High Courts26 Feb 2026
Principal Commissioner CGST Delhi, South Commissionerate Vs M/s Bureau Of Energy Efficiency
Delhi High Court · (2026) 02 DEL CK 2525
Central Excise Act, 1944-Section 35G, 35LFinance Act, 1994-Section 83, 65B (26A)
COURT ARCHIVE
Delhi High Court judgments
1,14,955 judgments · page 275 of 5,748
High Courts26 Feb 2026
Braham Din Pandey & Ors. Vs The Sahu Cooperative Urban TC Soceity Ltd & Anr.
Delhi High Court · (2026) 02 DEL CK 2559
Constitution of India-Articles 226, 227RTI Act, 2005Delhi Co-operative Society Act, 2003-Section 139, 70, 71
High Courts26 Feb 2026
Union of India & Ors. Vs 622441 Ex HFO Brahmpal Sharma
Delhi High Court · (2026) 02 DEL CK 2665
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts26 Feb 2026
Union Of India & Ors. Vs HFO Murali Dhar Yadav
Delhi High Court · (2026) 02 DEL CK 2666
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts26 Feb 2026
Babu Khan Vs DDA
Delhi High Court · (2026) 02 DEL CK 2773
Constitution of India-Article 226
High Courts26 Feb 2026
Benetton India Pvt Ltd Vs Gini And Jony Ltd
Delhi High Court · (2026) 02 DEL CK 2853
Arbitration and Conciliation Act, 1996-Part I, Section 5, 7, 11, 11(6), 11(6A), 12, 16, 34Arbitration Act, 1940Companies Act, 1956
High Courts26 Feb 2026
Shahdara Chotta Bazar Vyapar Sangthan (Regd.) & Ors. Vs East Delhi Municipal Corporation & Anr.
Delhi High Court · (2026) 02 DEL CK 2780
Master Plan of Delhi, 1962-Chapter II – Zoning Regulations, Serial No. IV (Commercial and Retail)Master Plan of Delhi, 2021-Clause 5.1DDA (Fixation of Charges for Mixed Use and Commercial Use of Premises) Regulations, 2006-Regulation 3
High Courts26 Feb 2026
Ashok Arora Vs Rajender Singh
Delhi High Court · (2026) 02 DEL CK 2891
Constitution of India-Article 227CPC-Section 151
High Courts26 Feb 2026
Ranbir Kumar Singhla Vs Espal And Company
Delhi High Court · (2026) 02 DEL CK 2786
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1, Section 148Commercial Court Act, 2015
High Courts26 Feb 2026
Munna Vs The State & Anr.
Delhi High Court · (2026) 02 DEL CK 2698
Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b)Electricity Act, 2003-Section 135, 135(1)(a), third proviso to Section 135Indian Penal Code, 1860-Section 379, 307
High Courts26 Feb 2026
Surinder Kumar Wadhwa & Anr. Vs Koninklijke Philips N.V.
Delhi High Court · (2026) 02 DEL CK 2701
Code of Civil Procedure, 1908-Order XLI Rule 5, XLVII Rule 1
High Courts26 Feb 2026Allowed
Tasleem & Ors. Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 02 DEL CK 2309
Code of Criminal Procedure, 1973-Section 374, 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 341, 308 read with Section 34
High Courts26 Feb 2026
Railways Board, Ministry Of Railways Vs Titagarh Rail Systems Limited
Delhi High Court · 2026 INSC 6
Arbitration and Conciliation Act, 1996-Section 4, 11, 12(5), 14, 15, 18, 21, 34, 34(2)(b), 36, Seventh Schedule
High Courts26 Feb 2026
M/s Super Auto Centre & Ors. Vs Shri Tarun Garg
Delhi High Court · (2026) 02 DEL CK 2335
High Courts26 Feb 2026
Mahajan Imaging Pvt Ltd Vs Pushpawati Singhania Research Institute & Anr.
Delhi High Court · (2026) 02 DEL CK 2377
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 17, 36Companies Act, 1956Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994
High Courts26 Feb 2026
UOI Vs Brijendra Kumar Sharma & Anr
Delhi High Court · (2026) 02 DEL CK 2381
Industrial Disputes (Central) Rules, 1957-Rule 10B, Sub-Rules (2) and (3) of Rule 10BCode of Civil Procedure, 1908-Section 151, Order V Rule 2, XXI, 100Limitation Act, 1963-Section 5
High Courts26 Feb 2026
Bkr Capital Pvt. Ltd. Vs Income Tax Officer, Ward 4.1., Delhi
Delhi High Court · (2026) 02 DEL CK 2384
Constitution of India-Article 226Income Tax Act, 1961-Section 131, 132, 132A, 133A, 148, 148A, 148A(b), 148A(c), 148A(d), 149, 149(1), 151, 153A, 153CFinance Act, 2021
High Courts26 Feb 2026Dismissed
Aeiforia Constructions Pvt. Ltd. & Anr. Vs Continental Carbon India Pvt. Ltd.
Delhi High Court · (2026) 02 DEL CK 2387
Code of Criminal Procedure, 1973-Section 482, 251, 204(4), 204, 203, 202, 200, 190(1)(a), 190/204Negotiable Instruments Act, 1881-Section 138, 139Evidence Act-Section 65B
High Courts26 Feb 2026
SRK Devbuild Pvt Ltd Through Its Liquidator Mr. Ravi Kapoor Vs Government Of NCT Of Delhi & Anr
Delhi High Court · (2026) 02 DEL CK 2710
Code of Criminal Procedure, 1973-Section 482, 82, 204, 203, 202, 200, 190(1)(a), 190/204Negotiable Instruments Act, 1881-Section 138, 141, 7Insolvency & Bankruptcy Code, 2016-Section 33(5), 35(1)(k)
High Courts26 Feb 2026Allowed
Jamia Hamdard Vs Joginder Singh
Delhi High Court · (2026) 02 DEL CK 2881
Industrial Disputes Act, 1947-Section 17BConstitution of India-Article 226Minimum Wages Act, 1948