COURT ARCHIVE

Delhi High Court judgments

1,14,955 judgments · page 242 of 5,748

High Courts20 Mar 2026

Anand Niketan Cooperative Housing Society Ltd. Vs Asstt. Registrar (H/Sec-I) & Ors.

Delhi High Court · (2026) 03 DEL CK 2423

Constitution of India-Article 226Bombay Co-operative Societies Act, 1925Delhi Co-operative Societies Act, 2003-Section 61, 112, 116

Read judgment

High Courts20 Mar 2026

Rites Ltd. Through Its Group General Manager Vs M/S Apex Construction Co. & Anr.

Delhi High Court · 2026 INSC 6

Arbitration and Conciliation Act, 1996-Section 34, 12(5), 21, 18, 14, 15, 36, 4, 34(2)(b), Seventh Schedule

Read judgment

High Courts20 Mar 2026Allowed

Delhi Sports and Entertainment Private Limited Vs Deputy Commissioner Of Income Tax & Ors.

Delhi High Court · (2026) 03 DEL CK 2456

Constitution of India-Article 226, 227Income-tax Act, 1961-Section 115BBE, 129, 143, 143(3), 144, 144A(1), 147, 148, 148A, 148A(b), 148A(d), 149, 149(1), 149(1)(a), 149(1)(b), 151, 156, 270ATaxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Section 3(1)

Read judgment

High Courts20 Mar 2026

Sunanina Singh & Anr. Vs Sita Chaudhary (Since Deceased Thr Lrs) & Ors.

Delhi High Court · (2026) 03 DEL CK 2448

Civil Procedure Code, 1908-Order XLIII Rule 1(r), XXXIX Rules 1, 2 and 4, VI Rule 4, VII Rule 11, 43, 39Delhi High Court Act, 1966-Section 10Hindu Succession Act, 1956-Section 14, 14(1), 14(2)

Read judgment

High Courts20 Mar 2026

Railtel Corporation Of India Limited Vs Centre For Railway Information Systems

Delhi High Court · (2026) 03 DEL CK 2443

Arbitration and Conciliation Act, 1996-Section 9, 11, 12(5), 12(2), 17, 21, 34, 36Constitution of India-Article 14

Read judgment

High Courts20 Mar 2026

Brindaban Estate Management And Constructiion Company & Ors. Vs Jagpal Singh

Delhi High Court · (2026) 03 DEL CK 2436

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11(6-A), 8, 11, 12(2), 16, 21, 37, Fourth Schedule

Read judgment

High Courts20 Mar 2026

Shri Bahadur Singh & Ors. Vs The Competent Authority & Anr.

Delhi High Court · (2026) 03 DEL CK 2484

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976-Section 68F(1), 68F(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 68-O

Read judgment

High Courts20 Mar 2026

Saket Suman Vs Rupa Publications India Pvt. Ltd.

Delhi High Court · (2026) 03 DEL CK 2483

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 8, 11, 11(6-A), 16, 37, 12(2)

Read judgment

High Courts20 Mar 2026

North Delhi Power Ltd. Vs Govt. Of NCT Of Delhi

Delhi High Court · (2026) 03 DEL CK 2476

Right to Information Act, 2005-Section 2(h), 2(h)(a) to (d), 2(h)(d)(i), 18 (3)Delhi Electricity Reform Act, 2000-Sections 14, 15, 16, 60, 14(1)Delhi Electricity Reforms (Transfer Scheme) Rules, 2001

Read judgment

High Courts20 Mar 2026