High Courts18 May 2026Disposed of
Rajeena Beevi Vs State Of Kerala
High Court Of Kerala · 2026:KER:33969
Guardians and Wards Act, 1890-Section 17
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High Courts18 May 2026
X Vs Y
Delhi High Court · (2026) 05 DEL CK 2087
Limitation Act, 1963-Section 5Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 5, 7, 12, 12(1)(c)
High Courts18 May 2026
Microwave Communications Limited & Anr. Vs Credit Agricole Corporate And Investment Bank & Ors.
Delhi High Court · (2026) 05 DEL CK 2026
Constitution of India-Article 226, 227Code of Civil Procedure-Order VI Rule 17, VI Rules 14 and 15, 6 Rule 14, 29 Rule 1, 41 Rule 27(1)(b)
High Courts18 May 2026
M/S CRI Limited Vs Pran Nath Mehta & Ors.
Delhi High Court · (2026) 05 DEL CK 2028
Commercial Courts Act, 2015-Section 13(1A), 12A, 4 of the ScheduleCode of Civil Procedure, 1908-Order XLI, VI, Section 34Delhi Rent Control Act, 1958-Section 3(c), 6A, 8, 8(2), 14(1)(a), (b), and (j), 15, 15(1), 26(3), 27, 27(4), 50
High Courts18 May 2026
Parveen Vs Meena Mir & Anr.
Delhi High Court · (2026) 05 DEL CK 2032
Family Courts Act, 1984-Section 19Guardians and Wards Act, 1890-Section 19(b)
High Courts18 May 2026
Sh. Nathoo Ram Jolly & Anr. Vs Rakhee Marwah
Delhi High Court · (2026) 05 DEL CK 2134
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VIII Rule 1, 8 Rule 1
High Courts18 May 2026
Nazima & Anr. Vs Ikrar Khan & Anr.
Delhi High Court · (2026) 05 DEL CK 2135
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVI Rule 14
High Courts18 May 2026
Mahagun India Pvt Limited Vs Regional Provident Fund Commissioner
Delhi High Court · (2026) 05 DEL CK 2178
Employee's Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-O, 7A, 7-ICompanies ActCode of Civil Procedure, 1908-Order XX Rule 1
High Courts18 May 2026
Harjeet Kaur Vs University Of Delhi & Ors.
Delhi High Court · (2026) 05 DEL CK 2019
High Courts18 May 2026Allowed
Indian Railway Catering And Tourism Corporation Limited Vs Foodworld
Delhi High Court · (2026) 05 DEL CK 2053
Arbitration and Conciliation Act, 1996-Section 34, 37, 18, 34(2)(a)(iii), 34(1), 34(2), 34(2)(b)(ii), 34(2A), 48(2)(b), 28(1)(a), 28(3), 75 or 81Constitution of India-Article 14
High Courts18 May 2026
NKG Infrastructure Limited Vs Union Of India
Delhi High Court · (2026) 05 DEL CK 2091
Arbitration and Conciliation Act, 1996-Section 14, 15
High Courts18 May 2026
Sharad Quench Private Limited Vs Indian Railway Catering And Tourism Corporation Limited
Delhi High Court · (2026) 05 DEL CK 2094
Arbitration and Conciliation Act, 1996-Section 9, 17, 11, 12(2), Schedule IV
High Courts18 May 2026
M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd Vs Employees' State Insurance Corporation
Delhi High Court · (2026) 05 DEL CK 2095
Arbitration and Conciliation Act, 1996-Section 36, 34Code of Civil Procedure, 1908-Order XXI
High Courts18 May 2026
MS Platino Automotive Private Limited Vs MS Saranya Infra Equipment Solutions LLP
Delhi High Court · (2026) 05 DEL CK 2096
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 11(6-A), 8, 37, 7, 16, 21, 12(2), Fourth Schedule
High Courts18 May 2026
Tata Capital Limited Vs M/s Shiv Shakti Industries & Ors.
Delhi High Court · (2026) 05 DEL CK 2097
Arbitration and Conciliation Act, 1996-Section 11(6)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Recovery of Debts Due to Banks and Financial Institutions Act
High Courts18 May 2026
Bizloan Private Limited Vs Rajesh Kumar & Anr.
Delhi High Court · (2026) 05 DEL CK 2098
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 11(6-A), 16, 12(2)
High Courts18 May 2026Allowed
Paras Nath & Ors. Vs State Of Delhi
Delhi High Court · (2026) 05 DEL CK 1970
Indian Penal Code-Sections 302, 307, 324, 34Arms Act, 1959-Sections 25, 27Cr.P.C.-Section 313
High Courts18 May 2026Allowed
Mahesh Sharma Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1921
IPC-Section 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026
Manmeet Singh Saggu & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 1922
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts18 May 2026Allowed
Paramjeet Singh Gandas Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 1923
IPC-Sections 323, 341, 506BNSS-Section 528