High Courts03 Aug 2026
Ravikant & Ors. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4450
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989
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11,95,658 judgments in All Courts · page 324 of 59,783
High Courts03 Aug 2026
Sh. Sanjeet Mishra & Anr. Vs Union Of India
Delhi High Court · (2026) 08 DEL CK 4456
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124-A
High Courts03 Aug 2026
Union Of India & Ors. Vs Renu
Delhi High Court · (2026) 08 DEL CK 4477
Central Civil Service (Temporary Service) Rules, 1965-Rule 5(1)(a), 5(1)
High Courts03 Aug 2026
B4S Solutions Private Limited Vs ATC Telecom Infrastre Pvt. Ltd.
Delhi High Court · 2024 INSC 403
Arbitration and Conciliation Act, 1996-Section 9, 11(6), 21, 28(1)(a), 28(3), 31(3), 34Indian Evidence Act, 1872-Section 58, 91, 92, 101, 102, 115Bharatiya Sakshya Adhiniyam, 2023-Section 104
High Courts03 Aug 2026
National Highways Authority of India Vs The Louis Berger Group Inc. JV With M/s. Cowi A/S
Delhi High Court · 2026 INSC 76
Arbitration and Conciliation Act, 1996-Section 34, 21, 34(2), 34(2A), 34(2)(a)(iii), 34(2)(a)(iv), 18, 16
High Courts03 Aug 2026Dismissed
Mcnally Bharat Engineering Company Limited Vs Metso India Pvt. Ltd.
Delhi High Court · 2026 INSC 717
Arbitration and Conciliation Act, 1996-Section 34, 21, 37(1)(b)Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(10), 3(11), 14, 18, 29, 30(1), 30(2), 30(4), 31, 60(6)Competition Act, 2002-Section 5
High Courts03 Aug 2026Dismissed
Shri Shyam Lal Garg & Anr. Vs State Of Nct Of Delhi
Delhi High Court · (2026) 08 DEL CK 4457
Code of Criminal Procedure, 1973-Section 482, 156(3), 161, 91Indian Penal Code, 1860-Sections 420/406/120-B
High Courts03 Aug 2026
Union Of India Through Dy Chief Engineer Construction Moradabad Vs MS Pragati Construction Consultants
Delhi High Court · (2026) 08 DEL CK 4463
Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iv), 16Indian Contract Act, 1872-Section 73, 74
High Courts03 Aug 2026
Valency Agro Private Limited Vs Star Agri Warehousing And Collateral Management Limited & Ors.
Delhi High Court · 2024 INSC 850
Arbitration and Conciliation Act, 1996-Section 9, 42, 2(2)
High Courts03 Aug 2026
Sudhakar Tiwari Vs DDA
Delhi High Court · (2026) 08 DEL CK 4517
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 34
High Courts03 Aug 2026
M/s Intec Capital Ltd Vs M/s Jainsons Packers Through Its Partner Sh Ankur Jain & Ors.
Delhi High Court · (2026) 08 DEL CK 4518
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12(2)
High Courts03 Aug 2026
Gurinder Pal Singh Vs Ashimara Housing Pvt. Ltd.
Delhi High Court · (2026) 08 DEL CK 4520
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12(2)
High Courts03 Aug 2026
The Commissioner Of Customs ICD, Patparganj, New Delhi Vs M/s. Siddhachalam Exports Pvt. Ltd.
Delhi High Court · (2026) 08 DEL CK 4266
Customs Act, 1962-Section 130, 75A, 75, 129A(1), 128A, 128, 125, 74, 27A, 28AA, 51Customs, Central Excise Duties and Service Tax Drawback Rules, 1995-Rule 13
High Courts03 Aug 2026
Sh. V.K. Sharma Vs Ms. Shobha Joshi & Ors.
Delhi High Court · (2026) 08 DEL CK 4233
Companies Act, 1956-Section 483, 531Land Revenue Code
High Courts03 Aug 2026
Uma Shankar Sharma Vs State (Govt) Of NCT Delhi & Anr.
Delhi High Court · (2026) 08 DEL CK 4234
Constitution of India-Article 14
High Courts03 Aug 2026
Mohd Ikhalq Vs Zamiruddin & Anr.
Delhi High Court · (2026) 08 DEL CK 4295
Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e), 25-BIndian Evidence Act, 1872-Section 116
High Courts03 Aug 2026
Shruti Jain Vs Manoj Jain
Delhi High Court · (2026) 08 DEL CK 4294
Code of Civil Procedure, 1908-Section 24, 151Hindu Marriage Act, 1955-Section 13(1)(ia) and (ib)
High Courts03 Aug 2026
Mohd Ikhalq Vs Zamiruddin & Anr.
Delhi High Court · (2026) 08 DEL CK 4214
Delhi Rent Control Act, 1958-Section 25-B(8), 25B(8), 14(1)(e), 25-BIndian Evidence Act, 1872-Section 116
High Courts03 Aug 2026
Afzal Baig & Ors. Vs Mohammad Haroon
Delhi High Court · (2026) 08 DEL CK 4293
Delhi Rent Control Act, 1958-Section 25-B(8), 25B, 14(1)(e), 14(1)(g)Code of Civil Procedure, 1908-Section 151
High Courts03 Aug 2026
Shruti Jain Vs Manoj Jain
Delhi High Court · (2026) 08 DEL CK 4215
Code of Civil Procedure, 1908-Section 24, 151Hindu Marriage Act, 1955-Section 13(1)(ia) and (ib)