High Courts19 Mar 2026
Om Prakash Chaurasia & Anr. Vs Esha Makin
Delhi High Court · (2026) 03 DEL CK 2469
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 8, 9, 12(2), 16, 21, 37
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 246 of 5,748
High Courts19 Mar 2026
Aastha Electricals Vs Union Of India Ministry Of Power & Ors.
Delhi High Court · (2026) 03 DEL CK 2465
High Courts19 Mar 2026
Shri John David Kusmode Vs Union Of India, Under Secretary, Ministry Of Law And Justice, Department Of Legal Affairs, Notary Cell & Ors.
Delhi High Court · (2026) 03 DEL CK 2462
Notaries Act, 1952Constitution of India-Article 226, 227
High Courts19 Mar 2026
Sh. Harphool Vs Cholamandalam Ms Gen Insurance Co. Ltd. & Ors.
Delhi High Court · (2026) 03 DEL CK 2490
High Courts19 Mar 2026Allowed
Hemant Kumar & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2532
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts19 Mar 2026Allowed
Ikrima & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2531
IPC-Sections 323, 341, 34Cr.P.C-Section 320Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 359
High Courts19 Mar 2026
Munni Devi & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2528
IPC-Sections 498A/34
High Courts19 Mar 2026Disposed Of
Surya Lal Gupta Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 0541
Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21
High Courts19 Mar 2026Disposed Of
Rajnesh Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 03 DEL CK 0540
Constitution of India, 1950- Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014- Section 21
High Courts19 Mar 2026Allowed
Dharamawati Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 0527
Railway Claims Tribunal Act, 1987- Section 23 123(c), 124A
High Courts19 Mar 2026Disposed Of
Manjay Kumar Vs State Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0526
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 2(iii)(b), 20, 29, 37, 50, 52A, 67
High Courts19 Mar 2026Disposed Of
Chadresh Kumar Gupta And Anr Vs M/s KLA Construction Technologies Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 0525
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 21 Rule 37, Order 21 Rule 41(3)
High Courts19 Mar 2026Dismissed
Poonam Kumar Vs Yash Pal Karval Through Lrs Ms. Kanchan Karval & Ors.
Delhi High Court · (2026) 03 DEL CK 0514
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Indian Succession Act, 1925- Section 276
High Courts19 Mar 2026Dismissed
Management Of Moolchand Khairati Ram Hospital And Ayurvedic Research Institute Vs Mrs Thresiamma George
Delhi High Court · (2026) 03 DEL CK 0513
Industrial Disputes Act, 1947- Section 2(j), 2(s), 10, 33, 33(1), 33(2), 33(2)(b)
High Courts18 Mar 2026
Mr. Kalanithi Maran Vs M/S Spicejet Ltd. & Anr.
Delhi High Court · (2026) 03 DEL CK 2384
Arbitration and Conciliation Act, 1996-Section 9, 33, 34, 36CPC-Order XLI Rule 5, XLVII
High Courts18 Mar 2026
Anita Devi Vs Delhi Cantonment Board & Ors.
Delhi High Court · (2026) 03 DEL CK 2363
High Courts18 Mar 2026
Abrar & Anr. Vs N.C.T. Of Delhi
Delhi High Court · (2026) 03 DEL CK 2359
Indian Penal Code, 1860-Section 365/34, 302/34, 201/34, 404, 404/34Indian Evidence Act, 1872-Section 114, 3
High Courts18 Mar 2026
Dr Rita Bakshi Vs Seema Bajaj & Anr.
Delhi High Court · (2026) 03 DEL CK 2358
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 223, 223(1), first proviso to Section 223(1), 225, Chapter XVIIndian Penal Code, 1860-Sections 420, 120B, 34, 35, 37Negotiable Instruments Act, 1881-Section 138