High Courts15 Jul 2024Allowed
Nipun Padha Vs S S Techno Marketing Pvt. Ltd & Anr.
Delhi High Court · (2024) 07 DEL CK 2121
Negotiable Instruments Act, 1881-Section 138, 141
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 267 of 565
High Courts15 Jul 2024Dismissed
Shri Suresh Kochhar (HUF) & Ors. Vs M/s V Local Promotors Private Limited & Anr.
Delhi High Court · (2024) 07 DEL CK 2063
Cr.P.C.-Section 102CPC, 1908-Order 23 Rule 3, Section 89Court Fees Act 1870-Section 16
High Courts15 Jul 2024Allowed
Kamla Varma & Ors. Vs Surendra Pal Singh
Delhi High Court · (2024) 07 DEL CK 2062
Civil Procedure Code, 1908-Section 9, 151Specific Relief Act, 1963-Section 34Registration Act, 1908-Section 17, 17(2), 17(2) Clause (iv), 17(2)(v), 49, 49(1)(a)
High Courts15 Jul 2024Disposed Of
Neha Bhati Vs The State Of NCT Of Delhi Through The Station House Officer & Anr.
Delhi High Court · (2024) 07 DEL CK 2027
Constitution of India-Article 226Bhartiya Nagrik Suraksha Sanhita-Section 528Guardians and Wards Act, 1890
High Courts15 Jul 2024
Shiv Kumar Jatia & Anr. Vs Satyam Kanoi & Ors.
Delhi High Court · (2024) 07 DEL CK 2702
Contempt of Courts Act, 1971Income Tax Act, 1961-Section 142(1), 148A(d)
High Courts15 Jul 2024Disposed Of
Amit Mishra Vs The State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2742
IPC-Sections 498A, 304B, 34
High Courts15 Jul 2024Partly Allowed
Noble Chartering Inc Vs Steel Authority Of India Ltd.
Delhi High Court · (2024) 07 DEL CK 2757
Arbitration & Conciliation Act, 1996-Section 37(1)(c), 34, 28(3), 34(2)(b)(ii), 2(1)(f), 34(2A), 34(2), 34(2)(a)(iii), 18, 31(7)(a), 31(7)(b), 48, 48(2)(b)(ii), 34(2)(a)(iv), 28(2), 34(2)(b)Indian Contract Act, 1872-Section 23, 28, 73Constitution of India-Article 142
High Courts15 Jul 2024Dismissed
Loreal India Pvt Ltd Vs Rajesh Kumar Taneja Trading As Innovative Derma Care & Anr.
Delhi High Court · (2024) 07 DEL CK 2774
Trademarks Act, 1999-Section 47/57/125, 11, 9, 18(4), 20(1)Trademarks Rules, 2017-Rule 33, 33(1), 33(2), 33(3), 33(5)
High Courts15 Jul 2024Disposed Of
M/s APN Sales And Marketing Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2771
Central Goods and Services Tax Act, 2017-Section 73, 16(2)(c), 16(2)(b), 168ADelhi Goods and Services Tax Act, 2017-Section 16(2)(c)
High Courts15 Jul 2024Disposed Of
M/S. Elasto Rubber Pvt Ltd Vs The Commisiioner Of SGST Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2791
Central Goods and Services Tax Act, 2017/Delhi Goods and Services Tax Act-Section 107, 29(2)
High Courts15 Jul 2024Disposed Of
M/S Birchand Vs Commissioner Of DGST, Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2794
Central Goods and Services Tax Act, 2017-Section 107Delhi Goods and Services Tax Act, 2017-Section 107
High Courts15 Jul 2024Allowed
Principal Commissioner Of Income Tax-4 Vs Gomantak Eximis Ltd.
Delhi High Court · (2024) 07 DEL CK 2812
Income Tax Act, 1961-Section 2(1-A), 2(14), 2(14)(iii), 2(14)(iii)(a), 2(14)(iii)(b), 2(24), 10, 10(1), 10A, 10B, 11, 12, 45, 115JBFinance Act, 1989Income-tax and Excess Profits Tax (Amendment) Act, 1947
High Courts15 Jul 2024Partly Allowed
Shri Vishal And Company Consy Contractor Vs The Defence Secretary & Anr.
Delhi High Court · (2024) 07 DEL CK 1996
High Courts15 Jul 2024Disposed Of
Welspun Enterprises Ltd Vs Kasthuri Infra Projects Pvt Ltd
Delhi High Court · (2024) 07 DEL CK 1986
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(3), 17, 36Code of Civil Procedure, 1908-Section 151Micro, Small and Medium Enterprises Development Act, 2006
High Courts15 Jul 2024Dismissed
M/S Krimm Business Solutions Pvt Ltd Through Its Director Mr Shree Narain Gupta Vs Jagdish Prasad Aggarwal (Since Deceased) Through Lrs & Anr.
Delhi High Court · (2024) 07 DEL CK 1985
Code of Civil Procedure, 1908-Section 115, 141, Order VII Rule 11, VI Rule 17, II Rule 2, I Rule 9, I Rule 10(2), XXIII Rule 1Specific Relief Act, 1963-Section 34Court Fee Act, 1870-Schedule II, Entry 17(iii)
High Courts15 Jul 2024Disposed Of
Welspun Enterprises Ltd Vs Kasthuri Infra Projects Pvt Ltd
Delhi High Court · (2024) 07 DEL CK 0068
Code of Civil Procedure, 1908 — Section 151Arbitration and Conciliation Act, 1996 — Section 9, 9(1), 9(3), 17
High Courts15 Jul 2024Disposed Of
Krishna Udyog Vs Union Of India & Anr
Delhi High Court · (2024) 07 DEL CK 0067
Arbitration and Conciliation Act, 1996 — Section 17
High Courts15 Jul 2024Disposed Of
PNB Housing Finance Limited Vs M/S. K. K. Banijya Private Limited & Ors
Delhi High Court · (2024) 07 DEL CK 0066
Arbitration and Conciliation Act 19961 — Section 9, 11(6), 21Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2)
High Courts15 Jul 2024Disposed Of
Ashok Kumar Jain Vs Gurpreet Singh
Delhi High Court · (2024) 07 DEL CK 0064
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts15 Jul 2024Allowed
Preeti Saini Vs Ankit Chopra
Delhi High Court · (2024) 07 DEL CK 0063
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 7Hindu Marriage Act, 1955 — Section 12