High Courts26 Feb 2026

NTPC Ltd Vs Ampl Resources Private Limited

Delhi High Court · 2025 INSC 605

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(b)(ii), 34(3), 31(7), 31(7)(b), 31A, 31A(1), 31A(4)Contract Act, 1862-Section 73Code of Civil Procedure, 1908
High Courts26 Feb 2026

Sumeet Rai Vs Shashi Prabha & Ors.

Delhi High Court · (2026) 02 DEL CK 1965

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 4Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1
High Courts26 Feb 2026Disposed Of

Jyoti Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 1824

Protection of Women from Domestic Violence Act, 2005- Section 12, 17Delhi Maintenance and Welfare of Parents and Senior Citizens Rules 2009- Rule 22(3), 22(4)
High Courts26 Feb 2026Partly Allowed

Khurana Educational Society (Regd.) Vs Smt. Shashi Bala

Delhi High Court · (2026) 02 DEL CK 1823

Code of Civil Procedure, 1908- Section 151, Order 7 Rule 11, Order 38 Rule 5, Order 39 Rule 10Transfer of Property Act, 1882- Section 91, 92Arbitration and Conciliation Act, 1996-Section 8, 9, 17, 17(1), 37, 37(2), 37(2)(b)