Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 20(b)(ii)(c), 25, 29, 35, 42, 43, 50, 54, 55, 57, Chapter VCode of Criminal Procedure, 1973-Section 374(2), 207, 232, 313, 313(1)(b)Indian Evidence Act, 1872-Section 145

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High Courts27 Feb 2026

AVG Logistics Limited Vs MS Shree Shyam Palace

Delhi High Court · (2026) 02 DEL CK 2375

Arbitration and Conciliation Act, 1996-Section 29A(4) and (5), 29-A, 23(4)Commercial Courts Act, 2015-Section 7

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High Courts27 Feb 2026

Gyanlive Education Private Limited & Ors. Vs Mr. Maheshbhai A. Ahajoliya & Anr.

Delhi High Court · (2026) 02 DEL CK 2389

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

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High Courts27 Feb 2026Allowed

Asian Hotels North Limited Vs Exclusive Capital Limited & Ors.

Delhi High Court · (2026) 02 DEL CK 2882

Code of Civil Procedure, 1908-Order XLIII Rule 1, XLIII Rule 1(r), XXXIX Rule 1, Rule 2, 2A, 4, 10, XXXIX Rule 3, Section 104, 115Commercial Courts Act, 2015-Section 13, 3Delhi High Court Act, 1966-Section 10, 5(2)

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High Courts27 Feb 2026

Odean Builders Pvt. Ltd. Vs Sasumorov Enterprises Pvt. Ltd.

Delhi High Court · (2026) 02 DEL CK 2712

Indian Evidence Act, 1872-Section 65-B

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High Courts27 Feb 2026

M/S Paisalo Digital Limited (Formerly Known As S. E. Investments Limited) Vs M/S Sun Corp & Ors.

Delhi High Court · (2026) 02 DEL CK 2713

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11(4), 11, 34, 8, 37, 16, 11(6-A), 12(2), Fourth Schedule

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High Courts27 Feb 2026

Sunmeet Singh Vs Divyank Bose & Ors.

Delhi High Court · (2026) 02 DEL CK 2724

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High Courts27 Feb 2026

M/S Durga Builders Private Limited Vs Mr Ajay Relan & Ors.

Delhi High Court · (2026) 02 DEL CK 2726

Code of Civil Procedure, 1908-Order XXIII Rule 3, XLI Rule 27

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High Courts27 Feb 2026

Navlendra Kumar Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2895

Land Acquisition Act, 1894-Section 4, 4(1), 6, 16CCS (Conduct) Rules, 1964-Rule 3Constitution of India-Article 226

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High Courts27 Feb 2026

Delhi Development Authority Vs Kalwa

Delhi High Court · (2026) 02 DEL CK 2743

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2), 34(2A), 9, 11, 14, 15Transfer of Property Act, 1882-Section 3, 55(1)(a)

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High Courts27 Feb 2026

Gaurav Kumar Garg Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2744

Constitution of India-Article 226

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High Courts27 Feb 2026

Sumesh Kumar Dua Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2894

Administrative Tribunals Act, 1985-Section 21, 21(1)(a), 21(2), 21(3), 20(2)(a), 20(2)(b)Central Administrative Tribunal (Procedure) Rules, 1987-Rule 10Constitution of India-Article 226

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High Courts27 Feb 2026