High Courts20 May 2026
Sudhir Kumar Vs Girnarsoft Education Services Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2177
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 21, 8, 37, 16, 12(2), Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments, 2026
7,207 judgments · page 135 of 361
High Courts20 May 2026
M/S Moneywise Financial Services Pvt Ltd Vs Sh Rajinder Singh Cheema Proprietor Of Apollo Sales Corporation & Anr
Delhi High Court · (2026) 05 DEL CK 2004
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 12(2), 16, 21, 37
High Courts20 May 2026
State Of NCT Of Delhi Vs Deepak
Delhi High Court · 2024 INSC 448
Indian Penal Code 1860-Section 363, 366, 342, 326 read with Section 149Protection of Children from Sexual Offences Act, 2012-Section 6, 8, 33(8)Probation of Offenders Act, 1958-Section 4, 6
High Courts20 May 2026
Arpita Chatterjee Vs State of NCT of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1916
IPC-Sections 420, 406 read with 120B
High Courts20 May 2026Allowed
Mohammad Azeem Ansari & Ors. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1918
Bharatiya Nyaya Sanhita (BNS), 2023-Section 318(4), 3(5)IPC-Section 420, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 May 2026
M/S Progressive Finlease Ltd Vs State NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 1919
Indian Penal Code-Section 406, 420, 421, 422, 120-BCode of Criminal Procedure, 1973-Section 156(3), 482Constitution of India-Article 227
High Courts20 May 2026
Anjali Jayant @ Laxmi Vs Kusum Singh & Anr.
Delhi High Court · (2026) 05 DEL CK 1767
Constitution of India, 1950-Article 227CPC-Order VII Rule 11, VII Rule 10, Section 151IPC-Sections 323/341/506
High Courts20 May 2026Disposed Of
Reliance General Insurance Co. Ltd. Vs Parveen & Ors.
Delhi High Court · (2026) 05 DEL CK 1810
Motor Vehicles Act, 1988-Section 168
High Courts20 May 2026Disposed Of
The New India Assurance Co. Ltd Vs Poonam & Ors.
Delhi High Court · (2026) 05 DEL CK 1811
High Courts20 May 2026Disposed Of
Farzana Begam & Anr. Vs Sh Devendra & Ors.
Delhi High Court · (2026) 05 DEL CK 1812
Code of Civil Procedure 1908-Section 114 read with Order XLVII
High Courts20 May 2026Disposed Of
Neerja Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 1789
High Courts20 May 2026Dismissed
QC One Solutions Pvt. Ltd. Vs Delhi Metro Rail Corporation
Delhi High Court · (2026) 05 DEL CK 1872
Arbitration and Conciliation Act, 1996-Section 9Companies Act, 2013Companies Act, 1956
High Courts20 May 2026Allowed
Aishvir Singh (Inspector) Vs State
Delhi High Court · (2026) 05 DEL CK 1884
Code of Criminal Procedure, 1973-Section 482, 161 and 164, 439Constitution of India-Article 227Indian Penal Code, 1860-Section 363, 328 and 376, 364/34
High Courts20 May 2026Dismissed
Mr. Lokesh Kumar Singh Vs Ms. Neeta Singh & Ors.
Delhi High Court · (2026) 05 DEL CK 1887
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438/442 read with Section 528Code of Criminal Procedure, 1973-Section 125, 127
High Courts20 May 2026Disposed Of
GAC Logistics Pvt. Ltd Vs Acer Logistics Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 0709
Code of Civil Procedure, 1908- Section 20, 20(c), 104, Order 12 Rule 6, Order 7 Rule 10, Order 43 Rule 1(a)
High Courts20 May 2026Dismissed
Shamasha India And Others Vs M/s Infopower Technologies Ltd
Delhi High Court · (2026) 05 DEL CK 0708
Code of Civil Procedure, 1908- Section 96, Order 12 Rule 6, Order 41 Rule 1
High Courts20 May 2026Dismissed
Union Of India Vs Hemant Kumar Ishwar Dass Singhvi
Delhi High Court · (2026) 05 DEL CK 0707
Code of Criminal Procedure, 1973- Section 82, 83, 313, 378(1), 378(v)Customs Act, 1962- Section 77, 108, 110(1)(B), 110(1A), 110(1B), 110(1C), 132, 135, 135(1)(a), 137
High Courts20 May 2026Disposed Of
Sudhir Kumar Vs Girnarsoft Education Services Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 0706
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
High Courts20 May 2026Disposed Of
M/S Moneywise Financial Services Pvt Ltd Vs Sh Rajinder Singh Cheema Proprietor Of Apollo Sales Corporation And Anr
Delhi High Court · (2026) 05 DEL CK 0705
Arbitration and Conciliation Act, 1996- Section 8, 11, 11(6), 11(6A), 12(2), 16, 21, 37
High Courts20 May 2026Disposed Of
Narain Wood Pvt. Ltd Vs Sneh Babuta & Anr
Delhi High Court · (2026) 05 DEL CK 0702
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 6 Rule 15, Order 6 Rule 15A, Order 7 Rule 14, Order 11 Rule 1