High Courts10 Feb 2026

Mukund Agarwal Vs Mohita Gupta

Delhi High Court · (2026) 02 DEL CK 1935

Arbitration and Conciliation Act, 1996-Section 34, 32(2)(c)Transfer of Property Act, 1882-Section 54Registration Act, 1908-Section 17, 17(1)(f), 17(2)(v), Explanation to Section 17(2), 49, 49(b), 49(c), Proviso to Section 49
High Courts10 Feb 2026

Pradeep Gupta Vs The State & Ors.

Delhi High Court · (2026) 02 DEL CK 2254

Code of Civil Procedure, 1908-Section 151Indian Succession Act, 1925-Section 276Bhartiya Nyaya Sanhita, 2023-Sections 336(2)/338/339/340(2)/3(5)
High Courts10 Feb 2026Dismissed

Kishan Vs Usha Devi And Anr

Delhi High Court · (2026) 02 DEL CK 1675

Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Section 151, Order 18 Rule 17
High Courts10 Feb 2026Disposed Of

Pradeep Gupta Vs State & Ors

Delhi High Court · (2026) 02 DEL CK 1671

Code of Civil Procedure, 1908- Section 151Indian Succession Act, 1925- Section 276Code of Criminal Procedure, 1973- Section 173(8), 300, 340, 482
High Courts10 Feb 2026Allowed

Dayawati & Ors Vs Union Of India

Delhi High Court · (2026) 02 DEL CK 1669

Railway Claims Tribunal Act, 1987- Section 23Railways Act, 1989- Section 123(c), 123(c)(2), 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e)