CASES PERTAINING TO SPECIAL BENCHES

3,569 recorded High Court judgment(s) · 2006–2026

Courts

Disposal nature

Recent judgments

• MADHYA BHARAT POWER CORPORATION LIMITED v. VOITH HYDRO PRIVATE LIMITED — Delhi High Court (2026-05-26)
• MR. DAVID DAVIDAR v. MS. SIVASSUNDARI BOSE — Delhi High Court (2026-04-30)
• BLACKBERRY LIMITED v. CONTROLLER OF PATENTS AND DESIGNS — Delhi High Court (2026-04-30)
• RAVI ARORA v. J.S. MALIK — Delhi High Court (2026-04-30)
• SIVASUNDARI BOSE & ANR v. DAVIND DAVIDAR — Delhi High Court (2026-04-30)
• SANOFI AVENTIS v. INTAS PHARMACEUTICALS LTD. & ANR — Delhi High Court (2026-04-28)
• ASHISH TEWARI v. G.P.TEWARI AND ANR. — Delhi High Court (2026-04-24)
• VARDHAMAN CHOKSI, MANGAL, 20 PRESIDENCY SOCIETY, 7TH N.S. ROAD, JUHU SCHEME, MUMBAI v. IMPRESARIO ENTERTAINMENT AND HOSPITALITY PVT LTD. 12, HAUZ KHAS VILLAGE, NEW DELHI — Delhi High Court (2026-04-10)
• VARDHMAN CHOKSI v. IMPRESARIO ENTERTAINMENT HOSPITALITY PVT LTD — Delhi High Court (2026-04-10)
• VARDHAMAN CHOKSI v. IMPRESARIO ENTERTAINMENT AND HOSPITALITY PVT LTD AND ANR — Delhi High Court (2026-04-10)