COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 288 of 5,754

High Courts23 Feb 2026Dismissed

Mahanagar Telephone Nigam Limited Vs Nokia Solutions & Network India Pvt. Ltd.

Delhi High Court · (2026) 02 DEL CK 2302

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(b)(ii) (including Explanation 1 and Explanation 2), 48, 48(2)(b), 75, 81, 18, 28(1)(a), 28(3)Code of Civil Procedure, 1908-Section 151Contract Act, 1872-Section 23

High Courts23 Feb 2026Allowed

M/S Mitsui Engineegin & Ship.C Vs The Asst. Director Of Income T

Delhi High Court · (2026) 02 DEL CK 2719

Income Tax Act, 1961-Section 154, 244, 244(A), 244(1A)

High Courts23 Feb 2026

Gurbani Singh & Anr. Vs Deepak Singh & Anr.

Delhi High Court · (2026) 02 DEL CK 2732

Indian Succession Act, 1925-Section 299, 300, 268Indian Evidence Act, 1872-Section 114 Illustration (g)

High Courts23 Feb 2026Allowed

Saurabh Sharma & Ors. Vs State Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2132

IPC-Sections 498A, 406, 34, 506Dowry Prohibition Act, 1961-Section 4Hindu Marriage Act, 1955-Section 13B(2)

High Courts23 Feb 2026

Tushar Vs The State NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2203

Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 126(2), 351(2)IPC-Sections 323, 341, 506BNSS-Section 528

High Courts23 Feb 2026

United India Insurance Company Limited Vs Smt Sobhana & Ors.

Delhi High Court · (2026) 02 DEL CK 2037

High Courts23 Feb 2026

Vikas Nagar Vs Union Of India & Anr.

Delhi High Court · (2026) 02 DEL CK 2011

Right to Information Act, 2005Constitution of India-Article 226

High Courts23 Feb 2026

Amit Gupta Vs Public Works Department

Delhi High Court · (2026) 02 DEL CK 2089

Constitution of India-Article 226

High Courts23 Feb 2026

Ashish Garg Vs State Bank Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2087

Constitution of India-Article 21

High Courts23 Feb 2026

Geeta Vs The State Govt. Of N C T Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2084

Code of Criminal Procedure, 1973-Section 145Constitution of India-Article 226

High Courts23 Feb 2026

Tamilarasan Rajendran Vs Rehabilitation Council Of India & Anr

Delhi High Court · (2026) 02 DEL CK 2128

Bharatiya Nyaya Sanhita, 2023-Section 356

High Courts23 Feb 2026

The Institute Of Charted Accountants Of India Vs Mahamadasalam Kasambhai Khatri

Delhi High Court · (2026) 02 DEL CK 2127

Right to Information Act, 2005-Sections 8(1)(e), 8(1)(j)Chartered Accountants Regulation, 1988-Regulation 39(4)

High Courts23 Feb 2026

International Flavours And Fragrances Inc Vs Competition Commission Of India

Delhi High Court · (2026) 02 DEL CK 2125

Competition Act, 2002-Section 26(1), 19, 19(1), first proviso to Section 19(1), second proviso to Section 19(1), 46, 26(2), 57Competition Commission of India (Lesser Penalty) Regulations, 2024-Regulation 35Constitution of India-Article 226

High Courts23 Feb 2026

Vasudev Pandurang Rathod & Ors. Vs Bar Council Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2124

Maharashtra Cooperative Societies Act, 1960-Section 88Advocates Act, 1961-Section 37

High Courts23 Feb 2026

Guru Harkrishan Public School Vs Directorate Of Education & Anr.

Delhi High Court · (2026) 02 DEL CK 2261

Constitution of India-Articles 226, 227Indian Penal Code, 1860-Sections 420, 468, 471 read with Section 34Delhi School Education Act, 1973-Section 8(3), 8(2)

High Courts23 Feb 2026

MWO HFL Surendra Nath Singh Vs Union Of India & Anr.

Delhi High Court · (2026) 02 DEL CK 2263

Constitution of India-Article 226, 227Regulations for the Medical Services of the Armed Forces, 2010-Regulation 423, 423(a)

High Courts23 Feb 2026

Gaurav Enterprises Vs GTB Hospital & Anr.

Delhi High Court · (2026) 02 DEL CK 2267

Constitution of India-Article 226Delhi Private Security Agencies (Regulation) Rules, 2009-Rule 8Delhi Private Security Agencies (Regulation) Rules, 2023-Rule 10, 10(1)

High Courts23 Feb 2026Dismissed

State Vs Santosh Choudhary

Delhi High Court · (2026) 02 DEL CK 1783

Code of Criminal Procedure, 1973- Section 207, 251, 255(1), 313(1)(b), 378(1)Indian Penal Code, 1806- Section 279, 304AEvidence Act, 1872- Section 32(1)

High Courts23 Feb 2026Partly Allowed

Rajesh Vs State

Delhi High Court · (2026) 02 DEL CK 1782

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

High Courts23 Feb 2026Dismissed

Gitanjali Arora & Ors. Vs Paritosh Chandiok

Delhi High Court · (2026) 02 DEL CK 1781

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151