High Courts24 Mar 2026Allowed
Shri Virender Kaushik Vs Satish Jindal
Delhi High Court · (2026) 03 DEL CK 0544
Code of Civil Procedure, 1908- Section 151, Order 12 Rule 5, Order 14 Rule 6
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Delhi High Court judgments
1,14,955 judgments · page 238 of 5,748
High Courts24 Mar 2026Dismissed
Wadia Techno Engineering Services Limited Vs Director General Of Married Accommodation Project & Anr
Delhi High Court · (2026) 03 DEL CK 0543
Constitution of India, 1950- Article 16, 24Arbitration and Conciliation Act, 1996- Section 28(3), 34, 37
High Courts23 Mar 2026
M/S L-Comps & Impex Pvt. Ltd. Vs M/S United India Insurance Co. Ltd.
Delhi High Court · (2026) 03 DEL CK 2113
Indian Penal Code-Section 380Evidence Act, 1872-Section 157, 145
High Courts23 Mar 2026
Sandeep Kumar Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2090
Indian Companies Act, 1956/2013Indian Partnership Act, 1932
High Courts23 Mar 2026
M/s Kewal Canteen Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2086
Constitution of India-Article 14, 19(1)(g), 21
High Courts23 Mar 2026
Himank Nagpal Vs Revanta Multi State CGHS Ltd & Ors.
Delhi High Court · (2026) 03 DEL CK 2076
Constitution of India-Article 226Multi-State Cooperative Societies Act, 2002-Sections 28 and 29
High Courts23 Mar 2026
Virender Alias Bablu & Anr. Vs State NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2052
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Sections 302/34, 302, 201/34Arms Act, 1959-Sections 25/27
High Courts23 Mar 2026
Toshar Kumar Vs The Town Vending Ccommiitee (TVC) - NDMC & Ors.
Delhi High Court · (2026) 03 DEL CK 2051
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 5(2)
High Courts23 Mar 2026
Girish Chhabra Vs Lt. Governor Of Delhi & Ors.
Delhi High Court · (2026) 03 DEL CK 2071
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2), 11, 13, 14, 16 to 20, 15, 15(1), 21, 25, 28, 29, 30, Chapters II and III, Chapter-IV, Chapter-VIII1894 Act-Section 4(1)Constitution of India-Article 142
High Courts23 Mar 2026
Wasim @ Shera Vs State (NCT) Of Delhi
Delhi High Court · (2026) 03 DEL CK 2045
IPC-Section 302/34Arms Act-Section 25/27
High Courts23 Mar 2026
Chauhan Anil Bhola Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2033
High Courts23 Mar 2026
Mustafa Vs State Of NCT Of Delhi
Delhi High Court · (2026) 03 DEL CK 2035
NDPS Act-Section 21
High Courts23 Mar 2026
Mohd Shah Fahad Vs Raghav Nathani & Anr.
Delhi High Court · (2026) 03 DEL CK 2161
Court Fees Act, 1860-Section 16
High Courts23 Mar 2026
Holoflex Ltd & Anr. Vs Union Of India & Ors.
Delhi High Court · (2026) 03 DEL CK 2159
Foreign Trade (Development and Regulation) Act, 1992Special Economic Zones Act, 2005-Section 2(c), 2(g), 2(m)(ii), 2(zc), 3(10), 4(2), 8(1), 15(9), 51, 51(1), 53(1)Special Economic Zones Rules, 2006-Rule 23, 30, 30(1), 30(3), 30(6), 30(9)
High Courts23 Mar 2026
M/s Products And Ideas India Pvt. Ltd. Vs Nilkamal Limited & Ors.
Delhi High Court · (2026) 03 DEL CK 2157
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Trade Marks Act, 1999-Section 2(t), 2(w), 6, 23, 29, 29(2)(b), 29(6)(c), 30(3), 34Copyright Act, 1957
High Courts23 Mar 2026
Era Infra Engineering Limited Vs National Highways Authority Of India & Anr.
Delhi High Court · 2023 INSC 1066
Arbitration and Conciliation Act, 1996-Section 5, 7, 8, 9, 11, 11(6), 11(6A), 16, 16(2), 16(3), 16(4), 17, 31(6), 34, 37, 37(1), 37(2)(a)Companies Act, 1956Indian Stamp Act, 1899
High Courts23 Mar 2026
Salil Kumar Vs India Tourism Development Corporation Limited
Delhi High Court · (2026) 03 DEL CK 2191
Arbitration and Conciliation Act, 1996-Section 11(6), 34, 37, 12(5), 21, 18, 7(4)(c), 7, 11, 12, Schedule IVConstitution of India-Article 14
High Courts23 Mar 2026
IDBI Trusteeship Services Limited Vs Manish Jain & Ors.
Delhi High Court · (2026) 03 DEL CK 2177
Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5Code of Civil Procedure, 1908-Section 151, Order VII Rule 11Insolvency and Bankruptcy Code, 2016-Section 95, 96
High Courts23 Mar 2026
President, Indian Olympic Association & Anr. Vs Ski And Snowboard India & Anr.
Delhi High Court · (2026) 03 DEL CK 2172
Karnataka Societies Registration Act, 1960National Sports Governance Act, 2025-Section 2(p), 3, 4, 4(4), 5, 16National Sports Governance Rules, 2025-Rule 18