High Courts09 Sept 2024Disposed Of
Din Dayal Agrawal Vs Siri In Fin Lease Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 1719
CPC-Section 47, Order XXI Rule 58
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 173 of 565
High Courts09 Sept 2024Disposed Of
Pranay Jain Vs Shiv Kumar Gandhi
Delhi High Court · (2024) 09 DEL CK 1720
Code of Civil Procedure, 1908-Order XXXVII
High Courts09 Sept 2024Disposed Of
Vijay Gaur Vs Mr. Taaha Fahim & Ors.
Delhi High Court · (2024) 09 DEL CK 1722
CPC-Order VII Rule 11
High Courts09 Sept 2024Disposed Of
Chander Kanta Vs Gyanesh Bharti Comissioner MCD & Ors.
Delhi High Court · (2024) 09 DEL CK 1815
Code of Civil Procedure, 1908-Order I Rule 10
High Courts09 Sept 2024Dismissed
Samar Amusement And Education Vs Delhi Development Authority & Ors
Delhi High Court · (2024) 09 DEL CK 1818
Constitution of India-Article 226
High Courts09 Sept 2024Dismissed
Mamchand @ Mc Mahesh Vs Shri Vijay Kumar Khanna & Ors.
Delhi High Court · (2024) 09 DEL CK 1821
CPC-Order XXXIX Rules 1 and 2, VIII Rule 10
High Courts09 Sept 2024Dismissed
Purvi Delhi Vaidehi Trust (PDVT) Vs Delhi Development Authority
Delhi High Court · (2024) 09 DEL CK 1823
Constitution of India-Article 226
High Courts09 Sept 2024Allowed
Divine Infracon Private Limited Vs Deputy Commissioner Of Income Tax Central Circle -18, New Delhi
Delhi High Court · (2024) 09 DEL CK 1843
Income Tax Act, 1961-Section 132(1), 139(1), 142A, 147, 148, 153A
High Courts09 Sept 2024
Shakti Singh Thakur Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1852
Constitution of India-Article 226
High Courts09 Sept 2024Allowed
Sushil Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1859
Constitution of India-Article 226
High Courts09 Sept 2024Dismissed
Delhi Diocesan Trust Association Vs Edwin William & Anr.
Delhi High Court · (2024) 09 DEL CK 1931
Code of Civil Procedure, 1908-Section 115, 151, Order XXIII Rule 1, XXIX Rule 1Code of Criminal Procedure, 1973-Section 340Companies Act, 1956/2013
High Courts09 Sept 2024Dismissed
Bhanu Prakash Vs Jai Prakash
Delhi High Court · (2024) 09 DEL CK 1928
Code of Civil Procedure, 1908-Section 115, 21(1), 21Right to Information Act, 2005
High Courts09 Sept 2024
M/s Grand Motors Sales And Services Pvt Ltd Vs M/s VE Commercial Vehicles Ltd.
Delhi High Court · (2024) 09 DEL CK 1948
Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(2), 9, 11, 11(5), 20, 20(1), 20(2), 20(3), 34, 42(English) Arbitration Act, 1996-Section 2, 3, 69Constitution of India-Article 141
High Courts09 Sept 2024
M/S Prime Interglobe Private Limited Vs M/S Super Milk Products Private Limited
Delhi High Court · (2024) 09 DEL CK 1963
Arbitration and Conciliation Act, 1996-Section 34(3), 33, 33(1), 33(4), 34Commercial Courts Act, 2015-Order XI, Section 1Civil Procedure Code, 1908-Order 6 Rule 15(4), 6 Rule 15, 6, 7, Section 26, 4, 4 Rule 1(3), 8 Rule 1
High Courts09 Sept 2024Disposed Of
PNB Housing Finance Ltd Vs Ms Pinky Aggarwal & Ors.
Delhi High Court · (2024) 09 DEL CK 1970
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 21, 12(2), Fourth Schedule
High Courts09 Sept 2024Allowed
Maharaja Agarsain Public School Vs M/s Entab Infotech Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1974
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts09 Sept 2024Allowed
Mr. Yashpal Chaudhary Vs Telecommunication Consultants India Ltd
Delhi High Court · (2024) 09 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts09 Sept 2024Disposed Of
KGPS Mechanical Pvt Ltd Vs Cinda Engineering And Construction Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1980
High Courts09 Sept 2024
Inderjeet Singh Vs Kamala Nehru College & Ors.
Delhi High Court · (2024) 09 DEL CK 2049
Constitution of India-Article 226UGC (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education) Regulations, 2018-Regulation 4.1, 4.1(I)Delhi University Act, 1922-Ordinance XVIII Clause 7(4-A)
High Courts09 Sept 2024Dismissed
Sh. Mohan Singh Vs Lok Sabha Secretariat & Anr.
Delhi High Court · (2024) 09 DEL CK 2056
Constitution of India-Article 226, 227Rights of Persons with Disabilities Act, 2016