High Courts25 Sept 2026
PCS Management Consultancy Private Limited Vs Union Of India Thr Gm Northern Railways
Delhi High Court · (2026) 09 DEL CK 4752
Arbitration & Conciliation Act, 1996-Section 11(6), 12
COURT ARCHIVE
Delhi High Court judgments
1,14,311 judgments · page 7 of 5,716
High Courts25 Sept 2026Dismissed
K.P. Singh III Vs UOI & Ors.
Delhi High Court · (2026) 09 DEL CK 4751
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1972-Section 5
High Courts25 Sept 2026Disposed Of
Ms Sarita Goswami Vs M/s Subhash Infra Engineers Pvt Ltd
Delhi High Court · (2026) 09 DEL CK 4750
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12(2)
High Courts25 Sept 2026Disposed Of
Tata Capital Housing Finance Limited Vs Munasim & Anr.
Delhi High Court · (2026) 09 DEL CK 4748
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12(2)
High Courts25 Sept 2026Disposed Of
Sh Ram Sagar Kumar & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4747
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts25 Sept 2026Dismissed
Skill System And Welfare Society Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 4746
Constitution of India-Article 226
High Courts25 Sept 2026Dismissed
CPL Sachin Kumar Solanki (Retd) Vs Union Of India & Ors.
Delhi High Court · (2026) 09 DEL CK 4745
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Constitution of India-Article 226, 227
High Courts25 Sept 2026Allowed
Anurag Sinha Vs DDGI, Gurugram Zonal Office
Delhi High Court · (2026) 09 DEL CK 4744
Health Security SE National Security Cess Act, 2025-Section 18(1)(a), 19(1)(a)Central Excise Act-Section 9(1)(b)HSNS Cess Rules, 2026-Rule 32
High Courts25 Sept 2026Allowed
Ankur Yadav & Ors. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4863
IPC-Section 498A, 406, 34
High Courts25 Sept 2026
Manoj Chaudhary Vs The State NCT Of Delhi
Delhi High Court · 2026 INSC 1022
Constitution of India-Article 22, 22(1), 22(2), 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Children from Sexual Offences Act, 2012
High Courts25 Sept 2026Allowed
Dilip Kumar & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4861
IPC-Section 498A, 406, 34
High Courts25 Sept 2026Allowed
Avjeet Singh Plaha Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4860
IPC-Section 354, 341, 506, 323
High Courts25 Sept 2026Dismissed
Deepak Alias Appu Vs The State (Govt. Of NCT Delhi)
Delhi High Court · (2026) 09 DEL CK 4859
NDPS Act-Section 21/25/29
High Courts25 Sept 2026Dismissed
M/S Vertilink Media Solutions Private Limited Vs Anti Evasion Branch & Ors.
Delhi High Court · (2026) 09 DEL CK 4858
Central Goods and Services Tax Act, 2017-Section 6, 6(2)(b), 16(2)(c), 73, 74, Explanation 1 to Section 74, 75(13)Maharashtra Goods and Services Tax Act, 2017Integrated Goods and Services Tax Act, 2017-Section 20
High Courts25 Sept 2026Allowed
Nishant Tandon Vs State Of NCT Of Delhi Through SHO Of PS Sunlight Colony & Anr.
Delhi High Court · (2026) 09 DEL CK 4857
IPC-Section 279/338
High Courts25 Sept 2026Allowed
Vijay Singh Vs Union Of India (Ministry Of Railway)
Delhi High Court · (2026) 09 DEL CK 4856
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A
High Courts25 Sept 2026Allowed
Seema Vs State NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4855
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Sections 302, 120B, 34
High Courts25 Sept 2026Allowed
Sunil Kumar Singh @ Babbu Singh & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 09 DEL CK 4854
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(1)(r)(s)
High Courts25 Sept 2026Dismissed
M S Shyam Sunder Tyagi Vs Public Works Department Government Of NCT Of Delhi
Delhi High Court · (2026) 09 DEL CK 4853
Indian Stamp Act, 1899
High Courts25 Sept 2026Dismissed
Aman @ Sonu Vs State (NCT of Delhi)
Delhi High Court · (2026) 09 DEL CK 4852
IPC-Section 366, 376D, 376(2)(N), 34