High Courts11 Mar 2026
St Joans Educational Society Vs Mahanagar Telephone Nigam Limited (MTNL)
Delhi High Court · (2026) 03 DEL CK 1952
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11(6-A), 11, 8, 37, 16, 12(2), 21
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 262 of 5,748
High Courts11 Mar 2026
Sunny Madan Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1954
BNS-Section 316(2)/3(5)
High Courts11 Mar 2026
Rohit @ Mohit @ Sniper (In Jc) Vs The State (Nct Of Delhi) Through Sho
Delhi High Court · (2026) 03 DEL CK 1957
IPC-Section 307/120B/147/148/149/34Arms Act-Section 25
High Courts11 Mar 2026
Oriental Insurance Co. Ltd Vs Ful Kuwar Devi & Ors
Delhi High Court · (2026) 03 DEL CK 1744
High Courts11 Mar 2026
United India Insurance Co Ltd Vs Satya Pal Singh & Ors.
Delhi High Court · (2026) 03 DEL CK 1748
Indian Penal Code 1860-Sections 279/337
High Courts11 Mar 2026
Smt. Ram Dulari & Ors. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1822
High Courts11 Mar 2026
Pratik Chaudhary & Anr. Vs Registrar Cum Public Information Officer
Delhi High Court · (2026) 03 DEL CK 1827
High Courts11 Mar 2026
Arun Singh Vs Govt. Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1828
Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 2(s), 14Mental Healthcare Act, 2017
High Courts11 Mar 2026
Aditya Kumar Through His Next Friend And Natural Father Mr. Vinod Kumar Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1831
Constitution of India-Article 21, 32, 226
High Courts11 Mar 2026Allowed
Pran Nath & Ors. Vs State (Through SHO PS Mandawali) & Anr.
Delhi High Court · (2026) 03 DEL CK 1835
BNSS-Sections 318(4), 336(3), 338, 340(2), 3(5)IPC-Sections 420, 468, 467, 471, 34
High Courts11 Mar 2026
Bharat Vehicle Scrap Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 1837
High Courts11 Mar 2026Allowed
Vivek Kohli & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1871
IPC-Sections 498A, 406, 34, 377
High Courts11 Mar 2026
Rohan Dev Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 1874
Aircraft Rules, 1937-Para 1(e) of Section 'J' of Schedule II, 8(e) of Section 'A' of Schedule IIConstitution of India-Article 226
High Courts11 Mar 2026Allowed
Avtar Singh @ Ram Avtar & Anr. Vs State of NCT Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1875
IPC-Sections 354/354(B)/509/506/323/34/451BNSS-Section 528
High Courts11 Mar 2026
Pardeep Kumar Gilani Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · 2024 INSC 314
Arms Act, 1959-Section 13, 17, 17(3)(a), 17(3)(d), 18Arms Rules, 2016-Rule 32, 12Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts11 Mar 2026
No. 242500 HFO KC Dogra Retd Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 1884
Constitution of India-Article 226Entitlement Rules 2008Regulations for the Medical Services of the Armed Forces, 2010-Regulation 423(a)
High Courts11 Mar 2026Allowed
K Vinod Kumar Vs Union Of India & Ors
Delhi High Court · (2026) 03 DEL CK 1890
CCS (Revised Pay) Rules, 2008-Rule 5, Explanation 2 to Rule 5Central Industrial Security Force Security Wing (Sub-Inspector (Executive) Recruitment Rules, 2001)
High Courts11 Mar 2026Allowed
Sunny Madan Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0471
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 316(2)
High Courts11 Mar 2026Dismissed
Madhu Malti Saini Vs Rajesh Saini And Ors
Delhi High Court · (2026) 03 DEL CK 0470
Constitution of India, 1950- Article 227
High Courts11 Mar 2026Allowed
Rakesh Kumar Vs State (Govt Of Nct Of Delhi)
Delhi High Court · (2026) 03 DEL CK 0469
Indian Penal Code, 1860- Section 370, 370A, 376Protection of Children from Sexual Offences Act, 2012- Section 6, 21