COURT ARCHIVE

Delhi High Court judgments, 2021

3,070 judgments · page 56 of 154

High Courts24 Aug 2021Dismissed

Steel Authority Of India Limited, India Vs M/S. Tata Projects Ltd., India & Anr

Delhi High Court · (2021) 08 DEL CK 0206

Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 2(1)(f)(ii), 11, 34, 34(2A), 34(2)(b)(ii)

High Courts24 Aug 2021Disposed Of

Amit Sharma Vs State (Govt. Of Nct Of Delhi)

Delhi High Court · (2021) 08 DEL CK 0205

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 161, 164

High Courts24 Aug 2021Dismissed

Nadir@Shah Alam Vs State Of Nct Of Delhi

Delhi High Court · (2021) 08 DEL CK 0204

Indian Penal Code, 1860 — Section 34, 120B, 302, 392 397Arms Act, 1959 — Section 25, 27

High Courts24 Aug 2021Dismissed

Mahmood Kurdeya Vs Narcotics Control Bureau

Delhi High Court · (2021) 08 DEL CK 0203

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22, 23, 29, 67Evidence Act, 1872 — Section 27

High Courts24 Aug 2021Disposed Of

Murari Lal Meena And Ors. Vs C.P.W.D And Ors.

Delhi High Court · (2021) 08 DEL CK 0202

High Courts24 Aug 2021Disposed Of

M/S R.K. Goel Abhey Kumar Jain Vs Jamia Hamdard University

Delhi High Court · (2021) 08 DEL CK 0201

Arbitration And Conciliation Act, 1996 — Section 11(6), 12

High Courts24 Aug 2021

Fives CAIL KCP Ltd Vs Dhampur Sugar Mills

Delhi High Court · (2021) 08 DEL CK 0200

Arbitration And Conciliation Act, 1996 — Section 12

High Courts24 Aug 2021Disposed Of

Vinay Kumar Karn Vs Union Of India And Ors

Delhi High Court · (2021) 08 DEL CK 0199

High Courts24 Aug 2021Dismissed

Vikrant Singh Kund Vs Union Of India And Ors

Delhi High Court · (2021) 08 DEL CK 0198

High Courts24 Aug 2021Dismissed

Rohit Kumar Singh Vs Union Of India & Ors

Delhi High Court · (2021) 08 DEL CK 0197

Border Security Force Act, 1968 — Section 19(b), 118Border Security Force Rules, 1969 — Rule 45

High Courts24 Aug 2021Dismissed

Vikrant Vs Radhika & Ors.

Delhi High Court · (2021) 08 DEL CK 0148

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10, Order 7 Rule 11Protection Of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 21, 22, 26

High Courts24 Aug 2021Disposed Of

Tej Ram Sharma Vs State

Delhi High Court · (2021) 08 DEL CK 0147

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354, 354D, 376D, 506

High Courts24 Aug 2021

Pnaghar Builders Pvt. Ltd Vs Intense Fitness And Spa Pvt. Ltd.

Delhi High Court · (2021) 08 DEL CK 0146

Code Of Civil Procedure, 1908 — Section 89, 151, Order 15A, Order 39 Rule 10, Order 7 Rule 11Commercial Courts Act, 2015 — Section 2(1)(c)(vii), 12A

High Courts24 Aug 2021Dismissed

Hitesh Bhardwaj Vs Shiksha Bharti Educational Society

Delhi High Court · (2021) 08 DEL CK 0145

Code Of Civil Procedure, 1908 — Order 6 Rule 11, Order 6 Rule 17

High Courts23 Aug 2021Allowed

Montecarlo Limited & Anr Vs National High Speed Rail Corporation Limited

Delhi High Court · (2021) 08 DEL CK 0137

Constitution Of India, 1950 — Article 14General Financial Rules, 2017 — Rule 154, 155, 159, 160Information Technology Act, 2000 — Section 2(p), 2(q), 3, 4, 5, 6

High Courts23 Aug 2021Disposed Of

Atul Kumar Vs State Of Nct Of Delhi & Anr.

Delhi High Court · (2021) 08 DEL CK 0136

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 156(3), 397, 482Indian Penal Code, 1860 — Section 107, 120B, 306, 406, 420

High Courts23 Aug 2021Dismissed

Abhishek Yadav Vs Food Corporation Of India & Anr

Delhi High Court · (2021) 08 DEL CK 0135

High Courts23 Aug 2021Dismissed

New India Assurance Company Limited Vs Suraj Prakash & Ors

Delhi High Court · (2021) 08 DEL CK 0134

High Courts23 Aug 2021Disposed Of

Amit Arora Vs DLF Home Developers Ltd.

Delhi High Court · (2021) 08 DEL CK 0133

Arbitration And Conciliation Act, 1996 — Section 12, 14, 15(2)

High Courts18 Aug 2021Allowed

STCI Finance Limited Vs Lt. Col. (Retd.) H.S. Bedi & Anr

Delhi High Court · (2021) 08 DEL CK 0104

Arbitration And Conciliation Act, 1996 — Section 27