High Courts08 Sept 2026Allowed
Savita Kataria & Ors. Versus Union Of India
Delhi High Court · 2026:DHC:7672
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), Section 124-A
COURT ARCHIVE
Delhi High Court judgments, 2026
7,124 judgments · page 29 of 357
High Courts08 Sept 2026Allowed
N.I.I.T. Ltd. Versus Regional Provident Fund Commissioner
Delhi High Court · 2026:DHC:7623
Employees Provident Fund & Miscellaneous Provisions Act, 1952-Section 7AConstitution of India-Article 226
High Courts08 Sept 2026Allowed
Ram Parvesh Singh & Ors Versus Union of India
Delhi High Court · 2026:DHC:7674
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts08 Sept 2026Allowed
Smt. Shahnaz Begum Versus Union of India
Delhi High Court · 2026:DHC:7677
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124-A
High Courts08 Sept 2026Allowed
Dharmendra Singh & Anr Versus Fazlu Rehman
Delhi High Court · 2026:DHC:7603-DB
Civil Procedure Code, 1908-Section 9, Order VII Rule 11(d)Transfer of Property Act, 1882-Section 53-ARegistration Act, 1908-Section 17(1-A), Section 49
High Courts08 Sept 2026Disposed of
Dy.General Manager State Bank Versus Vijay Singh
Delhi High Court · 2026:DHC:7624
Industrial Disputes Act, 1947-Section 25F, 25BConstitution of India-Article 226, 227
High Courts08 Sept 2026Dismissed
Gurudhiyan Singh Rana Versus Indomag Steel Technology Ltd.
Delhi High Court · 2026:DHC:7658
Constitution of India-Article 226, 227
High Courts08 Sept 2026Partially allowed
M/S Intersales & Anr. Versus Union of India & Anr.
Delhi High Court · 2026:DHC:7615-DB
Foreign Exchange Regulation Act, 1973-Section 18(2), 18(3), 50, 54, 68(1)Foreign Exchange Management Act, 1999-Section 35
High Courts08 Sept 2026Disposed of
Tarkeshwar Versus A.V. Engineering Industries Pvt. Ltd.
Delhi High Court · 2026:DHC:7622
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F
High Courts08 Sept 2026Partially allowed
Isgec Heavy Engineering Limited Versus Prakash Industries Limited
Delhi High Court · 2026:DHC:7587
Arbitration and Conciliation Act, 1996-Section 34, 31A(3)
High Courts08 Sept 2026Dismissed
Amar Bahadur Singh & Anr. Versus Ram Pati Devi
Delhi High Court · 2026:DHC:7627
Code of Civil Procedure, 1908-Section 96, Order XLI, Order XXXIX Rule 1, 2, Section 151Registration Act, 1908-Section 17(1A)Transfer of Property Act, 1882-Section 53A, 106
High Courts08 Sept 2026Dismissed
Ultratech Cement Ltd Versus Competition Commission of India & Anr.
Delhi High Court · 2026:DHC:7617-DB
Competition Act, 2002-Section 7(1), 16, 18, 19, 26(1), 36Competition Commission of India (General) Regulations, 2009-Regulation 21, 25, 37(1)Code of Civil Procedure, 1908-Order I Rule 10
High Courts08 Sept 2026Dismissed
Sandeep Kumar Versus State NCT of Delhi
Delhi High Court · 2026:DHC:7635
Bharatiya Nyaya Sanhita, 2023-Section 140(2), 309(6), 311(3)(5)Constitution of India-Article 14, 21
High Courts08 Sept 2026Allowed
Salman & Ors. Versus State Govt of NCT of Delhi & Anr.
Delhi High Court · 2026:DHC:7642
Indian Penal Code, 1860-Section 498A, 406, 34
High Courts08 Sept 2026Allowed
Gourav Yadav @ Vishu Versus The State Govt of NCT of Delhi
Delhi High Court · 2026:DHC:7634
Bharatiya Nyaya Sanhita, 2023-Section 109(1)/3(5)Arms Act, 1959-Section 25/27
High Courts08 Sept 2026Allowed
Daksh Sharma Versus State NCT of Delhi
Delhi High Court · 2026:DHC:7633
Indian Penal Code, 1860-Section 420
High Courts07 Sept 2026Disposed of
Sunita Vs State (Delhi Admn.)
Delhi High Court · 2026:DHC:7578
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b), 20(ii)(A), 34, 50Code of Criminal Procedure, 1973-Section 313, 428
High Courts07 Sept 2026Disposed of
Rohit Garg Vs Union Of India And Ors
Delhi High Court · 2026:DHC:7502-DB
Central Goods and Services Tax Act, 2017-Section 2(91), 3, 5, 70, 73, 74, 74(1), 74A, 76, 107, 107(6), 122, 122(1), 122(1A), 122(3)(a), 132(1), 137Integrated Goods and Services Tax Act, 2017-Section 3, 20Constitution of India-Article 20(1), 226
High Courts07 Sept 2026Disposed of
Sunita Vs State (Delhi Admn.)
Delhi High Court · 2026:DHC:7578
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(b), 20(ii)(A), 34Code of Criminal Procedure, 1973-Section 313, 428
High Courts07 Sept 2026Disposed of
Vakul Kapoor Vs State
Delhi High Court · 2026:DHC:7579
Indian Penal Code, 1860-Section 363, 366, 376