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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
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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)
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High Courts29 May 2026

Varun Puri Vs Shyam Kishan Saraf

Delhi High Court · (2026) 05 DEL CK 2062

Negotiable Instruments Act, 1881-Section 138, 142, 148Criminal Procedure Code 1973-Section 251, 313, 315, 389, 385, 386, 299Bhartiya Nagarik Suraksha Sanhita 2023-Section 528, 356
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High Courts29 May 2026

Jagbir Singh Vs State

Delhi High Court · (2026) 05 DEL CK 2064

IPC-Section 279, 337, 338, 304ACr.P.C.-Section 313, 397Motor Accident Claim Tribunal Act
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High Courts29 May 2026Dismissed

Reliance General Insurance Co Ltd Vs Meena Katiyar & Ors.

Delhi High Court · 2024 INSC 706

Rules of the Road Regulations, 1989-Rules 23 and 24, 23, 24Indian Penal Code 1860-Section 409Motor Vehicles Act-Section 140, 2 (44), 2 (14), 2 (46), 147, 149 (2)(a)(i)(a), 149(2)(a)(i)(a), 2(14), 146, 2(44), 2(46), 149(2)(a)(ii), 149(2), 171
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