COURT ARCHIVE

Delhi High Court judgments

1,15,021 judgments · page 280 of 5,752

High Courts25 Feb 2026

M/S Jindal Habitat Solutions Pvt. Ltd. Vs Micro And Small Enterprises Facilitation Council & Ors.

Delhi High Court · (2026) 02 DEL CK 2104

Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3)Arbitration and Conciliation Act, 1996-Section 12, 13, 16, 16(2), 34, 61, 62Constitution of India-Article 226, 227

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High Courts25 Feb 2026

Ahmar Abdullah & Anr. Vs Union Of India Through Deputy Secretary Legal Cell Department Of Health And Family Welfare & Ors.

Delhi High Court · (2026) 02 DEL CK 2106

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High Courts25 Feb 2026

Sugam Technocrats Pvt Ltd Vs The Micro And Small Enterprises Facilitation Council & Anr.

Delhi High Court · 2025 INSC 54

Micro Small and Medium Enterprises Development Act, 2006-Section 8, 18, 18(1), 18(2)

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High Courts25 Feb 2026

Harsh Rekha Jain Vs Shri Neeraj Jain

Delhi High Court · (2026) 02 DEL CK 1964

Delhi High Court (Original Side) Rules, 2018-Rule 5 Chapter II, Chapter VII Rule 2, Chapter VII Rule 4, 15, 16, 5Code of Civil Procedure, 1908-Section 151Limitation Act, 1963-Section 5, 17, 29(2), 4 to 24

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High Courts25 Feb 2026

Rajive Sawhney & Anr. Vs Devika Mehra

Delhi High Court · (2026) 02 DEL CK 1991

Code of Civil Procedure, 1908-Order I Rule 1, 8(A), 10, 10(A), Section 151Arbitration and Conciliation Act, 1996-Section 9

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High Courts25 Feb 2026

Krishan Murari Meena Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2258

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High Courts25 Feb 2026

Manish Kumar Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2265

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High Courts25 Feb 2026

Surjit Singh Bhatoa & Ors. Vs UOI & Ors.

Delhi High Court · (2026) 02 DEL CK 2298

Constitution of India-Articles 14, 16, 141

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High Courts25 Feb 2026Dismissed

Rajive Sawhney & Anr Vs Devika Mehra

Delhi High Court · (2026) 02 DEL CK 1811

Code of Civil Procedure, 1908- Section 151, Order 1 Rule 1, Order 1 Rule 8A, Order1 Rule 10, Order1 Rule 10(2)Arbitration and Conciliation Act, 1996- Section 9

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High Courts25 Feb 2026Allowed

Lal Bahadur Vs Devender Gandhi & Ors

Delhi High Court · (2026) 02 DEL CK 1810

Indian Penal Code, 1860- Section 34, 302, 387, 392, 397Arms Act, 1959- Section 25, 27Employee?s Compensation Act, 1923- Section 30

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High Courts25 Feb 2026Disposed Of

Jitendar Kumar Sharma Vs Anita Anand

Delhi High Court · (2026) 02 DEL CK 1809

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151

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High Courts25 Feb 2026Dismissed

M/s Modern Construction Co. Vs M/s Hitech Enterprises

Delhi High Court · (2026) 02 DEL CK 1808

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 21 Rule 12, Order 21 Rule 14, Order 21 Rule 17

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High Courts25 Feb 2026Disposed Of

Teerthankar Mahaveer University Vs Harmeet Singh And Anr.

Delhi High Court · (2026) 02 DEL CK 1807

Constitution of India, 1950- Article 227

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High Courts25 Feb 2026Disposed Of

Govind Jee Dairy Milk Pvt. Ltd & Anr. Vs SSP Private Limited

Delhi High Court · (2026) 02 DEL CK 1806

Negotiable Instrument Act, 1881- Section 138

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High Courts25 Feb 2026Dismissed

RS Meena Vs MCD And Ors

Delhi High Court · (2026) 02 DEL CK 1799

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High Courts25 Feb 2026Dismissed

Vimla Singh Ex Pgt History Vs Commissioner Kendriya Vidyalaya Sanghathan

Delhi High Court · (2026) 02 DEL CK 1798

Payment of Gratuity Act, 1972- Section 2(e), 4, 14Central Civil Services (Pension) Rules, 1972- Rule 26

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High Courts25 Feb 2026Allowed

Mahanagar Telephone Nigam Ltd Vs Ram Ratan

Delhi High Court · (2026) 02 DEL CK 1784

Constitution of India, 1950- Article 226, 227Industrial Disputes Act, 1947- Section 11A, 17B

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High Courts24 Feb 2026

Pramod Kumar Aggarwal Vs Kishore Lall & Ors.

Delhi High Court · (2026) 02 DEL CK 2567

CPC-Order VII Rule 11(a) & (d), VII Rule 11, X, XII Rule 6, VII Rules 11(a) to (f), VII Rule 11(d)Specific Relief Act, 1963-Section 14(b)

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High Courts24 Feb 2026Disposed Of

Mintellectuals LLP Vs Lava International Limited

Delhi High Court · (2026) 02 DEL CK 2569

Arbitration and Conciliation Act, 1996-Section 9, 17, 31, 32, 33, 34, 36, 37CPC-Order XXXVIII Rule 5, XXXIX Rule 1 & 2Prevention of Money Laundering Act, 2002

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High Courts24 Feb 2026

Navneet Kumar Sureka & Anr. Vs Vishnu Kumar Sureka (HUF) & Ors.

Delhi High Court · (2026) 02 DEL CK 2570

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 7, 8, 9, 11, 11(6), 12(2), 16, 17, 19, 21CPC-Order I Rule 10

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