COURT ARCHIVE
Delhi High Court judgments
1,15,071 judgments · page 295 of 5,754
High Courts18 Feb 2026
Dr Sushree Swarupa Tripaty Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2111
High Courts18 Feb 2026
Ankuran Dutta Vs Medical Council Of India & Ors
Delhi High Court · (2026) 02 DEL CK 2248
High Courts18 Feb 2026
Vipul Pankaj Sanghi Vs New Delhi Bar Association & Anr.
Delhi High Court · (2026) 02 DEL CK 2249
Memorandum of Rules and Constitution of the New Delhi Bar Council Association (Amendment), 2018-Rule 21, Clause 'e' of Rule 21
High Courts18 Feb 2026
Rajasthan Equestrain Association Vs Equestrian Federation Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2250
National Sports Development Code, 2011National Sports Governance Act, 2025-Section 1(2), 1 to 3, 4(1), (2) and (4), 5(1) and (2), 8(5), 11(1), 14, 15, 17(1) to (7) and (10), 30, 31, 33 to 38National Sports Governance (National Sports Body) Rules, 2026
High Courts18 Feb 2026
Multan Singh Rathore Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2251
Immigration and Foreigners Act, 2025-Section 21
High Courts18 Feb 2026
M/S Evinix Designs Concepts P Ltd. Vs Lt. Governor NCT Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 1941
Land Acquisition Act, 1894-Section 11, 9, 10, 11(A)CPC-Order 47 Rule 1
High Courts18 Feb 2026
Delhi International Airport Limited Vs Cambata Aviation Workers Association Through Mr Ramesh Gupta & Ors.
Delhi High Court · (2026) 02 DEL CK 1936
Constitution of India-Article 226, 136Industrial Disputes Act, 1947-Section 10, 10(1), 10(3), 23, 25FContractor Labour (R & A) Act 1970-Section 2(1)(c), 2(1)(g)
High Courts18 Feb 2026
Uttar Pradesh Kho Kho Association Vs Kho Kho Federation Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 1934
National Sports Development Code, 2011CCS (Conduct Rules), 1964-Rule 15(1)(c), 15(1)
High Courts18 Feb 2026
Praveen Kumar Gupta @ Parveen Gupta Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 1980
Constitution of India-Article 21
High Courts18 Feb 2026
Mohiddin Lanka Foodstuff Trading LLC Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 1977
High Courts18 Feb 2026
Smt. Manju Jindal Vs Bureau Of Immigration & Anr.
Delhi High Court · (2026) 02 DEL CK 1973
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Financial Institutions Act, 1993IBC
High Courts18 Feb 2026
Precision Scientific And Testing Equipemnt Pvt Ltd Vs Brahmanand Gautam
Delhi High Court · (2026) 02 DEL CK 1972
Industrial Disputes Act, 1947-Section 10(1)(c), 12(5), 11, 25FConstitution of India-Article 226
High Courts18 Feb 2026
Fertin Pharma A/S Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2026) 02 DEL CK 2274
Indian Patents Act, 1970-Section 117A, 15, 2 (1) (j), 2 (1) (j) (a), 2 (1) (ja), 10(4), 3(d), 3(e), 3(i), 2(i)(ja)
High Courts18 Feb 2026
Amir Khan & Ors. Vs Aziz Ur Rehman
Delhi High Court · (2026) 02 DEL CK 2287
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(9), 14(7)Code of Civil Procedure, 1908-Order XLVII, XLVII Rule 1Indian Evidence Act, 1872-Section 116
High Courts18 Feb 2026Disposed Of
Delhi International Airport Limited Vs Cambata Aviation Workers Association & Ors
Delhi High Court · (2026) 02 DEL CK 1749
Constitution of India, 1950- Article 136, 226Code of Civil Procedure, 1908- Order 1 Rule 10, Order 6 Rule 17Industrial Disputes Act, 1947- Section 10, 10(1), 10(3), 23, 25F
High Courts18 Feb 2026Disposed Of
Deepak Vs State Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1754
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 207, 313, 357, 428Indian Penal Code, 1860- Section 34, 201, 302
High Courts18 Feb 2026Disposed Of
Pradeep Vs State
Delhi High Court · (2026) 02 DEL CK 1753
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415Code of Criminal Procedure, 1973- Section 207, 313, 357, 428Indian Penal Code, 1860- Section 34, 201, 302
High Courts18 Feb 2026Dismissed
Lalit Kumar Vs Central Bureau Of Investigation
Delhi High Court · (2026) 02 DEL CK 1752
Code of Criminal Procedure, 1973- Section 226, 227, 228, 397, 482Indian Penal Code, 1860- Section 120B, 420, 468, 471Prevention of corruption Act, 1988- Section 13(1)(d), 13(2)
High Courts18 Feb 2026Dismissed
A. Anand Vs Aruna
Delhi High Court · (2026) 02 DEL CK 1751
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 7 Rule 11, Order 7 Rule 11(a)