High Courts16 Jul 2021
Director General Of Works (Cpwd) Vs Laljeet Yadav And Ors
Delhi High Court · (2021) 07 DEL CK 0124
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 66 of 154
High Courts16 Jul 2021
Neeta Bhardwaj & Ors Vs Kamlesh Sharma
Delhi High Court · (2021) 07 DEL CK 0123
High Courts16 Jul 2021Disposed Of
TARC Projects Limited (Previously Known As M/S Anant Raj Projects Ltd.) Vs North Delhi Municipal Corporation
Delhi High Court · (2021) 07 DEL CK 0122
High Courts16 Jul 2021Dismissed
Govt Of Nct Of Delhi And Anr Vs Pawan
Delhi High Court · (2021) 07 DEL CK 0121
High Courts16 Jul 2021Dismissed
Cement Corporation Of India Vs Promac Engineering Industries Limited
Delhi High Court · (2021) 07 DEL CK 0120
Arbitration And Conciliation Act, 1996 — Section 9, 9(1)(ii), 9(1)(ii)(e)
High Courts16 Jul 2021Dismissed
M/S. Ajanta Industries Vs Commissioner Of Central Goods And Services Tax & Anr. .
Delhi High Court · (2021) 07 DEL CK 0115
Central Goods and Services Tax Rules, 2017 — Rule 90Central Goods and Services Tax Act, 2017 — Section 54(3), 54(7), 54(10)
High Courts16 Jul 2021Disposed Of
Punjab And Sind Bank Vs National Faceless Assessment Centre-Earlier Known As National E-Assessment Centre
Delhi High Court · (2021) 07 DEL CK 0114
Income Tax Act, 1961 — Section 143(3), 144B, 144B(1)(vii), 144B(7), 144B(7)(viii), 144B(7)(xii)(h), 156, 270A, 274
High Courts16 Jul 2021
Three C Homes Pvt. Ltd Vs Assistant Commissioner Of Income Tax Central Circle 6, New Delhi
Delhi High Court · (2021) 07 DEL CK 0113
Evidence Act, 1872 — Section 65BIndian Penal Code, 1860 — Section 191, 192, 196Income Tax Act, 1961 — Section 142, 142(1), 143, 143(3)
High Courts16 Jul 2021Disposed Of
Jilu Kumar @ Jiya Lal Vs State (N.C.T Of Delhi)
Delhi High Court · (2021) 07 DEL CK 0112
Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 307, 323
High Courts16 Jul 2021
M/S B.L. Kashyap And Sons Ltd. Vs Central Board Of Trustee Employees Provident Fund & Anr
Delhi High Court · (2021) 07 DEL CK 0111
Employees’ Provident Funds & Miscellaneous Provisions Act, 1952 — Section 7Q, 14B
High Courts16 Jul 2021Allowed
M/S Jaycee Housing Pvt. Ltd. Through Its Director Vs M/S Cure Foods Private Limited, Through Its Director
Delhi High Court · (2021) 07 DEL CK 0110
Arbitration And Conciliation Act, 1996 — Section 11
High Courts16 Jul 2021Disposed Of
Vasavi Power Services Pvt. Ltd. Vs Bharat Heavy Electricals Ltd
Delhi High Court · (2021) 07 DEL CK 0109
Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(3)
High Courts16 Jul 2021Disposed Of
Dr Reddys Laboratories Limited Vs Jitendra Goyal Owner And Proprietor Of KLG Biotech
Delhi High Court · (2021) 07 DEL CK 0108
High Courts15 Jul 2021Dismissed
Atindra Construction Private Limited Vs Gail India Limited & Ors
Delhi High Court · (2021) 07 DEL CK 0133
Arbitration And Conciliation Act, 1996 — Section 9
High Courts15 Jul 2021Dismissed
HC/GD Vimlesh Vedwal Vs Union Of India & Anr
Delhi High Court · (2021) 07 DEL CK 0132
High Courts15 Jul 2021Dismissed
Sarita Gupta & Ors Vs Harish Kumar Pahwa & Ors.
Delhi High Court · (2021) 07 DEL CK 0131
Constitution Of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(2), 15(1), 15(7)
High Courts15 Jul 2021Dismissed
Rimt University Vs Union Of India Through The Ministry Of Ayush & Anr.
Delhi High Court · (2021) 07 DEL CK 0130
Constitution Of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 13ARIMT University Act, 2015 — Section 5, 5(xxiv), 29(2)
High Courts15 Jul 2021Allowed
CYFUTURE India Private Limited Vs Futuretimes Technology India Private Limited
Delhi High Court · (2021) 07 DEL CK 0129
Arbitration And Conciliation Act, 1996 — Section 11(5), 11(6), 12(2)
High Courts15 Jul 2021Allowed
Aegis Costumer Support Services Pvt Ltd Vs Futuretimes Technology India Private Limited
Delhi High Court · (2021) 07 DEL CK 0128
Arbitration And Conciliation Act, 1996 — Section 11(5), 11(6), 12(2)
High Courts15 Jul 2021Allowed
Raymond Ltd Vs Pret Study By Janak Fashions Private Limited
Delhi High Court · (2021) 07 DEL CK 0127
Arbitration And Conciliation Act, 1996 — Section 11(6)