High Courts14 Jul 2026
XXX Vs YYY
Delhi High Court · (2026) 07 DEL CK 0744
Civil Procedure Code, 1908-Section 151Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 24, 25, 28
COURT ARCHIVE
Delhi High Court judgments
1,14,690 judgments · page 86 of 5,735
High Courts14 Jul 2026
Jay Prakash Vs Sh. Vijay Gaur & Ors.
Delhi High Court · (2026) 07 DEL CK 0715
Delhi Rent Control Act, 1958-Section 25-B(8), 25B(8), 25B, 14(l)(e), 19Code of Civil Procedure, 1908-Section 151
High Courts14 Jul 2026
State (Govt. Of Nct Of Delhi) Vs Budh Ram & Anr.
Delhi High Court · (2026) 07 DEL CK 0585
Indian Penal Code, 1860-Section 302 read with Section 34Code of Criminal Procedure, 1973-Section 161, 164, 313, 437-AIndian Evidence Act, 1872-Section 118
High Courts14 Jul 2026
Visage Properties Private Limited Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0546
High Courts14 Jul 2026
Mohd. Jamil Ansari Vs State Of NCT Of Delhi
Delhi High Court · (2026) 07 DEL CK 0534
High Courts14 Jul 2026Dismissed
Gaurav Jain Vs State
Delhi High Court · (2026) 07 DEL CK 0310
BNSS-Section 175(3)
High Courts14 Jul 2026Allowed
Ankit Khanna & Ors. Vs State Of NCT Delhi Through SHO Police Station & Anr.
Delhi High Court · (2026) 07 DEL CK 0311
IPC-Section 498A/406/506/34
High Courts14 Jul 2026Disposed Of
Mohd. Shafir Vs Shri Sanjeev Khirwar Commissioner Of Mcd & Ors.
Delhi High Court · (2026) 07 DEL CK 0484
High Courts13 Jul 2026
Sandeep Kumar Vs Sh Tarun Arora & Anr.
Delhi High Court · (2026) 07 DEL CK 0803
Code of Civil Procedure (CPC), 1908-Order XLVII Rule 1, Section 114, XIII-A, XII Rule 6, 47 Rule 1, 151Advocates Act, 1961Indian Evidence Act-Section 65-B
High Courts13 Jul 2026Partly Allowed
Shiv Shanker Vyas Vs NTPC Limited & Ors.
Delhi High Court · (2026) 07 DEL CK 0821
Conduct, Discipline and Appeal Rules, 1977-Rules 4(1)(i), 4(1)(iii), 5(2), 5(5), 5(17), 13(2), 14, 16(2), 23, 25, 25(19), 32Indian Penal Code-Section 120-BPrevention of Corruption Act, 1988-Sections 7, 8
High Courts13 Jul 2026
Balde Ram Vs Financial Commissioner & Ors. and Badle Ram Vs Financial Commissioner & Ors.
Delhi High Court · (2026) 07 DEL CK 0855
Delhi Land Reforms Act, 1954-Section 3(11A), 3(13), 3(20), 3(22), 31, 33, 33(1), 33(2), 42, 45, 55 to 61, 57, 58 to 60, 185, 187Delhi Land Revenue Act, 1954-Section 23Delhi Municipal Corporation Act, 1957-Section 507(a)
High Courts13 Jul 2026
Pradeep Sharma Vs Anil Chandel
Delhi High Court · (2026) 07 DEL CK 1025
Commercial Courts Act, 2015-Section 13, 13(1), 13(1-A), 13(1A)Code of Civil Procedure, 1908-Section 151Arbitration Act-Section 37, 37(1), 34(3)
High Courts13 Jul 2026
Naresh Kumar Anand Vs M/s Gold Square Sales Pvt Ltd
Delhi High Court · (2026) 07 DEL CK 1028
Civil Procedure Code, 1908-Section 104, Order 43 Rule (l)(c), IX Rule 9, VII Rule 10, XIV Rule 5, 24Commercial Courts Act, 2015
High Courts13 Jul 2026
Ms. Laltesh Thakur Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2026) 07 DEL CK 1029
Delhi Cooperative Societies Act, 1972Delhi Cooperative Societies Rules, 2007
High Courts13 Jul 2026
Triloki Poddar Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 1030
Constitution of India-Article 226, 227Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts13 Jul 2026
Mrs. Jasmine Vs Sub-Registrar-III & Ors.
Delhi High Court · (2026) 07 DEL CK 0997
Limitation Act-Section 5CPC-Section 100, Order VII Rule 11, VII Rule 11(d)Indian Registration Act, 1908-Section 47, 59, 60, 72, 77
High Courts13 Jul 2026
New Balance Athletics Inc. Vs Astormueller AG & Ors.
Delhi High Court · (2026) 07 DEL CK 1167
Code of Civil Procedure-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(l)(zg), 11, 11(1), 17, 17(2)(b), 27, 27(2), 28, 28(1), 28(3), 29, 29(1) and (2), 34
High Courts13 Jul 2026
Savitri Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1190
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Sections 123(c), 124A
High Courts13 Jul 2026
Havells India Limited & Anr. Vs Havai Home Products Pvt. Ltd. & Ors.
Delhi High Court · (2026) 07 DEL CK 1062
CPC-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(1)(zg), 27, 27(2), 28, 28(3), 29, 29(8), 30(2), 34Bureau of Indian Standards Act, 2016
High Courts13 Jul 2026Allowed
Loreal Sa Vs Vekariya Nikunj Arvindbhai & Ors.
Delhi High Court · (2026) 07 DEL CK 1066
Constitution of India-Article 227Code of Civil Procedure-Order VI Rule 17Trade and Merchandise Marks Act, 1958