High Courts10 Mar 2026
Ravi Sharma, Advocate Vs Union Of India, Ministry Of New And Renewable Energy, Through-Secretary & Ors.
Delhi High Court · (2026) 03 DEL CK 1869
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 268 of 367
High Courts10 Mar 2026Allowed
Bentley Systems Inc & Anr. Vs Oiltech Engineering India Private Limited & Anr.
Delhi High Court · (2026) 03 DEL CK 1913
Code of Civil Procedure, 1908-Order XIIIA Rules 3 and 6(1)(a), XIII Rule 10, Section 151, XIII-A, VI Rule 1, VI Rule 2, VIII Rule 3A, XI Rule 4, XIII-A Rule 4(1), XIII-A Rule 4(3)Copyright Act, 1957-Section 40International Copyright Order, 1999
High Courts10 Mar 2026
Parle Products Private Limited Vs The Registrar Of Trade Marks & Anr.
Delhi High Court · (2026) 03 DEL CK 1914
Trade Marks Act, 1999-Section 91, 34, 47, 11, 9, 18, 28, 29, 12, 132, Chapter IV, 27 to 34, 9(1), 9(2)(a), 9(1)(b), 11(1), 11(3), 11(4), 18(1), 18(3), 18(4)CPC-Section 10, 11Trade Marks Rules, 2017-Rule 45
High Courts10 Mar 2026
Ms Sharda Rice Mill Vs Pc Modern Rice Mill
Delhi High Court · (2026) 03 DEL CK 1917
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts10 Mar 2026
South Delhi Municipal Corporation Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 1918
High Courts10 Mar 2026
Amit Goel & Anr. Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1921
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 529, 193Constitution of India-Article 227Bharatiya Nyaya Sanhita, 2023-Section 303(2)
High Courts10 Mar 2026
Amit Bhandari Vs State Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 1922
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita-Sections 316(5), 318(4), 336(3), 340(2)IT Act-Sections 65, 66
High Courts10 Mar 2026
Dheerpal @ Bagadi @ Deepak Vs Govt Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 1923
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Maharashtra Control of Organised Crime Act, 1991-Section 3(1), 3(4), 3(5), 23(1)(a), 2(1)(d), 2(1)(e), 2(1)(f), 21(4)
High Courts10 Mar 2026
Manoj @ Morkheri Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1924
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Maharashtra Control of Organised Crime Act, 1999-Sections 3(1)/3(4)/3(5), 23(1)(a), 2(1)(d), 2(1)(e), 2(1)(f), 21(4)(b)Indian Penal Code, 1860-Sections 302, 364A, 384
High Courts10 Mar 2026
Heineken Asia Pacific Pte. Ltd. Vs Mr. Vijay Keshav Wagh & Ors.
Delhi High Court · (2026) 03 DEL CK 1925
Copyright Act, 1957-Section 50, 45, 13(1)(a), 17, proviso to Section 45(1), 13, 17 and 45(1), 28A, 40, 41Trade Marks Act, 1999-Section 3Copyright Rules, 2013-Rule 70(6), 70
High Courts10 Mar 2026
Info Edge (India) Limited Vs Pradeep Namdeo & Anr.
Delhi High Court · (2026) 03 DEL CK 1949
Trade Marks Act, 1999-Section 91, 11, 18(1)Trade Mark Rules, 2017-Rule 45, 46
High Courts10 Mar 2026
Meena Singhal & Ors. Vs Chaman Lal & Ors.
Delhi High Court · (2026) 03 DEL CK 1956
Motor Vehicles Act 1988-Section 166(3)Motor Vehicles Act of 1939-Section 110-A (3)Motor Vehicles (Amendment) Act of 1994
High Courts10 Mar 2026
M/s Synergy Consultants Vs M/s T.D. Williamson India Pvt. Ltd.
Delhi High Court · (2026) 03 DEL CK 1958
Arbitration and Conciliation Act, 1996-Section 34, 37, 11, 31(7)Companies Act, 1956
High Courts10 Mar 2026
Devyani International Limited Vs Paichmuthu Pandara Thevar Proprietor Of MS Balaji Caterers & Anr.
Delhi High Court · (2026) 03 DEL CK 1960
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts10 Mar 2026
Star Propwell Pvt Ltd Vs State Bank Of India
Delhi High Court · (2026) 03 DEL CK 1961
Limitation Act, 1963-Section 14, 14(2), 18Indian Contract Act, 1872-Section 74Constitution of India-Article 226, 12
High Courts10 Mar 2026
Sejal Scales Vs Axis Bank Limited
Delhi High Court · (2026) 03 DEL CK 1733
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37Stamp Act, 1899
High Courts10 Mar 2026
Nvenia LLC Vs The Controller General Of Patents, Designs And Trademarks
Delhi High Court · (2026) 03 DEL CK 1734
Trade Marks Act, 1999-Section 91, 11, 11(1), 18(1)
High Courts10 Mar 2026
Igatpuri Highway Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 03 DEL CK 1735
Arbitration and Conciliation Act, 1996-Section 9, 34, 21, 11, 17, 12(2), Fourth Schedule
High Courts10 Mar 2026
National Insurance Company Vs Neeta & Ors
Delhi High Court · 2025 INSC 191
Indian Penal Code, 1860-Section 279, 427, 304AMotor Vehicles Act, 1988-Section 166, 140, 168Minimum Wages Act
High Courts10 Mar 2026
Rahul Bansal Vs The Commissioner Of Police & Anr
Delhi High Court · 2024 INSC 867
Constitution of India-Article 226, 227IPCCode of Criminal Procedure, 1973-Section 313