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Delhi High Court judgments

1,15,525 judgments · page 331 of 5,777

High Courts31 Jan 2026Partly Allowed

Sabu Trade Pvt Ltd Vs Raj Kumar Sabu & Anr

Delhi High Court · (2026) 01 DEL CK 2218

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, II Rule 2, 2 Rule 2(3), XI Rule 1(3), XI Rule 1(4), XI Rule 1(5), XI Rule 1(10), XI Rule 2, XI Rule 5, XI Rule 10, XXI Rule 103, Form-2 in Appendix CCommercial Courts Act, 2015Indian Penal Code, 1860-Section 34, 193, 199, 200, 209, 420, 465, 467, 468, 471
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High Courts31 Jan 2026Partly Allowed

Innocenti SA Vs Examiner Of Trademarks & Anr.

Delhi High Court · (2026) 01 DEL CK 2543

Trade Marks Act, 1999-Section 19, 18, 18(4), 18(5), 20, 21, 23, 47, 57, 9, 11, 11(1)Trade Marks Rules, 2017-Rule 33, 34, 33(2), 38, 38(1), 38(2), 38(3), 38(4), 41Sick Industrial Companies (Special Provisions) Act, 1985-Section 3(1)(0)
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High Courts31 Jan 2026Dismissed

Sh. Sapan Suman Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2596

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14, 14(2), 14(3), 14(8)(a), 15(2)Central Civil Services (Conduct) Rules, 1964-Rule 3(c)Prevention of Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013
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High Courts31 Jan 2026Dismissed

Dalbir Vs State Of Nct Of Delhi

Delhi High Court · (2026) 01 DEL CK 2099

Code of Criminal Procedure, 1973-Section 483, 439Delhi Excise Act, 2009-Sections 52(2)/33/58, 61(1)(14), 61Bharatiya Nyaya Sanhita-Section 112
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High Courts31 Jan 2026Dismissed

Okoli Anayo Franklin Vs The State NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2102

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21/25/29, 50, 37, 42(1), 22, 42Foreigners Act, 1946-Section 14
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High Courts31 Jan 2026Dismissed

Sunny @ Prem Vs The State NCT Of Delhi

Delhi High Court · 2017 INSC 686

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21/25, 50, 42, 37
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High Courts31 Jan 2026Dismissed

Mohd. Jabir Vs The State NCT Of Delhi

Delhi High Court · 2017 INSC 686

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21/29, 50, 37
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High Courts31 Jan 2026Dismissed

Kuldeep Singh Vs State Govt. Of NCT Of Delhi

Delhi High Court · 2025 INSC 1367

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302/304B/498A/34, 304B and 498A, 304B/498A
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High Courts31 Jan 2026Dismissed

Shivam Vs State NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2140

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita-Section 303(2), 317(2) & 3(5)Metro Railways (Operation and Maintenance) Act, 2002-Section 67, 74 & 78
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High Courts31 Jan 2026Dismissed

Pramod @ Parmal Vs State (NCT Of Delhi)

Delhi High Court · (2026) 01 DEL CK 2141

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 84Narcotic Drugs and Psychotropic Substances, Act, 1985-Section(s) 20/25/29Constitution of India-Article 21
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High Courts30 Jan 2026Dismissed

Shri Rameshwar Singh Tanwar Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2195

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), Sub-Section (2) of Section 24Land Acquisition Act, 1894-Section 4, 6, 9, 10, 12(2), 16, 18, 30/31, 31, 31(1), 31(2), 34Code of Civil Procedure-Order XXII Rule 3
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