COURT ARCHIVE

Delhi High Court judgments

1,15,071 judgments · page 309 of 5,754

High Courts11 Feb 2026

Verizon Trademark Services LLC & Ors. Vs Verizon Careers & Ors.

Delhi High Court · (2026) 02 DEL CK 2783

CPC-Order XIII-A Rules 3, 6(1)(a), VIII Rule 10, Section 151, XIIIA Rule 3The Trade Marks Act, 1999-Section 2(1)(zg), 29(2), 29(3)Delhi High Court (Original Side) Rules, 2018-Rule 3 of Chapter VII

Read judgment

High Courts11 Feb 2026

Air Customs Vs Islam Ahmad

Delhi High Court · (2026) 02 DEL CK 2869

Code of Criminal Procedure, 1973-Section 378(4), 248(1), 244(1), 246(4), 246(5), 313(1)(b), 247, 161, 241(1)Customs Act, 1962-Section 135(1)(a), 110, 108, 102Indian Evidence Act, 1872-Section 30, 33, 32, 32(2), 47, 67

Read judgment

High Courts11 Feb 2026

Rakesh Kumar Nanda Deceased Through His Wife Ms Lovely Nanda Vs Jitender Singh

Delhi High Court · (2026) 02 DEL CK 2792

Constitution of India-Article 227

Read judgment

High Courts11 Feb 2026

Arun Deep Sharma Vs BSES Rajdhani Power Ltd & Anr.

Delhi High Court · (2026) 02 DEL CK 2794

Read judgment

High Courts11 Feb 2026

Fresh And Healthy Enterprise Ltd Vs Global Agrisystem Pvt Ltd

Delhi High Court · 2024 INSC 743

Arbitration and Conciliation Act, 1996-Section 9, 31(7), 31(7)(b), 33, 34, 34(2)(b)(ii), 37Indian Contract Act, 1872-Section 10, 148, 151, 152, 158, 160, 161, 170Transfer of Property Act, 1882-Section 108(c)

Read judgment

High Courts11 Feb 2026

Sanjay Gupta & Anr. Vs Vineet Jain, Proprietor Of Vijaypal Vineet Kumar And Co

Delhi High Court · (2026) 02 DEL CK 2314

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 23, 29, 134, 135Copyright Act-Section 2(c), 14, 14(c), 14(c)(v) and (vi), 51, 51(a), 51(b)(i)

Read judgment

High Courts11 Feb 2026

National Research Development Corporation & Anr. Vs Mak Controls and Systems Private Limited

Delhi High Court · 2024 INSC 742

Arbitration and Conciliation Act, 1996-Section 34, 21, 11

Read judgment

High Courts11 Feb 2026

India Yamaha Motor Private Limited Vs M/s Millenium Automobiles & Ors.

Delhi High Court · (2026) 02 DEL CK 2361

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(3)

Read judgment

High Courts11 Feb 2026Allowed

Dhiresh Gupta Vs Deputy Commissioner Of Income Tax & Anr.

Delhi High Court · (2026) 02 DEL CK 2742

Income Tax Act, 1961-Section 153C

Read judgment

High Courts11 Feb 2026

Paharpur Cooling Towers Limited Vs Sinnar Thermal Power Limited & Ors.

Delhi High Court · (2026) 02 DEL CK 2200

Arbitration and Conciliation Act, 1996-Section 36, 34, 35Code of Civil Procedure, 1908-Order XXI Rules 10 and 11, Section 47, 21 Rule 22, 21 Rule 2, 21 Rule 11, 1, 2Insolvency and Bankruptcy Code, 2016-Section 31, 30, 29, 29-A, 3(6), 14, 32, 61, 53, 238, 5(1), 60(6), 188(1)

Read judgment

High Courts11 Feb 2026

M/S SCS Enterprises Through Its Sole Proprietor - Ashok Bhatia Vs Indian Council Of Agricultural Research, Through The Director General & Ors.

Delhi High Court · (2026) 02 DEL CK 2172

Civil Procedure Code, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 9, 12(2), 17, Fourth Schedule

Read judgment

High Courts11 Feb 2026

Union Of India Vs M/S Vishwa-BVSR JV

Delhi High Court · (2026) 02 DEL CK 2169

Arbitration and Conciliation Act, 1996-Section 34, 34(3), 33Delhi High Court (Original-Side Rules), 2018

Read judgment

High Courts11 Feb 2026

SNG Developers Limited Vs Lord Vardhman Buildtech Private Limited

Delhi High Court · (2026) 02 DEL CK 2168

Arbitration and Conciliation Act, 1996-Section 11, 19, 21, 28(1)(a), 28(3), 34, 34(2), 34(2-A), 34(2)(b)(ii), 34(3), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI Rules 10, 11, 13 and 41, Section 151Contract Act, 1872-Section 23

Read judgment

High Courts11 Feb 2026