High Courts06 Jul 2026

Shri Suresh Kumar Rajput Vs GNCT of Delhi & Ors.

Delhi High Court · (2026) 07 DEL CK 1074

Rights of Persons with Disabilities Act, 2016-Sections 2(l, s-t), 3, 20(4), 20, 38, 89, 92Contempt of Courts Act, 1971-Sections 2(b), 2(c), 10 to 12, 12Constitution of India-Article 21, 226/227, 32, 141, 144, 215, 323-A, 323-B
High Courts06 Jul 2026

Vinay Mawandia Vs Bimal Mawandia & Anr.

Delhi High Court · (2026) 07 DEL CK 0589

Arbitration and Conciliation Act, 1996-Section 7, 23, 28(1)(a), 28(3), 31, 31(1), 31(2), 31(5), 33, 34, 34(1), 34(2), 34(2)(b)(ii), 34(2-A), 34(3), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI, Section 151Indian Contract Act, 1872-Section 2, 2(b), 2(e), 10, 13, 23
High Courts06 Jul 2026Dismissed

Shriram Pistons & Rings Ltd Vs Usha International Ltd

Delhi High Court · (2026) 07 DEL CK 0590

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(v), 34(2A), 34(2)(b)(ii), 34(2)(a)(iii), 36, 12, 12(5), 16, 18, 48(2)(b), 75, 81, 28(1)(a), 28(3)Contract Act, 1872-Section 23Code of Civil Procedure, 1908-Order XXI