High Courts02 Sept 2024Disposed Of
Dinesh & Ors. Vs The State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1881
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 186 of 565
High Courts02 Sept 2024Disposed Of
Hanny Wadhwa & Ors. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1882
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts02 Sept 2024Disposed Of
Mohd. Yusuf & Ors. Vs State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 1883
Bharatiya Nagarik Sanhita, 2023-Section 528
High Courts02 Sept 2024Disposed Of
Suraj Sharma & Ors. Vs State Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1884
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34
High Courts02 Sept 2024Allowed
Garg Builders Vs Hindustan Prefab Limited & Anr.
Delhi High Court · (2024) 09 DEL CK 1923
Arbitration and Conciliation Act, 1996-Section 11(6), 11(6)(a), 11, 21, 12(2), 12(5)Arbitration Act, 1940-Section 8, 8(1)(a)
High Courts02 Sept 2024Allowed
American Epay Services Private Limited Vs Orbit In-Te-Rio
Delhi High Court · (2024) 09 DEL CK 1921
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts02 Sept 2024Disposed Of
Bhupender Singh & Anr. Vs M/s. BCC Developers And Promoters Pvt. Ltd
Delhi High Court · (2024) 09 DEL CK 1919
Arbitration and Conciliation Act, 1996-Section 9
High Courts02 Sept 2024Allowed
Atma Ram Properties Pvt. Ltd Vs The Post Office & Ors.
Delhi High Court · (2024) 09 DEL CK 1918
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth ScheduleArbitration Act, 1940
High Courts02 Sept 2024Disposed Of
M/S Sandhu Motor Finance Pvt Ltd Vs Sumit Ali & Anr.
Delhi High Court · (2024) 09 DEL CK 1917
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)
High Courts02 Sept 2024
Gandharva Infrastructure And Projects Limited Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 1916
Arbitration and Conciliation Act, 1996-Section 34
High Courts02 Sept 2024Disposed Of
Delhi Development Authority Vs DG Estate Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 1915
High Courts02 Sept 2024Disposed Of
Asian Hotels (North) Ltd. Vs M/s Ram Krishan Associates Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 1912
Arbitration and Conciliation Act, 1996-Section 14(1)(b), 15
High Courts02 Sept 2024Disposed Of
M/S Garg Builders Vs Hindustan Prefab Limited & Anr.
Delhi High Court · (2024) 09 DEL CK 1911
Arbitration and Conciliation Act, 1996-Section 17
High Courts02 Sept 2024Allowed
MIS. TATA ALDESA (JV) Vs MIS. DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA LIMITED
Delhi High Court · (2024) 09 DEL CK 1910
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts02 Sept 2024Disposed Of
Tata Projects Limited Vs Oil And Natural Gas Corporation Limited
Delhi High Court · (2024) 09 DEL CK 2100
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts02 Sept 2024
Y.P. Sethi Vs Union Bank Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2041
Constitution of India-Article 226, 19, 21, 14, 136Union Bank of India Officer Employees’ (Discipline & Appeal) Regulations, 1976-Rule 7(2)
High Courts02 Sept 2024Dismissed
Bakshish Singh Chandhok & Ors. Vs Bhavjot Singh Chandhok
Delhi High Court · (2024) 09 DEL CK 2083
Court Fees Act, 1970-Section 7(iv)(b), Article 17(vi) of Schedule II
High Courts02 Sept 2024Dismissed
Harveen Singh Chadha @ Lovely & Anr. Vs Balveen Singh Chadha @ Ricky
Delhi High Court · (2024) 09 DEL CK 2087
Code of Civil Procedure, 1908-Order VII Rule 11, XXXIX Rule 1 & 2
High Courts02 Sept 2024Disposed Of
Anil Vs The State (Govt Of NCT) Delhi Through SHO, P.S. Paschim Vihar West & Anr.
Delhi High Court · (2024) 09 DEL CK 2139
Cr.P.C.-Section 439, 482IPC-Sections 376D, 394, 397, 506, 34Constitution of India-Article 21
High Courts02 Sept 2024Dismissed
M/S Nikunj Woods Pvt Ltd Vs M/S Krishna Steel Furniture & Anr.
Delhi High Court · (2024) 09 DEL CK 1508