COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 306 of 5,754

High Courts12 Feb 2026

Shaban Khan & Anr. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2599

Constitution of India-Article 226, 227Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)Land Acquisition Act, 1894-Section 4, 6, 18, 30, 31

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High Courts12 Feb 2026

Roshani Devi Vs State NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2605

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts12 Feb 2026

Capt. Ashok Kumar Malhotra (Retd.) Vs Border Security Force & Ors.

Delhi High Court · (2026) 02 DEL CK 2607

CCS (Pension) Rules, 1972-Rule 37-A, 65Constitution of India-Articles 14 and 16

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High Courts12 Feb 2026

Amir Vs State NCT Of Delhi

Delhi High Court · (2026) 02 DEL CK 2485

IPC-Section 302/307/34

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High Courts12 Feb 2026

Yash Gupta Vs Narcotics Control Bureau

Delhi High Court · (2026) 02 DEL CK 2489

NDPS Act-Section 8(c)/22/23, 37

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High Courts12 Feb 2026

Dipak Das Vs State Of Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 2491

NDPS Act-Section 20(b)(ii)(C), 25

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High Courts12 Feb 2026

Akshay Dagar Vs State (N.C.T. Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2494

IPC-Section 147/148/149/186/353/341/307/34

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High Courts12 Feb 2026

Dr. Nageshwar Kumar Nagar Vs State (NCT Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2497

IPC-Section 167/466/471/34

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High Courts12 Feb 2026

Mohd Khalid Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2504

Electricity Act, 2003-Section 135Arms Act

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High Courts12 Feb 2026

Amar N Gugnani Vs Naresh Kumar Gugnani (Since Deceased Thr Lrs) & Ors.

Delhi High Court · (2026) 02 DEL CK 2874

Code of Civil Procedure, 1908-Section 96, 151, Order VII Rule 14, VII Rule 11, XII Rule 6Delhi High Court Rules-Section 10Benami Transactions (Prohibition) Act, 1988-Section 4(1), 4(3)(b), 7

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High Courts12 Feb 2026

Bhagwan Das Saini Vs Government Of National Capital Territory Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2872

Constitution of India-Article 226

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High Courts12 Feb 2026

Smt Bhagwan Devi & Anr. Vs State

Delhi High Court · (2026) 02 DEL CK 2862

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 313, 232, 394(2), 161Indian Penal Code, 1860-Sections 494, 495, 496, 376, 120B, 363

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High Courts12 Feb 2026

M/S Jeet Engineering Works Sole Proprietorship Through Its Sole Proprietor Kanta Pachnanda Vs M/S Doon Trading Co. Sole Proprietorship Through Its Sole Proprietor Sh. Rajesh Kumar Dudani

Delhi High Court · (2026) 02 DEL CK 2858

Constitution of India-Article 227Limitation Act, 1963-Section 5The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015

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High Courts12 Feb 2026