High Courts25 Mar 2026
Engineering Projects India Limited Vs Allied Construction
Delhi High Court · 2026 INSC 6
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(b), 21, 12(5), Seventh Schedule, 18, 14, 15, 36, 4
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Delhi High Court judgments
1,14,955 judgments · page 233 of 5,748
High Courts25 Mar 2026
Mr Puran Joshi (Proprietor of S J Cargo Movers) Vs Deccan Edibles Private Limited
Delhi High Court · (2026) 03 DEL CK 2181
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order VII Rule 11(a), II Rule 2, VI Rule 17Carriage by Road Act, 2007
High Courts25 Mar 2026
Ms Shalu Pruthi Vs Kendriya Vidyalaya Sangathan & Anr.
Delhi High Court · (2026) 03 DEL CK 2179
Constitution of India-Article 226, 14, 16, 21Rights of Persons with Disabilities Act, 2016
High Courts25 Mar 2026Allowed
Vipnesh Giri & Ors. Vs State Of Nct Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2176
Indian Penal Code-Sections 498A, 406, 506, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts25 Mar 2026
M/S St. Thomas School Vs M/S Megalogix
Delhi High Court · (2026) 03 DEL CK 2212
Arbitration and Conciliation Act, 1996-Section 11, 18, 19, 23, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 56Code of Civil Procedure, 1908
High Courts25 Mar 2026Allowed
Bindu Sharma Vs Kapil Sud & Anr.
Delhi High Court · (2026) 03 DEL CK 2204
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VI Rule 17, Section 151
High Courts25 Mar 2026
Nuflower Foods And Nutrition Private Limited Vs Sonic Biochem Extractions Pvt Limited
Delhi High Court · (2026) 03 DEL CK 2196
Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 8, 11(6-A), 16, 37, 12(2)
High Courts25 Mar 2026
M/S Sy Associates Private Limited Vs Sales Tax Officer Class II & Ors.
Delhi High Court · (2026) 03 DEL CK 2193
Goods and Services Tax Act, 2017-Section 107(1), 107(4), 73Constitution of India-Article 226, 227, 142Limitation Act, 1963-Section 5, 29
High Courts25 Mar 2026
M/s. Lease Plan India Private Limited Vs P. D. Memorial Religious And Educational Association
Delhi High Court · (2026) 03 DEL CK 2192
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)
High Courts25 Mar 2026
Madnani Engineerings Works Vs Union Of India
Delhi High Court · (2026) 03 DEL CK 2232
Limitation Act, 1963-Section 5Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37Arbitration Act, 1940
High Courts25 Mar 2026
ALTF Spaces Private Limited Vs MS Dhindora Club
Delhi High Court · (2026) 03 DEL CK 2228
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(5), 11(6), 11(6-A), 12(2), 16, 21, 37
High Courts25 Mar 2026
The Oriental Insurance Co Ltd Vs Sneha Lata & Ors
Delhi High Court · 2025 INSC 1237
High Courts25 Mar 2026Partly Allowed
M/s Harsh Khanna And Sons HUF Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2249
Constitution of India-Article 226Central Goods And Services Tax Act, 2017-Section 73
High Courts25 Mar 2026
Nitin Seth Vs Micro And Small Enterprises Facilitation Council, Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2274
Micro, Small and Medium Enterprises Development Act, 2006-Section 18(3), 18, 19Arbitration and Conciliation Act, 1996-Section 34, 37Constitution of India-Article 12, 226, 227, 226/227
High Courts25 Mar 2026
Mohd Yasin & Anr. Vs Delhi Urban Shelter Improvment Board & Ors.
Delhi High Court · (2026) 03 DEL CK 2270
DUSIB Act, 2010-Sections 41 & 42
High Courts25 Mar 2026
Kabira Sawhney Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2267
Transgender Persons (Protection of Rights) Act, 2019-Section 7, sub-section 1 of Section 7
High Courts25 Mar 2026
Meta Platforms, Inc. Vs Union Of India & Anr.
Delhi High Court · (2026) 03 DEL CK 2265
Consumer Protection Act, 2019-Section 2(28)(i)-(iv), 2(47), 20, 21 read with Section 10Consumer Protection (E-Commerce) Rules, 2020Use of Low Power and Very Low Power Short Range Radio Frequency Devices (Exemption from Licensing Requirement) Rules, 2018
High Courts25 Mar 2026
Kore Nihal Pramod Vs Union Of India Through The Secretary & Ors.
Delhi High Court · (2026) 03 DEL CK 2262
High Courts25 Mar 2026
M.C.D. Vs Chief Information Commission & Ors.
Delhi High Court · (2026) 03 DEL CK 2260
Right to Information Act, 2005-Section 18, 18(1)(e), 19, 19(8)
High Courts25 Mar 2026Allowed
Panchal Kapoor & Anr. Vs State NCT of Delhi & Anr.
Delhi High Court · (2026) 03 DEL CK 2258
IPC-Sections 498A/406/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528