High Courts23 Aug 2024Disposed Of
Jitendra Kumar Meena Vs State of NCT of Delhi
Delhi High Court · (2024) 08 DEL CK 1552
Constitution of India-Article 226, 227CrPC-Section 482, 173Motor Vehicle Act, 1988-Section 159
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 201 of 565
High Courts23 Aug 2024
Gamut Buildcon Pvt Ltd & Anr. Vs Atul Verma & Anr.
Delhi High Court · (2024) 08 DEL CK 1553
CPC-Section 151, Order XXXIX Rule 1 & 2, XXXIX Rule 3Delhi High Court (Original Side) Rules, 2018Companies Act, 1956
High Courts23 Aug 2024
Rajesh Bothra Vs 4PM News Network Private Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1554
CPC-Section 151, 149, Order XXXIX Rules 1 and 2, XXXIX Rule 3, XXXVIII Rule 5Delhi High Court (Original Side) Rules, 2018Bhartiya Sakshya Adhiniyam, 2023-Section 63
High Courts23 Aug 2024Dismissed
SA Infrastructure Consultants Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2024) 08 DEL CK 1565
Letters Patent Act, 1866-Clause XConstitution of India, 1950-Article 226, 12
High Courts23 Aug 2024Disposed Of
Union Of India & Ors. Vs Ajay Kumar Chaudhary
Delhi High Court · (2024) 08 DEL CK 1628
Constitution of India-Articles 226 & 227Central Civil Service (Classification, Control and Appeal) Rules, 1965-Rule 15(4)
High Courts23 Aug 2024Dismissed
Veer Singh Through Power Of Attorney Vs Kinri Dhir
Delhi High Court · (2024) 08 DEL CK 1684
Constitution of India-Article 227
High Courts23 Aug 2024Dismissed
Shyam Sunder Kaushik Vs DDA & Anr.
Delhi High Court · (2024) 08 DEL CK 1738
Constitution of India-Article 226Delhi Municipal Corporation Act, 1957-Section 343, 345-A, 333, 336
High Courts23 Aug 2024Disposed Of
Sachhin Sapra And Family HUF Vs Vishal Manocha
Delhi High Court · (2024) 08 DEL CK 1740
Contempt of Courts Act, 1971-Section 12, 10CPC-Order XV-A, XXXIX Rules 1 and 2, XII Rule 6, Section 151
High Courts23 Aug 2024Dismissed
Ankita Singh Vs Anand Vikram Singh
Delhi High Court · (2024) 08 DEL CK 1743
Code of Civil Procedure, 1908-Order IX Rule 13
High Courts23 Aug 2024Disposed Of
Neeraj Ekka Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1825
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406Special Marriage Act, 1954-Section 28A(2)
High Courts23 Aug 2024Disposed Of
Gurvinder Singh Vs The State NCT Of Delhi Through SHO & Ors.
Delhi High Court · (2024) 08 DEL CK 1826
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 279, 337, 338Code of Criminal Procedure-Section 482
High Courts23 Aug 2024Disposed Of
Sh Aman Kumar & Ors. Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1827
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 354A, 354Hindu Marriage Act-Section 13B(2)
High Courts23 Aug 2024Disposed Of
Sh. Mehul Sirohi & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1829
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34, 377Dowry Prohibition Act, 1961-Section 4
High Courts23 Aug 2024Allowed
Servotech Electricals Pvt Ltd Vs Bennett University
Delhi High Court · (2024) 08 DEL CK 1946
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts23 Aug 2024Allowed
Vineet Dujodwala & Ors. Vs Phoneix ARC Pvt. Ltd. & Anr.
Delhi High Court · (2024) 08 DEL CK 1948
Arbitration and Conciliation Act, 1996-Section 34, 21, 12(1), 16, 12, 12(5), 20, 20(4)Arbitration and Conciliation (Amendment) Act, 2015-Section 8(i)
High Courts23 Aug 2024Allowed
Servotech Electricals Pvt Ltd Vs Parsvnath Developers Ltd
Delhi High Court · (2024) 08 DEL CK 1951
Arbitration and Conciliation Act 1996-Section 11(6), 21, Fourth Schedule, 12(2)
High Courts23 Aug 2024
J.B.C.G. Advisory Services Private Limited & Ors. Vs Sammaan Capital Limited Formerly Known As Indiabulls Housing Finance Limited & Anr.
Delhi High Court · (2024) 08 DEL CK 1952
Arbitration and Conciliation Act, 1996-Section 17, 12(2)
High Courts23 Aug 2024Allowed
Indiabulls Housing Finance Ltd. Vs Venkatesh Srinivasa & Anr.
Delhi High Court · (2024) 08 DEL CK 1954
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, Fourth Schedule, 12(2)
High Courts23 Aug 2024Allowed
Saumya Binani & Ors. Vs Banwari Lal Sharma Alias Banwari Lal
Delhi High Court · (2024) 08 DEL CK 1956
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts23 Aug 2024Disposed Of
Technocrats Advisory Services Private Limited Vs National Highways Authority Of India
Delhi High Court · (2024) 08 DEL CK 1959
Arbitration and Conciliation Act, 1996-Section 29A(4)