High Courts23 Feb 2026Disposed Of

Tushar Vs State Nct Of Delhi & Ors

Delhi High Court · (2026) 02 DEL CK 1779

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Bharatiya Nyaya Sanhita, 2023-Section 115(2), 126(2), 351(2)Indian Penal Code, 1860- 323, 341, 506
High Courts20 Feb 2026

Veena Devi Vs Gayatri

Delhi High Court · (2026) 02 DEL CK 2839

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151
High Courts20 Feb 2026

Vijai Prakash Shukla Vs UOI & Anr.

Delhi High Court · (2026) 02 DEL CK 2337

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14(24), 14(1), 14(2), 20, 20(1), 11Central Civil Services (Conduct) Rules, 1964-Rule 20Special Economic Zones Act, 2005
High Courts20 Feb 2026

Rajni Vs Govt. Of NCT & Ors.

Delhi High Court · 2024 INSC 592

Constitution of India-Article 226/227Delhi Police (Punishment and Appeal) Rules, 1980Indian Evidence Act, 1872
High Courts20 Feb 2026

Tommorrowland Limited Vs HDFC Bank Ltd.

Delhi High Court · (2026) 02 DEL CK 2353

Arbitration Act, 1940-Section 14, 15(b), 16, 17, 20, 28, 28(1), 30, 33, 39, 39(1), 39(1)(vi), 39(2), 39(vi), 41, 42, Rule 3 of the First Schedule, Clause 3 of the First ScheduleCivil Procedure Code, 1908-Section 9, 96, 100, 151, Order XLI, XLI Rule 33, XXII Rule 10, Part VIIInterest Act