COURT ARCHIVE

Delhi High Court judgments

1,14,506 judgments · page 25 of 5,726

High Courts14 Sept 2026Partly Allowed

Kancor Ingredients Ltd. & Ors. Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 1979

Code of Criminal Procedure, 1973-Section 482, 251Prevention of Food Adulteration Act, 1954-Section 5, 2(ix)(k), 2(ix), 16(1), 7, 16, 19(2)Prevention of Food Adulteration Rules, 1955-Rules 32(e) and (f), 32(e), 32, 50(7)

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High Courts14 Sept 2026

Mohammad Saqib @ Saqib Iftekar Vs National Investigation Agency

Delhi High Court · 2025 INSC 222

National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Sections 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 18B, 20, 38, 39, 43D(5)

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High Courts14 Sept 2026Allowed

Rajat Kumar Bharti & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 1977

IPC-Section 498A/406/34

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High Courts14 Sept 2026

Karan Singh Vs State Nct Of Delhi

Delhi High Court · (2026) 09 DEL CK 1976

BNS-Section 105

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High Courts14 Sept 2026

Welspring Universal Vs Additional Commissioner Of Central GST

Delhi High Court · (2026) 09 DEL CK 1974

Customs Act, 1962-Sections 58, 65Central Excise Act, 1944-Section 5A(1A), 11BCentral Excise Rules, 2002-Rule 18, 19

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High Courts14 Sept 2026

UOI Vs V.S. Tyagi

Delhi High Court · (2026) 09 DEL CK 1978

Industrial Disputes Act, 1947-Section 33-C(2)Constitution of India-Article 226

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High Courts10 Sept 2026Disposed of

Hindustan Unilever Limited Vs Kwick Living (I) Private Limited

Delhi High Court · (2026) 09 DEL CK 1298

Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2, Section 151Trade Marks Act, 1999-Section 29(8), 30(1)Constitution of India-Article 19(1)(a), Article 19(2)

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High Courts10 Sept 2026Dismissed

Anil Kumar & Ram Ashish Vs Rangi Lal

Delhi High Court · (2026) 09 DEL CK 1297

Code of Civil Procedure, 1908-Section 96, Order XII Rule 6Indian Easements Act, 1882-Section 52, Section 60(b)Bharatiya Sakshya Adhiniyam, 2023-Section 53

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High Courts10 Sept 2026Allowed

Religare Finvest Limited Vs Atelier Automobiles Pvt. Ltd. & Ors.

Delhi High Court · (2026) 09 DEL CK 1296

Arbitration and Conciliation Act, 1996-Section 34, Section 31(7)(a) and (b)

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High Courts10 Sept 2026Dismissed

Manav Adhikar Kalyan Mishan Sanstha Vs Municipal Corporation Of Delhi And Ors.

Delhi High Court · (2026) 09 DEL CK 1295

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High Courts10 Sept 2026Dismissed

Ritu Goel And Anr. Vs Kamlesh And Ors.

Delhi High Court · (2026) 09 DEL CK 1294

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order XXIII Rule 1

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High Courts10 Sept 2026Disposed of

Rehri Patri Ekta Manch Vs Govt. Of NCT Of Delhi And Ors.

Delhi High Court · (2026) 09 DEL CK 1293

Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 19

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High Courts10 Sept 2026Disposed of

Tarushi Rathore Vs Sanjay Rathore

Delhi High Court · (2026) 09 DEL CK 1292

Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 4(2)

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High Courts10 Sept 2026Disposed of

Krishna Real Estate Enterprises Pvt. Ltd. Vs Mr. Gurcharan Singh Syal & Ors.

Delhi High Court · (2026) 09 DEL CK 1291

Limitation Act, 1963-Section 5, Article 117Code of Civil Procedure, 1908-Order VII Rule 10

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High Courts10 Sept 2026Disposed of

State Vs Munna Kumar

Delhi High Court · (2026) 09 DEL CK 1290

Indian Penal Code, 1860-Section 376(2)(f)Code of Criminal Procedure, 1973-Section 428, 357Bharatiya Nagarik Suraksha Sanhita, 2023-Section 396

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High Courts10 Sept 2026Allowed

Anup Chawla Vs Kapil Chawla

Delhi High Court · (2026) 09 DEL CK 1289

Contempt of Courts Act, 1971-Section 12

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High Courts10 Sept 2026Dismissed

Vinesh Phogat Vs Wrestling Federation Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 1288

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High Courts10 Sept 2026Allowed

Eco Green Buildtech Pvt Ltd Vs Vikartan Infrastructure Pvt Ltd

Delhi High Court · (2026) 09 DEL CK 1287

Arbitration and Conciliation Act, 1996-Section 34, Section 33, Section 29A(1), Section 24(3), Section 18, Section 61, Section 62Indian Contract Act, 1872-Section 55, Section 73

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High Courts10 Sept 2026Allowed

Shyam Singh & Anr. Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 1284

Railway Claims Tribunal Act, 1987-Section 23

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High Courts10 Sept 2026Disposed of

Shanker Gupta & Anr. Vs New Delhi Municipal Council (NDMC) & Anr.

Delhi High Court · (2026) 09 DEL CK 1286

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