High Courts20 Mar 2026
Suresh Kumar Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2320
Railway Claims Tribunal Act, 1987-Section 23, 17(1), 17(2)Employees Compensation ActWorkmen's Compensation Act, 1923
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 241 of 5,748
High Courts20 Mar 2026
Air India Limited Vs All India Aircraft Engineers Association & Anr.
Delhi High Court · (2026) 03 DEL CK 2319
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 37, 28(2), 31(7), 31(7)(a), 31(7)(b)Air Corporations (Transfer of Undertakings and Repeal) Act, 1994-Section 9Industrial Disputes Act, 1947
High Courts20 Mar 2026
Bhulai & Anr. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2317
Railway Claims Tribunal Act, 1987-Section 23, 17(2)Railways Act
High Courts20 Mar 2026
Shri Ajay Kumar Vs Shri Ajay Kapur & Anr.
Delhi High Court · (2026) 03 DEL CK 2316
Code of Civil Procedure-Order XXXIX Rules 1 & 2, Section 37Specific Relief Act, 1963-Chapter VII, Section 36, 37, 34
High Courts20 Mar 2026
Kamal Vs State (NCT Of Delhi)
Delhi High Court · (2026) 03 DEL CK 2382
Indian Penal Code, 1860-Sections 420, 467, 468, 471, 34, 120B
High Courts20 Mar 2026
Union Of India & Ors. Vs Ex JWO Vinod Kumar Agnihotri
Delhi High Court · (2026) 03 DEL CK 2353
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts20 Mar 2026
Vikram Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2351
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts20 Mar 2026
P.S. Benian Vs Government of NCT of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2311
Constitution of India-Article 226DCS ActDCS Rules-Rule 79(8)
High Courts20 Mar 2026
Sharwan Kumar Jain Vs Registrar Cooperative Societies & Anr.
Delhi High Court · (2026) 03 DEL CK 2308
Delhi Co-operative Societies Act, 1972
High Courts20 Mar 2026
Union Of India & Ors. Vs HFO Kamal Deo Mishra (Retd.)
Delhi High Court · (2026) 03 DEL CK 2307
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts20 Mar 2026
Union Of India & Ors. Vs Naresh Kumar Gupta
Delhi High Court · (2026) 03 DEL CK 2302
F.R.CSR-Article 43, 151Central Civil Services (Pension) Rules
High Courts20 Mar 2026
Govt Of NCT Delhi & Anr. Vs Krishna Nand Singh Yadav
Delhi High Court · (2026) 03 DEL CK 2301
Delhi Police (Appointment and Recruitment) Rules, 1980
High Courts20 Mar 2026
Mukesh Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2298
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts20 Mar 2026Dismissed
Shri Manik Mandal Vs Union Of India
Delhi High Court · 2024 INSC 906
Constitution of India-Articles 14, 16(1), 226
High Courts20 Mar 2026
Airports Authority Of India Vs Delhi Development Authority & Anr
Delhi High Court · (2026) 03 DEL CK 2375
Constitution of India-Article 226
High Courts20 Mar 2026
Government Of NCT Of Delhi & Anr. Vs Sehdev & Anr.
Delhi High Court · (2026) 03 DEL CK 2372
Constitution of India, 1950-Articles 14 and 16
High Courts20 Mar 2026
Ms Sharma Enterprises Vs National Building Construction Corporation
Delhi High Court · (2026) 03 DEL CK 2366
Arbitration and Conciliation Act, 1996-Section 34, 37, 31(7)(a)
High Courts20 Mar 2026
CR Catering Co. Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2404
High Courts20 Mar 2026
Vandana Mishra Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2402