High Courts02 Sept 2021Disposed Of
EX CPL Asit Kumar, Service No.925546-S Vs Union Of India & Ors
Delhi High Court · (2021) 09 DEL CK 0034
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 52 of 154
High Courts02 Sept 2021Disposed Of
Arun Kumar ,EX CPL 911056-R & Ors Vs Union Of India & Ors
Delhi High Court · (2021) 09 DEL CK 0033
High Courts02 Sept 2021Disposed Of
Raj Kanwar Vs Union Of India & Anr
Delhi High Court · (2021) 09 DEL CK 0032
High Courts02 Sept 2021Disposed Of
Novelty Merchants Private Limited Vs National Faceless Assessment Centre Delhi (Earlier National E- Assessment Centre, Delhi) & Ors
Delhi High Court · (2021) 09 DEL CK 0031
Income Tax Act, 1961 — Section 143(3), 144B, 144B(1)(xvi)(b), 144B(9), 156, 271AAC(1), 274
High Courts02 Sept 2021Disposed Of
Micro Labs Limited Vs Bristol Myers Squibb Holdings Ireland Unlimited Company & Ors
Delhi High Court · (2021) 09 DEL CK 0030
High Courts02 Sept 2021Dismissed
Anand Singh Vs Union Of India & Ors
Delhi High Court · (2021) 09 DEL CK 0029
Constitution Of India, 1950 — Article 226
High Courts02 Sept 2021Dismissed
Irfan @ Chhenu Vs State, Nct Of Delhi
Delhi High Court · (2021) 09 DEL CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302, 307Arms Act, 1959 — Section 25, 27
High Courts02 Sept 2021Disposed Of
Pushpa Builders Ltd Vs Vaish Cooperative Adarsh Bank Ltd
Delhi High Court · (2021) 09 DEL CK 0005
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule 3, Order 21 Rule 54(1A), Order 21 Rule 64, Section 151
High Courts02 Sept 2021Dismissed
M/S Suisse A LA Mode (P) (Ltd) Vs M/S Kapoor Enterprises
Delhi High Court · (2021) 09 DEL CK 0004
Constitution Of India, 1950 — Article 227Arbitration And Conciliation Act, 1996 — Section 34, 36(2), 36(3), 65, 81Micro, Small and Medium Enterprises Development Act, 2006 — Section 18, 18(1), 18(2), 18(3), 19
High Courts02 Sept 2021Disposed Of
Ravina And Associates Pvt Ltd & Anr Vs Central Bureau Of Investigation & Anr.
Delhi High Court · (2021) 09 DEL CK 0003
Code Of Criminal Procedure, 1973 — Section 102, 102(1), 173, 357, 451, 452, 453, 456, 457Income Tax Act, 1961 — Section 220(7), 226(4)Indian Penal Code, 1860 — Section 120B, 420
High Courts01 Sept 2021Dismissed
M/S India Off Set Printers Pvt Ltd & Anr Vs Intech Capital Ltd
Delhi High Court · (2021) 09 DEL CK 0037
Code Of Civil Procedure, 1908 — Section 151
High Courts01 Sept 2021
M/S Foodworld Vs Indian Railway Catering And Tourism Corporation Ltd
Delhi High Court · (2021) 09 DEL CK 0036
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A), 12(1), 16, 16(1)Indian Contract Act, 1872 — Section 7
High Courts01 Sept 2021Disposed Of
Atir Vs State Of Nct Delhi
Delhi High Court · (2021) 09 DEL CK 0012
Constitution Of India, 1950 — Article 19, 21, 226, 227Indian Penal Code, 1860 — Section 34, 147, 148, 149, 436, 480Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
High Courts01 Sept 2021Dismissed
Amrendra Kumar Vs Union Of India And Ors
Delhi High Court · (2021) 09 DEL CK 0010
High Courts01 Sept 2021Disposed Of
Pawan Kumar Chhabra Vs M/S Om Enterprises
Delhi High Court · (2021) 09 DEL CK 0009
Arbitration And Conciliation Act, 1996 — Section 11
High Courts01 Sept 2021Disposed Of
Bijender @ Binder Vs State
Delhi High Court · (2021) 09 DEL CK 0008
Code Of Criminal Procedure, 1973 — Section 161, 439, 439(2), 482Indian Penal Code, 1860 — Section 34, 120B, 201, 207, 302Arms Act, 1959 — Section 25, 27, 54, 59
High Courts01 Sept 2021Dismissed
CT/Peon Vijay Kumar Sharma Vs Union Of India & Ors.
Delhi High Court · (2021) 09 DEL CK 0007
High Courts01 Sept 2021Disposed Of
Ramkanwar & Ors Vs Union Of India & Ors
Delhi High Court · (2021) 09 DEL CK 0006
High Courts01 Sept 2021Disposed Of
Victoria Foods Private Limited Vs Rajdhani Masala Co. & Anr
Delhi High Court · (2021) 09 DEL CK 0002
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 29(2)(c), 29(3), 31, 103, 104, 135(2)(c)Copyright Act, 1957 — Section 63
High Courts01 Sept 2021Disposed Of
Garima Gupta Vs State
Delhi High Court · (2021) 09 DEL CK 0001
Indian Penal Code, 1860 — Section 120B, 406, 409, 420Insolvency and Bankruptcy Code, 2016 — Section 7, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 19, 20, 21Code Of Criminal Procedure, 1973 — Section 437(1), 437(3), 439(1)