COURT ARCHIVE

Delhi High Court judgments

1,14,311 judgments · page 9 of 5,716

High Courts24 Sept 2026Dismissed

Equitas Small Finance Bank Ltd. Vs Mrs Nirmala Bai Shanthilal & Ors.

Delhi High Court · (2026) 09 DEL CK 4664

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)

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High Courts24 Sept 2026Dismissed

Bharat Singh Vs State Govt Of Nct Of Delhi

Delhi High Court · (2026) 09 DEL CK 4663

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nyaya Sanhita, 2023-Section 118(1), 118(2), 190(1)

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High Courts24 Sept 2026Disposed Of

Yava Corp Global Limited Vs S N Capital Management Pvt Ltd

Delhi High Court · (2026) 09 DEL CK 4640

Arbitration and Conciliation Act, 1996-Section 9, 17

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High Courts24 Sept 2026Dismissed

Maharana Pratap Education Center Vs G S Developers And Contractors Pvt Ltd

Delhi High Court · (2026) 09 DEL CK 4639

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High Courts24 Sept 2026Dismissed

DMRC. Ltd, New Delhi Vs M/S Parsvnath Developers Ltd

Delhi High Court · (2026) 09 DEL CK 4638

Indian Stamp Act, 1899

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High Courts24 Sept 2026Dismissed

M/s Osho GS and Company Vs M/s Wapcos Limited

Delhi High Court · (2026) 09 DEL CK 4637

Indian Stamp Act, 1899

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High Courts24 Sept 2026Disposed Of

Karmyogi Properties Pvt. Ltd. Vs OYO Hotels And Homes Pvt. Ltd. & Ors.

Delhi High Court · (2026) 09 DEL CK 4636

Arbitration and Conciliation Act, 1996-Section 29A(4) and (5)

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High Courts24 Sept 2026Disposed Of

Nims Voda Pvt Ltd Vs Indian Railway Catering And Tourism Corporation Limited (IRCTC)

Delhi High Court · (2026) 09 DEL CK 4635

Arbitration and Conciliation Act, 1996-Section 12(2), 11(6), 9, 17

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High Courts24 Sept 2026Allowed

Aashiya Vs National Medical Commission Through Its Secretary & Ors.

Delhi High Court · (2026) 09 DEL CK 4618

Constitution of India-Article 226National Medical Commission Act, 2019Rights of Persons with Disabilities Act, 2016-Sections 56, 57, 59

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High Courts24 Sept 2026Partly Allowed

Rita Singh & Anr. Vs Central Bureau Of Investigation

Delhi High Court · (2026) 09 DEL CK 4606

Code of Criminal Procedure, 1973-Section 482, 300Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471, 477A, 30, 463, 464Constitution of India-Article 20(2)

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High Courts24 Sept 2026Disposed Of

Rajnish Gupta & Anr. Vs Central Bureau Of Investigation

Delhi High Court · (2026) 09 DEL CK 4580

Constitution of India-Article 226, 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 120-B, 420, 468, 471

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High Courts24 Sept 2026Dismissed

Master Shubh Chowdhari Through His Father Vs Equestrian Federation Of India & Ors.

Delhi High Court · (2026) 09 DEL CK 4578

FEI Regulations, 2026FEI Jumping Rules

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High Courts24 Sept 2026Dismissed

Union Of India & Anr. Vs Sukh Varsha

Delhi High Court · (2026) 09 DEL CK 4577

Pension Rules

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High Courts24 Sept 2026Dismissed

Surya Deep Garg @ Suraj Garg Vs Smt. Neha Garg & Ors.

Delhi High Court · (2026) 09 DEL CK 4576

Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, IX Rule 8, IX Rule 9Domestic Violence Act-Section 12Hindu Marriage Act-Section 9, 13

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High Courts24 Sept 2026Allowed

Vinod Kumar & Ors. Vs State Govt. Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 09 DEL CK 4573

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 451, 506, 34, 342, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015-Section 3(i)(s)(w)

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High Courts24 Sept 2026Allowed