COURT ARCHIVE

Delhi High Court judgments

1,14,955 judgments · page 274 of 5,748

High Courts27 Feb 2026Allowed

Dr. Oishika Chakraborty Vs All India Institute Of Medical Sciences - Aiims - Through Its Director & Ors

Delhi High Court · (2026) 02 DEL CK 1815

Constitution of India, 1950- Article 14, 226Pre Conception and Pre Natal Diagnostic Techniques Act, 1994- Section 4, 6

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High Courts27 Feb 2026Disposed Of

Punjab & Sind Bank Vs Ramesh Chandra Semwal

Delhi High Court · (2026) 02 DEL CK 1845

Constitution of India, 1950- Article 226, 227Limitation Act, 1963- Article 137Industrial Disputes Act, 1947- Section 10, 10(1), 10(1)(d), 10(2A), 10(4), 12(5), 17B, 25B, 25B(2), 25F, 33C

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High Courts27 Feb 2026Dismissed

Navlendra Kumar Singh Vs Union Of India And Ors

Delhi High Court · (2026) 02 DEL CK 1844

Constitution of India, 1950- Article 226Land Acquisition Act, 1894 - Section 4, 4(1), 6, 16

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High Courts27 Feb 2026Dismissed

Shri Vinod Kumar Pathror Vs Union Of India And Anr.

Delhi High Court · (2026) 02 DEL CK 1843

Constitution of India, 1950- Article 22, 22(5), 32, 226Code of Criminal Procedure, 1973- Section 82, 83, 84, 85Indian Penal Code, 1860- Section 174, 175

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High Courts27 Feb 2026Allowed

Manoj Swami Decd. Thr. Seema Swami Vs State & Anr

Delhi High Court · (2026) 02 DEL CK 1842

Code of Criminal Procedure, 1973- Section 302, 378(4)Negotiable Instruments Act, 1881- Section 138

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High Courts27 Feb 2026Disposed Of

Manish Rawat & Ors. Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 1841

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts27 Feb 2026Disposed Of

Vishal Chaddha & Anr. Vs State Of Nct Of Delhi And Anr.

Delhi High Court · (2026) 02 DEL CK 1840

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A, 506, 509

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High Courts27 Feb 2026Disposed Of

Ram Chander Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 1839

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023- Section 125(a), 281Indian Penal Code, 1860- Section 279, 337

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High Courts27 Feb 2026Dismissed

Amar Pal Vs State(Nct Of Delhi)

Delhi High Court · (2026) 02 DEL CK 1838

Indian Penal Code, 1860- Section 34, 186, 307, 332, 333, 353, 376, 506

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High Courts27 Feb 2026Dismissed

Steel Authority Of India Limited (Sail) Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 1837

Constitution of India, 1950- Article 226(3), 227Mines & Minerals (Development and Regulation) Act, 1957- Section 23C(3), 30Minerals (other than atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016- Rule 36

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High Courts27 Feb 2026Dismissed