High Courts20 Jul 2026
M/S Ingani Jharan Iron Manganese Mines Vs Starlight Ispat Pvt Ltd
Delhi High Court · (2026) 07 DEL CK 1260
COURT ARCHIVE
Delhi High Court judgments
1,14,574 judgments · page 81 of 5,729
High Courts20 Jul 2026
Skylark Infra Engineering Pvt Ltd Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 07 DEL CK 1281
Constitution of India-Article 226, 14, 19(1)(g), 144
High Courts20 Jul 2026
Manish Chawla Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0617
Delhi Municipal Corporation Act, 1957-Section 345ANational Capital Territory of Delhi Laws (Special Provisions) Act, 2011
High Courts20 Jul 2026
Pavit Singh Vs Central Public Information Officer, Central Bureau Of Investigation & Ors.
Delhi High Court · (2026) 07 DEL CK 0743
Right to Information Act, 2005-Section 8(1)(g)
High Courts20 Jul 2026
Sanjay Kumar Meena Vs Delhi Transco Limited & Ors.
Delhi High Court · 2024 INSC 911
Code of Civil Procedure, 1908-Section 151
High Courts20 Jul 2026
Sarita Parwanda Vs Gunjan Kumar
Delhi High Court · (2026) 07 DEL CK 0612
Code of Civil Procedure, 1908-Order XXI Rule 58(4), XLI Rule 1, 26 Rule 9, 21 Rule 58, Section 151
High Courts20 Jul 2026
Rahul Basoya Vs Ritu Bhargarh
Delhi High Court · (2026) 07 DEL CK 0613
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 14(3)
High Courts20 Jul 2026
Avinash Jain Vs Padam Chand Gupta & Anr.
Delhi High Court · (2026) 07 DEL CK 0652
Delhi Rent Control Act, 1958-Section 25-B(8), 14(6), 25B
High Courts20 Jul 2026Allowed
Suraj Vs The State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0540
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528BNS-Sections 290, 106, 3(5)IPC-Sections 288, 304A, 34
High Courts20 Jul 2026
Anuj Das Kaimrana & Ors. Vs The State (N.C.T. Of Delhi) & Anr.
Delhi High Court · (2026) 07 DEL CK 0541
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Jul 2026Allowed
Vaibhava Pandey & Ors. Vs State Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0542
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Jul 2026Allowed
Mohd. Masoom & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0543
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Jul 2026Allowed
Madhu Bala & Anr. Vs State GNCT Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0544
IPC-Section 323, 354-B, 34, 509Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Jul 2026Allowed
Smt Sita & Ors. Vs State Of NCT Of Delhi Through SHO Chhawla & Ors.
Delhi High Court · (2026) 07 DEL CK 0545
IPC-Sections 451, 323, 34, 325Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Jul 2026Dismissed
M/S G.R. Sheetgrah Pvt. Ltd. & Ors. Vs Small Farmers Agri-Business Consortium
Delhi High Court · (2026) 07 DEL CK 0440
Arbitration and Conciliation Act, 1996-Section 34, 23 (4), 294, 29A, 37Negotiable Instruments Act, 1881-provisos (b) and (c) of Section 138Commercial Courts Act, 2015-Section 12A
High Courts20 Jul 2026Disposed Of
Rahul Khurana Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 07 DEL CK 0441
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 5(2)
High Courts20 Jul 2026Disposed Of
Ramesh Kumar Thakur Vs New Delhi Municipal Council & Anr.
Delhi High Court · (2026) 07 DEL CK 0442
Constitution of India-Article 226
High Courts20 Jul 2026Disposed Of
Chander Pal Singh Vs Kamlesh Nagpal
Delhi High Court · (2026) 07 DEL CK 0476
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 27, 151, XXXIX Rules 1 and 2, Forms 47/48 of Appendices A to C, 41 Rule 27Specific Relief Act, 1963-Section 16(c), 16, 20, 21, 22, 23, Explanation (ii) to Section 16
High Courts20 Jul 2026Disposed Of
Harmeet Singh Vs Municipal Corporation Of Delhi
Delhi High Court · (2026) 07 DEL CK 0477
High Courts20 Jul 2026Disposed Of
Engineering Systems Incorporations Vs The Indian Labour Co-Operative Society Ltd
Delhi High Court · (2026) 07 DEL CK 0221
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12