COURT ARCHIVE

Delhi High Court judgments

1,15,203 judgments · page 104 of 5,761

High Courts02 Jul 2026Disposed Of

Chirag Jain Vs Rahul Jain & Anr.

Delhi High Court · (2026) 07 DEL CK 0498

Arbitration and Conciliation Act, 1996-Section 11(6), 9, 37, 11, 21, 11(6A), 16, 7, 2(1)(h), 7(4)(b), Schedule IV, 12Companies Act, 2013Stamp Act, 1899

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High Courts01 Jul 2026Dismissed

Shri Gurbir Singh Alag & Anr. Vs Shri Robinder Singh Alag & Anr.

Delhi High Court · (2026) 07 DEL CK 0782

Code of Civil Procedure, 1908-Order XII Rule 6, VII Rule 11, VII Rule 11(a), VII Rule 11(d), 8 Rule 10, 10Code of Civil Procedure (Amendment) Act, 1976Negotiable Instruments Act, 1881-Section 138

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High Courts01 Jul 2026

Bharat Aluminium Company Ltd Through Its Authorized Signatory & Anr. Vs Sumit Agarwal & Ors.

Delhi High Court · (2026) 07 DEL CK 0794

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, 30, Order XI Rules 1 & 2, XI Rule 6, XI Rule 8 and 9Constitution of India-Article 19

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High Courts01 Jul 2026

Raghav Chadha Vs Ashok Kumar John Doe & Ors.

Delhi High Court · (2026) 07 DEL CK 0797

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 3Public Order Act, 1972 (Antigua and Barbuda)-Section 33-BConstitution of Antigua and Barbuda-Section 12(1), 12(4)

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High Courts01 Jul 2026

Narender Gupta & Anr. Vs CA Vaibhav Jalan & Ors.

Delhi High Court · (2026) 07 DEL CK 0798

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII, Rule 2(i), 4Civil Procedure Code-Section 89Arbitration and Conciliation Act, 1996

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High Courts01 Jul 2026

Jai Prakash Tyagi & Ors. Vs Bhushan Tyagi

Delhi High Court · (2026) 07 DEL CK 0801

Code of Civil Procedure-Order VI Rule 17, Section 151, I Rule 10, II Rule 2Code of Civil Procedure (Amendment) Act, 1976Delhi Municipal Corporation Act, 1957-Section 507

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High Courts01 Jul 2026

Vedpal Singh Vs Satishpal & Ors.

Delhi High Court · (2026) 07 DEL CK 0802

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII, Rule 2(i), 4Civil Procedure Code-Section 89Arbitration and Conciliation Act, 1996

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High Courts01 Jul 2026

MBL Infrastructures Limited Vs MS Pile Foundation Company

Delhi High Court · (2026) 07 DEL CK 0806

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31(1)Act 26 of 2019-Section 7CPC-Section 47

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High Courts01 Jul 2026

MBL Infrastructures Limited Vs Pile Foundation Company

Delhi High Court · (2026) 07 DEL CK 0807

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 31, 31(1)Act 26 of 2019-Section 71996 Act-Section 34

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High Courts01 Jul 2026

TBEA Energy India Private Limited Vs M/S Bharat Heavy Electricals Limited

Delhi High Court · (2026) 07 DEL CK 0809

Arbitration and Conciliation Act, 1996-Section 11, 20, 28(1)(a), 28(3), 30, 31, 31(3), 31(4), 31(7), 31(7)(a), 31(7)(b), 31A, 34, 34(2), 34(2-A), 34(2)(b)(ii), 34(4)Indian Contract Act, 1872-Section 28, 55, 73, 74Companies Act, 1956

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High Courts01 Jul 2026

Public Works Department NH Wing & Anr. Vs MS GVR Infra Projects Ltd

Delhi High Court · 2025 INSC 138

Arbitration and Conciliation Act, 1996-Section 18, 23, 28(1)(a), 28(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 53, 54, 55, 73Insolvency and Bankruptcy Code, 2016-Section 60(6)

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High Courts01 Jul 2026