CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 287 of 5,754

High Courts23 Feb 2026Allowed

Amit Vs State

Delhi High Court · (2026) 02 DEL CK 2679

Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 313(1)(b), 232, 235(1), 428Indian Penal Code, 1860-Section 363, 366A, 368, 376, 375, 34Protection of Children from Sexual Offences Act, 2012-Section 4, 17
Read judgment
High Courts23 Feb 2026

Rajesh Vs State

Delhi High Court · (2026) 02 DEL CK 2852

Criminal Procedure Code, 1973-Section 374(2), 383, 313(1)(b), 232, 293Protection of Children from Sexual Offences Act, 2012-Section 6, 5 (l), 5 (n)Indian Penal Code, 1806-Section 376, 506, 376 (2) (f), 376 (2) (n)
Read judgment
High Courts23 Feb 2026Allowed

Munna Lal Nishad Vs C.B.I.

Delhi High Court · (2026) 02 DEL CK 2693

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 248(1)Prevention of Corruption Act, 1988-Section 7, 13(1)(d) read with Section 13(2), 13, 20
Read judgment
High Courts23 Feb 2026Allowed

State (NCT Of Delhi) Vs Sweety

Delhi High Court · (2026) 02 DEL CK 2884

Code of Criminal Procedure, 1973-Section 378(1), 207, 313(1)(b), 232, 235(1), 91, 386(1), 235(2)Indian Penal Code, 1860-Sections 366, 376, 109, 506, 323, 120-B, 342, 376D, 34, 203, 354, 509, 506 Part IIEvidence Act-Section 145
Read judgment
High Courts23 Feb 2026

Union Of India Vs Lt Col Mukul Dev

Delhi High Court · (2026) 02 DEL CK 2703

Armed Forces Tribunal Act, 2007-Section 14(1), 14(2), 14(4), 19, 19(1), 19(2), 29, 41, 41(2)(f), (g) and (k), 43Armed Forces Tribunal (Procedure) Rules, 2008-Rule 25Armed Forces Tribunal (Practice) Rules 2009-Rule 10(2)
Read judgment
High Courts23 Feb 2026

Tata Capital Housing Finance Limited Vs M/s Preeti Buldtech & Ors

Delhi High Court · (2026) 02 DEL CK 2379

Arbitration and Conciliation Act, 1996-Section 9, 11, 21, 12(2), 17, Fourth ScheduleSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Banks and Financial Institutions Act, 1993
Read judgment