COURT ARCHIVE

Delhi High Court judgments

1,14,918 judgments · page 227 of 5,746

High Courts28 Mar 2026

Kumar Manish Vs Onicra Credit Rating Agency Of India Limited

Delhi High Court · (2026) 03 DEL CK 2226

Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 34, 20(2), 42, 2(1)(e)Code of Civil Procedure, 1908-Section 20(a), 20

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High Courts28 Mar 2026

Reckitt Benckiser India Private Limited Vs Union Of India & Ors.

Delhi High Court · 2024 INSC 36

Foreign Trade (Development and Regulation) Act, 1992-Sections 9, 11, 11(3), 11(5), 13, 15(1)(b), 17Foreign Trade (Regulation) Rules, 1993-Rule 10Constitution of India-Article 226

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High Courts28 Mar 2026

Patiala Lace House Through Its Proprietor Vs The New India Assurance Through Its Branch Manager & Ors.

Delhi High Court · (2026) 03 DEL CK 2247

Constitution of India-Article 227

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High Courts28 Mar 2026

Ranjeeta Balmiki Vs National Information Centre Services Incorporated & Ors.

Delhi High Court · (2026) 03 DEL CK 2245

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High Courts27 Mar 2026

Varita Soni Vs State Of NCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2125

Indian Penal Code, 1860-Section 302Delhi Prison Rules, 2018-Rule 1178, 1220 to Rule 1243, 1223, 1223(1), 1224(III), 1226the Act, 2000-Section 71, 71(2)

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High Courts27 Mar 2026

Abhinav Anand @Babbal Vs State Of Nct Of Delhi

Delhi High Court · (2026) 03 DEL CK 2124

Indian Penal Code, 1860-Section 302, 367, 377, 34Delhi Prison Rules, 2018-Rule 1210 (IV), 1211 sub rule (iii)

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High Courts27 Mar 2026

Dhrvu Varma & Anr. Vs J K Varma & Anr.

Delhi High Court · (2026) 03 DEL CK 2122

Code of Criminal Procedure, 1973-Section 389, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 528Negotiable Instruments Act, 1881-Section 138

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High Courts27 Mar 2026

Konan Jacques Yao Vs Directorate Of Revenue Intelligence

Delhi High Court · (2026) 03 DEL CK 2121

Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 50, 67, 41(2), 41, 42, 43, 37Customs Act-Section 103, 103(6)Constitution of India-Article 21, 22

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High Courts27 Mar 2026