High Courts16 Jan 2026Disposed Of
The Commissioner Of Police & Ors. Vs Manoj Kumar
Delhi High Court · (2026) 01 DEL CK 2472
IPC-Sections 323, 325, 34, 294, 506, 147, 149, 324, 504, 307Cr.P.C.-Section 313Constitution of India-Article 14, 311(2)
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Delhi High Court judgments
1,15,525 judgments · page 348 of 5,777
High Courts16 Jan 2026Disposed Of
Chandransh Pandey Vs UOI & Ors.
Delhi High Court · (2026) 01 DEL CK 2486
Constitution of India-Article 226
High Courts16 Jan 2026Disposed Of
Al Rifai Haj Umrah Service Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2497
High Courts16 Jan 2026Disposed Of
M/s. Kalra Radios Vs S. Baljeet Singh
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 7, 12, 16DIAC (Administrative Cost and Arbitrators' Fees) Rules, 2018SARFESI Act
High Courts16 Jan 2026Dismissed
Union Of India Vs Captain Vidya Sagar
Delhi High Court · (2026) 01 DEL CK 2540
Indian Contract Act, 1872-Section 56Code of Civil Procedure, 1908-Order XXII Rule 4, XII Rule 6
High Courts16 Jan 2026Dismissed
ESI Corporation Vs M/S Design Associates
Delhi High Court · 2024 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 31A, 31(3), 37
High Courts16 Jan 2026Disposed Of
Imran Hussain Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2563
IPC-Section 376Special Marriage Act, 1954
High Courts16 Jan 2026Dismissed
Vishal Choudhary Vs SNPC Machines Private Limited & Ors.
Delhi High Court · (2026) 01 DEL CK 2570
Code of Civil Procedure, 1908-Order XLIII Rule 1, XXXIX Rules 1 & 2Commercial Courts Act, 2015-Section 13Copyright Act, 1957
High Courts16 Jan 2026Disposed Of
Express Freight Consortium Vs Assessment Unit, Income-Tax Department & Ors.
Delhi High Court · (2026) 01 DEL CK 2583
Constitution of India-Article 226, 227Income Tax Act, 1961-Section 144C, 144C(2)(b), 144C(4)
High Courts16 Jan 2026Disposed Of
Saksham Sagar Sawlani & Anr. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2040
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 465/471/120B
High Courts16 Jan 2026Disposed Of
Jyoti Vallabh Vs State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2041
IPC-Section 354, 354D, 451, 506, 419BNSS 2023-Section 239
High Courts16 Jan 2026Dismissed
Poonam Sharma Vs Avinash Pal
Delhi High Court · (2026) 01 DEL CK 2042
BNSS-Section 348Cr.P.C.-Section 311
High Courts16 Jan 2026Disposed Of
Bikram Singh & Ors. Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2043
IPC-Sections 498A/406/354/377/34, 498A/34BNSS-Section 528
High Courts16 Jan 2026Disposed Of
Aatma Ram Dubey Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2045
IPC-Sections 354/354(A)/506Protection of Women from Domestic Violence Act, (PWDV) 2005-Section 12BNSS-Section 528
High Courts16 Jan 2026Disposed Of
Capital Cooperative Thrift Credit Society Ltd & Ors Vs Registrar Of Cooperative Societies & Ors
Delhi High Court · (2026) 01 DEL CK 1390
Delhi Co Operative Societies Act, 2003- Section 35(7), 35(7)(d), 70, 70(4), 71Delhi Co Operative Societies Act, Rules 2007- Rule 84(4)
High Courts16 Jan 2026Disposed Of
Vishal Choudhary Vs SNPC Machines Private Limited & Ors
Delhi High Court · (2026) 01 DEL CK 1389
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Patent Act, 1970- Section 10, 10(4)(c), 48Commercial Courts Act, 2015- Section 13
High Courts16 Jan 2026Dismissed
Working News Cameramen’s Association Vs Press Council Of India & Anr
Delhi High Court · (2026) 01 DEL CK 1388
Constitution of India, 1950- Article 226Societies Registration Act, 1860- Section 4Notaries Act, 1952- Section 2(b), 8, 8(1)(a)
High Courts16 Jan 2026Allowed
Sanddep @ Chaman Vs State Of Nct Delhi & Anr
Delhi High Court · (2026) 01 DEL CK 1387
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1)Arms Act, 1959- Section 25, 27
High Courts16 Jan 2026Dismissed
Press Council Of India Vs Press Club, Mumbai & Ors
Delhi High Court · (2026) 01 DEL CK 1386
Constitution of India, 1950- Article 226Press Council Act, 1978- Section 4, 5, 5(3)(a), 5(3)(b), 5(4), 25Press Council (Procedure for Notification of Associations of Persons) Rules, 2021- Rule 3, 4, 5, 5(2)
High Courts16 Jan 2026Dismissed
Vanita Bathla Vs Smt. Shashi Bajaj
Delhi High Court · (2026) 01 DEL CK 1385
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 80(2), Order 7 Rule 10, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Commercial Courts Act, 2015- Section 12A