COURT ARCHIVE

Delhi High Court judgments, 2026

7,284 judgments · page 215 of 365

High Courts13 Apr 2026

Titagarh Rail Systems Limited Vs Railway Board, Ministry Of Railways, Government Of India

Delhi High Court · (2026) 04 DEL CK 2419

Arbitration and Conciliation Act, 1996-Section 37, 34, 12(5), 12(4), 13(2), 16(2), 29B, 29-A, 11(6), 21, 33, 4, 7, Seventh ScheduleCommercial Courts Act, 2015-Section 13Contract Act, 1872-Section 9

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High Courts13 Apr 2026

Mukesh Kora & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2439

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High Courts13 Apr 2026

Ashok Kumar & Ors. Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 04 DEL CK 2445

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High Courts13 Apr 2026

New Delhi Municipal Council Through Its Chairman & Anr. Vs Kalpana Sharma & Ors.

Delhi High Court · (2026) 04 DEL CK 2447

Constitution of India-Article 141, 144, 14, 16 and 21Industrial Disputes Act, 1947U.P. Industrial Disputes Act, 1947-Section 6N, 6E

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High Courts13 Apr 2026

Union Of India & Ors. Vs Association Of Radio And Television Engineering Employees & Anr.

Delhi High Court · (2026) 04 DEL CK 2472

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High Courts13 Apr 2026

Rajiv Kumar Vs Municipal Corporation Of Delhi & Ors

Delhi High Court · (2026) 04 DEL CK 2509

Code of Civil Procedure, 1908-Section 151Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21

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High Courts13 Apr 2026

Sh. Anil Kumar Vs Registrar Of Co-Operative Societies Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 04 DEL CK 2510

Negotiable Instrument Act-Section 138

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High Courts13 Apr 2026

Ranjana Chandna Vs Public Works Department & Ors.

Delhi High Court · (2026) 04 DEL CK 2511

Constitution of India-Article 226

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High Courts13 Apr 2026

Vivek Insa Vs Union Of India & Ors.

Delhi High Court · (2026) 04 DEL CK 2552

Constitution of India-Article 226

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High Courts13 Apr 2026

Urvashi Aggarwal Vs Inder Paul Aggarwal

Delhi High Court · (2026) 04 DEL CK 2300

Hindu Marriage Act, 1955-Section 28, 13(1)(ia), 9Indian Evidence Act, 1872-Section 73Family Courts Act, 1984-Section 19

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High Courts13 Apr 2026

Shabnam Vs Manju Rohatgi

Delhi High Court · (2026) 04 DEL CK 2279

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17

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High Courts13 Apr 2026

Bishan Singh Jasbir Singh Jwellers LLP Vs Mount Spring Beverages Private Limited

Delhi High Court · (2026) 04 DEL CK 2296

Constitution of India-Article 227Code of Civil Procedure 1905-Section 151

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High Courts13 Apr 2026

Praveen Kumar Vs Neeraj Kant Singhal

Delhi High Court · (2026) 04 DEL CK 2281

Constitution of India-Article 227

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High Courts13 Apr 2026

ABC Vs Indira Gandhi Delhi Technical University For Women & Ors.

Delhi High Court · (2026) 04 DEL CK 2204

Rights of Persons with Disabilities Act, 2016Delhi Act No. 9 of 2012

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High Courts13 Apr 2026

Narendra Singh Vs The Chairman, The New India Assurance Co. Ltd. & Ors.

Delhi High Court · (2026) 04 DEL CK 2226

General Insurance Business (Nationalisation) Act, 1972-Section 16(1)(g)

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High Courts13 Apr 2026

Millennium Education Management Private Limited Vs Sharda Foundation

Delhi High Court · (2026) 04 DEL CK 2268

Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2)

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High Courts13 Apr 2026

Asia Shipping International Transport Private Limited Vs Mr Abdul Salam Khan

Delhi High Court · (2026) 04 DEL CK 2269

Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17

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High Courts13 Apr 2026

Vistra ITCL (India) Limited Vs Pranav Ansal & Anr.

Delhi High Court · (2026) 04 DEL CK 2270

Insolvency and Bankruptcy Code, 2016-Section 7, 14(4), 53, 94, 95, 96, 99, 100, 101, 106, 112, 114RERA-Section 71(1), 88Recovery of Debts Due to Banks and Financial Institutions Act, 1993

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High Courts13 Apr 2026

Ms. Mira Devi & Anr. Vs Nine O Nine Structures Pvt Ltd

Delhi High Court · (2026) 04 DEL CK 2271

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 37, 16, 12(2), Fourth Schedule

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High Courts13 Apr 2026

Skylord Solutions Pvt. Ltd. Vs Jetsetgo Aviation Services Pvt. Ltd.

Delhi High Court · (2026) 04 DEL CK 2147

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)

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