High Courts19 Apr 2021Dismissed
Arun Attri Vs Union Of India & Anr
Delhi High Court · (2021) 04 DEL CK 0168
COURT ARCHIVE
Delhi High Court judgments, 2021
3,070 judgments · page 94 of 154
High Courts19 Apr 2021
Utkarsh Indrajit Pawar, 10 Years Old, Through His Next Friend And Natural Father Sh. Indrajit Damar Pawar Vs Union Of India & Anr
Delhi High Court · (2021) 04 DEL CK 0167
Rights of Persons with Disabilities Act, 2016 — Section 86
High Courts19 Apr 2021Disposed Of
Salman @ Takli Vs State Of Nct Delhi And Ors
Delhi High Court · (2021) 04 DEL CK 0166
High Courts19 Apr 2021Dismissed
Kusum Lata Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2021) 04 DEL CK 0162
Code Of Criminal Procedure, 1973 — Section 107, 151, 156, 156(3), 190, 200, 202, 203, 397, 482Indian Penal Code, 1860 — Section
High Courts19 Apr 2021Dismissed
Bobby Collin Vs Narcotic Control Bureau
Delhi High Court · (2021) 04 DEL CK 0161
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 21(c), 23, 23(c), 37, 50, 52A(1), 67
High Courts16 Apr 2021Disposed Of
Taruna Saxena Vs Union Of India & Ors.
Delhi High Court · (2021) 04 DEL CK 0228
Constitution Of India, 1950 — Article 19Delhi Maintenance And Welfare Of Parents And Senior Citizens Rules (Amendment) Rules, 2016 — Rule 22(3), 22(3)(2), 22(4)Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(f), 5, 8, 8(2), 8(3), 17, 22, 27
High Courts16 Apr 2021Disposed Of
M/S. Anant Raj Projects Ltd. Vs North Delhi Municipal Corporation & Anr
Delhi High Court · (2021) 04 DEL CK 0227
High Courts16 Apr 2021Disposed Of
Kavita Malik Vs State Of Nct Of Delhi
Delhi High Court · (2021) 04 DEL CK 0169
Code Of Civil Procedure, 1908 — Order 32A Rule 3Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 12, 13B, 13B(1), 13B(2), 23(2)
High Courts16 Apr 2021Disposed Of
Mujeebuddin And Another Vs State & Anr
Delhi High Court · (2021) 04 DEL CK 0155
Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts16 Apr 2021
Bishan Swaroop Vs Mahender Kumar Pandey
Delhi High Court · (2021) 04 DEL CK 0142
Constitution Of India, 1950 — Article 136
High Courts15 Apr 2021Dismissed
Megha Enterprises And Ors. Vs M/S Haldiram Snacks Pvt. Ltd.
Delhi High Court · (2021) 04 DEL CK 0229
Limitation Act, 1963 — Section 18Arbitration And Conciliation Act, 1996 — Section 11(6), 34, 34(2), 34(2A), 34(2)(6)Companies Act, 1956 — Section 391, 394
High Courts15 Apr 2021
Phonepe Private Limited Vs EZY Services & Anr
Delhi High Court · (2021) 04 DEL CK 0201
Code of Civil Procedure, 1908 — Order 39, Order 39 Rule 1, Order 39 Rule 2Trademarks Act, 1996 — Section 2(zb), 2(zg), 9, 9(1), 9(1)(a), 9(1)(b), 9(1)(c), 9(2)(a), 9(2)(b), 9(2)(c), 9(2)(d), 9(3)(a), 9(3)(b), 9(3)(c), 11, 12, 15, 15(1), 17, 17(1), 17(2), 17(2)(a), 17(2)(b), 27, 28, 29, 29(1), 29(2)(a), 29(2)(b), 29(2)(c), 29(3), 29(9), 30(2)(a), 31(1), 32, 33, 34, 135Trade Marks Act, 1940 — Section 6(1)(a), 6(1)(b), 6(1)(c), 6(1)(d), 6(1)(e), 6(3), 14
High Courts15 Apr 2021Disposed Of
Jankalyan Lakshya Foundation (Regd) Vs Union Of India & Ors
Delhi High Court · (2021) 04 DEL CK 0177
High Courts15 Apr 2021Disposed Of
Peta India Vs Asiad Circus Through: Its Proprietors And Ors
Delhi High Court · (2021) 04 DEL CK 0176
High Courts15 Apr 2021Allowed
M/S ILFS Engineering And Construction Company Limited Vs M/S Indian Strategic Petroleum Reserves Limited
Delhi High Court · (2021) 04 DEL CK 0173
Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A), 16
High Courts15 Apr 2021Disposed Of
New Om Construction Co. Vs Union Of India
Delhi High Court · (2021) 04 DEL CK 0172
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts15 Apr 2021Allowed
Mahesh Namkeen Pvt Ltd Vs Om Prakash Nebhwani Trading As Mahesh Matar Namkeen
Delhi High Court · (2021) 04 DEL CK 0171
Code Of Civil Procedure, 1908 — Section 148, 149, Order 39 Rule 3
High Courts15 Apr 2021Dismissed
Geeta Rai Devi Vs Shushila Devi & Anr
Delhi High Court · (2021) 04 DEL CK 0170
Code Of Civil Procedure, 1908 — Order 12 Rule 6, Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 3(d)
High Courts15 Apr 2021Disposed Of
Raj Sharma Vs General Manager, N. RLY
Delhi High Court · (2021) 04 DEL CK 0165
Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts15 Apr 2021Disposed Of
National Highways Authority Of India Vs Vijaywada Tollways Private Limited
Delhi High Court · (2021) 04 DEL CK 0164
Arbitration And Conciliation Act, 1996 — Section 17