High Courts03 Sept 2026Allowed
Yagya Dutt Sharma & Shweta Sharma Vs State of NCT of Delhi
Delhi High Court · 2026:DHC:7480
Indian Penal Code, 1860-Section 420, 468, 471, 34
COURT ARCHIVE
Delhi High Court judgments
1,14,533 judgments · page 31 of 5,727
High Courts03 Sept 2026Allowed
The Commissioner MCD and Ors Vs Rajinder Parshad Sharma and Ors
Delhi High Court · 2026:DHC:7474-DB
High Courts03 Sept 2026Allowed
Kamran Ashraf Reshi & Sobiya Aziz Vs National Investigation Agency
Delhi High Court · 2026:DHC:7447-DB
National Investigation Agency Act, 2008-Section 21(4)Indian Penal Code, 1860-Section 120B, 121A, 122, 123Unlawful Activities (Prevention) Act, 1967-Section 18, 18A, 18B, 20, 38, 39, 43D(5)
High Courts03 Sept 2026Dismissed
M/s Patil Constructions and Infrastructure Limited Vs IFCI Venture Capital Funds Ltd. & Anr.
Delhi High Court · 2026:DHC:7469-DB
Code of Civil Procedure, 1908-Order 1 Rule 10, Section 151Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17Security Interest (Enforcement) Rules, 2002-Rule 8(5), 8(6), 9(1), 9(2), 9(3), 9(4)
High Courts03 Sept 2026Dismissed
Global Avianautics Limited Vs Directorate General of Civil Aviation & Ors.
Delhi High Court · 2026:DHC:7460-DB
Bharatiya Vayuyan Adhiniyam, 2024-Section 5AAircraft Act, 1934-Section 5AAircraft Rules, 1937-Rule 3(33AA), 49E, 49I, Schedule II
High Courts03 Sept 2026Disposed of
Spherion Solutions Private Limited Vs Additional Commissioner Adjudication CGST Delhi North & Ors.
Delhi High Court · 2026:DHC:7442-DB
Central Goods and Services Tax Act, 2017-Section 49, 107, 161Central Goods and Services Tax Rules, 2017-Rule 86A
High Courts03 Sept 2026Dismissed
Nahid Zakiya Through SPA Mohammad Uzair Vs Commissioner of Customs
Delhi High Court · 2026:DHC:7441-DB
Customs Act, 1962-Section 108, 110, 124Constitution of India-Article 226, 300A
High Courts03 Sept 2026Allowed
M/S Jindal Photo Ltd Vs M/S Rays Medical Services (P) Ltd
Delhi High Court · 2026:DHC:7454
Code of Civil Procedure, 1908-Section 96, Order VI Rule 17, Order VII Rule 14Limitation Act, 1963-Section 21, Article 113Bankers' Books Evidence Act
High Courts03 Sept 2026Disposed of
Devender Yadav & Anr. Vs Election Commission of India & Anr.
Delhi High Court · 2026:DHC:7464
Representation of the People Act, 1950-Section 21, 31Registration of Electors Rules, 1960Constitution of India-Article 324
High Courts02 Sept 2026Dismissed
Government of Canada Vs Sanjay Madan and Ors
Delhi High Court · 2026:DHC:7418
Code of Civil Procedure, 1908-Order VII Rules 10, 11, Section 20, Section 44A, Section 151Limitation Act, 1963-Article 4, Article 68, Article 91(a), Article 113, Section 17, Section 18, Section 19
High Courts02 Sept 2026Dismissed
Rajesh Kumar And Anr. Vs State And Another
Delhi High Court · (2026) 09 DEL CK 0092
Code of Criminal Procedure, 1973-Section 482Code of Criminal Procedure, 1973-Section 397Code of Criminal Procedure, 1973-Section 468
High Courts02 Sept 2026Disposed of
Devender Kumar Vs State NCT Of Delhi And Ors
Delhi High Court · (2026) 09 DEL CK 0091
High Courts02 Sept 2026Allowed
All India Carrom Federation Vs Union Of India & Anr.
Delhi High Court · (2026) 09 DEL CK 0090
National Sports Development Code of India, 2011Emblems and Names (Prevention of Improper Use) Act, 1950National Sports Governance Act, 2025
High Courts02 Sept 2026Allowed
Veeran Devi Vs Union of India
Delhi High Court · 2026:DHC:7450
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-untoward incident
High Courts02 Sept 2026Allowed
Jayant Vats Vs State NCT of Delhi & Anr
Delhi High Court · 2026:DHC:7429
Bharatiya Nyaya Sanhita, 2023-Section 69
High Courts02 Sept 2026Allowed
Rajnish Vs State of NCT of Delhi & Anr
Delhi High Court · 2026:DHC:7433
Delhi Prisons Rules-Rule 1211(vii)
High Courts02 Sept 2026Allowed
Abhisekh @ Sekhu Vs State NCT of Delhi
Delhi High Court · 2026:DHC:7435
Indian Penal Code, 1860-Section 302, 201Arms Act, 1959-Section 25, 27
High Courts02 Sept 2026Disposed of
Hindustan Unilever Limited Vs Kwick Living (I) Private Limited
Delhi High Court · 2026:DHC:7445-DB
Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2, Section 20(a), 20(c)Trade Marks Act, 1999-Section 134(2)Copyright Act, 1957-Section 62
High Courts02 Sept 2026Dismissed
Sh. Ajay Kumar Vyas Vs Shree Sanatan Dharam Sabha (Regd.) & Ors.
Delhi High Court · 2026:DHC:7432
Code of Civil Procedure, 1908-Section 100, 151, Section 7(XI) Court Fees ActSpecific Relief Act-Section 6
High Courts02 Sept 2026Allowed
State Vs Munna Kumar
Delhi High Court · 2026:DHC:7344-DB
Indian Penal Code, 1860-Section 376(2)(f), 354Indian Evidence Act, 1872-Section 118Protection of Children from Sexual Offences Act, 2012-Section 29