High Courts08 May 2026
Mukesh Gupta & Ors. Vs Delhi Development Authority
Delhi High Court · (2026) 05 DEL CK 2535
COURT ARCHIVE
Delhi High Court judgments
1,16,474 judgments · page 159 of 5,824
High Courts08 May 2026Partly Allowed
Parveen Kumar Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · 2025 INSC 934
Code of Criminal Procedure, 1973-Section 374(2), 383, 207, 216, 313(1)(b), 232, 161, 164, 162(1), 162Indian Penal Code, 1860-Section 363, 342, 324, 377, 506(II), 323, 506Protection of Children from Sexual Offences Act, 2012-Section 6, 4, 29, 3, 5, 5(l), 5(n)
High Courts08 May 2026Allowed
Sauraj Singh Vs M/s Indian Airlines Ltd & Anr
Delhi High Court · 2024 INSC 425
Constitution of India-Article 226, 227, 12, 136Industrial Disputes Act, 1947-Section 25-F, 25-B, 17(2), 17-A, 2(oo), 25-GAct 49 of 1984
High Courts08 May 2026
National Institute Of Electronics And Information Technology (NIELIT) & Ors. Vs Raj Kumar Tripathi & Ors.
Delhi High Court · (2026) 05 DEL CK 2637
High Courts08 May 2026
Dharamvir Nanda Vs Ranbir Nanda (Deceased) Thr LR Sanjeev Nanda
Delhi High Court · (2026) 05 DEL CK 2171
Constitution of India-Article 227
High Courts08 May 2026
Pawan Chopra Vs Aria Muni
Delhi High Court · (2026) 05 DEL CK 2170
Code of Civil Procedure, 1908-Section 151, Order VII Rule 11Constitution of India-Article 227
High Courts08 May 2026
Garuda Construction And Engineers Pvt. Ltd. Vs Dinesh Khanna
Delhi High Court · (2026) 05 DEL CK 2169
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151
High Courts08 May 2026
DAV College Trust and Managing Society & Anr. Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 05 DEL CK 2139
Constitution of India-Article 227
High Courts08 May 2026
Dinku Kakkar Vs Rajpal
Delhi High Court · (2026) 05 DEL CK 2168
Constitution of India-Article 227
High Courts08 May 2026
Danone Asia Pacific Holdings Pte. Ltd. Vs M/S Rockwell Pharmaceuticals & Ors.
Delhi High Court · (2026) 05 DEL CK 2008
Code of Civil Procedure, 1908-Order XIII A, I Rule 10(2)Trade Marks Act, 1999-Section 135(1), 29
High Courts08 May 2026
Bizloan Private Limited Vs Anand Kumar H M & Ors.
Delhi High Court · (2026) 05 DEL CK 2104
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 12(2), 16, 21, 37, Fourth Schedule
High Courts08 May 2026Dismissed
Imran Ahmed Ansari & Anr. Vs Intex Technologies (India) Ltd & Anr.
Delhi High Court · (2026) 05 DEL CK 1983
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(3), 34(2)(b)(ii), 48, 48(2)(b), 28(1)(a), 28(3), 31(3), 75, 81Commercial Courts Act, 2015-Section 10Specific Relief Act, 1963-Section 10, 16(c)
High Courts08 May 2026
Shiv Naresh Sports Pvt Ltd Vs Sports Authority Of India
Delhi High Court · (2026) 05 DEL CK 1985
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17, Fourth Schedule
High Courts08 May 2026
Jiostar India Pvt. Ltd. Vs Ms Absolute Legends Sports Private Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 1988
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17
High Courts08 May 2026
Intex Technologies (India) Limited Vs Imran Ahmed Ansari & Anr.
Delhi High Court · (2026) 05 DEL CK 1990
Arbitration and Conciliation Act, 1996-Section 34
High Courts08 May 2026
Ess Dee Informatics Pvt. Ltd. Vs Haicheng Mobile (India) Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 1991
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 37, 16, 21, 12(2), Fourth Schedule
High Courts08 May 2026
The Vaish Cooperative Adarsh Bank Limited Vs Union Bank Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 1992
Arbitration and Conciliation Act, 1996-Section 11(6), 12 (2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest, 2002-Section 11
High Courts08 May 2026
Sonika Garg Vs Muthoot Finance Ltd & Anr.
Delhi High Court · (2026) 05 DEL CK 1993
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 37, Fourth Schedule
High Courts08 May 2026
M/S Technical Consultancy Services Vs Ministry Of Road Transport And Highways
Delhi High Court · (2026) 05 DEL CK 1994
Arbitration and Conciliation Act, 1996-Section 11(6), 12 (2)Act 1940
High Courts08 May 2026
Fateh Education Consulting Private Limited Vs Assistant Commissioner, CGST Division, Wazirpur & Anr.
Delhi High Court · (2026) 05 DEL CK 2058
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 54Integrated Goods and Services Tax Act, 2017-Section 2(13), 5