vs Kuldip Singh Verma
Delhi High Court · (2026) 03 DEL CK 2148
Code of Civil Procedure, 1908-Section 96, Order XLI Rules 1 and 2, VII Rule 11, 10Delhi High Court (Original Side) Rules, 2018-Section 10Specific Relief Act, 1963-Sections 16(b), 16(c)
High Courts25 Mar 2026
Devang Pravin Mody Vs Reserve Bank Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2084
Constitution of India-Article 226Banking Regulation Act, 1949-Section 35A