High Courts07 Jan 2026Allowed
Vinod Vs State
Delhi High Court · (2026) 01 DEL CK 2252
Indian Penal Code, 1860-Section 302CrPC-Section 161
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 361 of 5,777
High Courts07 Jan 2026Dismissed
Heera Devi Vs State Of Delhi
Delhi High Court · (2026) 01 DEL CK 2253
Indian Penal Code, 1860-Section 302CrPC-Section 174, 313India Evidence Act, 1872-Section 8, 27
High Courts07 Jan 2026Disposed Of
Dhruv Chawla Vs Ekta Chawla
Delhi High Court · (2026) 01 DEL CK 2287
Evidence Act-Section 165Cr.P.C.-Section 91
High Courts07 Jan 2026Dismissed
Harjog Overseas Through Its Proprietor Dhanraj Singh Sodhi Vs Sardar Sardul Singh Jolly
Delhi High Court · 2025 INSC 772
Code of Civil Procedure, 1908-Section 96, Order XLI, XII Rule 6, XX Rule 6ATransfer of Property Act, 1882-Sections 5, 7, 8, 105Indian Evidence Act-Section 116
High Courts07 Jan 2026Allowed
Arun Kumar Bagla Vs M/s SCJ Plastics Ltd
Delhi High Court · 2024 INSC 626
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 305Indian Penal Code-Section 420, 415
High Courts07 Jan 2026Allowed
Ashok Kumar Vs Commissioner Of Police & Ors.
Delhi High Court · (2026) 01 DEL CK 2324
Indian Penal Code, 1860-Section 307, 324, 326, 34Delhi Police (Punishment and Appeal) Rules, 1980-Rule 11, 11(1), 11(3)
High Courts07 Jan 2026Allowed
Smt Niramal Devi Vs Government Of NCT Of Delhi & Anr
Delhi High Court · (2026) 01 DEL CK 2326
Recruitment Rules
High Courts07 Jan 2026Disposed Of
Sumeet Suri Vs State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2334
IPC-Section 409, 420, 468, 471CrPC-Section 389, 357ABNSS-Section 430
High Courts07 Jan 2026Dismissed
Bajrang Pal Vs The State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2358
POCSO-Section 10, 2(d), 29Cr.P.C.-Section 357, 428, 164, 313
High Courts07 Jan 2026Dismissed
Dinesh Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2380
High Courts07 Jan 2026Disposed Of
Sarita Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 2400
High Courts07 Jan 2026Allowed
Laiq Ahamad Alias Saenve Alam Vs State Of Gnct Of Delhi
Delhi High Court · (2026) 01 DEL CK 2407
BNS-Section 309(6), 310(2), 311, 317(3), 61(2), 3(5)Arms Act-Section 25, 27
High Courts07 Jan 2026Allowed
Pushkar Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2410
BNS-Section 110/351(3)/3(5)
High Courts07 Jan 2026Allowed
Parveen Vs The State NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2415
NDPS Act-Section 22/25/29, 37
High Courts07 Jan 2026Allowed
Karan Kumar Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2418
BNS-Section 109(l)/115(2)/61(2)/3(5)
High Courts07 Jan 2026Allowed
Rakesh@ Raka@ Pehlwan Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 01 DEL CK 2429
IPC-Section 307, 506, 34Arms Act-Section 25, 54, 59
High Courts07 Jan 2026Dismissed
Ghanshyam Das Vs Union Of India & Anr.
Delhi High Court · (2026) 01 DEL CK 2434
The Rights of Persons with Disabilities Act, 2016
High Courts07 Jan 2026Disposed Of
Union Of India & Ors. Vs Naresh
Delhi High Court · (2026) 01 DEL CK 2443
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 10(2), 11, 14, 14(2), 15, 24Central Civil Services (Conduct) Rules, 1964-Rule 3-C
High Courts07 Jan 2026Disposed Of
Birendra Singh Kunwar Vs Union Of India Through Secretary (R) & Anr.
Delhi High Court · (2026) 01 DEL CK 2444
CCS (Pension) Rules, 1972-Rule 8, 9, 9(1)CCS (Conduct) Rules, 1964-Rule 3(1)(i) and (iii), 21(2)Central Civil Services (Classification, Control & Appeal) Rules, 1965-Rule 9, 11, 14, 15(3)
High Courts07 Jan 2026Dismissed
Dr. Lakshay Beriwal Vs Guru Teg Bahadur Hospital & Ors.
Delhi High Court · (2026) 01 DEL CK 2460
Central Civil Services (Leave) Rules, 1972Medical Council of India Regulations-Regulation 9