COURT ARCHIVE

Delhi High Court judgments

1,14,955 judgments · page 261 of 5,748

High Courts11 Mar 2026

Ajeet Partap Singh Vs The State (NCT Of Delhi)

Delhi High Court · (2026) 03 DEL CK 1806

Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22, 29, 37, 67Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Sections 7, 20

Read judgment

High Courts11 Mar 2026

Kent RO Systems Limited & Ors. Vs Kent Cables Private Limited & Ors.

Delhi High Court · (2026) 03 DEL CK 1847

Companies Act, 1956Code of Civil Procedure, 1908-Order II Rule 2, XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 29(2)(a), 29(2), 29(4), 34

Read judgment

High Courts11 Mar 2026

Union Of India Vs Kapil Gurjar

Delhi High Court · (2026) 03 DEL CK 1857

Read judgment

High Courts11 Mar 2026

Dr K K Shrivastava Vs Star Infratech Private Limited & Ors.

Delhi High Court · (2026) 03 DEL CK 1866

Code of Civil Procedure-Order XIIIA, VII Rule 11Commercial Courts Act, 2015-Section 2(1)(c), 2(1)(c)(vi), 2(1)(c)(vii), 2(1)(c)(xi), 12A, 12A(1)Companies Act, 1956

Read judgment

High Courts11 Mar 2026

M/s R K Bararia Vs Nandi Infratech Private Limited

Delhi High Court · (2026) 03 DEL CK 1883

CPC-Section 151, Order XXXIX Rule 1 and 2, XXXIX Rule 4, XXXVIII Rule 5

Read judgment

High Courts11 Mar 2026

Tata Capital Limited Vs M/s Manju Traders & Anr.

Delhi High Court · (2026) 03 DEL CK 1897

Arbitration and Conciliation Act, 1996-Section 8, 8(1), 8(2), 8(3), 11, 11(6), 12, 15(2)

Read judgment

High Courts11 Mar 2026

BLS-E Services Limited Vs Union Of India & Anr.

Delhi High Court · (2026) 03 DEL CK 1899

Constitution of India-Article 14

Read judgment

High Courts11 Mar 2026

R.K. Sood Art Framers Vs Satish Bhalla & Ors.

Delhi High Court · (2026) 03 DEL CK 1904

Delhi Shops & Establishment Act, 1954-Section 21(3)Industrial Disputes Act, 1947Constitution of India-Article 226/227, 226

Read judgment

High Courts11 Mar 2026

Yasir Ayaz Vs State Of Nct Delhi & Anr.

Delhi High Court · 2024 INSC 664

Constitution of India-Article 226Guardians and Wards Act, 1890Code of Civil Procedure, 1908-Order VII Rule 11

Read judgment

High Courts11 Mar 2026

Tulsi Gautam & Ors. Vs The State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 1935

Indian Penal Code, 1860-Sections 354, 323, 509, 506, 427, 34, 354(B)Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

Read judgment

High Courts11 Mar 2026

Connaught Plaza Restaurants Pvt Ltd Vs CBRE South Asia Pvt. Ltd.

Delhi High Court · (2026) 03 DEL CK 1936

Court Fees Act, 1870-Section 16

Read judgment

High Courts11 Mar 2026

Sh Sameer Sehgal & Ors. Vs The State, Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 1772

Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

Read judgment

High Courts11 Mar 2026

Vijay Pal Negi Vs The State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 1782

Indian Penal Code, 1860-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

Read judgment

High Courts11 Mar 2026

Md Miraz & Ors. Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 1788

Indian Penal Code, 1860-Sections 323, 341, 354, 34, 325Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320

Read judgment

High Courts11 Mar 2026

Varun Malhotra Vs The State Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 03 DEL CK 1801

Constitution of India-Article 226Guardians and Wards Act, 1890-Section 25Indian Penal Code, 1860-Sections 498A/406/34

Read judgment

High Courts11 Mar 2026

New Delhi Municipal Council Vs Rabi Ghosh

Delhi High Court · (2026) 03 DEL CK 1803

Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Sections 5 and 7

Read judgment

High Courts11 Mar 2026

Delhi Development Authority Vs Kunal Food Products Pvt Ltd

Delhi High Court · (2026) 03 DEL CK 1850

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(1), 34(2), 34(3), 36Arbitration Act, 1940-Section 17Code of Civil Procedure, 1908-Section 151

Read judgment

High Courts11 Mar 2026

Sushil Kumar Soni & Ors. Vs Ravinder

Delhi High Court · (2026) 03 DEL CK 1860

Code of Civil Procedure, 1908-Order XLI Rule 27(aa)

Read judgment

High Courts11 Mar 2026

Meenakshi Meena Vs The High Court Of Delhi Through Registrar General & Ors.

Delhi High Court · (2026) 03 DEL CK 1916

Read judgment

High Courts11 Mar 2026

Shambhu Shah Through Parokar Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 1948

IPC-Section 323/376/506POCSO Act-Section 06CrPC-Section 164

Read judgment