High Courts27 Jan 2026Dismissed
Shakir Vs Premier Carworld Private Limited
Delhi High Court · (2026) 01 DEL CK 1480
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 16 Rule 1, Order 16 Rule 6
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 337 of 5,777
High Courts27 Jan 2026Disposed Of
Mohd Azim Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 01 DEL CK 1479
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 14 Rule 5Waqf Act, 1995- Section 89, 108
High Courts27 Jan 2026Disposed Of
Jes And Ben Groupo Pvt Ltd Vs Shakti Trading Co
Delhi High Court · (2026) 01 DEL CK 1478
Constitution of India, 1950- Article 227
High Courts27 Jan 2026Disposed Of
Akash Kumar Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 01 DEL CK 1477
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 164, 207Indian Penal Code, 1860- Section 376(2)(n), 506
High Courts27 Jan 2026Disposed Of
Charenjit Singh Bakshi Vs State Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1476
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Arms Act, 1959- Section 19(1)(f), 25, 25(1)(a), 30
High Courts27 Jan 2026Allowed
Udaiveer Singh Vs Govt Of Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1475
Code of Criminal Procedure, 1973- Section 207, 209, 232, 235(1), 313, 374(2), 428Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(x)
High Courts23 Jan 2026Allowed
Vijendra Singh Vs Indo Tibetan Border Police Force & Ors
Delhi High Court · (2026) 01 DEL CK 2200
High Courts23 Jan 2026Dismissed
Prakash Krishna Shambharkar Vs Airports Authority Of India
Delhi High Court · (2026) 01 DEL CK 2213
Airports Authority of India Employees (Conduct, Discipline and Appeal) Regulations, 2003-Regulation 29Constitution of India-Article 226Evidence Act
High Courts23 Jan 2026Disposed Of
Sh. Deepak Tara Vs Sh. Baij Nath Tara & Ors.
Delhi High Court · (2026) 01 DEL CK 2215
Code of Civil Procedure, 1908-Order XXXIX Rule 1&2, Section 151, 39 Rule 1 and 2, 39 Rule 3Indian Penal Code, 1860-Section 468, 471, 465
High Courts23 Jan 2026Disposed Of
M/s Aerocomfort Anushka JV Vs M/s Krypton Height Builders & Infrastructure
Delhi High Court · (2026) 01 DEL CK 2221
Code of Civil Procedure-Order VI Rule 17; Order XI Rule 1 Sub-Rule 7 & 10; Order XI Rule 10; Order 2 Rule 2Code of Civil Procedure (Amendment) Act, 1976Negotiable Instruments Act, 1881-Section 138
High Courts23 Jan 2026Dismissed
Maya Vs Rajesh & Ors.
Delhi High Court · (2026) 01 DEL CK 2222
Delhi High Court (Original Side) Rules, 2018-Rule 5, Chapter II; Rule 4, Chapter I; Rule 2, Chapter VII; Rule 4, Chapter VII; Rule 5, Chapter VII; Rule 3, Chapter IV; Rule 15; Rule 2; Rule 4; Rule 5; Rule 2(ii); Chapter II Rule 2; Chapter VIICode of Civil Procedure, 1908-Order 41 Rule 3A; Section 151; Order VI Rule 1; Order VIII Rule 1; Order VIII Rule 10; Order VIIILimitation Act, 1963-Section 5; Section 29(2); Sections 4 to 24; Sections 4 to 14; Section 17
High Courts23 Jan 2026Dismissed
Smt. Vandana Rana Vs Sh. Bal Singh Rana & Ors.
Delhi High Court · (2026) 01 DEL CK 2223
Code of Civil Procedure, 1908-Order VII Rule 11, X Rule 2, VI Rule 17Indian Succession Act, 1925-Section 63(c)
High Courts23 Jan 2026
NHPC Limited Vs Chairman-Cum-Managing Director, M/S Patel-L&T Consortium-Parbati He Project Stage-III
Delhi High Court · (2026) 01 DEL CK 2224
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 21, 33, 33(1)(a), 2(1)(e)(i), 42, 37, 43, 43(4)Limitation Act, 1963-Section 14, 3Code of Civil Procedure, 1908-Order VII Rule 11, XXIII Rule 2, XXIII Rule 1
High Courts23 Jan 2026Dismissed
Vedanta Limited Vs Gujarat State Petroleum Corporation Ltd.
Delhi High Court · 2023 INSC 1066
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, 9, 11(9), 2(1)(f), 16(1), 12(2), 11(14), Fourth ScheduleIndian Stamp Act 1899
High Courts23 Jan 2026Dismissed
Prasar Bharati Vs Stracon India Ltd & Anr.
Delhi High Court · 2026 INSC 76
Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 16, 17, 28(3), 31(7), 34, 34(2), 34(2-A), 34(2)(b)(i), 34(2)(b)(ii), 34(3), 34(4), 37, 75, 81Interest Act, 1978Code of Civil Procedure-Section 152
High Courts23 Jan 2026Disposed Of
The Deputy Director, Directorate Of Enforcement Vs M/s PMT Machines Limited
Delhi High Court · (2026) 01 DEL CK 2302
Prevention of Money Laundering Act, 2002-Section 42, 8(8)Prevention of Money Laundering (Restoration of Property) Rules, 2016-Rule 3A
High Courts23 Jan 2026Dismissed
Sunita Gupta & Anr. Vs Union Of India & Anr.
Delhi High Court · (2026) 01 DEL CK 2359
Limitation Act, 1963-Section 5CPC-Section 151Railways Act-Section 123 (c)
High Courts23 Jan 2026Disposed Of
Khushi & Ors. Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2360
Railways Act-Section 123(c), 124A
High Courts23 Jan 2026Disposed Of
Manoj Kumar Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 01 DEL CK 2365
National Capital Territory of Delhi Laws (Special Provisions) Act, 2011
High Courts23 Jan 2026Dismissed
National Highways Authority Of India Vs M/s Kochi Aroor Tollways Private Limited
Delhi High Court · (2026) 01 DEL CK 2377
Arbitration and Conciliation Act, 1996-Section 34, 34(2-A), 34(2)(a), 31(3), 28(3)Indian Contract Act, 1872-Section 73National Highways Authority of India Act, 1988-Section 11, 12