Central Goods and Services Tax Act, 2017-Section 74, 74(1), 73, 6(2)(b), 17(5), 107Delhi Goods and Services Tax Act, 2017-Section 73Integrated Goods and Services Tax Act, 2017-Section 20

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High Courts18 Sept 2026

Sikander & Anr. Vs Union Of India

Delhi High Court · (2026) 09 DEL CK 2587

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Sections 123(c), 124-A

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High Courts18 Sept 2026

Radhey Shyam Gupta Vs Tata Power Delhi Distribution Limited

Delhi High Court · (2026) 09 DEL CK 2589

Code of Civil Procedure, 1908-Section 100, Order XLII, 151Electricity Act, 2003-Section 68, 67, 67(3), 67(4), 145, 126, 127Works of Licensees Rules, 2006-Rule 3

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High Courts18 Sept 2026Dismissed

Sanskriti Exim Private Limited Vs Directorate General Of GST Intelligence, DZU & Ors.

Delhi High Court · 2025 INSC 982

Central Goods and Services Tax Act, 2017-Sections 6(2)(b), 70, 73(3), 73(10), 74, 74(3), 74(9), 74(10), 107, 122Integrated Goods and Services Tax Act, 2017-Section 20Delhi Goods and Services Tax Act, 2017-Sections 73 and 74

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High Courts17 Sept 2026

RITES Ltd Vs Espan Infrastructure Ltd

Delhi High Court · (2026) 09 DEL CK 2654

CPC-Section 20(a), 20, Order VII Rule 10

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High Courts17 Sept 2026

Director General Works CPWD Vs The Gen.Sec.All India CPWD Emp

Delhi High Court · (2026) 09 DEL CK 2373

Industrial Disputes Act, 1947-Section 25-B, 10Constitution of India-Articles 226, 227, 12, 39(d)CCS (Pension) Rules, 1972-Rule 14

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High Courts17 Sept 2026

Prem Mehani & Anr. Vs Harish Batra & Ors.

Delhi High Court · (2026) 09 DEL CK 2371

Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11(d), 22 Rule 4, 7 Rule 11, 10The Penal Code

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High Courts17 Sept 2026

The State NCT Of Delhi Vs Rajender Singh & Anr.

Delhi High Court · (2026) 09 DEL CK 2366

Code of Criminal Procedure, 1973-Section 378(1), 161, 164, 378, 384, 417Indian Penal Code, 1860-Section 307, 452, 34, 302Arms Act, 1959-Section 27, 54, 59

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High Courts17 Sept 2026Dismissed

Steel Authority Of India Limited Vs British Marine Plc

Delhi High Court · 2024 INSC 857

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 4, 5, 12, 12(1)(a), 12(5), 13, 13(4), 14, 14(1)(a), 14(2), 18, 28, 28(3), 31(3), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(2-A), 37, 48, 48(2)(b), 48(2)(b)(ii), 75, 81, Fifth Schedule, Sixth Schedule, Seventh ScheduleArbitration & Conciliation (Amendment) Act, 2015Act No. 3 of 2016

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High Courts17 Sept 2026

Mark Splendour Nonwovens (P) Ltd. Vs Rakesh Gupta

Delhi High Court · (2026) 09 DEL CK 2364

Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 20(c), 20Sale of Goods Act, 1930-Section 42

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High Courts17 Sept 2026

M/S Hi-Tech Geosynthetics Pvt. Ltd. Vs M/S Shubh Construction Co.

Delhi High Court · (2026) 09 DEL CK 2656

Code of Civil Procedure, 1908-Section 96, Order XLI, XXXVII, IX Rule 13

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High Courts17 Sept 2026Partly Allowed

Prosecutrix R Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 09 DEL CK 2363

Code of Criminal Procedure, 1973-Sections 397/401/407, 482, 164Indian Penal Code, 1860-Section 328, 376/365/506/34, 363/328/376(2)(g)/506/120B/34, 363/328/376D/120B/34, 363/366/506, 120B, 376D, 366AProtection of Children from Sexual Offences Act, 2012-Section 14(3), 6/8, 6/12/17, 06/14, 6, 5(g), 5

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High Courts17 Sept 2026