COURT ARCHIVE

Delhi High Court judgments, 2026

7,336 judgments · page 281 of 367

High Courts25 Feb 2026

Landmark Crafts Limited Vs Romil Gupta Trading As Sohan Lal Gupta & Anr.

Delhi High Court · (2026) 02 DEL CK 2702

Trade Marks Act, 1999-Section 2(s), 23, 57, 57(4), 91Trade Marks Rules, 2017-Rule 25, 25(1), 25(2), 37, 57(1), 57(4), 100, 100(1)

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High Courts25 Feb 2026Allowed

Manoj Vs State

Delhi High Court · (2026) 02 DEL CK 2708

Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 342, 323, 34, 376, 376(2)(g), 366, 376(e), 341, 109, 375

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High Courts25 Feb 2026Dismissed

Union Of India & Ors. Vs Ms. Chetana Kandpal & Ors.

Delhi High Court · (2026) 02 DEL CK 2323

Constitution of India-Article 226, 227

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High Courts25 Feb 2026

S T Products Through Its Proprietor Mr Sushil Tripathi Vs Borsad Tobacco Company Private Limited

Delhi High Court · (2026) 02 DEL CK 2341

Code of Civil Procedure, 1908-Order XXXIX Rule 4

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High Courts25 Feb 2026

M/S Ajuni Enterprises Pvt. Ltd. Through Its Director Sh. Kuljeet Singh Vs Mr. Arsh Mohammad & Ors.

Delhi High Court · (2026) 02 DEL CK 2730

Code of Civil Procedure, 1908-Order XIII-A, XXXVIICentral Goods and Services Tax Rules, 2017-Rules 42 and 43Central Goods and Services Tax Act, 2017-Section 16, 16(2)(b)

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High Courts25 Feb 2026

M G Dawood Miakhhan Vs Election Commission Of India & Anr.

Delhi High Court · (2026) 02 DEL CK 2734

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High Courts25 Feb 2026

Vandana Mishra Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2736

Constitution of India-Article 14

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High Courts25 Feb 2026

M/s Edapally to Kodungallur Highway Private Limited & Anr. Vs National Highway Authority Of India

Delhi High Court · (2026) 02 DEL CK 2748

Arbitration and Conciliation Act, 1996-Section 9

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High Courts25 Feb 2026

Tata Capital Limited Vs Madhav Diesels & Ors.

Delhi High Court · (2026) 02 DEL CK 2753

Arbitration and Conciliation Act, 1996-Section 15, 11(6), 14(1), 12(2)

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High Courts25 Feb 2026

Oriental Foundry Private Limited Vs Union Of India

Delhi High Court · (2026) 02 DEL CK 2757

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 8, 11(6-A), 12(2), 12(5), 16, 21, 37, 9, 17, Fourth Schedule

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High Courts25 Feb 2026

Shri Bhagwan Das Smriti Trust Vs Millenium Education Management Pvt. Ltd.

Delhi High Court · (2026) 02 DEL CK 2758

Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17, Fourth Schedule

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High Courts25 Feb 2026

Royal Drink Xpurt Vs Ms Central Secretariat Club

Delhi High Court · (2026) 02 DEL CK 2762

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)

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High Courts25 Feb 2026

Vimla Singh Ex PGT History Vs Commissioner Kendriya Vidyalaya Sanghathan

Delhi High Court · 2026 INSC 143

Central Civil Services (Pension) Rules, 1972-Rule 26Payment of Gratuity Act, 1972-Section 2(e), 4, 14Societies Registration Act, 1860

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High Courts25 Feb 2026

RS Meena Vs MCD & Ors

Delhi High Court · (2026) 02 DEL CK 2807

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High Courts25 Feb 2026

Govind Jee Dairy Milk Pvt. Ltd & Anr. Vs SSP Private Limited

Delhi High Court · (2026) 02 DEL CK 2150

Negotiable Instrument Act, 1881-Section 138

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High Courts25 Feb 2026Allowed

Mohammad Parwej Vs State (NCT Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2151

Indian Penal Code-Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012-Section 6Code of Criminal Procedure, 1973-Section 164, 482

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High Courts25 Feb 2026