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Delhi High Court judgments, 2026

7,178 judgments · page 107 of 359

High Courts01 Jul 2026

Justice For All Vs Honble Lieutenant Governor Govt Of NCT Of Delhi & Ors

Delhi High Court · (2026) 07 DEL CK 0748

Delhi Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence) Rules, 2007-Rule 8(2)(a)(v), 8(2)(a), 8(2)(v)The Act-Section 2(d), 3(g), 3(t), 4, 4(12), 12, 12(a), 13, 23
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High Courts01 Jul 2026Dismissed

NCC Limited Vs Airport Authority of India

Delhi High Court · (2026) 07 DEL CK 0756

Arbitration and Conciliation Act, 1996-Section 9, 11, 16, 17, 36Airports Authority of India Act, 1994-Section 12, 20Constitution of India-Article 298, 14, 226, Part III
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High Courts01 Jul 2026Dismissed

NCC Limited Vs Airport Authority Of India

Delhi High Court · (2026) 07 DEL CK 0594

Arbitration and Conciliation Act, 1996-Section 9, 11, 16, 17, 36Airports Authority of India Act, 1994-Section 12, 20Constitution of India-Article 14, 226, 298, Part III
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High Courts01 Jul 2026

Steel Authority Of India Ltd. Vs NCC Ltd.

Delhi High Court · (2026) 07 DEL CK 0754

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 18, 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 48, 48(2)(b), 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 23
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High Courts01 Jul 2026

Govt Of NCT Of Delhi Vs M/S RKMT Buildcon Pvt. Ltd.

Delhi High Court · (2026) 07 DEL CK 0753

Arbitration and Conciliation Act, 1996-Section 34, 12, 12(1), 12(4), 12(5), 13(2), 16(2), 4, 7, 29A, 11, 18, Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9
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High Courts01 Jul 2026

Govt Of NCT Of Delhi Vs M/S RKMT Buildcon Pvt. Ltd.

Delhi High Court · (2026) 07 DEL CK 0596

Arbitration and Conciliation Act, 1996-Section 4, 7, 11, 12(1), 12(4), 12(5), 13(2), 16(2), 18, 29A, 34; Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9
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High Courts01 Jul 2026

Steel Authority Of India Ltd. Vs NCC Ltd.

Delhi High Court · (2026) 07 DEL CK 0597

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 18, 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 48, 48(2)(b), 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 23
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