High Courts13 May 2026
Sh. Rajiv Kumar Singh Vs The Chairman And Managing Director & Ors.
Delhi High Court · (2026) 05 DEL CK 2256
COURT ARCHIVE
Delhi High Court judgments
1,16,474 judgments · page 150 of 5,824
High Courts13 May 2026Allowed
Paramjit Singh Khurana Vs Davinder Singh & Ors.
Delhi High Court · 2025 INSC 1267
CPC-Section 96, Order XLI, XII Rule 6, VII Rule 11, XXXIX Rule 1 and 2, 14 Rule 2Cr.P.C-Section 145, 146, 107/150IPC-Sections 420/467/468/471/120B
High Courts13 May 2026
Housing Development Finance Corporation Limited Vs Mr. Panakj Saini
Delhi High Court · (2026) 05 DEL CK 2360
Code of Civil Procedure, 1908-Order XLI Rule 1, Section 151, I Rule 10Companies Act
High Courts13 May 2026
Heera Lal Vs The State [NCT Of Delhi]
Delhi High Court · (2026) 05 DEL CK 2408
Indian Penal Code, 1860-Section 34, 302, 397, 450, 363, 366, 368, 376, 120BIndian Evidence Act, 1872-Section 24, 25, 26, 27CrPC-Section 164
High Courts13 May 2026
Kriti Lata(Minor) Through Her Father, Shri Amit Kumar Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 2302
Constitution of India-Article 226
High Courts13 May 2026
Madan Lal Malhotra Vs MCD
Delhi High Court · (2026) 05 DEL CK 2518
Indian Evidence Act-Section 116Constitution of India-Article 226
High Courts13 May 2026
Almitra H. Patel & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2534
High Courts13 May 2026
Airports Authority Of India Vs Mssingla Constructins Ltd
Delhi High Court · 2026 INSC 6
Arbitration and Conciliation Act, 1996-Section 4, 12, 12(5) (including its proviso), 14, 15, 18, 34, 34(2)(b), 36, Seventh Schedule
High Courts13 May 2026
Murari Lal Jain Since Deceased Through Lrs Vs Deepak Kumar Tyagi
Delhi High Court · (2026) 05 DEL CK 2525
Contempt of Courts Act, 1971Court Fees (Delhi Amendment) Act, 2026Court Fees Act, 1870-Section 16
High Courts13 May 2026
Pradeep Misra Vs UOI & Ors.
Delhi High Court · (2026) 05 DEL CK 2528
Income Tax Act, 1961-Section 132, 254(1), 244A
High Courts13 May 2026
Sgivs Global Llc Vs Union Of India & Ors.
Delhi High Court · 2021 INSC 492
Constitution of India-Article 226Competition Act, 2002-Section 4General Financial Rules, 2017-Rule 173
High Courts13 May 2026Allowed
Mr. Vinod Bhatia & Anr. Vs Punjab And Sindh Bank & Anr.
Delhi High Court · (2026) 05 DEL CK 2131
Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order VII Rule 14(3), Section 151
High Courts13 May 2026
M/S Dewan and Sons & Ors. Vs M/S Harsh International
Delhi High Court · (2026) 05 DEL CK 2107
Arbitration and Conciliation Act, 1996-Section 7(1), 18, 28(1)(a), 28(3), 31, 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 65 to 81, 75, 81Micro, Small and Medium Enterprises Development Act, 2006-Section 2(n), 8, 8(1), 15 to 19, 17, 18, 18(2), 18(3), 18(5)Delhi Micro and Small Enterprises Facilitation Council Rules, 2007-Rule 4(x), 4(xii), 4(19)
High Courts13 May 2026
M/s Technocrats Advisory Services Private Limited Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2026) 05 DEL CK 2110
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts13 May 2026
M/S Red Bricks Developers Vs M/S Arvitis Bistro Private Limited
Delhi High Court · (2026) 05 DEL CK 2112
Arbitration and Conciliation Act, 1996-Section 37
High Courts13 May 2026
Akash Katyal & Anr. Vs Physicswallah Ltd & Anr.
Delhi High Court · (2026) 05 DEL CK 2113
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 21, 7, 8, 16, 37, 12(2), Fourth Schedule
High Courts13 May 2026Allowed
Vaibhav Saxena & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1942
IPC-Sections 498A, 406, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts13 May 2026
Ramesh Sehgal Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1946
IPC-354/354(A)/342506/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts13 May 2026
Hardesh Gupta Vs Shashi Sharma
Delhi High Court · (2026) 05 DEL CK 1947
Negotiable Instruments Act, 1881-Section 138, 138/142Cr.P.C.-Section 311Constitution of India-Article 227
High Courts13 May 2026Allowed
Ashish Bhattacharya & Ors. Vs State Government Of NCT Of Delhi
Delhi High Court · (2026) 05 DEL CK 1948
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528