High Courts28 Mar 2026

Rajender Kumar Aggarwal Vs Bhimsen Sharma

Delhi High Court · (2026) 03 DEL CK 2050

Code of Civil Procedure, 1908-Order XII Rule 6, VII Rule 11Delhi Rent Control Act-Section 14(1)(e), 50The Delhi Municipal Corporation Act-Section 507 clause (a)
High Courts28 Mar 2026

Vijay Kumar Diwakar Vs South Delhi Municipal Corporation & Ors.

Delhi High Court · (2026) 03 DEL CK 2170

Delhi Laws (Special Provisions) ActNational Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Regulations, 2019-Regulation 7National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011-Section 3(2)(ii), 3, 4, 5
High Courts28 Mar 2026

Mohan Babu Gupta Vs State Govt Of Nct Of Delhi

Delhi High Court · (2026) 03 DEL CK 2156

Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 483, 528Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 29, 37, 41, 41(2), 42, 42(1) second proviso, 42(2), 50Foreigners Act, 1946-Section 14
High Courts28 Mar 2026

UEM India Pvt. Ltd. Vs ONGC Limited

Delhi High Court · (2026) 03 DEL CK 2153

Arbitration and Conciliation Act, 1996-Section 34, 33, 34(4), 31(3), 34(2)(a)(iv), 16Indian Contract Act, 1872-Section 73, 73 to 75