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
COURT ARCHIVE
Delhi High Court judgments
1,15,517 judgments · page 140 of 5,776
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)
High Courts18 May 2026
Navneet Parashar & Anr. Vs Bharat Sanchar Nigam Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2586
High Courts18 May 2026
Union Of India & Ors. Vs Dharmendra Kumar Vidyarthi & Ors.
Delhi High Court · (2026) 05 DEL CK 2587
High Courts18 May 2026
Reddy Pharmaceuticals Vs Dr. Reddy's Laboratories
Delhi High Court · (2026) 05 DEL CK 2595
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 31Companies Act, 1956-Sections 20, 22, 158Companies (Amendment) Act, 2003
High Courts18 May 2026
Veer Narayan Dashrath Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2629
Central Reserve Police Force Act, 1949-Section 11(1)Central Reserve Police Force Rules, 1955-Rule 27Constitution of India-Article 226
High Courts18 May 2026
Payyavula Anjaneyulu Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2633
High Courts18 May 2026
X Vs Y
Delhi High Court · (2026) 05 DEL CK 2087
Limitation Act, 1963-Section 5Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 5, 7, 12, 12(1)(c)
High Courts18 May 2026
Microwave Communications Limited & Anr. Vs Credit Agricole Corporate And Investment Bank & Ors.
Delhi High Court · (2026) 05 DEL CK 2026
Constitution of India-Article 226, 227Code of Civil Procedure-Order VI Rule 17, VI Rules 14 and 15, 6 Rule 14, 29 Rule 1, 41 Rule 27(1)(b)
High Courts18 May 2026
M/S CRI Limited Vs Pran Nath Mehta & Ors.
Delhi High Court · (2026) 05 DEL CK 2028
Commercial Courts Act, 2015-Section 13(1A), 12A, 4 of the ScheduleCode of Civil Procedure, 1908-Order XLI, VI, Section 34Delhi Rent Control Act, 1958-Section 3(c), 6A, 8, 8(2), 14(1)(a), (b), and (j), 15, 15(1), 26(3), 27, 27(4), 50
High Courts18 May 2026
Parveen Vs Meena Mir & Anr.
Delhi High Court · (2026) 05 DEL CK 2032
Family Courts Act, 1984-Section 19Guardians and Wards Act, 1890-Section 19(b)
High Courts18 May 2026
Sh. Nathoo Ram Jolly & Anr. Vs Rakhee Marwah
Delhi High Court · (2026) 05 DEL CK 2134
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1, 8 Rule 1
High Courts18 May 2026
Nazima & Anr. Vs Ikrar Khan & Anr.
Delhi High Court · (2026) 05 DEL CK 2135
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVI Rule 14
High Courts18 May 2026
Mahagun India Pvt Limited Vs Regional Provident Fund Commissioner
Delhi High Court · (2026) 05 DEL CK 2178
Employee's Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-O, 7A, 7-ICompanies ActCode of Civil Procedure, 1908-Order XX Rule 1
High Courts18 May 2026
Harjeet Kaur Vs University Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2019
High Courts18 May 2026Allowed
Indian Railway Catering And Tourism Corporation Limited Vs Foodworld
Delhi High Court · (2026) 05 DEL CK 2053
Arbitration and Conciliation Act, 1996-Section 34, 37, 18, 34(2)(a)(iii), 34(1), 34(2), 34(2)(b)(ii), 34(2A), 48(2)(b), 28(1)(a), 28(3), 75 or 81Constitution of India-Article 14
High Courts18 May 2026
NKG Infrastructure Limited Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2091
Arbitration and Conciliation Act, 1996-Section 14, 15
High Courts18 May 2026
Sharad Quench Private Limited Vs Indian Railway Catering And Tourism Corporation Limited
Delhi High Court · (2026) 05 DEL CK 2094
Arbitration and Conciliation Act, 1996-Section 9, 17, 11, 12(2), Schedule IV
High Courts18 May 2026
M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd Vs Employees' State Insurance Corporation
Delhi High Court · (2026) 05 DEL CK 2095
Arbitration and Conciliation Act, 1996-Section 36, 34Code of Civil Procedure, 1908-Order XXI