High Courts07 Aug 2024Disposed Of
Sanjay & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1785
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 227 of 565
High Courts07 Aug 2024Disposed Of
Sanjeev Bhati & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1792
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 323, 34
High Courts07 Aug 2024Disposed Of
Shree Krishan & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1793
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 506, 34
High Courts07 Aug 2024Disposed Of
Sandeep Gupta & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1794
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts07 Aug 2024Dismissed
Liberty General Insurance Limited Vs Satveer & Ors.
Delhi High Court · (2024) 08 DEL CK 1842
Motor Vehicles Act, 1988-Section 173, 166(4), 133Indian Penal Code, 1860-Section 279, 337, 304ACode of Criminal Procedure, 1973-Section 161
High Courts07 Aug 2024Allowed
Power Grid Corporation Of India Limited Vs Ranjit Singh And Company LLP
Delhi High Court · (2024) 08 DEL CK 1882
Arbitration and Conciliation Act, 1996-Section 28, 28(2), 28(3), 33, 34Limitation Act, 1963-Article 55Contract Act, 1872-Section 55, 73
High Courts07 Aug 2024
Maytas Subhash Vs IRCON International Limited
Delhi High Court · (2024) 08 DEL CK 1884
CPC-Section 47, Order XXI, XXI Rule 46C, XXI Rules 58 to 63 and 1011996 Act-Section 5, 34, 34(2), 35, 36, Part II1940 Arbitration Act-Sections 17, 30 and 33
High Courts07 Aug 2024Disposed Of
Shikha Chakravarty & Ors. Vs Major Saumitra Sarkar (Retd.)
Delhi High Court · (2024) 08 DEL CK 1885
High Courts07 Aug 2024Disposed Of
Sanjeev Goyal Vs Achal Gupta & Ors.
Delhi High Court · (2024) 08 DEL CK 1894
1996 Act-Section 17
High Courts07 Aug 2024Allowed
SPML Infra Limited Vs Power Grid Corporation Of India Limited
Delhi High Court · (2024) 08 DEL CK 1895
Arbitration and Conciliation Act, 1996-Section 29A (5)
High Courts07 Aug 2024Allowed
M/S Heritage Conservators Through Its Proprietor Mr Gurpreet Singh Vs Espire Resorts Private Limited Formerly Known As Cosmos Buildwell Private Limited
Delhi High Court · (2024) 08 DEL CK 1896
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts07 Aug 2024Allowed
M/s Heritage Conservators Through Its Proprietor Mr Gurpreet Singh Vs Espire Resorts Private Limited Formerly Known As Cosmos Buildwell Private Limited
Delhi High Court · (2024) 08 DEL CK 1898
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts07 Aug 2024Allowed
Grandeur Business Solutions Pvt. Ltd. Vs Gramin Vikas Trust
Delhi High Court · (2024) 08 DEL CK 1899
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts07 Aug 2024Disposed Of
Bhayana Builders Pvt. Ltd. Vs Hindustan Infrastructure Construction & Anr.
Delhi High Court · (2024) 08 DEL CK 2020
Arbitration and Conciliation Act, 1996-Section 34, 11(6), 34(2)(b)(ii)
High Courts07 Aug 2024
Satnam Singh Saluja Vs Inderbir Singh Saluja & Ors.
Delhi High Court · (2024) 08 DEL CK 2060
Code of Civil Procedure, 1908-Order VI Rule 17
High Courts07 Aug 2024
Onkar Infotech Pvt. Ltd. Vs Delhi International Airport Ltd. & Ors.
Delhi High Court · (2024) 08 DEL CK 2062
Commercial Courts Act, 2015-Section 12A, 12A(1)Limitation Act, 1963CPC-Section 80
High Courts07 Aug 2024Disposed Of
Akshay Chaturvedi Vs Ayush Chaturvedi & Anr.
Delhi High Court · (2024) 08 DEL CK 2084
Arbitration and Conciliation Act, 1996-Section 2(a), 7, 9, 11, 11(6), 12(1), 12(5), 16, 40, Fourth ScheduleLimitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151
High Courts07 Aug 2024
Deism Enterprises Private Limited & Anr. Vs Industrial Finance Corporation Of India
Delhi High Court · (2024) 08 DEL CK 2086
SARFAESI ActConstitution of India-Article 226Companies Act, 1956
High Courts07 Aug 2024Disposed Of
Rajeev Anand Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2089
Code of Criminal Procedure, 1973-Sections 439, 482Indian Penal Code, 1860-Sections 420, 406, 467, 471, 477A, 421, 423, 120BInsolvency and Bankruptcy Code, 2016-Section 7
High Courts07 Aug 2024Dismissed
Abdul Wahid Alias Saddam Vs National Investigation Agency
Delhi High Court · 2024 INSC 92
National Investigation Agency Act, 2008-Section 21(4)IPC-Sections 120B, 489B, 489CUnlawful Activities (Prevention) Act, 1967-Sections 15, 15(1)(a)(iii a), Explanation (b) under Section 15, 16, 18, 43-D, 43-D(5), 43D(6), Chapters IV and VI