CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,14,955 judgments · page 276 of 5,748

High Courts26 Feb 2026Partly Allowed

Khurana Educational Society (Regd.) Vs Smt. Shashi Bala

Delhi High Court · (2026) 02 DEL CK 2892

Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 9(1), 16(2), 16(3), 17, 17(1), 34, 37, 37(1), 37(2), 37(2)(b)Code of Civil Procedure, 1908-Section 151, Order VII Rule 11, XXXIX, XXXIX Rule 10, XXXVIII Rule 5, 38 Rule 5Transfer of Property Act, 1882-Sections 91 and 92
Read judgment
High Courts26 Feb 2026

Anjali Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2817

Constitution of India-Article 14, 16Regional Rural Banks (Appointment of Officers & Employees) Rules, 2017-IIIrd Schedule
Read judgment
High Courts26 Feb 2026

Jyoti Vs State NCT Of Delhi & Ors.

Delhi High Court · (2026) 02 DEL CK 2154

Protection of Women from Domestic Violence Act, 2005-Section 12, 17Maintenance and Welfare of Parents and Senior Citizens Act 2007Delhi Maintenance and Welfare of Parents and Senior Citizens Rules 2009-Rule 22 (3) (4)
Read judgment
High Courts26 Feb 2026

NTPC Ltd Vs Ampl Resources Private Limited

Delhi High Court · 2025 INSC 605

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2-A), 34(2)(b)(ii), 34(3), 31(7), 31(7)(b), 31A, 31A(1), 31A(4)Contract Act, 1862-Section 73Code of Civil Procedure, 1908
Read judgment
High Courts26 Feb 2026

Sumeet Rai Vs Shashi Prabha & Ors.

Delhi High Court · (2026) 02 DEL CK 1965

Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 4Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1
Read judgment