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Search 12,29,635 Indian judgments.

12,29,635 judgments in All Courts · page 283 of 61,482

High Courts06 Oct 2026Disposed Of

Bajaj Capital Ltd. Vs Uoi & Anr.

Delhi High Court · (2026) 10 DEL CK 0693

Companies Act, 1956Finance Act, 1994-Chapter VA, Section 65(105)(zzb), 65(19), 65(50), 96A, clause 96A(b)Sale of Goods Act, 1930-Section 2(7)
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High Courts06 Oct 2026Allowed

Ashok Kumar Aggarwal Vs Sushil Dewan & Ors.

Delhi High Court · (2026) 10 DEL CK 0701

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 380, 379Code of Criminal Procedure, 1973-Section 341, 340, 195(1)(b)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e)
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High Courts06 Oct 2026Dismissed

M/S Siddhivinayak Coal Carriers Pvt. Ltd. & Anr. Vs Coal India Limited & Ors.

Delhi High Court · (2026) 10 DEL CK 2342

Code of Civil Procedure, 1908-Order XXXVII, XLIII Rule 1, Section 104, VII Rule 10, VII Rule 10-A, IX Rule 9, IX Rule 13, XI Rule 21, XXI Rule 34, XXI Rule 72, XXI Rule 92, XXI Rule 105, XXI Rule 106, XXII Rule 9, XXII Rule 10, XXV Rule 2, XXXIII Rule 5, XXXIII Rule 7, XXXV Rule 3, XXXV Rule 4, XXXV Rule 6, XXXVIII Rule 2, XXXVIII Rule 3, XXXVIII Rule 6, XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2-A, XXXIX Rule 4, XXXIX Rule 10, XL Rule 1, XL Rule 4, XLI Rule 19, XLI Rule 21, XLI Rule 23, XLI Rule 23-A, XLVII Rule 4Commercial Courts Act, 2015-Section 13, 13(1), 13(1A)Arbitration and Conciliation Act, 1996-Section 37, 50
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High Courts06 Oct 2026Allowed

M/S S.S. Enterprises Vs UCO Bank & Ors.

Delhi High Court · (2026) 10 DEL CK 2341

Constitution of India-Article 226, 14, 19(1)(g), 21Prevention of Money-Laundering Act, 2002Prevention of Money-Laundering (Maintenance of Records) Rules, 2005-Rule 3, 7, sub-rule (1) of Rule 3, sub-rules 3 and 4 of Rule 7
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High Courts06 Oct 2026Dismissed

Sanjeev Singhal Vs Shefali Varma

Delhi High Court · (2026) 10 DEL CK 2327

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2A), 34(2)(b)(ii), Explanation 1 to Section 34(2), Explanation 2 to Section 34(2)(b)(ii), 37, 9, 11, 17, 31A, 75, 81, 48(2)(b), 28(1)(a), 28(3)Indian Contract Act, 1872-Section 25, 32, 35Registration Act, 1908-Section 17(1)(b), 49
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High Courts06 Oct 2026Dismissed

Ramesh Vs Smt. Geeta

Delhi High Court · (2026) 10 DEL CK 0882

CPC-Section 100, Order VII Rule 11Delhi Rent Control Act-Section 50Slum Areas (Improvement and Clearance) Act, 1956-Section 37A
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