Patents Act, 1970-Section 2(1)(f), 3(k), 10, 10(4)(c), 47, 48, 48(b), 107A(b)Patents (Amendment) Act, 2002Indian Evidence Act, 1872-Section 3, 45, 63 to 65, 65B, 66, 114

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High Courts18 May 2026

RS Jasrotia & Ors. Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2483

Constitution of India-Article 226

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High Courts18 May 2026

Ambuj Hotels And Real Estate Pvt. Ltd. Vs Union Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 2509

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High Courts18 May 2026

Sunshine Caterers Pvt. Ltd. Vs Union Of India & Ors.

Delhi High Court · (2026) 05 DEL CK 2511

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High Courts18 May 2026

M/S Sarvpirya Securities Pvt Ltd Vs M/S Ank Hotels Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 2456

Arbitration and Conciliation Act, 1996-Section 34, 31(3), 34(2)(a)(iv), 16Indian Contract Act, 1872-Section 73, 74

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High Courts18 May 2026

M/S BSES Yamuna Power Ltd. Vs Vinod Kumar

Delhi High Court · (2026) 05 DEL CK 2565

Constitution of India-Article 226, 227, 14, 16Employees' Compensation Act, 1923Delhi Vidyut Board Scheme for Compassionate Appointments, 1999-Clause 5(a), 7(a), 7(b), 16(c), 16(j)

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High Courts18 May 2026

Moolchand Khairati Ram Hospital Vs Vijender Singh & Ors.

Delhi High Court · (2026) 05 DEL CK 2574

Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226Industrial Disputes Act, 1947-Section 17B, 17-B, 33(3), 33-A, 33(2)(b), 33-C(2)

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High Courts18 May 2026

Chandni Chowk Sarv Vyapar Mandal & Ors. Vs Govt Of Nct Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2584

Street Vendors (Protection of livelihood and Regulation of Street Vending) Act, 2014-Section 21, 21 (2)

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High Courts18 May 2026

Nirmala Devi & Anr. Vs Lieutenant Governor Of Delhi & Ors.

Delhi High Court · (2026) 05 DEL CK 2592

Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 114Constitution of India-Article 226

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High Courts18 May 2026

Mohd. Nizam Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2602

Constitution of India-Article 226

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High Courts18 May 2026

National Board Of Examinations In Medical Sciences Vs Dr. Aditi Panwar & Ors.

Delhi High Court · (2026) 05 DEL CK 2576

Constitution of India-Article 14, 15, 15(4), 15(5), 16, 16(1), 226Central Educational Institutions (Reservation in Admission) Act, 2006-Section 3, 4, 4(d)

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High Courts18 May 2026