High Courts12 Mar 2026
Ubaidur Rahman Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1842
IPC-Section 420/406/34
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Delhi High Court judgments
1,14,955 judgments · page 259 of 5,748
High Courts12 Mar 2026
Sangita Mallik Vs Gandhi Smarak Sangrahalaya Samiti & Anr.
Delhi High Court · (2026) 03 DEL CK 1844
Societies Registration Act, 1860Constitution of India-Article 311
High Courts12 Mar 2026
Nishant Trivedi @ Nonu Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1846
BNS-Section 308(5)/3(5)
High Courts12 Mar 2026
Commissioner Of Customs Airport And General Near Igi Airport New Delhi Vs M/s Entire Logistics Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 1856
Customs Act, 1962-Section 130, 112(a), 112(b), 114AA, 117Customs Brokers Licensing Regulations, 2018-Regulation 10, 10(a), 10(d), 10(e), 10(n), 13(12), 17CBLR 2013-Regulation 11(a), 11(d), 11(e), 11(n), 17(9), 20
High Courts12 Mar 2026
Jaswant Singh Vs State
Delhi High Court · (2026) 03 DEL CK 1861
Indian Penal Code, 1860-Section 506 Part I, 307, 503, 307/308
High Courts12 Mar 2026
Devki Global Capital Private Limited & Anr. Vs Union Of India Through Secretary, Ministry Of Finance & Anr.
Delhi High Court · (2026) 03 DEL CK 1909
Constitution of India-Article 14, 19(1)(g), 226
High Courts12 Mar 2026
Kanhaiya Lal Charitable Trust Through Chairman Mr. Tarun Kumar Vs Innovative Project Management Services Private Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 1955
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 16, 37, 12(2), Fourth Schedule
High Courts12 Mar 2026
Bimal Kumar Jana Vs Smt. Santa Dey & Ors.
Delhi High Court · (2026) 03 DEL CK 1737
Delhi Co-operative Societies Rules, 1973-Rule 25(1)(c), 25(1)(c)(i), 25, Section 25(2)Delhi Co-operative Societies Rules, 2007-Rule 99, 100, 46(4), 48(3), 60(4), 170Delhi Co-operative Societies Act, 2003-Section 86(1)(a), 86(2), 86(3), 87, 141
High Courts12 Mar 2026
Shanur Rehman Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · (2026) 03 DEL CK 1771
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Mar 2026
Dibyendu Biswas Vs Green Agrevolution Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 1777
Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 391, 313Indian Evidence Act, 1872-Section 65B
High Courts12 Mar 2026Allowed
Vikas Datika & Ors. Vs The State GNCTD & Anr.
Delhi High Court · (2026) 03 DEL CK 1779
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Mar 2026
ITW GSE APS & Anr. Vs Dabico Airport Solutions Pvt Ltd & Ors.
Delhi High Court · (2026) 03 DEL CK 1813
Code of Civil Procedure, 1908-Order I Rule 10(2), I Rule 10, 1 Rule 10, Section 151Companies Act, 1956-Section 2(47), 4, 4(3)
High Courts12 Mar 2026
Abhishek Dhallwal & Ors. Vs The NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1815
Indian Penal Code-Sections 498A, 406, 34BNSS-Section 528
High Courts12 Mar 2026Allowed
Mohd. Zia & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1817
IPC-Sections 498A/406/34BNSS-Section 528
High Courts12 Mar 2026
Pawan Bhimsaria Vs CPIO Union Bank Of India Mumbai
Delhi High Court · (2026) 03 DEL CK 1824
Right to Information Act, 2005-Section 19(3), 19(1)Constitution of India-Article 227
High Courts12 Mar 2026Allowed
Vansh Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1826
IPC-Sections 279, 337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Mar 2026Allowed
Sanjay Sethi & Ors. Vs The State Gnct & Ors.
Delhi High Court · (2026) 03 DEL CK 1829
Copyright Act, 1957-Section 63BNSS-Section 528
High Courts12 Mar 2026
Union Of India & Anr. Vs Col Pramod Sharma (Retd)
Delhi High Court · (2026) 03 DEL CK 1830
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008-Rule 4(a)
High Courts12 Mar 2026
CT/GD Shilpa Jain Vs Union Of India Through Secretary & Anr.
Delhi High Court · (2026) 03 DEL CK 1873
Constitution of India-Article 226Recruitment Rules, 2018
High Courts12 Mar 2026Allowed
Ravjeet Singh Vs Central Bureau Of Investigation
Delhi High Court · (2026) 03 DEL CK 0483
Bharatiya Nyaya Sanhita, 2023- Section61(2)Prevention of Corruption Act, 1988 - Section 7, 7A, 8, 9, 10