Delhi High Court Judgments

High Courts18 Mar 2026

Jitan Bora Vs The State (Govt. Of NCT) Delhi

Delhi High Court · (2026) 03 DEL CK 2337

Indian Penal Code, 1860-Section 299, 300, 302, 304, 304 Part I, 304 Part IICode of Criminal Procedure, 1973-Section 313Indian Evidence Act-Section 105

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High Courts18 Mar 2026Allowed

Coromandel Indag Products India Ltd. Vs Sumitomo Chemical Company Ltd. & Anr.

Delhi High Court · (2026) 03 DEL CK 2336

Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11, VI Rule 2(1), VII Rule 14, XLI Rule 27, XLI Rule 33, 7 Rule 11, 7 Rule 13, XIII-A Rule 3, 2 Rule 2, Section 20Trade Marks Act, 1999-Section 47, 48(2)Copyright Act, 1957-Section 14, 19(5)

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High Courts18 Mar 2026

Manish Popli Vs Central Bureau Of Investigation & Ors.

Delhi High Court · (2026) 03 DEL CK 2328

Indian Penal Code, 1860-Sections 376, 506, 384, 120BCr.P.C.-Sections 156(3), 160, 299, 82, 83, 482Constitution of India-Articles 226, 20, 21

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High Courts18 Mar 2026

Abhinay Kumar Vs State(Govt. Of Nct Of Delhi)

Delhi High Court · (2026) 03 DEL CK 2350

IPC-Section 406/420/120B/34

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High Courts18 Mar 2026

Unibic Foods India Pvt Ltd Vs Bikaner Bhujia Udyog Sangh

Delhi High Court · (2026) 03 DEL CK 2315

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High Courts18 Mar 2026

Sajna Devi Vs Union Of India

Delhi High Court · (2026) 03 DEL CK 2312

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

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High Courts18 Mar 2026

Kamruddin @ Kamru Vs State (NCT Of Delhi)

Delhi High Court · (2026) 03 DEL CK 2310

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High Courts18 Mar 2026Allowed

Sanjay Chauhan & Ors. Vs The State (N.C.T. Of Delhi) Throug S.H.O P.S. Vijay Vihar & Anr.

Delhi High Court · (2026) 03 DEL CK 2309

IPC-Section 498A/406/34

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High Courts18 Mar 2026

Exemed Pharmaceuticals Vs Incyte Holdings Corporation & Ors.

Delhi High Court · (2026) 03 DEL CK 2306

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High Courts18 Mar 2026

Anil Kumar Vs State (Govt. of NCT of Delhi) & Anr.

Delhi High Court · (2026) 03 DEL CK 2296

BNS-Section 305

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High Courts18 Mar 2026

Harvinder Singh Sodhi Vs State NCT Of Delhi Through SHO Amar Colony Police Station South-East District New Delhi

Delhi High Court · (2026) 03 DEL CK 2346

IPC-Section 406, 420, 506

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High Courts18 Mar 2026

Bharti Cooperative Thrift And Credit Society Ltd. Vs Registrar Cooperative Societies Delhi & Ors.

Delhi High Court · (2026) 03 DEL CK 2373

Delhi Cooperative Societies Act, 2023-Section 71, 105(a)

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High Courts18 Mar 2026

Dr. Krishna Bihari Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 2370

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High Courts18 Mar 2026

Dilip Vishwanath Gondnale Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 2410

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High Courts18 Mar 2026

Proto Developers And Technologies Ltd Vs M/S Antriksh Realtech Pvt Ltd & Anr

Delhi High Court · (2026) 03 DEL CK 2406

Arbitration and Conciliation Act, 1996-Section 37, 34, 19(4)Indian Evidence Act, 1872

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High Courts18 Mar 2026

Star Health Adn Allied Insurance Co Ltd Vs Menka

Delhi High Court · (2026) 03 DEL CK 2399

Constitution of India-Article 227

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High Courts18 Mar 2026

Jain Exports Pvt Ltd Vs Union Of India & Ors

Delhi High Court · (2026) 03 DEL CK 2397

Imports and Exports (Control) Act, 1947-Section 4(l), 4(i), 4(j), 4(2), 4(3)Import Export (Control) Order, 1955-Clauses 8, 10Customs Act, 1962-Section 14, 127

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High Courts18 Mar 2026

Star Health And Allied Insurance Co. Ltd. Vs Sonia Singh

Delhi High Court · (2026) 03 DEL CK 2395

Constitution of India-Article 227

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High Courts18 Mar 2026

Union Of India Vs Gurmeet Singh & Ors.

Delhi High Court · (2026) 03 DEL CK 2394

Registration of Births and Deaths Act, 1969-Section 3, 3(3), 3(4), 3(5), 15Registration of Birth and Death (Amendment) Act, 2023

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High Courts18 Mar 2026

Embassy Of Peru Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 2393

Geographical Indications of Goods (Registration and Protection) Act, 1999-Section 2(1)(e), 2(1)(g), 2(1)(j), 6, 8(1), 8(2), 9, 9(a), 9(g), 10, 11, 11(1), 11(2), 11(2)(a), 11(3), 11(4), 11(5), 11(6), 11(7), 16, 16(1), 22(1)(b), 69Geographical Indications of Goods (Registration and Protection) Rules, 2002-Rule 25, 32, 32(1)(1), 32(1)(6), 32(1)(6)(b), 32(1)(6)(h)Trade Marks Act, 1999

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