High Courts30 Apr 2026Disposed Of
Hardwari Lal Vs Bijender Gupta
Delhi High Court · (2026) 04 DEL CK 0878
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151Delhi Rent Control Act, 1958- Section 14(1)(a), 38
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Delhi High Court judgments
1,14,140 judgments · page 180 of 5,707
High Courts29 Apr 2026
Rajesh Choudhary Vs Union Of India & Ors.
Delhi High Court · (2026) 04 DEL CK 2336
Central Warehousing Corporation (Staff) Regulations, 1986-Regulations 59, 61, 68, 68(ii)
High Courts29 Apr 2026
Jamia Cooperative Bank Limited Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2375
Delhi Co-operative Societies Act, 2003
High Courts29 Apr 2026Disposed Of
Sandeep Alias Sandy Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2358
Delhi Prisons Rules, 2018-Rule 1197, 1198, 1199, 1200, 1208, 1210, 1211, 1212 (Note 2), 1220, 1221, 1223, 1224 (Note 1), 1225Delhi Prison Act, 2000-Section 2(h)Indian Penal Code, 1860-Sections 302, 201, 120B
High Courts29 Apr 2026
Sh Badshah & Anr. Vs Union Of India
Delhi High Court · (2026) 04 DEL CK 2365
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts29 Apr 2026
Sunil Tyagi & Ors. Vs Municipal Corporation Of Delhi, Through The Deputy Commissioner (South) & Ors.
Delhi High Court · (2026) 04 DEL CK 2449
Telecommunications (Right of Way) Rules, 2024-Rule 15, 15(4)Telecommunications Act, 2023-Section 10(1)(b), 12(2), 14(3)Registration Act, 1908
High Courts29 Apr 2026
Sunil Kumar Soni Vs Tata Power Delhi Distribution Ltd & Anr
Delhi High Court · (2026) 04 DEL CK 2487
Central Electricity Authority Regulations, 2010-Clause 61Constitution of India-Article 226Limitation Act, 1963-Section 14
High Courts29 Apr 2026
Corporate Service Plan India Private Limited Vs Sony India Private Limited
Delhi High Court · (2026) 04 DEL CK 2434
Arbitration and Conciliation Act, 1996-Section 34, 34(2-A), 28(3), 31(3)Companies Act, 1956
High Courts29 Apr 2026
Mentaura Technologies Pvt Ltd Vs Principal Commissioner Of Income Tax Delhi
Delhi High Court · (2026) 04 DEL CK 2455
Income Tax Act, 1961-Section 119(2)(b), 115BAA
High Courts29 Apr 2026
Delhi Transport Corporation Vs Ram Prakash
Delhi High Court · (2026) 04 DEL CK 2516
DRTA (Conditions of appointment and Service) Regulations 1952-Clause 10
High Courts29 Apr 2026
Mukesh Kumar & Ors. Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2521
High Courts29 Apr 2026
Vidya & Ors. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2522
High Courts29 Apr 2026
Dimple Arora & Ors. Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2523
High Courts29 Apr 2026
Rakesh Kureel Vs Union Of India Through Secretary Ministry Of Defence & Ors.
Delhi High Court · (2026) 04 DEL CK 2525
High Courts29 Apr 2026
Nisha Sharma & Anr. Vs Arvind Kumar Gogia
Delhi High Court · (2026) 04 DEL CK 2220
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXIX Rule 10
High Courts29 Apr 2026
Mohd. Shahid Vs Nazreen Malik
Delhi High Court · (2026) 04 DEL CK 2291
Constitution of India-Article 227
High Courts29 Apr 2026
Govt Of NCT Of Delhi Vs M/S Tewatia Construction Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2232
Arbitration and Conciliation Act, 1996-Section 34, 12(5), 29A, 4, 7, 12(4), 13(2), 16(2), 11, 12 and 18, Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9
High Courts29 Apr 2026
Public Works Department Education West Division (N) Through Executive Engineer Vs M/S Tewatia Construction Private Limited Through Its Director
Delhi High Court · (2026) 04 DEL CK 2233
Arbitration and Conciliation Act, 1996-Section 34, 12(5), 12(4), 12, 4, 7, 11, 13(2), 16(2), 18, 29A, Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9
High Courts29 Apr 2026
Subhash Chander Vs Delhi Development Authority, Through Executive Engineer
Delhi High Court · (2026) 04 DEL CK 2234
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts29 Apr 2026
Harshita Gupta Vs Nimit Gandhi
Delhi High Court · (2026) 04 DEL CK 2125
Protection of Women from Domestic Violence Act-Section 12, 23Code of Criminal Procedure-Section 125H.M.A.