High Courts01 Aug 2024Disposed Of
A T Kearney Consulting India Pvt Ltd Vs Maruti Suzuki India Limited
Delhi High Court · (2024) 08 DEL CK 1863
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 239 of 565
High Courts01 Aug 2024Disposed Of
Blusmart Fleet Pvt. Ltd. Vs Energy Efficiency Services Ltd.
Delhi High Court · (2024) 08 DEL CK 1864
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21
High Courts01 Aug 2024
GAIL (India) Limited Vs M/s Andhra Pradesh Gas Power Corporation Ltd
Delhi High Court · (2024) 08 DEL CK 1866
Indian Stamp Act, 1899-Schedule, Section 31(1), 17
High Courts01 Aug 2024Allowed
Ambience Commercial Developers Pvt. Ltd. Vs Kaur Cookies Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 1867
Arbitration and Conciliation Centre, 1996-Section 14(1)(a), 12(2)
High Courts01 Aug 2024Allowed
SPML Infra Limited Vs Delhi Jal Board
Delhi High Court · (2024) 08 DEL CK 1870
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts01 Aug 2024Disposed Of
Rajesh Narula & Ors. Vs Danesh Mehta
Delhi High Court · (2024) 08 DEL CK 1983
Indian Evidence Act, 1872-Section 58, 68
High Courts01 Aug 2024Dismissed
Ircon International Ltd Vs Afcons Infrastructure Ltd
Delhi High Court · (2024) 08 DEL CK 2019
Arbitration and Conciliation Act, 1996-Section 34, 31(6), 34(2)(b)(ii), 16
High Courts01 Aug 2024
Tani Sandhu Bhargava Vs Shumita Didi Sandhu
Delhi High Court · (2024) 08 DEL CK 1999
Code of Civil Procedure, 1908-Order XII Rule 6, VI Rule 17, VI Rule 4, 6 Rule 12Specific Relief Act, 1963-Section 31Hindu Succession Act, 1956-Section 14, 14(2)
High Courts01 Aug 2024Partly Allowed
IFFCO Tokio General Insurance Co.Ltd. & Anr. Vs Inder Travesls Pvt.Ltd. & Ors.
Delhi High Court · (2024) 08 DEL CK 2052
Code of Civil Procedure, 1908-Order XI Rule 1(5), Section 151, XI Rule 1, XI Rule 1(1)(c)(ii), XI Rule 1(1), XI Rule 1(3), XI Rule 1(1)(c)Commercial Courts Act, 2015Act to Incorporate the International Air Transport Association, Statutes of Canada, 1945, Chapter 51
High Courts01 Aug 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2144
High Courts01 Aug 2024Disposed Of
Shri Nishant Kapoor Vs State Of Nct Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2145
Constitution of India-Article 226Cr.P.C.-Section 482Guardians and Wards Act, 1890-Section 25
High Courts01 Aug 2024Disposed Of
Vidyawati Vs State Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2147
Constitution of India-Article 226BNSS-Section 528
High Courts01 Aug 2024Dismissed
RK Wind Limited Vs Jeena And Co.
Delhi High Court · (2024) 08 DEL CK 2169
Arbitration and Conciliation Act, 1996-Section 34
High Courts01 Aug 2024Dismissed
Sanjeen Sahni Vs Manmeet Sahni
Delhi High Court · (2024) 08 DEL CK 2170
Code of Civil Procedure, 1908-Order XII Rule 6, VII Rule 11Specific Relief Act, 1963-Sections 7, 8, 41(h)Hindu Marriage Act
High Courts01 Aug 2024Dismissed
Convent Of Jesus & Mary Vs Amar Jyoti Brahamchari & Anr.
Delhi High Court · (2024) 08 DEL CK 2246
Delhi School Education Act & Rules, 1973-Section 10(1)Constitution of India-Article 30(1), 142, Preamble
High Courts01 Aug 2024Disposed Of
M/s Alibaba Enterprises Vs Sales Tax Officer Class-II/AVATO Ward - 83, Delhi
Delhi High Court · (2024) 08 DEL CK 2300
Central Goods and Services Tax Rules, 2017-Rule 22(1), 21A(2A)Central Goods and Services Tax Act, 2017-Section 39, 29(2)
High Courts01 Aug 2024Dismissed
Rajiv Khanna Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2282
High Courts01 Aug 2024Dismissed
Shri Roop Ram (Since Deceased) Through His Legal Heirs & Ors. Vs State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 08 DEL CK 2301
Land Acquisition Act, 1894-Section 4, 6, 11Constitution of India-Article 31, 226, 300A, 142Limitation Act, 1963
High Courts01 Aug 2024
Shakti Metals Through Its Proprietor Mr Prahlad Kumar Sharma Vs The Commissioner Central Goods And Services Tax & Ors.
Delhi High Court · (2024) 08 DEL CK 1459
Central Goods & Services Tax Act, 2017-Section 107, 112
High Courts01 Aug 2024
Mukesh Kumar Prajapati Vs Narcotic Control Bureau
Delhi High Court · (2024) 08 DEL CK 1408
CrPC-Section 439, 436ANarcotic Drugs and Psychotropic Substances Act, 1985-Section 37, 37(1)(b)(ii), 22(c) & 29, 52A, 67Indian Evidence Act-Section 65B