High Courts23 Mar 2026
Shrimati Tej Kaur Vs Government Of The National Capital Territory Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2279
Land Acquisition Act, 2013Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 240 of 5,748
High Courts23 Mar 2026
Mohandas Velukutty Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2277
National Sports Development Code of India 2011
High Courts23 Mar 2026Disposed Of
Vikas @ Tinku Vs State (Nct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0555
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2), 528Code of Criminal Procedure, 1973- Section 161, 207, 313, 428Indian Penal Code, 1860- Section 34, 302
High Courts23 Mar 2026Dismissed
Wasim @ Shera Vs State (Nct) Of Delhi
Delhi High Court · (2026) 03 DEL CK 0554
Indian Penal Code, 1860- Section 34, 302Arms Act, 1959- Section 25, 27
High Courts23 Mar 2026Dismissed
Mustafa Vs State Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0553
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21
High Courts23 Mar 2026Dismissed
Ishwar Vs State Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0552
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20, 25
High Courts23 Mar 2026Disposed Of
Virender Alias Bablu Vs State Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0551
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2), 528Code of Criminal Procedure, 1973- Section 161, 207, 313, 428Indian Penal Code, 1860- Section 34, 302
High Courts23 Mar 2026Allowed
Era Infra Engineering Limited Vs National Highways Authority Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 0550
Arbitration and Conciliation Act, 1996- Section 5, 11, 11(6), 11(6A), 16, 16(2), 16(3), 16(4), 31(6), 34, 37, 37(1), 37(2)(a)
High Courts23 Mar 2026Dismissed
Parida Photocopier And Pco Booth Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 0549
Constitution of India, 1950- Article 14, 19(1)(g), 21
High Courts23 Mar 2026Dismissed
M/s Kewal Canteen Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 0548
Constitution of India, 1950- Article 14, 19(1)(g), 21
High Courts23 Mar 2026Disposed Of
President, Indian Olympic Association & Anr. Vs Ski And Snowboard India & Anr
Delhi High Court · (2026) 03 DEL CK 0547
National Sports Governance Act, 2025- Section 2(p), 3, 4(4), 5, 16National Sports Governance (National Sports Bodies) Rules, 2026- Rule 18
High Courts23 Mar 2026Allowed
M/s Products And Ideas India Pvt. Ltd. Vs Nilkamal Limited And Ors
Delhi High Court · (2026) 03 DEL CK 0546
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 1, Order 39 Rule 4Trade Marks Act, 1999- Section 23, 29(2)(b), 30(3), 34
High Courts23 Mar 2026Dismissed
Holoflex Ltd & Anr Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 0545
Customs Act, 1962- Section 2(18), 50Special Economic Zones Act, 2005- Section 2(c), 2(g), 2(m)(ii), 2(zc), 3(10), 4(2), 8(1), 15(9), 51, 51(1), 53(1)Special Economic Zones Rules, 2006- Rule 23, 30, 30(1), 30(3) 30(6), 30(9)
High Courts23 Mar 2026Dismissed
Shyam Sunder Vs Surender Singh Verma & Anr.
Delhi High Court · (2026) 03 DEL CK 0542
Arbitration and Conciliation Act, 1996- Section 34, 37
High Courts20 Mar 2026
Remika Devi & Anr. Vs National Board Of Examination In Medical Sciences & Ors.
Delhi High Court · (2026) 03 DEL CK 2362
Constitution of India-Article 226, 14
High Courts20 Mar 2026
Haris Nisar Langoo Vs National Investigation Agency
Delhi High Court · 2024 INSC 604
National Investigation Agency Act, 2008-Section 21(4)Unlawful Activities (Prevention) Act, 1967-Section 43-D(5), 43D(5), 15, 18, 18-A, 18-B, 20, 38, 39, 40, Chapter IV, Chapter VIIndian Penal Code, 1860-Sections 120B, 121A, 122, 123
High Courts20 Mar 2026
Remika Devi & Anr. Vs National Board Of Examination In Medical Sciences & Ors.
Delhi High Court · (2026) 03 DEL CK 2339
Constitution of India-Article 226, 14
High Courts20 Mar 2026
TV Today Network Limited Vs News Laundry Media Private Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 2338
Code of Civil Procedure, 1908-Order XLIII Rule 1, XXXIX Rules 1 and 2Companies Act, 1956Copyright Act, 1957-Section 52A, 52, 52(1), 52(1)(a), 52(1)(m), 39, 63 and 63A
High Courts20 Mar 2026
Bhojiya Khatun & Anr. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2323
Railway Claims Tribunal Act, 1987-Section 23, 17, 17(2)The Railways Act
High Courts20 Mar 2026
Rajaram & Ors. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2321
Railway Claims Tribunal Act, 1987-Section 23, 17, 17(2)The Railways Act