High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1553
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 30(1), IVth Schedule
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 143 of 565
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Ors.
Delhi High Court · (2024) 09 DEL CK 1552
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1551
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1550
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1549
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1569
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1570
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1573
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024
Cocoa Hospitality Pvt. Ltd Vs Govt Of NCT Of Dlehi & Anr.
Delhi High Court · (2024) 09 DEL CK 1587
Indian Stamp Act, 1899-Article 35(a)(iii), 23, Section 2(10)Indian Stamp (Delhi Second Amendment) Act, 2001-Section 47-AIndian Easements Act, 1882-Section 52
High Courts26 Sept 2024Allowed
Manoj Kataria Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1588
Indian Stamp Act, 1899-Article 35(a)(iii), 23, Section 2(10)Indian Stamp (Delhi Second Amendment) Act, 2001-Section 47-AIndian Easements Act, 1882-Section 52
High Courts26 Sept 2024Allowed
Shiv Enterprises Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1591
Indian Stamp Act, 1899-Article 35(a)(iii), 23, Section 2(10)Indian Stamp (Delhi Second Amendment) Act, 2001-Section 47-A (sub-sections (2), (3), (4) and (5))Indian Easements Act, 1882-Section 52
High Courts26 Sept 2024Allowed
Legion Entertainment Pvt. Ltd Vs Govt Of NCT Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 1592
Indian Stamp Act, 1899-Article 35(a)(iii), 23, Section 2(10)Indian Stamp (Delhi Second Amendment) Act, 2001-Section 47-AIndian Easements Act, 1882-Section 52
High Courts26 Sept 2024Allowed
SM Motorenteile GmbH Vs A.A. Automobiles & Ors.
Delhi High Court · (2024) 09 DEL CK 1601
Legal Metrology Act, 2009Legal Metrology (Packaged Commodities) Rules, 2011
High Courts26 Sept 2024Allowed
Bry-Air (Asia) Pvt. Ltd. Vs Union of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1607
Patents Act-Section 11B(4), 21, 21(1), 142(4), 60(1)Constitution of India-Article 226, 227
High Courts26 Sept 2024
Ravi Shukla Vs State NCT Of Delhi
Delhi High Court · 2020 INSC 620
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20/29CrPC-Section 438
High Courts26 Sept 2024Disposed Of
Geeta Devi Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1659
Constitution of India-Article 21, 226, 32Delhi Municipal Corporation Act, 1957-Section 399Animal Birth Control (Dogs) Rules, 2001-Rule 6, Sub-Rule (2) of Rule 6, 7
High Courts26 Sept 2024Disposed Of
Aamir Naseer Vs Mohammad Zulfiquar
Delhi High Court · (2024) 09 DEL CK 1781
High Courts26 Sept 2024Allowed
Govind T Samani Vs Ashwin Aloysrus Dsouza & Anr.
Delhi High Court · (2024) 09 DEL CK 1784
Consumer Protection Act, 1986-Section 27Consumer Protection Act, 2019-Section 72Code of Criminal Procedure, 1973
High Courts26 Sept 2024Disposed Of
Shelter Maker Pvt. Ltd. & Ors. Vs Anand Mundra & Ors.
Delhi High Court · (2024) 09 DEL CK 1785
Constitution of India-Article 227
High Courts26 Sept 2024Disposed Of
Azimuddin Vs Gagan Chandela & Anr.
Delhi High Court · (2024) 09 DEL CK 1787