High Courts10 Feb 2026Dismissed
Dr. Laxmi Narain Gupta And Ors Vs Union Of India And Ors
Delhi High Court · (2026) 02 DEL CK 1652
Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)
COURT ARCHIVE
Delhi High Court judgments
1,15,071 judgments · page 314 of 5,754
High Courts10 Feb 2026Dismissed
Delhi Administration Doctors Welfare Association And Anr Vs Union Of India And Ors
Delhi High Court · (2026) 02 DEL CK 1651
Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)
High Courts10 Feb 2026Dismissed
Dr. Vinod Kumar Jain And Ors Vs Union Of India And Ors
Delhi High Court · (2026) 02 DEL CK 1650
Constitution of India, 1950-Article 14, 16, 226, 309Fundamental Rules, 1922- Rule 56, 56(bb)
High Courts09 Feb 2026
State (Govt Of NCT Of Delhi) Vs Meetu Singh
Delhi High Court · (2026) 02 DEL CK 2398
Code of Criminal Procedure-Section 378(1), 482, 313, 281, 173Wild Life (Protection) Act, 1972-Section 30, 40, 41, 51, 55, 49, 49(B)(1), 50Indian Penal Code, 1860-Section 167, 220, 34
High Courts09 Feb 2026
State Vs Amit Kumar
Delhi High Court · (2026) 02 DEL CK 2401
Code of Criminal Procedure, 1973-Section 378(1), 313Indian Penal Code, 1860-Section 394, 397, 411, 34
High Courts09 Feb 2026
Ganesh Vs Union Of India (Ministry Of Railway) Through Its General Manager
Delhi High Court · (2026) 02 DEL CK 2414
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)Railway Accidents and Untoward Incidents (Compensation) Rules, 1990
High Courts09 Feb 2026Dismissed
Tribhuwan Singh & Ors. Vs Shri Chetan Prakash Jain & Anr.
Delhi High Court · (2026) 02 DEL CK 2449
Contempt of Courts Act, 1971-Section 19, 17, 20Payment of Gratuity Act, 1 972Constitution of India-Article 215, 136
High Courts09 Feb 2026
Smt. Suman Sangwan Vs Sagar Tanwar & Ors.
Delhi High Court · (2026) 02 DEL CK 2450
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, XIV Rule 1(6)Contract ActRegistration Act, 1908-Section 17
High Courts09 Feb 2026Dismissed
Airports Authority Of India Vs URC Construction (P) Ltd.
Delhi High Court · (2026) 02 DEL CK 2453
Arbitration and Conciliation Act, 1996-Section 4, 26, 26(2), 33(1), 33(1)(A), 33(1)(B), 34, 34(2)(a)(iii), 37Indian Contract Act, 1872-Section 73Code of Civil Procedure
High Courts09 Feb 2026
Shri Chand Gautam & Anr. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 02 DEL CK 2456
Maintenance and Welfare of Parents and Senior Citizens Act, 2007Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22(3)Constitution of India-Article 226, 227
High Courts09 Feb 2026
Harshvardhan Goel Vs Union Of India & Ors.
Delhi High Court · (2026) 02 DEL CK 2457
Constitution of India-Article 226, 227Cr.P.C-Section 482, 156(3), 200, 202, 397IPC-Section 420, 120B
High Courts09 Feb 2026
State Of Delhi Vs Jasvinder Singh @ Jassi & Anr.
Delhi High Court · (2026) 02 DEL CK 2596
Code of Criminal Procedure, 1973-Section 378(4), 378, 313Indian Penal Code, 1860-Sections 341/308/34, 323
High Courts09 Feb 2026
Mr. Mirza Ibrahim Baig & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · 2025 INSC 818
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 173Indian Penal Code-Sections 420/467/468/471/34, 354, 354A, 354B, 509, 323
High Courts09 Feb 2026
Amit Goyal Vs State & Anr.
Delhi High Court · (2026) 02 DEL CK 2603
Code of Criminal Procedure, 1973-Section 482, 82Indian Penal Code, 1860-Sections 420, 467, 468, 471, 120B, 34
High Courts09 Feb 2026
Reena Grover Vs Sh. Ramesh Grover & Ors.
Delhi High Court · (2026) 02 DEL CK 2604
Protection of Women from Domestic Violence Act-Section 2(f), 2(s), 12, 17, 19, 23, 29Cr.P.C.-Section 482Constitution of India
High Courts09 Feb 2026Partly Allowed
Mr. Ashwini Kumar Singh & Ors. Vs M/s Vyagrah Infrastructures Pvt. Ltd.
Delhi High Court · 2025 INSC 315
Code of Criminal Procedure, 1973-Section 482, 251Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 2013-Section 2(47), 2(51), 149, 150, 149(6), 149(12)
High Courts09 Feb 2026
The Deputy Director, Directorate Of Enforcement Vs JM Financial Asset Reconstruction Co.
Delhi High Court · (2026) 02 DEL CK 2608
Prevention of Money Laundering Act, 2002-Section 42, 8(8)Insolvency and Bankruptcy CodeIB Board of India (Liquidation Process) Regulations, 2016
High Courts09 Feb 2026
Gangadharan.C Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 02 DEL CK 2612
Code of Criminal Procedure, 1973-Section 378Indian Penal Code, 1860-Section 500, 499DCS Act
High Courts09 Feb 2026
BSES Rajdhani Power Ltd. Vs Deepak Thakur
Delhi High Court · (2026) 02 DEL CK 2535
Code of Criminal Procedure, 1973-Section 378, 251, 82 and 83, 313Electricity Act, 2003-Section 135, 157Delhi Electricity Regulatory Commission (Performance Standards-Metering and Billing) Regulations, 2002-Regulation 25(i)
High Courts09 Feb 2026
Arjun Singh @ Parth Devnath Vs State (NCT of Delhi)
Delhi High Court · (2026) 02 DEL CK 2483
Indian Penal Code, 1860-Sections 328, 379, 411, 34, 75