Delhi High Court
LEGAL SUBJECT
Contract Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Karnataka HC Sends Defendants’ Amendment Bid Back, Says Court Must Check If It Supports Extra Evidence in Specific-Performance Appeal
The respondent obtained a decree for specific performance in O.S. No. 476/2013 on 21 July 2018.3 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Arbitrator In Dispute Over Construction Dues And Flat Allotment Under 2020 Agreement
The petitioner sought appointment of a sole arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996, relying on Clause 7 of an Agreement-cum-Memorandum of Understanding dated 12 September 2020 wit...2 MIN READ↗
Karnataka High Court
Wife’s Parents’ ₹40 Lakh House-Construction Claim Can Proceed As Son-In-Law’s 2020 Gift Deed May Mark Breach, Karnataka HC Says
The plaintiffs alleged that they spent approximately ₹40 lakh constructing and furnishing a house on land owned by defendant No. 1, their son-in-law, after relying on oral assurances that they could reside there for l...3 MIN READ↗
Karnataka High Court
Buyer Who Paid ₹75,000 Wins Sale-Deed Order For Late Seller’s Undivided Half-Share After Karnataka HC Rejects Unpleaded Hardship
The plaintiff alleged that Ashok agreed to sell his half share in two properties for ₹3,00,000 and received ₹75,000 as earnest money under an agreement dated 7 October 2005.3 MIN READ↗
Gauhati High Court
Assam HC Sets Aside MSME Bidder’s L1 Declaration, Says Procurement Preference Alone Cannot Excuse Mandatory Tender Shortfalls
The petitioner and respondent No. 5, M/s Vidur’s, participated in a tender for establishing a Material Recovery Facility and Waste-to-Compost plant at Makum Municipal Board, with an estimated value of ₹3,65,10,000.3 MIN READ↗
Gauhati High Court
Assam HC Quashes Fresh Tender For ₹90-Lakh Road Package, Says Acceptance Letter And Timely Security Formed Contract
The Public Works Roads Department (PWRD) invited tenders for road works under RIDF-XXX of NABARD.2 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds Setting Aside ₹653-Crore Award To Parcel Licensee Who Never Carried A Parcel, As It Had No Proof Of Loss
RSRTC accepted Bhagwati Enterprises’ bid to act as sole licensee for carrying parcels on its buses and issued a work order stating a licence period from 21 March 2005 to 20 March 2008.3 MIN READ↗
Gujarat High Court
Gujarat HC Quashes ₹1.33-Crore Maize-Dues FIR Against Former Director, Finding No Specific Role or Deception At Inception
The complainant, a maize trader, alleged that Anil Limited and its associated company owed ₹1,33,93,560 for maize supplied on credit.3 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Sole Arbitrator In Amazon-MA Enterprises Dispute Despite Three-Member Tribunal Clause
The parties entered into Master Service Agreement-I dated 1 April 2019 and Master Service Agreement-II dated 1 April 2020, both containing an arbitration clause providing for a three-member tribunal: one arbitrator no...2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Conviction Over ₹12 Lakh Loan, Says Signed Cheque Can Revive Time-Barred Debt
The complainant alleged that the accused borrowed ₹12,00,000 on 15 June 2014, agreeing to repay with interest, and later issued a cheque dated 27 April 2018 for the debt.2 MIN READ↗
Karnataka High Court
Widow’s Suit To Enforce Husband’s 1982 Land Agreement Fails As Karnataka HC Upholds Time Bar; Filed 11 Years After Fragmentation Act Repeal
The plaintiff sought specific performance of an unregistered agreement dated 13 January 1982, allegedly executed by the defendant in favour of her late husband for ₹3,000.3 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Declines To Entertain Waste-Tender Challenge Because Firm Had Not Bid, Directs Municipal Board To Decide Its Objection Within 2 Weeks
The petitioner challenged Conditions 4, 5, 6, 7 and 11 in the technical bid for a solid-waste-management tender issued by the Municipal Board, Mahuakhera Ganj.2 MIN READ↗
Punjab and Haryana High Court
PGIMER’s 20-Year Medical-Gas Contractors Lose Challenge As P&H HC Upholds 300-Bed Experience Criterion To Widen Competition
The petitioners, contractors providing repair and maintenance services for the Medical Gas Pipeline System (MGPS) at PGIMER, challenged the cancellation of an earlier tender and the issuance of a fresh tender with rev...3 MIN READ↗
Jharkhand High Court
Jharkhand HC Quashes Construction Firm’s Next-Tender Debarment: Show-Cause Notice Never Proposed It
The petitioner challenged a communication dated 11 November 2025 debarring it from participating in the respondents’ next tender.2 MIN READ↗
Patna High Court
Patna HC Upholds 10-Year Blacklisting Of Contractor For Submitting Forged Payment Certificate With Tender Bid
The petitioner, a registered contractor, participated in a tender for construction of a bridge and maintenance work.2 MIN READ↗
Madhya Pradesh High Court
MP HC Leaves Parking-Contract Cancellation Warning In Place After Contractor Stopped ₹19-Lakh First-Instalment Cheque
The petitioner was awarded a contract for four-wheeler parking for 2026–2027 and entered into a parking licence agreement with the respondent Nagar Parishad on 19 August 2026.1 MIN READ↗
CESTAT
CESTAT Sets Aside ₹30 Lakh Tax Demand On C&F Agent’s Reimbursed Freight: Client Was Consignor And Consignee, Agent Only Paid Transporters
Madhu Agencies, a registered Clearing and Forwarding (C&F) agent for Birla Tyres Ltd., received, warehoused, stored and dispatched tyres.2 MIN READ↗
Punjab and Haryana High Court
Gurgaon Plot Buyer’s Specific-Performance Decree Stands After P&H HC Finds She Was Ready Despite Seller’s Refund Offer
Smt. Rama Kansal sued for specific performance of an agreement to sell dated 2 August 1993, under which Smt. Sangeeta Malhotra, through her mother and attorney, agreed to transfer a plot for Rs. 7,78,596.2 MIN READ↗
Punjab and Haryana High Court
Auto Parts Maker Loses ₹28.33 Lakh Fire Claim After Stock Moved To Undeclared Warehouse Without Insurer Notice; P&H HC Upholds Denial
Gabriel India Ltd. held a Fire Floater Policy covering finished-goods stock at locations specified in the policy schedule.3 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Upholds Contractor’s Road-Bid Rejection Over Insufficient Hill-Cutting Experience And 79-Year-Old Engineer For High-Altitude Work
The petitioner, a registered ‘A’ category PWD contractor, challenged the Technical Evaluation Committee’s decision dated 11 May 2026 declaring his bid non-responsive.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Specific-Performance Buyers’ Permission To Deposit ₹37,907 Balance, Finds No Willful Default
The respondents obtained a decree for specific performance in O.S. No. 161/1996, directing the petitioners and other defendants to execute a sale deed upon payment of the balance consideration of ₹83,750 within three...2 MIN READ↗
Gauhati High Court
Gauhati HC Orders Return Of Supplier’s ₹1 Lakh EMD NSCs, Says Tender Required Supply, Not Commissioning
The petitioner participated in a quotation process for supplying tools and equipment and furnished earnest money of ₹1,00,000 in National Savings Certificates (NSCs). The quotation conditions provided for forfeiture o...2 MIN READ↗
Karnataka High Court
Developer Loses ₹2.31 Crore Compensation As Karnataka HC Upholds Set-Aside: Costs Of Unapproved Layout Work Didn’t Prove Landowners Benefited
The parties entered into development agreements for residential layouts. The agreements placed responsibility for obtaining statutory approvals and carrying out development on the developer. After the landowners termi...3 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Rs 2.01 Lakh Decree For Poultry-Feed Dealer, Including Rs 1.2 Lakh Bank Guarantee Invoked Without Notice
The plaintiff, a poultry-feed dealer, sued the appellant company and State Bank of Mysore for recovery of amounts claimed in connection with feed supplies, return of unsold feed, invocation of a bank guarantee, godown...2 MIN READ↗
Madras High Court
Madras HC Dismisses ₹1.35-Crore Detention-Charge Claim Against Shipping Agent, As Bills Named The Carrier It Represented
The plaintiff, a logistics provider, sued for recovery of ₹1,34,78,813 in detention charges, interest and compensation, alleging that delays in clearing and returning containers were not attributable to it3 MIN READ↗
Odisha High Court
Orissa HC Quashes Canal Tender Cancellation Over 31.17%-Below-Estimate Bid, Orders Fresh Review After Bidder Wasn’t Asked To Explain Price
The petitioner was found to be the L-1 bidder for irrigation work under Work Sl. No. 05, quoting 31.17% below the estimated cost.3 MIN READ↗
Madras High Court
Madras HC Rejects Composer’s ₹26 Lakh Copyright-Damages Claim For Lack Of Proof He Lost A Music Project to the Alleged Infringement
The plaintiff, a music composer, entered into a Commercial Music Contract Agreement (CMCA) with the first defendant, an advertising company, on 3 November 2014 to create music for an advertisement for the second defen...3 MIN READ↗
Delhi High Court
Delhi HC Orders Brothers To Repay Rs 5 Lakh Loan, Citing Their Admission Of Borrowing And Lack Of Proof Of Property-Sale Adjustment
The appellant-plaintiff sued to recover ₹10,34,000, alleging that he had advanced the respondents-defendants ₹5,00,000 on 14 December 2012, recorded in a promissory note, with interest at 3% per month.2 MIN READ↗
Delhi High Court
Delhi HC Appoints Sole Arbitrator In Jeeves–Streambox Dispute After Respondent Fails To Appear Despite Service
Jeeves Consumer Services Private Limited filed a petition seeking appointment of an arbitrator in a dispute with Streambox Media Private Limited.2 MIN READ↗No articles match these filters.