High Courts30 Jul 2026
Rajinder Lal Arora & Ors. Vs Monu Dhingra
Delhi High Court · (2026) 07 DEL CK 0602
Code of Civil Procedure, 1908-Order VI Rule 17, XIV Rule 5, XVIII Rule 17Constitution of India-Article 227
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Delhi High Court judgments
1,14,574 judgments · page 66 of 5,729
High Courts30 Jul 2026
Budh Prakash Vs M/s. Indaso Construction Pvt Ltd & Ors.
Delhi High Court · (2026) 07 DEL CK 0603
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 153, 151, Order VI Rule 17
High Courts30 Jul 2026Allowed
Nirmal Singh Alias Nirmal Srivastava & Ors. Vs The Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0668
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Reena Kumar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0669
Indian Penal Code, 1860-Section 420/34, 420Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026
Rohit Kapur Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0670
Bharatiya Nyaya Sanhita, 2023-Sections 281/125(a), 125(b)IPC-Sections 279/337, 338Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Naajreen @ Naaz Vs The State & Anr.
Delhi High Court · (2026) 07 DEL CK 0553
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 318(4), 61(2)IPC-Section 420, 120BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026
Sanjeev Arora Vs The State Of NCT Of Delih & Anr.
Delhi High Court · (2026) 07 DEL CK 0554
IPC-Sections 376, 506, 509, 323, 354B, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Abhishake Juneja & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0555
IPC-Sections 498A, 406, 34Hindu Marriage Act, 1955Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Batuk Ji Cghs Through Its Authorised Representative Pankaj Shukla & Anr. Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0557
Bharatiya Nyaya Sanhita, 2023-Sections 290/125(b)IPC-Sections 288, 338Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Sonu Mangal & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0558
IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Manish Soni & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0560
Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 316(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026Allowed
Shozeb Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0561
IPC-Sections 324, 506Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts30 Jul 2026
Chandan Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2026) 07 DEL CK 0727
BNS-Section 318(4)/316(2)/3(5)/61(2)/112
High Courts30 Jul 2026Allowed
TV Today Network Vs Saurashtra Aaj Tak & Anr.
Delhi High Court · (2026) 07 DEL CK 0448
Code of Civil Procedure, 1908-Section 96, Order 14 Rule 2, 41 Rule 22 sub-rule (1), XXXIX Rule 4Companies Act, 1956Press and Registration of Books Act, 1867
High Courts30 Jul 2026Disposed Of
Triveni Commercial Complex Welfare Association Vs Sanjeev Khirwar, Commissioner, MCD & Anr.
Delhi High Court · (2026) 07 DEL CK 0453
High Courts29 Jul 2026
Mandke Foundation Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0872
Constitution of India-Article 226, 14 and 21Companies Act, 2013-Section 8, 212, 212(1)(c), 212(7), 212(8), 217, 217(8)Bharatiya Sakshya Adhiniyam, 2023-Section 63(4)
High Courts29 Jul 2026
Anju Sharma Vs Dr. Deepak Oberoi
Delhi High Court · (2026) 07 DEL CK 0881
Code of Civil Procedure, 1908-Order XLI, Section 96, 2(12)Delhi Rent Control Act-Section 6A, 14(1)(e)Transfer of Property Act, 1882-Section 111(a), 109, 54
High Courts29 Jul 2026
Bilal Mir Vs National Investigation Agency
Delhi High Court · 2026 INSC 734
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227Unlawful Activities (Prevention) Act, 1967-Sections 18, 18A, 18B, 20, 38, 39, 44, 44(2), 44(3)(b), 44(c)
High Courts29 Jul 2026
Universal Sompo Gen Ins Co Ltd Vs Reena Kumari & Ors.
Delhi High Court · (2026) 07 DEL CK 0987
Employee's Compensation Act, 1923-Section 17Motor Vehicles Act, 1988-Section 167, 149 (2)(a)(ii)Motor Vehicle and Management Act, 1993 of Nepal
High Courts29 Jul 2026
Satpal Mittal Vs Bimla & Ors.
Delhi High Court · (2026) 07 DEL CK 0991
Employee's Compensation Act, 1923-Section 2(e), 12, 30Central Electricity Authority Regulations, 2010