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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High Courts24 Feb 2026

Nikhil Kumar Anand Vs Hridey Vikram Bhatia & Ors.

Delhi High Court · (2026) 02 DEL CK 2571

Arbitration & Conciliation Act, 1996-Section 37(2)(b), 17, 9, 5, 17(1)(ii), 34, 37(ii)(b), 37Specific Relief Act, 1963-Section 14(d), 12Companies Act, 1956

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High Courts24 Feb 2026

Nikunj Sanghani @ Nicunj Sanghani & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 02 DEL CK 2585

Code of Criminal Procedure, 1973-Section 482, 41A, 91Indian Penal Code-Section 498A, 406, 34Protection of Women from Domestic Violence Act, 2005-Section 12

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High Courts24 Feb 2026

Manoj Kumar Grover Vs Union Of India Through Ministry Of Corporate Affairs & Ors.

Delhi High Court · (2026) 02 DEL CK 2440

Companies Act, 2013-Section 177, 177(1), 177(9), 177(10)Companies (Meetings of Board and its Powers) Rules, 2014-Rule 7, 7(1), 7(4)Securities Exchange Board of India (Listing Obligations And Disclosure Requirement) Regulations, 2015-Regulation 22(1)

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High Courts24 Feb 2026

Master Athrava Tripathi & Anr. Vs Union Of India & Ors.

Delhi High Court · (2026) 02 DEL CK 2600

Constitution of India-Article 14, 16, 21Entitlement Rules to Casualty Pensionary Awards to the Armed Forces Personnel, 1982-Rule 4Army Rules-Rule 13 3 III (i), 13 3 II(ii), 13 3 III (iv), 13 3 III (iii), 13 3 IV, 13 3 III (ii)

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High Courts24 Feb 2026

Bachu Singh Vs C.B.I.

Delhi High Court · (2026) 02 DEL CK 2601

Cr.P.C.-Sections 397, 401, 482, 160, 155(2), 155, 108, 468, 469IPC-Sections 168, 160, 419, 420, 468PC Act-Sections 13(1)(a) and (b)

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High Courts24 Feb 2026

Sh Piyush Gupta Advocate Vs The Chamber Allotment Committee & Ors.

Delhi High Court · (2026) 02 DEL CK 2505

District Courts Shahdara/Karkardooma Lawyers' Chambers (Allotment and Occupancy) Rules, 1995District Courts Dwarka Lawyers' Chambers (Allotment and Occupancy) Rules, 2009Rohini District Courts Lawyers' Chambers (Allotment and Occupancy) Rules, 2011

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High Courts24 Feb 2026

Yusuf Khan Vs The State (GNCT Of Delhi) Through SHO

Delhi High Court · (2026) 02 DEL CK 2511

IPC-Section 420/34

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High Courts24 Feb 2026

Union Of India & Ors. Vs 777792 Sgt Praveen Kumar Upadhyay (Retd.)

Delhi High Court · (2026) 02 DEL CK 2560

Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards, 1982Entitlement Rules for Casualty Pensionary Awards to Armed Forces Personnel, 2008

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High Courts24 Feb 2026