High Courts21 Oct 2024Disposed Of
Sherwood Officers Society (Regd). And Anr Vs Satinder Kaur & Anr
Delhi High Court · (2024) 10 DEL CK 0116
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 112 of 565
High Courts21 Oct 2024Disposed Of
Sherwood Officers Society (Regd) Vs Sh. Kamaljit Singh & Anr
Delhi High Court · (2024) 10 DEL CK 0115
Constitution of India, 1950 — Article 227
High Courts21 Oct 2024Disposed Of
Dewan Izzat Rai Nanda Thru Lr's Vs Dewan Iqbal Nath Thru Lr's And Ors
Delhi High Court · (2024) 10 DEL CK 0107
Code of Civil Procedure, 1908 — Section 151
High Courts21 Oct 2024Disposed Of
KKH Finvest Private Limited & Anr Vs Jonas Haggard & Ors
Delhi High Court · (2024) 10 DEL CK 0106
Code of Civil Procedure, 1908 — Order 2 Rule 2Arbitration and Conciliation Act, 1996 — Section 5, 8, 9, 11, 11(5), 11(6A), 12, 16, 17, 21Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 477 A
High Courts21 Oct 2024Dismissed
Tanu Gupta Vs State Of Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0105
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482, 483Code of Civil Procedure, 1908 — Order 12 Rule 6
High Courts21 Oct 2024Allowed
Rajesh Khanna Vs M/s Olam Agro India Ltd
Delhi High Court · (2024) 10 DEL CK 0104
Code of Criminal Procedure, 1973 — Section 389, 391, 482Negotiable Instruments Act, 1881 — Section 138, 148
High Courts21 Oct 2024Dismissed
Naresh Kumar Bajaj & Ors Vs Bunge India Pvt. Ltd
Delhi High Court · (2024) 10 DEL CK 0103
Code of Civil Procedure, 1908 — Order 23 Rule 3Arbitration and Conciliation Act, 1996 — Section 16, 23(3), 34, 34(2), 34(3)
High Courts19 Oct 2024Disposed Of
Radhey Shyam Vs Salig Ram
Delhi High Court · (2024) 10 DEL CK 2250
Civil Procedure Code, 1908-Section 24(1)(b), 151, Order 39 Rules 1 & 2
High Courts18 Oct 2024Dismissed
National Highways Authority Of India Vs M/s IRB Ahmedabad Vadodara Super Express Tollways Pvt. Ltd
Delhi High Court · (2024) 10 DEL CK 2283
Arbitration and Conciliation Act, 1996-Section 9, 9(ii)(b), 17, 34, 36, 36(2), 36(3)Code of Civil Procedure, 1908-Order 39National Highway Fee (Determination of Rates & Collection) Rules, 2008-Rule 7
High Courts18 Oct 2024Dismissed
Airports Authority Of India Vs Delhi International Airport Ltd. & Anr.
Delhi High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 18, 21, 28(3), 31(3), 33, 33(1), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(2-A), 37, 43(1), 43(2), 48, 48(2)(b)(ii)Airports Authority of India Act, 1994-Section 12, 12(1), 12-A, 12-A(1), 12-A(2), 12-A(3), 12-A(4), 24Airports Authority of India (Amendment) Act, 2003
High Courts18 Oct 2024Dismissed
Sekeli Doris Vs Customs
Delhi High Court · (2024) 10 DEL CK 2262
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 2(xxiii), 8, 19, 21, 23, 24, 27(a), 27-A, 29, 37, 37(1)(b)(ii), 43(a), 50, 50(1), 50(2), 52ACustoms Act, 1962-Section 102, 110
High Courts18 Oct 2024Disposed Of
Cogoport Private Limited Vs Anuj Bajaj & Ors.
Delhi High Court · (2024) 10 DEL CK 1827
Arbitration and Conciliation Act, 1996-Section 9, 34, 36
High Courts18 Oct 2024Allowed
Vinay Ranjan Tiwari & Anr. Vs Spire Techpark Private Limited
Delhi High Court · (2024) 10 DEL CK 1829
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts18 Oct 2024Allowed
Manu Raj Bhalla Vs Spire Techpark Private Ltd
Delhi High Court · (2024) 10 DEL CK 1830
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts18 Oct 2024Allowed
Mukesh Kumar Srivastav Vs Spire Techpark Private Limited
Delhi High Court · (2024) 10 DEL CK 1834
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts18 Oct 2024Allowed
Prithvi Raj Vs Spire Techpark Private Limited
Delhi High Court · (2024) 10 DEL CK 1835
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts18 Oct 2024Allowed
Mayank Dayal & Ors. Vs Shakuntala Devi (Since Deceased) Thr Lrs & Anr
Delhi High Court · (2024) 10 DEL CK 1916
Code of Civil Procedure, 1908-Order VII Rule 11, XII Rule 6, XXXIX Rule 1&2, XXXIX Rule 4, 14 Rule 2, 7 Rule 11(d), 7 Rule 7, Section 12Indian Evidence Act, 1872-Section 90Benami Transactions (Prohibition) Act, 1988-Section 4, 4(1), 4(3)(a), 4(3)(b)
High Courts18 Oct 2024Allowed
Manishi Saxena Bansal Vs EXL Services.Com (India) Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 1937
Code of Civil Procedure, 1908-Order VII Rule 10, Section 151, 20(a), 20, VII Rule 1(f), VII Rule 11(f), VII Rule 10(1), VII Rule 10(2)
High Courts18 Oct 2024Dismissed
Ramjas Foundation Vs Smt Shubra Gupta & Ors.
Delhi High Court · (2024) 10 DEL CK 1939
Code of Civil Procedure-Order XXXIX Rules 1 and 2, Section 151, I Rule 10, I Rule 10(2)Societies Registration Act, 1860-Section 4
High Courts18 Oct 2024Dismissed
Pauline Nalwoga Vs Customs
Delhi High Court · (2024) 10 DEL CK 1990
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 19, 21, 23, 24, 27-A, 27(a), 28, 37, 43(a), 50, 52A, 76Customs Act, 1962-Section 102, 110