High Courts10 Jun 2026Dismissed
Sanjeev Tiwari Vs Vijay Kumar Tiwari
Delhi High Court · (2026) 06 DEL CK 0470
Code of Civil Procedure, 1908- Section 100, Order 41 Rule 27
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Delhi High Court judgments
1,15,203 judgments · page 114 of 5,761
High Courts10 Jun 2026Dismissed
Somya Goel Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2026) 06 DEL CK 0469
Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528
High Courts09 Jun 2026
Aswath Reddy N Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 06 DEL CK 0956
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 318(4), 316(2), 61(2)
High Courts09 Jun 2026Dismissed
Aswath Reddy N Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2026) 06 DEL CK 0468
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482Bharatiya Nyaya Sanhita, 2023- Section 61(2), 316(2), 318(4)
High Courts08 Jun 2026
Smt. Sonu Vs Hukam Singh & Ors.
Delhi High Court · 2025 INSC 1059
CPC-Section 96, 151, Order 9 Rule 13, 9 Rule 13 (4)IPC-Section 279, 337Registration Act-Section 17, 49
High Courts08 Jun 2026Dismissed
Smt Sonu Vs Hukam Singh Since Deceased, Through His Lrs.
Delhi High Court · (2026) 06 DEL CK 0467
Code of Civil Procedure, 1908- Section 96, 151, Order 9 Rule 13, Order 9 Rule 13(4)Registration Act, 1908- Section 17, 49Indian Penal Code, 1860- Section 279, 337
High Courts06 Jun 2026
Raman Gandhi Vs Bar Council Of Delhi & Ors.
Delhi High Court · 2026 INSC 105
Advocates Act, 1961-Section 3, 6, 8A, 35(1), 35Bar Council of India Rules, 1975Bar Council of Delhi Rules, 1963-Rule 23(2), 23(3), 34, 34(1), 34(5), 35, 86
High Courts06 Jun 2026Disposed Of
Raman Gandhi Vs Bar Council Of Delhi & Ors
Delhi High Court · (2026) 06 DEL CK 0346
Constitution of India, 1950- Article 32, 136, 141, 142, 226, 227, 323A, 323B, 329, 329(b)Advocates Act, 1961- Section 3, 6, 8A, 35, 35(1)Bar Council of Delhi Rules, 1963- Rule 23(2), 34, 34(1), 34(5), 35, 86
High Courts05 Jun 2026Allowed
Deepak Ramnani Vs State Of Delhi (Govt. Of NCT Of Delhi)
Delhi High Court · (2026) 06 DEL CK 0946
Maharashtra Control of Organised Crime Act, 1999-Section 2, 3, 3(1), 3(1)(ii), 3(1)(2), 3(1)(4), 3(4), 4, 17, 18, 18(1), 21, 21(4), 23Indian Penal Code, 1860-Section 170, 302, 384, 385, 386, 388, 419, 420, 506, 120BInformation Technology Act, 2000-Section 66D
High Courts05 Jun 2026
Sandeep Goel Vs M/s Zavenir Developers Private Limited & Anr.
Delhi High Court · (2026) 06 DEL CK 0934
CPC-Order XXXVII, XXXVII Rule 2(3), XXXVII Rule 3(5), Section 34, 151Indian Evidence Act-Section 65-BIncome Tax Act, 1961-Section 269 SS, 269 SC, 269 T, 68, 69A, 271 D, 271DA, 271E
High Courts05 Jun 2026
Kumar Jai Singh Vs Mrs. Neelima Thakur
Delhi High Court · (2026) 06 DEL CK 0937
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, 15A, 15A, XXXIX Rules 1 and 2Arbitration and Conciliation Act, 1996-Section 8Transfer of Property Act, 1882-Section 53A, 108, Clause B(q) of Section 108, 108(B)(q), 106
High Courts05 Jun 2026
M/s. Gallus Chattels Pvt. Ltd. & Ors. Vs Ishwar Industries Ltd.
Delhi High Court · (2026) 06 DEL CK 0939
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VI Rule 15, IV Rule 1Companies Act, 1956Registration Act 1897
High Courts05 Jun 2026
Devangana Kalita Vs State Of Delhi NCT
Delhi High Court · 2025 INSC 746
Constitution of India-Article 226, 227, 21, 19BNSS-Section 528, 529Code of Criminal Procedure-Section 207, 161, 102(3), 170(2), 482, 397, 397(1), 397(2), 397(3), 401, 483, 91, 311, 173, 173(2), 173(4), 173(6), 94(1), 209, 227, 228, 243, 208, 164
High Courts05 Jun 2026
Md. Rashid Khan Vs Union Of India & Anr.
Delhi High Court · (2026) 06 DEL CK 0950
Indian Penal Code-Section 120B, 436, 302, 34Explosive Substances Act-Section 3, 5Terrorist and Disruptive Activities Act-Section 3 & 4, 3(2)(1), 3(3)
High Courts05 Jun 2026
Arti Sharma @ Arti Vs Smt. Kanta Kame
Delhi High Court · (2026) 06 DEL CK 0926
Code of Civil Procedure, 1908-Section 100, 151, Order 9 Rule 13, 21(1), 21(c)
High Courts05 Jun 2026
Shri Naveen Gupta Vs Shri Satish Jangra
Delhi High Court · (2026) 06 DEL CK 0927
Code of Civil Procedure, 1908-Section 100, Order XLII, VII Rule 11, XXIII Rule 1, XXIII Rule 1(3), XXIII Rule 2, IX Rule 9, 14Limitation Act, 1963-Section 14, 14(1), 14(2), 14(3), Explanation (c) of Section 14, 2(h), Article 26General Clauses Act, 1897
High Courts05 Jun 2026
Shalu Vs Meera Batra & Anr.
Delhi High Court · (2026) 06 DEL CK 0928
Code of Civil Procedure, 1908-Section 100Protection of Women against Domestic Violence Act-Section 26, 19(1)(f), 12
High Courts05 Jun 2026Disposed Of
M/S. Steelbird Hi-Tech India Ltd. Vs M/S. Global Fragrances Pvt. Ltd. & Ors.
Delhi High Court · (2026) 06 DEL CK 0814
Commercial Courts Act, 2015-Order XIIIA, Rules 3 and 6(1)(a)Code of Civil Procedure, 1908-Section 151, Order XIIIA, XIIIA Rule 3, XIIIA Rule 4, Rule 3 of Order XIIIA, Sub-Rules (2) & (3) of Rule 4 of Order XIIIACompanies Act, 1956
High Courts05 Jun 2026Allowed
Renee Cosmetics Private Limited Vs Ms. Rupali Sharma & Anr.
Delhi High Court · (2026) 06 DEL CK 0816
Trade Marks Act, 1999-Sections 47, 57, 9(1)(a), 9(1)(b), 30(2)(a), 9, sub-section (1)(b) of Section 9, 47(1) and (2), provisions of Section 57, sub-section (2) of Section 57
High Courts05 Jun 2026Disposed Of
Panasonic Holdings Corporation & Anr. Vs Siddharth Vij & Anr.
Delhi High Court · (2026) 06 DEL CK 0817
Trade Marks Act, 1999-Sections 47, 57, 11, 9(2)(b), 11(3)(a), 11(10)(ii), 9, 18, 12, 11(1), 47(1) (a), 57(2)