High Courts25 May 2021Allowed
Annu Kumari (Minor) Through Her Next Friend And Natural Mother Radha Devi Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2021) 05 DEL CK 0174
Constitution Of India, 1950 — Article 14
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 81 of 154
High Courts25 May 2021Disposed Of
Tanya Mann Vs Registrar, Guru Gobind Singh Indraprastha University & Ors
Delhi High Court · (2021) 05 DEL CK 0173
High Courts25 May 2021Disposed Of
MEP Sanjose Mahuva Kagavadar Road Pvt. Ltd. Vs National Highways Authority Of India & Anr.
Delhi High Court · (2021) 05 DEL CK 0172
Arbitration And Conciliation Act, 1996 — Section 9
High Courts25 May 2021Disposed Of
Govt Of Nct Of Dlehi & Ors Vs Vandana Gupta And Ors
Delhi High Court · (2021) 05 DEL CK 0169
High Courts25 May 2021
Sukhdev Prasad Vs Sunil Kumar & Ors (Iffco Tokio General Insurance Co. Ltd)
Delhi High Court · (2021) 05 DEL CK 0168
Code Of Criminal Procedure, 1973 — Section 125Hindu Adoption And Maintenance Act, 1956 — Section 20
High Courts25 May 2021Dismissed
Rohit Sharma Vs Union Of India & Anr
Delhi High Court · (2021) 05 DEL CK 0166
High Courts25 May 2021
Raaj Unocal Lubricants Limited Vs Apple Energy Pvt Ltd & Anr.
Delhi High Court · (2021) 05 DEL CK 0163
Code Of Civil Procedure, 1908 — Section 10, 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), Order 39 Rule 4Arbitration Act, 1940 — Section 30, 33Information Technology Act, 2000 — Section 79
High Courts25 May 2021Disposed Of
Dharmendra Kumar, Advocate Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2021) 05 DEL CK 0161
Constitution Of India, 1950 — Article 226
High Courts25 May 2021
Sunil Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2021) 05 DEL CK 0155
Code Of Criminal Procedure, 1973 — Section 164, 357A, 374(2), 383Indian Penal Code, 1860 — Section 376, 377Protection Of Children From Sexual Offences Act, 2012 — Section 6, 9, 29
High Courts25 May 2021Disposed Of
Parvaiz Ahmad Nagar Vs Govt Of Nct Of Delhi & Ors
Delhi High Court · (2021) 05 DEL CK 0154
High Courts25 May 2021Disposed Of
SURG LT CDR Aashish Chandra Tiwary Vs State Govt Of Nct Of Delhi And Anr
Delhi High Court · (2021) 05 DEL CK 0153
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376, 376(2)(n)
High Courts25 May 2021Disposed Of
Shivani & Anr Vs State (Govt. Of Nct Of Delhi) & Ors.
Delhi High Court · (2021) 05 DEL CK 0152
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 366
High Courts25 May 2021
Sunny Alias Lalla Vs State (Nct) Of Delhi
Delhi High Court · (2021) 05 DEL CK 0150
Indian Penal Code, 1860 — Section 147, 148, 149, 174A, 188, 201, 302, 308Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts24 May 2021Allowed
GEO Chem Laboratories Pvt. Ltd. Vs United India Insurance Co. Ltd.
Delhi High Court · (2021) 05 DEL CK 0237
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 12(1), 12(5), 16, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)
High Courts24 May 2021Disposed Of
IIFL Finance Limited Vs Praful Satra & Anr
Delhi High Court · (2021) 05 DEL CK 0178
Arbitration And Conciliation Act, 1996 — Section 9, 12(1), 12(5), 17Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(8), 13(13)
High Courts24 May 2021Dismissed
Neelima Azhamchalil Moonnambeth Vs Union Of India & Anr
Delhi High Court · (2021) 05 DEL CK 0177
High Courts24 May 2021Disposed Of
Blueblood Ventures Limited Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2021) 05 DEL CK 0176
Income Tax Act, 1961 — Section 226(3), 226(3)(vi)
High Courts24 May 2021Dismissed
Sangeeta Saxena Vs Bharat Sanchar Nigam Ltd Through Its Chairman And Managing Director & Ors
Delhi High Court · (2021) 05 DEL CK 0175
Constitution Of India, 1950 — Article 16
High Courts24 May 2021Dismissed
Janta Associates And Co. Ltd Vs Indian Oil Foundation & Anr
Delhi High Court · (2021) 05 DEL CK 0162
Code Of Civil Procedure, 1908 — Order 38 Rule 5Arbitration And Conciliation Act, 1996 — Section 5, 9, 9(ii)(b), 37Commercial Courts Act, 2015 — Section 13(1A)
High Courts24 May 2021Allowed
M/S Jai Durga Enterprises Vs UOI & Ors
Delhi High Court · (2021) 05 DEL CK 0156
General Clauses Act, 1897 — Section 9Representation Of The People Act, 1951 — Section 81(1)Negotiable Instruments Act, 1881 — Section 138, 142(b)