High Courts31 Jul 2026
Shri Narinder Kumar Khullar Vs Shri Rajesh Narula & Ors.
Delhi High Court · (2026) 07 DEL CK 0629
Delhi Rent Control Act, 1958-Section 25B, 25B(8), 25-B(8), 14(1)(e)
COURT ARCHIVE
Delhi High Court judgments
1,14,574 judgments · page 64 of 5,729
High Courts31 Jul 2026
Ashok Kumar Vs Smt Lalita Yadav & Ors.
Delhi High Court · (2026) 07 DEL CK 0601
Specific Relief Act, 1963-Section 6Code of Civil Procedure, 1908-Section 151Constitution of India-Article 227
High Courts31 Jul 2026
Pawan Kumar & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0662
IPC-Sections 498A, 406, 34, 377BNSS-Section 528
High Courts31 Jul 2026Allowed
M/s Wealth Clinic Private Limited & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0663
IPC-Sections 420, 409, 468, 471, 120BBNSS-Section 528
High Courts31 Jul 2026Allowed
Hemant Gupta & Ors. Vs The State Of Govt & Anr.
Delhi High Court · (2026) 07 DEL CK 0664
IPC-Section 498A, 406, 34BNSS-Section 528
High Courts31 Jul 2026
Mohummad Aamir & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0667
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts31 Jul 2026Allowed
Devender Singh & Ors. Vs State NCT of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0691
IPC-Section 498A/406/34
High Courts31 Jul 2026
Sanjay Kumar Pundeer Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0692
BNSS-Section 438(2)
High Courts31 Jul 2026Allowed
Nirbhay Basoya & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0693
BNS-Section 74/115(2)/126(2)/79/351(2)/3(5)
High Courts31 Jul 2026
Inderpal Alias Bhairo Vs State (Govt. Of N.C.T) Of Delhi
Delhi High Court · (2026) 07 DEL CK 0695
IPC-Section 307/120B/147/148/149/34Arms Act-Section 25/27
High Courts31 Jul 2026Allowed
Mukesh Singh Bisht & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0696
IPC-Section 498A/406/34
High Courts31 Jul 2026Dismissed
Mr. Biju Kumar R Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0345
Constitution of India, 1950-Article 226, 21, 227Border Security Force Act, 1968-Section 24 (a), 117, 50Border Security Rules, 1969-Rule 167 (2), 157
High Courts31 Jul 2026Disposed Of
Vijay Kumar & Anr. Vs Vijayanand Roadlines Ltd & Ors.
Delhi High Court · (2026) 07 DEL CK 0385
High Courts31 Jul 2026
Sanskar Projects And Housing Limited & Ors. Vs Realpro Realty Solutions Private Limited & Ors.
Delhi High Court · (2026) 07 DEL CK 0408
Code of Civil Procedure, 1908-Section 151, 149, Order VII Rule 11, 7 Rule 11, Rule 9, 7 Rule 11(a), 11(d), 7 Rule 14(1), 7 Rule 14, 7 Rule 11 CPC, clauses (a) to (e), 27, 5 Rule 1(1), 6, 7, 7 Rule 10, 5 Rule 1 sub-rule (1), 148A, V Rule 1, VII Rule 11(d)Companies Act, 1956Insolvency and Bankruptcy Code, 2016-Section 7
High Courts30 Jul 2026
Puneet Gupta Vs State (Govt. NCT of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0868
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 528, 482, 175(3), 183, 180, 35(3)Code of Criminal Procedure, 1973-Section 438, 482Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989-Sections 3(1)(r), 3(1)(s), 18, 18-A(2)
High Courts30 Jul 2026
Delhi Development Authority Vs Mala Sahni Seth & Anr.
Delhi High Court · (2026) 07 DEL CK 0943
High Courts30 Jul 2026
Smt. Sunita & Ors. Vs Dharam Dass Gupta & Ors.
Delhi High Court · (2026) 07 DEL CK 1033
Code of Civil Procedure, 1908-Section 100, Order 39 Rule 1 and 2Delhi Land Restrictions on Transfer of Property Act, 1972
High Courts30 Jul 2026
Anil Babbar Vs Upasana Kapoor & Ors.
Delhi High Court · (2026) 07 DEL CK 1037
Code of Civil Procedure, 1908-Section 100, 151Indian Penal Code-Sections 498A/406/34, 499
High Courts30 Jul 2026
Mrs Jaishree Gupta Vs Reliance Securities Limited
Delhi High Court · (2026) 07 DEL CK 1039
Code of Civil Procedure, 1908-Section 96, 34Indian Evidence Act, 1872-Section 65-BSpecific Relief Act, 1963-Section 14
High Courts30 Jul 2026
Maha Shiv Enterprises Vs Uma Shankar Sharma & Anr.
Delhi High Court · (2026) 07 DEL CK 1041
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, XVIII Rule 17, 151