High Courts27 Jul 2026Disposed Of
National Insurance Co Ltd Vs Arti & Ors
Delhi High Court · (2026) 07 DEL CK 0392
COURT ARCHIVE
Delhi High Court judgments
1,14,574 judgments · page 72 of 5,729
High Courts27 Jul 2026Partly Allowed
Corrtech Energy Ltd. Vs Indian Oil Corporation Ltd & Anr.
Delhi High Court · (2026) 07 DEL CK 0432
Arbitration and Conciliation Act, 1996-Section 8(1), 8, 16, 34(2)(a), 34(2)(b), 11, 37, 11(6)Indian Stamp Act 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts27 Jul 2026Dismissed
M/S Vserv Insurance Services Pvt Ltd Vs M/S DLF Limited & Ors.
Delhi High Court · (2026) 07 DEL CK 0527
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 11, 11(6), 21, 12, 20, 20(3), 2(1)(e)Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure
High Courts27 Jul 2026Disposed Of
Rajendra Singh Beniwal & Ors. Vs The Registrar Of Co-Operative Societies & Ors.
Delhi High Court · (2026) 07 DEL CK 0528
Constitution of India-Article 226
High Courts27 Jul 2026Disposed Of
Rakesh Gupta Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0434
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts27 Jul 2026Disposed Of
Mohd. Neejam & Anr. Vs The State, Govt. Of NCT Of Delhi & Ors.
Delhi High Court · 2023 INSC 906
Constitution of India-Article 226, 21, 14 and 21, 10(5), 10(6), Clause (1) of Article 367, 372, Part III, 14, 329, 32, 12, 142Indian Penal Code, 1860-Section 304AThe Limitation Act
High Courts27 Jul 2026Disposed Of
Dr Shabana Praveen Vs Shri Rajesh Kotecha & Anr.
Delhi High Court · (2026) 07 DEL CK 0462
Constitution of India-Articles 226 and 227
High Courts24 Jul 2026
Sajjan Kaur Vs Union Of India & Anr.
Delhi High Court · (2026) 07 DEL CK 0789
National Highways Act, 1956-Sections 3A, 3D, 3GConstitution of India-Article 300A, 21Control of National Highways (Land and Traffic) Act, 2002-Sections 28, 29, 30, 30(2)
High Courts24 Jul 2026
M/S Omauli Agro Exports & Anr. Vs M/S Small Farmers Agri Business Consortium
Delhi High Court · (2026) 07 DEL CK 0792
Arbitration and Conciliation Act, 1996-Section 21, 34, 37, 11(6)Limitation Act-Article 137
High Courts24 Jul 2026
Sanjay Kumar Sah Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0956
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019
High Courts24 Jul 2026
Rajkumar Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0967
Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Scheme, 2019Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts24 Jul 2026
Goverdhan Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0968
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts24 Jul 2026
Devender Kumar Mandal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0971
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts24 Jul 2026
Greesh Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0972
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts24 Jul 2026
Ram Pal Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0974
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts24 Jul 2026
Manoj Saxena Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0976
Constitution of India-Article 226Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 21
High Courts24 Jul 2026
Nitin Khurana Vs Anil Grover
Delhi High Court · (2026) 07 DEL CK 1005
Code of Civil Procedure, 1908-Section 96, Order XXXVII, XXXVII Rule 1(2)(a), XXXVII Rule 3(5)Negotiable Instruments Act, 1881-Section 5, 6, 138Indian Contract Act, 1872-Section 43
High Courts24 Jul 2026
Sumant & Anr. Vs Harvir Singh
Delhi High Court · (2026) 07 DEL CK 1048
CPC-Section 100, Order VII Rule 11(d)Specific Relief Act-Section 41(h)Indian Easement Act, 1882-Section 4, 13, 15
High Courts24 Jul 2026
The Commandant 510 Army Base Workshop & Anr. Vs Sudarshan Pareek
Delhi High Court · (2026) 07 DEL CK 1057
Employees' Compensation Act, 1923-Section 22, 21Limitation Act, 1963-Section 5
High Courts24 Jul 2026
Rubi Devi & Ors. Vs Union Of India
Delhi High Court · (2026) 07 DEL CK 1058
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)