High Courts27 Jul 2021Disposed Of
Karan Verma Vs State Of Nct Of Delhi
Delhi High Court · (2021) 07 DEL CK 0155
Indian Penal Code, 1860 — Section 34, 201, 302, 304, 307
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 65 of 154
High Courts26 Jul 2021Dismissed
Parveen Bazard @ Lara Vs State (Nct Of Delhi)
Delhi High Court · (2021) 07 DEL CK 0186
Maharashtra Control Of Organised Crime Act, 1999 — Section 2, 2(1)(d), 2(1)(e), 2(f), 3, 3(1), 3(2), 3(3), 3(4), 4, 12, 18, 18(1), 21(3), 21(4), 21(4)(a), 21(4)(b)Code Of Criminal Procedure, 1973 — Section 82, 161, 173(8), 439Indian Penal Code, 1860 — Section 115, 120B, 186, 201, 224, 225, 297, 302, 353, 379
High Courts26 Jul 2021Dismissed
Ankur Mutreja Vs State Of Delhi
Delhi High Court · (2021) 07 DEL CK 0185
Constitution Of India, 1950 — Article 21, 226, 227Indian Penal Code, 1860 — Section 109, 117, 120A, 143, 150, 269, 270, 278, 283, 290, 291Code Of Criminal Procedure, 1973 — Section 133, 133(1)(a), 149, 156(3), 157, 190, 200, 202, 203, 204, 482
High Courts26 Jul 2021Allowed
Rahul Kumar Vs East Delhi Municipal Corporation
Delhi High Court · (2021) 07 DEL CK 0153
Delhi Municipal Corporation Act, 1957 — Section 321, 322, 322(b)
High Courts26 Jul 2021Disposed Of
Raj Sujan & Anr. Vs MS Gear UP Builders Pvt Ltd & Ors
Delhi High Court · (2021) 07 DEL CK 0152
Arbitration And Conciliation Act, 1996 — Section 11(5), 11(6), 12
High Courts23 Jul 2021Disposed Of
M/S BSCPL Infrastructure Ltd Vs Union Of India & Anr.
Delhi High Court · (2021) 07 DEL CK 0151
Arbitration And Conciliation Act, 1996 — Section 11(6), 12
High Courts23 Jul 2021Disposed Of
Natioanl Research Development Corporation & Anr Vs M/S Som Shiva Impex Ltd.
Delhi High Court · (2021) 07 DEL CK 0150
Arbitration And Conciliation Act, 1996 — Section 12
High Courts22 Jul 2021Disposed Of
Najma Vs Govt. Of Nct Of Delhi
Delhi High Court · (2021) 07 DEL CK 0149
Constitution Of India, 1950 — Article 14, 166, 226, 299Immigration (Amendment) (No.2) Ordinance, 1980 — Section 19Evidence Act, 1872 — Section 115
High Courts20 Jul 2021
Bhavik S. Popat Vs Bright Sales Corporation & Ors
Delhi High Court · (2021) 07 DEL CK 0148
High Courts20 Jul 2021Disposed Of
Rohit Virmani Vs Brig. (Retd.) Brijesh Virmani & Ors.
Delhi High Court · (2021) 07 DEL CK 0147
Code Of Civil Procedure, 1908 — Order 23 Rule 3
High Courts20 Jul 2021Disposed Of
Uraj Bhan Chauhan Vs South Delhi Municipal Corporation
Delhi High Court · (2021) 07 DEL CK 0146
Delhi Municipal Corporation Act, 1957 — Section 338
High Courts20 Jul 2021Allowed
Merck Sharp And Dohme Corp. & Anr Vs SMS Pharmaceuticals Limited
Delhi High Court · (2021) 07 DEL CK 0145
Constitution Of India, 1950 — Article 19(1)(g)Code Of Civil Procedure, 1908 — Order 39 Rule 4Patents Act, 1970 — Section 53(1), 107A, 107A(a)
High Courts20 Jul 2021Dismissed
Sevenseas Global Express Logistics Pvt Ltd Vs M/S Delta Comnet Pvt Ltd
Delhi High Court · (2021) 07 DEL CK 0144
High Courts20 Jul 2021Disposed Of
Sarabjeet Singh Vs Panchganga Schools Limited & Ors
Delhi High Court · (2021) 07 DEL CK 0143
High Courts20 Jul 2021Disposed Of
Ajoy Khanderia Vs Barclays Bank & Anr
Delhi High Court · (2021) 07 DEL CK 0116
Constitution Of India, 1950 — Article 226Indian Contract Act, 1872 — Section 126, 148, 171, 172, 173, 174, 175, 176, 177, 178, 179Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20
High Courts19 Jul 2021Dismissed
Indraprastha Gas Limited (IGL) Vs M/S Shree Tirupathi Udyog
Delhi High Court · (2021) 07 DEL CK 0119
Arbitration And Conciliation Act, 1996 — Section 9, 13, 16, 34, 34(2), 34(2)(a)Indian Penal Code, 1860 — Section 336, 379
High Courts19 Jul 2021Disposed Of
JVL Electronics, Thanjavur Vs Samsung India Electronics Pvt. Ltd
Delhi High Court · (2021) 07 DEL CK 0118
Arbitration And Conciliation Act, 1996 — Section 9
High Courts19 Jul 2021Disposed Of
Snapdeal Private Limited Vs M/S Futuretimes Technologies Pvt. Ltd
Delhi High Court · (2021) 07 DEL CK 0117
High Courts16 Jul 2021Disposed Of
Ashiana Infrabuild LLP Vs S.D. Bhalerao Constructions Pvt. Ltd
Delhi High Court · (2021) 07 DEL CK 0126
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(1), 12(5)
High Courts16 Jul 2021Dismissed
Om College Of Education Vs National Council For Teacher Education & Ors
Delhi High Court · (2021) 07 DEL CK 0125
Constitution Of India, 1950 — Article 226