High Courts13 Jul 2026Disposed Of
Narender Singh Vs D.T.C.
Delhi High Court · (2026) 07 DEL CK 0410
Industrial Disputes Act, 1947-Section 33(2)(b), 10
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High Courts13 Jul 2026Dismissed
Bhagwan Singh Vs Anmol Bhasin
Delhi High Court · (2026) 07 DEL CK 0444
Civil Procedure Code-Section 96, Order XLI Rule 1, XLI Rule 27, 41 Rule 27, XI, XI Rule 1(5)Evidence Act-Section 34Commercial Courts Act, 2015-Section 16
High Courts13 Jul 2026Allowed
Pawan Kumar Gupta Vs Nuruddin
Delhi High Court · (2026) 07 DEL CK 0445
Code of Civil Procedure, 1908-Section 96, 34Commercial Courts Act, 2015-Section 13(1), 2 (1) (c), 12A
High Courts13 Jul 2026Disposed Of
Ms Silki Kaur Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0483
Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009-Rule 22(3)(4)Maintenance and Welfare of Parents and Senior Citizens Act, 2007
High Courts13 Jul 2026Disposed Of
Manoj Kumar Vs Govind Mohan & Anr.
Delhi High Court · (2026) 07 DEL CK 0485
High Courts13 Jul 2026Disposed Of
BVM Engineering Industries Limited Vs Imperia Heights Private Limited & Anr.
Delhi High Court · (2026) 07 DEL CK 0486
Arbitration and Conciliation Act, 1996-Section 17
High Courts13 Jul 2026Disposed Of
Market Welfare Association Vs Rajesh Kumar & Ors.
Delhi High Court · (2026) 07 DEL CK 0487
High Courts13 Jul 2026Disposed Of
Karawal Nagar Road Market Welfare Association Through Its Authorized Representative And Vice President Surendra Pal Singh And Ors & Ors. Vs Municipal Corporation Of Delhi Through Its Commissioner & Ors.
Delhi High Court · (2026) 07 DEL CK 0488
High Courts13 Jul 2026Disposed Of
Ishrat Adil Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2026) 07 DEL CK 0489
High Courts13 Jul 2026Disposed Of
Baldev Raj Vs N Sarvana Kumar
Delhi High Court · (2026) 07 DEL CK 0490
High Courts13 Jul 2026Dismissed
Santosh Rani Vs Chand Bibi Aggarwal Dharmarth Trust
Delhi High Court · (2026) 07 DEL CK 0512
Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, I Rule 10(2)Specific Relief Act, 1963-Section 31Indian Evidence Act, 1872-Section 90
High Courts13 Jul 2026Allowed
Lotus Commercial India Pvt. Ltd. Vs Ganesham Hospitality
Delhi High Court · (2026) 07 DEL CK 0223
Arbitration and Conciliation Act, 1996-Section 29A (4), 29A (5), 11(6), 29A (3)
High Courts13 Jul 2026Dismissed
Smt Sushma Vats & Ors. Vs Sh Dinesh
Delhi High Court · (2026) 07 DEL CK 0224
Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5Code of Civil Procedure, 1908-Order VIII Rule 1, Section 148, 151, VII Rule 11Delhi High Court (Original Side) Rules-Rule 4 of Chapter VII
High Courts13 Jul 2026Disposed Of
Mohd Amjad Vs Union Of India Through Executive Engineer Cpwd
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12CPWD Enlistment Rules, 2024-Clause 13.6Indian Stamp Act, 1899
High Courts13 Jul 2026Disposed Of
Mr Pranay Bahl & Ors. Vs Mr Jawahar Sehgal & Ors.
Delhi High Court · (2026) 07 DEL CK 0226
Arbitration and Conciliation Act, 1996-Section 11(5), 11 (6), 21, 9, 12
Tribunals and Commissions13 Jul 2026Allowed
Wild Dreams Trading Company Pvt. Ltd. Vs Ascendancy Financial Services Pvt. Ltd.
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0042
Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 61
Tribunals and Commissions13 Jul 2026Dismissed
CA Som Prakash Aggarwal Vs National Financial Reporting Authority (NFRA)
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0034
Companies Act, 2013-Section 129(1), 129(5), 132, 132(2), 132(4), 132(4)(c), 132(5), 133, 139, 140(5), 143, 143(3)(e), 143(9), 143(10), Chapter XChartered Accountants Act, 1949-Section 22, Second Schedule, Part I of the Second Schedule, Clause (5), (6), (7), (8), (9)NFRA Rules, 2019-Rules 3, 4, 7 and 8
Tribunals and Commissions13 Jul 2026Disposed Of
Surender Pal Singh Mangat Vs Oriental Bank Of Commerce
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0032
Insolvency and Bankruptcy Code, 2016-Section 7Banking Regulations Act, 1949-Section 35 AA, 35 AB, 45L(3), 35AAUttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953-Section 16, 17, Sub-section 4 of Section 17, 17(5)
Tribunals and Commissions13 Jul 2026Dismissed
Brajesh Kumar Tripathi Vs Hasti Mal Kachhara
National Company Law Appellate Tribunal · (2026) 07 NCLAT CK 0031
Insolvency and Bankruptcy Code, 2016-Section 61, 18, 36, 31, 14(1)(d), 7Arbitration and Conciliation Act, 1996-Section 9Constitution of India-Article 300A
Tribunals and Commissions10 Jul 2026Allowed
Late. Samarjit Singh Malik Vs ACIT Central Circle -18, Jhandewalan, New Delhi
Income Tax Appellate Tribunal · (2026) 07 ITAT CK 2551
Income Tax Act, 1961-Section 250, 143(3), 132, 271DA, 269ST, 271D, 269SS, 274, 69A, 139(1), 271AAB(1A), 275(1)(c), 271E, 271(1)(c)