High Courts27 Aug 2024Allowed
M/s Yash Fans And Appliances Ltd Vs M/s Ottomate International Private Limited
Delhi High Court · (2024) 08 DEL CK 1444
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 200 of 565
High Courts27 Aug 2024Dismissed
Central Bank Of India Vs Anuradha Manchanda & Ors.
Delhi High Court · (2024) 08 DEL CK 1423
CPC-Order IX Rule 7Constitution of India-Article 227
High Courts27 Aug 2024Dismissed
Naider (Deceased) Thr His LR Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1416
Land Acquisition Act, 1984-Section 18Constitution of India-Article 227
High Courts27 Aug 2024Dismissed
Central Bank Of India Vs Anuradha Manchanda And Ors
Delhi High Court · (2024) 08 DEL CK 0110
Constitution of India, 1950 — Article 227Civil Procedure Code, 1908 — Order 9 Rule 7
High Courts27 Aug 2024Dismissed
Samarth Trading Company & Anr Vs Thandi Ram Jai Narain
Delhi High Court · (2024) 08 DEL CK 0109
Civil Procedure Code, 1908 — Order 11 Rule 1(4), Order 11 Rule 1(5), Order 37
High Courts27 Aug 2024Dismissed
Naider (Deceased) Thr His LR Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0108
Constitution of India, 1950 — Article 227Land Acquisition Act, 1984 — Section 18
High Courts27 Aug 2024Disposed Of
Swami Chakrapani Ji Maharaj National President, Akhil Bharat Hindu Mahasabha Vs Election Commission Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0105
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order43 Rule 1(r)
High Courts27 Aug 2024Disposed Of
M/s Ajmer Foods Products Pvt. Ltd Vs Oriental Insurance Co. Ltd & Anr
Delhi High Court · (2024) 08 DEL CK 0104
Constitution of India, 1950 — Article 227
High Courts27 Aug 2024Disposed Of
R C Nanda (Deceased) Through Lrs Vs Karamjit Singh & Ors
Delhi High Court · (2024) 08 DEL CK 0103
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts27 Aug 2024Disposed Of
Cameo Overseas Vs Global V Immigration & Ors
Delhi High Court · (2024) 08 DEL CK 0102
High Courts27 Aug 2024Disposed Of
Riyaz Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2024) 08 DEL CK 0101
Code of Criminal Procedure 1973 — Section 164Indian Penal Code, 1860 — Section 363, 375, 376Protection of Children from Sexual Offences Act, 2012 — Section 6, 29, 30
High Courts27 Aug 2024Dismissed
Elena Shvedova Vs Unoin Of India And Ors
Delhi High Court · (2024) 08 DEL CK 0100
Customs Act, 1962 — Section 108, 110, 110(2), 124, 124(a), 153, 153(1), 153(2)(c)Evidence Act, 1872 — Section 65B
High Courts27 Aug 2024Dismissed
Vishav Bandhu Gupta Vs Union Of India And Ors
Delhi High Court · (2024) 08 DEL CK 0099
Constitution of India, 1950 — Article 14, 19, 21. 32, 226, 227Income Tax Act, 1961 — Section 131
High Courts27 Aug 2024Disposed Of
Smt Santosh Tyagi Vs Government Of Nct Of Delhi And Ors
Delhi High Court · (2024) 08 DEL CK 0098
Constitution of India, 1950 — Article 226Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 26, 28Delhi Maintenance and Welfare of Parents and Senior Citizen Rules, 2016 — Rule 22
High Courts23 Aug 2024Dismissed
Yashpal Anand Vs Rajendra Pratap Singh
Delhi High Court · (2024) 08 DEL CK 1508
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 17, 17(1), 34, 35Code of Civil Procedure, 1908-Order VII Rule 11(d), Section 9Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts23 Aug 2024Dismissed
Manhar Sabharwal Vs High Court Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1521
Delhi High Court (Original Side) Rules, 2018-Rule 4, Chapter VII; Rule 5; Rule 15; Rule 16; Rule 19 of Chapter 1Code of Civil Procedure, 1908-Order VIII Rule 1; Sections 122 to 128; Section 129; Section 4(1); Section 117; Section 151; Section 2(1); Order 6 Rule 5; Order 37 Rule 1(a)Constitution of India-Articles 14, 141, 142, 144; Clause 13 of List III of Seventh Schedule
High Courts23 Aug 2024Disposed Of
Castrol Limited Vs Motogulf India Private Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1532
High Courts23 Aug 2024Disposed Of
Mcam Surlon India Ltd. Vs Ms Metalon Marketing Delhi Partnership Firm & Anr.
Delhi High Court · (2024) 08 DEL CK 1533
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, Section 151Trade Marks Act, 1999-Section 29(1), (2), (3) and (5)
High Courts23 Aug 2024
Laxmi Narayan Vs State NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1550
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 2(1)(ec), 3(1)(w), 3(2)(va), 14, 14A, 15, 15A, 15A(3), 15A(5), 15A(10), 15A(12), 20Code of Criminal Procedure, 1973-Section 2(i), 327, 327(2), 439Indian Penal Code (45 of 1860)-Sections 302, 304, 376, 342, 506, 201, 34, 228A, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB and 376E