High Courts20 Aug 2024Allowed
Happy Exports Vs PayU Payments Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 1926
Arbitration and Conciliation Act, 1996-Section 11(6), 21, Fourth Schedule, 12(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 210 of 565
High Courts20 Aug 2024Allowed
Cars 24 Financial Services Private Limited Vs Deepak Kumar Proprietor Of M/s Golden Eagle & Anr.
Delhi High Court · (2024) 08 DEL CK 1928
Arbitration and Conciliation Act, 1996-Section 11(5), 21, Fourth Schedule, 12(2)
High Courts20 Aug 2024Disposed Of
Dr Rahul Bhayana Vs Dr Rohit Bhayana & Anr.
Delhi High Court · (2024) 08 DEL CK 1931
1996 Act-Section 17
High Courts20 Aug 2024Disposed Of
Devyani International Limited Vs Airports Authority Of India
Delhi High Court · (2024) 08 DEL CK 1935
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts20 Aug 2024Allowed
Saurabh Nigam Vs State Of Nct Of Delhi
Delhi High Court · 2023 INSC 847
Indian Succession Act, 1925-Section 278, 63Indian Evidence Act, 1872-Section 68
High Courts20 Aug 2024Partly Allowed
Anil Rastogi & Ors. Vs The State
Delhi High Court · (2024) 08 DEL CK 1991
IPC-Section 467, 471, 120B, 468Cr.P.C.-Section 482, 239, 240
High Courts20 Aug 2024Allowed
Rajesh Madan Vs M/s Good Marketing And Sales Pvt Ltd
Delhi High Court · 2023 INSC 692
Negotiable Instruments Act, 1881-Section 138, 139, 141, 141(1), 141(2), 142Criminal Procedure Code-Section 202, 482Companies Act, 1956-Section 2(13), 2(24), 5, 291 to 293
High Courts20 Aug 2024
Sadhna Payal Vs Rukmani Devi Jaipuria Public School & Anr.
Delhi High Court · (2024) 08 DEL CK 1996
Constitution of India-Article 12, 30, 30(1), 226Delhi School Education Act and Rules, 1973-Section 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 18(3), 18(4), 18(5), 20, 24(3), Rule 50, 59, 111, 177, 180Payment of Gratuity Act, 1972
High Courts20 Aug 2024Allowed
Dr Vijay Kumar Sharma Vs United India Insurance Co Ltd.
Delhi High Court · (2024) 08 DEL CK 2001
Constitution of India-Article 226General Insurance (Employees') Pension Scheme, 1995-Rule 32CCS (Pension) Rules, 1972-Rule 41
High Courts20 Aug 2024Allowed
Mohd Shakir & Ors. Vs Delhi Public Library & Anr.
Delhi High Court · (2024) 08 DEL CK 2003
Constitution of India-Article 226CCS (Pension) Rules, 1972-Rule 9
High Courts20 Aug 2024
Shri Punit Chitkara Vs Shri Gagan Preet Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 2065
Code of Civil Procedure, 1908-Order VI Rule 17, I Rule 10(4), 2 Rule 2Indian Easements Act, 1882-Section 60(b)Specific Relief Act, 1963-Section 19(b)
High Courts20 Aug 2024Disposed Of
M/s Hotel Marina & Anr. Vs Vibha Mehta
Delhi High Court · (2024) 08 DEL CK 2066
Code of Civil Procedure, 1908-Order XXIII Rule 3, XXI Rule 34, XXI Rule 34(4)Indian Contract Act, 1872-Sections 51, 52, 55Constitution of India-Article 136
High Courts20 Aug 2024Disposed Of
Nirupa Berry Vs M/s Goel Estate & Promoters Pvt Ltd & Anr
Delhi High Court · (2024) 08 DEL CK 2069
Code of Civil Procedure, 1908-Order VII Rule 14
High Courts20 Aug 2024Disposed Of
Jagmeet Kaur Babbar & Ors. Vs Eurocopter Group & Ors.
Delhi High Court · (2024) 08 DEL CK 2071
High Court of Delhi Rules for Video Conferencing for Courts, 2021
High Courts20 Aug 2024
Shri Raj Kumar Vs Shri Ram Kumar & Ors.
Delhi High Court · (2024) 08 DEL CK 2096
Code of Civil Procedure, 1908-Section 2(12)
High Courts20 Aug 2024Disposed Of
Satbir Singh Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 2116
Code of Criminal Procedure, 1973-Section 438, 482Indian Penal Code, 1860-Section 406, 409Negotiable Instruments Act, 1881-Section 138
High Courts20 Aug 2024Disposed Of
Shashi Jindal Vs Bank Of Baroda & Ors.
Delhi High Court · (2024) 08 DEL CK 2119
B.N.S.S, 2023-Section 528Constitution of India-Article 226Code of Criminal Procedure-Section 482
High Courts20 Aug 2024Disposed Of
Rajeev Pal Vs Union Of India, Ministry Of Health And Family Welfare & Ors.
Delhi High Court · (2024) 08 DEL CK 2241
Constitution of India-Article 226, 227Rights of Persons with Disabilities Act, 2016
High Courts20 Aug 2024Dismissed
Geeta Sharma Vs Steel Authority Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2239
Constitution of India-Articles 226, 227