High Courts16 Mar 2026
Ms K Minor Through Her Mother Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2425
Registration of Births and Deaths Act, 1969-Section 13Registration of Births and Deaths (Amendment) Act, 2023
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 254 of 5,748
High Courts16 Mar 2026
Jai Prakash Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2424
Constitution of India-Article 226
High Courts16 Mar 2026
Pooja Khanna Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2418
Indian Penal Code, 1860-Sections 419, 420, 467, 471 read with Section 34Notaries Act, 1952-Section 10, 4
High Courts16 Mar 2026
Taurant Projects Ltd Vs GAIL India Ltd
Delhi High Court · (2026) 03 DEL CK 2415
Arbitration and Conciliation Act, 1996-Section 19, 5, 34, 34(2)(a)(iii), Part IConstitution of India-Article 226, 227, 226 and 227
High Courts16 Mar 2026
Prem Prakash Shokeen Vs Government Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2417
Right to Information Act, 2005-Section 7(9), 8, 9, 19(8)(b), 4, 25Constitution of India-Article 226, 32
High Courts16 Mar 2026
TPF Getinsa Euroestudios S L Vs National Highway Authority Of India
Delhi High Court · (2026) 03 DEL CK 2455
High Courts16 Mar 2026
Mitsui Kinzoku Components India Pvt. Ltd. Vs Secretary, Department Of Scientific And Industrial Research
Delhi High Court · (2026) 03 DEL CK 2452
Income Tax Act, 1961-Section 35(2AB)
High Courts16 Mar 2026
Ajay @ Shantu Vs State (NCT Of Delhi)
Delhi High Court · (2026) 03 DEL CK 2447
Indian Penal Code, 1860-Section 307, 392, 394, 397, 34Cr.P.C.-Section 313
High Courts16 Mar 2026
Mahindra And Mahindra Limited & Anr. Vs Diksha Sharma Proprietor Of Mahidnra Packers Movers & Ors.
Delhi High Court · (2026) 03 DEL CK 2446
Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 7(viii)Code of Civil Procedure, 1908-Order I Rule 10, VII Rule 7, LXVII, Section 114 read with Order 47, 115, 147, 148, 151, 152, 153, 153-A, XX, XX Rule 1, XX Rule 3, 6 Rule 17, 2Delhi High Court Act, 1966-Section 7
High Courts16 Mar 2026
Asian Hotels North Limited Vs Exclusive Capital Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 2444
Code of Civil Procedure, 1908-Order XLIII Rule 1, XXXIX Rule 3, XXXIX Rules 1 & 2, XLIII Rule 1(r)Commercial Courts Act, 2015-Section 13
High Courts16 Mar 2026
Sh Ashish Kumar Sharma Vs Sh Monu & Ors.
Delhi High Court · (2026) 03 DEL CK 2440
Indian Penal Code, 1860-Section 279/338
High Courts16 Mar 2026
Shabana & Ors. Vs Raj Pal Kheri & Ors.
Delhi High Court · (2026) 03 DEL CK 2438
High Courts16 Mar 2026
Ashish Kumar & Ors. Vs Capt Avinash Chander Malhotra
Delhi High Court · (2026) 03 DEL CK 2480
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), XXXIX Rule 2A, Section 9Specific Relief Act, 1963-Section 41(h) and (i)Delhi Municipal Corporation Act, 1957-Section 343, 343(4), 347E, 477, 478
High Courts16 Mar 2026Allowed
Lavanya Chadha & Anr. Vs State Government of NCT of Delhi
Delhi High Court · (2026) 03 DEL CK 2468
Bharatiya Nyaya Sanhita (BNS), 2023-Section 303(2)IPC-Section 379Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts16 Mar 2026
M/s. Home And Soul Infratech Private Limited Vs M/s. Raj Krishna Construction Company
Delhi High Court · (2026) 03 DEL CK 2467
Arbitration and Conciliation Act, 1996-Section 29-A, 29A(5), 23(4)
High Courts16 Mar 2026
Grow Indigo Private Limited Vs Prayag Seeds Agrotech
Delhi High Court · (2026) 03 DEL CK 2509
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 16, 21, 37, 12(2)
High Courts16 Mar 2026
Randhawa Construction Private Limited Vs MS HCBS Promoters And Developers Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 2507
Arbitration and Conciliation Act, 1996-Section 29-A, 23
High Courts16 Mar 2026
M/S Technosys Integrated Solutions Pvt Ltd Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2501
Central Goods and Services Tax Act, 2017-Section 2(119), 73, 74, 74(3), 74(4), 75(3), 107, 122(1)(xvii)Central Goods and Services Tax Rules, 2017-Rule 109A
High Courts16 Mar 2026
Ramanand Mahto Vs Ashwath Quippo Infra Projects Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 2497
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 16, 37, 12 (2)
High Courts16 Mar 2026
M/S Power Line Air Express Vs Principal Commissioner Of Central Goods & Service Tax & Ors.
Delhi High Court · (2026) 03 DEL CK 2491
Central Goods and Services Tax Act, 2017-Section 15, 15(1), 70, 74, 74(1), 74(9), 107Integrated Goods and Services Tax Act, 2017-Section 20Central Goods and Services Tax Rules, 2017-Rule 28, 109A