COURT ARCHIVE

Delhi High Court judgments, 2026

7,178 judgments · page 119 of 359

High Courts29 May 2026

Shri Om Prakash Hasija & Ors. Vs Shri Kishan Chand & Ors.

Delhi High Court · (2026) 05 DEL CK 2295

Code of Civil Procedure, 1908-Section 100, 103, 151, 152, 153, Order 6 Rule 17, 1 Rule 10, 41 Rule 31Delhi Rent Control Act, 1958-Section 14 (1) (a), 14 (1) (b), 14 (1) (e)Transfer of Property Act, 1882-Section 116

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High Courts29 May 2026

Badam Singh & Ors. Vs Municipal Corporation Of Delhi

Delhi High Court · (2026) 05 DEL CK 2296

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21

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High Courts29 May 2026

Devender Vs Delhi Cantonment Board & Anr.

Delhi High Court · (2026) 05 DEL CK 2400

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High Courts29 May 2026

Malabar Carpet Export Vs Tiger Logistics (India) Ltd. & Anr.

Delhi High Court · (2026) 05 DEL CK 2401

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11, VII Rule 11(d), I Rule 10, I Rule 10(2)Multimodal Transportation of Goods Act, 1993-Section 24, 29, 2(k) and (l)Limitation Act, 1963-Section 28(2)

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High Courts29 May 2026

M/S PPK Newsclick Studio Pvt. Ltd. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2363

IPC-Section 406, 420, 120B, 415Constitution of India-Article 226, 21, 14Cr.P.C.-Section 482, 157, 154, 155, Chapter XII, 172

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High Courts29 May 2026

Ompal Vs Chairman, Town Vending Committee & Ors.

Delhi High Court · (2026) 05 DEL CK 2364

Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21

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High Courts29 May 2026

Renu Daga Vs Pradeep Kumar

Delhi High Court · (2026) 05 DEL CK 2369

Code of Civil Procedure, 1908-Section 96, 151, Order VII Rule 11Indian Evidence Act, 1872-Section 116

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High Courts29 May 2026

Jeet Singh Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2374

Constitution of India-Article 226, 21Central Services (Medical Attendance) Rules, 1944-Section 2, Annexure VIII

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High Courts29 May 2026

Karan Luthra Now Deceased Vs M S Krishna Estate & Ors.

Delhi High Court · (2026) 05 DEL CK 2322

CPC-Order 1 Rule 10, 23 Rule 3, 39 Rules 1 & 2

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High Courts29 May 2026

The Nippon Signal Co., Ltd. Vs Assistant Controller Of Patents And Designs

Delhi High Court · (2026) 05 DEL CK 2324

Patents Act, 1970-Section 117A, 15, 12 and 13, 2(1)(ja), 3(k), 57(6), 2(1)(j), 3, 10(4)(c)

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High Courts29 May 2026

Krishna Malhotra Vs Kishan Dhingra & Anr.

Delhi High Court · (2026) 05 DEL CK 2325

Indian Succession Act, 1925-Section 299, 276, 63(c)Indian Evidence Act, 1872-Section 68

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High Courts29 May 2026

Baburam Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 2331

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A

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High Courts29 May 2026

Dr Aman Choudhary & Anr. Vs National Board Of Examination In Medical Sciences & Ors.

Delhi High Court · (2026) 05 DEL CK 2499

Constitution of India-Articles 226, 227, 14Rajasthan Service Rules, 1951-Rule 112

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High Courts29 May 2026

Vision College Of Teachers Training Vs National Council For Teacher Education & Anr

Delhi High Court · (2026) 05 DEL CK 2517

Constitution of India-Article 226NCTE Act-Section 18NCTE (Recognition Norms & Procedure) Regulations, 2014-Regulation No. 7, No. 7(1), No. 7(7)

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High Courts29 May 2026

Bansur Mahavidhyalaya & Anr. Vs National Council For Teacher Education & Anr

Delhi High Court · (2026) 05 DEL CK 2538

Constitution of India-Article 226National Council for Teacher Education Act, 1993-Chapter IVNational Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014-Rule 6A, Appendix-15, Appendix-13

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High Courts29 May 2026

Abhishek Singh Vs All India Institute Of Medical Sciences & Ors.

Delhi High Court · (2026) 05 DEL CK 2540

Constitution of India-Article 226, 226 (2)All India Institute of Medical Sciences Act, 1956AIIMS (Amendment) Act, 2012

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High Courts29 May 2026

Robert A. Merry And Co. Ltd. Vs Piccadily Agro Industries Ltd

Delhi High Court · (2026) 05 DEL CK 2441

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Section 11(3)(a), 27, 27(2), 28, 28(3), 29(2)(b), 29(2)(c), 29(3), 30, 34, 35, 57(2)FSSAI Regulations, 2018

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High Courts29 May 2026