COURT ARCHIVE

Delhi High Court judgments, 2021

3,070 judgments · page 95 of 154

High Courts15 Apr 2021Dismissed

Hassad Food Company Q.S.C. Vs Reliance Asset Reconstruction Company Limited

Delhi High Court · (2021) 04 DEL CK 0163

Constitution Of India, 1950 — Article 226, 227Recovery Of Debts And Bankruptcy Act, 1993 — Section 21

High Courts15 Apr 2021

S. E. Investments Ltd Vs Shakuntla Educational & Welfare Society & Ors

Delhi High Court · (2021) 04 DEL CK 0160

Arbitration And Conciliation Act, 1996 — Section 31(7)

High Courts15 Apr 2021

EX Constable Kuldeep Singh Vs Union Of India & Ors

Delhi High Court · (2021) 04 DEL CK 0157

High Courts15 Apr 2021Disposed Of

Vinay Mohan Sharma Vs Union Of India & Ors.

Delhi High Court · (2021) 04 DEL CK 0156

High Courts15 Apr 2021Disposed Of

M/S CL International Vs Directorate General Of Foreign Trade

Delhi High Court · (2021) 04 DEL CK 0143

Foreign Trade (Regulation) Rules, 1993 — Rule 7(1)(k)Foreign Trade (Development & Regulation) Act, 1992 — Section 8, 9(2), 13, 15, 17

High Courts15 Apr 2021Disposed Of

Ramesh & Ors Vs State & Anr

Delhi High Court · (2021) 04 DEL CK 0132

High Courts15 Apr 2021Disposed Of

Sunil Vs State & Anr

Delhi High Court · (2021) 04 DEL CK 0131

High Courts15 Apr 2021Disposed Of

Ashok Kumar And Ors Vs State And Anr

Delhi High Court · (2021) 04 DEL CK 0130

High Courts15 Apr 2021Disposed Of

Ram Vilas @ Monu & Ors. Vs State Nct Of Delhi & Anr

Delhi High Court · (2021) 04 DEL CK 0129

High Courts15 Apr 2021Disposed Of

Ajay Kumar And Ors Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2021) 04 DEL CK 0128

High Courts15 Apr 2021Dismissed

Shahrukh Pathan @ Khan Vs State Of Nct Of Delhi

Delhi High Court · (2021) 04 DEL CK 0126

Indian Penal Code, 1860 — Section 147, 148, 149, 186, 216, 307, 353Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 161

High Courts13 Apr 2021Disposed Of

Delhi Metro Rail Corporation Ltd Vs N.S. Publicity (I) Pvt. Ltd.

Delhi High Court · (2021) 04 DEL CK 0269

Arbitration And Conciliation Act, 1996 — Section 33, 34

High Courts13 Apr 2021Allowed

Tantia Construction Limited Vs Ircon International Ltd

Delhi High Court · (2021) 04 DEL CK 0146

Arbitration And Conciliation Act, 1996 — Section 33, 33(1), 34

High Courts13 Apr 2021Disposed Of

Sona Educational Society Vs India Bulls Housing Finance Ltd

Delhi High Court · (2021) 04 DEL CK 0145

Arbitration And Conciliation Act, 1996 — Section 9

High Courts13 Apr 2021Disposed Of

Mrigank Mishra Vs Union Of India & Ors

Delhi High Court · (2021) 04 DEL CK 0144

High Courts13 Apr 2021Disposed Of

Patil Rail Infrastructure Pvt Ltd Vs Ircon International Limited

Delhi High Court · (2021) 04 DEL CK 0137

Arbitration And Conciliation Act, 1996 — Section 11(6), 12(2), 34, 37

High Courts13 Apr 2021Dismissed

Mukhtiar Singh Vs State Of Nct Of Delhi & Ors

Delhi High Court · (2021) 04 DEL CK 0136

Delhi Urban Shelter Improvement Board Act, 2010 — Section 45

High Courts13 Apr 2021Allowed

Nidhi Solanki Vs Puneet Solanki

Delhi High Court · (2021) 04 DEL CK 0135

Protection Of Women From Domestic Violence Act, 2005 — Section 12Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)

High Courts13 Apr 2021

Natasha Narwal & Anr. Vs State Of Nct Of Delhi & Anr

Delhi High Court · (2021) 04 DEL CK 0134

High Courts13 Apr 2021Disposed Of

Natasha Narwal And Anr Vs DG Prisons

Delhi High Court · (2021) 04 DEL CK 0133

Constitution Of India, 1950 — Article 227