COURT ARCHIVE

Delhi High Court judgments

1,14,955 judgments · page 268 of 5,748

High Courts10 Mar 2026Dismissed

XYZ Vs State Of Nct Of Delhi Through Sho, P.S- Gk-1, New Delhi & Anr.

Delhi High Court · (2026) 03 DEL CK 0441

Bhartiya Nagrik Suraksha Sanhita, 2023- Section 413Code of Criminal Procedure, 1973- Section 372, 397(1), 397(2)Indian Penal Code, 1860- Section 376

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High Courts09 Mar 2026Dismissed

Shri Balaji Vs Election Commission Of India

Delhi High Court · (2026) 03 DEL CK 1843

Indian Penal Code, 1860-Section 326 read with Section 149Representation of the People Act, 1951-Section 8, 8(3), 8A, 11Kerala Prisons and Correctional Services (Management) Rules, 2014-Rule 462

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High Courts09 Mar 2026

Urmila @ Suman Deceased Through Lrs (Sh. Uttam Chand) Vs The Nav Jagriti CGHS Ltd & Ors.

Delhi High Court · (2026) 03 DEL CK 1855

Delhi Cooperative Societies Rules

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High Courts09 Mar 2026

Commissioner Of Police & Ors. Vs Anil Kumar

Delhi High Court · (2026) 03 DEL CK 1934

Indian Evidence Act, 1872-Section 65B

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High Courts09 Mar 2026

Novo Nordisk A/S Vs Dr Reddys Laboratories Limited & Anr.

Delhi High Court · (2026) 03 DEL CK 1840

Code of Civil Procedure, 1908-Order XXXIXPatents Act, 1970-Section 2(ja), 3(d), 12, 13(1)(a), 13(1)(b), 13(2), 47, 48, 64, 64(1)(a), 64(1)(e), 64(1)(f), 64(1)(k), 107(1)

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High Courts09 Mar 2026

Merlin Rubber Vs Bridgestone Corporation

Delhi High Court · (2026) 03 DEL CK 1848

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High Courts09 Mar 2026

Western Digital Technologies Inc. & Anr. Vs Geonix International Private Limited & Anr.

Delhi High Court · (2026) 03 DEL CK 1852

Trade Marks Act, 1999-Section 2(1)(i), 2(1)(za), 2(i), 23, 27, 27(2), 29, 29(1), 29(2), 29(6), 29(6)(c), 29(7), 30, 30(3), 30(4), 103, 134, 134(1), 134(c), 135, 135(1)Code of Civil Procedure, 1908-Order XXIII Rule 3, XXXIX, XXXIX Rule 4, XXXIX Rules 1 and 2

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High Courts09 Mar 2026

Oravel Stays Limited Vs Commissioner Of Income-Tax (Tds)-2, Delhi & Ors.

Delhi High Court · (2026) 03 DEL CK 1858

The Act of 1961-Section 201(1A)

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High Courts09 Mar 2026

Vijay Bhel & Ors. Vs Suresh Chand Gupta

Delhi High Court · (2026) 03 DEL CK 1867

Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 7

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High Courts09 Mar 2026

Crocodile International Pte. Ltd. Vs La Chemise Lacoste & Anr.

Delhi High Court · 2023 INSC 1030

Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, 20(c), XLI Rule 31, 35(3)(a), 35(2), 35, 35-A and 35-BCommercial Courts Act, 2015-Section 13, 35(3)(a), 35(2)Delhi High Court Act, 1966-Section 10

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High Courts09 Mar 2026

Narendra Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 03 DEL CK 1912

The Border Security Force (Engineering/Electrical) Group B Recruitment Rules, 2012Constitution of India-Article 309

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High Courts09 Mar 2026

M/s JSW Ispat Steel Limited (Now Known As JSW Steel Limited) Vs M/s Gas Authority Of India Limited

Delhi High Court · 2026 INSC 34

Arbitration and Conciliation Act, 1996-Part I, Section 30, 31(3), 31(7), 34, 34(2), 34(2A), 34(3), 37, 37(1)(c)Commercial Courts Act-Section 13Specific Relief Act, 1963-Section 12(2), 12(3)

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High Courts09 Mar 2026Allowed