Constitution of India, 1950- Article 226, 243GFood Safety and Standards Act, 2006- Section 2, 2(5), 3, 3(1)(f), 3(1)(j), 3(1)(q), 3(1)(zk), 3(1)(zr), 3(1)(zz), 4, 16, 16(5), 92, 92(1), 92(2)(e), 97Bureau of Indian Standards Act, 2016- Section 16, 16(1), 16(1)(b), 16(2), 25, 38

Read judgment

High Courts07 Apr 2026Dismissed

Hetali Enterprises & Anr Vs Dr. Vijay Purushottam Kale

Delhi High Court · (2026) 04 DEL CK 0111

Consumer Protection Act, 1986- Section 21(a)(i)

Read judgment

High Courts06 Apr 2026Disposed Of

Zahid Vs Govt. Of Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0119

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code of Criminal Procedure, 1973- Section 439Indian Penal Code, 1860- Section 34, 120B, 302, 307, 394, 397, 398

Read judgment

High Courts06 Apr 2026Disposed Of

Thermotech Engineers Vs Del Corona And Scardigli India Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 0118

Constitution of India, 1950- Article 227

Read judgment

High Courts06 Apr 2026Allowed

Manoj @ Monu Vs State

Delhi High Court · (2026) 04 DEL CK 0117

Indian Penal Code, 1860- Section 376(2)(g), 506

Read judgment

High Courts06 Apr 2026Dismissed

Salim Vs Sanjay Garg

Delhi High Court · (2026) 04 DEL CK 0116

Code of Civil Procedure, 1908- Section 100, Order 41 Rule 1, Order 41 Rule 3ALimitation Act, 1963- Section 5

Read judgment

High Courts02 Apr 2026Allowed

Oriental Insurance Company Ltd. Vs Jindal India Limited

Delhi High Court · (2026) 04 DEL CK 0104

Arbitration & Conciliation Act, 1996- Section 21, 34Insurance Act, 1938- Section 64UM

Read judgment

High Courts02 Apr 2026Allowed

Champat Rai Jain Vs C.B.I.

Delhi High Court · (2026) 04 DEL CK 0103

Code of Criminal Procedure, 1973- Section 207, 248(1), 313(1)(b), 374, 482Indian Penal Code, 1860- Section 120B, 420Prevention of Corruption Act, 1988- Section 7, 13(1), 13(1)(d), 13(2), 19(1)(c),

Read judgment

High Courts02 Apr 2026Dismissed

K.C.Sharma Vs C.B.I.

Delhi High Court · (2026) 04 DEL CK 0102

Code of Criminal Procedure, 1973- Section 161, 207, 248(2), 313(1)(b), 374Indian Penal Code, 1860- Section 34, 120B, 323, 506Prevention of Corruption Act, 1988- Section 7, 13(1), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20

Read judgment

High Courts02 Apr 2026Allowed

V.K. Datta Vs Nct Of Delhi

Delhi High Court · (2026) 04 DEL CK 0101

Code of Criminal Procedure, 1973- Section 207, 248(1), 313(1)(b), 374Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20, 27Evidence Act, 1872- Section 114

Read judgment

High Courts02 Apr 2026Allowed

Dinesh Garg Vs C.B.I.

Delhi High Court · (2026) 04 DEL CK 0100

Code of Criminal Procedure, 1973- Section 207, 248(1), 313(1)(b), 374Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20, 27Evidence Act, 1872- Section 114

Read judgment

High Courts02 Apr 2026Disposed Of

Tarun Alias Rocky Vs State N.C.T. Of Delhi

Delhi High Court · (2026) 04 DEL CK 0099

Code of Criminal Procedure, 1973- Section 313Indian Penal Code, 1860- Section 299, 300, 302, 304, 304I, 304II, 324Evidence Act, 1872- Section 114, 134

Read judgment

High Courts02 Apr 2026Dismissed

Brown Forman Distillery, Inc Vs Brewholik Private Limited & Anr

Delhi High Court · (2026) 04 DEL CK 0098

Code of Civil Procedure, 1908- Section 151, Order 39 Rule 4Bhartiya Nyaya Sanhita, 2023- Section 345, 347, 349Indian Penal Code, 1860- Section 481, 483, 486

Read judgment

High Courts02 Apr 2026Allowed

Eros City Developers Pvt. Ltd Vs Smt. Gina Singh Choudhary & Anr.

Delhi High Court · (2026) 04 DEL CK 0097

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151

Read judgment