High Courts04 Jul 2024Dismissed
Srinivasa Vs The Chairman Cum Managing Director, Agriculture Insurance Company Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2190
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 282 of 565
High Courts04 Jul 2024Disposed Of
Rinku Saini Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2119
IPC-Section 307, 34, 323
High Courts04 Jul 2024Dismissed
NBCC (India) Ltd. Vs Micro Small And Medium Enterprises Facilitation Council & Anr.
Delhi High Court · (2024) 07 DEL CK 2111
Micro Small & Medium Enterprises Development (MSMED) Act, 2006-Section 18(3), 18Arbitration and Conciliation Act, 1996-Section 11(6), 11(6A), 11, 16, 34Arbitration and Conciliation Amendment Act, 2015
High Courts04 Jul 2024Disposed Of
ASF Buildtech Private Limited Vs Shapoorji Pallonji And Company Private Limited & Ors.
Delhi High Court · (2024) 07 DEL CK 2076
Arbitration and Conciliation Act, 1996-Section 2(1)(h), 2(9), 4, 7, 11, 11(6), 14, 14(1)(a), 14(2), 16, 19, 21, 23, 23(2A), 37(2)Insolvency and Bankruptcy Code, 2016-Section 8Special Economic Zones Act, 2005
High Courts04 Jul 2024Disposed Of
Saurav Chaudhary Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2052
Constitution of India-Article 226Patents Act, 1970-Chapter XXI, Section 2(1)(n), 8, 21(1), 73, 123, 125, 125(1), 125(2), 126, 127, 130, 130(1)(ii), 131, 131(2), 132, 159, 159(xiv)Patents Rules, 2003-Form 27, Rules 108-120, 114, 138
High Courts04 Jul 2024Partly Allowed
Union Of India Through Vs M/S Shivalik Fasteners Pvt. Ltd
Delhi High Court · (2024) 07 DEL CK 2024
Arbitration and Conciliation Act, 1996-Section 34
High Courts04 Jul 2024Disposed Of
M/S Neutral NvoCC Pvt.Ltd. Vs M/S Cargocare Freight And Forwarding Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2160
Code of Civil Procedure, 1908-Order IX Rule 9, Section 151
High Courts04 Jul 2024Dismissed
Vallabhbhai Patel Chest Institute Vs Giridhari Pal & Anr.
Delhi High Court · (2024) 07 DEL CK 2699
Recruitment Rules, 2017
High Courts04 Jul 2024Dismissed
Md. Ayub Pathan Vs The State Of NCT Delhi
Delhi High Court · (2024) 07 DEL CK 2725
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 19, 21, 24, 27A, 29, 37IPC-Sections 34, 186, 307, 353Arms Act-Sections 25, 27
High Courts04 Jul 2024Dismissed
East Delhi Municipal Corporation Vs Siroman Singh
Delhi High Court · (2024) 07 DEL CK 1992
Constitution of India-Article 226, 14Industrial Disputes Act, 1947-Section 17, 2(k), 33, Schedule II, IIIContract Act, 1872-Section 23
High Courts04 Jul 2024Allowed
ITW GSE APS & Anr. Vs Dabico Airport Solutions Pvt Ltd & Ors.
Delhi High Court · (2024) 07 DEL CK 1979
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2Patents Act, 1970-Section 2(1)(ja), 3(d), 3(f), 13(1)(b), 13(4), 53(4), 64, 64(1)(a), 64(1)(f), 64(1)(j), 64(1)(k), 64(1)(m), 107Delhi High Court Rules Governing Patent Suits 2022-Rule 3B(vi)
High Courts04 Jul 2024Disposed Of
Sanju Rana Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 07 DEL CK 0027
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498AEvidence Act, 1872 — Section 27
High Courts04 Jul 2024Disposed Of
Jos Chiramel Vs National Highways Authority Of India
Delhi High Court · (2024) 07 DEL CK 0025
Code of Civil Procedure, 1908 — Order 6 Rule 16, Order 7 Rule 16
High Courts04 Jul 2024Dismissed
Shri Ram Gen. Insurance Co. Ltd Vs Smt. Mumtaz Begum & Ors
Delhi High Court · (2024) 07 DEL CK 0024
Employee�s Compensation Act, 1923 — Section 10
High Courts03 Jul 2024Allowed
Aarti Fabricott Private Limited Vs Income Tax Officer, Ward 1(1), Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2835
Income Tax Act, 1961-Section 148, 148A(b), 148A(c), 148A(d), 133A, 147, 147(b)Constitution of India-Article 226Direct Tax Laws (Amendment) Act, 1987
High Courts03 Jul 2024Disposed Of
Mother Boon Foods Pvt. Ltd. Vs Ready Roti India Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2824
Arbitration and Conciliation Act, 1996-Section 11(6), 13, 14, 15(1)(a), 15(2), 23(4), 29A(1), 29A(4)Company Act
High Courts03 Jul 2024
Ajay Gupta & Anr. Vs M/s. Greenways
Delhi High Court · (2024) 07 DEL CK 2822
Code of Civil Procedure, 1908-Order XII Rule 6, XXXIX Rule 3, VII Rule 11, I Rule 10, XV-A, XXXIX Rules 1 and 2Delhi Rent Control Act, 1958-Section 2(i), 2(1), 50Commercial Courts Act-Section 12A, 12A(1)
High Courts03 Jul 2024Allowed
Ambience Private Limited & Anr. Vs Punjab And Sind Bank & Ors.
Delhi High Court · (2024) 07 DEL CK 2345
Constitution of India-Article 12SARFAESI
High Courts03 Jul 2024Dismissed
Mr. Rajan Chadha & Anr. Vs Mr. Sanjay Arora & Anr.
Delhi High Court · (2024) 07 DEL CK 2344
Arbitration and Conciliation Act, 1996-Section 9, 17, 26, 37, Fourth ScheduleContempt of Courts Act, 1971Insolvency and Bankruptcy Code, 2016-Section 9, 14, 21(1)