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Delhi High Court judgments

1,15,525 judgments · page 356 of 5,777

High Courts12 Jan 2026Dismissed

Kalyan Dass Through LR's Vs Praveen Chawla

Delhi High Court · (2026) 01 DEL CK 2132

Code of Civil Procedure, 1908-Section 96, Order VI Rule 17, 151, VII Rule 11, 2(12), XVIII, rule 1, 141Limitation Act, 1963-Section 65, Article 59Easements Act-Section 52, 60, 60(a) and (b)
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High Courts12 Jan 2026Disposed Of

Colgate Palmolive Company & Anr. Vs Dabur India Ltd.

Delhi High Court · (2026) 01 DEL CK 2150

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XXXIX Rule 2A, II Rule 3, II Rule 2(2), II Rule 2(3), XXXIX Rules 1 and 2, XICommercial Courts Act, 2015Trade Marks Act, 1999-Section 29(8)
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High Courts12 Jan 2026Disposed Of

Sonu Halder Vs State Nct Of Delhi

Delhi High Court · (2026) 01 DEL CK 1366

Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 161, 164Indian Penal Code, 1860- Section 34, 344, 363, 366, 376, 506)
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High Courts12 Jan 2026Allowed

Pradeep Kumar Vs State Nct Of Delhi

Delhi High Court · (2026) 01 DEL CK 1365

Code of Criminal Procedure, 1973- Section 164, 294, 313, 374, 428Indian Penal Code, 1860- Section 109, 342, 344, 376, 506Evidence Act, 1872- Section 114A
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High Courts12 Jan 2026Allowed

Pankaj Vs State Of Nct Of Delhi

Delhi High Court · (2026) 01 DEL CK 1364

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 415(2), 528Code of Criminal Procedure, 1973- Section 164, 207, 232, 235(1), 313, 428Indian Penal Code, 1860- Section 354, 376, 376(2)(i)
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High Courts09 Jan 2026Allowed

Tata Steel Limited Vs Ministry Of Corporate Affairs, Through Secretary & Anr.

Delhi High Court · (2026) 01 DEL CK 2194

Constitution of India, 1950-Article 226, 227, 136Insolvency and Bankruptcy Code, 2016-Section 3(6), 5(20), 5(21), 7, 7(1) Explanation, 7(4), 7(5), 8, 9, 13, 14, 15, 18, 22(1), 22(2), 23(1), 25(1), 25(2)(e) to (i), 29, 29(1), 30, 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 33, 33(1), 60(5)(c), 60(6), 61, 61(3), 62, 63, 188, 196, 238, Chapter IIIArbitration and Conciliation Act, 1996-Section 5, 11, 11(4), 11(7), 12(2)(c), 14(2), 16, 17, 27(3), 32(2)(c), 32(3), 34, 34(3), 37, 49, Part II, Chapter I
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High Courts09 Jan 2026Dismissed

Hind Samrajya Party Vs Union Of India & Ors.

Delhi High Court · (2026) 01 DEL CK 2198

Constitution of India-Article 226, 14, 324, 10th ScheduleRepresentation of the People Act, 1951-Section 169(1), 169(bb), 169(hh), 29-A, 33(1), proviso to Section 33(1), 38(2), 38(3), 39-A(1), 52, 77, Explanation 1 and 2 to Section 77, 78-A, 78-B, 100(1)(d)(iv)Conduct of Elections Rules, 1961-Rule 5, 10, 10(4), 10(5)
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High Courts09 Jan 2026Dismissed

Vivek Raheja Vs Insolvency And Bankruptcy Board Of India

Delhi High Court · 2023 INSC 1056

Insolvency and Bankruptcy Code, 2016-Section 220(2), 25(2)(h), 25(2)(i), 28(1)(k), 29A, 29A(c), 29A(g), 29A(h), 30(2), 30(2)(e), 30(3), 30(4), 53, 61, 62, 240AInsolvency and Bankruptcy Code (Amendment) Act, 2019Companies Act, 2013
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High Courts09 Jan 2026Dismissed

Ashok Vs The State

Delhi High Court · (2026) 01 DEL CK 2343

Cr.P.C.-Section 374, 428, 313IPC-Section 395, 397, 34, 328, 379
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