COURT ARCHIVE

Delhi High Court judgments

1,16,474 judgments · page 162 of 5,824

High Courts07 May 2026

Reena Vs Union Of India & Anr.

Delhi High Court · (2026) 05 DEL CK 2308

Constitution of India-Article 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 2(e), 3(1), 9(f), 11Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 25, 29, 37, 50

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High Courts07 May 2026

Mev Umrfaruk & Anr. Vs Union Of India

Delhi High Court · (2026) 05 DEL CK 2424

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A

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High Courts07 May 2026

Bharat Sanchar Nigam Limited Vs Royal India Technoprojects Limited

Delhi High Court · (2026) 05 DEL CK 2425

Arbitration and Conciliation Act, 1996-Section 34, 37

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High Courts07 May 2026

Delhi Development Authority Vs Chander Parkash

Delhi High Court · (2026) 05 DEL CK 2429

Prevention of Corruption Act, 1988-Sections 13(1)(D), 13(2), 19(1), 7, 11, 13, 15Indian Penal Code-Sections 420, 468, 471, 120-BCCS (Pension) Rules, 1972-Rule 69, 9

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High Courts07 May 2026

Shri Dharam Singh Vs Delhi Transport Corporation & Anr.

Delhi High Court · (2026) 05 DEL CK 2430

Indian Penal Code, 1860-Sections 289 and 308 read with Section 34DRTA (Conditions of Appointment and Services) Regulation, 1952-Regulation 15(2)(vii), 15(2)Payment of Wages Act

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High Courts07 May 2026

Karanti Goyal Vs Union Public Service Commission & Anr.

Delhi High Court · (2026) 05 DEL CK 2433

Ministry of Statistical Services Examination Rules, 2015-Rule 15Administrative Tribunals Act, 1985Central Administrative Tribunal (Procedure) Rules, 1987-Rule 5(3)

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High Courts07 May 2026

Govt Of NCT Of Delhi & Anr. Vs Kavita

Delhi High Court · (2026) 05 DEL CK 2436

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High Courts07 May 2026

Standard Chartered Bank Vs Seema Overseas

Delhi High Court · (2026) 05 DEL CK 2461

Code of Civil Procedure, 1908Evidence Act-Section 65B

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High Courts07 May 2026

Anish @ Hero Vs State & Ram Avtar Vs State

Delhi High Court · (2026) 05 DEL CK 2581

IPC-Section 393, 394, 398/34; Section 394 read with 34; Section 398 read with 34Arms Act-Section 25/27/54/59; Section 25Cr.P.C.-Section 313

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High Courts07 May 2026

Chopra Co-Operative Group Housing Society Ltd. Vs Registrar, Co-Operative Societies, Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 05 DEL CK 2608

DCS Act, 1972-Section 60Delhi Cooperative Societies Act & Rules

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High Courts07 May 2026

C.A. Cooperative Thrift And Credit Society Ltd. Vs Registrar Of Cooperative Societies & Ors.

Delhi High Court · (2026) 05 DEL CK 2609

Delhi Co-operative Societies Act, 2003-Section 71, 70/71Contract Act, 1872

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High Courts07 May 2026Allowed

Manogya Agarwal Vs M/s Aneja Realty Pvt. Ltd.

Delhi High Court · (2026) 05 DEL CK 2031

Civil Procedure Code, 1908-Order XLIII(d), IX Rule 13Commercial Courts Act, 2015-Section 13(1A)Evidence Act, 1872-Section 114 Illustration (f), 101, 103

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High Courts07 May 2026

Bhagwan Das Ramesh Chand Jain Vs Sumit Vats

Delhi High Court · (2026) 05 DEL CK 2167

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII Rule 3(5), Section 151, XXXVII

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High Courts07 May 2026

Toshniwal Auto Parts Pvt. Ltd. & Anr. Vs Singhla Autotech Pvt. Ltd.

Delhi High Court · (2026) 05 DEL CK 2165

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High Courts07 May 2026

Prime Decor Furniture And Interiors LLP Vs Mohit Rubber Foam India Private Limited & Anr.

Delhi High Court · (2026) 05 DEL CK 2105

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule

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High Courts07 May 2026

Naarni Technology Solutions Private Limited Vs Azad India Mobility Limited (Formerly Indian Bright Steel Co. Ltd.) & Anr.

Delhi High Court · (2026) 05 DEL CK 2106

Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), Fourth Schedule, 17

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High Courts07 May 2026

Sh. Mayank Mann Vs Mohan Lal Gupta & Anr.

Delhi High Court · (2026) 05 DEL CK 2108

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6-A), 8, 37, 16, 12(2), 9, 17

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High Courts07 May 2026

Kotak Mahindra Prime Limited Vs Upendra Singh & Anr.

Delhi High Court · (2026) 05 DEL CK 2109

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 16, 11(6-A), 12(2)

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High Courts07 May 2026

Allied Construction Vs Engineering Projects India Limited

Delhi High Court · (2026) 05 DEL CK 2183

Arbitration and Conciliation Act, 1996-Section 37 (1) (c), 34, 37, 21, 11, 36, 12 (5), Seventh Schedule

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High Courts07 May 2026

State Vs Pawan

Delhi High Court · (2026) 05 DEL CK 2180

Protection of Children from Sexual Offences Act, 2012-Section 6, 10, 29 and 30Indian Penal Code, 1860-Section 376Code of Criminal Procedure, 1973-Section 161, 164

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