High Courts24 Mar 2026
Rajan Ahuja Vs State And Anr
Delhi High Court · (2026) 03 DEL CK 2173
IPC-Sections 354(A)/354(D)/509
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 237 of 5,748
High Courts24 Mar 2026Allowed
Karan Gera & Anr. Vs State Through SHO PS Shalimar Bagh & Anr.
Delhi High Court · (2026) 03 DEL CK 2211
IPC-Section 498A, 406, 34BharatiyaNagarik Suraksha Sanhita, 2023-Section 528
High Courts24 Mar 2026Allowed
Rohit Sharma & Anr. Vs The State (Govt. Of Nct) Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2209
IPC-Section 308, 326, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts24 Mar 2026Allowed
Dev Khansuli & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 03 DEL CK 2208
IPC-Sections 498A/406/34, 354Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts24 Mar 2026
SK Finance Limited Vs UP Money Limited
Delhi High Court · (2026) 03 DEL CK 2223
Arbitration and Conciliation Act, 1996-Section 9
High Courts24 Mar 2026
Britannia Industries Limited Vs Rajat Chawla Sole Proprietor Of Madhve Global Enterprises
Delhi High Court · (2026) 03 DEL CK 2216
Code of Civil Procedure, 1908-Section 94, Order XXXIX Rules 1 and 2, 151, VI Rule 2, VIII Rule 5Trade Marks Act, 1999-Section 9, 29
High Courts24 Mar 2026
BSES Rajdhani Power Ltd Vs Fatik Chandra Ghosh
Delhi High Court · (2026) 03 DEL CK 2244
Code of Civil Procedure, 1908-Section 9, 115, Order VII Rule 11, VII Rule 11 (d)Electricity Act, 2003-Sections 42, 46, 50, 57, 67, 67(4), 94, 111, 120, 125, 126, 127, 135, 145, 153, 154, 181Specific Relief Act, 1963-Section 41 (h)
High Courts24 Mar 2026
Oriental Insurance Co Ltd Vs Rajesh Panwar & Ors
Delhi High Court · (2026) 03 DEL CK 2241
Indian Penal Code 1860-Sections 279/337/338/304A/427Motor Vehicles Act, 1988
High Courts24 Mar 2026
Meera Yadav & Anr. Vs HDFC Ergo General Insurance Co Ltd & Ors.
Delhi High Court · (2026) 03 DEL CK 2254
High Courts24 Mar 2026
PSL Infratech Pvt Ltd Vs National Highways Authority Of India
Delhi High Court · (2026) 03 DEL CK 2255
High Courts24 Mar 2026
Vivekanand Puri Vikas Parishad Regd Vs Government Of The National Capital Territory Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2288
High Courts24 Mar 2026
Argha Basu Vs Employees Provident Fund Organization & Ors.
Delhi High Court · (2026) 03 DEL CK 2276
Employees' Provident Fund & Miscellaneous Provisions Act, 1952PC Act, 1988-Section 17A, 13(2) r/w 13(1)(d)IPC-Section 120-B r/w 420, 467, 468, 471, 420
High Courts24 Mar 2026Disposed Of
Narender Kumar Jain Vs Pawan Kumar Jain
Delhi High Court · (2026) 03 DEL CK 0564
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 7 Rule 11
High Courts24 Mar 2026Disposed Of
M3M India Private Limited Vs Bhavya Doshi & Anr.
Delhi High Court · (2026) 03 DEL CK 0563
Constitution of India, 1950- Article 227
High Courts24 Mar 2026Dismissed
Arjun Vs Lalit Kumar
Delhi High Court · (2026) 03 DEL CK 0562
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 7 Rule 11
High Courts24 Mar 2026Disposed Of
Karan Gera & Anr. Vs State Through Sho Ps Shalimar Bagh & Anr.
Delhi High Court · (2026) 03 DEL CK 0561
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts24 Mar 2026Disposed Of
Gaurav Sharma & Ors Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2026) 03 DEL CK 0560
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A
High Courts24 Mar 2026Disposed Of
Dev Khansuli & Ors. Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 03 DEL CK 0559
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 354, 406, 498A
High Courts24 Mar 2026Disposed Of
Rohit Sharma & Anr Vs State (Govt. Of Nct) Of Delhi & Ors
Delhi High Court · (2026) 03 DEL CK 0558
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 308, 326
High Courts24 Mar 2026Disposed Of
Meera Yadav And Anr Vs HDFC Ergo General Insurance Co Ltd And Ors
Delhi High Court · (2026) 03 DEL CK 0557