COURT ARCHIVE

Delhi High Court judgments

1,15,021 judgments · page 281 of 5,752

High Courts24 Feb 2026

Nikhil Kumar Anand Vs Hridey Vikram Bhatia & Ors.

Delhi High Court · (2026) 02 DEL CK 2571

Arbitration & Conciliation Act, 1996-Section 37(2)(b), 17, 9, 5, 17(1)(ii), 34, 37(ii)(b), 37Specific Relief Act, 1963-Section 14(d), 12Companies Act, 1956

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High Courts24 Feb 2026

Nikunj Sanghani @ Nicunj Sanghani & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2585

Code of Criminal Procedure, 1973-Section 482, 41A, 91Indian Penal Code-Section 498A, 406, 34Protection of Women from Domestic Violence Act, 2005-Section 12

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High Courts24 Feb 2026

Manoj Kumar Grover Vs Union Of India Through Ministry Of Corporate Affairs & Ors.

Delhi High Court · (2026) 02 DEL CK 2440

Companies Act, 2013-Section 177, 177(1), 177(9), 177(10)Companies (Meetings of Board and its Powers) Rules, 2014-Rule 7, 7(1), 7(4)Securities Exchange Board of India (Listing Obligations And Disclosure Requirement) Regulations, 2015-Regulation 22(1)

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High Courts24 Feb 2026

Master Athrava Tripathi & Anr. Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2600

Constitution of India-Article 14, 16, 21Entitlement Rules to Casualty Pensionary Awards to the Armed Forces Personnel, 1982-Rule 4Army Rules-Rule 13 3 III (i), 13 3 II(ii), 13 3 III (iv), 13 3 III (iii), 13 3 IV, 13 3 III (ii)

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High Courts24 Feb 2026

Bachu Singh Vs C.B.I.

Delhi High Court · (2026) 02 DEL CK 2601

Cr.P.C.-Sections 397, 401, 482, 160, 155(2), 155, 108, 468, 469IPC-Sections 168, 160, 419, 420, 468PC Act-Sections 13(1)(a) and (b)

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High Courts24 Feb 2026

Sh Piyush Gupta Advocate Vs The Chamber Allotment Committee & Ors.

Delhi High Court · (2026) 02 DEL CK 2505

District Courts Shahdara/Karkardooma Lawyers' Chambers (Allotment and Occupancy) Rules, 1995District Courts Dwarka Lawyers' Chambers (Allotment and Occupancy) Rules, 2009Rohini District Courts Lawyers' Chambers (Allotment and Occupancy) Rules, 2011

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High Courts24 Feb 2026

Yusuf Khan Vs The State (GNCT Of Delhi) Through SHO

Delhi High Court · (2026) 02 DEL CK 2511

IPC-Section 420/34

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High Courts24 Feb 2026

Union Of India & Ors. Vs 777792 Sgt Praveen Kumar Upadhyay (Retd.)

Delhi High Court · (2026) 02 DEL CK 2560

Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008

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High Courts24 Feb 2026

Sunder Menghraj Chainani Vs State (Nct Of Delhi)

Delhi High Court · (2026) 02 DEL CK 2779

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 482Criminal Procedure Code-Section 438IPC-Section 420/406

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High Courts24 Feb 2026

Laxman Vs D V Singh & Ors.

Delhi High Court · (2026) 02 DEL CK 2846

Constitution of India-Article 227

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High Courts24 Feb 2026

Jatin B. Ghatge & Anr. Vs Harish Chander Ghatge

Delhi High Court · (2026) 02 DEL CK 2844

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1

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High Courts24 Feb 2026

Docusign Inc. Vs The Income Tax Officer, Ward Int. Tax 1(2)(2), Civic Centre New Delhi

Delhi High Court · (2026) 02 DEL CK 2843

Income Tax Act, 1961-Section 197

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High Courts24 Feb 2026

Santoshanand Avadhut @ Ghanshyam Prasad & Anr. Vs Central Bureau Of Investigation and Sudevanand Avadhoot @ Ramchandra @ Bharat @ Doctor @ Misri Lal Yadav Vs Central Bureau Of Investigation (CBI)

Delhi High Court · (2026) 02 DEL CK 2880

Code of Criminal Procedure, 1973-Section 164

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High Courts24 Feb 2026

Geniemode Global Pvt Ltd. Vs Priyanka Impex Private Limited & Anr.

Delhi High Court · (2026) 02 DEL CK 2890

Arbitration and Conciliation Act, 1996-Section 39(2), 31(8), 31A, 31A(a), 38(1), 38(2), 18, 7(1), 16, Schedule IVCompanies Act, 2013Micro, Small and Medium Enterprises Development (MSMED) Act, 2006-Section 8, 17, 18, 18(1), 18(2), 18(3), 18(4), 15 to 23, 24

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High Courts24 Feb 2026

Ns 22921A Major Devanjana Ghoshal Vs Union Of India & Anr.

Delhi High Court · (2026) 02 DEL CK 2887

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High Courts24 Feb 2026

Boehringer Ingelheim Pharma GmbH And Co KG Vs The Controller Of Patents & Anr.

Delhi High Court · (2026) 02 DEL CK 2707

Patents Act 1970-Section 2(1)(t), 2(m), 2(o), 53(4), 58, 58(1), 59, 64, 64(1), 71, 71(1), 104, 107, 107(1), 108, 113, 114, 151, 151(1), 151(2)Indian Patents & Designs Act, 1911-Section 29UK Patents Act, 1977-Section 72, 72(1), 72(2), 75(3), 77(1), 130(7)

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High Courts24 Feb 2026

Tdi International India Ltd Vs Delhi Metro Rail Corporation

Delhi High Court · (2026) 02 DEL CK 2299

Arbitration and Conciliation Act, 1996-Section 18, 23, 28(1)(a), 28(2), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23

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High Courts24 Feb 2026

Ms. Shashi Garg Vs Ms. Renu Garg (Since Deceased) Through Her Lrs. & Ors.

Delhi High Court · (2026) 02 DEL CK 2327

Code of Civil Procedure, 1872-Order VI Rule 15A, VI Rule 15 (A), VI Rule 15A (5), XXXVIINegotiable Instruments Act, 1881-Section 138Limitation Act, 1963-Section 19

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High Courts24 Feb 2026

M S Ircon International Limited & Anr. Vs M S Cannon Engineering Construction Cannon Cottage

Delhi High Court · (2026) 02 DEL CK 2329

Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1)(c), 31, 31(7), 31(7)(a), 31(7)(b), 31ACommercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 151

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High Courts24 Feb 2026

Kotak Mahindra Prime Ltd. Vs Sumit Sawhney

Delhi High Court · (2026) 02 DEL CK 2342

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11(6-A), 11, 8, 37, 16, 12(2), Fourth Schedule

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