High Courts12 May 2026
Dr. Bhanu Prakash Pandey & Ors. Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2265
Constitution of India-Article 300ACCS (Pension) Rules, 1972General Provident Fund (Central Services), 1965
COURT ARCHIVE
Delhi High Court judgments
1,16,474 judgments · page 153 of 5,824
High Courts12 May 2026
Jayanti Prasad Vajpei Vs Oriental Insurance Company Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2387
General Insurance Business (Nationalisation) Act, 1972-Section 17AConstitution of India-Articles 14, 16, 226
High Courts12 May 2026
Sanjay Garg Vs Sanjay Kumar Alias Sanjay Mittal Alias Sanjay
Delhi High Court · (2026) 05 DEL CK 2370
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1, XXXVII Rule 2(3), XXXVII Rule 4, XXXVII, 151Negotiable Instruments Act-Section 138
High Courts12 May 2026
Smt. Chaman Lata Bhardwaj & Ors. Vs Smt. Nirmal Devi
Delhi High Court · (2026) 05 DEL CK 2376
Code of Civil Procedure, 1908-Section 96, Order XLI, IX Rule 7Limitation Act, 1963-Article 137
High Courts12 May 2026
Tarapore & Company Vs M/s National Thermal Power Corporation Ltd.
Delhi High Court · (2026) 05 DEL CK 2305
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b)(ii), 30, 31(3), 28(2)Arbitration Act, 1940-Section 33, 20Limitation Act, 1963-Section 3
High Courts12 May 2026
Rohnak Jahan & Ors. Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2427
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts12 May 2026
University Of North Texas & Anr. Vs Assistant Controlelr Of Patents And Designs
Delhi High Court · (2026) 05 DEL CK 2446
Patents Act, 1970-Section 117A(2), 2(1)(ja), 2(1)(j), 3(i), 10, 10(4), 10(5)
High Courts12 May 2026
Union Of India & Ors. Vs Shrimati Moharshri
Delhi High Court · (2026) 05 DEL CK 2445
Railway Pension Rules-Rule 101Administrative Tribunals Act, 1985-Section 27, 20(2)(a)Constitution of India-Article 31(1), 19(1)(f), 19(5), 226
High Courts12 May 2026
Indian Defence Services Engineers Association Vs Union Of India & Anr.
Delhi High Court · (2026) 05 DEL CK 2470
High Courts12 May 2026
M/s Indogreen International Vs Delhi Development Authority
Delhi High Court · (2026) 05 DEL CK 2519
Arbitration and Conciliation Act, 1996-Section 34, 21, 17, 31(3), 34(2)(a)(iv), 16Indian Contract Act, 1872-Sections 73, 74, 75
High Courts12 May 2026
Prem Pal & Ors. Vs State
Delhi High Court · (2026) 05 DEL CK 2554
Indian Penal Code-Section 34, 307, 308, 323, 341Cr.P.C-Section 320, 482BNSS-Section 528
High Courts12 May 2026
Allahabad Bank Vs R.S. Saini
Delhi High Court · (2026) 05 DEL CK 2606
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 33C(2), 33(C)(2), 10, 2A, 33A, 36ABanking Companies (Acquisition and Transfer of Undertakings) Act, 1980
High Courts12 May 2026
Union Of India & Ors. Vs Raja Ram Meena
Delhi High Court · 2026 INSC 305
CCS Conduct Rules, 1964-Rule 3(1)(i), 3(1)(vi), 3(1)(xviii), 3(vi), 3(xvii)CCS(CCA) Rules, 1965-Rule 14, 11, Section (ix)Recruitment Rules
High Courts12 May 2026
M/S Rail Autocom Technologies Private Limited Vs Union Of India, Minstry Of Railways & Anr.
Delhi High Court · (2026) 05 DEL CK 2636
High Courts12 May 2026
Goyal Mg Gases Pvt Ltd Vs Classic Motors Pvt Ltd
Delhi High Court · 2025 INSC 605
Arbitration and Conciliation Act, 1996-Section 17, 28(1)(a), 28(3), 34, 37Indian Contract Act, 1872-Section 19
High Courts12 May 2026
Praveen Singh Chauhan Security Agency Pvt. Ltd. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2559
Constitution of India-Articles 14, 19(1)(g), 226
High Courts12 May 2026
Dr H S Dharamshaktu Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2560
CCS (Pension) Rules, 1972-Rule 27Constitution of India-Article 14
High Courts12 May 2026
DDA Staff Residents Welfare Association Regd. Vs Delhi Development Authority Through Vice Chairman
Delhi High Court · (2026) 05 DEL CK 2015
Constitution of India-Article 14, 226, 227
High Courts12 May 2026
Sudhanshu Joshi Vs Union Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2016
Constitution of India, 1950-Article 12, 226
High Courts12 May 2026Disposed Of
Kidde India Vs NTPC
Delhi High Court · (2026) 05 DEL CK 2118
Arbitration Act, 1940-Section 5, 8, 11, 12, 14, 17, 20, 30, 33, 37, 37(3)Arbitration and Conciliation Act, 1996-Section 3, 11, 11(6), 21, 34, 43(1), 85(2)(a)Limitation Act, 1963-Article 137, 18, Section 9, 18, 5 to 20