COURT ARCHIVE

Delhi High Court judgments

1,14,140 judgments · page 191 of 5,707

High Courts23 Apr 2026

Mr. Sujeet Kumar Gupta Vs Ideal Prepaid India Pvt. Ltd. & Ors.

Delhi High Court · (2026) 04 DEL CK 2341

Code of Civil Procedure, 1908-Order VII Rule 11 (a) and (d), VII Rule 11, VII Rule 10, 7 Rule 11, 10, XXXIX Rules 1 & 2, Section 151Commercial Courts Act, 2015-Section 2(1), 2(1)(c), 12A, 12-ACompanies Act, 2013

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High Courts23 Apr 2026

India Ahead News Pvt Ltd Represented By Mr. Arvind Singh Commercial Head Vs Deon Networks Pvt Ltd & Anr.

Delhi High Court · (2026) 04 DEL CK 2390

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 10Suits Valuation Act-Section 11Contract Act-Section 23, 28

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High Courts23 Apr 2026

Pradeep Prakash Sachdev Vs Vishal Prakash Sachdev

Delhi High Court · (2026) 04 DEL CK 2396

CPC-Order XXXIX Rules 1 and 2

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High Courts23 Apr 2026Allowed

Deepak Gupta Vs Ashok Gupta & Ors.

Delhi High Court · (2026) 04 DEL CK 2400

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a)Specific Relief Act, 1983-Section 14(1)(d), 13

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High Courts23 Apr 2026Dismissed

M/s SLR Construction Pvt Ltd Vs Gail India Ltd & Anr

Delhi High Court · (2026) 04 DEL CK 2402

Arbitration and Conciliation Act, 1996-Section 9, 36, 17

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High Courts23 Apr 2026

Anand Khanna Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 2379

Land Acquisition Act, 1894-Section 18, 4, 6, 12(2), 18(2)(b), 9 & 10, 30/31Constitution of India-Article 226

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High Courts23 Apr 2026

Parveen Khanna & Ors. Vs Union Of India

Delhi High Court · (2026) 04 DEL CK 2381

Land Acquisition Act, 1894-Section 18, 4, 6, 12(2), 18(2)(b), 30/31Constitution of India-Article 226

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High Courts23 Apr 2026

Sushil Kumari Vs Delhi Development Authority & Ors.

Delhi High Court · (2026) 04 DEL CK 2383

Constitution of India-Article 226Delhi Co-operative Societies Rules, 1973

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High Courts23 Apr 2026

Sh. Uttam Pandit @ Uttim Lal Yadav & Ors. Vs Sh. Ramesh Chand & Ors.

Delhi High Court · (2026) 04 DEL CK 2385

CPC-Section 100, Order XLI Rules 1 and 2, 10, XXXIX Rule 1 and 2, 151, XXVI Rule 9, 2 Rule 2Specific Relief Act, 1877-Section 34, 9 (corresponding to the present Section 6)Transfer of Property Act, 1882-Section 54

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High Courts23 Apr 2026

Ravi Malik Vs Ashok Kumar Malik

Delhi High Court · (2026) 04 DEL CK 2389

Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Benami Transactions (Prohibition) Act, 1988-sub-Clause 3 of Clause 4Evidence Act-Section 114(g)

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High Courts23 Apr 2026