High Courts10 Jul 2026Dismissed
Jeevan Prakash And Sons Vs Bharat Rathi
Delhi High Court · (2026) 07 DEL CK 0588
Delhi Rent Control Act, 1958-Section 25B (8), 25BCode of Civil Procedure, 1908-Section 151
COURT ARCHIVE
Delhi High Court judgments
1,15,101 judgments · page 90 of 5,756
High Courts10 Jul 2026
Rajendra Bharti Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0583
Code of Criminal Procedure, 1973-Section 200, 319, 389, 389(1)Indian Penal Code 1860-Sections 120B, 120-B, 34, 193, 201, 217, 409, 420, 420/120B, 467, 467/120B, 468, 468/120B, 471, 471/120BRepresentation of the People Act, 1951-Section 8, 8(3)
High Courts10 Jul 2026Allowed
Pawan Kumar Vs State (NCT of Delhi) & Ors.
Delhi High Court · (2026) 07 DEL CK 0675
IPC-Section 363, 363/366/376(2)(n)Protection of Children from Sexual Offences Act, 2012-Section 5(1)Cr.P.C.-Section 164
High Courts10 Jul 2026Allowed
Nitu Devi Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0316
BNS-Section 316(4)/318(2)/3(5)
High Courts10 Jul 2026Dismissed
Amar Thapa Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0308
NDPS Act-Section 20/25, 37, 19, 24 or 27ACrPC-Section 161, 50Constitution of India-Articles 21 and 22, 22(1), 22
High Courts10 Jul 2026Allowed
Kanna @ Bhuvnesh Vs State (Govt. Of N.C.T) Of Delhi
Delhi High Court · (2026) 07 DEL CK 0317
IPC-Section 307/120B/147/ 148/149/34Arms Act-Section 25/27
High Courts10 Jul 2026Disposed Of
The Oriental Insurance Co Ltd Vs Bimla & Ors.
Delhi High Court · (2026) 07 DEL CK 0351
Fatal Accidents Act, 18551939 Act-Section 110-BMotor Vehicles Act, 1988-Section 168(1)
High Courts10 Jul 2026Dismissed
IFFCO TOKIO GENERAL INSURANCE CO LTD Vs VINOD YADAV & ORS
Delhi High Court · (2026) 07 DEL CK 0353
Motor Vehicles Act, 1988-Section 66, 81(5), 87, 81, Sub-sections (2) and (3) of Section 81, Sub-section (5) of Section 81, 81(3)
High Courts10 Jul 2026Dismissed
Sib General Insurance Co Ltd Vs Smt Kanchan Basnet & Ors.
Delhi High Court · (2026) 07 DEL CK 0354
High Courts10 Jul 2026Disposed Of
Dr. Divya Sharma Vs The Registrar (Delhi Co-operative Societies) & Ors.
Delhi High Court · (2026) 07 DEL CK 0447
Delhi Co-operative Societies Act, 2003
High Courts10 Jul 2026Disposed Of
Vista Information Systems Pvt Ltd Vs Dineshchandra R. Agrawal Infracon Private Limited & Ors.
Delhi High Court · (2026) 07 DEL CK 0227
Arbitration and Conciliation Act, 1996-Section 9, 12, Fourth Schedule, 17
High Courts10 Jul 2026Disposed Of
Mr. Idu Vs Haji Abrar & Ors.
Delhi High Court · (2026) 07 DEL CK 0228
Arbitration & Conciliation Act, 1996-Section 11(6), 12
High Courts10 Jul 2026Disposed Of
Bothanzi Medicals Private Limited Vs Anita Singh
Delhi High Court · (2026) 07 DEL CK 0230
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12, IV ScheduleCompanies Act, 2013Arbitration Act, 1996
High Courts10 Jul 2026Disposed Of
Kumar Electricals And Refrigeration Works Vs Union Of India & Anrs.
Delhi High Court · (2026) 07 DEL CK 0231
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12, Schedule V, VII, proviso to Section 12 (5), 12(5), 4, Seventh Schedule, 7, 12(4), 13(2), 16(2), 21, 33, IVth ScheduleContract Act, 1872-Section 9
High Courts09 Jul 2026
National Highways Authority Of India (NHAI) Vs South Indian Bank Ltd & Ors.
Delhi High Court · (2026) 07 DEL CK 0771
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2), 34(2A), 9, 11, 33, 21, 16
High Courts09 Jul 2026
Indresh Kumar Gupta & Anr. Vs High Court Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0770
Delhi Higher Judicial Service Rules, 1970-Rule 7, 7(2)Constitution of India-Articles 14, 16
High Courts09 Jul 2026
Gourav Tiwari & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 07 DEL CK 0808
Constitution of India-Article 14, 16, 226Mera Yuva Bharat Recruitment Rules, 2026Recruitment Rules of the erstwhile Nehru Yuva Kendra Sangathan
High Courts09 Jul 2026
Sonia D'Souza & Ors. Vs Sheela & Ors.
Delhi High Court · (2026) 07 DEL CK 0815
CPC-Order VII Rule 11, VI Rule 16, Section 151, 7 Rule 11, 10Delhi High Court (Original Side) Rules, 2018
High Courts09 Jul 2026
Ravi Kanta Uppal Vs Mrs. Usha Kakaan & Ors.
Delhi High Court · (2026) 07 DEL CK 0818
Code of Civil Procedure (Amendment) Act, 1976-Order VI Rule 17, Section 151, II Rule 2, VII Rule 11Code of Civil Procedure (Amendment) Acts