CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,15,525 judgments · page 354 of 5,777

High Courts12 Jan 2026Allowed

Mcdonalds India Ltd Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2276

Constitution of India-Articles 226, 227, 20(3)Code of Criminal Procedure, 1973-Section 482, 91, 94, 340Indian Penal Code-Ss. 409, 420, 423, 463, 465, 467, 468, 471, 474, 477-A / 34 / 120-B, Ss. 191, 192, 196, 201, 202
Read judgment
High Courts12 Jan 2026Allowed

Dr Avadesh Kumar Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2277

Indian Penal Code, 1860-Section 376, 375, 90, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v)Cr.P.C.-Section 164, 91, 482
Read judgment
High Courts12 Jan 2026Dismissed

CBI Vs I M Quddusi

Delhi High Court · (2026) 01 DEL CK 2281

Code of Criminal Procedure, 1973-Section 482, 91, 161, 165Code of Criminal Procedure, 1898-Section 94IPC-Section 120-B, 175
Read judgment
High Courts12 Jan 2026Dismissed

Harnam Singh Vs State & Anr.

Delhi High Court · (2026) 01 DEL CK 2282

Code of Criminal Procedure, 1973-Section 482, 340, 210, 210(2), 218, 203, 397, 397(3), Chapter XIINegotiable Instruments Act, 1881-Section 138IPC-Sections 420, 468, 471, 465, 464, 467, 428
Read judgment
High Courts12 Jan 2026Dismissed

CGST, Delhi West Vs Vishal Goyal

Delhi High Court · (2026) 01 DEL CK 2286

Code of Criminal Procedure, 1973-Section 482, 439CGST Act, 2017-Section 67(2), 132(1)(a), 132(5), 132, 70, 174IGST Act-Section 20
Read judgment
High Courts12 Jan 2026Dismissed

Sh. Surender Kumar Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 01 DEL CK 2293

Code of Criminal Procedure, 1973-Section 482, 161, 164, 216Indian Penal Code, 1860-Section 509, 34, 376Protection of Children from Sexual Offences Act, 2012-Section 12, 11, 42, 42A, 30
Read judgment
High Courts12 Jan 2026Disposed Of

Elina Das & Ors. Vs Shiv Charan & Ors.

Delhi High Court · (2026) 01 DEL CK 2304

Intelligence Bureau Secretariat Service Rules, 2003-Rule 3, 4, 8, Schedule Column 5 to 14Constitution of India-Article 226Residuary Rules-Rule 3
Read judgment
High Courts12 Jan 2026Disposed Of

Karnail Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2307

Railway Servants (Discipline and Appeal) Rules, 1968-Rule 9Railways Servant (Conduct) Rules, 1966-Rule 3.1 Para (i), (ii) & (iii)Railways Act, 1989-Sections 145, 146, 147, 179
Read judgment
High Courts12 Jan 2026Allowed

Union Of India Vs Ved Pal Singh & Anr.

Delhi High Court · (2026) 01 DEL CK 2316

Delhi, Andaman & Nicobar Islands, Lakshadweep, Daman & Diu, and Dadra & Nagar Haveli Civil Service Rules, 1971-Rule 25(3)Delhi Sales Tax Act, 1975-Section 18, 4, 5, 7, 8Delhi Sales Tax Rules-Rule 8
Read judgment