COURT ARCHIVE

Delhi High Court judgments

1,14,306 judgments · page 216 of 5,716

High Courts10 Apr 2026

M/s Anax Air Services Pvt. Ltd Vs Commissioner Of Customs, Airport & General, Nch, New Delhi

Delhi High Court · (2026) 04 DEL CK 2214

Customs Act, 1962-Section 130, 110, 113(d), 108, 138(B)Customs Brokers Licensing Regulations, 2018-Regulation 1(4), 10(a), 10(d), 10(e), 10(n), 14, 17, 17(4), 18CHA Licensing Regulations-Regulation 14

Read judgment

High Courts10 Apr 2026

Gurbaaz Pratap Singh Mann Vs Kunwar Raghav Bhandari & Ors.

Delhi High Court · (2026) 04 DEL CK 2199

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999Patents Act, 1970-Section 3

Read judgment

High Courts10 Apr 2026

Ashiana Ispat Limited Vs Kamdhenu Limited

Delhi High Court · (2026) 04 DEL CK 2201

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151SEBI (SAST) Regulation, 1994Trade and Merchandise Marks Act, 1958-Section 2(a)

Read judgment

High Courts10 Apr 2026Partly Allowed

Innovation Glass India Pvt Ltd & Anr. Vs Blick System India Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 2202

Patents Act, 1970-Section 48, 109, 64, 104, 107(1), 64(1), 64(1)(a) to (q)Civil Procedure Code, 1908-Order VII Rules 10 and 11, Section 151, 20, 20(c), VI Rule 17, VII Rule 10, VII Rule 11

Read judgment

High Courts10 Apr 2026

M/s Vedanta Limited Vs The Nominated Authority Ministry Of Coal Government Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2203

Coal Mines (Special Provisions) Act, 2025-Section 27, 27(3)

Read judgment

High Courts10 Apr 2026

Nippon Paint (India) Private Limited Vs Glossy Paints India Pvt. Ltd. & Anr.

Delhi High Court · (2026) 04 DEL CK 2227

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Sections 9, 18(4), 28, 29(2)(c), 31, 47, 57

Read judgment

High Courts10 Apr 2026

Impressario Entertainment and Hospitality Pvt. Ltd. Vs Vardhaman Choksi & Ors.

Delhi High Court · (2026) 04 DEL CK 2229

Tribunals Reforms (Rationalization and Conditions of Service) Ordinance, 2021Trade Marks Act, 1999-Section 47, 47(1)(b), 47(3), 30, 35, 57

Read judgment

High Courts10 Apr 2026

V K Nayar Vs G P Nayar & Anr

Delhi High Court · (2026) 04 DEL CK 2148

Code of Civil Procedure, 1908-Order XXII Rules 4 and 9, Section 151, XXII Rule 9(2), Rule 4(5)(b)Limitation Act, 1963-Section 5Arbitration and Conciliation Act, 1996-Section 34

Read judgment

High Courts10 Apr 2026

Technocrats Advisory Services Pvt. Ltd. Vs Ministry Of Road, Transport And Highways & Anr.

Delhi High Court · (2026) 04 DEL CK 2149

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule

Read judgment

High Courts10 Apr 2026

Vinod Kumar Ahuja Vs State

Delhi High Court · (2026) 04 DEL CK 2305

Indian Penal Code-Section 325, 307, 452/325/34/506/120-B, 294/323/326/34, 294/323/34, 326/34, 452/325/506/120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 313, 482, 320

Read judgment

High Courts10 Apr 2026Allowed

Ayoondeep Gangully Vs State Govt Of Nct Of Delhi & Anr

Delhi High Court · (2026) 04 DEL CK 2254

Indian Penal Code-Sections 420, 406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts10 Apr 2026Allowed

Shrey Chawla & Ors. Vs State Nct Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2255

IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts10 Apr 2026

Sonu @ Rakesh Kumar & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2256

IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

Read judgment

High Courts10 Apr 2026Disposed Of

Ankit Sharma Vs Rakesh Kumar & Ors.

Delhi High Court · (2026) 04 DEL CK 1975

Indian Penal Code 1860-Sections 279/337Motor Vehicles Act, 1988

Read judgment

High Courts10 Apr 2026Allowed

M/S Gitwako Farms India Private Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2035

Central Goods and Services Tax Act, 2017-Section 103

Read judgment

High Courts10 Apr 2026Disposed Of

Perch A Unit Of Sunrise F And B Restaurant Pvt Ltd Vs New Delhi Municipal Council & Ors.

Delhi High Court · (2026) 04 DEL CK 2036

Delhi Fire Service Rules, 2010-Rule 27, 34Delhi Fire Services Act, 2007Unified Building Bye-Laws, 2016

Read judgment

High Courts10 Apr 2026Dismissed

Uday Shankar Vs Table Tennis Federation Of India & Ors.

Delhi High Court · 2004 INSC 692

National Sports Development Code, 2011Constitution of India-Article 226

Read judgment

High Courts10 Apr 2026Disposed Of

Panchanan International Private Limited Vs The Oriental Insurance Company Limited

Delhi High Court · (2026) 04 DEL CK 2063

Arbitration and Conciliation Act, 1996-Section 34, 11(6), 31(3), 31(7), 34(2A), 28(1)(a), 31, 30, 28(3)Insurance Regulatory and Development Authority of India (Protection of Policyholders' Interests) Regulations, 2017-Regulation 15(8), 15, 15(1), 15(5)(ii)Insurance Act, 1938-Section 64UM, 68 UM

Read judgment

High Courts10 Apr 2026Disposed Of

Lifewell Diagnostics Private Limited Vs Micron Laboratory

Delhi High Court · (2026) 04 DEL CK 2064

Arbitration and Conciliation Act, 1996-Section 11, 2(b), 7, 7(2), 7(3), 2(1)(b), 7(4), 11(6), 7(4)(b), 5, 8, 45, Schedule IV, 12Arbitration Act, 1940-Section 2(a)

Read judgment

High Courts10 Apr 2026Disposed Of

Info Edge India Ltd. Vs Synapseindia Outsourcing Pvt Ltd & Anr.

Delhi High Court · (2026) 04 DEL CK 2076

Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, Section 151Information and Technology Act, 2000-Section 79, 72AInformation Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules 2021-Clause 3(1)(b), Rule 3(1)

Read judgment