COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 230 of 565

High Courts06 Aug 2024Allowed

Moneywise Financial Services Pvt. Ltd. Vs Tirupati Trading Company Through Its Proprietor & Anr.

Delhi High Court · (2024) 08 DEL CK 1879

Arbitration and Conciliation Act, 1996-Section 11(6), 12(5), 21, 12(2)Negotiable Instruments Act, 1881-Section 138

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High Courts06 Aug 2024

The Chief Executive Officer J And K Era Srinagar Kashmir Through Authorised Representative Abdul Khaliq Qureshi Project Manager Vs Abhiram Infra Projects Pvt Ltd

Delhi High Court · (2024) 08 DEL CK 1880

Arbitration and Conciliation Act, 1996-Section 1(2); Parts I, III and IVJammu and Kashmir Arbitration Act, 1997Arbitration and Conciliation (Amendment) Act, 2019-Sections 95 and 96

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High Courts06 Aug 2024Allowed

Aakash Educational Services Ltd Vs Parvesh Kumar Dhiman

Delhi High Court · (2024) 08 DEL CK 1881

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12(2), 12(5), 21

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High Courts06 Aug 2024Disposed Of

Aakash Educational Services Ltd Vs M/s Vag Educational Services & Ors.

Delhi High Court · (2024) 08 DEL CK 1886

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High Courts06 Aug 2024Disposed Of

Union Of India Vs Shapoorji Pallonji And Company Private Limited

Delhi High Court · (2024) 08 DEL CK 1888

Arbitration and Conciliation Act, 1996-Section 34

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High Courts06 Aug 2024Disposed Of

Precitech Enclosures Systems Pvt Ltd Through Its Director Parveen Kohli Vs Rudrapur Precision Industries Through Its Partner Amit Rajput & Ors.

Delhi High Court · (2024) 08 DEL CK 1889

Arbitration and Conciliation Act, 1996-Section 21, 15(2), 11(6)

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High Courts06 Aug 2024Disposed Of

Nucon India Pvt Ltd Vs Arpitam Builders LLP

Delhi High Court · (2024) 08 DEL CK 1890

Arbitration and Conciliation Act, 1996-Section 9, 11(6), 17, 12(2)

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High Courts06 Aug 2024Dismissed

Pradosh Panda Vs Lok Sabha Secretariat & Anr.

Delhi High Court · (2024) 08 DEL CK 1984

Right to Information Act, 2005Constitution of India-Article 226, 14, 32

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High Courts06 Aug 2024Dismissed

Dr. (Ms.) Usha Aggarwal Vs Shri Avdesh Chand Gupta & Ors.

Delhi High Court · (2024) 08 DEL CK 2059

Code of Civil Procedure, 1908-Order XXII Rule 3, Section 151, XXII Rule 5Hindu Succession Act, 1956-Section 15(1)(d), 15(1)

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High Courts06 Aug 2024

Radha Phool Fin-Investments Pvt. Ltd. Vs Paramsukh Nirman Pvt. Ltd.

Delhi High Court · (2024) 08 DEL CK 2063

Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 3, Chapter VII Rule 4, Chapter I Rule 14, Chapter IV Rule 3CPC-Order XII Rule 2A, V Rule 1(1), VIII Rule 1Commercial Courts, Commercial Division & Commercial Appellate Division of High Courts (Amendment) Act, 2018

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High Courts06 Aug 2024Allowed

Ghanshyam @ Javed Vs State (NCT Of Delhi)

Delhi High Court · (2024) 08 DEL CK 2082

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302

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High Courts06 Aug 2024Disposed Of

Shivam Singh @ Nanhe Vs State Of NCT Of Delhi

Delhi High Court · (2024) 08 DEL CK 2085

Constitution of India-Article 226, 22(1)Code of Criminal Procedure, 1973-Section 482, 303Indian Penal Code, 1860-Section 302

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High Courts06 Aug 2024Dismissed

Puran Prasad Vs State Of Nct Of Delhi

Delhi High Court · (2024) 08 DEL CK 2087

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 41.1 (A)Indian Penal Code, 1860-Sections 302/24

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High Courts06 Aug 2024Disposed Of

Vijay Kumar Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2149

CrPC-Section 164BNSS-Section 183

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High Courts06 Aug 2024Dismissed

Employees' State Insurance Corporation Vs M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd.

Delhi High Court · (2024) 08 DEL CK 2167

Arbitration and Conciliation Act, 1996-Section 34, 12(5)Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996Building and Construction Workers Welfare Cess Act, 1996-Section 3

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High Courts06 Aug 2024Dismissed