High Courts13 Jul 2026

Union Of India & Ors. Vs Sh C.P. Meena & Ors.

Delhi High Court · (2026) 07 DEL CK 1079

Central Civil Services (Revised Pay) Rules, 2008-part-B Section II, serial No.1(1)Constitution of India-Article 309, 14Director General Ordnance Factories Headquarters Civil Service Rules, 1977
High Courts13 Jul 2026Allowed

Shambhu Vs State

Delhi High Court · (2026) 07 DEL CK 1209

Code of Criminal Procedure, 1970-Section 374(2), 383, 207, 313(1)(b), 232, 161, 162, 235(1)Indian Penal Code, 1860-Section 376(2), 376(2)(f), 376(2)(n), 506, 376(1), 375, 376Protection of Children from Sexual Offences, 2012-Section 6
High Courts13 Jul 2026

Ramji Lal Vs Sunita Ahuja

Delhi High Court · (2026) 07 DEL CK 0718

Delhi Rent Control Act, 1958-Section 25B(8), 25B, 25-B(8), 14(1)(e)Indian Evidence Act, 1872-Section 116
High Courts13 Jul 2026Dismissed

Supreme Advertising Private Limited Vs Genus Power Infrastructures Limited

Delhi High Court · (2026) 07 DEL CK 0719

Arbitration and Conciliation Act, 1996-Section 4, 5, 10, 10(1), 12, 13, 16, 16(2), 16(3), 16(4), 18, 28(1)(a), 28(3), 33, 34, 34(2)(a)(iii), 34(2)(b)(ii), Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 34(2-A), 37, 48, 48(2)(b), 75, 81Limitation Act, 1963-Section 3Contract Act, 1872-Section 23