DHCMONTHLY CASE LAW ARCHIVE
Read 50 LawLens analyses of Delhi High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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Ram Sarup alleged that his daughter Rani procured a registered sale deed dated 8 March 2006 by representing it as a Will, although he intended to divide his property equally among his five daughters.
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The petitioner challenged the evaluation of five questions in JEE (Main) 2025, Session I, and alleged that she was wrongly denied entry to Session II.
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Respondent No. 2 claimed ownership of an 80-square-yard portion of a plot in Harsh Vihar and alleged that petitioner No. 1 and his associates constructed a wall on it, forged property documents, and threatened him.
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IRCON, the petitioner, engaged Kanchanjunga Construction Co. Pvt. Ltd. (KCCPL), the respondent, as a subcontractor for part of a highway project in Nepal.
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The petitioners sought quashing under Section 528 of the BNSS of FIR No. 60/2022, registered under Sections 323/354/34 IPC and Section 8 of the POCSO Act.
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The plaintiff sought partition and consequential reliefs in respect of properties claimed to be ancestral or coparcenary property, asserting a one-fourth share as a daughter and coparcener.
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The petitioner filed a complaint before the Registrar of Cooperative Societies (RCS) under Section 70(2) of the Delhi Co-operative Societies Act, 2003, challenging action by Arur Co-operative Group Housing Society Ltd...
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The appellant operated CNG school buses that, during renovation work at the school from July to November 2025, were parked beneath a flyover opposite Mayur Vihar Phase-I Metro Station, on the Yamuna floodplains.
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The petitioner and respondent No. 2 married on 12 December 2009 and had two children.
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The plaintiff sued for, among other reliefs, partition of three properties allegedly belonging to her father, Late Chaman Lal, and declarations concerning two relinquishment deeds dated 21 July 1999 and a Will dated 1...
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The petitioners appeared in the Customs Brokers Licensing Examination held on 18 March 2025 under Regulation 6 of the Customs Brokers Licensing Regulations, 2018. They challenged the paper on the grounds that it depar...
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The petitioners sought quashing of FIR No. 975/2015, registered at Police Station Vikaspuri under Sections 498A/406/34 IPC, and the consequential proceedings, on the basis of a settlement.
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The petitioner and respondent no. 2 married in 2013 and have one child.
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The petitioner, a manufacturer of copper wires, challenged an order confirming ₹3,34,21,261 in allegedly ineligible ITC, interest and an equivalent penalty under Section 74 of the CGST Act, along with ₹50,30,256 in in...
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Respondent no. 2 lodged FIR No. 577/2022 against her husband and mother-in-law under Sections 498A, 406 and 34 IPC, alleging, among other things, unlawful dowry demands and refusal to return her jewellery.
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The marriage between petitioner no. 1 and respondent no. 2 took place on 7 July 2019, and they have one minor child. Respondent no. 2’s complaint led to registration of FIR No. 684/2021 at PS Dwarka North under Sectio...
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The respondent institutions, recognised to conduct four-year integrated B.A. B.Ed./B.Sc. B.Ed. programmes, applied to transition to the Integrated Teacher Education Programme (ITEP) for the 2026–27 academic session.
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The petitioner exported goods on payment of IGST and filed five refund applications totalling approximately ₹3.15 crore. The refund claims were rejected by the proper officer for want of supporting documents; on appea...
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The respondent institutions, recognised to conduct four-year integrated B.A. B.Ed./B.Sc. B.Ed. programmes, applied to transition to the Integrated Teacher Education Programme (ITEP) for the 2026–27 academic session.
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The Respondent, a bank clerk, was dismissed after a domestic enquiry into allegations that he credited a pay order of ₹4,139 to his own overdraft account and used another official’s code and password to authorise the...
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The respondent institutions, recognised to conduct integrated B.A. B.Ed./B.Sc. B.Ed. programmes, applied to transition to the Integrated Teacher Education Programme (ITEP) for the 2026–27 academic session.
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The complainant reported the theft of cash, gold and silver articles from his home.
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The petitioners sought quashing of FIR No. 541/2023, registered at P.S. Sagarpur under Sections 498A/406/34 IPC, and the proceedings arising from it.
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Petitioner No. 1, a Turkmenistan citizen, arrived in India on 25 March 2026 holding a valid passport and Business Visa.
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The appellant had instituted a suit for permanent and mandatory injunction in 2014, later renumbered as CS SCJ No. 35831/2016.
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The appellant, charged under Section 121 IPC and Sections 17, 18, 39 and 40 of the UAPA, was alleged to have participated in an ISIS-affiliated terrorist conspiracy and to have provided funds for its activities.
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The appellant, a Deputy Director (Law) at the Competition Commission of India (CCI), was charged with tampering with witness statements recorded during a CCI investigation.
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The Appellants sought condonation of substantial delays in filing appeals against the common judgment dated 18 August 2022, which directed recomputation of the Respondents’ Special Rehabilitation Package (SRP), with a...
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The appellant’s father held a residential leasehold property in Meera Bagh. Parts of the property were used as shops, and the DDA issued a notice to stop the misuse in 1988 and determined the sub-lease in 1989.
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Respondent No. 2 instituted a recovery suit in 2016 for ₹35,50,000, alleging that ₹27,92,467 remained due for supplied aluminium products.
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The petitioner sought quashing of FIR No. 25/2016, registered at Police Station Uttam Nagar (West) under Sections 498A and 406 of the Indian Penal Code, 1860, following a settlement between the parties recorded by the...
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The appellants were teachers at a recognised private unaided school whose management the Government of NCT of Delhi had taken over under Section 20(1) read with Section 24(4) of the Delhi School Education Act, 1973 (D...
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Ramji Lal joined DESU as a daily-wage Mason, Grade I, on 24 March 1975. After his termination was set aside in an earlier industrial dispute, he was reinstated; his services were later regularized as a Mazdoor from 12...
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The petitioner, a Swedish citizen and OCI cardholder, married a Swedish citizen in Delhi at an Arya Samaj Mandir on 14 March 2026.
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The petition challenged, among other matters, Regulation 8(1) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022, and related DSM demands.
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Fourteen workmen challenged a Labour Court award dismissing their claims that M/s S.N.E. India Pvt. Ltd. had illegally terminated their services.
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Bank of Baroda lodged a complaint with the CBI concerning borrower entities whose loan accounts had been classified as non-performing assets and declared fraudulent. An FIR was registered against the petitioner, a for...
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The respondent was allotted a residential plot in Faridabad in 2016.
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The claimants sought compensation under the Employees’ Compensation Act, 1923, for the death of Niranjan, alleging that he was employed as a driver by respondent no. 1 and was murdered while driving respondent no. 1’s...
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The Judgment Debtor deposited Rs. 2,30,33,32,891 with the High Court Registry pursuant to earlier orders.
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The appellants challenged the Trial Court’s order dated 4 July 2026 rejecting their applications for regular bail in FIR No. 59/2020, concerning the North-East Delhi riots and offences under the Unlawful Activities (P...
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The appellants challenged the Trial Court’s order dated 4 July 2026 rejecting their applications for regular bail in FIR No. 59/2020, concerning the North-East Delhi riots and offences under the Unlawful Activities (P...
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The dispute arose from a 2008 contract for setting up two units at the Bokaro Steel Plant.
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SAIL contracted with Primetals for installation of a power supply facility at Bhilai Steel Plant.
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SAIL and Primetals entered into a contract dated 1 June 2007 for work at SAIL’s Bhilai Steel Plant.
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The Petitioner held exclusive co-branding rights for Patel Nagar Metro Station under a ten-year License Agreement dated 29 January 2024. It carried out beautification works, including a balloon installation on station...
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The petitions were filed under Sections 14 and 15 of the Arbitration and Conciliation Act, 1996, seeking termination of the mandate of the erstwhile sole arbitrator and appointment of a substitute in two DIAC arbitrat...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in an FIR alleging offences under Sections 21, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
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The petitioner challenged a demand-cum-show-cause notice and an Order-in-Original confirming recovery of ₹47,93,104 in allegedly inadmissible ITC, with interest and penalty, under Section 74 of the CGST Act.
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The petitioner, an unreserved-category candidate born on 27 April 1982 and working as a Guest Teacher with the Directorate of Education (DoE), sought appointment as Teacher (Primary) in the Municipal Corporation of De...
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