High Courts22 Jan 2026Allowed
Abdul Ahad Vs State Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1457
Indian Penal Code, 1860- Section 34, 392, 394
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 341 of 5,777
High Courts22 Jan 2026Allowed
Sajan Kumar Vs State (Nct Of Delhi)
Delhi High Court · (2026) 01 DEL CK 1456
Narcotic Drugs And Psychotropic Substances, Act, 1985- Section 20, 25, 29, 37
High Courts22 Jan 2026Dismissed
Modassir Kazmi Vs Govt. Of Nct Delhi Through Ps South Campus & Anr
Delhi High Court · (2026) 01 DEL CK 1455
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 303(2), 318(4)
High Courts22 Jan 2026Disposed Of
Pali Hills Breweries Private Limited Vs Carlsberg India Private Limited
Delhi High Court · (2026) 01 DEL CK 1454
Contract Act, 1872- Section 55, 73, 74Arbitration and Conciliation Act, 1996- Section 21, 34, 34(2), 34(2A)
High Courts22 Jan 2026Dismissed
Govt.Of Nct Of Delhi & Anr Vs Gaurav Enterprises
Delhi High Court · (2026) 01 DEL CK 1453
Arbitration and Conciliation Act, 1996- Section 11, 28(1)(a), 34, 34(2), 34(3), 37Evidence Act, 1872- Section 101
High Courts22 Jan 2026Disposed Of
Indian Oil Corporation Limited Vs Sh Rampal So Hari Ram
Delhi High Court · (2026) 01 DEL CK 1452
Constitution of India, 1950- Article 226, 226(2), 227Code of Civil Procedure, 1908- Section 20(c)Industrial Disputes Act, 1947- Section 2(j), 25F
High Courts21 Jan 2026Dismissed
Mude Sai Naick Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2202
High Courts21 Jan 2026Disposed Of
M/s. Global Agro Corporation Pvt. Ltd. Vs Shri Ajay Sharma & Ors.
Delhi High Court · (2026) 01 DEL CK 2225
Code of Civil Procedure-Order XXII Rule 4, XXII Rule 10, XXII Rule 10A, XXII Rule 1, XXII Rules 3 and 4, 22 Rule 9(2)Limitation Act, 1963-Section 5, Article 120, 121Companies Act, 2013
High Courts21 Jan 2026Dismissed
Amardeep Sharma Vs Central Bureau Of Investigation
Delhi High Court · (2026) 01 DEL CK 2264
Bharatiya Nyaya Sanhita, 2023-Sections 61(2), 318(4), 319Information Technology Act, 2000-Sections 43, 66B, 66C, 66D
High Courts21 Jan 2026Disposed Of
Manarajiya & Ors Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2317
Railways Act-Section 123, 124ARailway Accident Compensation Rules, 1990
High Courts21 Jan 2026Allowed
Jakir Hussain Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2388
BNS-Section 109(1)/3(5)Arms Act-Section 27
High Courts21 Jan 2026Allowed
Ram Swaroop Gupta & Ors. Vs State NCT of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2392
CrPC-Section 311, 397(2)BNSS-Section 348, 438(2)
High Courts21 Jan 2026Allowed
Kaushlender Bhardwaj Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2401
IPC-Section 279/337
High Courts21 Jan 2026Dismissed
Union Of India & Ors Vs Hony Capt Sub Maj Bharat Singh Retd
Delhi High Court · (2026) 01 DEL CK 2417
Rules of 1982Entitlement Rules for Casualty Pensionary awards to the Armed Forces Personnel, 2008Regulations for the Medical Services of the Armed Forces, 2010-Regulation 423, 423(a)
High Courts21 Jan 2026Dismissed
Union Of India & Ors. Vs Gp Capt (Ts) Anil Sharma (Retd) (18911)
Delhi High Court · (2026) 01 DEL CK 2433
2008 Entitlement Rules
High Courts21 Jan 2026Dismissed
Union Of India & Ors. Vs 625328 Ex Wo Ramchandra Gaur
Delhi High Court · (2026) 01 DEL CK 2449
2008 Entitlement Rules
High Courts21 Jan 2026Dismissed
Kumari Lovely Vs Union Of India Through Secretary Ministry Of Defence & Ors.
Delhi High Court · (2026) 01 DEL CK 2463
High Courts21 Jan 2026Dismissed
Dasaprakash Restaurant And Ice Cream Parlour Pvt Ltd & Anr Vs Mysore Dasaprakash & Ors
Delhi High Court · (2026) 01 DEL CK 2495
Trade and Merchandise Marks Act, 1958-Section 18Trade Marks Act, 1999-Section 19(1), 29, 29(2)(b)
High Courts21 Jan 2026Disposed Of
Kanawal Jeet Singh Bhatia Vs The State (Govt Of Nct Of Delhi) & Ors.
Delhi High Court · (2026) 01 DEL CK 2502
Constitution of India-Article 227
High Courts21 Jan 2026Disposed Of
Chellamma & Ors. Vs Murugesan
Delhi High Court · (2026) 01 DEL CK 2504
Constitution of India, 1950-Article 227