High Courts05 Sept 2024Allowed
M/s Kotak Mahindra Prime Ltd Vs Ms. Dolly Khurana & Anr.
Delhi High Court · (2024) 09 DEL CK 1954
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 179 of 565
High Courts05 Sept 2024Allowed
Ashok Kumar Jain, Proprietor, New Tech (India) Vs New Delhi Municipal Council
Delhi High Court · (2024) 09 DEL CK 1955
1996 Act-Fourth Schedule, Section 12(2)
High Courts05 Sept 2024Disposed Of
Hyundai Motor India Ltd. Vs Mrs. Rita Gupta
Delhi High Court · (2024) 09 DEL CK 1956
High Courts05 Sept 2024Allowed
M/S Flower Valley Retreat And Resorts Pvt Ltd Vs M/S GTL Infrastructure Limited
Delhi High Court · (2024) 09 DEL CK 1957
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts05 Sept 2024Disposed Of
Girdhari Lal Constructions Pvt Ltd Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 1958
Arbitration and Conciliation Act, 1996-Section 29A
High Courts05 Sept 2024Disposed Of
S.S. Saini Sole Proprietor Of M/s Surindra Builders Vs Air Force Naval Housing Board
Delhi High Court · (2024) 09 DEL CK 1959
Arbitration and Conciliation Act, 1996-Section 29A(4) and 29A(5)
High Courts05 Sept 2024Disposed Of
M/s JMC-CHEC Joint Venture Vs Delhi Metro Rail Corporation
Delhi High Court · (2024) 09 DEL CK 1961
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts05 Sept 2024Disposed Of
M/s Om Prakash Surinder Mohan Vs Air Force Naval Housing Board
Delhi High Court · (2024) 09 DEL CK 1962
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts05 Sept 2024Disposed Of
Hiranand Kishinchand Gangwani Vs Oyo Apartment Investment LLP
Delhi High Court · (2024) 09 DEL CK 1964
Arbitration and Conciliation Act 1996-Section 29A
High Courts05 Sept 2024Disposed Of
Dayanand Pal Vs Mr. Dharmender Kumar Bhati & Ors.
Delhi High Court · (2024) 09 DEL CK 1965
Arbitration and Conciliation Act, 1996-Section 14(1)(a), 15(2)
High Courts05 Sept 2024Dismissed
SK Jain & Ors. Vs Punjab National Bank & Ors.
Delhi High Court · (2024) 09 DEL CK 2047
Constitution of India-Article 226Punjab National Bank (Employees') Pension Regulations, 1995Payment of Gratuity Act, 1972
High Courts05 Sept 2024Dismissed
Lal Mohammad Vs State
Delhi High Court · (2024) 09 DEL CK 2075
IPC-Section 307, 34Arms Act-Section 25/27, 25Cr.P.C.-Section 428, 313
High Courts05 Sept 2024Disposed Of
X Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 2079
Protection of Children from Sexual Offences Act, 2012-Section 33(8), 10, 12Protection of Children from Sexual Offences Rules, 2020-Rule 9, 9(3)Protection of Children from Sexual Offences Rules, 2012-Rule 7, 7(1)
High Courts05 Sept 2024Disposed Of
Sh Birendar Singh Vs The Registrar Of Co-Operative Societies & Anr.
Delhi High Court · (2024) 09 DEL CK 2089
DCS Act
High Courts05 Sept 2024Dismissed
Harpyari (Deceased) Thr Her LR Bharat Bhushan Sharma Vs Badri Bhagat Jhandewala Temple Society
Delhi High Court · (2024) 09 DEL CK 2092
CPC-Order VII Rule 14, I Rule 10Indian Evidence Act-Section 44Bharatiya Sakshya Adhiniyam, 2023-Section 38
High Courts05 Sept 2024Allowed
Shib Das Sarkar & Anr. Vs Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2024) 09 DEL CK 2094
DCS Rules, 2007-Rule 90; Clauses 7 and 8 of Schedule VII
High Courts05 Sept 2024
Ruchir Modi Vs Bina Modi & Ors.
Delhi High Court · (2024) 09 DEL CK 2114
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2Indian Trust Act, 1882-Section 11, 14, 19, 48, 49, 51, 56, 57, 59, 61Companies Act, 2013-Section 113
High Courts05 Sept 2024Disposed Of
Mahfooz Vs NCB
Delhi High Court · (2024) 09 DEL CK 2143
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1925-Section 36A(3), 8/21(c)/23/29, 52A, 52
High Courts05 Sept 2024Dismissed
Sh. Mohd. Rafi Chowdhary Vs Misaal Hairat
Delhi High Court · (2024) 09 DEL CK 1506
Dissolution of Muslim Marriages Act, 1939-Section 2(ix)Family Courts Act, 1984-Section 19
High Courts05 Sept 2024Dismissed
Tek Chand & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1492
Constitution of India-Article 226Central Reserve Police Force Rules, 1955-Rule 76B, 76B(2)(c)