High Courts19 Mar 2026
Saqlain Raza Khan Vs State Of Nct Of Delhi
Delhi High Court · 2025 INSC 1288
NDPS Act-Section 20, 25, 29, 37Constitution of India-Article 20, 21, 22CrPC 1973-Section 50
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Delhi High Court judgments
1,14,955 judgments · page 245 of 5,748
High Courts19 Mar 2026
Dharamawati Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2305
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts19 Mar 2026
Naveen Kumar & Anr. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2303
IPC-Section 392/397/411/302/201/34
High Courts19 Mar 2026
Nizamuddin @ Gauri Vs The State (Govt. Of Nct) Delhi
Delhi High Court · (2026) 03 DEL CK 2292
IPC-Section 302
High Courts19 Mar 2026
Munna Prasad Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 2349
Constitution of India-Article 226
High Courts19 Mar 2026
Manish Yadav Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2347
IPC-Section 406/420
High Courts19 Mar 2026
Ram Prasad (Deceased) Through His Daughter Rita Devi Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 2345
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 5(2)
High Courts19 Mar 2026
National M.Sc. Medical Teachers Association (Regd) Vs National Medical Commission & Ors.
Delhi High Court · (2026) 03 DEL CK 2378
High Courts19 Mar 2026Allowed
Staff Selection Commission & Anr. Vs Mandeep
Delhi High Court · (2026) 03 DEL CK 2374
Delhi Police (Appointment & Recruitment) Rules, 1980
High Courts19 Mar 2026
Harsha Associates Pvt. Ltd. Vs Mahesh Chand Gupta
Delhi High Court · (2026) 03 DEL CK 2368
Code of Civil Procedure, 1908-Order VII Rule 10
High Courts19 Mar 2026
Mrs. Poonam Kumar Vs Yash Pal Karval (Through Lrs) & Ors.
Delhi High Court · (2026) 03 DEL CK 2400
Constitution of India, 1950-Article 227Indian Succession Act, 1925-Section 276Code of Civil Procedure, 1908-Section 151
High Courts19 Mar 2026
The Management Of Moolchand Khairati Ram Hospital And Ayurvedic Research Institute Vs Mrs Thresiamma George
Delhi High Court · (2026) 03 DEL CK 2421
Industrial Disputes Act, 1947-Section 2(j), 2(k), 2(s), 10, 11A, 33, 33(1), 33(2), 33(2)(b), 33(3), 33(4), 33(5)Industrial Disputes (Appellate Tribunal) Act-Section 22
High Courts19 Mar 2026
Vineet Bhardwaj Vs Registrar Of Cooperative Society & Anr.
Delhi High Court · (2026) 03 DEL CK 2420
Delhi Cooperative Society Rules, 2007-Rule 19(2), 90Delhi Cooperative Societies Act, 2003-Section 70, 39, 77, 77(2)
High Courts19 Mar 2026
Chadresh Kumar Gupta & Anr. Vs M/S KLA Construction Technologies Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 2433
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXI Rule 37, Section 151, XXI Rule 41(3)
High Courts19 Mar 2026
Surya Lal Gupta Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 2419
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts19 Mar 2026
Praveen Prakash Patil Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2416
High Courts19 Mar 2026
Rajnesh Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 2432
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts19 Mar 2026
Bicky Kumar Mahato Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2458
High Courts19 Mar 2026
Imarti Media Private Limited Vs Cygnus Medicare Private Limited
Delhi High Court · (2026) 03 DEL CK 2449
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 8, 16, 21, 37, 12(2), Fourth Schedule
High Courts19 Mar 2026
Abhinav Shukla Vs M/S Great Rocksport Pvt. Ltd.
Delhi High Court · (2026) 03 DEL CK 2473
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 8, 11, 11(6-A), 16, 12(2), Fourth ScheduleStamp Act, 1899