COURT ARCHIVE

Delhi High Court judgments, 2026

7,121 judgments · page 26 of 357

High Courts15 Sept 2026

Deep Chand Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2142

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124-ATerrorist and Disruptive Activities (Prevention) Act, 1987-Sub-section (1) of Section 3

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High Courts14 Sept 2026

Sky High Agro Expo Pvt Ltd Vs Union Of India & Anr

Delhi High Court · (2026) 09 DEL CK 1980

Land Acquisition Act, 1894-Section 4, 6, 11, 18, 18(1), 28-A, 28A(1), 28A(3), 54Amendment Act, 1987-Para 2 (ix) of the Statement of Objects and Reasons

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High Courts14 Sept 2026

P B Agro LLP Vs Union Of India & Ors.

Delhi High Court · 2026 INSC 630

Food Safety and Standards Act, 2006-Section 4, 16(5), 24, 30, 30(2)(a)Constitution of India-Article 226, 226(1), 226(2)Consumer Protection Act, 2019-Section 18

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High Courts14 Sept 2026

Bhoori Devi & Ors. Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 1982

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989

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High Courts14 Sept 2026Partly Allowed

Kancor Ingredients Ltd. & Ors. Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 1979

Code of Criminal Procedure, 1973-Section 482, 251Prevention of Food Adulteration Act, 1954-Section 5, 2(ix)(k), 2(ix), 16(1), 7, 16, 19(2)Prevention of Food Adulteration Rules, 1955-Rules 32(e) and (f), 32(e), 32, 50(7)

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High Courts14 Sept 2026

Mohammad Saqib @ Saqib Iftekar Vs National Investigation Agency

Delhi High Court · 2025 INSC 222

National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Sections 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 18B, 20, 38, 39, 43D(5)

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High Courts14 Sept 2026Allowed

Rajat Kumar Bharti & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 1977

IPC-Section 498A/406/34

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High Courts14 Sept 2026

Karan Singh Vs State Nct Of Delhi

Delhi High Court · (2026) 09 DEL CK 1976

BNS-Section 105

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High Courts14 Sept 2026

Welspring Universal Vs Additional Commissioner Of Central GST

Delhi High Court · (2026) 09 DEL CK 1974

Customs Act, 1962-Sections 58, 65Central Excise Act, 1944-Section 5A(1A), 11BCentral Excise Rules, 2002-Rule 18, 19

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High Courts14 Sept 2026

UOI Vs V.S. Tyagi

Delhi High Court · (2026) 09 DEL CK 1978

Industrial Disputes Act, 1947-Section 33-C(2)Constitution of India-Article 226

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High Courts10 Sept 2026Disposed of

Hindustan Unilever Limited Vs Kwick Living (I) Private Limited

Delhi High Court · (2026) 09 DEL CK 1298

Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2, Section 151Trade Marks Act, 1999-Section 29(8), 30(1)Constitution of India-Article 19(1)(a), Article 19(2)

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High Courts10 Sept 2026Dismissed

Anil Kumar & Ram Ashish Vs Rangi Lal

Delhi High Court · (2026) 09 DEL CK 1297

Code of Civil Procedure, 1908-Section 96, Order XII Rule 6Indian Easements Act, 1882-Section 52, Section 60(b)Bharatiya Sakshya Adhiniyam, 2023-Section 53

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High Courts10 Sept 2026Allowed