High Courts07 Dec 2021
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2021) 12 DEL CK 0043
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 24, Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 10 of 154
High Courts07 Dec 2021Dismissed
Marsons Electrical Industries Vs Fedders Lloyd Corporation Ltd
Delhi High Court · (2021) 12 DEL CK 0042
Arbitration And Conciliation Act, 1996 — Section 11, 21, 34Negotiable Instruments Act, 1881 — Section 138
High Courts07 Dec 2021Dismissed
Mohd.Suleman Vs North Delhi Municipal Corporation (NDMC) And Ors
Delhi High Court · (2021) 12 DEL CK 0041
High Courts07 Dec 2021Disposed Of
Oriental Insurance Co. Ltd. Vs Sunita Sethi & Ors.
Delhi High Court · (2021) 12 DEL CK 0040
High Courts07 Dec 2021Dismissed
Longjian Kec (JV) Through Gm, Projects Vs Commissioner And Anr
Delhi High Court · (2021) 12 DEL CK 0039
Employees Compensation Act, 1923 — Section 4(1)(3)(b)Building and Other Construction Workers (Regulation of Employment. And Conditions of Service) Act, 1996 — Section 15
High Courts07 Dec 2021Dismissed
Shabana Azmi Vs M/S National Fertilizers Limited & Anr
Delhi High Court · (2021) 12 DEL CK 0038
Arbitration And Conciliation Act, 1996 — Section 8
High Courts07 Dec 2021Disposed Of
M/S Inderjit Mehta Constructions Pvt Ltd Vs Union Of India & Anr.
Delhi High Court · (2021) 12 DEL CK 0037
Constitution Of India, 1950 — Article 12Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts07 Dec 2021Disposed Of
Simplex Infrastructures Limited Vs Director General Married Accommodation Project
Delhi High Court · (2021) 12 DEL CK 0036
Arbitration And Conciliation Act, 1996 — Section 11, 12
High Courts07 Dec 2021Disposed Of
M/S M P Tyagi Engineers And Contractors Vs Union Of India & Ors
Delhi High Court · (2021) 12 DEL CK 0035
Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts06 Dec 2021Dismissed
Avantha Holdings Ltd Vs CG Power And Industrial Solutions Ltd
Delhi High Court · (2021) 12 DEL CK 0230
Code Of Civil Procedure, 1908 — Order 1 Rule 8Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 37, 45, 48(1)(a), 50, 50(1)(a)Companies Act, 2013 — Section 130, 212
High Courts06 Dec 2021
North Delhi Municipal Corporation Vs Surender Kumar
Delhi High Court · (2021) 12 DEL CK 0050
Industrial Disputes Act, 1947 — Section 17B
High Courts06 Dec 2021Dismissed
Snehlata Vs Mahindra And Mahindra Finance Ltd
Delhi High Court · (2021) 12 DEL CK 0049
Arbitration And Conciliation Act, 1996 — Section 9
High Courts06 Dec 2021Dismissed
Aman News Vs Sdmc And Ors
Delhi High Court · (2021) 12 DEL CK 0048
Constitution Of India, 1950 — Article 226
High Courts06 Dec 2021Disposed Of
Kapil Tanwar Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2021) 12 DEL CK 0047
High Courts06 Dec 2021Disposed Of
Onkar Sharma Vs North Delhi Municipal Corporation
Delhi High Court · (2021) 12 DEL CK 0046
High Courts06 Dec 2021Dismissed
Rajeev Kapoor Vs Janak Kapoor & Anr.
Delhi High Court · (2021) 12 DEL CK 0033
Code Of Civil Procedure, 1908 — Order 8 Rule 6(A), Order 8 Rule 6(B), Order 8 Rule 6(C), Order 8 Rule 6(D), Order 8 Rule 6(E), Order 8 Rule 6(F), Order 8 Rule 6(G), Order 7 Rule 11Limitation Act, 1963 — Section 3(2)(b)Hindu Marriage Succession Act, 1956 — Section 14(1), 14(2)
High Courts06 Dec 2021Disposed Of
Vidya Rani Garg & Anr Vs M/S Feetoes
Delhi High Court · (2021) 12 DEL CK 0010
Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts03 Dec 2021Allowed
Ram Sevak Vs State
Delhi High Court · (2021) 12 DEL CK 0034
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts03 Dec 2021Allowed
R.N.Bhat Vs Life Insurance Corporation Of India Through: Its Chairman
Delhi High Court · (2021) 12 DEL CK 0019
Constitution Of India, 1950 — Article 12
High Courts03 Dec 2021Dismissed
Shardhanand And Anr Vs Krishan Pal And Ors.
Delhi High Court · (2021) 12 DEL CK 0018
Delhi Land Revenue Act, 1954 — Section 26, 72