High Courts19 May 2026Disposed Of
Chelmsford Club Ltd Vs Manbir Singh
Delhi High Court · (2026) 05 DEL CK 1703
ID Act-u/s 36 (3) & (4)
COURT ARCHIVE
Delhi High Court judgments
1,15,416 judgments · page 137 of 5,771
High Courts19 May 2026Disposed Of
M/s Jai Guruji Enterprises Vs Government Of National Capital Territory Of Delhi (Gnctd) & Anr.
Delhi High Court · (2026) 05 DEL CK 1704
Employees’ Compensation Act, 1923
High Courts19 May 2026Disposed Of
Jashoda Vs Delhi Building And Other Construction Workers Welfare Board
Delhi High Court · (2026) 05 DEL CK 1705
High Courts19 May 2026Disposed Of
Aditya Gupta Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1706
High Courts19 May 2026Disposed Of
M/S Sarr Freights Corporation Vs Shailesh Vagerwal & Anr.
Delhi High Court · (2026) 05 DEL CK 1707
High Courts19 May 2026Disposed Of
Meghna Bhagat Vs Shri Dhruv Bhagat
Delhi High Court · (2026) 05 DEL CK 1709
High Courts19 May 2026Dismissed
Ircon International Limited Vs M/s. Tantia Construction Limited
Delhi High Court · (2026) 05 DEL CK 0698
Arbitration and Conciliation Act, 1996- Section 34, 37
High Courts19 May 2026Dismissed
Ms Velocis Systems Pvt Ltd Vs National Informatics Centre Services Incorporated NICSI
Delhi High Court · (2026) 05 DEL CK 0697
Constitution of India, 1950- Article 226
High Courts19 May 2026Disposed Of
R And R Consulting Vs Shri Mirza Mohd Khali
Delhi High Court · (2026) 05 DEL CK 0696
Constitution of India, 1950- Article 227
High Courts18 May 2026
Pr. Commissioner Of Income Tax – 1 Vs M/S. American Express (India) Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2231
Income Tax Act, 1961-Section 260A, 142(1), 92CA, 92CA(3), 92CA(5), 92C, 143(3), 144C, 154, 10A, 10B, 80HEIncome Tax Rules, 1962-Rule 10B, 10C, 10B(2), 10B(3), 10B(4)
High Courts18 May 2026
Vinit Chawla Vs Resrve Bank Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 2247
Reserve Bank of India (Staff) Regulations, 1948-Regulation 32, 47(1), 47(1)(g), 50, 50(g), 50(h)Indian Penal Code, 1860-Sections 498A, 406, 506, 509 and 34Dowry Prohibition Act-Section 4
High Courts18 May 2026
O N Singh Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2248
SJVN Conduct, Discipline and Appeal Rules-Rule 2, 3, 25, 26(1), 30A, 32
High Courts18 May 2026
Suraj Mukhi Vs Kaptan Singh & Ors.
Delhi High Court · (2026) 05 DEL CK 2375
Code of Civil Procedure, 1908-Section 100Transfer of Property Act-Section 123Registration Act-Proviso to Section 49
High Courts18 May 2026
Mool Singh Vs Sudarshana Ahuja
Delhi High Court · (2026) 05 DEL CK 2377
Code of Civil Procedure, 1908 (CPC)-Section 96, Order XXXVII, XXXVII Rules 1 and 2, VII Rule 11Negotiable Instruments Act, 1881-Sections 138, 141, 142, 118, 139, 20, 87Indian Contract Act, 1872-Section 25(3)
High Courts18 May 2026
Rajendra Gupta Vs Hem Manohar & Anr.
Delhi High Court · 2024 INSC 884
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, I Rule 10Delhi Rent Control Act, 1958Limitation Act, 1963-Section 15(5), Article 54
High Courts18 May 2026
M/S Sethi Leasing And Finance Co. Through Its Proprietor Sh. Des Raj Sethi Vs Shiv Kumar Pasrija & Anr.
Delhi High Court · (2026) 05 DEL CK 2390
Code of Civil Procedure, 1908-Section 96, Order XXXVII, 34Negotiable Instruments Act, 1881-Section 79
High Courts18 May 2026
M/S R. C. Sood & Co. Developers Pvt. Ltd. (Eros Group) Vs Shri Sharad Maheshwari & Anr.
Delhi High Court · (2026) 05 DEL CK 2397
CPC-Section 96, Order XLIIndian Contract Act, 1872-Section 74
High Courts18 May 2026
Narender Kumar Gola Vs Kishitiz Goel & Anr.
Delhi High Court · (2026) 05 DEL CK 2406
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, XXXVII, VII Rule 11Indian Contract Act, 1872-Section 62Indian Evidence Act, 1872-Sections 91 and 92
High Courts18 May 2026
Neurocentria Inc Vs Deputy Controller Of Patents And Designs
Delhi High Court · (2026) 05 DEL CK 2413
Patents Act, 1970-Section 117A, 11B(1), 11B(3), 11B(4), 14, 57(5), 7(1A), 7(1B), 21, 159, 160, 135, 138, 35Patent Rules, 2003-Rule 14, 20(1), 20(2), 20(4)(i), 20(4)(ii), 21, 22, 24B(1)(i), 137, 138Constitution of India-Article 226, 227