High Courts20 Jan 2026Disposed Of
Pramod Kumar Vs M/s Gannon Dunkerley And Co. Ltd.
Delhi High Court · (2026) 01 DEL CK 1425
Code of Civil Procedure, 1908- Order 7 Rule 10, Order 7 Rule 10ACommercial Courts Act, 2015- Section 2(1)(c), 13
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 345 of 5,777
High Courts20 Jan 2026Disposed Of
Kawaljit Kaur & Anr. Vs State Nct Of Delhi And Ors
Delhi High Court · (2026) 01 DEL CK 1424
High Courts20 Jan 2026Allowed
Adil Vs State Of Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1423
Bharatiya Nyaya Sanhita, 2023- Section 134, 303(2)
High Courts20 Jan 2026Allowed
Himanshu Nayak Vs State Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1422
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1)
High Courts20 Jan 2026Partly Allowed
Alauddin @ Shakeel Vs State
Delhi High Court · (2026) 01 DEL CK 1421
Code of Criminal Procedure, 1973- Section 207, 232, 235(1), 313, 374(2), 482Indian Penal Code, 1860- Section 34, 342, 376, 380, 411, 506, 506(ii)Protection of Children from Sexual Offences Act, 2012- Section 6, 9, 10
High Courts20 Jan 2026Dismissed
Shaheeda Begum Qureshi & Ors. Vs Govt. Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 1420
Constitution of India, 1950- Article 14, 16All India Council for Technical Education Act, 1987- Section 10, 10(i), 10(v), 23(1)
High Courts20 Jan 2026Dismissed
Ragini Gupta & Ors Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2026) 01 DEL CK 1419
Constitution of India, 1950- Article 14, 16All India Council for Technical Education Act, 1987- Section 10, 10(i), 10(v), 23(1)
High Courts20 Jan 2026Dismissed
Sunil Kumar Tiwari And Ors. Vs Govt. Of Nct Of Delhi And Ors.
Delhi High Court · (2026) 01 DEL CK 1418
Constitution of India, 1950- Article 14, 16All India Council for Technical Education Act, 1987- Section 10, 10(i), 10(v), 23(1)
High Courts19 Jan 2026Dismissed
Kailash Mandal Vs Director General Central Industrial Security Force & Ors.
Delhi High Court · 2024 INSC 550
Indian Penal Code, 1860-Sections 447, 341, 427, 323, 506, 34CISF Rules, 2001-Rule 36Constitution of India-Article 226
High Courts19 Jan 2026Disposed Of
Komal Singh & Anr. Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2321
Railways Act, 1989-Section 124ACr.P.C.-Section 340, 340(1), 195(1)(b)
High Courts19 Jan 2026Dismissed
Smt. Lalita Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2325
Railways Act, 1989-Section 123(c)(2), 124A, 123(c)
High Courts19 Jan 2026Dismissed
Sanjeevan Medical Research Centre Vs State & Anr.
Delhi High Court · (2026) 01 DEL CK 2352
Code of Criminal Procedure, 1973-Section 482, 156(3)IPC-Section 304ADelhi Medical Council Act, 1977
High Courts19 Jan 2026Dismissed
Union Of India Vs 627281 Ex MWO (HFO) Tejpal Singh
Delhi High Court · (2026) 01 DEL CK 2414
Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts19 Jan 2026Dismissed
Union Of India & Ors. Vs HFO (MWO) Rajendra Prasad Swami (Retd)
Delhi High Court · (2026) 01 DEL CK 2437
Entitlement Rules for Casualty Pensionary Awards to the Armed Forces Personnel, 2008
High Courts19 Jan 2026Disposed Of
Jyoti Vs Director General Medical Services Air & Ors.
Delhi High Court · (2026) 01 DEL CK 2441
High Courts19 Jan 2026Dismissed
Maruti Traders Vs Itron India Pvt. Ltd.
Delhi High Court · (2026) 01 DEL CK 2453
Arbitration and Conciliation Act, 1996-Section 37, 34Commercial Courts Act, 2015-Section 13 (1A)Indian Contract Act, 1872-Section 7, 70
High Courts19 Jan 2026Dismissed
Muniza Begum @ Jahan Ara Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 2461
NCT of Delhi Laws (Special Provisions) Second (Amendment) Act, 2020The National Capital Territory of Delhi Laws (Special Provisions) Second (Amendment) Act, 2023
High Courts19 Jan 2026Dismissed
The Ferry International Through Proprietor, Rohit Goyal Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2469
Customs Act-Section 108Constitution of India-Article 226, 226(2)Code of Civil Procedure-Section 20(c), 141
High Courts19 Jan 2026Allowed
Supreme Cooperative Group Housing Society Ltd Vs D.D.A. & Anr.
Delhi High Court · (2026) 01 DEL CK 2487
Constitution of India-Article 226Delhi Cooperative Societies Act, 1971Delhi Municipal Corporation Act-Section 176
High Courts19 Jan 2026Dismissed
Anil Khurana Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2491
Indian Penal Code, 1860-Section 500, 341, 323, 499, 193, 196, 199, 209, Exception 8 to Section 499, Exceptions 8 and 9 to Section 499CrPC-Section 397, 202(1), 202, 200 and 202