High Courts20 Apr 2026
Shreyashi Tiwari & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 04 DEL CK 2426
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Delhi High Court judgments
1,14,140 judgments · page 200 of 5,707
High Courts20 Apr 2026
Indian Sugar Exim Corporation Limited Vs Sakuma Exports Limited
Delhi High Court · (2026) 04 DEL CK 2506
Arbitration and Conciliation Act, 1996-Section 21, 34Indian Contract Act, 1872-Section 73
High Courts20 Apr 2026
National Highways And Infrastructure Development Corporation Limited Vs Intercontinental Consultants And Technocrats Private Limited In Joint Venture With Anandjiwala Infra Advisory Pvt. Ltd.
Delhi High Court · (2026) 04 DEL CK 2428
Arbitration and Conciliation Act, 1996-Section 34, 31(3), 31A(3)
High Courts20 Apr 2026
Delhi Jal Board Vs M/s. Metrro Waste Handling Private Limited
Delhi High Court · (2026) 04 DEL CK 2430
Arbitration and Conciliation Act, 1996-Section 9, 16, 28(1)(a), 31A(2), 34, 34(2), 34(2-A), 34(2)(a)(iv), 37Indian Contract Act, 1872-Sections 73, 74, 75, Chapter VI
High Courts20 Apr 2026
Union Of India & Ors. Vs Dr. Arun Chauhan
Delhi High Court · (2026) 04 DEL CK 2527
General Finance Rules, 2017-Rule 149, 147
High Courts20 Apr 2026
Md. Karimunnisa Vs National Highways Authority Of India Through Its Chairman & Anr.
Delhi High Court · (2026) 04 DEL CK 2548
Constitution of India-Article 226, 14Specific Relief Act, 1963
High Courts20 Apr 2026
Amar Singh Vs Union Of India & Anr.
Delhi High Court · (2026) 04 DEL CK 2549
Constitution of India-Article 226
High Courts20 Apr 2026
Poonam Sharma Vs Surinder Singh
Delhi High Court · (2026) 04 DEL CK 2297
Constitution of India-Article 227
High Courts20 Apr 2026
Janki Devi Vs Anita & Ors.
Delhi High Court · (2026) 04 DEL CK 2280
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151Indian Evidence Act-Section 148 (1)
High Courts20 Apr 2026
M/S Ramprastha Promoters Developers Pvt Ltd Vs M/S Rhine Power Pvt Ltd
Delhi High Court · (2026) 04 DEL CK 2194
Arbitration and Conciliation Act, 1996-Section 9, 17, 5, 37, 37(2)Code of Criminal Procedure, 1973-Section 340Constitution of India-Articles 226, 227
High Courts20 Apr 2026
New Delhi Municipal Council Vs Rajiv Kohli
Delhi High Court · (2026) 04 DEL CK 2195
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Sections 5 and 7Constitution of India-Article 14
High Courts20 Apr 2026
Babu Khan (Deceased) Through His Lr Asheqeen Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 04 DEL CK 2196
Right to Information Act, 2005Constitution of India-Article 300-A, 226
High Courts20 Apr 2026
M/s Anj VC JV Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 2173
Arbitration and Conciliation Act, 1996-Section 29A(4), 11, 29A(1), 29-A, 23(4)
High Courts20 Apr 2026
Concertina Coils Private Limited And Ors. Vs Navdeep Sharma & Anr.
Delhi High Court · (2026) 04 DEL CK 2176
Arbitration and Conciliation Act, 1996-Section 9, 11, 21, 12(2), 17, Fourth Schedule
High Courts20 Apr 2026
Rajesh Guralmal Nagpal Vs RGA Fresh Fruit Pvt Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 2177
Arbitration and Conciliation Act, 1996-Section 29(A), 11(6), 29-A, 29A(1), 29A(3), 29A(4), 23(4)Civil Procedure Code, 1908-Section 151
High Courts20 Apr 2026
Gujral Resturants And Management Pvt Ltd & Anr. Vs Sky High & Anr.
Delhi High Court · (2026) 04 DEL CK 2179
Arbitration and Conciliation Act, 1996-Section 9, 11, 12(2), 17, 21Code of Civil Procedure-Order 23 Rule 1, clause (3)Limitation Act, 1963-Section 14
High Courts20 Apr 2026Allowed
Tavasya SSF (C/O Tavasya Capital Managers LLP) Vs Ministry Of External Affairs & Anr.
Delhi High Court · (2026) 04 DEL CK 2182
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 16, 7, 8, 12(2)
High Courts20 Apr 2026
GKB Hi-Tech Lenses Private Limited & Ors. Vs Essilor India Private Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2183
Arbitration and Conciliation Act, 1996-Section 9, 17, 21, 12(2)CPC-Order VII Rule 10, I Rule 10, Section 151
High Courts20 Apr 2026
Mr Sundeep Singh Rekhi & Anr. Vs Ms Kavita Saxena
Delhi High Court · (2026) 04 DEL CK 2185
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 37, 16, 12(2), Fourth Schedule
High Courts20 Apr 2026
Punit Balan Studios Private Limited & Ors. Vs Medallin Sports Private Limited
Delhi High Court · (2026) 04 DEL CK 2189
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 16, 37, 12(2), Fourth Schedule