High Courts13 Sept 2021
Sangeeta Bahl Vs Surindra Mahajan & Ors
Delhi High Court · (2021) 09 DEL CK 0299
Code Of Civil Procedure, 1908 — Order 33 Rule 3
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 49 of 154
High Courts13 Sept 2021Allowed
Mayank Agrawal Vs Jaiprakash Associates Limited
Delhi High Court · (2021) 09 DEL CK 0298
High Courts13 Sept 2021Disposed Of
Akash Builders Thru. A.R. Vs Union Of India Thru Sr.Den -Works Northern Railway
Delhi High Court · (2021) 09 DEL CK 0297
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts13 Sept 2021Disposed Of
Akash Builders Thru. A.R. Vs Union Of India Thru Sr.Den -V Northern Railway
Delhi High Court · (2021) 09 DEL CK 0296
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts13 Sept 2021Dismissed
Union Of India Vs M/S Rama Contractor
Delhi High Court · (2021) 09 DEL CK 0295
Constitution Of India, 1950 — Article 141, 142Arbitration And Conciliation Act, 1996 — Section 34, 34(3)Factories Act, 1948 — Section 106
High Courts13 Sept 2021Dismissed
Delhi Transport Corportation Vs Late Sh. Samay Singh Through Lrs
Delhi High Court · (2021) 09 DEL CK 0294
Constitution Of India, 1950 — Article 226
High Courts13 Sept 2021Disposed Of
Nemai Chand Ghose Vs Union Of India Ministry Of Defence Thr. Its Secretary & Anr
Delhi High Court · (2021) 09 DEL CK 0293
High Courts13 Sept 2021Disposed Of
Technocrats Advisory Services Private Limited Vs Union Of India Through The Ministry Of Road Transport And Highways
Delhi High Court · (2021) 09 DEL CK 0049
Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts13 Sept 2021Disposed Of
Anju Parwani And Anr. & Anr. Vs Ashwani Parwani And Anr & Anr
Delhi High Court · (2021) 09 DEL CK 0048
High Courts13 Sept 2021Disposed Of
KLA Const Technologies Pvt. Ltd Vs Embassy Of Islamic Republic Of Afghanistan
Delhi High Court · (2021) 09 DEL CK 0047
Code Of Civil Procedure, 1908 — Order 21 Rule 11(2)Arbitration And Conciliation Act, 1996 — Section 11, 36
High Courts10 Sept 2021
Shree Pacetronix Vs Dr. Ram Manohar Lohia Hospital & Anr.
Delhi High Court · (2021) 09 DEL CK 0322
High Courts10 Sept 2021Dismissed
Odeon Builders Pvt Ltd Vs NBCC (India) Ltd
Delhi High Court · (2021) 09 DEL CK 0321
Code Of Civil Procedure, 1908 — Section 104, 105, 129, Order 43, Order 43 Rule 1Delhi High Court (Original Side) Rules, 2018 — Rule 5Delhi High Court (Original Side) Rules, 1967 — Rule 4
High Courts10 Sept 2021Dismissed
Satpal Singh Vs North Delhi Municipal Corporation & Ors
Delhi High Court · (2021) 09 DEL CK 0320
High Courts10 Sept 2021Dismissed
Corporal Gautam Karmakar Vs Union Of India & Ors
Delhi High Court · (2021) 09 DEL CK 0319
High Courts10 Sept 2021Disposed Of
BL Gupta Construction Private Limited Vs National E-Assessment Centre & Ors. .
Delhi High Court · (2021) 09 DEL CK 0318
High Courts10 Sept 2021Disposed Of
Eaton Power Quality Pvt Ltd Vs Competition Commission Of India & Ors
Delhi High Court · (2021) 09 DEL CK 0067
Constitution Of India, 1950 — Article 226Competition Act, 2002 — Section 3, 4, 5, 6, 6(1), 6(2), 6(2A), 26(1), 26(2), 26(5), 26(8), 27, 29, 29(1A), 30, 31, 31(6), 31(7), 33, 36, 37, 38, 53AGeneral Clauses Act, 1897 — Section 21
High Courts10 Sept 2021Dismissed
Rayrikh Sagar Vs Pushpa Devi & Ors.
Delhi High Court · (2021) 09 DEL CK 0066
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Transfer Of Property Act, 1882 — Section 52
High Courts10 Sept 2021Dismissed
Jitendra Singh & Ors. Vs Union Of India & Anr
Delhi High Court · (2021) 09 DEL CK 0062
Constitution Of India, 1950 — Article 32, 226, 226(1), 226(2)
High Courts10 Sept 2021Disposed Of
Bhupinder Singh Bullar Vs Directorate Of Gurdwara Elections & Anr.
Delhi High Court · (2021) 09 DEL CK 0061
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Delhi Sikh Gurudwara Act, 1971 — Section 4
High Courts10 Sept 2021Disposed Of
Patel Engineering Limited Vs Himachal Pradesh Power Corporation Limited
Delhi High Court · (2021) 09 DEL CK 0060
Arbitration And Conciliation Act, 1996 — Section 29A(4)