COURT ARCHIVE

Delhi High Court judgments

1,15,525 judgments · page 332 of 5,777

High Courts30 Jan 2026Allowed

Harpreet Singh Vs State (Govt. of NCT of Delhi)

Delhi High Court · (2026) 01 DEL CK 2258

Constitution of India-Article 226, 32, 21, 14, 142, 23 (2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 366, 394, 376(2)(g), 34

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High Courts30 Jan 2026Disposed Of

Sandhya Gupta & Anr. Vs Shri Ganesh Traders

Delhi High Court · (2026) 01 DEL CK 2265

Code of Criminal Procedure, 1973-Section 482, 251Negotiable Instruments Act-Section 138, 141, 142Companies Act, 2013-Section 168

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High Courts30 Jan 2026Dismissed

Surender Pal Giri & Anr. Vs Raj Kumar & Ors.

Delhi High Court · (2026) 01 DEL CK 2344

CPC-Order IX Rule 13, Section 114, 151

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High Courts30 Jan 2026Dismissed

Banwari Lal & Anr. Vs Raj Kumar & Ors.

Delhi High Court · (2026) 01 DEL CK 2345

Employee's Compensation Act, 1923-Section 30, 12

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High Courts30 Jan 2026Disposed Of

Mohd. Ubaid Vs Union Of India

Delhi High Court · (2026) 01 DEL CK 2349

Railway Claims Tribunal Act, 1987-Section 16Railways Act, 1989-Section 123(c)(2), 124-ARailway Accidents and Untoward Incidents (Compensation) Rules, 1990-Part III, Item 19 of the Schedule

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High Courts30 Jan 2026

Tauseif Khan Vs State (N.C.T. Of Delhi)

Delhi High Court · (2026) 01 DEL CK 2750

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High Courts30 Jan 2026Allowed

Sameer Ahmad Vs The State Govt Of NCT Delhi Through SHO. PS Keshav Puram

Delhi High Court · (2026) 01 DEL CK 2397

Arms Act-Section 25/54/59CrPC-Section 82/83

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High Courts30 Jan 2026Allowed

Rahul Rawal & Ors. Vs State NCT Of Delhi & Anr

Delhi High Court · (2026) 01 DEL CK 2399

IPC-Section 498A, 406, 34

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High Courts30 Jan 2026Dismissed

Amit@Point Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2404

BNS-Section 137(2)/65(1)/351POCSO Act-Section 6

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High Courts30 Jan 2026Disposed Of

Tirthankar Vs Union Of India & Ors

Delhi High Court · (2026) 01 DEL CK 2455

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High Courts30 Jan 2026Dismissed

Aloke Steels Industries Private Limited Vs Aditya Birla Global Trading India Pvt Ltd Formerly Known As Swiss Singapore India Pvt Ltd

Delhi High Court · (2026) 01 DEL CK 2470

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(b)(ii)Contract Act, 1872-Section 74, 73

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High Courts30 Jan 2026Dismissed

Satish Kumar Vs Mayawati (Deceased Through Lrs) & Ors.

Delhi High Court · (2026) 01 DEL CK 2474

Constitution of India-Article 227

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High Courts30 Jan 2026Disposed Of

M/S Om Nanotech Pvt Ltd Vs M/S Venus Computer Services

Delhi High Court · (2026) 01 DEL CK 2476

Constitution of India-Article 227

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High Courts30 Jan 2026Allowed

Aparna Mutatkar & Anr. Vs State Of NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2605

Indian Succession Act, 1925-Section 278, 63(c), 291Indian Evidence Act, 1872-Section 68

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High Courts30 Jan 2026Disposed Of

R K Tolani Vs ESIC Friends Co-Operative Group Housing Society Limited & Ors.

Delhi High Court · (2026) 01 DEL CK 2508

Delhi Cooperative Societies Act, 2006-Section 70, 112Delhi Cooperative Societies Rules, 2007-Schedule 7

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High Courts30 Jan 2026Allowed

IFFCO Tokio General Insurance Company Ltd. Vs Unison Hotels Pvt. Ltd.

Delhi High Court · 2025 INSC 1277

Arbitration and Conciliation Act, 1996-Section 34, 29A, 14(2), 34(2)(b)(ii), 34(2A), 23(4)Arbitration and Conciliation (Amendment) Act, 2015Companies Act, 1956

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High Courts30 Jan 2026Partly Allowed