Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33C(2), 33(C)(2), 10, 2A, 33A, 36ABanking Companies (Acquisition and Transfer of Undertakings) Act, 1980

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High Courts12 May 2026

Union Of India & Ors. Vs Raja Ram Meena

Delhi High Court · 2026 INSC 305

CCS Conduct Rules, 1964-Rule 3(1)(i), 3(1)(vi), 3(1)(xviii), 3(vi), 3(xvii)CCS(CCA) Rules, 1965-Rule 14, 11, Section (ix)Recruitment Rules

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High Courts12 May 2026

M/S Rail Autocom Technologies Private Limited Vs Union Of India, Minstry Of Railways & Anr.

Delhi High Court · (2026) 05 DEL CK 2636

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High Courts12 May 2026

Goyal Mg Gases Pvt Ltd Vs Classic Motors Pvt Ltd

Delhi High Court · 2025 INSC 605

Arbitration and Conciliation Act, 1996-Section 17, 28(1)(a), 28(3), 34, 37Indian Contract Act, 1872-Section 19

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High Courts12 May 2026

Praveen Singh Chauhan Security Agency Pvt. Ltd. Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2559

Constitution of India-Articles 14, 19(1)(g), 226

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High Courts12 May 2026

Dr H S Dharamshaktu Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2560

CCS (Pension) Rules, 1972-Rule 27Constitution of India-Article 14

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High Courts12 May 2026

DDA Staff Residents Welfare Association Regd. Vs Delhi Development Authority Through Vice Chairman

Delhi High Court · (2026) 05 DEL CK 2015

Constitution of India-Article 14, 226, 227

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High Courts12 May 2026

Sudhanshu Joshi Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2016

Constitution of India, 1950-Article 12, 226

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High Courts12 May 2026Disposed Of

Kidde India Vs NTPC

Delhi High Court · (2026) 05 DEL CK 2118

Arbitration Act, 1940-Section 5, 8, 11, 12, 14, 17, 20, 30, 33, 37, 37(3)Arbitration and Conciliation Act, 1996-Section 3, 11, 11(6), 21, 34, 43(1), 85(2)(a)Limitation Act, 1963-Article 137, 18, Section 9, 18, 5 to 20

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High Courts12 May 2026Dismissed

Cinda Engineering And Construction Private Limited Vs Cy Engineering India Private Limited

Delhi High Court · (2026) 05 DEL CK 1977

Arbitration and Conciliation Act, 1996-Section 5, 9, 12(1), 13, 13(4), 13(5), 16, 17(4), 18, 19, 23, 24(1), 27, 29A, 31, 31(2), 31(6), 32, 32(1), 32(2), 33, 34, 34(2), 37, 37(2), 2(1)(c)Code of Civil Procedure, 1908-Order VIII Rule 1A(3), Section 2(2)DIAC Rules, 2023-Rule 18.1

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High Courts12 May 2026Partly Allowed

Eureka Forbes Limited Vs Indian Railway Catering And Tourism Corporation

Delhi High Court · (2026) 05 DEL CK 1980

Arbitration and Conciliation Act, 1996-Section 2(1)(c), 11, 18, 19, 23, 25, 25(a), 25(b), 25(c), 31(6), 32(1), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A)

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High Courts12 May 2026