High Courts25 Aug 2021Dismissed
GP CAPT Atul Jain Vs NCLAT & Ors
Delhi High Court · (2021) 08 DEL CK 0191
National Company Law Tribunal Rules, 2016 — Rule 38, 51Insolvency And Bankruptcy Code, 2016 — Section 7, 61
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 55 of 154
High Courts25 Aug 2021Disposed Of
Pramod Gupta & Anr Vs Cyber Media Research And Services Ltd & Anr
Delhi High Court · (2021) 08 DEL CK 0190
High Courts25 Aug 2021Disposed Of
M/S Rajiv Gandhi Cancer Institute And Research Centre Vs Regional Provident Fund Commissioner, Delhi ( North )
Delhi High Court · (2021) 08 DEL CK 0189
Constitution Of India, 1950 — Article 226, 227Employees' Provident Fund & Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7I, 7Q, 11(1), 11(2), 14, 14B, 15(2)
High Courts25 Aug 2021Disposed Of
Delhi Parshashan Vikas Vibhag Industrial Employees Union Vs Department Of Social Welfare & Ors
Delhi High Court · (2021) 08 DEL CK 0188
General Financial Rules, 2017 — Rule 149Industrial Disputes Act, 1947 — Section 33
High Courts25 Aug 2021Allowed
Gaurav Enterprises Vs Union Of India & Ors
Delhi High Court · (2021) 08 DEL CK 0187
Constitution Of India, 1950 — Article 226, 227Employees' Provident Fund & Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7I, 7Q, 11(1), 11(2), 14, 14B, 15(2)
High Courts25 Aug 2021Partly Allowed
M/S Johnson And Johnson Pvt Ltd Vs All India Institute Of Medical Sciences New Delhi
Delhi High Court · (2021) 08 DEL CK 0186
High Courts25 Aug 2021Dismissed
PNB Housing Finance Limited Vs Parulben Pareshbhai Thakkar & Ors
Delhi High Court · (2021) 08 DEL CK 0185
Arbitration And Conciliation Act, 1996 — Section 9
High Courts25 Aug 2021Allowed
Sanjana Vs BSES Yamuna Power Ltd
Delhi High Court · (2021) 08 DEL CK 0182
High Courts25 Aug 2021Disposed Of
Kehar Singh Vs Govt. Of Nct Of Delhi & Ors
Delhi High Court · (2021) 08 DEL CK 0149
Constitution Of India, 1950 — Article 21, 32, 226Code Of Civil Procedure, 1908 — Order 7 Rule 7Indian Electricity Rules, 1956 — Rule 29, 46
High Courts25 Aug 2021Dismissed
Prateek Kumar Singh And Ors. Vs Food Corporation Of India And Anr
Delhi High Court · (2021) 08 DEL CK 0144
Constitution Of India, 1950 — Article 14, 16, 21, 226, 234Food Corporations Act, 1964 — Section 6, 13, 45Representation of the People Act, 1951 — Section 8
High Courts25 Aug 2021Dismissed
BLS International Services Limited Vs M/S Digicall Global Private Limited
Delhi High Court · (2021) 08 DEL CK 0143
Arbitration And Conciliation Act, 1996 — Section 8, 34, 34(2A), 34(2)(b)(ii)
High Courts24 Aug 2021Dismissed
O.P. Nimesh Vs Rajiv Gauba & Ors.
Delhi High Court · (2021) 08 DEL CK 0216
Constitution Of India, 1950 — Article 215Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 11Contempt Of Courts Act, 1971 — Section 11, 12
High Courts24 Aug 2021Dismissed
Sunil Kumar Vaid Vs General Mohyal Sabha (Regd.) & Ors
Delhi High Court · (2021) 08 DEL CK 0214
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 1 Rule 10, Section 151
High Courts24 Aug 2021Dismissed
Shekhar Kumar @ Shekhar Singh Vs State Of Nct Of Delhi
Delhi High Court · (2021) 08 DEL CK 0213
Code Of Criminal Procedure, 1973 — Section 161, 227, 482Prevention Of Corruption Act, 1988 — Section 7, 8, 13(1)(d)Indian Penal Code, 1860 — Section 120B, 161
High Courts24 Aug 2021Disposed Of
Yatendra Singh Vs Indira Gandhi Institute Of Physical Education And Sports Sciences & Anr
Delhi High Court · (2021) 08 DEL CK 0212
Constitution Of India, 1950 — Article 14, 226
High Courts24 Aug 2021Allowed
GPS Institute Of Education Vs National Council For Teacher Education & Anr
Delhi High Court · (2021) 08 DEL CK 0211
National Council for Teacher Education Act, 1993 — Section 18
High Courts24 Aug 2021Dismissed
Prashant Gautam Vs Aakash Educational Services Pvt. Ltd
Delhi High Court · (2021) 08 DEL CK 0210
Arbitration And Conciliation Act, 1996 — Section 34, 34(2), 34(3)Limitation Act, 1963 — Section 5, 14Evidence Act, 1872 — Section 65B, 114
High Courts24 Aug 2021Allowed
A And B Fashions Pvt. Ltd Vs Ramesh Kumar & Ors
Delhi High Court · (2021) 08 DEL CK 0209
Industrial Disputes Act, 1947 — Section 34, 36, 36(1), 36(2), 36(4)Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 33, 33(1), 33(2)Advocates Act, 1961 — Section 30
High Courts24 Aug 2021Dismissed
Aarti Sharma & Anr Vs Ganga Saran
Delhi High Court · (2021) 08 DEL CK 0208
Code Of Civil Procedure, 1908 — Order 12 Rule 6Transfer Of Property Act, 1882 — Section 106Hindu Marriage Act, 1955 — Section 13(1A)
High Courts24 Aug 2021Disposed Of
Sharat Das And Associates Vs Rameshwar Singh & Ors
Delhi High Court · (2021) 08 DEL CK 0207