Land Acquisition Act, 1894-Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition Act, 2013-Section 24(2), 21Constitution of India-Article 226, 227, 32, 21, 136

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High Courts10 Apr 2026

Jagdish Chander Bhatla Vs The Registrar Co-Operative Societies & Ors.

Delhi High Court · (2026) 04 DEL CK 2528

Constitution of India-Article 226Delhi Co-operative Societies Act, 2003-Section 70

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High Courts10 Apr 2026Allowed

Laxman Industries Limited Vs Union Of India

Delhi High Court · 2024 INSC 726

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, 148 and 149, 6 Rule 17, 148, 149Land Acquisition Act, 1894-Section 4, 6 and 17(1), 18, 54

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High Courts10 Apr 2026

All India Institute Of Medical Sciences & Anr. Vs Vinod Kumar Vishwakarma

Delhi High Court · (2026) 04 DEL CK 2550

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High Courts10 Apr 2026

CT. Ajay Kumar Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2257

Constitution of India-Article 226SSB Rules, 2009-Rule 21, 18

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High Courts10 Apr 2026

M/s Anax Air Services Pvt. Ltd Vs Commissioner Of Customs, Airport & General, Nch, New Delhi

Delhi High Court · (2026) 04 DEL CK 2214

Customs Act, 1962-Section 130, 110, 113(d), 108, 138(B)Customs Brokers Licensing Regulations, 2018-Regulation 1(4), 10(a), 10(d), 10(e), 10(n), 14, 17, 17(4), 18CHA Licensing Regulations-Regulation 14

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High Courts10 Apr 2026

Gurbaaz Pratap Singh Mann Vs Kunwar Raghav Bhandari & Ors.

Delhi High Court · (2026) 04 DEL CK 2199

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999Patents Act, 1970-Section 3

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High Courts10 Apr 2026

Ashiana Ispat Limited Vs Kamdhenu Limited

Delhi High Court · (2026) 04 DEL CK 2201

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151SEBI (SAST) Regulation, 1994Trade and Merchandise Marks Act, 1958-Section 2(a)

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High Courts10 Apr 2026Partly Allowed

Innovation Glass India Pvt Ltd & Anr. Vs Blick System India Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 2202

Patents Act, 1970-Section 48, 109, 64, 104, 107(1), 64(1), 64(1)(a) to (q)Civil Procedure Code, 1908-Order VII Rules 10 and 11, Section 151, 20, 20(c), VI Rule 17, VII Rule 10, VII Rule 11

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High Courts10 Apr 2026

M/s Vedanta Limited Vs The Nominated Authority Ministry Of Coal Government Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2203

Coal Mines (Special Provisions) Act, 2025-Section 27, 27(3)

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High Courts10 Apr 2026

Nippon Paint (India) Private Limited Vs Glossy Paints India Pvt. Ltd. & Anr.

Delhi High Court · (2026) 04 DEL CK 2227

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Sections 9, 18(4), 28, 29(2)(c), 31, 47, 57

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High Courts10 Apr 2026

Impressario Entertainment and Hospitality Pvt. Ltd. Vs Vardhaman Choksi & Ors.

Delhi High Court · (2026) 04 DEL CK 2229

Tribunals Reforms (Rationalization and Conditions of Service) Ordinance, 2021Trade Marks Act, 1999-Section 47, 47(1)(b), 47(3), 30, 35, 57

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High Courts10 Apr 2026

V K Nayar Vs G P Nayar & Anr

Delhi High Court · (2026) 04 DEL CK 2148

Code of Civil Procedure, 1908-Order XXII Rules 4 and 9, Section 151, XXII Rule 9(2), Rule 4(5)(b)Limitation Act, 1963-Section 5Arbitration and Conciliation Act, 1996-Section 34

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High Courts10 Apr 2026

Technocrats Advisory Services Pvt. Ltd. Vs Ministry Of Road, Transport And Highways & Anr.

Delhi High Court · (2026) 04 DEL CK 2149

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule

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High Courts10 Apr 2026

Vinod Kumar Ahuja Vs State

Delhi High Court · (2026) 04 DEL CK 2305

Indian Penal Code-Section 325, 307, 452/325/34/506/120-B, 294/323/326/34, 294/323/34, 326/34, 452/325/506/120-BBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 313, 482, 320

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