High Courts15 Apr 2026
NTPC Limited Vs Mudajaya Corporation, Malaysia Berhad
Delhi High Court · 2026 INSC 76
Arbitration and Conciliation Act, 1996-Section 34, 31(3)Contract Act-Section 73, 74
COURT ARCHIVE
Delhi High Court judgments, 2026
7,284 judgments · page 212 of 365
High Courts15 Apr 2026
Aditya Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2026) 04 DEL CK 2481
Indian Penal Code, 1860-Sections 307, 353, 186, 34Arms Act-Sections 25, 27, 39Cr.P.C.-Section 313
High Courts15 Apr 2026
M/S IBP Company Limited Vs Mr Shailendra Kumar & Anr.
Delhi High Court · (2026) 04 DEL CK 2512
Constitution of India-Article 226, 227Industrial Dispute Act, 1947-Section 2, 2(a), 12(4), 39Code of Civil Procedure, 1908-Section 11
High Courts15 Apr 2026
Sanjay Kuamr Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2531
Constitution of India-Article 226
High Courts15 Apr 2026
Jain Irrigation Systems Limited Vs M/S. Pragyawan Technologies Private Limited
Delhi High Court · (2026) 04 DEL CK 2533
Code of Civil Procedure-Order VII Rule 10, Section 20, 20(a), 20(b), 20(c), Explanation to Section 20
High Courts15 Apr 2026Dismissed
Jlt Energy 9Sas Vs Hindustan Cleanenergy Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2534
Arbitration and Conciliation Act, 1996-Section 37(1)(b), 9, 37, 34Specific Relief Act, 1963-Section 14(d)
High Courts15 Apr 2026
Pooran Singh Nagar Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2537
Constitution of India-Articles 14, 16, 226, 227
High Courts15 Apr 2026
Govt Of NCT Of Delhi & Ors. Vs Dheer Singh
Delhi High Court · (2026) 04 DEL CK 2542
Central Civil Services (Pension) Rules, 2021-Rule 43(6), 48-AAdministrative Tribunals Act, 1985-Section 19
High Courts15 Apr 2026
Chinmoyjit Sen Vs Lokpal Of India
Delhi High Court · (2026) 04 DEL CK 2207
Lokpal and Lokayuktas Act, 2013-Section 20(1), 20(3)
High Courts15 Apr 2026
International Flavors & Fragrances Inc. Vs Competition Commission Of India
Delhi High Court · (2026) 04 DEL CK 2212
Competition Act, 2002-Section 3, 19(1) (1st and 2nd provisos), 26(1), 46, 57Competition Commission of India (Lesser Penalty) Regulations, 2024-Regulation 8Delhi High Court, 1966-Clause 10
High Courts15 Apr 2026
Naresh Gupta & Anr. Vs Nikhil @ Nikhil Kumar & Ors.
Delhi High Court · (2026) 04 DEL CK 2213
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a) and (d), X, XXII Rule 4, Section 151Indian Succession Act, 1925-Section 281
High Courts15 Apr 2026
Smt Jyoti Vs Anand Kishore (Deceased) Through Lrs & Anr
Delhi High Court · (2026) 04 DEL CK 2285
Constitution of India-Article 227Bharatiya Sakshya Adhiniyam, 2023-Section 39Indian Evidence Act, 1872-Section 45
High Courts15 Apr 2026
Mukesh Trehan Vs District Manager, M.P. State Agro Industrial Development Corporation Ltd.
Delhi High Court · (2026) 04 DEL CK 2286
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 227
High Courts15 Apr 2026
M/s. Techman Estate Private Limited Vs Smt. Manju Jain & Anr.
Delhi High Court · (2026) 04 DEL CK 2266
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts15 Apr 2026
Pankaj Rajpal Vs Earthz Urban Spaces Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2302
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts15 Apr 2026
Toyota Material Handeling India Pvt Ltd Vs Crystal Sea Foods
Delhi High Court · (2026) 04 DEL CK 2301
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 8, 11(6-A), 37, 16, 11, 12(2), Fourth Schedule
High Courts15 Apr 2026
M/s Mooving Smart Mobility And Energy Private Limited Vs M/s. Reinvent Agrochain Private Limited
Delhi High Court · (2026) 04 DEL CK 2267
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts15 Apr 2026
M/S NHD Motors Vs The Government Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2272
Constitution of India-Article 226Delhi Goods and Services Tax Act, 2017-Section 73
High Courts15 Apr 2026
Sun International Limited Vs The Commissioner Of Delhi Goods And Services Tax & Ors.
Delhi High Court · (2026) 04 DEL CK 2242
Delhi Goods and Services Tax Act, 2017-Section 73, 17(5), 83Companies Act, 2013
High Courts15 Apr 2026Allowed
Rizwan Khan & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 04 DEL CK 2111
IPC-Sections 323, 341, 452, 506, 379, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528