High Courts10 Mar 2026
Faisal Ahmed Vs State Of GNCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1789
IPC-Section 498A/34
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Delhi High Court judgments
1,14,955 judgments · page 265 of 5,748
High Courts10 Mar 2026
XYZ Vs State Of NCT Of Delhi Through SHO, P.S- GK-1, New Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 1791
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 413Code of Criminal Procedure, 1973-Section 372, 397(2), 397(1)Indian Penal Code, 1860-Section 376
High Courts10 Mar 2026Allowed
Central Warehousing Corporation Vs Indo Arya Logistics A Unit Of Indo Arya Centrral Transport Ltd
Delhi High Court · (2026) 03 DEL CK 1799
Arbitration and Conciliation Act, 1996-Section 37, 11, 21, 34, 34(2)(b), 34(2-A), 75, 81, Explanation 1 to Section 34(2)Indian Evidence Act, 1872-Section 106, 114(g), 144G, 101, 3Indian Transfer of Property Act-Section 108(e)
High Courts10 Mar 2026Dismissed
Neena Kapoor Vs Ms. Anita Rani Mehra & Ors.
Delhi High Court · 2025 INSC 434
Code of Civil Procedure, 1908-Order VII Rule 11Limitation Act, 1963-Article 110
High Courts10 Mar 2026
Ravi Vs State of NCT of Delhi
Delhi High Court · (2026) 03 DEL CK 1836
IPC-Section 406/409/420/120B
High Courts10 Mar 2026
Tek Chand Vs JPFL Films Private Limited
Delhi High Court · (2026) 03 DEL CK 1854
Constitution of India-Article 226, 227Workmen’s Compensation Act, 1923Employee’s Compensation Act, 1923-Section 21
High Courts10 Mar 2026
Atlas Global Technologies LLC Vs TP Link Technologies Co Ltd & Ors.
Delhi High Court · (2026) 03 DEL CK 1863
CPC-Section 35, 35A, 35BDelhi High Court (Original Side) Rules 2018-Rule 1 of Chapter XXIII
High Courts10 Mar 2026
M/S. Shree Balaji Cable Industries Vs Sh. Pramod Gupta
Delhi High Court · (2026) 03 DEL CK 1865
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 7
High Courts10 Mar 2026
Ravi Sharma, Advocate Vs Union Of India, Ministry Of New And Renewable Energy, Through-Secretary & Ors.
Delhi High Court · (2026) 03 DEL CK 1869
High Courts10 Mar 2026Allowed
Bentley Systems Inc & Anr. Vs Oiltech Engineering India Private Limited & Anr.
Delhi High Court · (2026) 03 DEL CK 1913
Code of Civil Procedure, 1908-Order XIIIA Rules 3 and 6(1)(a), XIII Rule 10, Section 151, XIII-A, VI Rule 1, VI Rule 2, VIII Rule 3A, XI Rule 4, XIII-A Rule 4(1), XIII-A Rule 4(3)Copyright Act, 1957-Section 40International Copyright Order, 1999
High Courts10 Mar 2026
Parle Products Private Limited Vs The Registrar Of Trade Marks & Anr.
Delhi High Court · (2026) 03 DEL CK 1914
Trade Marks Act, 1999-Section 91, 34, 47, 11, 9, 18, 28, 29, 12, 132, Chapter IV, 27 to 34, 9(1), 9(2)(a), 9(1)(b), 11(1), 11(3), 11(4), 18(1), 18(3), 18(4)CPC-Section 10, 11Trade Marks Rules, 2017-Rule 45
High Courts10 Mar 2026
Ms Sharda Rice Mill Vs Pc Modern Rice Mill
Delhi High Court · (2026) 03 DEL CK 1917
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts10 Mar 2026
South Delhi Municipal Corporation Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 1918
High Courts10 Mar 2026
Amit Goel & Anr. Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1921
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 529, 193Constitution of India-Article 227Bharatiya Nyaya Sanhita, 2023-Section 303(2)
High Courts10 Mar 2026
Amit Bhandari Vs State Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 1922
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita-Sections 316(5), 318(4), 336(3), 340(2)IT Act-Sections 65, 66
High Courts10 Mar 2026
Dheerpal @ Bagadi @ Deepak Vs Govt Of Nct Of Delhi
Delhi High Court · (2026) 03 DEL CK 1923
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Maharashtra Control of Organised Crime Act, 1991-Section 3(1), 3(4), 3(5), 23(1)(a), 2(1)(d), 2(1)(e), 2(1)(f), 21(4)
High Courts10 Mar 2026
Manoj @ Morkheri Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 1924
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Maharashtra Control of Organised Crime Act, 1999-Sections 3(1)/3(4)/3(5), 23(1)(a), 2(1)(d), 2(1)(e), 2(1)(f), 21(4)(b)Indian Penal Code, 1860-Sections 302, 364A, 384
High Courts10 Mar 2026
Heineken Asia Pacific Pte. Ltd. Vs Mr. Vijay Keshav Wagh & Ors.
Delhi High Court · (2026) 03 DEL CK 1925
Copyright Act, 1957-Section 50, 45, 13(1)(a), 17, proviso to Section 45(1), 13, 17 and 45(1), 28A, 40, 41Trade Marks Act, 1999-Section 3Copyright Rules, 2013-Rule 70(6), 70
High Courts10 Mar 2026
Info Edge (India) Limited Vs Pradeep Namdeo & Anr.
Delhi High Court · (2026) 03 DEL CK 1949
Trade Marks Act, 1999-Section 91, 11, 18(1)Trade Mark Rules, 2017-Rule 45, 46
High Courts10 Mar 2026
Meena Singhal & Ors. Vs Chaman Lal & Ors.
Delhi High Court · (2026) 03 DEL CK 1956
Motor Vehicles Act 1988-Section 166(3)Motor Vehicles Act of 1939-Section 110-A (3)Motor Vehicles (Amendment) Act of 1994