High Courts13 Jul 2026Disposed Of
Market Welfare Association Vs Rajesh Kumar & Ors.
Delhi High Court · (2026) 07 DEL CK 0487
COURT ARCHIVE
Delhi High Court judgments, 2026
7,178 judgments · page 90 of 359
High Courts13 Jul 2026Disposed Of
Karawal Nagar Road Market Welfare Association Through Its Authorized Representative And Vice President Surendra Pal Singh And Ors & Ors. Vs Municipal Corporation Of Delhi Through Its Commissioner & Ors.
Delhi High Court · (2026) 07 DEL CK 0488
High Courts13 Jul 2026Disposed Of
Ishrat Adil Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0489
High Courts13 Jul 2026Disposed Of
Baldev Raj Vs N Sarvana Kumar
Delhi High Court · (2026) 07 DEL CK 0490
High Courts13 Jul 2026Dismissed
Santosh Rani Vs Chand Bibi Aggarwal Dharmarth Trust
Delhi High Court · (2026) 07 DEL CK 0512
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, I Rule 10(2)Specific Relief Act, 1963-Section 31Indian Evidence Act, 1872-Section 90
High Courts13 Jul 2026Allowed
Lotus Commercial India Pvt. Ltd. Vs Ganesham Hospitality
Delhi High Court · (2026) 07 DEL CK 0223
Arbitration and Conciliation Act, 1996-Section 29A (4), 29A (5), 11(6), 29A (3)
High Courts13 Jul 2026Dismissed
Smt Sushma Vats & Ors. Vs Sh Dinesh
Delhi High Court · (2026) 07 DEL CK 0224
Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5Code of Civil Procedure, 1908-Order VIII Rule 1, Section 148, 151, VII Rule 11Delhi High Court (Original Side) Rules-Rule 4 of Chapter VII
High Courts13 Jul 2026Disposed Of
Mohd Amjad Vs Union Of India Through Executive Engineer Cpwd
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12CPWD Enlistment Rules, 2024-Clause 13.6Indian Stamp Act, 1899
High Courts13 Jul 2026Disposed Of
Mr Pranay Bahl & Ors. Vs Mr Jawahar Sehgal & Ors.
Delhi High Court · (2026) 07 DEL CK 0226
Arbitration and Conciliation Act, 1996-Section 11(5), 11 (6), 21, 9, 12
High Courts10 Jul 2026
Ajay Kumar Sharma Vs High Court Of Delhi Through Registrar General & Anr.
Delhi High Court · (2026) 07 DEL CK 0772
Delhi Higher Judicial Service Rules, 1970-Rule 9(5), 9(3)Constitution of India-Articles 14 and 16
High Courts10 Jul 2026
Dhoom Singh Vs Government of NCT of Delhi & Anr.
Delhi High Court · (2026) 07 DEL CK 0804
High Courts10 Jul 2026
Sh. Rajpal Naurang Yadav & Anr. Vs M/s. Murli Projects Pvt. Ltd. & Anr.
Delhi High Court · (2026) 07 DEL CK 0811
Negotiable Instruments Act, 1881-Chapter XVII, Section 138, 139Code of Civil Procedure, 1908-Order 39 Rule 3, 39 Rule 2A, XXXVIII Rule 11, Section 58(2)Usurious Loan Act, 1918-Section 3
High Courts10 Jul 2026
Shri Ram Katula Vs Delhi Development Authority & Ors.
Delhi High Court · (2026) 07 DEL CK 0953
DCS Act & Rules
High Courts10 Jul 2026
New India Assurance Company Ltd Vs Waseem Akram @ Waseem Khan & Anr.
Delhi High Court · (2026) 07 DEL CK 1162
Employees' Compensation Act, 1923-Section 30
High Courts10 Jul 2026
Meena Srivastava Vs Lieutenant Governor & Ors.
Delhi High Court · (2026) 07 DEL CK 1078
High Courts10 Jul 2026
Shashikant Tiwari Vs Department Of Official Language & Ors.
Delhi High Court · (2026) 07 DEL CK 1112
High Courts10 Jul 2026
State Of Nct Of Delhi Vs Vikas Kumar @ Vicky
Delhi High Court · (2026) 07 DEL CK 1122
Code of Criminal Procedure, 1973-Section 378, 207, 313(1)(b), 232, 235(1)Indian Penal Code, 1860-Sections 363, 366, 506, 361Protection of Children from Sexual Offences Act, 2012-Section 12, 11
High Courts10 Jul 2026
MS Pharmaceuticals Vs Nityam Pharma
Delhi High Court · (2026) 07 DEL CK 1244
Bharatiya Nagarik Suraksha Sanhita-Section 528Negotiable Instruments Act, 1881-Section 138, 138(b), 56Code of Criminal Procedure, 1973-Section 397, 218 and 219
High Courts10 Jul 2026
M/S Shuba Enterprises Vs M/S Gulf Petrochem FZC
Delhi High Court · (2026) 07 DEL CK 1292
Arbitration and Conciliation Act, 1996-Section 48, 2(1)(f), 34, 44, 11, 28, 29A(1), 34(2A), 43I