COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 310 of 5,754

High Courts11 Feb 2026Allowed

Rakesh Khurana & Ors. Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2129

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(r)(s), 3(2)(v)(a), 3(2)(v), 3(1)(x)IPC-Section 354, 323, 506BNSS-Section 528

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High Courts11 Feb 2026Allowed

Sunil Rajput & Anr. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2130

IPC-Sections 420, 120-B, 34BNSS-Section 528

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High Courts11 Feb 2026

Kishan Kumar & Ors. Vs State Govt Of NCT Of Delhi & Anr

Delhi High Court · (2026) 02 DEL CK 2179

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

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High Courts11 Feb 2026Allowed

Ankeet Kumar Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2177

Bharatiya Nagarik Suraksha Sanhita-Section 528, 318(4)IPC-Section 420

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High Courts11 Feb 2026Disposed Of

XXX Vs State of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 2103

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High Courts11 Feb 2026

The Indure Private Limited Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 1961

Arbitration and Conciliation Act, 1996-Section 34, 36(3)MSMED Act, 2006-Section 19Constitution of India-Article 226, 226(1), 226(2), 227

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High Courts11 Feb 2026

Ram Kishor Arora Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 1959

Constitution of India-Article 21

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High Courts11 Feb 2026

Fornnax Technology Private Limited Vs The Registrar Of Copyrights

Delhi High Court · (2026) 02 DEL CK 1958

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High Courts11 Feb 2026

Tarika Rekhi & Anr. Vs GNCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 1956

Noise Pollution (Regulation and Control) Rules, 2000-Rule 3, 4, 5, 7Environment Protection Act, 1985Bharatiya Nagarik Suraksha Sanhita, 2023-Section 152

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High Courts11 Feb 2026

Sai Kiran Social Welfare Society Vs Delhi Metro Rail Corporation & Ors.

Delhi High Court · (2026) 02 DEL CK 1983

Disaster Management Act, 2005-Section 30 (2) (xxiii)Constitution of India-Article 226, 14

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High Courts11 Feb 2026

Jotirmoy Pratul Krishna Ghose Vs Union Of India & Anr.

Delhi High Court · (2026) 02 DEL CK 1982

Companies Act, 2013-Section 212(1)(c)Constitution of India-Article 21

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High Courts11 Feb 2026

Delhi State Cooperative Bank Ltd. Vs National Commission For Scheduled Castes & Anr.

Delhi High Court · 2024 INSC 4

Constitution of India-Article 338Code of Civil Procedure, 1908Criminal Procedure Code, 1973

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High Courts11 Feb 2026

Rana Handa Vs Bitbns Internet Private Limited & Ors.

Delhi High Court · (2026) 02 DEL CK 1943

Constitution of India-Article 226, 12

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High Courts11 Feb 2026

Dhananjay Kumar Singh Vs Registrar Debts Recovery Appellate Tribunal & Ors.

Delhi High Court · (2026) 02 DEL CK 1944

DRT Act 1993-Section 17(1)Constitution of India-Article 226, 14

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High Courts11 Feb 2026

Phonepe Insurance Broking Services Pvt. Ltd. & Anr. Vs National Commission For Scheduled Castes & Ors.

Delhi High Court · (2026) 02 DEL CK 1948

Constitution of India-Article 338

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High Courts11 Feb 2026

Aditya Malhotra & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 1950

Constitution of India-Article 226, 12, 14

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High Courts11 Feb 2026

JFC Finance (India) Limited Vs Arvind Garg Liquidator Of Moser Baer Solar Ltd & Ors.

Delhi High Court · (2026) 02 DEL CK 1995

Insolvency and Bankruptcy Code, 2016-Section 35(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 31A(1)(B), 31A(1), 31A(9), 33 read with Schedule I, Clause 12 of Schedule I

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High Courts11 Feb 2026

Juhi Mishra Vs State Of NCT & Ors.

Delhi High Court · (2026) 02 DEL CK 2262

Indian Succession Act, 1925-Section 375, 222

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High Courts11 Feb 2026

Environment Planning And Coordination Organization Virology Vs M/s Suresh Goel And Associates & Ors.

Delhi High Court · 2025 INSC 54

Micro, Small and Medium Enterprises Development Act, 2006-Section 8, 18Madhya Pradesh Madhyastham Adhiniyam, 1983

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High Courts11 Feb 2026

Union Of India & Ors. Vs Sgt Amar Lal Retd.

Delhi High Court · (2026) 02 DEL CK 2288

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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