High Courts19 Aug 2026
Zenlayer Networks India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 08 DEL CK 5243
Customs Act-Section 111, 112, 114, 28(4), 112(a), 114AA, 112(a)(i), 128Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,14,536 judgments · page 39 of 5,727
High Courts19 Aug 2026Disposed Of
Chander Mohan Vs Sanjeev Kumar Tyagi
Delhi High Court · (2026) 08 DEL CK 0024
Negotiable Instruments Act, 1881-Section 138, Section 148
High Courts19 Aug 2026Disposed Of
Harsh Bhadana @ Manish Vs State Govt. Of NCT Of Delhi And Anr.
Delhi High Court · (2026) 08 DEL CK 0023
High Courts19 Aug 2026Disposed Of
Om Prakash Gaur And Others Vs Delhi Technological University Through Its Vice Chancellor
Delhi High Court · (2026) 08 DEL CK 0022
Letters Patent-Clause XConstitution of India-Article 14
High Courts19 Aug 2026Disposed Of
Neeraj Kukreja Vs Late Mohan Lal Kukreja & Ors.
Delhi High Court · (2026) 08 DEL CK 0020
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts19 Aug 2026Allowed
Geeta Kumari @ Geeta Devi Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 0017
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
High Courts19 Aug 2026Appeal allowed
P (Identity Redacted) Vs State (NCT Of Delhi)
Delhi High Court
Indian Penal Code, 1860-Section 376AB/341/323, Section 376AB, Section 323, Section 341, Section 376, Sections 363/365Protection of Children from Sexual Offences Act, 2012-Section 6Cr. P.C.-Section 428
High Courts19 Aug 2026Appeals dismissed
Baker Hughes Oilfield Services India Pvt Ltd Vs Customs Authority For Advance Rulings And Anr
Delhi High Court
Customs Act, 1962-Section 28-HRules of 2006-Rule 48(3)Customs Tariff Act
High Courts19 Aug 2026Dismissed
Zenlayer Networks India Private Limited Vs Union Of India And Ors.
Delhi High Court
Importer Exporter CodeCustoms Act-Section 111; Section 28(4); Sections 112(a) and 114AA; Section 112(a)(i); Section 114AA; Section 128
High Courts19 Aug 2026Application allowed
Shashank Jadon Vs Central Bureau Of Investigation
Delhi High Court
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 430Indian Penal Code, 1860-Sections 302/307/398/201, 120-B, 302/34, 307/34; Section 120-B; Section 302Arms Act-Sections 25 & 27
High Courts18 Aug 2026Dismissed
M/s Radhey Shyam Rishipal Factory Vs Principal Commissioner Of Customs Import
Delhi High Court · (2026) 08 DEL CK 4487
Customs Act, 1962-Section 129A, 129A(3), 129A(5), 130, 130(1), 153(e)
High Courts18 Aug 2026Bail application allowed
Vimal Vs State NCT Of Delhi
Delhi High Court
IPC-Section 376/506
High Courts18 Aug 2026Bail application allowed
Suraj Tamang Vs The State NCT Of Delhi
Delhi High Court
NDPS Act-Section 20/61/85
High Courts18 Aug 2026Appeal allowed
Punjab National Bank Vs M.A. Enterprises & Anr.
Delhi High Court
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)SARFAESI Act-Section 13(4); Section 13(2)
High Courts18 Aug 2026Appeal dismissed
Yash Khanna Vs Bhawna
Delhi High Court
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1A), 13(1)(ib), Section 9, Section 23(1)(a); Section 13(1A)and 13(1)(ib)Indian Penal Code, 1860-Section 498A
High Courts18 Aug 2026Appeals dismissed
M/s Radhey Shyam Rishipal Factory Vs Principal Commissioner Of Customs Import
Delhi High Court
Customs Act, 1962-Section 130; Section 153(e); Section 129A; Section 129A(3)
High Courts18 Aug 2026Appeal dismissed
State NCT Of Delhi Vs Mohd Asif
Delhi High Court
Code of Criminal Procedure, 1973-Section 378(1)Indian Penal Code, 1860-Sections 279 and 304AEvidence Act-Section 32(1)
High Courts18 Aug 2026Appeal allowed and disposed of
Savita Devi & Ors. Vs Union Of India Through General Manager, North Central Railway
Delhi High Court
The Railways Act, 1989-Section 124-ARailways Claims Tribunal Act, 1987Railway Claims Tribunal Act, 1987-Section 23
High Courts17 Aug 2026
M/s Harisons & Ors. Vs S. Bhag Singh (D) Thr Lrs & Ors.
Delhi High Court · (2026) 08 DEL CK 4229
Code of Civil Procedure-Order XII Rule 6Delhi Rent Control Act, 1958-Section 3(c), 6A, 8, 15, 50, 50(1)Transfer of Property Act, 1882-Section 106
High Courts17 Aug 2026
M.M. Dhonchak Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4227
Constitution of India-Article 226The Recovery of Debts and Bankruptcy Act, 1993The Tribunals Reforms Act, 2021-Section 4