CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,14,574 judgments · page 46 of 5,729

High Courts12 Aug 2026Appeals dismissed

State (Nct Of Delhi) Vs Jagdish

Delhi High Court

Code of Criminal Procedure, 1973-Section 378Indian Penal Code, 1860-Sections 279 and 304AMotor Vehicles Act, 1988-Section 133
Read judgment
High Courts12 Aug 2026Appeal dismissed and disposed of

Ms. Reshma Vs Ms. Shahnaz Parveen

Delhi High Court

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, Order 1 Rule 10; Section 96 read with Order XLI Rule 1
Read judgment
High Courts11 Aug 2026Dismissed

National Highways Authority Of India Vs KNR Constructions Ltd.

Delhi High Court · (2026) 08 DEL CK 4399

Arbitration and Conciliation Act, 1996-Section 34, 34(4), 31, 31(7)(a), 33, 33(1), 32, 32(2)(c), 21, 23, 24, 16, 16(2), 2(4), 4, 12, 37, 18, 19, 28(3), 28(1)(a), Sixth ScheduleArbitration and Conciliation (Amendment) Act, 2015Arbitration Act, 1940
Read judgment
High Courts11 Aug 2026

Ali Fatima Vs Safdar Raza & Ors.

Delhi High Court · (2026) 08 DEL CK 4421

Code of Civil Procedure, 1908-Section 41 Rule 1, 151, Order VII Rule 11, 100Code of Criminal Procedure, 1973-Section 125Domestic Violence Act, 2005-Section 2(q), 2(s), 3, 17, 17(2), 19, 19(1)(f), 26
Read judgment
High Courts11 Aug 2026

Mangal Singh & Anr. Vs Leela Wati

Delhi High Court · (2026) 08 DEL CK 4423

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11Transfer of Property Act, 1882-Section 54Bharatiya Sakshya Adhiniyam, 2023-Section 60
Read judgment
High Courts11 Aug 2026

Government Of NCT Of Delhi Vs Ruksana Bano & Ors.

Delhi High Court · (2026) 08 DEL CK 4292

Delhi Land Reforms Act, 1954-Section 3(13), 23, 24, 81, 81(2), 82, 84, 85, 86A, 87, 150(3), 150(3)(e), 185(3), 185(4)Delhi Municipal Corporation Act, 1957-Section 2(52), 2(61), 507, 507(a), 507(b), 507(c)Delhi Development Act, 1957-Section 1(2), 2(d), 2(e), 7, 7(2)(b), 8, 8(2)(c), 9, 11, 12, 12(1), 12(3), 29, 53
Read judgment