COURT ARCHIVE

Delhi High Court judgments, 2026

7,178 judgments · page 125 of 359

High Courts29 May 2026Disposed Of

Shahbaz Khan Vs Komal Shresth

Delhi High Court · (2026) 05 DEL CK 0749

Hindu Marriage Act, 1955- Section 13B, 13B(1), 13B(2), 14, 14(1)Special Marriage Act, 1954- Section 28, 28(1), 28(2), 29Family Courts Act, 1984- Section 19(1)

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High Courts27 May 2026Allowed

Ms Indra Vs Govt Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 0743

Constitution of India, 1950- Article 141

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High Courts26 May 2026

Ms Indra Vs The Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2232

Constitution of India-Article 141

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High Courts26 May 2026

M/S Quality Engineers And Contractors Vs M/S Distribution Logistics Infrastructure Private Ltd & Ors.

Delhi High Court · (2026) 05 DEL CK 2229

Arbitration and Conciliation Act, 1996-Section 37, 34Limitation Act, 1963-Section 18, Article 18 of the ScheduleCPC-Order VII Rule 11, XII Rule 6

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High Courts26 May 2026Dismissed

Mamta Anand Alias Sangeeta Anand Vs Ravinder Kaur

Delhi High Court · (2026) 05 DEL CK 2279

CPC-Section 151Contempt of Courts Act, 1971-Section 17, 19, 19(1), 20Constitution of India-Article 215, 136

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High Courts26 May 2026

Bhullan Singh Vs M/s Scindia Potteries & Services Pvt. Ltd.

Delhi High Court · (2026) 05 DEL CK 2395

CPC-Section 100, Order VII Rule 11Limitation Act, 1963-Article 65Indian Companies Act

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High Courts26 May 2026

Rajinder & Ors. Vs State N.C.T. Of Delhi

Delhi High Court · 2024 INSC 974

Indian Penal Code, 1860-Section 302, 34, 201, 212Code of Criminal Procedure, 1973-Section 313, 157, 154Constitution of India-Article 21

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High Courts26 May 2026

Bhuraji Mulaji Prajapati Vs The Deputy Director, Directorate Of Enforcement, Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2312

Prevention of Money Laundering Act, 2002-Section 42, 35(3)SAFEMA

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High Courts26 May 2026

Gyan Anand Vs State Of N.C.T. Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2409

Indian Succession Act, 1925-Section 276, 63, 63(c)Indian Evidence Act, 1872-Section 68, 71, 114 Illustration (g), 65(c)

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High Courts26 May 2026

Amar Puri Vs Samar S Puri (D) Thr Lrs

Delhi High Court · (2026) 05 DEL CK 2412

Code of Civil Procedure, 1908-Order XLIII Rule 1, VII Rule 10, VII Rule 11, 7 Rule 11(d), 7 Rule 13, Section 24Commercial Courts Act, 2015-Section 2(1)(c)(vii), 3, 12-A, 16Indian Contract Act-Section 25

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High Courts26 May 2026

Deepak Kumar Sharma Vs M/s. University Of Delhi

Delhi High Court · (2026) 05 DEL CK 2414

Industrial Disputes Act, 1947-Sections 25B, 25F, 25G, 25HRight to Information Act, 2005

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High Courts26 May 2026

M/S Mamcom Vs Subhash Projects & Marketing Ltd

Delhi High Court · (2026) 05 DEL CK 2415

Arbitration and Conciliation Act, 1996-Section 37, 34

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High Courts26 May 2026

Ajit Kumar Vs M/s Monk Trading Pvt. Ltd. & Ors.

Delhi High Court · (2026) 05 DEL CK 2418

CPC-Section 104, Order XLIII Rule 1(d), IX Rule 13, XXII Rule 4

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High Courts26 May 2026

M/S Swan Agencies Vs Sh. Mohan

Delhi High Court · (2026) 05 DEL CK 2421

Industrial Disputes Act, 1947-Section 11Constitution of India-Article 226

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High Courts26 May 2026

Atlanta Infra Assets Limited Vs National Highway Authority Of India

Delhi High Court · (2026) 05 DEL CK 2543

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(2), 34(2-A), 31(7)(b)National Highways Authority of India Act, 1988-Section 3Indian Contract Act, 1872-Section 74

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High Courts26 May 2026