High Courts12 Feb 2026
Pr. Commissioner Of Income Tax, Central-3, Delhi Vs Jindal Saw Ltd.
Delhi High Court · (2026) 02 DEL CK 2731
Income Tax Act, 1961
COURT ARCHIVE
Delhi High Court judgments
1,15,071 judgments · page 307 of 5,754
High Courts12 Feb 2026Allowed
Commissioner Of Income Tax – Exemption Vs Kush Innovative Foundation
Delhi High Court · (2026) 02 DEL CK 2735
Income Tax Act, 1961-Section 12AB, 80G, 12A, 12A(1)(ac)(iii), 12A(1)(ac)(vi)(A), 12AB(1), 12AB(1)(b), 12AB(1)(c), 10, 11 and 12
High Courts12 Feb 2026
Narayan Industries Vs ACIT Circle 60(1) New Delhi
Delhi High Court · (2026) 02 DEL CK 2769
the Act-Section 80-IC, 80-IA/80-IB
High Courts12 Feb 2026Dismissed
M/S Safety Controls And Devices Ltd. Vs NTPC Renewable Energy Limited & Ors.
Delhi High Court · (2026) 02 DEL CK 2188
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(ii)(e), 17, 36Specific Relief Act, 1963-Section 14(d), 14(i)(c), 14(1)(c), 16(c), 41(e)
High Courts12 Feb 2026Disposed Of
R K Associates And Hoteliers Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Ltd.
Delhi High Court · (2026) 02 DEL CK 2175
Arbitration and Conciliation Act, 1996-Section 9, 17, 12(2)
High Courts12 Feb 2026Disposed Of
RK Associates And Hoteliers Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Ltd.
Delhi High Court · (2026) 02 DEL CK 2176
Arbitration and Conciliation Act, 1996-Section 9, 17, 12(2)
High Courts12 Feb 2026Disposed Of
M/s RCC Infraventures Ltd. & Ors. Vs M/s. DMI Finance Pvt. Ltd. & Ors.
Delhi High Court · (2026) 02 DEL CK 2197
Arbitration and Conciliation Act, 1996-Section 11, 12(2), 14, 15, 15(2), 21, 27(5)
High Courts12 Feb 2026
Suresh Batheja Vs Ramesh Chand Batheja
Delhi High Court · (2026) 02 DEL CK 2199
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 21, 8, 12(2), Fourth Schedule
High Courts12 Feb 2026Dismissed
S.B Transport Company Vs Steel Authority Of India Limited
Delhi High Court · (2026) 02 DEL CK 2208
Arbitration and Conciliation Act, 1996-Section 11(6)Delhi High Court (Original Side) Rules, 2018-Chapter IV, Clause 3
High Courts12 Feb 2026
Link Infratech Pvt Ltd. Vs Eminent Infra Developers Pvt Ltd & Anr.
Delhi High Court · (2026) 02 DEL CK 2174
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 12Arbitration Act, 1940DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018
High Courts12 Feb 2026Allowed
Amit Madan & Ors. Vs State Govt. Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2145
IPC-Sections 498A/406/34Code of Criminal Procedure, 1973-Section 125Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts12 Feb 2026
Arun Das Vs The Commissioner Of Police Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2238
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 179Code of Criminal Procedure, 1973-Section 160
High Courts12 Feb 2026
Fahad Vs BSES Yamuna Power Limited
Delhi High Court · (2026) 02 DEL CK 2240
Indian Electricity Act, 2003-Section 135Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts12 Feb 2026
Dr. Anoop Gupta Vs Deputy Commissioner-Cum-Appropriate Authority
Delhi High Court · (2026) 02 DEL CK 2242
Pre-conception and Pre-natal Diagnostic Techniques (PCPNDT) Act, 1994-Sections 23, 25, 4, 5, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438(3)
High Courts12 Feb 2026
Kashif Vs Narcotic Control Bureau
Delhi High Court · (2026) 02 DEL CK 1945
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8/22(c)/23(c)/29, 67, 37, 42, 53Evidence Act-Section 25Constitution of India-Articles 14, 20(3), 21
High Courts12 Feb 2026
Umril Mittal Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 1986
Constitution of India-Article 21
High Courts12 Feb 2026
Gurdip Singh Vs Sub Divisional Magistrate & Ors.
Delhi High Court · (2026) 02 DEL CK 2253
Constitution of India-Article 226, 14
High Courts12 Feb 2026
Shri. Vishnu Bhagwan Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2255
Constitution of India-Articles 14 and 21
High Courts12 Feb 2026
Shantanu Prakash Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2259
Constitution of India-Article 21
High Courts12 Feb 2026
Sudha Gupta Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2264
Constitution of India-Article 21