High Courts22 Jan 2026Dismissed
M/s Meever India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2465
Companies Act, 2013Constitution of India-Article 226, 226(2)Code of Civil Procedure, 1908-Section 20(c), 141
COURT ARCHIVE
Delhi High Court judgments, 2026
7,339 judgments · page 340 of 367
High Courts22 Jan 2026Dismissed
Union Of India & Ors. Vs IC-43997N Col Shiv Kumar Singh
Delhi High Court · (2026) 01 DEL CK 2473
Entitlement Rules for Casualty Pensionary awards to the Armed Forces Personnel, 2008Guide to Medical Officers (Military Pensions), 2008-Para 26, Chapter VI
High Courts22 Jan 2026Dismissed
Union Of India & Ors. Vs Brig. Surya Deo Prasad
Delhi High Court · (2026) 01 DEL CK 2477
Armed Forces Tribunal Act, 2007-Section 31 (1)Entitlement Rules for Casualty Pensionary awards to the Armed Forces Personnel, 2008
High Courts22 Jan 2026Dismissed
Govt. Of NCT Of Delhi & Anr. Vs Gaurav Enterprises
Delhi High Court · (2026) 01 DEL CK 2484
Arbitration and Conciliation Act, 1996-Section 34, 11, 28(1)(a) and 34, 34 & 37, 37Indian Evidence Act, 1872-Section 101Labour Act
High Courts22 Jan 2026Disposed Of
Aashish S Saxena Vs Dr. Col. S. N. Katiyar
Delhi High Court · (2026) 01 DEL CK 2499
Constitution of India-Article 227
High Courts22 Jan 2026Dismissed
Islam Vs The State (Govt. Of NCT) Delhi
Delhi High Court · (2026) 01 DEL CK 2513
Code of Criminal Procedure, 1973-Section 374(2), 207, 313, 232, 428BNSS-Section 415Protection of Children from Sexual Offences Act, 2012-Section 6
High Courts22 Jan 2026Allowed
Wilhelmsen Ships Service AS Vs Vishal Anand Trading As SBA & Anr.
Delhi High Court · (2026) 01 DEL CK 2517
Trade Marks Act, 1999-Sections 47, 57, 11(1), 47(1)(b)
High Courts22 Jan 2026Allowed
Yashasvi Havelia Vs Prabhtej Bhatia & Anr.
Delhi High Court · (2026) 01 DEL CK 2520
Trade Marks Act, 1999-Section 9(1)(a), 47, 47(1)(b), 57
High Courts22 Jan 2026Dismissed
Mannu Vs The State (Govt. Of NCT) Of Delhi
Delhi High Court · (2026) 01 DEL CK 2560
Code of Criminal Procedure, 1973-Section 374(2), 383, 313, 232, 164Protection of Children from Sexual Offences Act, 2012-Section 6Indian Penal Code, 1860-Section 363, 376, 376(2), 376(2)(f), 506
High Courts22 Jan 2026Dismissed
SC Vohra Vs Comptroller And Auditor General Of India & Ors.
Delhi High Court · 2025 INSC 264
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14, 27Central Civil Services (Conduct) Rules, 1964-Rule 3(1), 3(i)(iii), 3(I)(i)Constitution of India-Article 226
High Courts22 Jan 2026Dismissed
Pr. Commissioner Of Income Tax, Central-1, Delhi Vs Sanjay Jain
Delhi High Court · (2026) 01 DEL CK 2566
Income Tax Act, 1961-Section 153(B), clause (ix) of the explanation
High Courts22 Jan 2026Allowed
Sahara India Ltd Vs Income Tax Appellate Tribunal Delhi Bench & Ors.
Delhi High Court · (2026) 01 DEL CK 2568
Income Tax Act, 1961-Section 127(2), 127, 260AIncome Tax (Appellate Tribunal) Rules, 1963-Rule 4
High Courts22 Jan 2026Disposed Of
Commissioner Of Income Tax Delhi XVII Vs Royal Jordanian Airlines
Delhi High Court · (2026) 01 DEL CK 2579
IT Act-Section 194-H, Chapter XVII-B, 201(1-A), 273-BContract Act-Section 182
High Courts22 Jan 2026Disposed Of
Dimple @dimple Verma & Ors. Vs Afasar Ali & Ors.
Delhi High Court · (2026) 01 DEL CK 2064
Motor Vehicles Act, 1988-Section 173Indian Penal Code, 1860-Section 279/337, 304ADelhi Motor Accident Claim Tribunal Rules 2008
High Courts22 Jan 2026Disposed Of
Anil Kumar Vs Rajeev Mehta & Ors.
Delhi High Court · (2026) 01 DEL CK 2121
High Courts22 Jan 2026Disposed Of
The Oriental Insurance Co Ltd Vs Sushma Devi & Ors.
Delhi High Court · (2026) 01 DEL CK 2122
High Courts22 Jan 2026Dismissed
Genius Electrical And Electronics Pvt. Ltd. Vs Servotech Power System Pvt. Ltd. D
Delhi High Court · (2026) 01 DEL CK 2172
Civil Procedure Court, 1908-Section 96, Order VII Rule 11(c), IX Rule 4, 47, 151, VII Rule 11, 43 Rule 1Commercial Courts Act, 2015-Section 13Limitation Act-Section 3, 5
High Courts22 Jan 2026Dismissed
Union Of India & Ors. Vs 89760 Z Cdr Ns Dhami
Delhi High Court · (2026) 01 DEL CK 2174
Entitlement Rules of 2008
High Courts22 Jan 2026Dismissed
Union Of India & Ors. Vs 711829 Ex Sgt Rajkumar Baburao Nanaware
Delhi High Court · (2026) 01 DEL CK 2176
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008-Rule 7
High Courts22 Jan 2026Dismissed
Mannu Vs State (Govt. Of Nct) Of Delhi
Delhi High Court · (2026) 01 DEL CK 1464
Code of Criminal Procedure, 1973- Section 164, 207, 232, 313, 374(2), 383Indian Penal Code, 1860- Section 363, 376, 376(2)(f), 506Protection of Children from Sexual Offences Act, 2012- Section 6