Code of Civil Procedure, 1908-Section 100, Order XLII, XXIII Rule 1, 2 Rule 2, XXXIVSpecific Relief Act-Section 38Arbitration and Conciliation Act, 1996-Section 8, 34

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High Courts04 Aug 2026

Brij Raj & Anr. Vs Chand Babu

Delhi High Court · (2026) 08 DEL CK 4410

CPC-Section 100, 96 read with Section 41

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High Courts04 Aug 2026

Kailash Chand & Anr. Vs Prem Chand & Ors.

Delhi High Court · (2026) 08 DEL CK 4411

Code of Civil Procedure, 1908-Section 96Indian Succession Act, 1925-Section 276, 63Indian Evidence Act, 1872-Section 68

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High Courts04 Aug 2026

Bijender Singh Vs Govt. Of N.C.T. Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4413

Constitution of India-Article 226CCS(Pension) RulesF.R.S.R

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High Courts04 Aug 2026

Dilshad Bano & Ors. Vs Union Of India

Delhi High Court · (2026) 08 DEL CK 4435

Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 124-A

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High Courts04 Aug 2026

Amrit Singh Mehta Trading As Mehta Cosmetics Vs Controller General Of Patents, Designs And Trade Marks

Delhi High Court · (2026) 08 DEL CK 4464

Constitution of India-Article 226Trade Marks Act, 1999-Section 25(3), 25Right to Information Act, 2005

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High Courts04 Aug 2026

Dr. Bela Shah Vs Indian Council Of Medical Research & Ors.

Delhi High Court · (2026) 08 DEL CK 4479

Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 145, 2(a), 11, 12, 12(2)(b), 13, 13(2), 14, 14(3), 14(4), 15Central Civil Services (Temporary Service) Rules, 1985-Rule 2(a), 5(1)(a)Public Servants (Inquiries) Act, 1850

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High Courts04 Aug 2026

Federal Bank Ltd. Vs Vikas Gupta

Delhi High Court · (2026) 08 DEL CK 4505

Constitution of India-Article 226, 227Industrial Disputes Act, 1947Indian Evidence Act

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High Courts04 Aug 2026Allowed

Vikash Vs The State Govt Of NCT Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4519

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 528Indian Penal Code, 1860-Sections 366, 376(2)(n), 506(II), 363Protection of Children from Sexual Offences Act, 2012-Section 5(l), 6, 29, 30

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High Courts04 Aug 2026Dismissed

I F Hussain Vs Jitender Kharbanda & Anr.

Delhi High Court · (2026) 08 DEL CK 4521

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 156(3), 200Right to Information Act, 2005

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High Courts04 Aug 2026

Oyo Hotels And Homes Pvt Ltd Vs Manas Ranjan Jena

Delhi High Court · (2026) 08 DEL CK 4514

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High Courts04 Aug 2026

Hemant Kumar Gautam Vs Subhash Chandra Arora & Ors.

Delhi High Court · (2026) 08 DEL CK 4515

Arbitration and Conciliation Act, 1996-Section 9, 11(6), 11, 12(2), 17

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High Courts04 Aug 2026Allowed

Holitech India Private Limited Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4265

Customs Act, 1962-Chapter XIVA, Section 127B, 127C, 127C(2), 127C(3), 127C(4), 127C(5), 127C(5A), 127C(7), 127C(8), 127C(8A), 127C(10), 127C(11), 127C(12)Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017Finance Act, 2025

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High Courts04 Aug 2026

Obinna Theodore Onyento Vs Union Of India & Ors.

Delhi High Court · (2026) 08 DEL CK 4222

Foreigners Act, 1946

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High Courts04 Aug 2026

Food Corporation Of India & Ors. Vs Prasant Kumar Satapathy

Delhi High Court · (2026) 08 DEL CK 4223

Code of Civil Procedure, 1908-Section 151Food Corporation of India (Staff) Regulations, 1971-Regulation 22(2A), 58

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High Courts04 Aug 2026

Union Of India & Anr. Vs Pooja Khanna

Delhi High Court · (2026) 08 DEL CK 4224

Indian Penal Code, 1860-Section 419/420/467/471/34The Notaries Act, 1952-Section 3, 4, 5, Sub-section 2 of Section 5, 7A, 9, 10, 12, 15The Notaries Rules, 1956-Rule 3, 4, 6, 7, 7A, 8, 8(1)(c), 8(4), 8(4A)

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High Courts04 Aug 2026

Vipin Jain Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2026) 08 DEL CK 4305

Bharatiya Nyaya Sanhita, 2023-Sections 289/125(a)IPC-Sections 287/337Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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