COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 176 of 565

High Courts06 Sept 2024Dismissed

Tek Travels Private Limited Vs Gursahib Singh Sethi & Ors.

Delhi High Court · (2024) 09 DEL CK 1610

Limitation Act, 1963-Section 5, 12 to 15CPC-Section 151, Order IX Rule 7Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 4

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High Courts06 Sept 2024Allowed

Rizauddin @ Riyajuddin @ Riyajudden @ Pintu Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1665

Constitution of India-Article 226, 21, 22(3)(b), 22(3)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 3(3), 9(f), 11, 2(e)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 61, 85, 25, 29, 21(c), 37, 19, 24, 27A, 23, Schedule

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High Courts06 Sept 2024Dismissed

Staff Selection Commission Vs Amitabh Yadav & Ors.

Delhi High Court · (2024) 09 DEL CK 1677

Constitution of India-Articles 226

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High Courts06 Sept 2024Disposed Of

Abhay Raj Verma Vs Shri Paw An Singh & Ors.

Delhi High Court · (2024) 09 DEL CK 1710

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High Courts06 Sept 2024Disposed Of

Pawan Bajaj & Ors. Vs Gopal Krishan (Deceased) Through Legal Representatives & Ors.

Delhi High Court · (2024) 09 DEL CK 1712

CPC-Order XXII Rule 5

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High Courts06 Sept 2024Dismissed

Dr Mohd Ashfaq Vs Chetan Sharma & Ors.

Delhi High Court · (2024) 09 DEL CK 1713

CPC-Order XXXIX Rule 1 and 2

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High Courts06 Sept 2024Allowed

Sangeeta Goyal Vs Commissioner Of Customs (Exports)

Delhi High Court · (2024) 09 DEL CK 1842

Customs Act, 1962-Section 75, 75(1)Customs, Central Excise Duties & Service Tax Drawback Rules, 1995-Rule 16-AForeign Exchange Management Act, 1999

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High Courts06 Sept 2024Disposed Of

Sonu Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1893

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 279, 337, 338

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High Courts06 Sept 2024Disposed Of

Amit Kumar & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1894

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34

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High Courts06 Sept 2024

Himanshu Khatter & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1895

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34

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High Courts06 Sept 2024Dismissed

Nidhi Goyal Vs Guddu Chaudhary & Ors.

Delhi High Court · (2024) 09 DEL CK 1937

Code of Civil Procedure, 1908-Section 115, Order XVIII Rule 17, XVI Rule 1, XVI Rule 1(A), XVI Rule 1 Sub-Rule 3

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High Courts06 Sept 2024Allowed

Sanvik Engineers India Pvt Ltd Vs Devyani International Ltd

Delhi High Court · (2024) 09 DEL CK 1960

Arbitration and Conciliation Act 1996-Section 21, 11(5), Fourth Scheule, 12(2)

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High Courts06 Sept 2024Allowed

Balajee Infratech And Constructions Pvt Ltd Vs The Chief Engineer National Highway P W Public Works Department Government Of Maharashtra

Delhi High Court · (2024) 09 DEL CK 1966

Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21

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High Courts06 Sept 2024Allowed

Radico Khaitan Limited Vs Nargesh Kumar

Delhi High Court · (2024) 09 DEL CK 1967

Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21

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High Courts06 Sept 2024Allowed

Aakash Educational Services Limited Vs Vivek Srivastava

Delhi High Court · (2024) 09 DEL CK 1968

Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)

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High Courts06 Sept 2024

Freecharge Payment Technologies Pvt Ltd Vs Frederica Marketing Pvt Ltd

Delhi High Court · (2024) 09 DEL CK 1969

CPC-Order XXIII Rule 3, XXI

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High Courts06 Sept 2024Disposed Of

Suyojit Infrastructure Pvt. Ltd. Vs IIC Limited (Under Liquidation) & Anr.

Delhi High Court · (2024) 09 DEL CK 1971

Arbitration and Conciliation Act, 1996-Section 29A(4)

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High Courts06 Sept 2024Allowed

M/S AOM Advertising Pvt. Ltd Vs M/S Delhi Transport Infrastructure Development Corporation Ltd (DTIDCL)

Delhi High Court · (2024) 09 DEL CK 1972

Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)

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High Courts06 Sept 2024Allowed

Daya Sagar Sharma Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1973

Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)

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High Courts06 Sept 2024Allowed

Sarvesh Security Services Pvt. Ltd. Through Its Authorized Signatory Col. Retd. SNP Singh Vs Institute Of Human Behaviour And Allied Sciences

Delhi High Court · (2024) 09 DEL CK 1975

Arbitration and Conciliation Act, 1996-Section 29(A)

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