High Courts16 Jul 2024Disposed Of
Delhi Jal Board Vs M/s Envirotech Overseas India Ltd.
Delhi High Court · (2024) 07 DEL CK 2129
Arbitration and Conciliation Act, 1996-Section 34, 34(2-A), 36, 31(3), 28(3)Amendment Act, 2015
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 264 of 565
High Courts16 Jul 2024Dismissed
Usha Khanna & Anr. Vs Vinay Khanna
Delhi High Court · (2024) 07 DEL CK 2100
CPC-Section 151
High Courts16 Jul 2024Disposed Of
Central Board Of Secondary Education Vs Mount Columbus School & Ors.
Delhi High Court · (2024) 07 DEL CK 2099
High Courts16 Jul 2024Disposed Of
Mukesh Kumar Singh Vs State Of NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2060
Code of Criminal Procedure, 1973-Section 439Indian Penal Code-Sections 420, 406, 409, 423, 411, 120-BSARFAESI Act-Section 14
High Courts16 Jul 2024Dismissed
Smt. Amrit Kaur & Anr. Vs State & Ors.
Delhi High Court · 2023 INSC 847
Indian Succession Act, 1925-Section 276, 63Code of Civil Procedure, 1908-Order XIV Rule 5, XIX Rules 1 and 2, XVIII Rules 4 & 5Indian Penal Code-Section 209
High Courts16 Jul 2024
Harish Jindal Vs Garima Jindal
Delhi High Court · (2024) 07 DEL CK 2019
Guardians and Wards, 1890-Section 12
High Courts16 Jul 2024Dismissed
M/S KTC India Pvt. Ltd. Vs Randhir Brar & Ors.
Delhi High Court · (2024) 07 DEL CK 2016
Arbitration and Conciliation Act, 1996-Section 11, 2(1)(f), 11(9), 2(1)(f)(iii), 2(1)(f)(i), 34Income Tax Act, 1961-Sub-section (31) of Section 2Bombay General Clauses Act, 1904
High Courts16 Jul 2024Dismissed
Mukesh Kumar Vs Neelam
Delhi High Court · (2024) 07 DEL CK 2739
CrPC-Section 125
High Courts16 Jul 2024Disposed Of
Niva Bupa Health Insurance Company Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2792
Central Goods and Services Tax Act, 2017-Section 168A, 73, 73(9), 73(10)Delhi Goods and Services Tax Act, 2017-Section 168A, 73
High Courts16 Jul 2024Dismissed
Shaheed Udham Singh Smarak Shiksha Samiti & Ors. Vs Usha Tyagi & Ors.
Delhi High Court · (2024) 07 DEL CK 2793
Delhi School Education Act, 1973-Section 11, 8(3)Delhi School Education Rules, 1973-Rule 120, 118
High Courts16 Jul 2024Allowed
M/S VK Traders Vs Assistant Commissioner Of Central Goods And Service Tax, Mandoli Division, East Delhi
Delhi High Court · (2024) 07 DEL CK 2796
Central Goods and Services Tax Act, 2017Delhi Goods and Services Tax Act, 2017
High Courts16 Jul 2024Disposed Of
M/S Steelmart India Vs Principal Commissioner Of Goods And Services Tax, South Delhi
Delhi High Court · (2024) 07 DEL CK 2797
Central Goods and Services Tax Act, 2017-Section 39, 29(2)(e)
High Courts16 Jul 2024Dismissed
Vinod Yadav & Ors Vs Mamta Yadav
Delhi High Court · (2024) 07 DEL CK 0073
Code of Civil Procedure, 1908 — Section 115, 151, Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 4
High Courts16 Jul 2024Allowed
Sh Dadaso Jagtap And Anr Vs Satwant Kaur Sarna And Ors
Delhi High Court · (2024) 07 DEL CK 0072
Code of Civil Procedure, 1908 — Section 115, Order 6 Rule 17, Order 7 Rule 11Negotiable Instrument Act, 1881 — Section 138
High Courts16 Jul 2024Allowed
T.R. Sawhney Shopping Pvt. Ltd Vs Nagender Singh & Anr
Delhi High Court · (2024) 07 DEL CK 0071
Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 23 Rule 2Limitation Act, 1963 — Section 14Consumer Protection Act, 1986 — Section 2(d), 12, 15
High Courts16 Jul 2024
Rajkumar Sukhdevsinhji & Anr Vs IDBI Bank
Delhi High Court · (2024) 07 DEL CK 0070
Constitution of India, 1950 — Article 14, 226Insolvency and Bankruptcy Code, 2016 — Section 7, 14
High Courts16 Jul 2024Dismissed
Mangal & Ors Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 0069
Constitution of India, 1950 — Article 226, 243W, 243X, 243Y, 300Aublic Premises (Eviction of the Unauthorised Occupant) Act, 1971 — Section 2(g), 4, 9
High Courts16 Jul 2024Disposed Of
Atul Punj Vs IDBI Bank Through The Deputy General Manager
Delhi High Court · (2024) 07 DEL CK 0065
Constitution of India, 1950 — Article 226
High Courts15 Jul 2024Dismissed
Reliance Communications Limited Vs Unique Identification Authority Of India
Delhi High Court · (2024) 07 DEL CK 2825
Arbitration and Conciliation Act 1996-Section 34, 28(3), 18, 34(2), 34(2A), 34(2)(a)(iii), 75, 81Indian Telegraph Act, 1885-proviso to Section 4National Highway Act, 1956-Section 3(G)(5)