High Courts09 Feb 2026Dismissed
Rekha Dewan Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2026) 02 DEL CK 1680
Constitution of India, 1950- Article 14Delhi Health Service (Allopathy) Rules, 2009- Rule 6(2), 14(2)(c)
COURT ARCHIVE
Delhi High Court judgments
1,15,071 judgments · page 317 of 5,754
High Courts09 Feb 2026Dismissed
BSES Rajdhani Power Ltd Vs Deepak Thakur & Anr
Delhi High Court · (2026) 02 DEL CK 1678
Code of Criminal Procedure, 1973- Section 82, 83, 251, 313, 378Electricity Act, 2003- Section 135, 157Evidence Act, 1872- Section 65B
High Courts09 Feb 2026Dismissed
Ashwani Kumar Singh And Others & Ors. Vs M/S Vyagrah Infrastructures Pvt. Ltd
Delhi High Court · (2026) 02 DEL CK 1677
Code of Criminal Procedure, 1973- Section 251, 482Negotiable Instruments Act, 1881- Section 138, 141Companies Act, 2013- Section 2(47), 2(51), 149, 149(6), 149(12), 150
High Courts09 Feb 2026Allowed
Rohit Gagerna Vs State Of Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1663
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 318(4)
High Courts09 Feb 2026Allowed
Furkan @ Faizan Vs State Gnct Ofdelhi
Delhi High Court · (2026) 02 DEL CK 1662
Indian Penal Code, 1860- Section 34, 201, 302, 398Arms Act, 1959- Section 25, 27
High Courts09 Feb 2026Allowed
Jalaluddin@Pappu Vs State Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1661
High Courts09 Feb 2026Allowed
Sandhya Vs State Govt. Of Nct Of Delhi
Delhi High Court · (2026) 02 DEL CK 1660
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 318(4), 336(3), 338, 340(2)
High Courts09 Feb 2026Dismissed
Rajat & Ors. Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 02 DEL CK 1659
Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 164, 482Indian Penal Code, 1860- Section 34, 323, 341, 376, 377, 406, 498A, 506
High Courts09 Feb 2026Dismissed
Reena Grover Vs Sh. Ramesh Grover & Ors.
Delhi High Court · (2026) 02 DEL CK 1658
Code of Criminal Procedure, 1973- Section 482Protection Of Women From Domestic Violence Act, 2005- Section 2(f), 2(s), 12, 17, 19, 23, 29
High Courts09 Feb 2026Disposed Of
Life Insurance Corporation Of India Vs G.K. Nijhawan
Delhi High Court · (2026) 02 DEL CK 1657
Code of Civil Procedure, 1908- Section 151Industrial Disputes Act, 1947- Section 2A(2), 17B
High Courts09 Feb 2026Dismissed
Ompal Yadav Vs Farhan Empexo Export And Import Co
Delhi High Court · (2026) 02 DEL CK 1656
Code of Criminal Procedure, 1973- Section 313, 374(3), 397, 401, 482Negotiable Instruments Act, 1881- Section 118(a), 138, 139
High Courts09 Feb 2026Disposed Of
Satya Paul Vs Alka Industrial Corporation And Anr
Delhi High Court · (2026) 02 DEL CK 1655
Trade Marks Act, 1999- Section 20, 21, 23, 47, 57, 125
High Courts07 Feb 2026
Omvir Singh Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 2415
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Sections 123(c), 124-A, 123(c)(2)Railway Accidents and Untoward Incidents (Compensation) Rules, 1990-Part III, Entry 24 of the Schedule
High Courts07 Feb 2026
Sauss Home Products Private Limited Vs Reckitt Benckiser India Private Limited
Delhi High Court · (2026) 02 DEL CK 2466
Code of Civil Procedure, 1908-Order XXXIX, XXXIX Rules 1 and 2, VII Rule 10, Section 10, 20, 106Trade Marks Act, 1999-Section 18(1), 23, 27(2), 28(2), 28(3), 30(2)(e), 31(1), 57Copyright Act, 1957-Section 2(c)
High Courts07 Feb 2026
Rohit Lamba & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 02 DEL CK 2503
IPC-Section 498A, 406, 34, 494Dowry Prohibition Act-Section 3, 4Hindu Marriage Act-Section 13B(1)
High Courts07 Feb 2026
Abishek Kumar Vs Indian Railway Catering And Tourism Corporation Limited
Delhi High Court · (2026) 02 DEL CK 2523
High Courts07 Feb 2026
Manu Chaudhary Vs Controller Of Patents And Design
Delhi High Court · (2026) 02 DEL CK 2867
The Patents Act, 1970-Section 117A(2), 3(d), 3(e), 3(p), 10(4)(ii)(D), 15National Biological Act, 2002-Section 6(1A)
High Courts07 Feb 2026
Reckitt Benckiser (India) Limited Vs Union Of India
Delhi High Court · (2026) 02 DEL CK 2796
Constitution of India-Article 226Legal Metrology (Packaged Commodities) Rules, 2011-Rule 6 (8)Drugs and Cosmetics Act, 1940
High Courts07 Feb 2026
Dalmia Cement (Bharat) Limited Vs M/s Ess Ess Technofabs Private Limited
Delhi High Court · (2026) 02 DEL CK 2690
Arbitration and Conciliation Act, 1996-Section 7, 11, 16, 21, 65 to 81Micro, Small and Medium Enterprise Development Act, 2006-Sections 15 to 23, 16, 17, 18, 24Punjab MSEFC Rules, 2021
High Courts07 Feb 2026
Aman Pratap Singh Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · 2025 INSC 289
Constitution of India-Article 226/227, 14, 21, 311(2)Delhi Higher Judicial Service Rules, 1970-Rule 14Delhi High Court Rules for Video Conferencing for Courts 2021-Rule 3(vi)