High Courts10 Mar 2026
M/s Synergy Consultants Vs M/s T.D. Williamson India Pvt. Ltd.
Delhi High Court · (2026) 03 DEL CK 1958
Arbitration and Conciliation Act, 1996-Section 34, 37, 11, 31(7)Companies Act, 1956
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 266 of 5,748
High Courts10 Mar 2026
Devyani International Limited Vs Paichmuthu Pandara Thevar Proprietor Of MS Balaji Caterers & Anr.
Delhi High Court · (2026) 03 DEL CK 1960
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts10 Mar 2026
Star Propwell Pvt Ltd Vs State Bank Of India
Delhi High Court · (2026) 03 DEL CK 1961
Limitation Act, 1963-Section 14, 14(2), 18Indian Contract Act, 1872-Section 74Constitution of India-Article 226, 12
High Courts10 Mar 2026
Sejal Scales Vs Axis Bank Limited
Delhi High Court · (2026) 03 DEL CK 1733
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37Stamp Act, 1899
High Courts10 Mar 2026
Nvenia LLC Vs The Controller General Of Patents, Designs And Trademarks
Delhi High Court · (2026) 03 DEL CK 1734
Trade Marks Act, 1999-Section 91, 11, 11(1), 18(1)
High Courts10 Mar 2026
Igatpuri Highway Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 03 DEL CK 1735
Arbitration and Conciliation Act, 1996-Section 9, 34, 21, 11, 17, 12(2), Fourth Schedule
High Courts10 Mar 2026
National Insurance Company Vs Neeta & Ors
Delhi High Court · 2025 INSC 191
Indian Penal Code, 1860-Section 279, 427, 304AMotor Vehicles Act, 1988-Section 166, 140, 168Minimum Wages Act
High Courts10 Mar 2026
Rahul Bansal Vs The Commissioner Of Police & Anr
Delhi High Court · 2024 INSC 867
Constitution of India-Article 226, 227IPCCode of Criminal Procedure, 1973-Section 313
High Courts10 Mar 2026
Naresh Yadav Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 1743
Constitution of India-Article 226
High Courts10 Mar 2026
Govind Bahadur Thapa @ Ravi Sharma Vs State
Delhi High Court · (2026) 03 DEL CK 1745
Code of Criminal Procedure-Section 401, 227, 228, 91, 437-A, 161Narcotic Drugs and Psychotropic Substances Act, 1985-Section 29/21, 29, 21, 20(c), 25/29
High Courts10 Mar 2026Allowed
Radha Raman Sharma Vs State & Anr.
Delhi High Court · (2026) 03 DEL CK 1746
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 420, 34
High Courts10 Mar 2026
Govt. Of NCT Of Delhi & Anr. Vs Dr. Yoginder Gupta & Anr.
Delhi High Court · (2026) 03 DEL CK 1747
Constitution of India-Article 239AA, 14 and 16Delhi Health Services (Allopathy) Rules, 2009-Rule 2(h), 5, 5(1), 5(2), 6, 6(1), 6(2), 9, 9(1), 9(4), 14(2)(b), 14(2)(c), 14(c), 16Central Health Service Rules, 1996
High Courts10 Mar 2026
The Oriental Insurance Co Ltd Vs Raj Kumar & Ors
Delhi High Court · 2025 INSC 293
Motor Vehicles Act
High Courts10 Mar 2026
Reliance General Insurance Company Ltd Vs Anil Srivatava & Ors.
Delhi High Court · (2026) 03 DEL CK 1750
Rules of the Road Regulations, 1989-Regulation 23Motor Vehicles Act
High Courts10 Mar 2026
Ravinder Kumar Vs Deepak Dahiya & Ors.
Delhi High Court · (2026) 03 DEL CK 1751
Motor Vehicles Act, 1988-Section 173
High Courts10 Mar 2026
Cholamandalam Ms General Insurance Co.Ltd Vs Palak Sharma & Ors.
Delhi High Court · (2026) 03 DEL CK 1752
Indian Penal Code, 1860-Sections 279, 337
High Courts10 Mar 2026
Oriental Insurance Co. Ltd Vs Shashi Nathani Deoli ( Kavita) & Ors
Delhi High Court · 2025 INSC 600
Indian Penal Code, 1860-Section 304A, 279, 304-A
High Courts10 Mar 2026
United India Insurance Company Ltd Vs Lakshmi Kumari & Ors.
Delhi High Court · (2026) 03 DEL CK 1764
Indian Penal Code, 1860-Section 283, 304ARules of the Road Regulations, 1989-Regulation 15Motor Vehicles Act, 1988-Section 2(21), 2(34), 3(1), 10(2)(d), 10(2)(e), 121, 122, 126, 127(2)
High Courts10 Mar 2026
Minor J Thr Mother P Vs State & Anr.
Delhi High Court · (2026) 03 DEL CK 1821
Medical Termination of Pregnancy Act, 1971-Section 3(1), (2), (2A), (2B), (2C), (3), (4), clauses (a) and (b), Explanation 1, Explanation 2Indian Penal Code (45 of 1860)Constitution of India-Article 21
High Courts10 Mar 2026
Oriental Insurance Company Ltd. Vs Rajwati & Ors.
Delhi High Court · 2025 INSC 166
Code of Civil Procedure, 1908-Order XII Rule 8Motor Vehicle Act, 1988-Section 149(2)(a), 149(2), 149Minimum Wages Act