High Courts06 Jan 2026Dismissed
SJVN Ltd Vs Patel Gammon Joint Venture
Delhi High Court · (2026) 01 DEL CK 2507
Arbitration and Conciliation Act, 1996-Section 34, 28(3), 37, 9, 11Contract Act, 1872-Section 70
COURT ARCHIVE
Delhi High Court judgments, 2026
7,478 judgments · page 371 of 374
High Courts06 Jan 2026Allowed
Koshaliya Devi Rastogi Vs Assistant/Deputy Commissioner Of Income Tax, Central Circle-27, New Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2531
Income Tax Act, 1961-Section 158BC
High Courts06 Jan 2026Disposed Of
Mr. Abhimanyu Prakash & Ors. Vs Ferrero S.P.A & Ors.
Delhi High Court · (2026) 01 DEL CK 2532
Code of Civil Procedure, 1908-Order XIII-ATrade Marks Act-Section 28(1), 134, 135, 135(1)IPD Rules-Rule 20
High Courts06 Jan 2026Disposed Of
RCCIVL-LITL (JV) Vs Union Of India
Delhi High Court · (2026) 01 DEL CK 2549
Arbitration and Conciliation Act-Section 36, 34, 37, 31(7), 31(7)(a), 31(7)(b)Contract Act-Section 73
High Courts06 Jan 2026Dismissed
Mahaveer Singh Rajawat Vs M/s Radha Sarweshwar Marble And Granite & Ors.
Delhi High Court · (2026) 01 DEL CK 2559
Arbitration and Conciliation Act, 1996-Section 34, 21, 75, 81, 34(2), 34(2-A), 34(2)(b)(ii), 34(3), 37Indian Partnership Act, 1932-Section 16
High Courts06 Jan 2026Allowed
Microsoft Corporation India Pvt. Ltd. Vs Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2026) 01 DEL CK 2587
Income Tax Act, 1961-Section 244, 244A(1A)
High Courts06 Jan 2026Disposed Of
Prabh Dawer Vs State Nct Of Delhi And Anr
Delhi High Court · (2026) 01 DEL CK 2075
Constitution of India-Article 226BNSS-Section 526BNS-Sections 304(2) and 3(5)
High Courts06 Jan 2026Disposed Of
Rajni Verma Vs Sh Umesh Kalia
Delhi High Court · (2026) 01 DEL CK 2078
Negotiable Instrument Act, 1881-Section 138Cr.P.C.-Section 82
High Courts06 Jan 2026Allowed
Neha Pathania & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2079
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Women from Domestic Violence Act, 2005
High Courts06 Jan 2026Allowed
Rohit & Anr. Vs The State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 01 DEL CK 2080
IPC-Sections 498-A/406/34, 498A/406/34, 498A/34, 406Hindu Marriage Act, 1955-Section 13B (2)
High Courts06 Jan 2026Disposed Of
Monu Ojha Alias Akhilesh Kumar & Anr. Vs The State Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 01 DEL CK 2082
IPC-Sections 452/323/34, 452, 323 read with Section 34BNSS-Section 528
High Courts06 Jan 2026Disposed Of
Ravi Kumar & Anr. Vs State Of Delhi & Anr.
Delhi High Court · (2026) 01 DEL CK 2083
IPC-Sections 498A, 406, 34BNS-85, 316, 34Protection of Women from Domestic Violence Act 2005-Section 12
High Courts06 Jan 2026Disposed Of
Jai Kumar & Anr. Vs The Oriental Insurance Co. Ltd. & Ors.
Delhi High Court · (2026) 01 DEL CK 2085
Motor Vehicles Act, 1994-Section 10 (2) (e), 2 (21), 10, sub-Section 2, 18, 10(2), 10(2)(e), 2 (15), 2 (48), 10(2)(d), 10(2)(f), 10(2)(g), 10(2)(h), 2(41), 3(1)Amendment Act 54 of 1994MV Rules
High Courts06 Jan 2026Dismissed
Jlt Energy 9 Sas Vs Hindustan Clean Energy Limited & Ors.
Delhi High Court · (2026) 01 DEL CK 2117
Arbitration and Conciliation Act, 1996-Section 9Foreign Exchange Management Act, 1999Tamil Nadu Town and Country Planning Act 1971-Section 47
High Courts06 Jan 2026Dismissed
M/S KGK Engineers Pvt Ltd Vs National Highways Authority Of India NHAI & Anr.
Delhi High Court · (2026) 01 DEL CK 2137
Arbitration and Conciliation Act, 1996-Section 9 (1) (ii) (e), 9(ii)(e), 9Society's Act, 1860Specific Relief Act, 1963-Section 14(d), 41(e), 16(c), 41, 14(1)(c), 42, 14(i)(c), 14
High Courts06 Jan 2026Dismissed
Union Of India & Ors. Vs 781466 Ex Sgt Krishna Kumar Diwedi
Delhi High Court · (2026) 01 DEL CK 2168
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008-Rule 1(b), 7Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5
High Courts06 Jan 2026Dismissed
Union Of India & Ors. Vs Ex Sgt Mahesh Kumar Dudeja
Delhi High Court · (2026) 01 DEL CK 2173
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts06 Jan 2026Dismissed
Union Of India & Ors. Vs 802855 NC(E) Prem Singh
Delhi High Court · (2026) 01 DEL CK 2175
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008
High Courts06 Jan 2026
Vedanta Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 01 DEL CK 2177
Constitution of India, 1950-Articles 226, 227Constitution of India-Article 14, 226, 297, 12, 32, 77, 166, 298, 299, 39(b), Entry No. 53 of List-I of Schedule VII, 73, 77(3)Public Premises Act, 1971
High Courts06 Jan 2026Dismissed
Union Of India & Ors. Vs Air Cmde Raghvendra Kumar Tripathi Retd
Delhi High Court · (2026) 01 DEL CK 2179
Pension Regulations for the Air Force, 1961 (Part-1)-Regulation 153Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008