High Courts10 Mar 2026
Janki & Anr. Vs Tarif Mohd & Ors.
Delhi High Court · (2026) 03 DEL CK 1872
Motor Vehicles Act, 1988-Section 173, 166, 140Rules of the Road Regulations, 1989-Regulation 23Code of Criminal Procedure, 1973-Section 313
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 267 of 5,748
High Courts10 Mar 2026
Super Cassettes Industries Private Limited Vs Reliance Entertainment Studios Private Limited
Delhi High Court · (2026) 03 DEL CK 1876
Code of Civil Procedure, 1908-Order XXXIX Rule 2A, XII Rule 6Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215
High Courts10 Mar 2026
Niketa Chauhan Vs Suresh & Ors
Delhi High Court · 2024 INSC 963
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
High Courts10 Mar 2026
Lucky Star Estate (India) Pvt.Ltd. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 1879
High Courts10 Mar 2026
National Insurance Co Ltd Vs Geeta Tripathi & Ors
Delhi High Court · (2026) 03 DEL CK 1880
Motor Vehicles Act, 1988-Section 163A, Second Schedule
High Courts10 Mar 2026
Maya Jain Vs Dimple Jain & Anr.
Delhi High Court · (2026) 03 DEL CK 1882
Protection of Women from Domestic Violence Act, 2005Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts10 Mar 2026
M/S Claridges Hotel Pvt. Ltd. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 1888
High Courts10 Mar 2026
Hardev Singh Akoi & Ors. Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 1892
High Courts10 Mar 2026
Bennett, Coleman And Company Limited Vs E Entertainment Television LLC & Anr.
Delhi High Court · (2026) 03 DEL CK 1894
Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 7, 7(i), 7(iii), 7(viii), 8(i), 10(i) and (ii), 29Bharatiya Sakshya Adhiniyam, 2023-Section 54, 104, 142Code of the Civil Procedure, 1908-Section 151, Order XIX Rule 2, XVIII Rule 4
High Courts10 Mar 2026
Madras Security Printers Private Limited Vs National Institute For Smart Government & Anr.
Delhi High Court · 2024 INSC 757
Constitution of India-Article 226, 227, 14, 21General Financial Rules, 2017-Rule 173, 144Evidence Act-Section 124
High Courts10 Mar 2026
Union Of India & Ors. Vs DSC NK Raj Narain Singh
Delhi High Court · (2026) 03 DEL CK 1898
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts10 Mar 2026Allowed
Virendra Bijarniya Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0472
Indian Penal Code, 1860- Section 201Delhi Excise Act, 2009- Section 33, 52
High Courts10 Mar 2026Dismissed
E Trav Tech Limited Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 0455
Constitution of India, 1950- Article 14, 226Information and Technology Act, 2000- Section 21General Financial Rules, 2017- Rule 173, 173(iv)
High Courts10 Mar 2026Disposed Of
Murari Kumar Singh Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 0454
Constitution of India, 1950- Article 226, 227Border Security Force Act, 1968- Section 19(a), 19(b), 19(d), 22(e), 26, 40, 53, 70Border Security Force Rules, 1969- Rule 38(1), 45, 48, 51, 60, 63(1), 63(4), 63(5), 63(6), 134, 142, 142(2), 143, 143(4)(a), 157, 163(1)
High Courts10 Mar 2026Dismissed
M/s Synergy Consultants Vs M/s T.D. Williamson India Pvt Ltd
Delhi High Court · (2026) 03 DEL CK 0453
Arbitration and Conciliation Act, 1996- Section 11, 31(7), 34, 37
High Courts10 Mar 2026Allowed
Anish Kumar Vs State
Delhi High Court · (2026) 03 DEL CK 0446
Constitution of India, 1950- Article 141Code of Criminal Procedure, 1973- Section 161, 162(1), 164, 207, 232, 235(1), 235(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 363, 366, 375, 376D, 376(2)(g)
High Courts10 Mar 2026Allowed
Sandeep Vs State
Delhi High Court · (2026) 03 DEL CK 0445
Constitution of India, 1950- Article 141Code of Criminal Procedure, 1973- Section 161, 162(1), 164, 207, 232, 235(1), 235(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 363, 366, 375, 376D, 376(2)(g)
High Courts10 Mar 2026Allowed
Anwar Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 0444
Constitution of India, 1950- Article 141Code of Criminal Procedure, 1973- Section 161, 162(1), 164, 207, 232, 235(1), 235(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 363, 366, 375, 376D, 376(2)(g)
High Courts10 Mar 2026Disposed Of
Kali Charan & Anr. Vs UOI & Anr.
Delhi High Court · (2026) 03 DEL CK 0443
Constitution of India, 1950- Article 226Code of Criminal Procedure, 1973- Section 207, 235(1), 308, 308(1), 313, 313(1)(b), 374, 386(b)(i), 482Indian Penal Code, 1860- Section 120B, 201, 306, 307, 409, 467, 471
High Courts10 Mar 2026Dismissed
State (Govt Of Nct Of Delhi) Vs Om Prakash & Anr
Delhi High Court · (2026) 03 DEL CK 0442
Code of Criminal Procedure, 1973- Section 195, 207, 313(1)(b), 378(1)Indian Penal Code, 1860- Section 34, 160, 186, 186, 341, 353, 451