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Delhi High Court judgments, 2026

7,178 judgments · page 108 of 359

High Courts01 Jul 2026Dismissed

Simbal Singh Vs Amarjit Singh & Anr.

Delhi High Court · (2026) 07 DEL CK 0365

Motor Vehicles Act, 1988-Chapter XI, Chapter XII, Section 110(1), 140, 145 (g), 146, 147, 147(1), 149, 149(2)(a)(ii), 150, 162, 163, 163-A, 164, 165 (1), 166MV (Amendment) Act, 2019-Section 145 (i)Motor Vehicles Act, 1939-Chapter XI
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High Courts01 Jul 2026Disposed Of

E Neeta Devi & Ors. Vs Ashwani Kumar & Ors.

Delhi High Court · (2026) 07 DEL CK 0370

IPC-Section 279/338/304ASalaries & Allowances of Members of the Legislative Assembly (Manipur) Act, 1972-Section 3, 5, 5(4), 11-FMotor Vehicles Act, 1988-Section 168
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High Courts01 Jul 2026Dismissed

Oriental Insurance Co Ltd Vs Vinay Jain & Ors

Delhi High Court · (2026) 07 DEL CK 0372

Indian Penal Code, 1860-Sections 279/338/304-A/427Motor Vehicles Act, 1988-Section 166(1)(c), 163-A, Second Schedule, Clause 6Hindu Succession Act, 1956-Section 15(1)(a)
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High Courts01 Jul 2026Partly Allowed

Suman Debnath Vs Union Of India & Anr

Delhi High Court · (2026) 07 DEL CK 0377

Central Civil Services Pension RulesMotor Vehicles Act, 1988-Section 168, 166, sub-section (1), sub-section (4), sub-section (6) of Section 158, 167SSB Rules, 2009-Rule 27
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High Courts01 Jul 2026Disposed Of

M/s. JVG Finance Limited

Delhi High Court · (2026) 07 DEL CK 0379

Reserve Bank of India Act, 1934-Section 45MC, 45MB, 58BCompanies Act, 1956-Section 531, 531A, 536(2), 481, 441, 531(1), 235, 532, 531-ABanking Regulations Act
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High Courts01 Jul 2026Disposed Of

Atul Batra & Ors. Vs BHP Engineers Private Limited & Ors.

Delhi High Court · (2026) 07 DEL CK 0383

Companies Act, 1956-Sections 397/398, 402, 10E, sub-section 4, 477 (2), 397/398/402/403, 477(2)Code of Civil Procedure, 1908-Order 11, Rule 14 of Order 11, 15 Order 11, 18, 21, Section 30, XI, XI Rule 7Companies (Court) Rules, 1959-Rule 6
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High Courts01 Jul 2026Disposed Of

Union Of India Vs Sanjeev Kumar Yadav & Anr.

Delhi High Court · (2026) 07 DEL CK 0420

Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, and Dadra and Nagar Haveli (Police Service) (Amendment) Rules, 2022Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, and Dadra and Nagar Haveli (Civil Service) (Amendment) Rules, 2022National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli (Police Service) Rules, 2003-Schedule III, Rule 2(e), 2(e)(a), 7(3)
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High Courts01 Jul 2026Disposed Of

Saregama India Limited Vs Black Madras Films & Ors.

Delhi High Court · (2026) 07 DEL CK 0423

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 4, VI Rule 2, VI Rule 6, VI Rule 9, 2 Rule 3, V, V Rule 1, V Rule 1(1), V Rule 1(2), XXXIV Rule 4Copyright Act, 1957-Section 2(xx), 2(p), 14(a), 14(d), 14(e), 13(4), 18, 2(y), 2(uu), 2(d)(ii), 2(d)(v), 17(b), 14, 51, 52, 55, 13, 14(c), 18(2), 33(1), 35, 17(c), 55(2), 13(1)(a), 17, 14(a)(vi), 2(a)(iv), 14(a)(iv), 2(d), 2(f), 2(d)(i), 14(a)(v), 2(x), 14(1)(a), 33Indian Contract Act, 1872-Section 31
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High Courts01 Jul 2026Disposed Of

Airports Authority Of India Vs Lata Devi

Delhi High Court · (2026) 07 DEL CK 0424

International Airports Authority of India (General Conditions of Service Regulations) 1980Constitution of India-Articles 226 and 227Contract Labour (Regulation and Abolition) Act, 1970-Section 10(1)
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High Courts01 Jul 2026Dismissed

Amritpal Singh Vs Competent Authority Under Ndps Act & Anr.

Delhi High Court · 2025 INSC 1337

Indian Penal Code, 1860-Sections 120BUnlawful Activities (Prevention) Act, 1967-Sections 17, 18 & 22ANarcotics Drugs and Psychotropic Substances Act, 1985-Sections 23/8(c), 68F (1), 68E, 68F (2), Chapter VA, 68-O (1), 68F, 68-O, 68-I, sub-section (1) of section 68K, 68L, Sub-section (1) of Section 68-O
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