High Courts20 Apr 2026
New Delhi Municipal Council Vs Rajiv Kohli
Delhi High Court · (2026) 04 DEL CK 2195
Public Premises (Eviction of Unauthorized Occupants) Act, 1971-Sections 5 and 7Constitution of India-Article 14
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Search 12,33,556 Indian judgments.
12,33,556 judgments in All Courts · page 1,626 of 61,678
High Courts20 Apr 2026
Babu Khan (Deceased) Through His Lr Asheqeen Vs Delhi Development Authority & Anr.
Delhi High Court · (2026) 04 DEL CK 2196
Right to Information Act, 2005Constitution of India-Article 300-A, 226
High Courts20 Apr 2026
M/s Anj VC JV Vs National Highways Authority Of India
Delhi High Court · (2026) 04 DEL CK 2173
Arbitration and Conciliation Act, 1996-Section 29A(4), 11, 29A(1), 29-A, 23(4)
High Courts20 Apr 2026
Concertina Coils Private Limited And Ors. Vs Navdeep Sharma & Anr.
Delhi High Court · (2026) 04 DEL CK 2176
Arbitration and Conciliation Act, 1996-Section 9, 11, 21, 12(2), 17, Fourth Schedule
High Courts20 Apr 2026
Rajesh Guralmal Nagpal Vs RGA Fresh Fruit Pvt Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 2177
Arbitration and Conciliation Act, 1996-Section 29(A), 11(6), 29-A, 29A(1), 29A(3), 29A(4), 23(4)Civil Procedure Code, 1908-Section 151
High Courts20 Apr 2026
Gujral Resturants And Management Pvt Ltd & Anr. Vs Sky High & Anr.
Delhi High Court · (2026) 04 DEL CK 2179
Arbitration and Conciliation Act, 1996-Section 9, 11, 12(2), 17, 21Code of Civil Procedure-Order 23 Rule 1, clause (3)Limitation Act, 1963-Section 14
High Courts20 Apr 2026Allowed
Tavasya SSF (C/O Tavasya Capital Managers LLP) Vs Ministry Of External Affairs & Anr.
Delhi High Court · (2026) 04 DEL CK 2182
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 16, 7, 8, 12(2)
High Courts20 Apr 2026
GKB Hi-Tech Lenses Private Limited & Ors. Vs Essilor India Private Limited & Ors.
Delhi High Court · (2026) 04 DEL CK 2183
Arbitration and Conciliation Act, 1996-Section 9, 17, 21, 12(2)CPC-Order VII Rule 10, I Rule 10, Section 151
High Courts20 Apr 2026
Mr Sundeep Singh Rekhi & Anr. Vs Ms Kavita Saxena
Delhi High Court · (2026) 04 DEL CK 2185
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 37, 16, 12(2), Fourth Schedule
High Courts20 Apr 2026
Punit Balan Studios Private Limited & Ors. Vs Medallin Sports Private Limited
Delhi High Court · (2026) 04 DEL CK 2189
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 8, 11(6-A), 16, 37, 12(2), Fourth Schedule
High Courts20 Apr 2026
Randstad India Private Limited Vs B9 Beverages Limited
Delhi High Court · (2026) 04 DEL CK 2239
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6-A), 12(2), 16, 21, 37, Fourth Schedule
High Courts20 Apr 2026Allowed
Dr. Deepanjali Gupta & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2099
IPC-Sections 341, 323, 324, 506, 34, 354, 354A, 452, 509Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026
Jakir Mailk Vs Vivek Mishra
Delhi High Court · (2026) 04 DEL CK 2100
Negotiable Instruments Act, 1881-Section 138
High Courts20 Apr 2026
Vijay Verma Vs M/S Aggarwal Traders Doors Ltd & Anr.
Delhi High Court · (2026) 04 DEL CK 2103
Negotiable Instruments Act, 1881-Section 138Cr.P.C.-Section 251, 319
High Courts20 Apr 2026
Parnit Kumar Vs The State Gnct Of Delhi Through Sho & Anr.
Delhi High Court · (2026) 04 DEL CK 2105
Indian Penal Code-Sections 498A, 406, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Amit Kumar Shrivastava & Ors. Vs State Government Of NCT Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2107
IPC-Sections 498-A, 406, 34, 506Dowry Prohibition Act, 1961-Sections 3, 4BNSS-Section 528
High Courts20 Apr 2026Allowed
Jai Bhagwan & Ors. Vs State NCT of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2108
IPC-Sections 498A/406/509/34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026
Susan Dhawan Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2109
IPC-Sections 279, 337, 338Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Rohit Bharadwaj & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2110
Indian Penal Code-Sections 498A, 406, 34, 354, 377Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts20 Apr 2026Allowed
Deepak Wasson Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 04 DEL CK 2113
Information Technology Act, 2000-Sections 43/66IPC-Sections 498A/406Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528