High Courts21 Aug 2026Allowed
Nitin Kumar & Ors. Vs The State Govt Of NCT Of Delhi And Anr
Delhi High Court · (2026) 08 DEL CK 0097
IPC-Section 498A/406/34Dowry Prohibition Act-Section 4
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Delhi High Court judgments
1,14,533 judgments · page 38 of 5,727
High Courts21 Aug 2026Allowed
Saurabh Bhandari Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 0096
IPC-Section 498A/406
High Courts21 Aug 2026Allowed
Rohit Tiwari Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 08 DEL CK 0095
IPC-Section 279/338
High Courts21 Aug 2026Dismissed
Pardeep Kumar Prashar Vs Commissioner Of Customs (Airport And General)
Delhi High Court · (2026) 08 DEL CK 0094
Customs Brokers Licensing Regulations, 2018-Regulation 10, 1(4), 10(a), 10(n), 10(d), 10(e)Customs Act, 1962-Section 110, 113(d), 130
High Courts21 Aug 2026Dismissed
M/s Nitco Ltd. And Anr. Vs Customs, Central Excise And Service Tax Settlement Commission
Delhi High Court · (2026) 08 DEL CK 0093
Constitution of India-Article 226, 227, 32, 226 or 136FTDR ActCustoms Act, 1962-Section 127, 1278, 127L, 28, Clause (d) of Explanation 1 to Section 28, 28(4), 127J, 245H
High Courts21 Aug 2026Dismissed
Khan Market Welfare Association (Regd.) Vs UOI & Ors.
Delhi High Court · (2026) 08 DEL CK 0090
Constitution of India-Article 226, 142, 14NDMC Act, 1994-Sections 63, 65, 70, 71, 72 and 73, 63(1), 72, proviso to Section 72, 72(1)(f)
High Courts21 Aug 2026Dismissed
M/S Jindal Lifestyle Ltd. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 0089
Constitution of India-Article 226, 32, 136Central Excise Act, 1944-Section 245HCENVAT Credit Rules, 2004-Rule 6(3)
High Courts21 Aug 2026Disposed Of
M/S Chabbras Associates Vs M/S HSCC (India) Limited & Anr.
Delhi High Court · (2026) 08 DEL CK 0088
Arbitration and Conciliation Act, 1996-Sections 29A(4) and 29A(5), 29A
High Courts21 Aug 2026Disposed Of
Il And Fs Engineering And Construction Company Limited Vs Gail (India) Limited
Delhi High Court · (2026) 08 DEL CK 0087
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts21 Aug 2026Dismissed
New Delhi Municipal Council Vs Quami Ekta Trust & Ors.
Delhi High Court · (2026) 08 DEL CK 0085
New Delhi Municipal Council Act, 1994-Section 256, 250, 254, 253MPD, 2021-Clause 15.9, Chapter 15, 15.9 (vi), 15.1.i, 15.1MCD Act-Section 345A, 347B, 347A
High Courts21 Aug 2026Dismissed
Naresh Kumar & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0084
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)(2), 124-A, proviso to Section 124-A
High Courts21 Aug 2026Allowed
Bharat & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0083
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A, 123(c)
High Courts21 Aug 2026Dismissed
Mohammad Azam Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0082
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts20 Aug 2026Disposed Of
Inst.Of Human Behaviour & Alli Vs Rameshwar & Anr.
Delhi High Court · (2026) 08 DEL CK 0218
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 25F, 2(oo)(bb), 2(oo), sub-clause (bb)
High Courts20 Aug 2026Dismissed
SMC Infrastructures Private Limited Vs Municipal Corporation Of Delhi & Anr
Delhi High Court · (2026) 08 DEL CK 0038
High Courts20 Aug 2026Dismissed
Ram Ratan Verma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 0037
Food Corporations Act, 1964-Section 3, Section 12A, Section 12(3), Section 6(2), Section 12(3)(b)Constitution of India-Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952
High Courts20 Aug 2026Dismissed
Axis Bank Ltd Vs UV Assets Reconstruction Co
Delhi High Court · (2026) 08 DEL CK 0036
Arbitration and Conciliation Act, 1996-Section 37, Section 28, Section 33, Section 34Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), Section 63Limitation Act, 1963-Article 113
High Courts20 Aug 2026Dismissed
Althion Tech Innovations Pvt. Ltd. Thr. Authorised Signatory Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0035
Constitution of India-Article 14, Article 19(1)(g)Micro, Small and Medium Enterprises Act, 2006Public Procurement Policy for Micro and Small Enterprises (‘MSEs’) Order, 2012
High Courts20 Aug 2026Disposed Of
Parveen Kumar Jain Vs Principal Commissioner Of Customs (Import) Icd, Tkd, New Delhi
Delhi High Court · (2026) 08 DEL CK 0034
Customs Act, 1962-Section 28(4), Section 28AA, Section 111(d), 111(o), Sections 112(b)(ii), 114A and 114AA, Section 46(4), Section 28, Sections 112, and 114A, Section 108, section 12, section 46 (4), Section 147(a), Section 147(b), Section 147, Sections 112(b) and 114A, Section 114A, Section 112, Section 114, Section 112(b)Constitution of India-Article 226Indian Penal Code-Section 174 & 175
High Courts20 Aug 2026Disposed Of
Talat Shahedi Vs Vibhor Ahluwalia & Anr.
Delhi High Court · (2026) 08 DEL CK 0018
Code of Criminal Procedure, 1973-Section 372, Section 207, Section 251, Section 313(1)(b), Section 255(1), Sections 397 and 401, Sub-Section (3) of Section 401, Sub-Section (4) of Section 401, Sub-Section (5) to Section 401IPC-Sections 279, 337 and 304A, Sections 147, 148, 324, 326, 307 and 506(Part II) read with Section 149, Sections 307 and 506(Part II)