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
High Courts27 Mar 2026

Varita Soni Vs State Of NCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2125

Indian Penal Code, 1860-Section 302Delhi Prison Rules, 2018-Rule 1178, 1220 to Rule 1243, 1223, 1223(1), 1224(III), 1226the Act, 2000-Section 71, 71(2)
High Courts27 Mar 2026

Dhrvu Varma & Anr. Vs J K Varma & Anr.

Delhi High Court · (2026) 03 DEL CK 2122

Code of Criminal Procedure, 1973-Section 389, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 528Negotiable Instruments Act, 1881-Section 138