High Courts09 Jan 2026Disposed Of
Dr. Mujahid Masroor Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2057
BNS, 2023-Section 118 (1), 126(2)IPC-Section 324, 341
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 358 of 5,777
High Courts09 Jan 2026Disposed Of
Aas Mohd & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2059
IPC-Sections 498A/406/34BNSS-Section 528
High Courts09 Jan 2026Disposed Of
Devesh Yadav Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2060
IPC-Sections 354A, 354BNSS-Section 528
High Courts09 Jan 2026Disposed Of
Sh Vikas Kumar & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2062
IPC-Sections 498A/406/34Protection of Women from Domestic Violence Act, 2005BNSS-Section 528
High Courts09 Jan 2026Disposed Of
Mohd Fahad Vs The State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2063
Maharashtra Control of Organised Crime Act, 1999
High Courts09 Jan 2026Disposed Of
Reliance General Insurance Co Ltd Vs Sangita Kumari Sharma & Ors.
Delhi High Court · (2026) 01 DEL CK 2070
High Courts09 Jan 2026Allowed
Sabir Ali @ Sikku Vs The State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2097
NDPS Act-Section 20/29, 37
High Courts09 Jan 2026Dismissed
Dharmendra Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2155
Constitution of India-Article 226Border Security Force, Group ‘A’ (General Duty Officers) Recruitment Rules, 2015-Rule 13Border Security Force Group ‘A’ (General Duty Officers) Recruitment Rules, 2010-Rule 7, 7(3)
High Courts09 Jan 2026Dismissed
Ex Sea Ii Uw Rahul Kumar Saraswat Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2159
Regulations for the Navy-Regulation 278(1)Regulations for the Navy Part III (Statutory)-Regulation 278
High Courts09 Jan 2026Allowed
Badruddin Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2002
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Sections 420/406/467/468/471/120BCode of Criminal Procedure-Section 82
High Courts09 Jan 2026Allowed
Imran Khan Vs The State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2008
NDPS Act-Section 21
High Courts09 Jan 2026Allowed
Yash Vs State Govt Of Delhi
Delhi High Court · (2026) 01 DEL CK 2009
BNS-Section 110/351(2)/3(5)
High Courts09 Jan 2026Allowed
Suraj Vs State Of NCT Delhi
Delhi High Court · (2026) 01 DEL CK 2013
BNS-Section 74/75/351(2)POCSO Act-Section 10BNSS-Section 183
High Courts09 Jan 2026Allowed
Nikhil Bajaj Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2012
BNS-Section 78/79/351(2)/356(2)
High Courts09 Jan 2026Allowed
Hannan Vs State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2011
BNS-Section 318(4)/336(3)/340(2)Passport Act-Section 12
High Courts09 Jan 2026Allowed
Tata Steel Limited Vs Ministry Of Corporate Affairs, Through Secretary & Anr.
Delhi High Court · (2026) 01 DEL CK 2010
Constitution of India, 1950-Articles 226 and 227, 227, 136, 226/227Arbitration and Conciliation Act, 1996-Section 32(2)(c), 16, 11, 17, 37, 5, 11(4), 11(7)Companies Act, 1956
High Courts09 Jan 2026Allowed
Abhishek Kumar Vs State Of NCT Of Delhi & Anr
Delhi High Court · (2026) 01 DEL CK 2007
Code of Criminal Procedure, 1973-Section 482, 156(3), 156(1), 155(2)Indian Penal Code, 1860-Sections 498A/406/34, 498A, 406/498A/34Hindu Marriage Act, 1955
High Courts09 Jan 2026Dismissed
Akhtar Hussain Vs State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2006
Protection of Children from Sexual Offences Act, 2012-Section 4, 29, 30IPC-Sections 376/506, 363/506, 363, 506, 302Code of Criminal Procedure 1973-Section 164, 374, 374(2), 161, 294
High Courts09 Jan 2026Allowed
Badal @ Prince Malhotra Vs State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2005
Indian Penal Code, 1860-Section 376(2)(i), 363, 302Protection of Children from Sexual Offences Act, 2012-Section 4, 29, 30, 6Code of Criminal Procedure, 1973-Section 164, 374, 374(2), 294, 161
High Courts09 Jan 2026Disposed Of
Kalpataru Projects International Limited Vs Northern Railway
Delhi High Court · (2026) 01 DEL CK 2004
Arbitration and Conciliation Act, 1996-Sections 11(4), 11(6), 21, 12(5), 34(2)(a)(v), 18, 11(2), 11(8), 11(5), 12, Schedule IVArbitration and Conciliation (Amendment) Act, 2015German Code of Civil Procedure, 1877-Section 1034(2), 1032(3)