High Courts18 Aug 2021Disposed Of
BALS Elektrotechnik Gmbh & Co. KG Vs Tarun Kharbanda & Ors
Delhi High Court · (2021) 08 DEL CK 0102
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 57 of 154
High Courts18 Aug 2021
Bt India Private Limited Vs Union Of India & Ors
Delhi High Court · (2021) 08 DEL CK 0101
Employees' Provident Fund and Miscellaneous Provisions Act, 1952 — Section 17(2)
High Courts18 Aug 2021
Ex U/NVK RP Inderjeet Singh Vs Union Of India & Ors
Delhi High Court · (2021) 08 DEL CK 0100
High Courts18 Aug 2021Disposed Of
Ex CPL R Velumani, Service No.689836-S Vs Union Of India & Ors.
Delhi High Court · (2021) 08 DEL CK 0099
High Courts18 Aug 2021Disposed Of
Lemon Tree Hotels Limited Vs National Faceless Assessment Centre Delhi (Earlier National E-Assessment Centre Delhi) & Anr.
Delhi High Court · (2021) 08 DEL CK 0098
Income Tax Act, 1961 — Section 143(3), 144B, 144B(7)(vii), 156, 270A, 274
High Courts18 Aug 2021Disposed Of
Chandu Venkateswarlu Vs Union Of India & Anr
Delhi High Court · (2021) 08 DEL CK 0092
Constitution Of India, 1950 — Article 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(5), 15(3), 15(4), 16, 145(3)(i)Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts18 Aug 2021
Shivani Mittal Vs Indu Gupta
Delhi High Court · (2021) 08 DEL CK 0091
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 12 Rule 6, Order 1 Rule 10, Order 6 Rule 17Evidence Act, 1872 — Section 116
High Courts18 Aug 2021Allowed
Valo Automotive Pvt Ltd Vs Sprint Cars Pvt Ltd & Ors.
Delhi High Court · (2021) 08 DEL CK 0090
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 11 Rule 1(1)(c)(ii), Order 2 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 11 Rule 5, Order 12 Rule 6, Order 7 Rule 14, Order 6 Rule 17
High Courts18 Aug 2021Disposed Of
Shabir Dandoo Vs State (Govt. Of Nct Of Delhi) And Another
Delhi High Court · (2021) 08 DEL CK 0089
Indian Penal Code, 1860 — Section 34, 174A, 354, 376, 420, 506Code Of Criminal Procedure, 1973 — Section 164, 439, 482
High Courts18 Aug 2021Dismissed
Arman Sindhu Vs Union Of India & Ors.
Delhi High Court · (2021) 08 DEL CK 0088
Constitution Of India, 1950 — Article 14, 226
High Courts18 Aug 2021Disposed Of
Prof. Sabiha Hussain Vs Jamia Millia Islamia And Ors
Delhi High Court · (2021) 08 DEL CK 0087
Constitution Of India, 1950 — Article 14, 15, 16, 21, 23, 226Contempt of Courts Act, 1972 — Section 12Jamia Millia Islamia Act, 1988 — Section 22
High Courts18 Aug 2021Disposed Of
Prithu Jha Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2021) 08 DEL CK 0082
Indian Penal Code, 1860 — Section 34, 120B, 489B, 489CCode Of Criminal Procedure, 1973 — Section 439
High Courts17 Aug 2021Disposed Of
M/S Sheel Biotech Ltd Vs Ram Bahadur Yadav
Delhi High Court · (2021) 08 DEL CK 0109
Industrial Disputes Act, 1947 — Section 17B, 25B
High Courts17 Aug 2021Dismissed
Divyam Shekhawat Vs Union Of India And Ors
Delhi High Court · (2021) 08 DEL CK 0108
High Courts17 Aug 2021Disposed Of
Pawan Buildwell Pvt Ltd Through: Mr Arun Chadha Liquidator Vs Bajaj Finance Limited & Ors
Delhi High Court · (2021) 08 DEL CK 0107
Insolvency and Bankruptcy Code, 2016 — Section 33(5), 60(5), 231, 238Arbitration And Conciliation Act, 1996 — Section 9
High Courts17 Aug 2021Disposed Of
Sukhbir Singh Vs Union Of India & Ors
Delhi High Court · (2021) 08 DEL CK 0106
High Courts17 Aug 2021Dismissed
NK M. B. Bhanu Prakash Vs Union Of India & Ors
Delhi High Court · (2021) 08 DEL CK 0105
Army Act, 1950 — Section 39A, 48
High Courts17 Aug 2021Dismissed
Ravinder Kumar And Ors Vs Union Of India And Ors
Delhi High Court · (2021) 08 DEL CK 0093
High Courts17 Aug 2021Allowed
Central Bureau Of Investigation Vs M/S Bhushan Power And Steel Limited (Bpsl) And Ors
Delhi High Court · (2021) 08 DEL CK 0086
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120, 420, 468, 471, 477ACode Of Criminal Procedure, 1973 — Section 482
High Courts17 Aug 2021Allowed
Kailash Kumari Sharma Vs Kamla Devi (Deceased) Through Her Legal Heirs & Ors
Delhi High Court · (2021) 08 DEL CK 0085
Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 39 Rule 3, Order 5 Rule 9(5), Order 9 Rule 13, Order 5 Rule 15