High Courts04 Sept 2024Disposed Of
Akhilesh Kumar Bhadoria & Ors. Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 1886
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 181 of 565
High Courts04 Sept 2024Disposed Of
Gautam Arya & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1887
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts04 Sept 2024Disposed Of
Celsius Healthcare Pvt Ltd Vs Deepti Gambhir Proprietor Of S P Distributors
Delhi High Court · (2024) 09 DEL CK 2099
Arbitration and Conciliation Act, 1996-Sections 11(5), 11(6), 21 and 12(2)
High Courts04 Sept 2024
M/S Jay Fe Cylinders Ltd. Vs Manish Jain
Delhi High Court · (2024) 09 DEL CK 2105
Arbitration and Conciliation Act 1996-Section 34(3), 34
High Courts04 Sept 2024Allowed
Kinshuk Goel Prop. M/s Ganesha International Vs Ministry Of Defence, Government Of India Through Directorate General Of Ordnance Services
Delhi High Court · (2024) 09 DEL CK 2108
Arbitration and Conciliation Act, 1996-Section 11(6), 12(5), 21, 12(2)
High Courts04 Sept 2024
National Agricultural Cooperative Marketing Federation Of India NAFED Vs Disha Impex Pvt. Ltd
Delhi High Court · (2024) 09 DEL CK 2109
CPC-Order XXI Rule 22(1), XXI Rule 22(2), XXI Rule XLI, Section 44-A
High Courts04 Sept 2024Disposed Of
Adani Enterprises Limited Vs State Trading Corporation Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 2110
High Courts04 Sept 2024Disposed Of
Orbit In Te Rio Vs American Epay Services Private Limited
Delhi High Court · (2024) 09 DEL CK 1949
Arbitration and Conciliation Act, 1996-Section 17
High Courts04 Sept 2024Disposed Of
Simplex Infrastructures Ltd Vs Indian Oil Corporation Limited
Delhi High Court · (2024) 09 DEL CK 1950
Arbitration and Conciliation Act, 1996-Section 17
High Courts04 Sept 2024Allowed
M/s PCC Infrastructure Pvt. Ltd. Vs Airport Authority Of India
Delhi High Court · (2024) 09 DEL CK 1952
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts04 Sept 2024Dismissed
Ministry Of Road Transport And Highways (MORTH) Through Its Chief Engineer (NH RANDB) Vs M/S Dilip Buildcon Limited And Mostobudivelnyi Zahin No 112 (Joint Venture) (MS DBL MBZ JV)
Delhi High Court · (2024) 09 DEL CK 1953
High Courts04 Sept 2024Dismissed
Dr Anjali Vinocha Through Her Authorized Representative Dr Arun Wadhawan Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 2051
Constitution of India-Article 226
High Courts04 Sept 2024Disposed Of
Nilesh Kumar Chaudhary Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 2052
Constitution of India-Article 226Right to Information Act, 2005
High Courts04 Sept 2024Dismissed
Girja Devi Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 2086
DUSIB Act, 2010-Section 2(g)Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014-Section 2(l)
High Courts04 Sept 2024Disposed Of
Sandeep Kumar Pathak Vs The Superintendent Central Jail No 2 & Anr.
Delhi High Court · (2024) 09 DEL CK 2133
Constitution of India-Article 226, 19(1)(a)Code of Criminal Procedure, 1973-Section 482Delhi Prison Rules, 2018-Chapter-VIII, Rules 585, 586, 587, 589
High Courts04 Sept 2024Disposed Of
Jeyanth Kishore Ramasamy Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 2134
Code of Criminal Procedure, 1973-Section 482, 161Arms Act, 1959-Section 25, 2B, 2(e), 2(b), 45(d), 25(1)(a), 5, 6Arms Rules, 2016-Rule 29
High Courts04 Sept 2024Disposed Of
Avinash Kota Vs State Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 2146
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Arms Act, 1959-Section 2B, 2(b), 2(e), 5, 6, 25, 25(1)(a), 45(d)
High Courts04 Sept 2024Dismissed
Union Of India & Ors. Vs Ex/Nk Chinna Vediyappan
Delhi High Court · (2024) 09 DEL CK 1494
Constitution of India-Article 226Pension Regulations for the Army Part-I, 1961-Paragraph 125, Paragraph 266, Chapter IVPension Regulations for the Army Part-I, 2008-Paragraph 44, Paragraph 173, Chapter VIII
High Courts04 Sept 2024Dismissed
Delhi Subordinate Services Selection Board & Anr. Vs Vishnu Kumar Badetiya
Delhi High Court · (2024) 09 DEL CK 1391
Constitution of India-Article 226, 227, 341(1), 342(1), 341(2), 342(2), 16(3), 141, 16(4A), 16(4B)