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Delhi High Court judgments, 2026

7,153 judgments · page 62 of 358

High Courts03 Aug 2026Dismissed

Nisar Ahmed Vs Agya Pal Singh

Delhi High Court · (2026) 08 DEL CK 3863

Civil Procedure Code, 1908-Order XLVII Rule 1, Section 151, 115, 97(3), 32(2)(i), VII Rule 11, 9, 21, 114, 47 Rule 1, 47, 113, 206, 623, VII, Rule 11Waqf Act, 1995-Section 83, 85, 37, 5(2), 6(1), 7(1), 32(3), 33(4), 35(1), 38(7), 39(3), 40(4), 48(2), 52(4), 54(3), 64(4), 67(4), 67(6), 69(3), 73(3), 83(1), 94, 54, 3, 54(3) & (4), 3(r), 2, 55The Waqf (Amendment) Act, 2013 (Act No.27 of 2013)
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High Courts03 Aug 2026Disposed Of

Union Of India & Anr. Vs Bhushan Lal & Anr.

Delhi High Court · (2026) 08 DEL CK 4069

Industrial Disputes Act, 1947-Section 25F, 25 F(b), 25-F(b), 2(j)Central Civil Service (Temporary Service) Rules, 1965Constitution of India-Article 309, 226
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High Courts03 Aug 2026Disposed Of

Asian Hotels North Limited Vs Exclusive Capital Limited & Ors.

Delhi High Court · (2026) 08 DEL CK 4076

Civil Procedure Code, 1908-Section 151, Order 7 Rule 11, 39 Rules 1 & 2, XXXIX Rules 1 and 2, 1 Rule 10Commercial Courts Act, 2015-Section 12A(1), 12A, 12-A, 12-A(1)Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 3
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High Courts31 Jul 2026

Smt. Urmil Makkar Vs Union Of India

Delhi High Court · (2026) 07 DEL CK 0935

Land Acquisition Act, 1894-Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 64
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