High Courts10 Sept 2026Dismissed
M/S Rajput Construction Vs Telecommunications Consultants India Limited
Delhi High Court · (2026) 09 DEL CK 1285
Indian Stamp Act, 1899
COURT ARCHIVE
Delhi High Court judgments
1,14,506 judgments · page 26 of 5,726
High Courts10 Sept 2026Dismissed
Raj Kumari Garg Vs State Bank Of India
Delhi High Court · (2026) 09 DEL CK 1283
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1
High Courts10 Sept 2026Dismissed
M/S Papcoat India Pvt. Ltd. Vs The United India Insurance Co. Ltd.
Delhi High Court · (2026) 09 DEL CK 1281
High Courts10 Sept 2026Allowed
Suraj Gupta Vs State Of Delhi & Anr.
Delhi High Court · 2026:DHC:7743
Indian Penal Code, 1860-Section 354, 354A, 457, 451, 506, 509Protection of Children from Sexual Offences Act, 2012-Section 8, 12, 21
High Courts10 Sept 2026Allowed
Sh. Rinku Singh & Ors. Vs Union Of India
Delhi High Court · (2026) 09 DEL CK 1279
Railway Claims Tribunal Act, 1987-Section 23
High Courts10 Sept 2026Dismissed
M/S Adigear International Vs Sunita Jain
Delhi High Court · 2026:DHC:7734
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, Section 151Limitation Act, 1963-Article 14, Section 18
High Courts10 Sept 2026Disposed of
Rajender Vs Municipal Corporation Of Delhi And Ors.
Delhi High Court · (2026) 09 DEL CK 1277
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts10 Sept 2026Allowed
Vajid Vs State (Govt Of NCT Of Delhi)
Delhi High Court · (2026) 09 DEL CK 1276
NDPS Act-Section 20(b)(ii)(c), 25, 29
High Courts09 Sept 2026Allowed
Manju Devi & Anr. Vs Union Of India
Delhi High Court · 2026:DHC:7712
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts09 Sept 2026Allowed
Babita & Ors Vs Union Of India
Delhi High Court · 2026:DHC:7713
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A
High Courts09 Sept 2026Allowed
Sukhmandar Singh Vs Union Of India
Delhi High Court · 2026:DHC:7714
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 2(31)
High Courts09 Sept 2026Allowed
M/S Patson Preserved Vegetables Pvt Ltd Through Its Managing Director and Ors. & Anr. v. M/S Small Farmers Agri-Business Consortium Through Its Attorney of Secretary/Managing Director
Delhi High Court · 2026:DHC:7670
Criminal Procedure Code, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts09 Sept 2026Dismissed
Mohd Sameer v. The State of NCT of Delhi
Delhi High Court · 2026:DHC:7669
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Bharatiya Nyaya Sanhita, 2023-Section 75, 79, 316(2)
High Courts09 Sept 2026Allowed
Deepu @ Deepak Vs State
Delhi High Court · (2026) 09 DEL CK 0968
Code of Criminal Procedure, 1973-Section 374, 482, 207, 232, 313, 216, 235Indian Penal Code, 1860-Section 342, 363, 377, 506Protection of Children from Sexual Offences Act, 2012-Section 4, 6
High Courts09 Sept 2026Allowed
Surjit Singh Vs Punjab & Sind Bank & Ors.
Delhi High Court · (2026) 09 DEL CK 0967
Constitution of India-Article 226
High Courts09 Sept 2026Dismissed
Ram Pravesh Thakur Vs State Of N.C.T. Of Delhi
Delhi High Court · (2026) 09 DEL CK 0966
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 528Protection of Children from Sexual Offences Act, 2012-Section 7, 10, 11, 12, 42Indian Penal Code, 1860-Section 354, 354B, 509
High Courts09 Sept 2026Allowed
Amandeep Singh & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 0965
Indian Penal Code, 1860-Section 498A, 406, 509, 34
High Courts09 Sept 2026Dismissed
Sourabh Dhawan Vs Govt of NCT of Delhi
Delhi High Court · (2026) 09 DEL CK 0963
Bharatiya Nyaya Sanhita, 2023-Section 351(3)Protection of Children from Sexual Offences Act, 2012-Section 6, 10
High Courts09 Sept 2026Allowed
SAHIL Vs STATE NCT OF DELHI AND ANR
Delhi High Court · (2026) 09 DEL CK 0962
Indian Penal Code, 1860-Section 498A, 406, 34