COURT ARCHIVE

Delhi High Court judgments, 2026

7,153 judgments · page 43 of 358

High Courts14 Aug 2026Disposed Of

Ssangyong Engineering And Construction Co. Ltd. Vs National Highways Authority Of India

Delhi High Court · (2026) 08 DEL CK 4102

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2)(a)(iv), 18, 34(2)(a)(iii), 34(2)(b)(ii) Explanation (iii), 34(2)(b)(ii)Commercial Courts Act, 2015-Section 13UNCITRAL Model Law-Article 34(2)(a)(iii), 34

Read judgment

High Courts14 Aug 2026Dismissed

Omaxe Ltd. Vs Mr. Joginder Singh Nijjar & Anr.

Delhi High Court · (2026) 08 DEL CK 4103

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2A), 34(2)(b)(ii)Indian Contract Act, 1872-Section 55, 56, 54Arbitration and Conciliation (Amendment) Act, 2015

Read judgment

High Courts14 Aug 2026Dismissed

Harjeet Singh Mendiratta Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4104

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Contempt of Courts Act, 1971-Section 2(c)

Read judgment

High Courts14 Aug 2026Dismissed

M/S Vardhman Probuild Private Limited Vs IRCON International Limited (IRCON) & Ors.

Delhi High Court · (2026) 08 DEL CK 4106

Constitution of India-Article 226

Read judgment

High Courts13 Aug 2026

Nilesh Dhanukar Vs Siemens Industry Software Inc & Anr.

Delhi High Court · 2025 INSC 325

Code of Civil Procedure, 1908-Order XXVI Rule 9, XXXIX Rule 2A, XXXIX Rules 1 and 2, XXI Rule 32Contempt of Courts Act, 1971-Section 2(b), 2(c)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

Read judgment

High Courts13 Aug 2026

Nilesh Dhanukar Vs Siemens Industry Software Inc & Anr.

Delhi High Court · 2025 INSC 325

Code of Civil Procedure, 1908-Order XXVI Rule 9, XXXIX Rule 2A, XXXIX Rules 1 and 2, XXI Rule 32Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989Contempt of Courts Act, 1971-Section 2(b), 2(c)

Read judgment

High Courts13 Aug 2026

Kanwal Chaudhary Vs Insolvency And Bankruptcy Board Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4420

Constitution of India-Article 226Insolvency and Bankruptcy Code, 2016-Section 3(19), 5(27), 9, 17, 18, 20, 22, 23, 25, 206, 207, 208, 240Central Goods and Services Tax Act, 2017-Section 2(107), 9, 9(1), 9(3), 9(4), 12, 13, 22, 24, 25(3)

Read judgment

High Courts13 Aug 2026

Smt. Lalita & Ors. Vs Union Of India

Delhi High Court · (2026) 08 DEL CK 4484

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989

Read judgment

High Courts13 Aug 2026

Union Of India & Anr. Vs Sh Mandip Singh

Delhi High Court · (2026) 08 DEL CK 4443

Read judgment

High Courts13 Aug 2026

Union Of India & Ors. Vs Kulwant Singh

Delhi High Court · (2026) 08 DEL CK 4444

Read judgment

High Courts13 Aug 2026

Municipal Corporation Of Delhi Vs Dilip Ramnani

Delhi High Court · (2026) 08 DEL CK 4445

UP Minor Irrigation Subordinate Engineering Service Rules, 2009Government of India (Allocation of Business) Rules, 1961Constitution of India-Article 77

Read judgment

High Courts13 Aug 2026