COURT ARCHIVE

Delhi High Court judgments

1,14,140 judgments · page 184 of 5,707

High Courts28 Apr 2026Disposed Of

DDPL Global Infrastructure Private Limited & Anr. Vs Directorate Of Enforcement

Delhi High Court · (2026) 04 DEL CK 1986

Prevention of Money-Laundering Act, 2002-Section 8(8), 5, 8, 9, 4, 17, 18Constitution of India-Article 142Securities and Exchange Board of India Act 1992

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High Courts28 Apr 2026Disposed Of

Kapil Agarwal Vs Cpio Income Tax Officer Moradabad & Anr.

Delhi High Court · (2026) 04 DEL CK 1987

Right to Information Act, 2005-Section 8 (1)(j)

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High Courts28 Apr 2026Disposed Of

M/S NKG Infrastructure Ltd. Vs Airport Authority Of India (AAI) Through DJM/Jt. GM Engg. (C) Jabalpur Airport

Delhi High Court · (2026) 04 DEL CK 2054

Arbitration and Conciliation Act, 1996-Section 9

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High Courts28 Apr 2026Disposed Of

M/S Good Buy Soaps And Cosmetics Pvt Ltd Vs Shobhit Gaur & Ors.

Delhi High Court · (2026) 04 DEL CK 1944

Constitution of India-Article 226Trade Marks Act, 1999-Section 127(c)Trade Marks Rules, 2017-Rule 119

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High Courts28 Apr 2026Disposed Of

Bindusar Vs Mr Prabhat Tyagi Chairman Cum Managing Director Nsfdc

Delhi High Court · (2026) 04 DEL CK 1945

Contempt of Courts Act, 1971

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High Courts28 Apr 2026Disposed Of

Goutam Chakraborty & Ors. Vs The Defence Secretary & Ors.

Delhi High Court · (2026) 04 DEL CK 1946

Constitution of India-Article 14, 129CCS (Revised Pay) Rules, 2008-Rule 3(1), 3(2), 3(7), 11, Part B of Section II of the First Schedule, Part A of the First ScheduleContempt of Courts Act, 1971

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High Courts28 Apr 2026Disposed Of

M/S Moneywise Financial Services Pvt Ltd Vs Sh Prashant Sarup And Anr

Delhi High Court · (2026) 04 DEL CK 0868

Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 21, 37

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High Courts28 Apr 2026Dismissed

Employees State Insurance Corporation, Through Its Director General Vs Esic Medical Officers Association (Regd.) Through Its Secretary Dr Md Mozaffar Uddin & Ors.

Delhi High Court · (2026) 04 DEL CK 0867

Code of Civil Procedure, 1908- Section 151

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High Courts28 Apr 2026Allowed

Ravinder Kumar Chopra Vs State C.B.I.

Delhi High Court · (2026) 04 DEL CK 0866

Code of Criminal Procedure, 1973- Section 161, 162, 162(1), 207, 248(1), 313(1)(b), 374(2)Indian Penal Code, 1860- Section 34, 120B, 379, 457Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(2)

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High Courts28 Apr 2026Disposed Of

Kushal Kanwar Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 0864

Indian Penal Code, 1860- Section 34, 406, 420, 467

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High Courts28 Apr 2026Disposed Of

Shalini & Ors. Vs Lieutenant Governor Of Delhi & Ors.

Delhi High Court · (2026) 04 DEL CK 0863

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High Courts28 Apr 2026Disposed Of

Syed Mohd Shajer & Anr. Vs Lieutenant Governor Of Delhi & Ors.

Delhi High Court · (2026) 04 DEL CK 0862

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High Courts28 Apr 2026Disposed Of

Anamika Pandey And Ors Vs Lieutenant Governor Of Delhi & Ors

Delhi High Court · (2026) 04 DEL CK 0861

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High Courts28 Apr 2026Allowed

Mohd. Shamsher Ansari Vs State Of Nct Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 0860

Code of Criminal Procedure, 1973- Section 161Indian Penal Code, 1860- Section 34, 302Arms Act, 1959- Section 25, 27

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High Courts28 Apr 2026Dismissed

Sanjay Lakra Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2026) 04 DEL CK 0859

Maharashtra Control of Organised Crime Act, 1999- Section 3, 4

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High Courts27 Apr 2026

Jagrit Kathuria & Ors. Vs Guru Gobind Singh Indraprastha University & Ors.

Delhi High Court · (2026) 04 DEL CK 2327

Constitution of India-Article 226, 14, 16, 12Guru Gobind Singh Indraprastha University Act, 1998-Section 31, Clause 22 of the First StatuteSocieties Registration Act, 1860

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High Courts27 Apr 2026

Loreal S.A. Vs SPV Laboratories Private Limited

Delhi High Court · (2026) 04 DEL CK 2330

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High Courts27 Apr 2026

Smt Chetna Sikdar Vs Vinod Kumar Mehta

Delhi High Court · (2026) 04 DEL CK 2392

Code of Civil Procedure, 1908-Section 96, Order 41 Rule 1, 151, XII Rule 6, 39 Rule 10, 15-A, 7 Rule 11, 8 Rule 5Advocates Act, 1961-Section 32Constitution of India-Articles 14, 21, 300A

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High Courts27 Apr 2026

Biro Bai & Ors. Vs Late Sh. Arud Singh (Since Deceased) Through Lrs & Anr.

Delhi High Court · (2026) 04 DEL CK 2393

Code of Civil Procedure, 1908-Section 96, Order VI Rule 15TPA-Section 54Registration Act-Section 17

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High Courts27 Apr 2026

Smt. Raj Kumari & Ors. Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 2366

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A

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