High Courts25 Mar 2026Dismissed
Tulsi Das Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0568
Railway Claims Tribunal Act, 1987- Section 23
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 235 of 5,748
High Courts25 Mar 2026Dismissed
Ms Shalu Pruthi Vs Kendriya Vidyalaya Sangathan And Anr
Delhi High Court · (2026) 03 DEL CK 0567
Constitution of India, 1950- Article 14, 16, 21, 226
High Courts25 Mar 2026Allowed
Mr Puran Joshi (Prorietor Of SJ Cargo Movers) Vs Deccan Edibles Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 0556
Code of Civil Procedure, 1908- Order 2 Rule 2, Order 6 Rule 17, Order 7 Rule 11, Order 7 Rule 11(a)Commercial Courts Act, 2015- Section 13
High Courts24 Mar 2026
Yasiv @ Yasir Zaidi Vs Man Mohan Arora
Delhi High Court · (2026) 03 DEL CK 2116
Negotiable Instruments Act, 1881-Section 138, 145(2)Cr.P.C.-Section 251, 243, 243(2), 313, 315Constitution of India-Article 21
High Courts24 Mar 2026
Jai Nath Yadav & Anr. Vs Somnath Yadav @ Shobh Nath Yadav
Delhi High Court · (2026) 03 DEL CK 2112
Transfer of Property Act, 1882-Section 53A, 54
High Courts24 Mar 2026
Mahesh C Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2089
Constitution of India-Articles 14, 20(2), 21Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013CRPF Act, 1949-Section 11(1)
High Courts24 Mar 2026
Bachchu Singh & Anr. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2087
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 3(3)
High Courts24 Mar 2026Allowed
Sandeep Bedwal Vs State
Delhi High Court · (2026) 03 DEL CK 2102
Code of Criminal Procedure, 1973-Section 374, 207, 161, 162(1), 164, 211 to 214, 232, 235(1), 235(2), 313(1)(b), 31, 391Indian Penal Code, 1860-Section 34, 120B, 323, 328, 342, 363, 366, 366A, 370, 372, 373, 376, 376D, 506Immoral Traffic (Prevention) Act, 1956-Section 4, 5, 6
High Courts24 Mar 2026
Santosh Vs Chairman, Town Vending Committee & Ors.
Delhi High Court · (2026) 03 DEL CK 2101
Constitution of India-Article 226
High Courts24 Mar 2026
A. Anand Vs Aruna
Delhi High Court · (2026) 03 DEL CK 2147
Constitution of India-Article 227CPC-Order XII Rule 6, Section 151
High Courts24 Mar 2026
Manish Jain Vs Hitech Enteprises & Anr.
Delhi High Court · (2026) 03 DEL CK 2146
Constitution of India-Article 227
High Courts24 Mar 2026
Harpal Vs Chairman, Town Vending Committee & Ors
Delhi High Court · (2026) 03 DEL CK 2085
Constitution of India-Article 226
High Courts24 Mar 2026
Ramasethu Infrastructure Vs Indian Railway Walfare Organisation
Delhi High Court · 2023 INSC 742
Arbitration & Conciliation Act-Section 18, 28, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 37, 37(3), 48, 48(2)(b)Indian Companies Act, 1956Contract Act, 1872-Section 23
High Courts24 Mar 2026
M/S National Highways Authority Of India Vs M/S BEL-ACC(JV)
Delhi High Court · (2026) 03 DEL CK 2048
Arbitration and Conciliation Act, 1996-Section 34, 33, 34(2), 34(2)(b), 34(2)(b)(ii), 13(5), 16(6), 28(1)(a), 28(3), 31(3), 75, 81, Part IArbitration Act, 1940-Section 30Contract Act, 1872-Section 23, 73, 74
High Courts24 Mar 2026
Vishwajyoti Vs Virender Kumar Sardana
Delhi High Court · (2026) 03 DEL CK 2069
Delhi School Education Act-Section 3, 4, 8, 10, 20, 20(5)Delhi School Education Rules-Rule 46, 47, 55
High Courts24 Mar 2026
Lalu Prasad Yadav Vs Central Bureau Of Investigation
Delhi High Court · (2026) 03 DEL CK 2068
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 197, 207Indian Penal Code, 1860-Section 120-B
High Courts24 Mar 2026
Consortium Of M/S Naman Electronics M/S Likhma Ram Bhambhu And M/S Shiv Kumar Vs Government Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2063
Constitution of India-Article 226
High Courts24 Mar 2026
Surampal Singh Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2062
Indian Penal Code, 1860-Sections 147, 148, 149, 307, 504, 506
High Courts24 Mar 2026
Sufyan Rajiv Ratan Awas Resident Welfare Association Vs The Delhi Urban Shelter Improvement Board (DUSIB) & Anr.
Delhi High Court · (2026) 03 DEL CK 2059
Right to Information Act, 2005Constitution of India-Article 226
High Courts24 Mar 2026
Kanishka Sabharwal Vs Shri Suresh Kumar & Ors.
Delhi High Court · (2026) 03 DEL CK 2047
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, 151IPC-Sections 420, 467, 468, 471, 506, 120-B, 34Cr.P.C.-Section 200