High Courts23 Sept 2024Dismissed
G D Goenka Pvt Ltd Vs Dinodia Educational Society
Delhi High Court · (2024) 09 DEL CK 2006
Arbitration and Conciliation Act, 1996-Section 9, 42, Part I, 20(2), 36, 34CPC-Section 20
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 151 of 565
High Courts23 Sept 2024Allowed
Shri Surindra Kumar Vs Central Public Works Department
Delhi High Court · (2024) 09 DEL CK 2012
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21, Fourth Schedule
High Courts23 Sept 2024Allowed
M/s. Keystone Solutions Represented By Its Partner Sh Sanjay Dabra Vs BBQC Hospitality Pvt Ltd & Anr
Delhi High Court · (2024) 09 DEL CK 2017
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts23 Sept 2024Disposed Of
Fujifilm India Pvt. Ltd. Vs Macart Equipment Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 2020
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts23 Sept 2024Allowed
Sanhina Agnihotri Vs Prakash Chandra Guwalani
Delhi High Court · (2024) 09 DEL CK 2021
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts23 Sept 2024Disposed Of
M/S Haridwar Highways Project Limited Vs M/S National Highways Authority Of India
Delhi High Court · (2024) 09 DEL CK 2024
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts23 Sept 2024Allowed
Shri Ranbir Singh Tomar Vs Land And Building Department, Through Its Secretary Land And Building & Anr.
Delhi High Court · (2024) 09 DEL CK 2062
Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6
High Courts23 Sept 2024Dismissed
Roshan Lal Vs Govt Of NCT Of Delhi & Ors
Delhi High Court · (2024) 09 DEL CK 2066
DESU (DMC) Employees Higher Scale of Pay Regulations, 1995Delhi Electricity Reforms Act, 2000-Section 16
High Courts23 Sept 2024Disposed Of
Dr. Ashoutosh Dev Kaushik Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 2067
Constitution of India-Article 226CCS service RulesPension rule 1972
High Courts23 Sept 2024Dismissed
Union Of India Vs Mr Mohit Jitendra Kukadia
Delhi High Court · (2024) 09 DEL CK 2097
High Courts23 Sept 2024Dismissed
Union Of India Vs Cairn India Ltd & Ors.
Delhi High Court · (2024) 09 DEL CK 2128
Malaysian Arbitration Act-Section 44Constitution of India-Article 136
High Courts23 Sept 2024Allowed
Govind Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 2166
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 52A, 37, 2(iii)(b), 20(b)(C) to 20(b)(ii)(B)Constitution of India-Part III, Part II
High Courts23 Sept 2024Dismissed
Mr. Nikhil S. Khanna & Ors. Vs Mr. Jagdish Prasad Khanna
Delhi High Court · (2024) 09 DEL CK 2169
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, VI Rule 4, VII Rule 3, XX Rule 9Hindu Succession Act, 1956-Section 6, 8
High Courts23 Sept 2024Disposed Of
Sukash Chandrashekhar @ Sukesh Vs State Govt NCT Of Delhi Through DG Prisons
Delhi High Court · (2024) 09 DEL CK 2173
Constitution of India-Article 226, 227Cr.P.C., 1973-Section 482Delhi Prison Rules, 2018-Rule 667(1)
High Courts23 Sept 2024
Haryana Vidyut Prasaran Nigam Ltd Vs National Contracting Company Limited Saudi Arabia
Delhi High Court · (2024) 09 DEL CK 1510
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 23(4), 29-ACompanies Act, 2013-Section 421(3)Code of Civil Procedure, 1908-Order VIII Rule I
High Courts23 Sept 2024Disposed Of
Baby Ishita Rawat Vs Adarsh Public School & Anr.
Delhi High Court · (2024) 09 DEL CK 1385
Constitution of India-Article 226, 21-ARTE Act
High Courts23 Sept 2024Disposed Of
Naresh Kumar Solanki Vs State
Delhi High Court · (2024) 09 DEL CK 1386
Code of Criminal Procedure, 1973-Section 374, 482Indian Penal Code, 1860-Section 440, 308, 307, 325
High Courts23 Sept 2024Dismissed
Dr. Prabhat Kumar Singh Vs Employees State Insurance Corporation & Ors.
Delhi High Court · (2024) 09 DEL CK 1387
Constitution of India-Article 226, 21, 19(1)(g), 19(6), 23(1), 23(2)Indian Contract Act, 1872-Section 171, 27Sales of Goods Act, 1930
High Courts23 Sept 2024Dismissed
Neerupama Thapa Vs National Board Of Examinations In Medical Sciences & Anr.
Delhi High Court · (2024) 09 DEL CK 1388
Constitution of India-Article 226, 20(2)Screening Test Regulations, 2002
High Courts23 Sept 2024Dismissed
Iti Saxena Minor Vs MBA International School & Anr.
Delhi High Court · (2024) 09 DEL CK 1389