High Courts07 Jan 2020Disposed Of
Sunita Bharti Vs Union Of India & Anr
Delhi High Court · (2020) 01 DEL CK 0078
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 7
COURT ARCHIVE
Delhi High Court judgments, 2020
3,448 judgments · page 171 of 173
High Courts07 Jan 2020Allowed
Kunwar Pal Vs State
Delhi High Court · (2020) 266 DLT 422
Indian Penal Code, 1860 — Section 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 221, 482Evidence Act, 1872 — Section 113A
High Courts07 Jan 2020Disposed Of
Har Sarup Bhasin Vs M/S Origo Commodities India Pvt. Ltd
Delhi High Court · (2020) 2 RCR(Criminal) 843 : (2020) 266 DLT 578 : (2020) BC(Del) 76
Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)Companies Act, 2013 — Section 2(53), 149(2), 149(12), 168
High Courts07 Jan 2020Dismissed
Deepak Jonia Vs State
Delhi High Court · (2020) 266 DLT 350
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 304B, 498A
High Courts07 Jan 2020Allowed
Arun Kumar & Ors Vs State & Anr
Delhi High Court · (2020) 01 DEL CK 0033
High Courts07 Jan 2020Allowed
Niraj Kumar Pandey Vs State ( Govt Of Nct Of Delhi) & Ors
Delhi High Court · (2020) 01 DEL CK 0032
High Courts07 Jan 2020Allowed
Pawan Sharma Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2020) 01 DEL CK 0030
High Courts07 Jan 2020
Vandana Tyagi And Anr Vs Government Of National Capital Territory Of Delhi (Gnctd) And Ors
Delhi High Court · (2020) 01 DEL CK 0015
Mental Healthcare Act, 2017 — Section 2(a), 2(c), 2(g), 2(s), 126Rights of Persons with Disabilities Act, 2016 — Section 14National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 2(g), 2(h)
High Courts07 Jan 2020Dismissed
G + H Schallschutz Gmbh Vs M/S. Bharat Heavy Electricals Ltd
Delhi High Court · (2020) 01 DEL CK 0014
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(a)(iii), 34(2)(a)(iv)Sale of Goods Act, 1930 — Section 31, 36, 44, 56Indian Contract Act, 1872 — Section 56, 65, 73, 74
High Courts07 Jan 2020
Kiran Lohia Vs State & Ors
Delhi High Court · (2020) 01 DEL CK 0013
Constitution of India, 1950 — Article 32, 136, 141, 144, 215, 226Contempt of Courts Act, 1971 — Section 2(b), 2(c), 2(c)(ii), 2(c)(iii), 12, 12(1), 19(2), 19(2)(c)Code of Civil Procedure, 1908 — Section 47
High Courts06 Jan 2020Disposed Of
Well Protect Manpower Pvt. Ltd Vs Delhi Development Authority And Ors
Delhi High Court · (2020) 01 DEL CK 0366
Constitution of India, 1950 — Article 226General Financial Rules, 2005 — Rule 160, 160(xiv)
High Courts06 Jan 2020
Shenzhen Shandong Nuclear Power Construction Company Limited Vs Vedanta Limited
Delhi High Court · (2020) 01 DEL CK 0190
Code Of Civil Procedure, 1908 — Order 21 Rule 1Arbitration And Conciliation Act, 1996 — Section 9
High Courts06 Jan 2020Disposed Of
Himanshu Vs East Delhi Municipal Corporation And Ors
Delhi High Court · (2020) 01 DEL CK 0113
High Courts06 Jan 2020Disposed Of
Harsh Goyal Vs Union Of India & Ors
Delhi High Court · (2020) 01 DEL CK 0112
High Courts06 Jan 2020Disposed Of
Avinash Chand Gupta Vs Union Of India And Ors
Delhi High Court · (2020) 01 DEL CK 0111
High Courts06 Jan 2020Allowed
Gail (India) Ltd Vs Pioneer Gas Power Ltd.
Delhi High Court · (2020) 01 DEL CK 0110
Arbitration & Conciliation Act, 1996 — Section 16, 19, 23, 25, 29A(4)
High Courts06 Jan 2020
Surender Kamboj Vs Virender Singh & Ors
Delhi High Court · (2020) 267 DLT 502
Limitation Act, 1963 — Article 58, 110Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 6 Rule 16Benami Transactions (Prohibition) Act, 1988 — Section 2(9), 4
High Courts06 Jan 2020Dismissed
Badri Singh Vinimay Private Limited Vs MMTC Limited
Delhi High Court · (2020) 01 DEL CK 0108
Rules of Arbitration of the Indian Council of Arbitration, — Rule 15, 15(i), 15(ii), 15(ii)(e), 18Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 16, 21, 34, 43(1)
High Courts06 Jan 2020Disposed Of
Gian Gupta Prop. Of M/S. Gee Gee International Vs MMTC Ltd
Delhi High Court · (2020) 01 DEL CK 0107
Arbitration & Conciliation Act, 1996 — Section 11, 14, 14(2), 18, 34, 34(2)(b)(ii)Arbitration Act, 1940 — Section 28