High Courts14 Jan 2026Disposed Of
Kapil Kumar & Ors. Vs The State & Anr.
Delhi High Court · (2026) 01 DEL CK 2053
Indian Penal Code, 1860-Sections 498A/406/34Dowry Prohibition Act, 1961-Sections 3, 4BNSS-Section 528
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 352 of 5,777
High Courts14 Jan 2026Dismissed
Wasnik Ishant Rajendra Vs Unoin Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2147
CISF Rules, 2001-Rule-47
High Courts14 Jan 2026Allowed
Arun Kumar Gautam Vs State Of Gnct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1375
Indian Penal Code, 1860- Section 120B, 419, 420, 448, 465, 467, 468, 471
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 1374
Constitution of India, 1950- Article 141, 144Arbitration and Conciliation Act, 1996- Section 11, 11(6), 12(5), 15, 18, 21, 29A, 33, 34
High Courts14 Jan 2026Dismissed
Commissioner Of Police And Ors Vs Constable Sanjay Kumar Dubey
Delhi High Court · (2026) 01 DEL CK 1373
Constitution of India, 1950- Article 226Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(ii)Evidence Act, 1872- Section 65B
High Courts14 Jan 2026Dismissed
MCD Vs Hardayal Singh Meena & Ors
Delhi High Court · (2026) 01 DEL CK 1372
High Courts14 Jan 2026Dismissed
Satyendra Dixit Vs UOI & Ors.
Delhi High Court · (2026) 01 DEL CK 1371
Constitution of India, 1950- Article 226, 227Indian Penal Code, 1860- Section 406Central Civil Services (Classification, Control And Appeal) Rules, 1965- Rule 14, 15
High Courts14 Jan 2026Disposed Of
Union Of India Vs Mago Constructions Pvt. Ltd.
Delhi High Court · (2026) 01 DEL CK 1370
Arbitration and Conciliation Act, 1996- Section 11, 28(3), 34, 34(2)(a), 34(2)(b)(ii), 37
High Courts14 Jan 2026Allowed
Sumrat @ Bahadur Vs State Of Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 1369
Indian Penal Code, 1860- Section 411, 413
High Courts14 Jan 2026Allowed
Pradeep Sharma Vs State ( N.C.T Of Delhi)
Delhi High Court · (2026) 01 DEL CK 1368
Indian Penal Code, 1860- Section 34, 406, 498ADowry Prohibition Act, 1961- Section 3, 4
High Courts14 Jan 2026Allowed
King Goswami Vs State (Govt. Nct Of Delhi)
Delhi High Court · (2026) 01 DEL CK 1367
Bharatiya Nyaya Sanhita, 2023- Section 3(5), 109(1)
High Courts13 Jan 2026Dismissed
Union Of India & Ors. Vs Rodrigues Rudolph Francis
Delhi High Court · (2026) 01 DEL CK 2205
Entitlement Rules, 2008Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 9
High Courts13 Jan 2026Disposed Of
Deepali Khanna Vs Global Alliance For Improved Nutrition GAIN Through Its Liaison Office, India
Delhi High Court · (2026) 01 DEL CK 2227
Arbitration and Conciliation Act, 1996-Section 11(6), 11(9), 11, 11(6-A), 12(2), 2(1)(f), 7, 16, 8Specific Relief Act, 1963-Section 14(d)Commercial Courts Act, 2015-Section 2(c), 2(1)(c), 2(1)(c)(xviii), 2(1)(c)(xii)
High Courts13 Jan 2026Disposed Of
SDC-1 Building Association Vs Mr. Pawan J Puri
Delhi High Court · (2026) 01 DEL CK 2228
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 7, 11(6-A), 16, 8, 11, 12(2)Societies Registration Act, 1860Delhi Apartment Ownership Act, 1984
High Courts13 Jan 2026Disposed Of
Airports Authority Of India Vs Sikka Associates Architects
Delhi High Court · (2026) 01 DEL CK 2236
Arbitration and Conciliation Act, 1996-Section 34, 21, 12(4), 12(5), proviso to Section 12(5), 18, Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015-Fourth Schedule
High Courts13 Jan 2026Dismissed
Mrs. Krishna Chawla Vs Shri Anil Chawla & Ors.
Delhi High Court · (2026) 01 DEL CK 2240
Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5Code of Civil Procedure, 1908-Order XXII Rule 3, I Rule 10, I Rule 10(2), 22 Rule 4Indian Limitation Act, 1877 (XV of 1877)-Section 22
High Courts13 Jan 2026Disposed Of
Northern Railways Senior Divisional Commercial Manager Vs M/s Jagran Engage
Delhi High Court · (2026) 01 DEL CK 2242
Arbitration and Conciliation Act, 1996-Section 34, 12(4), 12(5), 18, Fifth Schedule, Seventh Schedule
High Courts13 Jan 2026Dismissed
The Chief Executive Officer J And K Era Srinagar Kashmir Vs Abhiram Infra Projects Pvt Ltd
Delhi High Court · (2026) 01 DEL CK 2243
Arbitration and Conciliation Act, 1996-Section 34, 29A, 42, 9, 11(6), 20(1), 20(2), 20(3)Jammu and Kashmir Arbitration and Conciliation Act, 1997-Section 2(1)(e), 20
High Courts13 Jan 2026Dismissed
State Of NCT Of Delhi & Anr. Vs Dinesh Kumar Jain & Anr.
Delhi High Court · (2026) 01 DEL CK 2246
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 151, IX Rule 13, 9 Rule 13Limitation Act, 1963-Section 5
High Courts13 Jan 2026Disposed Of
Priya Ratan Jha Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2247
Constitution of India-Article 226, 227, 320(3)Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 14, 14(2)CCS (Conduct) Rules, 1964-Rule 3(1)(i) & (ii)