High Courts28 Mar 2026
Malti Devi Vs State of NCT Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2044
IPC-Section 498A/304B/34
COURT ARCHIVE
Delhi High Court judgments, 2026
7,284 judgments · page 228 of 365
High Courts28 Mar 2026
Reckitt And Colman Overseas Hygiene Home Limited & Ors. Vs Mr. Akash Arora Trading As M/S Grand Chemical Works
Delhi High Court · (2026) 03 DEL CK 2642
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Designs Act, 2000-Section 2(d)Trade Marks Act, 1999-Section 2(zb), 159
High Courts28 Mar 2026
Krishna Dhankar Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2082
IPC-Section 406, 420, 120B
High Courts28 Mar 2026
James Vs The State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2029
NDPS Act-Section 21/25, 37Foreigners Act-Section 14
High Courts28 Mar 2026
Saga Lifesciences Limited Vs M/S Anaadi Global Co. & Anr.
Delhi High Court · (2026) 03 DEL CK 2032
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151, 20Trade Marks Act, 1999-Section 56, 56(1), 29(2), 28(1) and (3)
High Courts28 Mar 2026
Amit Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2034
IPC-Section 307/435/324/34
High Courts28 Mar 2026
Deepika @ Deepa Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2037
IPC-Section 370/371/419/201/120B/34Juvenile Justice Act-Section 81
High Courts28 Mar 2026
President And Fellows Of Harvard College Vs Controller General Of Patents Designs And Trademarks
Delhi High Court · (2026) 03 DEL CK 2141
Patents Act, 1970-Section 117, 15, 3(j), 3(e), 10(4), 10(5), 10(4)(a), 3(i), 3(c), 3(k)Code of Civil Procedure, 1908-Section 151Patent Rules, 2003-Rule 129
High Courts28 Mar 2026
NEC Corporation Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2026) 03 DEL CK 2138
Patents Act, 1970-Section 117A(2), 15, 2(1)(ja), 64(1)(a), 13(1)(b)
High Courts28 Mar 2026
Bombay Metals (P) Limited Vs Tara Singh Prop. R.S. Industries (Regd) & Anr.
Delhi High Court · (2026) 03 DEL CK 2641
Copyright Act, 1957-Section 50, 45(1), 45
High Courts28 Mar 2026
Bombay Metals Pvt Ltd Vs Tara Singh And Anr
Delhi High Court · (2026) 03 DEL CK 2129
Copyright Act, 1957-Section 50, 45
High Courts28 Mar 2026
Vijay Kumar Diwakar Vs South Delhi Municipal Corporation & Ors.
Delhi High Court · (2026) 03 DEL CK 2170
Delhi Laws (Special Provisions) ActNational Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulations, 2019-Regulation 7National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011-Section 3(2)(ii), 3, 4, 5
High Courts28 Mar 2026
Mohan Babu Gupta Vs State Govt Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 2156
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 37, 41, 41(2), 42, 42(1) second proviso, 42(2), 50Foreigners Act, 1946-Section 14
High Courts28 Mar 2026
UEM India Pvt. Ltd. Vs ONGC Limited
Delhi High Court · (2026) 03 DEL CK 2153
Arbitration and Conciliation Act, 1996-Section 34, 33, 34(4), 31(3), 34(2)(a)(iv), 16Indian Contract Act, 1872-Section 73, 73 to 75
High Courts28 Mar 2026Dismissed
Ram Nath Vs M/s Hindustan Unilever Ltd.
Delhi High Court · (2026) 03 DEL CK 2187
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33C(2), 33C(1), 18(1), 2(p), 10
High Courts28 Mar 2026
Kamala Kishore Vs Suncity Projects Pvt. Ltd.
Delhi High Court · (2026) 03 DEL CK 2185
High Courts28 Mar 2026
Kumar Manish Vs Onicra Credit Rating Agency Of India Limited
Delhi High Court · (2026) 03 DEL CK 2226
Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 34, 20(2), 42, 2(1)(e)Code of Civil Procedure, 1908-Section 20(a), 20
High Courts28 Mar 2026
Reckitt Benckiser India Private Limited Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 36
Foreign Trade (Development and Regulation) Act, 1992-Sections 9, 11, 11(3), 11(5), 13, 15(1)(b), 17Foreign Trade (Regulation) Rules, 1993-Rule 10Constitution of India-Article 226
High Courts28 Mar 2026
Patiala Lace House Through Its Proprietor Vs The New India Assurance Through Its Branch Manager & Ors.
Delhi High Court · (2026) 03 DEL CK 2247
Constitution of India-Article 227