High Courts21 Aug 2026Allowed
Bharat & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0083
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)
COURT ARCHIVE
Delhi High Court judgments, 2026
7,153 judgments · page 40 of 358
High Courts21 Aug 2026Dismissed
Mohammad Azam Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0082
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts20 Aug 2026Disposed Of
Inst.Of Human Behaviour & Alli Vs Rameshwar & Anr.
Delhi High Court · (2026) 08 DEL CK 0218
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F, 2(oo)(bb), 2(oo), sub-clause (bb)
High Courts20 Aug 2026Dismissed
SMC Infrastructures Private Limited Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2026) 08 DEL CK 0038
High Courts20 Aug 2026Dismissed
Ram Ratan Verma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 0037
Food Corporations Act, 1964-Section 3, Section 12A, Section 12(3), Section 6(2), Section 12(3)(b)Constitution of India-Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952
High Courts20 Aug 2026Dismissed
Axis Bank Ltd Vs UV Assets Reconstruction Co
Delhi High Court · (2026) 08 DEL CK 0036
Arbitration and Conciliation Act, 1996-Section 37, Section 28, Section 33, Section 34Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), Section 63Limitation Act, 1963-Article 113
High Courts20 Aug 2026Dismissed
Althion Tech Innovations Pvt. Ltd. Thr. Authorised Signatory Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0035
Constitution of India-Article 14, Article 19(1)(g)Micro, Small and Medium Enterprises Act, 2006Public Procurement Policy for Micro and Small Enterprises (‘MSEs’) Order, 2012
High Courts20 Aug 2026Disposed Of
Parveen Kumar Jain Vs Principal Commissioner Of Customs (Import) Icd, Tkd, New Delhi
Delhi High Court · (2026) 08 DEL CK 0034
Customs Act, 1962-Section 28(4), Section 28AA, Section 111(d), 111(o), Sections 112(b)(ii), 114A and 114AA, Section 46(4), Section 28, Sections 112, and 114A, Section 108, section 12, section 46 (4), Section 147(a), Section 147(b), Section 147, Sections 112(b) and 114A, Section 114A, Section 112, Section 114, Section 112(b)Constitution of India-Article 226Indian Penal Code-Section 174 & 175
High Courts20 Aug 2026Disposed Of
Talat Shahedi Vs Vibhor Ahluwalia & Anr.
Delhi High Court · (2026) 08 DEL CK 0018
Code of Criminal Procedure, 1973-Section 372, Section 207, Section 251, Section 313(1)(b), Section 255(1), Sections 397 and 401, Sub-Section (3) of Section 401, Sub-Section (4) of Section 401, Sub-Section (5) to Section 401IPC-Sections 279, 337 and 304A, Sections 147, 148, 324, 326, 307 and 506(Part II) read with Section 149, Sections 307 and 506(Part II)
High Courts19 Aug 2026
Zenlayer Networks India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 5243
Customs Act-Section 111, 112, 114, 28(4), 112(a), 114AA, 112(a)(i), 128Constitution of India-Article 226
High Courts19 Aug 2026Disposed Of
Chander Mohan Vs Sanjeev Kumar Tyagi
Delhi High Court · (2026) 08 DEL CK 0024
Negotiable Instruments Act, 1881-Section 138, Section 148
High Courts19 Aug 2026Disposed Of
Harsh Bhadana @ Manish Vs State Govt. Of NCT Of Delhi And Anr.
Delhi High Court · (2026) 08 DEL CK 0023
High Courts19 Aug 2026Disposed Of
Om Prakash Gaur And Others Vs Delhi Technological University Through Its Vice Chancellor
Delhi High Court · (2026) 08 DEL CK 0022
Letters Patent-Clause XConstitution of India-Article 14
High Courts19 Aug 2026Disposed Of
Neeraj Kukreja Vs Late Mohan Lal Kukreja & Ors.
Delhi High Court · (2026) 08 DEL CK 0020
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts19 Aug 2026Allowed
Geeta Kumari @ Geeta Devi Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0017
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts19 Aug 2026Appeal allowed
P (Identity Redacted) Vs State (NCT Of Delhi)
Delhi High Court
Indian Penal Code, 1860-Section 376AB/341/323, Section 376AB, Section 323, Section 341, Section 376, Sections 363/365Protection of Children from Sexual Offences Act, 2012-Section 6Cr. P.C.-Section 428
High Courts19 Aug 2026Appeals dismissed
Baker Hughes Oilfield Services India Pvt Ltd Vs Customs Authority For Advance Rulings And Anr
Delhi High Court
Customs Act, 1962-Section 28-HRules of 2006-Rule 48(3)Customs Tariff Act
High Courts19 Aug 2026Dismissed
Zenlayer Networks India Private Limited Vs Union Of India And Ors.
Delhi High Court
Importer Exporter CodeCustoms Act-Section 111; Section 28(4); Sections 112(a) and 114AA; Section 112(a)(i); Section 114AA; Section 128
High Courts19 Aug 2026Application allowed
Shashank Jadon Vs Central Bureau Of Investigation
Delhi High Court
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 430Indian Penal Code, 1860-Sections 302/307/398/201, 120-B, 302/34, 307/34; Section 120-B; Section 302Arms Act-Sections 25 & 27
High Courts18 Aug 2026Dismissed
M/s Radhey Shyam Rishipal Factory Vs Principal Commissioner Of Customs Import
Delhi High Court · (2026) 08 DEL CK 4487
Customs Act, 1962-Section 129A, 129A(3), 129A(5), 130, 130(1), 153(e)