High Courts07 Oct 2026Disposed Of
Rana Pratap Singh Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 0653
BSF Act, 1968-Section 40, 46, 16(D)
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12,29,635 judgments in All Courts · page 265 of 61,482
High Courts07 Oct 2026Dismissed
Mrs. Shakti Sagar Vs The Delhi Law House & Ors.
Delhi High Court · (2026) 10 DEL CK 4792
Code of Civil Procedure, 1908 (CPC)-Order XXXIX Rules 1 and 2Specific Relief Act, 1963Guardians and Wards Act, 1890
High Courts07 Oct 2026Allowed
Aakash Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2026) 10 DEL CK 4783
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 528Indian Penal Code, 1860-Sections 323, 354, 376, 419, 511, 148, 149, 427, 506, 307Criminal Procedure Code, 1973-Section 164
High Courts07 Oct 2026Dismissed
Vijay Kumar Arora Vs Subhash Chand Gupta
Delhi High Court · (2026) 10 DEL CK 4835
Delhi Rent Control Act, 1958-Section 25-B(8), 25(B), 25-B(4), 14(1)(e)Code of Civil Procedure, 1908-Order VI Rule 17, II Rule 3
High Courts07 Oct 2026Dismissed
M/S Sanjeevni Infra Projects Limited Vs Union Of India & Anr.
Delhi High Court · (2026) 10 DEL CK 0579
Arbitration and Conciliation Act, 1996-Section 9
High Courts07 Oct 2026Dismissed
Niranjan Majumdar Vs Tejpal (Since Deceased) Through Lrs & Ors.
Delhi High Court · (2026) 10 DEL CK 0568
Delhi Rent Control Act, 1958-Section 25B(8), 25-B(8), 25(B)
High Courts07 Oct 2026Dismissed
Siya Ram Singh & Anr. Vs Sh. Vijay Kumar Farshwal (Deceased) Through Legal Heirs
Delhi High Court · (2026) 10 DEL CK 2363
Delhi Rent Control Act, 1958-Section 25-B(8), 25-(B), 14(1)(e), Chapter III-ASlum Areas (Improvement and Clearance) Act, 1956-Section 19(1)(a)
High Courts07 Oct 2026Dismissed
Shashwat Kesarwani & Anr. Vs Anil Kumar Singh & Ors.
Allahabad High Court · (2026) 10 AHC CK 0601
Code of Civil Procedure, 1908-Order VII Rule 11, I Rule 10, 10, 21, 2 Rule 2, 7 Rule 7, Section 20Specific Relief Act, 1963-Section 17, 19Limitation Act, 1963-Section 2(j), 3, 4 to 24, Article 54, 59, 113, 120
High Courts07 Oct 2026Disposed Of
M/S Redcliffe Lifetech Pvt. Ltd. Vs Lifespan Wellness Private Limited
Delhi High Court · (2026) 10 DEL CK 0599
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12(2)
High Courts07 Oct 2026Disposed Of
Sunstone Education Technology Pvt. Ltd. (Now Known As Elevate Education Technology Pvt. Ltd.) Vs Atlastdeal International College Pvt. Ltd.
Delhi High Court · (2026) 10 DEL CK 0598
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12(2)
High Courts07 Oct 2026Disposed Of
Multicoat Coating Technologies Private Limited Vs M/s Council Of Scientific And Industrial Research (CSIR)
Delhi High Court · (2026) 10 DEL CK 0595
Arbitration and Conciliation Act, 1996-Section 11, 12(2), 11(6)
High Courts07 Oct 2026Dismissed
Shri Mahinder Kumar Khanna HUF & Ors. Vs Mahanagar Telephone Nigam Ltd
Delhi High Court · (2026) 10 DEL CK 0593
High Courts07 Oct 2026Disposed Of
Ajmal FC & Anr. Vs Sh Anuj Gupta & Ors.
Delhi High Court · (2026) 10 DEL CK 0592
Arbitration and Conciliation Act, 1996-Section 9, 17, 12(2)
High Courts07 Oct 2026Disposed Of
Sushil Kumar Vs India Graphene Engineering And Innovation Centre
Delhi High Court · (2026) 10 DEL CK 0591
Arbitration and Conciliation Act of 1996-Section 11, 11(6), 12(2)
High Courts07 Oct 2026Dismissed
M/S Redcliffe Lifetech Pvt Ltd Vs Connect And Heal Primary Care Pvt. Ltd.
Delhi High Court · (2026) 10 DEL CK 0590
High Courts07 Oct 2026Disposed Of
Brandavan Food Products Vs Indian Railway Catering And Tourism Corporation Limited & Ors.
Delhi High Court · (2026) 10 DEL CK 0589
Arbitration and Conciliation Act, 1996-Section 12(2), 9, 17
High Courts07 Oct 2026Disposed Of
M/s. Keshari Multi Functional Complex Pvt Ltd Vs Rail Land Development Authority
Delhi High Court · (2026) 10 DEL CK 0586
Indian Stamp Act, 1899
High Courts07 Oct 2026Partly Allowed
Battula Srinu @ Mataye Kottu Srinu Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · 2023 INSC 988
IPC-Section 120-B(1), 302 read with Section 34Cr.P.C.-Section 161, 313, 428Indian Evidence Act, 1872-Section 65-B, 65-B(4)
High Courts07 Oct 2026
Shaik Meeramma & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0697
Andhra Pradesh Municipal Act, 1965-Sections 189, 191, 192, 360, 361Constitution of India-Articles 226, 14, 21, 300-ACPC-Section 151
High Courts07 Oct 2026
Shaik Meeramma & Anr. Vs The State Of Andhra Pradesh & Ors.
Andhra Pradesh High Court · (2026) 10 AP CK 0700
Andhra Pradesh Municipal Act, 1965-Sections 189, 191, 192, 360, 361Constitution of India-Article 226, 14, 21, 300-ACPC-Section 151