High Courts04 May 2026
Aditya Birla Capital Limited Vs AGS Transact Technologies Limited & Ors.
Delhi High Court · (2026) 05 DEL CK 2115
Arbitration and Conciliation Act, 1996-Section 9, 21, 11, 12(2)Recovery of Debts and Bankruptcy Act, 1993
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12,32,888 judgments in All Courts · page 1,524 of 61,645
High Courts04 May 2026
Hindustan Petroleum Corporation Ltd Vs Pooja Tripathi (Deceased) Through Her L.Rs.
Delhi High Court · (2026) 05 DEL CK 2119
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 34, 34(2), 34(2)(a)(iii), 34(2-A), 34(2)(b)(ii), 36, 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23, 73Companies Act, 1956
High Courts04 May 2026
M/S Moneywise Financial Services Pvt. Ltd. Vs Smt. Sonia Nagpal Proprietor Of Bobby Impex & Anr.
Delhi High Court · (2026) 05 DEL CK 2173
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37
High Courts04 May 2026Dismissed
The Atlas Electric Industries Pvt Ltd Vs M/s Polotrips India (P) Ltd & Anr.
Delhi High Court · (2026) 05 DEL CK 1972
Arbitration and Conciliation Act, 1996-Section 9, 11
High Courts04 May 2026
Tracx Logis India Private Limited Vs Fixfeels Technologies Private Limited
Delhi High Court · (2026) 05 DEL CK 1973
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts04 May 2026
Vijay Tyagi Vs North Delhi Municipal Council
Delhi High Court · (2026) 05 DEL CK 1974
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts04 May 2026
SLV Security Services Pvt Ltd Vs North West Carrying Company LLP
Delhi High Court · (2026) 05 DEL CK 1975
Arbitration and Conciliation Act, 1996-Section 11(6)(a), 21, 11(6), 11, 8 and 11, 37, 11(6-A), 16, 12(2)Stamp Act, 1899
High Courts04 May 2026
M/s Moneywise Financial Services Pvt. Ltd. Vs Smt. Sonia Nagpal Proprietor Of Bobby Impex & Anr.
Delhi High Court · (2026) 05 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 11, 21, 11(6), 11(6-A), 8, 37, 16, 12 (2)
High Courts04 May 2026Dismissed
The Atlas Electric Industries Pvt Ltd Vs M/S Polotrips India (P) Ltd. & Anr.
Delhi High Court · (2026) 05 DEL CK 1978
Arbitration and Conciliation Act, 1996-Section 9, 11
High Courts04 May 2026
Tracx Logis India Private Limited Vs Fixfeels Technologies Private Limited
Delhi High Court · (2026) 05 DEL CK 1979
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts04 May 2026
Vijay Tyagi Vs North Delhi Municipal Council
Delhi High Court · (2026) 05 DEL CK 1981
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 37, 16, 11(6-A), 12(2), Fourth Schedule
High Courts04 May 2026
SLV Security Services Pvt Ltd Vs North West Carrying Company LLP
Delhi High Court · (2026) 05 DEL CK 1982
Arbitration and Conciliation Act, 1996-Section 11(6)(a), 21, 11(6), 11, 8 and 11, 37, 11(6-A), 16, 12(2)
High Courts04 May 2026Disposed Of
Sunsure Energy Private Limited Vs Vikram Solar Limited & Anr.
Delhi High Court · (2026) 05 DEL CK 1996
Arbitration and Conciliation Act, 1996-Section 9, 11, 12(2), 17
High Courts04 May 2026Allowed
Harish Kumar Vs Commissioner Of Customs (Airport & General)
Delhi High Court · (2026) 05 DEL CK 2059
Constitution of India-Article 226Customs Act, 1962-Section 112, 112(a), 112(b), 125Baggage Rules, 2016
High Courts04 May 2026Allowed
Bhupinder Singh @ Titu Vs The State (NCT) Of Delhi & Anr.
Delhi High Court · 2026 INSC 417
Code of Criminal Procedure, 1973-Section 374, 41(1)(g), 313, 161Indian Penal Code, 1860-Sections 365, 302, 201, 468, 471, 120-B, 34, 420Indian Evidence Act, 1872-Section 3, 27
High Courts04 May 2026Allowed
State Of Nct Of Delhi Vs Deepak
Delhi High Court · (2026) 05 DEL CK 2181
Indian Penal Code, 1860-Sections 363, 365, 366A, 342, 376, 366Protection of Children from Sexual Offences Act, 2012-Sections 4, 6Code of Criminal Procedure, 1973-Sections 161, 164, 313
High Courts04 May 2026Allowed
Jitender Aggrawal & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2202
IPC-Sections 498A/406/34Hindu Marriage Act, 1995-Section 13(1)(ia)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Vipin & Anr. Vs The State Nct Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2120
Bharatiya Nyaya Sanhita (BNS), 2023-Sections 115(2), 126(2), 3(5)Indian Penal Code-Sections 323, 341, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts04 May 2026Allowed
Abhishek Aggarwal & Anr. Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2026) 05 DEL CK 2123
IPC-Section 498A, 34Protection of Women from Domestic Violence Act, 2005-Section 12Hindu Marriage Act, 1956-Section 9
High Courts04 May 2026Allowed
Devender Sehrawat & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 05 DEL CK 2124
IPC-Sections 498A/406/506/34Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528