High Courts18 Aug 2026Appeal dismissed

Yash Khanna Vs Bhawna

Delhi High Court

Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 13(1A), 13(1)(ib), Section 9, Section 23(1)(a); Section 13(1A)and 13(1)(ib)Indian Penal Code, 1860-Section 498A
High Courts17 Aug 2026

M.M. Dhonchak Vs Union Of India

Delhi High Court · (2026) 08 DEL CK 4227

Constitution of India-Article 226The Recovery of Debts and Bankruptcy Act, 1993The Tribunals Reforms Act, 2021-Section 4
High Courts17 Aug 2026Writ petition partly allowed

DTC Vs Pratap Singh

Delhi High Court

Constitution of India-Articles 226 and 227Industrial Disputes Act-Section 11-A
High Courts17 Aug 2026Appeal dismissed

Shankar Singh Vs State Of NCT Of Delhi

Delhi High Court

Bharatiya Nagarik Suraksha Sanhita, 2023-415Indian Penal Code, 1872-Sections 342, 376(2)(i) and (l), 376(2)Protection of Children from Sexual Offences Act, 2012-Section 6, Sub-section (2) of Section 33
High Courts14 Aug 2026

Yes Bank Ltd Vs Modi Rubber Ltd & Anr

Delhi High Court · (2026) 08 DEL CK 4317

Commercial Courts Act, 2015-Section 2(1)(c), 2(c), 2(1)(i), 3, 3A, 4 & 5, 6, 7, 13, 13(1A), 13(2), 15, 15(1), 15(2), 15(3), 15(4), 15(5), 16, 16(2), 21, 23, Chapter VICode of Civil Procedure, 1908-Order VI Rule 17, XLIII, XLIII Rule 1A, V Rule 1(1), XV-A, Section 104Delhi High Court Act, 1966-Section 10