COURT ARCHIVE

Delhi High Court judgments

1,14,574 judgments · page 67 of 5,729

High Courts29 Jul 2026

Ministry Of Railway Vs National Human Rights Commission (NHRC) & Anr.

Delhi High Court · (2026) 07 DEL CK 1108

Constitution of India-Article 226, 21Railways Act, 1989-Section 123, 123(c), 123C, 124AProtection of Human Rights Act, 1993-Section 13, 18

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High Courts29 Jul 2026

Residents Welfare Association Vs The Administrative Officer, Office Of Dy. Commisisoner, MCD & Anr.

Delhi High Court · (2026) 07 DEL CK 1111

Delhi Municipal Corporation Act, 1957-Section 2(44-A)Constitution of India-Article 226

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High Courts29 Jul 2026

Shah Nawaz Vs State Of NCT Of Delhi

Delhi High Court · (2026) 07 DEL CK 1145

Code of Criminal Procedure, 1973-Section 415(2), 207, 313(1)(b), 232Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Protection of Children from Sexual Offences Act, 2012-Section 6, 7, 9(m), 9(n), 10, 18

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High Courts29 Jul 2026

Nav Sansad Vihar Co Operative Group Housing Society Ltd Vs Hadiso Construction Pvt Ltd

Delhi High Court · (2026) 07 DEL CK 1095

Arbitration and Conciliation Act, 1996-Section 34, 16, 31(3)Delhi Cooperative Societies, Act 2003Delhi Cooperative Societies, Rules, 2007-Rule 105

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High Courts29 Jul 2026

Amarjit Singh Vs AIIMS & Anr.

Delhi High Court · (2026) 07 DEL CK 1119

Constitution of India-Article 226, 227, 141, 14, 16Industrial Disputes Act, 1947-Section 2(s), 2(j), 2(oo) clause (bb), 25B, 25-B, 25F, 25-F, 25-GIndian Evidence Act, 1872-Section 114 Illustration (g)

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High Courts29 Jul 2026

Shilpa Jain Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2026) 07 DEL CK 1225

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Constitution of India-Article 227Indian Penal Code, 1860-Sections 498A, 406, 34

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High Courts29 Jul 2026

International Asset Reconstruction Company Private Limited (IARC) Vs Ms. Rachna Mall

Delhi High Court · (2026) 07 DEL CK 1233

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12(2)

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High Courts29 Jul 2026

Bhutan Ventures Ferro Alloys Pvt. Ltd. Vs Shyam EPC Pvt. Ltd

Delhi High Court · (2026) 07 DEL CK 1234

Arbitration and Conciliation Act, 1996-Section 9, 11, 17

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High Courts29 Jul 2026

Sarabjeet Kaur Vs Rama Gupta

Delhi High Court · (2026) 07 DEL CK 0642

Delhi Rent Control Act, 1958-Section 25B(8), 25-B(8), 25B

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High Courts29 Jul 2026

LG Electronics India LED Vs Dinesh Kalra

Delhi High Court · (2026) 07 DEL CK 0643

Code of Civil Procedure, 1908-Order XXI Rule 58(4), Section 96, XXI Rule 1, XXI Rule 1(2)

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High Courts29 Jul 2026

Chhattar Pal Vs Ramo Devi & Ors.

Delhi High Court · (2026) 07 DEL CK 0644

Code of Civil Procedure, 1908-Order XXI Rule 58Limitation Act, 1963-Article 136, Section 14

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High Courts29 Jul 2026

Ambay Properties Vs Sanjeev Prasad & Ors.

Delhi High Court · (2026) 07 DEL CK 0747

Delhi Shops & Establishment Act, 1954-Section 21Constitution of India-Article 226

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High Courts29 Jul 2026

Rakesh Singh Vs Vijay Kumar Thareja

Delhi High Court · (2026) 07 DEL CK 0604

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order VIII Rule 1Commercial Courts Act, 2015

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High Courts29 Jul 2026

Sandeep Goel Vs Jugal Kishor Toshniwal

Delhi High Court · (2026) 07 DEL CK 0605

Code of Civil Procedure, 1908-Order VIII Rule 1, Section 151

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High Courts29 Jul 2026

Haseena Khatoon @Bajji @Sana Vs Union Of India & Anr.

Delhi High Court · (2026) 07 DEL CK 0654

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 5, 5(a)

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High Courts29 Jul 2026Allowed