High Courts13 Jul 2026
Mrs. Jasmine Vs Sub-Registrar-III & Ors.
Delhi High Court · (2026) 07 DEL CK 0997
Limitation Act-Section 5CPC-Section 100, Order VII Rule 11, VII Rule 11(d)Indian Registration Act, 1908-Section 47, 59, 60, 72, 77
COURT ARCHIVE
Delhi High Court judgments, 2026
7,178 judgments · page 88 of 359
High Courts13 Jul 2026
New Balance Athletics Inc. Vs Astormueller AG & Ors.
Delhi High Court · (2026) 07 DEL CK 1167
Code of Civil Procedure-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(l)(zg), 11, 11(1), 17, 17(2)(b), 27, 27(2), 28, 28(1), 28(3), 29, 29(1) and (2), 34
High Courts13 Jul 2026
Savitri Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1190
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Sections 123(c), 124A
High Courts13 Jul 2026
Havells India Limited & Anr. Vs Havai Home Products Pvt. Ltd. & Ors.
Delhi High Court · (2026) 07 DEL CK 1062
CPC-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(1)(zg), 27, 27(2), 28, 28(3), 29, 29(8), 30(2), 34Bureau of Indian Standards Act, 2016
High Courts13 Jul 2026Allowed
Loreal Sa Vs Vekariya Nikunj Arvindbhai & Ors.
Delhi High Court · (2026) 07 DEL CK 1066
Constitution of India-Article 227Code of Civil Procedure-Order VI Rule 17Trade and Merchandise Marks Act, 1958
High Courts13 Jul 2026
Ms. Kamlesh Vs New Delhi Municipal Council
Delhi High Court · (2026) 07 DEL CK 1071
Central Civil Services (Pension) Rules, 1972-Rule 54, 54(6)Constitution of India-Article 226, 13(3)(a)Hindu Marriage Act, 1955-Section 29, 29(2), 11, 13
High Courts13 Jul 2026
Deputy Comptroller And Auditor General (Human Resource, International Relations, Coordination And Legal) Vs Vishal Bhati & Ors.
Delhi High Court · (2026) 07 DEL CK 1077
Constitution of India-Article 226
High Courts13 Jul 2026
Union Of India & Ors. Vs Sh C.P. Meena & Ors.
Delhi High Court · (2026) 07 DEL CK 1079
Central Civil Services (Revised Pay) Rules, 2008-part-B Section II, serial No.1(1)Constitution of India-Article 309, 14Director General Ordnance Factories Headquarters Civil Service Rules, 1977
High Courts13 Jul 2026Allowed
Shambhu Vs State
Delhi High Court · (2026) 07 DEL CK 1209
Code of Criminal Procedure, 1970-Section 374(2), 383, 207, 313(1)(b), 232, 161, 162, 235(1)Indian Penal Code, 1860-Section 376(2), 376(2)(f), 376(2)(n), 506, 376(1), 375, 376Protection of Children from Sexual Offences, 2012-Section 6
High Courts13 Jul 2026Allowed
Sakuma Exports Ltd Vs Indian Sugar Exim Corporation Ltd
Delhi High Court · (2026) 07 DEL CK 1127
Arbitration and Conciliation Act, 1996-Section 34
High Courts13 Jul 2026
Intercontinental Consultants And Technocrats Pvt Limited In Joint Venture With Anandjiwala Infra Advisory Pvt Ltd Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2026) 07 DEL CK 1128
Arbitration and Conciliation Act, 1996-Section 34
High Courts13 Jul 2026
Raj Buildcon Construction Limited Vs Today Homes & Infrastructure Private Limited
Delhi High Court · (2026) 07 DEL CK 1287
High Courts13 Jul 2026
Tata Power Delhi Distribution Limited Vs M/S Melcon
Delhi High Court · (2026) 07 DEL CK 1288
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12(2)Electricity Act, 2003
High Courts13 Jul 2026
M/S Vivek Travels Private Limited Vs Northern Railway
Delhi High Court · (2026) 07 DEL CK 1289
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12(2)
High Courts13 Jul 2026
M/s. Karamsar Poultry Appliances Vs Assistant Commissioner, Janakpuri Division, CGST Delhi West & Ors.
Delhi High Court · (2026) 07 DEL CK 1300
Central Goods and Services Tax Act, 2017-Section 107, 107(11)
High Courts13 Jul 2026
The Union Of India & Ors. Vs Cpl Hardeep Singh Khalsa
Delhi High Court · (2026) 07 DEL CK 0634
High Courts13 Jul 2026
Delhi Development Authority Vs Anil Kumar Malhotra
Delhi High Court · (2026) 07 DEL CK 0621
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151
High Courts13 Jul 2026
Naveen Chopra Vs Sualeha Begum
Delhi High Court · (2026) 07 DEL CK 0716
Delhi Rent Control Act, 1958-Section 25B (8), 14(1)(e), 19Indian Evidence Act, 1872-Section 116
High Courts13 Jul 2026Dismissed
R.N. Sharma (Since Deceased) Through Lr. Vs Neelam Khanna (Since Deceased) Through Lrs.
Delhi High Court · (2026) 07 DEL CK 0717
Delhi Rent Control Act, 1958-Section 25B (8), 25-B (8), 25B, 14(1)(e)Code of Civil Procedure, 1908-Section 151
High Courts13 Jul 2026
Ramji Lal Vs Sunita Ahuja
Delhi High Court · (2026) 07 DEL CK 0718
Delhi Rent Control Act, 1958-Section 25B(8), 25B, 25-B(8), 14(1)(e)Indian Evidence Act, 1872-Section 116