COURT ARCHIVE

Delhi High Court judgments

1,14,533 judgments · page 33 of 5,727

High Courts02 Sept 2026Allowed

University of Delhi and Anr. Vs Deepak and Ors.

Delhi High Court · 2026:DHC:7413-DB

Constitution of India-Article 226Public Examination (Prevention of Unfair Means) Act, 2024-Section 3Public Examinations (Prevention of Unfair Means) Amendment Act, 2026

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High Courts02 Sept 2026Allowed

Inox Wind Limited & Anr. Vs Jasdan Energy Private Limited & Anr

Delhi High Court · 2026:DHC:7382

Arbitration and Conciliation Act, 1996-Section 33, 34, 36, 37Limitation Act, 1963-Section 5

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High Courts02 Sept 2026Allowed

University of Delhi and Anr. Vs Deepak and Ors.

Delhi High Court · 2026:DHC:7413-DB

Public Examination (Prevention of Unfair Means) Act, 2024-Section 3Public Examinations (Prevention of Unfair Means) Amendment Act, 2026Constitution of India-Article 226

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High Courts02 Sept 2026Dismissed

Sharwan Kumar Vigmal Vs The General Manager NW-I, Appointing Authority, State Bank of India

Delhi High Court · 2026:DHC:7412-DB

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High Courts02 Sept 2026Allowed

University of Delhi and Anr. Vs Deepak and Ors.

Delhi High Court · (2026) 09 DEL CK 0028

Constitution of India-Article 226Public Examinations (Prevention of Unfair Means) Act, 2024-Section 3

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High Courts02 Sept 2026Dismissed

Sharwan Kumar Vigmal Vs The General Manager NW-I, Appointing Authority, State Bank of India

Delhi High Court · (2026) 09 DEL CK 0023

Constitution of India-Article 226

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High Courts02 Sept 2026Dismissed

Shivdhar Upadhyay Vs Union of India and Anr

Delhi High Court · (2026) 09 DEL CK 0016

Constitution of India-Article 14, 21, 226Code of Criminal Procedure, 1973-Section 2(d), 2(wa), 372, 374, 378Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413

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High Courts01 Sept 2026Allowed

Otsuka Chemical (India) Pvt. Ltd Vs Trans Engineers India Pvt. Ltd.

Delhi High Court · (2026) 09 DEL CK 0029

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 34(2A), 37, 75, 81

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High Courts01 Sept 2026Disposed of

Piyush Kumar Singh & Ors. Vs Union of India & Ors.

Delhi High Court · (2026) 09 DEL CK 0027

Constitution of India-Article 14, 16, 226

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High Courts01 Sept 2026Allowed

LC Infra Projects Private Limited & Ors. Vs Municipal Corporation of Delhi & Anr.

Delhi High Court · (2026) 09 DEL CK 0026

Constitution of India-Article 226Companies Act, 2013

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High Courts01 Sept 2026Dismissed

Ashish Chandra Tripathi Vs Union of India & Anr.

Delhi High Court · (2026) 09 DEL CK 0025

Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1Constitution of India-Article 226

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High Courts01 Sept 2026Dismissed

GNCT of Delhi and Ors Vs Azam Khan

Delhi High Court · (2026) 09 DEL CK 0024

Constitution of India-Article 226

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High Courts01 Sept 2026Allowed

Sweety Kumari & Ors. Vs Union of India

Delhi High Court · (2026) 09 DEL CK 0022

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124A

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High Courts01 Sept 2026Allowed

Ravindra Singh & Anr. Vs Union of India

Delhi High Court · (2026) 09 DEL CK 0021

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124A

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High Courts01 Sept 2026Allowed

Sh. Virender Vs Union of India

Delhi High Court · (2026) 09 DEL CK 0020

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123, 124A

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High Courts01 Sept 2026Allowed

Maya Ghosh & Ors. Vs Union of India

Delhi High Court · (2026) 09 DEL CK 0019

Railway Claims Tribunal Act, 1987-Section 23

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High Courts01 Sept 2026Allowed

Vinod and Ors. Vs State (NCT of Delhi) and Anr.

Delhi High Court · (2026) 09 DEL CK 0018

Indian Penal Code, 1860-Section 34, 406, 498A

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High Courts01 Sept 2026Allowed

Suresh alias Subhash & Ors Vs State of NCT of Delhi & Ors.

Delhi High Court · (2026) 09 DEL CK 0017

Indian Penal Code, 1860-Section 34, 323, 341, 342, 356, 379

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High Courts01 Sept 2026Dismissed

State Vs Sanjay

Delhi High Court · (2026) 09 DEL CK 0015

Indian Penal Code, 1860-Section 279, 299, 300, 304ACode of Criminal Procedure, 1973-Section 207, 251, 255(1), 313(1)(b), 378, 379, 386(1)Motor Vehicles Act, 1988-Section 133

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High Courts01 Sept 2026Allowed

Hospitech Management Consultants Pvt Ltd Vs Principal Commissioner of Central Goods and Services Tax

Delhi High Court · (2026) 09 DEL CK 0014

Finance Act, 1994-Section 65, 73(1), 76, 77, 78, 80, 83Central Excise Act, 1944-Section 35GCENVAT Credit Rules, 2004-Rule 15

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