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Delhi High Court judgments

1,15,416 judgments · page 131 of 5,771

High Courts21 May 2026

Budhiraja Electricals Vs Public Work Department (Govt. Of NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 1997

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1)(a), 28(3), 31(3), 33, 34, 34(2), 34(2-A), 34(3), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI Rules 10 and 11, Section 151Indian Contract Act, 1872-Section 23, 55, 73, 74
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High Courts21 May 2026Dismissed

Mukesh Khurana Vs Rahul Chaudhary

Delhi High Court · (2026) 05 DEL CK 1764

Civil Procedure Code, 1908-Section 24, Order VII Rule 10, 151, XII Rule 6, 39 Rule 1&2, VIII Rule 6A (I), 12 Rule 6, 10, 25Arbitration and Conciliation Act, 1996-Section 8, 37Easements Act, 1882-Section 60
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High Courts21 May 2026Allowed

Subhash Chand & Anr. Vs Ravi Chand Garg

Delhi High Court · (2026) 05 DEL CK 1765

Delhi Rent Control Act, 1958-Section 25B (8), 6A, 27, 14(1)(e), proviso to Section 25B(8), 25-B(8), sub-section (8) of Section 25-BCPC-Order XXII Rule 3, Section 151, 115Transfer of Property Act-Section 108
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