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Search 12,32,888 Indian judgments.

12,32,888 judgments in All Courts · page 1,236 of 61,645

High Courts01 Jul 2026

Steel Authority Of India Ltd. Vs NCC Ltd.

Delhi High Court · (2026) 07 DEL CK 0754

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 18, 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 48, 48(2)(b), 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 23

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High Courts01 Jul 2026

Govt Of NCT Of Delhi Vs M/S RKMT Buildcon Pvt. Ltd.

Delhi High Court · (2026) 07 DEL CK 0753

Arbitration and Conciliation Act, 1996-Section 34, 12, 12(1), 12(4), 12(5), 13(2), 16(2), 4, 7, 29A, 11, 18, Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9

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High Courts01 Jul 2026

Govt Of NCT Of Delhi Vs M/S RKMT Buildcon Pvt. Ltd.

Delhi High Court · (2026) 07 DEL CK 0596

Arbitration and Conciliation Act, 1996-Section 4, 7, 11, 12(1), 12(4), 12(5), 13(2), 16(2), 18, 29A, 34; Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9

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High Courts01 Jul 2026

Steel Authority Of India Ltd. Vs NCC Ltd.

Delhi High Court · (2026) 07 DEL CK 0597

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High Courts01 Jul 2026

India International Convention And Exhibition Centre Limited Vs Larsen And Toubro Limited

Delhi High Court · (2026) 07 DEL CK 0752

Arbitration and Conciliation Act, 1996-Section 37(2)(b), 37, 37(1), 37(2), 37(ii)(b), 17, 17(1), 17(1)(ii)(d), 17(1)(ii)(e), 31, 31(6), 5, 9, 9(1), 34, 16, 16(2), 16(3), 11Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX, XXXIX Rule 10, XXXVIIISpecific Relief Act

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High Courts01 Jul 2026

India International Convention and Exhibition Centre Limited Vs Larsen and Toubro Limited

Delhi High Court · (2026) 07 DEL CK 0598

Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 9(1), 11, 16, 16(2), 16(3), 17, 17(1), 17(1)(ii)(d), 17(1)(ii)(e), 31, 31(6), 34, 37, 37(1), 37(2), 37(2)(b), 37(ii)(b)Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX, XXXIX Rule 10, XXXVIIISpecific Relief Act

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High Courts01 Jul 2026

South Delhi Municipal Corporation Vs M/S Delhi Gurgaon Super Connectivity Limited

Delhi High Court · (2026) 07 DEL CK 0599

Code of Civil Procedure, 1908-Part II, Section 2(2), 2(14), 36, 151Arbitration and Conciliation Act, 1996-Section 9, 23, 24, 36Indian Contract Act, 1872-Section 2, 2(b), 2(e), 10, 13

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High Courts01 Jul 2026

South Delhi Municipal Corporation Vs M/s Delhi Gurgaon Super Connectivity Limited DGSCL

Delhi High Court · (2026) 07 DEL CK 0600

Code of Civil Procedure, 1908-Part II, Section 2(2), 2(14), 36, 151Arbitration and Conciliation Act, 1996-Section 9, 23, 24, 36Indian Contract Act, 1872-Section 2, 2(b), 2(e), 10, 13

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High Courts01 Jul 2026Allowed

Vishal Sharma & Ors. Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0684

Bharatiya Nyaya Sanhita, 2023-Sections 85, 316, 3(5)IPC-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts01 Jul 2026Allowed

Shri Bhagwan & Ors. Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0685

IPC-Sections 307/34, 498-A/406/34, 498A/406/34, 307Arms Act, 1959-Sections 25/27CrPC-Section 482

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High Courts01 Jul 2026Allowed

Rohit Pandita & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0687

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528BNS, 2023-Section 85, 316(2), 3(5)

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High Courts01 Jul 2026Allowed

Naveen Kumar Alias Naveen Parmar & Ors. Vs State, G.N.C.T.D., Through SHO, P.S. Keshav Puram & Anr.

Delhi High Court · (2026) 07 DEL CK 0688

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

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High Courts01 Jul 2026Allowed

Shakti Singh & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2026) 07 DEL CK 0689

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

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High Courts01 Jul 2026Allowed

Ajay Sharma & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2026) 07 DEL CK 0344

IPC-Section 406/498A/34Dowry Prohibition Act-Section 4

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High Courts01 Jul 2026Disposed Of

Saurabh Tripathi Vs State Of NCT Of Delhi

Delhi High Court · (2026) 07 DEL CK 0346

IPC-Section 376POCSO Act-Section 6

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High Courts01 Jul 2026Allowed

United India Insurance Co Ltd Vs Sarjo & Ors.

Delhi High Court · (2026) 07 DEL CK 0360

Motor Vehicles Act, 1988-Section 149(2)(a)(ii), 3, 146, 147, 149

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High Courts01 Jul 2026Dismissed

Simbal Singh Vs Amarjit Singh & Anr.

Delhi High Court · (2026) 07 DEL CK 0365

Motor Vehicles Act, 1988-Chapter XI, Chapter XII, Section 110(1), 140, 145 (g), 146, 147, 147(1), 149, 149(2)(a)(ii), 150, 162, 163, 163-A, 164, 165 (1), 166MV (Amendment) Act, 2019-Section 145 (i)Motor Vehicles Act, 1939-Chapter XI

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High Courts01 Jul 2026Dismissed

United India Insurance Co Ltd Vs Mamta Rani & Ors

Delhi High Court · (2026) 07 DEL CK 0366

Code of Civil Procedure, 1908-Order VI Rule 17Motor Vehicles Act, 1988Fatal Accidents Act

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High Courts01 Jul 2026Disposed Of

E Neeta Devi & Ors. Vs Ashwani Kumar & Ors.

Delhi High Court · (2026) 07 DEL CK 0370

IPC-Section 279/338/304ASalaries & Allowances of Members of the Legislative Assembly (Manipur) Act, 1972-Section 3, 5, 5(4), 11-FMotor Vehicles Act, 1988-Section 168

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High Courts01 Jul 2026Dismissed

Oriental Insurance Co Ltd Vs Vinay Jain & Ors

Delhi High Court · (2026) 07 DEL CK 0372

Indian Penal Code, 1860-Sections 279/338/304-A/427Motor Vehicles Act, 1988-Section 166(1)(c), 163-A, Second Schedule, Clause 6Hindu Succession Act, 1956-Section 15(1)(a)

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