High Courts01 Jul 2026
Noor Alam Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2026) 07 DEL CK 1018
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
COURT ARCHIVE
Delhi High Court judgments, 2026
7,178 judgments · page 105 of 359
High Courts01 Jul 2026
Suresh Shah Vs MCD & Ors.
Delhi High Court · (2026) 07 DEL CK 1021
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts01 Jul 2026
Meneta Automotive Components Pvt. Ltd. & Anr. Vs Shachindra Tiwari
Delhi High Court · (2026) 07 DEL CK 1036
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, VII Rule 11, VII Rule 7, XLI Rule 27, 151Indian Penal Code-Section 408, 420, 467, 468, 471, 120BCode of Criminal Procedure-Section 200
High Courts01 Jul 2026
Kiran Talwar & Ors. Vs Anil Gupta & Anr.
Delhi High Court · (2026) 07 DEL CK 1047
Code of Civil Procedure, 1908-Section 100Indian Evidence Act, 1872-Section 59, 60, 61, 63, 65, 66, 74, 91, 92
High Courts01 Jul 2026
S. Sukhwinder Singh (Deceased) Thr. LRs Smt. Parminder Kaur Babra Vs Smt. Jagdeep Kaur Mehr & Ors.
Delhi High Court · (2026) 07 DEL CK 1049
Code of Civil Procedure 1908-Section 96Transfer of Property Act, 1882-Section 41, 43Indian Registration Act, 1908-Section 17, 17(1)(b), 17(2) Clause (iv), 17(2) Clause (v), 49
High Courts01 Jul 2026
Ravindra Kumar Sood Vs J.N. Sinha
Delhi High Court · (2026) 07 DEL CK 1050
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, II Rule 2, 11Limitation Act, 1963-Article 74, 79, 101NTPC (CDA) Rules-Rule 33, Section 23(A)
High Courts01 Jul 2026
Vedanta Limited & Anr. Vs Government Of India, Through Jt. Secretary, Ministry Of Petroleum And Natural Gas
Delhi High Court · (2026) 07 DEL CK 0996
Arbitration and Conciliation Act, 1996-Section 11(6), 34, 34(2)(b)(ii), 36, 43, 44, 44 to 49, 46, 47, 48, 48(1)(c), 48(2), Explanation 2 to Section 48(2), 48(2)(b), 49, 50, 75, 81Limitation Act, 1963-Article 136, 137, Section 5, 58Companies Act, 1956
High Courts01 Jul 2026
Amadeus IT Group S.A. (Spain) Vs Ebix Cash Limited & Anr.
Delhi High Court · (2026) 07 DEL CK 1070
Arbitration and Conciliation Act, 1996-Section 33, 34, 44, 46, 47, 48, 49, 75, 81, 48(2)(b), 48(2)(b) Explanation 1(ii), 48(2)(b) Explanation 1(iii)Code of Civil Procedure, 1908-Order XXI, Section 151Factoring Regulation Act, 2011-Section 2(i), 2(j), 3
High Courts01 Jul 2026
South Eastern Railway Vs Sara International Pvt. Ltd.
Delhi High Court · (2026) 07 DEL CK 1059
Arbitration and Conciliation Act, 1996-Section 34, 9, 11, 37, 38, 38(2), 31(7)(a), 31(7)(b), 31(8)Arbitration and Conciliation (Amendment) Act, 2019Companies Act, 1956
High Courts01 Jul 2026Dismissed
Bharat Sanchar Nigam Ltd. Vs M/S BWL Ltd.
Delhi High Court · (2026) 07 DEL CK 1093
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 33Indian Contract Act, 1872-Section 62, 8Sale of Goods Act, 1930-Section 9, 9(2)
High Courts01 Jul 2026
St Anthonys Boys Secondary School Vs Directorate Of Education
Delhi High Court · (2026) 07 DEL CK 1133
Delhi School Education Act and Rules, 1973-Section 12, Rule 73, 74, 96, 96(3), 96(3)(a), 96(3)(b), 96(3-A), 98(2), Chapter VIIIWest Bengal Madrasah Service Commission Act, 2008Constitution of India-Article 30, 30(1), 30(2)
High Courts01 Jul 2026
M A Enterprises Vs Punjab National Bank & Anr.
Delhi High Court · (2026) 07 DEL CK 1137
Constitution of India-Articles 226, 227Micro, Small and Medium Enterprises Development Act, 2020SARFAESI Act, 2002-Section 13(2), 13(4)
High Courts01 Jul 2026
Major General Anand Kumar Kapur (Retd) Vs CBI
Delhi High Court · (2026) 07 DEL CK 1172
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(1)(e), 13(2), 19, 19(1), 19(2), 19(3), 19(3)(c), 19(4)Code of Criminal Procedure, 1973-Section 161, 197, 233, 311, 315, 386, 391Income Tax Act-Section 24(a)
High Courts01 Jul 2026
Super Bazar Vs D.D.A
Delhi High Court · (2026) 07 DEL CK 1189
Constitution of India-Article 226HUDA Act, 1977-Section 17
High Courts01 Jul 2026
Sulzer Mixpac AG Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2026) 07 DEL CK 1090
Patents Act, 1970-Section 117A(2), 117A, 2(1)(ja), 2(1)(j), 2(1)Trade Marks Act, 1999-Section 91Code of Civil Procedure, 1908-Section 100-A
High Courts01 Jul 2026
National Stock Exchange Of India Ltd. Vs Central Information Commission & Ors.
Delhi High Court · (2026) 07 DEL CK 1109
Right to Information Act, 2005-Section 2(a), 2(h), 2(h)(d)Securities (Contracts) Regulations Act, 1956-Section 2(j), 3, 4, 4(3), 5, 6, 7, 9, 10, 11, 12, 13, 19, 21, 22, 23, 29, 29A, 30Securities and Exchange Board of India Act, 1992-Section 11(1), 11(2)(a), 11(2)(j)
High Courts01 Jul 2026
TV Today Network Limited Vs ABC & Ors.
Delhi High Court · (2026) 07 DEL CK 1114
Indian Penal Code, 1860-Section 354, 506, 228-A, 376Constitution of India-Article 226, 12, 32, 21, 19, 19(1)(a), 19(2), 19(1)(g), 141, 14, 16, 15, 15(2), 15(2)(a), 15(2)(b), 17, 20, 20(2), 23, 24, 29(2), 30, 38Factories Act, 1948-Section 46, 46(1)
High Courts01 Jul 2026
Devender Kumar Vs Delhi Financial Corporation
Delhi High Court · (2026) 07 DEL CK 1160
Industrial Disputes Act, 1947-Section 2(j), 2(oo), 2(oo)(bb), 25F
High Courts01 Jul 2026
ITC Limited & Anr. Vs Adyar Gate Hotels Limited
Delhi High Court · (2026) 07 DEL CK 1163
Trade Marks Act, 1999-Section 23, 28(3), 30(2)(e), 31(1), 33(1), 47, 57, 134, 134(1), 134(2)Commercial Courts Act, 2015-Section 13Copyright Act, 2000-Section 17, 19(1), 48, 62
High Courts01 Jul 2026Allowed
Newgen It Technologies Ltd Earlier Known As Vcare Infotech Solutions And Services Private Limited Vs Newgen Software Technologies Ltd
Delhi High Court · (2026) 07 DEL CK 1169
Arbitration and Conciliation Act, 1996-Section 8(1), 8, 11, 16, 16(1), 16(2), 16(3), 16(5), 16(6), 34, 37Arbitration Act, 1940CPC-Order XXXIX Rule 4