COURT ARCHIVE

Delhi High Court judgments

1,14,574 judgments · page 84 of 5,729

High Courts16 Jul 2026

Mahanagar Telephone Nigam Ltd Vs M/S Rukma Decor And Construction Co

Delhi High Court · (2026) 07 DEL CK 1301

Arbitration and Conciliation Act, 1996-Section 11, 31(7)(a), 34, 34(2), 34(2A), 37, 37(1)(b), 38(2), 43(3)Indian Contract Act, 1872-Section 28, 28(b), Exception 1 to Section 28, 46, 51, 52Indian Contract (Amendment) Act, 1996

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High Courts16 Jul 2026Allowed

Amit Goel & Ors. Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0547

IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts16 Jul 2026

Akhil Jain Vs Rishabh Jain

Delhi High Court · (2026) 07 DEL CK 0548

Negotiable Instruments Act, 1881-Section 138BNSS-Section 348Cr.P.C-Section 311

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High Courts16 Jul 2026

Kamlesh Kumar Vs M/s Microtek International Pvt Ltd

Delhi High Court · (2026) 07 DEL CK 0549

Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 311Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts16 Jul 2026

Abhishek Ashok Dhavalshankh Vs The State Nct Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0550

IPC-Sections 288, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts16 Jul 2026

Bipin Bihari Singh Vs State & Anr.

Delhi High Court · (2026) 07 DEL CK 0701

Cr.P.C.-Section 391, 24(a), 225, 301, 2(wa), 372, 161, 340, Chapter XXIICPC-Order 41 Rule 27

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High Courts16 Jul 2026Dismissed

Nazima Alvi & Ors. Vs Shri Mahendar Pal Sachdeva & Ors.

Delhi High Court · (2026) 07 DEL CK 0347

Delhi Rent Control Act, 1958-Section 25-B (8), 14(1)(e)Delhi-Development Act, 1957CPC-Order XXXIX Rules 1 and 2, Section 151, XXXIX Rules1 & 2

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High Courts16 Jul 2026Disposed Of

Arjun Dev Through L.Rs. Vs UOI & Anr.

Delhi High Court · (2026) 07 DEL CK 0348

Constitution of India, 1950-Article 226, 12, 14Public Premises Act, 1971-Section 4Delhi Development Act, 1957

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High Courts16 Jul 2026Dismissed

Ratinder Nath Abrol Vs New Delhi Municipal Council

Delhi High Court · (2026) 07 DEL CK 0349

Constitution of India-Article 226, 227The Public Premises (Eviction of unauthorised Occupants) Act, 1971-Section 9, 4, 5, 7, 4 (1), 14, 4/5, 1A, 2(g)Public Premises (Eviction of Unauthorised Occupants) Act, 1958-Section 4(1)

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High Courts16 Jul 2026Dismissed

Lt Col Bharat Singh Vs Union Of India & Ors.

Delhi High Court · (2026) 07 DEL CK 0414

Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 47, Rule 1, 47 Rule 1Constitution of India-Article 226, 227

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High Courts16 Jul 2026Dismissed

Turner Morrison Ltd. Vs Karma Konchok Namgyal

Delhi High Court · (2026) 07 DEL CK 0416

Arbitration and Conciliation Act, 1996-Section 37, 9, 18, 11, 34, 5Usurious Loans Act, 1918Limitation Act, 1963-Section 18

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High Courts15 Jul 2026

M/S Bansal Construction Co. Vs Union Of India

Delhi High Court · 2026 INSC 203

Arbitration & Conciliation Act, 1996-Section 34, 37, 31(7), 31(7)(a), 34(2)(a)Constitution of India-Article 142Indian Contract Act-Section 23, 55, 73

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High Courts15 Jul 2026

M/S Eagle Infra India Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 07 DEL CK 0892

Constitution of India-Article 226, 226(2)

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High Courts15 Jul 2026

Govt Of NCT Of Delhi & Anr. Vs Manu & Ors.

Delhi High Court · (2026) 07 DEL CK 1115

Kerala State and Subordinate Services Rules, 1956-Rule 10(a)(ii), 10(a)(iii)Punjab Privately Recognised Schools Employees (Security of Service) Rules, 1981-Rule 6Jammu and Kashmir Forest Service (Gazetted) Recruitment Rules, 1970

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High Courts15 Jul 2026

Sumit Vs The State (NCT Of Delhi)

Delhi High Court · (2026) 07 DEL CK 1130

Code of Criminal Procedure, 1973-Section 374(2), 207, 209, 313(1)(b), 232Indian Penal Code, 1860-Section 365, 376D, 34, 366, Part II of Section 506Indian Evidence Act, 1872-Section 45

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High Courts15 Jul 2026Dismissed

Indian Oil Corporation Limited Vs Toyo Engineering Corporation & Anr.

Delhi High Court · (2026) 07 DEL CK 1173

Arbitration and Conciliation Act, 1996-Section 34, 16, 2(1)(f), 34(2A), 34(2)(b)(ii), 34(2)(b), 34(2)(a)(iii), 34(2)(a)(iv), 48, 48(2)(b)(ii), 31(3), 28(3), 18, 75, 81, 37, 21, 11Indian Contract Act, 1872-Section 23, 74Foreign Exchange Act

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High Courts15 Jul 2026

Om Prakash Vs The State

Delhi High Court · (2026) 07 DEL CK 1269

Indian Penal Code, 1860-Sections 279, 337, 304-ACode of Criminal Procedure, 1973-Section 313, 428, 389, 374Probation of Offenders Act, 1958-Sections 3 and 4

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High Courts15 Jul 2026