High Courts05 Jan 2026Dismissed
Prakashwati Tandon Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2372
Code of Criminal Procedure, 1973-Section 156(3), 202, 200, 156, 190, 156(1), 169, 173, 190(1)(b), 202(1), Chapter XV
COURT ARCHIVE
Delhi High Court judgments, 2026
7,336 judgments · page 366 of 367
High Courts05 Jan 2026Allowed
Lakshay Jain Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2432
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 20, 22, 24, 25, 27-A, 29, 37, 37(1)(b)(ii)Code of Criminal Procedure, 1973BNSS-Section 483
High Courts05 Jan 2026Dismissed
Central Bureau Of Investigation Vs D P Singh & Ors
Delhi High Court · (2026) 01 DEL CK 2481
Code of Criminal Procedure, 1973-Section 378, 378(3)IPC-Section 120B, 418Prevention of Corruption Act-Section 13(2), 13(1)(d)
High Courts05 Jan 2026Dismissed
M/s. Supreme Infrastructure India Ltd Vs Engineer-In-Chief, Army Headquarter
Delhi High Court · (2026) 01 DEL CK 2516
Arbitration and Conciliation Act, 1996-Section 34, 11, 31(3), 23, 23(3), 19
High Courts05 Jan 2026Disposed Of
Maj (Retd.) Sukesh Behl Proprietor, M/s Pearl Engineering Company & Anr. Vs Koninklijke Philips NV
Delhi High Court · (2026) 01 DEL CK 2533
Code of Civil Procedure, 1908-Order XLI Rule 5, XLI Rule 56, XLI Rule 1(3), XLI Rule 5(3), XLI Rule 5(3)(c), XLI Rule 5(5)Patents Act-Section 47, 48, 8, 8(1), 16, 16(1), 64(1)(e), 64(1)(j), 64(1)(m)
High Courts05 Jan 2026Allowed
Mr. Sumit Vijay & Anr. Vs Major League Baseball Properties Inc. & Anr.
Delhi High Court · (2026) 01 DEL CK 2535
Trade Marks Act, 1999-Section 2(1)(zg), 2(2)(b), 2(2)(c), 9, 9(1)(a), 11, 11(1), 11(2), 11(3)(a), 11(4), 11(6), 11(10)(i), 11(10)(ii), 12, 18, 18(1), 23, 36-E, 47, 57, 57(1), 57(2), 154
High Courts05 Jan 2026Dismissed
Sana Herbals Private Limited Vs Mohsin Dehlvi & Anr.
Delhi High Court · (2026) 01 DEL CK 2538
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XI Rule 14Trade Marks Act, 1999-Section 2(3), 23, 27(2), 28, 28(1), 28(3), 34, 39, 42, 47, 47(3), 57Trade and Merchandise Marks Act, 1958-Section 38(1), 39, 46, 46(1)
High Courts05 Jan 2026
Automat Irrigation Pvt. Ltd. & Ors Vs Aquestia Limited & Anr.
Delhi High Court · (2026) 01 DEL CK 2542
Patents Act, 1970-Chapter III, Section 7(1), 2(u)(C), 10(4), 10(4)(c), 3(d), 48, 48(a), 48(b), 10(2)Patents Rules, 2003-Rule 13(1)Implementing Regulations applicable in the UK-Regulation 29(1)
High Courts05 Jan 2026Disposed Of
Ex-Servicemen Welfare Union Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2548
High Courts05 Jan 2026Allowed
GE Energy Parts Inc Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2026) 01 DEL CK 2582
Income Tax Act, 1961-Section 197, 260A
High Courts05 Jan 2026Dismissed
Veena Arora Vs Commissioner Income Tax - 12 Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2588
Income Tax Act, 1961-Section 148
High Courts05 Jan 2026Disposed Of
Haripal Singh Vs State Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2087
Constitution of India-Article 226BNSS-Section 528
High Courts05 Jan 2026Disposed Of
Raj Kumar Alias Rajesh Kumar & Ors. Vs The State Govt NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2088
IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)BNSS-Section 528
High Courts05 Jan 2026Disposed Of
Raunak Kumar @ Raunak Kumar Chorasia Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2091
BNSS-Section 528IPC-Section 365Cr.P.C.-Section 164
High Courts05 Jan 2026Disposed Of
Arti Kohli & Anr. Vs State Of NCT. Of Delhi
Delhi High Court · (2026) 01 DEL CK 2094
IPC-Sections 323, 354, 451, 506, 34, 420, 120B, 506(1)
High Courts05 Jan 2026Disposed Of
Mohd Tufail & Ors. Vs The State Of Delhi NCT Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2095
IPC-Sections 308/34BNSS-Section 528
High Courts05 Jan 2026Dismissed
Vinay Kumar@Varun Bidhuri@Binnu Vs State (Govt. NCT Of Delhi)
Delhi High Court · (2026) 01 DEL CK 2101
IPC-Section 302/34Arms Act-25/27/54/59
High Courts05 Jan 2026Allowed
Manoj @ Babu Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 01 DEL CK 2103
BNS-Section 109(1)
High Courts05 Jan 2026
Roseland Buildtech Pvt. Ltd. Vs Vihaan 43 Reality Pvt Ltd & Ors.
Delhi High Court · (2026) 01 DEL CK 2113
Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 1 & 2, Section 9, XVI, XXVIInsolvency and Bankruptcy Code, 2016-Section 7, 65, 75, 60(5)(c), 63, 231, 64(2), 238, 14, 66, 69, 65(1), 61, 60, 60(5), 60(1), 3Commercial Courts Act, 2015-Section 12A
High Courts05 Jan 2026Dismissed
Vipin Kumar Sharma Vs The Returning Officer Ndba Elections, 2025
Delhi High Court · (2026) 01 DEL CK 2136
Constitution of India-Article 12, 136, 226, 243(zg), 329, 329(b)Advocates Act, 1961Right to Information Act, 2005