High Courts14 May 2026
Dr Sumit Anand Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2432
COURT ARCHIVE
Delhi High Court judgments, 2026
7,207 judgments · page 147 of 361
High Courts14 May 2026
Sunil Kumar Vs State
Delhi High Court · (2026) 05 DEL CK 2550
Code of Criminal Procedure, 1973-Section 374(2), 207, 313(1)(b), 313Prevention of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 20Indian Evidence Act, 1872-Section 145
High Courts14 May 2026
Sahayog Micromanagement & Ors. Vs National Skill Development Corporation
Delhi High Court · 2025 INSC 1457
Arbitration and Conciliation Act, 1996-Section 34, 21Insolvency and Bankruptcy Code, 2016-Section 95Companies Act, 1956-Section 434
High Courts14 May 2026
M/S Raunaq International Ltd. Vs Commissioner Of Income Tax I N
Delhi High Court · (2026) 05 DEL CK 2527
Companies Act
High Courts14 May 2026
M/S Sanjay Garments Vs Rakesh Kumar
Delhi High Court · (2026) 05 DEL CK 2593
Constitution of India-Articles 226 and 227Industrial Disputes Act, 1947-Section 2(oo), 2(s), 19(3), 25B, 25F, 25-F(a) and (b)
High Courts14 May 2026
Sandeep Jain Vs Kuldeep & Anr.
Delhi High Court · (2026) 05 DEL CK 2605
Industrial Disputes Act, 1947-Section 17-B, 17BConstitution of India-Article 226Minimum Wages Act, 1948
High Courts14 May 2026
Pawan Kumar Vs The Chief Secretary, Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2607
High Courts14 May 2026
M/S Three Hands Infrastructure (India) Pvt. Ltd. Vs Delhi State Industrial And Infrastructure Development Corporation Ltd. & Anr.
Delhi High Court · (2026) 05 DEL CK 2630
Constitution of India-Article 226
High Courts14 May 2026
Narode Chaitali Trymbak Vs The Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2632
CISF Rules, 2001-Rule 36Constitution of India-Articles 14 and 21
High Courts14 May 2026
Sanjay Piplani Vs Engineers India Limited
Delhi High Court · (2026) 05 DEL CK 2029
CPC-Order XLIII Rule 1(r), XXXIX Rule 4, XXXIX Rules 1, 2, 2A, 4, 10Delhi High Court Act, 1966-Section 10Limitation Act, 1963-Section 5
High Courts14 May 2026
Kalpataru Projects International Ltd. Vs Ms Sunita Enterprises
Delhi High Court · (2026) 05 DEL CK 2129
Constitution of India-Article 227
High Courts14 May 2026
Reckitt Benckiser India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2011
Foreign Trade (Development and Regulation) Act, 1991-Section 15(1)(b), 15, 16, 7, 8, 8(c)Constitution of India-Article 226
High Courts14 May 2026
Aman Bansal Vs University Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2012
Limitation Act, 1963-Section 5
High Courts14 May 2026
Dimple Jain Vs Maya Jain & Anr.
Delhi High Court · (2026) 05 DEL CK 2013
Maintenance and Welfare of Parents and Senior Citizens Act, 2007Protection of Women from Domestic Violence Act, 2005
High Courts14 May 2026
Indian Oil Corporation Ltd Vs Land And Development Officer & Ors.
Delhi High Court · (2026) 05 DEL CK 2020
High Courts14 May 2026
National Highways Authority Of India Vs Oriental Structural Engineers Pvt. Ltd
Delhi High Court · (2026) 05 DEL CK 2092
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 54 & 73
High Courts14 May 2026
M/s Gowra Petrochem Pvt. Ltd. Vs M/s Alfa Chem & Ors.
Delhi High Court · (2026) 05 DEL CK 2099
Code of Civil Procedure, 1908-Order XXI, Section 47, 21Arbitration and Conciliation Act, 1996-Section 36, 12(5), 34, 34(2)(b), 4Constitution of India-Article 227
High Courts14 May 2026
Devyani International Limited Vs Lanka Janakibai & Anr.
Delhi High Court · (2026) 05 DEL CK 2100
Arbitration and Conciliation Act, 1996-Section 9, 17, 21, 11, 12(2)
High Courts14 May 2026
Tata Capital Limited Vs M/s Vallabh Saree Emporium & Ors.
Delhi High Court · (2026) 05 DEL CK 2101
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule