High Courts27 Feb 2026
M/S Durga Builders Private Limited Vs Mr Ajay Relan & Ors.
Delhi High Court · (2026) 02 DEL CK 2726
Code of Civil Procedure, 1908-Order XXIII Rule 3, XLI Rule 27
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 273 of 5,748
High Courts27 Feb 2026
Navlendra Kumar Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2895
Land Acquisition Act, 1894-Section 4, 4(1), 6, 16CCS (Conduct) Rules, 1964-Rule 3Constitution of India-Article 226
High Courts27 Feb 2026
Delhi Development Authority Vs Kalwa
Delhi High Court · (2026) 02 DEL CK 2743
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2), 34(2A), 9, 11, 14, 15Transfer of Property Act, 1882-Section 3, 55(1)(a)
High Courts27 Feb 2026
Gaurav Kumar Garg Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2744
Constitution of India-Article 226
High Courts27 Feb 2026
Sumesh Kumar Dua Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2894
Administrative Tribunals Act, 1985-Section 21, 21(1)(a), 21(2), 21(3), 20(2)(a), 20(2)(b)Central Administrative Tribunal (Procedure) Rules, 1987-Rule 10Constitution of India-Article 226
High Courts27 Feb 2026
State Of Bihar & Ors. Vs Rakesh Kumar Dubey & Ors.
Delhi High Court · (2026) 02 DEL CK 2805
High Courts27 Feb 2026Partly Allowed
Nadeem Majid Oomerbhoy Vs Sh. Gautam Tank & Ors.
Delhi High Court · (2026) 02 DEL CK 2813
Code of Civil Procedure, 1908-Section 151the Act-Section 124, 57
High Courts27 Feb 2026
Ram Chander Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2162
Bharatiya Nyaya Sanhita, 2023-Sections 281/125(a)IPC-Sections 279/337BNSS-Section 528
High Courts27 Feb 2026Allowed
Vishal Chaddha & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2161
IPC-Sections 498A, 406, 506, 509, 34BNSS-Section 528
High Courts27 Feb 2026
Manish Rawat & Ors. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2158
IPC-Sections 498A, 406, 34BNSS-Section 528
High Courts27 Feb 2026
Meerut City Transport Service Limited Vs Neeraj Verma & Ors.
Delhi High Court · (2026) 02 DEL CK 2079
MV Act-Section 171
High Courts27 Feb 2026
Rukhsar Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2052
BNS-Section 309(6)/3(5)
High Courts27 Feb 2026
Rohit Vs State Of Gnct Of Delhi
Delhi High Court · (2026) 02 DEL CK 2051
BNS-Section 309(6)/310(2)/311/317(3)/61(2)/3(5)Arms Act-Section 25/27
High Courts27 Feb 2026
Kashinath Malik Vs State, Govt. Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2049
BNS-Section 306/3(5)
High Courts27 Feb 2026
Wakil Vs State Of NCT Of Delhi
Delhi High Court · (2026) 02 DEL CK 2048
BNS-Section 305(B), 317(2), 3(5)
High Courts27 Feb 2026
Mrs. Punam Seth Vs Ms. Swati Tandon
Delhi High Court · (2026) 02 DEL CK 2046
Evidence Act, 1872-Section 68Code of Civil Procedure, 1908-Order VI Rule 14, VI Rule 15, 21 Rule 58, Section 16Specific Relief Act, 1963-Section 5, 6
High Courts27 Feb 2026
M/S Universal Promoters & Developers & Ors. Vs Government Of NCT Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2070
Constitution of India-Article 226Indian Partnership Act, 1932-Section 4, 57, 58, 58(1), 59, 60, 63, 63(1), 64, 64(1), 65, 69, 69(2), 69(3)(a), 71(2)General Clauses Act, 1897-Section 21
High Courts27 Feb 2026
Steel Authority Of India Limited (SAIL) Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2096
Mines & Minerals (Development and Regulation) Act, 1957-Section 30, 23C(3)Minerals (other than atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016-Rule 36Constitution of India-Article 226(3), 226, 227
High Courts27 Feb 2026
Delhi Metro Rail Corporation Ltd. Vs MS Parasvnath Developers Ltd.
Delhi High Court · (2026) 02 DEL CK 1952
Code of Civil Procedure, 1908-Section 151, Order XI Rule 1, XI Rule 1(5), XI Rule 1(c)(ii), 11 Rule 1(3), 11 Rule 1(4), Rule 5 of Order XI, XIII Rule 2Commercial Courts Act, 2015Arbitration and Conciliation Act, 1996-Section 74
High Courts27 Feb 2026
Radico Khaitan Ltd. Vs Mohit Petrochemical Pvt. Ltd. & Anr.
Delhi High Court · (2026) 02 DEL CK 2000
Trade Marks Act, 1999-Section 57, 2(1)(i)(iv), 11(1), 11(3)(a), 11(10)(ii)Arbitration Act, 1940Central Excise and Salt Act-Section 35