COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 311 of 5,754

High Courts11 Feb 2026Dismissed

Fresh And Healthy Enterprise Ltd Vs Global Agrisystem Pvt Ltd

Delhi High Court · (2026) 02 DEL CK 1685

Arbitration and Conciliation Act, 1996- Section 9, 31(7)(b), 33, 34, 34(2), 34 (3), 34(2)(b)(ii), 37Contract Act, 1872- Section 10, 148, 151, 152, 158, 160, 161, 170Transfer of Property Act, 1882- Section 108(c)

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High Courts11 Feb 2026Allowed

Shubham @ Ritik Vs State Govt. Of Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 1690

Indian Penal Code, 1860- Section 34, 302

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High Courts11 Feb 2026Allowed

Mamta Devi Vs State (Nct Of Delhi)

Delhi High Court · (2026) 02 DEL CK 1689

Indian Penal Code, 1860- Section 34, 406, 420

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High Courts11 Feb 2026Disposed Of

Chandni & Anr Vs State Of Nct Of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 1688

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High Courts11 Feb 2026Disposed Of

Juhurul Sekh Vs State Govt Of Nct Of Delhi

Delhi High Court · (2026) 02 DEL CK 1687

Narcotic Drugs And Psychotropic Substances Act, 1985- Section 20, 61, 85

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High Courts11 Feb 2026Allowed

Waris Ali Alias Varis Vs State Of Gnct Of Delhi

Delhi High Court · (2026) 02 DEL CK 1686

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 209, 309(6), 310(2), 311, 317(3)Arms Act, 1959- Section 25, 27

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High Courts11 Feb 2026Allowed

Sh Rakesh Kumar Nanda Deceased Through His Wife Ms Lovely Nanda Vs Sh Jitender Singh

Delhi High Court · (2026) 02 DEL CK 1684

Constitution of India, 1950-Article 227

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High Courts11 Feb 2026Disposed Of

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

Delhi High Court · (2026) 02 DEL CK 1676

Insolvency & Bankruptcy Code, 2016- Section 35(2)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016- Regulation 31A(1), 31A(9), 33

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High Courts10 Feb 2026

Dayawati & Ors. Vs Union Of India

Delhi High Court · (2026) 02 DEL CK 2410

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 123(c)(2), 124-ARailway Accidents and Untoward Incidents (Compensation) Rules, 1990

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High Courts10 Feb 2026

Vikas Dubey Vs The State Of NCT Of Delhi

Delhi High Court · (2026) 02 DEL CK 2478

BNS-Section 108/3(5)Domestic Violence Act

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High Courts10 Feb 2026

Anand Mandal Vs The State NCT Of Delhi

Delhi High Court · (2026) 02 DEL CK 2482

IPC-Section 395/394/411/34

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High Courts10 Feb 2026

Mr. Bhaya Prafull Kumar Singh & Ors. Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2558

Constitution of India-Article 21National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011

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High Courts10 Feb 2026

Union Of India & Ors. Vs Wg Cdr Mahadasu Surendra Retd

Delhi High Court · (2026) 02 DEL CK 2671

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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High Courts10 Feb 2026

Union Of India & Ors. Vs Capt Ajay Kumar Narang

Delhi High Court · (2026) 02 DEL CK 2677

Constitution of India-Article 226, 227Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008

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High Courts10 Feb 2026

ACKO Technology And Services Pvt. Ltd. Vs Chandra Mohan Mishra & Anr.

Delhi High Court · (2026) 02 DEL CK 2785

The Trade Marks Act, 1999-Sections 47, 57, 47(1)(b), 11, 11(1), 11(2), 11(10)(ii)The Trade and Merchandise Marks Act, 1958-Sections 46, 56, 46(1), 46(1)(a), 46(1)(b)

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High Courts10 Feb 2026Allowed

Gobind Swaroop Parwani Vs State NCT Of Delhi

Delhi High Court · (2026) 02 DEL CK 2842

Code of Criminal Procedure, 1973-Section 374, 207, 313(1)(b), 248(2), 248(1), 344Prevention of Corruption Act, 1988-Sections 7, 13(2), 13(1)(d), 20

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High Courts10 Feb 2026

Bhuvanesh Vyas Vs Indira Gandhi National Open Universtiy

Delhi High Court · (2026) 02 DEL CK 2871

CCS (CCA) Rules, 1965-Rule 14(1), 14, 11 Clauses (v) to (ix), 15Public Servants (Inquiries) Act, 1850 (37 of 1850)Constitution of India-Article 311, 311(2)

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High Courts10 Feb 2026