High Courts24 Feb 2026
Docusign Inc. Vs The Income Tax Officer, Ward Int. Tax 1(2)(2), Civic Centre New Delhi
Delhi High Court · (2026) 02 DEL CK 2843
Income Tax Act, 1961-Section 197
COURT ARCHIVE
Delhi High Court judgments
1,15,071 judgments · page 284 of 5,754
High Courts24 Feb 2026
Santoshanand Avadhut @ Ghanshyam Prasad & Anr. Vs Central Bureau Of Investigation and Sudevanand Avadhoot @ Ramchandra @ Bharat @ Doctor @ Misri Lal Yadav Vs Central Bureau Of Investigation (CBI)
Delhi High Court · (2026) 02 DEL CK 2880
Code of Criminal Procedure, 1973-Section 164
High Courts24 Feb 2026
Geniemode Global Pvt Ltd. Vs Priyanka Impex Private Limited & Anr.
Delhi High Court · (2026) 02 DEL CK 2890
Arbitration and Conciliation Act, 1996-Section 39(2), 31(8), 31A, 31A(a), 38(1), 38(2), 18, 7(1), 16, Schedule IVCompanies Act, 2013Micro, Small and Medium Enterprises Development (MSMED) Act, 2006-Section 8, 17, 18, 18(1), 18(2), 18(3), 18(4), 15 to 23, 24
High Courts24 Feb 2026
Ns 22921A Major Devanjana Ghoshal Vs Union Of India & Anr.
Delhi High Court · (2026) 02 DEL CK 2887
High Courts24 Feb 2026
Boehringer Ingelheim Pharma GmbH And Co KG Vs The Controller Of Patents & Anr.
Delhi High Court · (2026) 02 DEL CK 2707
Patents Act 1970-Section 2(1)(t), 2(m), 2(o), 53(4), 58, 58(1), 59, 64, 64(1), 71, 71(1), 104, 107, 107(1), 108, 113, 114, 151, 151(1), 151(2)Indian Patents & Designs Act, 1911-Section 29UK Patents Act, 1977-Section 72, 72(1), 72(2), 75(3), 77(1), 130(7)
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
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
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
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
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)
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)
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
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)
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
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)
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
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
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
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
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