COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 304 of 5,754

High Courts13 Feb 2026

M/S Real Time Data Services Private Limited Vs Principal Commissioner Of Income Tax, Delhi-7 & Anr.

Delhi High Court · (2026) 02 DEL CK 2728

Income Tax Act, 1961-Section 143(1)(a), 154, 264, 139, 119Income Tax Rules, 1962-Rule 128

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High Courts13 Feb 2026

Brandavan Food Products Vs Indian Railway Catering And Tourism Corporation Ltd.

Delhi High Court · (2026) 02 DEL CK 2897

Arbitration and Conciliation Act, 1996-Section 9, 17, 12(2)

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High Courts13 Feb 2026

RPG Cables Limited Vs Bharat Sanchar Nigam Ltd.

Delhi High Court · (2026) 02 DEL CK 2826

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(b)(ii), 37, 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23Arbitration Act, 1940-Section 30

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High Courts13 Feb 2026

Arunachalam Chandrasekharan & Ors. Vs Concept Capital Infra Project Pvt. Ltd. & Anr.

Delhi High Court · (2026) 02 DEL CK 2182

Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 11(6A), 9, 2(8), 7, 7(1), 7(2), 7(5)Commercial Courts Act, 2015

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High Courts13 Feb 2026

The Great Getsby Club Of India Regd Vs Thermal Engineers And Insulators Pvt Ltd

Delhi High Court · (2026) 02 DEL CK 2185

Arbitration and Conciliation Act, 1996-Section 34, 12(2), Fourth Schedule

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High Courts13 Feb 2026

Tata Capital Limited Vs Devender & Anr.

Delhi High Court · (2026) 02 DEL CK 2187

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 8, 12 (2)

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High Courts13 Feb 2026

Mr. Ashish Chhabra Vs Hippostores Technology Private Limited

Delhi High Court · (2026) 02 DEL CK 2191

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 8, 12(2), Fourth ScheduleIndian Stamp Act, 1899

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High Courts13 Feb 2026Allowed

Arif & Ors. Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 02 DEL CK 2223

Bhartiya Nyaya Sanhita, 2023-Sections 85/316(2)/3(5)IPC-Sections 498A/406/34BNSS-Section 528

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High Courts13 Feb 2026Allowed

Sh. Vipin Verma & Ors. Vs State (GNCT Of Delhi) & Anr.

Delhi High Court · (2026) 02 DEL CK 2230

IPC-Sections 498-A, 406, 34, 377, 354-ABNSS-Section 528

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High Courts13 Feb 2026

Rajender Kumar & Ors. Vs The State NCT of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2233

Indian Penal Code-Sections 323, 506, 509BNSS-Section 528

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High Courts13 Feb 2026

Parvender Paul Singh Puri Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2234

IPC-Sections 354(A)/509/506BNSS-Section 528

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High Courts13 Feb 2026Allowed

Davinder Singh & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2235

IPC-Sections 498-A, 406, 34BNSS-Section 528

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High Courts13 Feb 2026

Santosh Kumar Through Brother Pairokar Akash Kumar Vs The State N.C.T. Of Delhi

Delhi High Court · (2026) 02 DEL CK 2039

IPC-Section 302/201/34

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High Courts13 Feb 2026

Sheikh Asikul Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2036

IPC-Section 323/342/376D/34POCSO Act-Section 6CrPC-Section 164

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High Courts13 Feb 2026

Mohd Faruq @ Raju Vs State (NCT Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2035

IPC-Section 302/201/411/34

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High Courts13 Feb 2026Allowed

Sunil Kumar Vs State NCT Of Delhi

Delhi High Court · (2026) 02 DEL CK 1939

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22, 25, 42, 50, 37, 67, 42 and 53Delhi Excise Act, 2009-Sections 33, 38, 33/38

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High Courts13 Feb 2026

Jaipal Sharma Vs Delhi Pollution Control Committee & Ors.

Delhi High Court · (2026) 02 DEL CK 1994

Child and Adolescent Labour (Prohibition and Regulation) Act, 1986Minimum Wages Act, 1948Bharatiya Nagarik Suraksha Sanhita, 2023

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High Courts13 Feb 2026Disposed Of

Shravan Gupta Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 1988

Passports Act, 1967-Section 10(3)(b), 11Constitution of India-Article 226

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High Courts13 Feb 2026

Biswajit Chowdhury Vs CPIO Supreme Court Legal Services Committee & Anr.

Delhi High Court · (2026) 02 DEL CK 1987

Right to Information Act, 2005-Section 18(1)(e), Sub-Section 2 of Section 18, Sub-Section 3 of Section 18Code of Civil Procedure, 1908

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High Courts13 Feb 2026

Union Of India & Ors. Vs 647519 Ex HFO Rajpal Tanwar

Delhi High Court · (2026) 02 DEL CK 2271

Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008

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