COURT ARCHIVE

Delhi High Court judgments

1,15,525 judgments · page 350 of 5,777

High Courts15 Jan 2026Disposed Of

M/S Shreeji Polyfab Private Limited Vs M/S Goldstone International

Delhi High Court · (2026) 01 DEL CK 2143

Code of Civil Procedure, 1908-Section 24, 151, Order VIII rule 10, VI rule 17, XLVII rule 1, VIII rule 6A(2), 15Commercial Courts Act, 2015-Section 12A

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High Courts15 Jan 2026Dismissed

Om Prakash (Since Dead) Through Lrs & Anr. Vs Rajbir Kaur & Anr.

Delhi High Court · (2026) 01 DEL CK 2144

East Punjab Urban Restriction Rent Act, 1949-Section 13, 15(5), 15(1)(b)East Punjab Urban Restriction Rent Act (Extension to Chandigarh) Act, 1974Constitution of India-Article 227

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High Courts15 Jan 2026Dismissed

Mohd Akhtar & Ors. Vs Abdul Rehan

Delhi High Court · (2026) 01 DEL CK 2145

Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 14(1)(f), 14(1)(g)

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High Courts15 Jan 2026

SM Motorenteile Gmbh Vs A.A. Automobiles & Ors.

Delhi High Court · (2026) 01 DEL CK 2182

Legal Metrology Act, 2009Legal Metrology (Packaged Commodities) Rules, 2011Code of Civil Procedure, 1908-Order XXXIX Rule 2A

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High Courts15 Jan 2026Allowed

Amit Saxena Vs State Of Nct Of Delhi And Ors

Delhi High Court · (2026) 01 DEL CK 1409

Bharatiya Nyaya Sanhita, 2023- Section 363, 376Protection of Children from Sexual Offences Act, 2012- Section 4

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High Courts15 Jan 2026Dismissed

Jagarnath Shah @ Lala Vs State (Nct Of Delhi)

Delhi High Court · (2026) 01 DEL CK 1408

Bharatiya Nyaya Sanhita, 2023- Section 103(1), 238(b)Arms Act, 1959- Section 25, 27

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High Courts15 Jan 2026Allowed

Nitin Kumar Vs State Nct Of Delhi

Delhi High Court · (2026) 01 DEL CK 1407

Bharatiya Nyaya Sanhita, 2023- Section 3(5), 118(1)

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High Courts15 Jan 2026Disposed Of

Prabhat Kumar Ors Vs State Govt Of N C T Of Delhi Throuth Is Sho Ps Sunligh Colony & Anr.

Delhi High Court · (2026) 01 DEL CK 1406

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 34, 406, 498A

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High Courts15 Jan 2026Disposed Of

Sandeep Katyayan & Anr. Vs State (Govt. Of Nct Of Delhi) & Ors

Delhi High Court · (2026) 01 DEL CK 1405

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 34, 323, 354, 354(B), 509

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High Courts15 Jan 2026Disposed Of

Kunal Mongia And Anr Vs State (Gnct), Delhi And Ors

Delhi High Court · (2026) 01 DEL CK 1404

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 156(3)Indian Penal Code, 1860- Section 34, 323, 354, 354(B), 509

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High Courts15 Jan 2026Dismissed

Sucy Mathai Through Spa Holder Vs Municipal Corporation Of Delhi And Ors

Delhi High Court · (2026) 01 DEL CK 1403

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High Courts15 Jan 2026Dismissed

Commissioner Of Income Tax International Taxation 3 Vs Sri Lanka Cricket

Delhi High Court · (2026) 01 DEL CK 1402

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High Courts15 Jan 2026Allowed

Kishore Laxmnarayan Biyani & Anr. Vs Kotak Mahindra Bank Limited & Anr

Delhi High Court · (2026) 01 DEL CK 1401

Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 1881- Section 138Insolvency and Bankruptcy Code, 2016- Section 7, 14, 14(1), 17

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High Courts15 Jan 2026Allowed

Ravindra Dhariwal & Anr Vs Kotak Mahindra Bank Limited & Anr

Delhi High Court · (2026) 01 DEL CK 1400

Code of Criminal Procedure, 1973- Section 482Negotiable Instruments Act, 1881- Section 138Insolvency and Bankruptcy Code, 2016- Section 7, 14, 14(1), 17

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High Courts14 Jan 2026

Union Of India & Ors. Vs Ex-Sub Shailendra Singh Rawat

Delhi High Court · (2026) 01 DEL CK 2192

Army Rules, 1954-Rule 13(3) I (i) (a), 13(3)(1)(i)(a), 13(3)(1)(ii)Entitlement Rules, 2008-Rule 5, 10 (b)(i), 11Entitlement Rules, 1982

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High Courts14 Jan 2026Disposed Of

Nord Anglia Education Limited Vs Deputy Commissioner Of Income Tax Circle Int. Tax 2(2) (2), New Delhi

Delhi High Court · (2026) 01 DEL CK 2193

Income-tax Act, 1961-Section 9(1)(vii), 143(3), 195, 195(3), 197Income-tax Rules, 1962-Rule 28, 28AAWealth Tax Act, 1957

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High Courts14 Jan 2026Disposed Of

Ernst And Young LLP Vs Assistant Commissioner Of Income Tax, International Circle-1-2-2, New Delhi

Delhi High Court · (2026) 01 DEL CK 2204

Income Tax Act, 1961-Section 195, 195(2), 264Constitution of India-Article 226

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High Courts14 Jan 2026Dismissed

Union Of India Through Secretary Ministry Of Defence & Ors. Vs 677262 Ex Sgt Rajkishore Retd

Delhi High Court · (2026) 01 DEL CK 2206

Entitlement Rules, 2008

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High Courts14 Jan 2026Allowed

Paramjit Singh Vs Hardaman Singh & Ors.

Delhi High Court · (2026) 01 DEL CK 2235

Code of Civil Procedure (Amendment) Act, 1976-Order VI Rule 17, Section 151, II Rule 2, II Rule 2(1), II Rule 2(2), II Rule 2(3)Delhi High Court (Original Side) Rules, 2018

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High Courts14 Jan 2026Dismissed

Vicky Kashyap Vs State Of NCT Of Delhi

Delhi High Court · (2026) 01 DEL CK 2266

Indian Penal Code, 1860-Section 342, 376(2)(i)(n), 354(C), 505-II, 376ABProtection of Children from Sexual Offences Act, 2012-Section 6, 12Cr.P.C.-Section 161, 164

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