High Courts29 May 2026
State Bank Of India Vs Hare Ram Singh & Anr.
Delhi High Court · (2026) 05 DEL CK 2157
Banking Ombudsman Scheme, 2006-Clause 11(3)(a)Constitution of India-Article 14, 16, 300A, 226Information Technology Act, 2000
JUDGMENT DATABASE
Search 12,31,517 Indian judgments.
12,31,517 judgments in All Courts · page 1,315 of 61,576
High Courts29 May 2026
M/s Progressive Constructions Pvt. Ltd. Vs M/s Sharma & Associates, Contractor Pvt. Ltd. & Anr.
Delhi High Court · (2026) 05 DEL CK 2158
Arbitration Act, 1940-Section 14Limitation Act, 1963-Article 117, Section 12, 5Code of Civil Procedure, 1908-Order XXI
High Courts29 May 2026Allowed
Shahbaz Khan Vs Komal Shresth
Delhi High Court · (2026) 05 DEL CK 2164
Family Courts Act, 1984-Section 19(1)Special Marriage Act, 1954-Section 29, 28, 28(1), 28(2)Hindu Marriage Act, 1955-Section 14, 14(1), 13B, 13B(1), 13B(2)
High Courts29 May 2026
Visually Impaired Bank Employees Welfare Association Vs State Bank Of India & Ors.
Delhi High Court · (2026) 05 DEL CK 2160
Constitution of India-Article 226, 14Rights of Persons with Disabilities Act, 2016-Section 34(1), 20(3)Delhi High Court (Public Interest Litigation) Rules, 2010-Rule 7(ii), 9(i)(f), 9(i)(h)
High Courts29 May 2026
Delhi Development Authority Vs Shail Shukla
Delhi High Court · (2026) 05 DEL CK 2034
Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981
High Courts29 May 2026
Pharmacy Council Of India Vs SLS College Of Pharmacy & Anr.
Delhi High Court · (2026) 05 DEL CK 2035
Pharmacy Act, 1948-Section 2(g), 10, 12, 12(1), 12(3), 13, 14, 15, 16, 18, 46Constitution of India-Article 19, 256Bachelor of Pharmacy (B.Pharm.) Course Regulations, 2014-Regulation 2, 3, 9(2)
High Courts29 May 2026
Ahluwalia Contracts (India) Ltd Vs Delhi Agricultural Marketing Board
Delhi High Court · (2026) 05 DEL CK 2036
Arbitration and Conciliation Act, 1996-Sections 29(A)(4) and (5), 11, 29-A(1), 29-A(3), 29-A(4), 29-A(5), 29-A(6), 29-A(7), 29-A(8), 29-A(9), 23(4)
High Courts29 May 2026
Oxyzo Financial Services Ltd Vs M/s Trehan Industries & Ors.
Delhi High Court · (2026) 05 DEL CK 2037
Arbitration and Conciliation Act, 1996-Section 14, 15, 12(5), 11, 12(2), Fourth Schedule
High Courts29 May 2026
M/S KMP Expressways Ltd Vs IDBI Bank Limited
Delhi High Court · (2026) 05 DEL CK 2038
Arbitration and Conciliation Act, 1996-Section 29(A) (4) and (5), 29 (A) (1), 29A(1), 29-A, 23(4)
High Courts29 May 2026
Supreme Panvel Indapur Tollway Private Limited Vs National Highways Authority Of India
Delhi High Court · (2026) 05 DEL CK 2039
Arbitration and Conciliation Act, 1996-Section 29(A)(5), 29A(3), 29-A, 23
High Courts29 May 2026Allowed
Morgan Securities And Credits Pvt. Ltd. Vs BPL Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2040
Arbitration and Conciliation Act, 1996-Section 7, 8, 9, 9(1), 11, 11(6-A), 12, 16, 17, 21, 36, 37Code of Civil Procedure, 1908-Order XXICompanies Act, 2013-Section 58(2)
High Courts29 May 2026
National Highways Authority Of India Vs Roadway Solution India Pvt. Ltd.
Delhi High Court · (2026) 05 DEL CK 2041
Arbitration and Conciliation Act, 1996-Section 11, 23(4), 29-A, 29-A(1), 29-A(3), 29-A(4), 29-A(5), 29-A(6)
High Courts29 May 2026
Conscient Infrastructure Pvt. Ltd. Vs Mr. Mahesh Kapoor & Anr.
Delhi High Court · (2026) 05 DEL CK 2042
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 17Code of Civil Procedure, 1908-Section 151, Order XXXIX Rules 1 and 2, XXXVIII Rule 5Companies Act, 1956
High Courts29 May 2026
Cygnette Hotels and Resots Private Limited Vs M/s Tapobhumi Eco Projects Private Limited
Delhi High Court · (2026) 05 DEL CK 2043
Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(6), 11(6-A), 12(2), 16, 17, 21, 37, Fourth Schedule
High Courts29 May 2026Partly Allowed
Bharat Heavy Electricals Limited Vs Anand Engineering Limited
Delhi High Court · (2026) 05 DEL CK 2044
Arbitration and Conciliation Act, 1996-Section 18, 21, 28(1)(a), 28(3), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Indian Contract Act, 1872-Section 23, 73, 74Limitation Act, 1963-Article 55
High Courts29 May 2026
Delhivery Limited Vs Xpress Miles Private Limited
Delhi High Court · (2026) 05 DEL CK 2045
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)
High Courts29 May 2026
Axis Finance Limited Vs Prashant Harichandra Sonawne
Delhi High Court · (2026) 05 DEL CK 2046
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6-A), 8, 21, 16, 37, 12(2), Fourth Schedule
High Courts29 May 2026
Midpoint Commodeal Private Limited Vs Fidatocity Homes Private Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2047
Arbitration and Conciliation Act, 1996-Section 7, 9, 11, 45Companies Act, 1956Companies Act, 2013
High Courts29 May 2026
Oracle International Corporation Vs CIS IT Solutions Pvt Ltd
Delhi High Court · (2026) 05 DEL CK 2048
Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(1)(f)(ii), 18, 31(3), 34, 34(2), 34(2A), 34(2)(a)(iii), 34(2)(b)(ii), 34(3), 48, 48(2)(b), 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Code of Civil Procedure-Order 6 Rule 14, 29 Rule 1
High Courts29 May 2026Allowed
Mr Pathan Imrankhan Zafarullakhan & Anr. Vs Microsoft Corporation
Delhi High Court · (2026) 05 DEL CK 2049
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 2(1)(f), 18, 31(3), 48, 48(2)(b), 48(2)(b)(ii), 75, 81, Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii)Contract Act, 1872-Section 23Foreign Awards (Recognition and Enforcement) Act, 1961-Section 7(1)(b)(ii)