High Courts05 Jan 2026
Arshi Parveen Vs Maqsood @ Sonu
Delhi High Court · (2026) 01 DEL CK 2230
Code of Criminal Procedure, 1973-Section 125
COURT ARCHIVE
Delhi High Court judgments
1,15,525 judgments · page 365 of 5,777
High Courts05 Jan 2026Disposed Of
Pankaj Vs Archana & Anr.
Delhi High Court · (2026) 01 DEL CK 2231
Code of Criminal Procedure, 1973-Section 125
High Courts05 Jan 2026Disposed Of
Mukesh Kumar Vs State
Delhi High Court · (2026) 01 DEL CK 2233
Indian Penal Code, 1860-Section 392, 411, 379, 506, 390, 378Code of Criminal Procedure, 1973-Section 313, 161
High Courts05 Jan 2026Disposed Of
Parvesh Mann @ Sagar Mann Vs State NCT Of Dellhi
Delhi High Court · (2026) 01 DEL CK 2234
Maharashtra Control of Organised Crime Act, 1999-Sections 3, 4Code of Criminal Procedure, 1973-Section 353BNSS, 2023-Section 258
High Courts05 Jan 2026Dismissed
Sazid Vs State (NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2239
Indian Penal Code, 1860-Section 308, 323, 324, 325, 326, 341, 379, 34Indian Evidence Act-Section 65BCr.P.C.-Section 389(1), 161, 313, 315
High Courts05 Jan 2026Disposed Of
Central Bureau Of Investigation Vs Kulwant Rai
Delhi High Court · (2026) 01 DEL CK 2270
Code of Criminal Procedure, 1973-Section 378(2)(b), 313Customs Act, 1962-Section 102, 108, 108(b)Indian Penal Code, 1860-Section 120B, 489B, 489C, 489D
High Courts05 Jan 2026Allowed
Akash Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2280
Limitation Act, 1963-Section 5BNSS, 2023-Section 528Indian Penal Code-Section 34, 390, 392, 397, 411
High Courts05 Jan 2026Dismissed
Dharmendra Kumar Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2284
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 415(2), 528Protection of Children from Sexual Offences Act, 2012-Section 9(m), 10, 6, 33, 33(2), 29Indian Penal Code-Section 354, 376, 354A, 354B
High Courts05 Jan 2026Disposed Of
Vinod @ Vinode @ Bhole Vs The State (Govt of NCT) Delhi
Delhi High Court · (2026) 01 DEL CK 2288
IPC-Sections 364A/368/344/347/120B/34Delhi Prison Rules, 2018-Rule 1223(ii), 1220, 2(1)Arms Act-Section 25
High Courts05 Jan 2026Disposed Of
Vasudev Vs State NCT Govt Of Delhi
Delhi High Court · (2026) 01 DEL CK 2289
IPC-Section 302Delhi Prison Rules, 2018-Rule 1212, 1221, 1229, 1231
High Courts05 Jan 2026Allowed
Krishan Chand Sharma Vs Delhi Development Authority & Ors
Delhi High Court · (2026) 01 DEL CK 2297
High Courts05 Jan 2026Allowed
Tulip Multispecialty Hospital Private Limited Vs Akhil Saxena & Anr.
Delhi High Court · (2026) 01 DEL CK 2327
Code of Criminal Procedure, 1973-Section 397, 482, 200, 204, 239, 251, 252, 258, 322, 262 to 265Companies Act, 2013-Section 452N.I. Act-Section 138, 143
High Courts05 Jan 2026Dismissed
Ravinder Singh Gandoak Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2329
Constitution of India-Article 226/227Code of Criminal Procedure (Amendment) Act, 2005-Section 482, 311, 311A, 173, 27IPC-Sections 420/468/471/120B
High Courts05 Jan 2026Dismissed
Dinesh Sethi Vs Commissioner Of NDMC (now known as MCD) & Ors.
Delhi High Court · (2026) 01 DEL CK 2339
Code of Civil Procedure, 1908-Section 100, Order 7 Rule 11(d), V Rule 20, O.7R.11MCD Act, 1957-Section 343(1), 343, 344Delhi Special Provision Act, 2014
High Courts05 Jan 2026Dismissed
Raushan Kumar Mishra & Anr. Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2341
Indian Penal Code, 1860-Section 302, 120B, 201, 482, 34Arms Act, 1959-Section 27Code of Criminal Procedure, 1973-Section 227, 228, 161
High Courts05 Jan 2026Allowed
Sarvesh Puri Vs Rishab Kumar
Delhi High Court · (2026) 01 DEL CK 2342
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 138(b), 142(b), 142(2)(a), 118, 139CrPC-Section 482
High Courts05 Jan 2026Allowed
Manoj Mishra Vs State (GNCTD) & Anr.
Delhi High Court · (2026) 01 DEL CK 2347
Code of Criminal Procedure, 1973-Section 482, 483, 173, 173(8)Indian Penal Code, 1860-Section 341, 506, 34, 304, 354, 120B, 421, 339
High Courts05 Jan 2026Disposed Of
Avinash Singh Vs State
Delhi High Court · (2026) 01 DEL CK 2353
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 174A, 174, 174(A), 174(A)(1)Code of Criminal Procedure, 1973-Section 82, 82(1), 82(2), 82(3), 82(4), 40, 40(2), 41, 42, 43, 73, 83, 84
High Courts05 Jan 2026Dismissed
Sh. Vimal Ghai Vs Sh. M. P. Sharma
Delhi High Court · (2026) 01 DEL CK 2354
Code of Criminal Procedure, 1973-Section 482, 311Negotiable Instruments Act-Section 138, 142Constitution of India-Article 21
High Courts05 Jan 2026Partly Allowed
Saurav Gupta Vs State
Delhi High Court · (2026) 01 DEL CK 2361
IPC-Section 394, 397, 341, 323, 506Cr.P.C.-Section 313Indian Evidence Act-Section 47