High Courts18 Jul 2024Disposed Of
M/s IRB Ahmedabad Vadodara Super Express Tollways Pvt. Ltd. Vs National Highways Authority Of India
Delhi High Court · (2024) 07 DEL CK 2221
Arbitration and Conciliation Act, 1996-Section 17
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 261 of 565
High Courts18 Jul 2024Allowed
MIS. Tata Aldesa (JV) Vs MIS. Dedicated Freight Corridor Corporation Of India Limited (DFCCIL)
Delhi High Court · (2024) 07 DEL CK 2218
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts18 Jul 2024Allowed
Air Works India Engineering Pvt. Ltd. Vs Affordable Infrastructure And Housing Projects Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2214
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts18 Jul 2024Allowed
Bimla Virmani Vs University Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2175
Constitution of India-Article 226, 227, 14
High Courts18 Jul 2024Dismissed
A.K. Malik Vs State Bank Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2174
Constitution of India-Article 226State Bank of India Officers’ Service Rules, 1992-Rule 67(h), 67State Bank of India Employees’ Pension Fund Rules-Rule 22, 22(i), 22(i)(a), 22(i)(c), 22(i)(d), 22(d)
High Courts18 Jul 2024Allowed
Parnika Commercial And Estate Pvt Ltd Vs Airport Authority Of India
Delhi High Court · (2024) 07 DEL CK 2130
Arbitration and Conciliation Act, 1996-Section 36, 31(7), 31(7)(a), 31(7)(b)
High Courts18 Jul 2024Allowed
M/s Today Realty Private Limited & Anr. Vs Gunveen Singh
Delhi High Court · (2024) 07 DEL CK 2128
Code of Civil Procedure, 1908-Order XXXVII Rule 3(4), XXXVII Rule 3, XXXVII Rule 3(5), XXXVII Rule 1(2)Limited Liability Partnership Act, 2008Negotiable Instrument Act, 1881-Section 80
High Courts18 Jul 2024Dismissed
Amit Gupta Vs Land & Development Office & Ors.
Delhi High Court · (2024) 07 DEL CK 2101
High Courts18 Jul 2024Dismissed
Mrs. Nalini Lal Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2098
CPC, 1908-Order VII Rule 14, Section 151Indian Succession Act, 1925-Section 276
High Courts18 Jul 2024Allowed
Arvind Kejriwal Vs Department Of Delhi Prisons & Anr.
Delhi High Court · (2024) 07 DEL CK 2058
Code of Criminal Procedure, 1973-Section 482Prevention of Money Laundering Act, 2002-Section 19Constitution of India-Article 22(1)
High Courts18 Jul 2024Dismissed
Bhanu Raghav Vs State Of Nct Of Delhi
Delhi High Court · (2024) 07 DEL CK 2057
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 311Indian Penal Code-Sections 302, 34
High Courts18 Jul 2024Disposed Of
Renu Sharma & Anr. Vs Mool Chand Sharma
Delhi High Court · (2024) 07 DEL CK 2165
Hindu Marriage Act,1955-Section 24, 26, 13(1)(i), 13(1)(ia), 13(1)(ib)Protection of Women from Domestic Violence Act, 2005
High Courts18 Jul 2024Dismissed
IRCON International Ltd Vs Bhavneet Singh
Delhi High Court · (2024) 07 DEL CK 2163
The Rights of Persons with Disabilities Act, 2016-Section 23, 20, 20(5), 21, 2(i), Chapter IV, PreambleThe Rights of Persons with Disabilities Rules, 2017-Chapter IV, Rule 8, 8(3), 8(3)(c)The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act 1995
High Courts18 Jul 2024Partly Allowed
Commandant Jawahar Singh Negi Vs Union Of India Through Secretary & Ors.
Delhi High Court · (2024) 07 DEL CK 2146
BSF (Deductions from Pay and Allowances) Rules, 1978-Rules 3(d), 12
High Courts18 Jul 2024Dismissed
Jamia Millia Islamia Vs Shakeel Ahmad
Delhi High Court · (2024) 07 DEL CK 2701
Jamia Millia Islamia Act, 1988-Section 2(n)UGC Regulations, 2018Ordinance 5(V) Leave Rules, 2021-Section 5(i)(b)
High Courts18 Jul 2024
Kanchan Saini Vs University Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2767
Delhi University Act, 1922-Section 2(g)UGC Regulations on Minimum Qualifications for Appointment of Teachers and other academic staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010University of Delhi Calendar, 2004-Ordinance XII, Rule 3-A (i)
High Courts18 Jul 2024Disposed Of
Jai Guru Sudarshan Enterprises Vs Delhi State Goods And Services Tax & Anr.
Delhi High Court · (2024) 07 DEL CK 2800
Central Goods and Services Tax Act, 2017-Section 16Delhi Goods and Services Tax Act, 2017-Section 16
High Courts18 Jul 2024Allowed
ATS Infrastructure Limited Vs Assistant Commissioner Of Income Tax Circle 1 (1) Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2811
Income Tax Act, 1961-Section 2(22)(e), 80HH, 80-1, 115AD, 143(1), 143(2), 143(3), 147, Explanation 2 clause (c)(i) to Section 147, Explanation 3 to Section 147, 148, 148(2), First Proviso to Section 148, 148A, 148A(b), 148A(d), 148 to 153Direct Tax Laws (Amendment) Act, 1987Finance Act, 2009
High Courts18 Jul 2024Allowed
Malaysia Airlines Berhad Vs Commissioner Of Delhi Goods And Services Tax Department Of Trade And Taxes & Anr.
Delhi High Court · (2024) 07 DEL CK 2010
Central Goods and Services Tax Act, 2017-Section 73, 66
High Courts18 Jul 2024Allowed
Mis. Tata Aldesa (JV) Vs Mis. Dedicated Freight Corridor Corporation Of India Limited (DFCCIL)
Delhi High Court · (2024) 07 DEL CK 1981
Arbitration and Conciliation Act, 1996-Section 29A(5)