COURT ARCHIVE

Delhi High Court judgments

1,15,525 judgments · page 351 of 5,777

High Courts14 Jan 2026Disposed Of

Vijay Thakur Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2026) 01 DEL CK 2299

Code of Criminal Procedure, 1973-Section 482, 190, 190(1)(a), 190(1)(b), 200, 202, 156(3), 173(8), 173(2), 319Bharatiya Nyaya Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 466, 467, 468, 448, 120B

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High Courts14 Jan 2026Disposed Of

Justice For All Vs Honble Lieutenant Governor Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 01 DEL CK 2308

Delhi School Education Act, 1973-Section 8, 8(2), 8(3), 11, 11(6), 19, 20, 27, 28Code of Civil Procedure, 1908Delhi School Education Rules, 1973-Rule 43

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High Courts14 Jan 2026Dismissed

M/s Amazon Distributors (P) Ltd Vs Ajay Tiwari

Delhi High Court · (2026) 01 DEL CK 2318

Delhi Shops & Establishment Act, 1954-Section 21, 9Negotiable Instruments Act, 1881Code of Criminal Procedure, 1973-Section 156(3)

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High Courts14 Jan 2026Partly Allowed

Deepak Vs State

Delhi High Court · (2026) 01 DEL CK 2603

IPC-Section 376, 511, 354, 376(2)(g)Code of Criminal Procedure, 1973-Section 428, 164, 313

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High Courts14 Jan 2026Allowed

Sunil Kumar Kandikuppa Vs State of NCT of Delhi

Delhi High Court · (2026) 01 DEL CK 2369

IPC-Section 420, 468, 471

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High Courts14 Jan 2026Allowed

Pradeep Sharma Vs State (NCT Of Delhi)

Delhi High Court · (2026) 01 DEL CK 2604

IPC-Section 498A, 406, 34Dowry Prohibition Act-Section 3, 4

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High Courts14 Jan 2026Dismissed

MCD Vs Hardayal Singh Meena & Ors.

Delhi High Court · (2026) 01 DEL CK 2419

Recruitment Rules

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High Courts14 Jan 2026Dismissed

Satyendra Dixit Vs UOI & Ors.

Delhi High Court · (2026) 01 DEL CK 2428

CCS (CCA) Rules, 1965-Rule 14CCS (Conduct) Rules, 1964-Rule 15, 3IPC-Section 406

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High Courts14 Jan 2026Allowed

King Goswami Vs The State (Govt. NCT Of Delhi)

Delhi High Court · (2026) 01 DEL CK 2430

BNS-Section 109(1)/3(5)

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High Courts14 Jan 2026Disposed Of

Jagat Borah & Ors. Vs Union Of India & Anr.

Delhi High Court · (2026) 01 DEL CK 2445

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High Courts14 Jan 2026Disposed Of

Aman Kumar Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2447

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High Courts14 Jan 2026Allowed

NCC Limited Vs Indian Oil Corporation Limited

Delhi High Court · (2026) 01 DEL CK 2503

Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5), 29A(1), 29-A(4), 29-A(5), 11, 16, 23(4), 19(2), 34, 37

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High Courts14 Jan 2026Dismissed

M/s. M.V. Omni Projects (India) Ltd. Vs Union Of India Through Executive Engineer CPWD

Delhi High Court · (2026) 01 DEL CK 2518

Arbitration and Conciliation Act, 1996-Section 4, 7, 11, 11(6), 12, 12(4), 12(5), 13(2), 14, 15, 16(2), 18, 21, 29A, 33, 34, Seventh ScheduleConstitution of India-Article 141, 144Contract Act, 1872-Section 9

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High Courts14 Jan 2026Disposed Of