COURT ARCHIVE

Delhi High Court judgments

1,15,026 judgments · page 282 of 5,752

High Courts24 Feb 2026

Tdi International India Ltd Vs Delhi Metro Rail Corporation

Delhi High Court · (2026) 02 DEL CK 2299

Arbitration and Conciliation Act, 1996-Section 18, 23, 28(1)(a), 28(2), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23

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High Courts24 Feb 2026

Ms. Shashi Garg Vs Ms. Renu Garg (Since Deceased) Through Her Lrs. & Ors.

Delhi High Court · (2026) 02 DEL CK 2327

Code of Civil Procedure, 1872-Order VI Rule 15A, VI Rule 15 (A), VI Rule 15A (5), XXXVIINegotiable Instruments Act, 1881-Section 138Limitation Act, 1963-Section 19

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High Courts24 Feb 2026

M S Ircon International Limited & Anr. Vs M S Cannon Engineering Construction Cannon Cottage

Delhi High Court · (2026) 02 DEL CK 2329

Arbitration and Conciliation Act, 1996-Section 34, 37, 37(1)(c), 31, 31(7), 31(7)(a), 31(7)(b), 31ACommercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Section 151

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High Courts24 Feb 2026

Kotak Mahindra Prime Ltd. Vs Sumit Sawhney

Delhi High Court · (2026) 02 DEL CK 2342

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

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High Courts24 Feb 2026

PCM Worldwide Flights Pvt.Ltd Vs Aditya Kalra

Delhi High Court · (2026) 02 DEL CK 2346

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

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High Courts24 Feb 2026

Satnam Enterprises Private Limited Vs Uppal Chadha Hi-Tech Developers Pvt. Ltd.

Delhi High Court · (2026) 02 DEL CK 2354

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

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High Courts24 Feb 2026

Hemant Nanda Vs Tranzlease Holdings India Private Ltd

Delhi High Court · (2026) 02 DEL CK 2365

Arbitration and Conciliation Act, 1996-Section 11Insolvency and Bankruptcy Code, 2016-Section 7, 30(2), 31

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High Courts24 Feb 2026

Disha Rastogi Vs Accelerate Productx Ventures Pvt Ltd

Delhi High Court · (2026) 02 DEL CK 2373

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

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High Courts24 Feb 2026

Workday Limited Vs Deputy Commissioner Of Income Tax Circle Int. Tax 3(1)(1), New Delhi

Delhi High Court · (2026) 02 DEL CK 2716

Income Tax Act, 1961-Section 197

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High Courts24 Feb 2026

Legal Initiative For Forest And Environment Trust (Life Trust) Vs Pcit Central 2 Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2759

Constitution of India-Article 226Income Tax Appellate Tribunal Rules, 1963-Rule 34(5)(c)

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High Courts24 Feb 2026

Ms Ksheeraabd Construction Pvt Ltd Vs National Highways And Infrastructure Development Corporation Ltd

Delhi High Court · (2026) 02 DEL CK 2767

Arbitration and Conciliation Act, 1996-Section 15(1)(a), 15(2), 12(2), Fourth Schedule

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High Courts24 Feb 2026

M/S Wedding Park Hospitalities Pvt Ltd Vs Balesh Devi Bhadana & Anr.

Delhi High Court · (2026) 02 DEL CK 2770

Contempt of Courts Act, 1971-Sections 2, 10, 12Civil Procedure Code, 1908-Section 151, Order XXXIX Rule 2AArbitration and Conciliation Act, 1996-Sections 9, 11, 17

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High Courts24 Feb 2026Disposed Of

Oriental Foundry Private Limited Vs Union Of India & Anr.

Delhi High Court · (2026) 02 DEL CK 2802

Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(6), 11(6-A), 12(2), 12(5), 16, 17, 21, 37, Fourth Schedule

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High Courts24 Feb 2026

M/s Starashiyana Construction Pvt Ltd Vs M/s Mayar Health Resorts Ltd & Ors.

Delhi High Court · (2026) 02 DEL CK 2806

Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2), 17, Fourth ScheduleIndian Stamp Act, 1899Registration Act, 1908

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High Courts24 Feb 2026

Sadguru Engineers And Allied Services Pvt Ltd Vs National Highways Infrastructure Development Corporation Ltd & Ors.

Delhi High Court · 2025 INSC 640

Arbitration and Conciliation Act, 1996-Section 9Companies Act, 1956Civil Procedure Code, 1908-Order XXXIX

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High Courts24 Feb 2026

TDI International India Ltd. Vs Delhi Metro Rail Corporation

Delhi High Court · (2026) 02 DEL CK 2300

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 56, 65Companies Act 1956

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High Courts24 Feb 2026