High Courts22 May 2024Dismissed
Sharanjeet Kaur Vs IDBI Bank Ltd
Delhi High Court · (2024) 05 DEL CK 4088
Sexual Harassment of Women at Workplace (Prevention, Prohibition And Redressal) Act, 2013-Section 18, 13(2)
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Delhi High Court judgments, 2024
11,287 judgments · page 318 of 565
High Courts22 May 2024Dismissed
Narcotics Control Bureau Vs Sukhwinder Singh
Delhi High Court · (2024) 05 DEL CK 3749
Code of Criminal Procedure, 1973-Section 439(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 21, 29, 37, 52A, 52-A(2), 52-A(3), 52-A(4), 53Constitution of India-Article 21
High Courts22 May 2024
Munna Singh & Anr. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3733
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 313, 437A, 353, 465
High Courts22 May 2024Dismissed
Pawan Dhanpatrai Malhotra Vs Mahender Khari
Delhi High Court · (2024) 05 DEL CK 3730
Code of Criminal Procedure, 1973-Section 482, 219, 220Negotiable Instruments Act, 1881-Section 138, Proviso (b) to Section 138, Clause (c) of Proviso to Section 138, 142(1)(b)Indian Penal Code (45 of 1860)-Section 379, 380
High Courts22 May 2024Allowed
M/s Twenty-Four Secure Services Pvt. Ltd. Vs M/s Competent Automobiles Company Limited
Delhi High Court · (2024) 05 DEL CK 3779
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
Pitambar Solvex Pvt Ltd & Anr. Vs Manju Sharma & Ors.
Delhi High Court · (2024) 05 DEL CK 3782
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), 12Insolvency Bankruptcy Code-Section 7
High Courts22 May 2024Dismissed
M/S Space 4 Business Solution Pvt Ltd Vs The Divisional Commissioner & Anr.
Delhi High Court · (2024) 05 DEL CK 3783
Arbitration and Conciliation Act, 1996-Section 11(6), 34, 43, 11Limitation Act, 1963-Section 14
High Courts22 May 2024Disposed Of
M/s Volunteer For Village Development Vs M/s Innovative Financial Advisors Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3785
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
M/S Volunteer For Village Development Vs M/S Innovative Financial Advisors Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3786
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
M/S Volunteer For Village Development Vs M/S Innovative Financial Advisors Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3788
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
Agilus Diagnostics Limited Vs Vikash Kumar Chaudhary
Delhi High Court · (2024) 05 DEL CK 3789
Arbitration and Conciliation Act, 1996-Section 11(6), Fourth Schedule, 12(1), 12(5)
High Courts22 May 2024Disposed Of
Ms. Sarika Chaturvedi Vs Agarwal Auto Traders & Ors.
Delhi High Court · (2024) 05 DEL CK 3661
Arbitration and Conciliation Act, 1996-Section 12, 12(1), 17, 21, 23, 23(4), 27, 29, 29A, 38
High Courts22 May 2024Disposed Of
Smt Nishi Handa Vs Smt Manju Kanwar
Delhi High Court · (2024) 05 DEL CK 3652
High Courts22 May 2024Disposed Of
Udayraj Yadav Proprietor-Zenith Creative Services Vs Sales Tax Officer Class II Avato Ward 96 Zone 09 Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3564
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Udayraj Yadav Proprietor - Zenith Creative Services Vs Sales Tax Officer Class II/Avato, Ward 96, Zone -09, Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3563
Central Goods and Services Tax Act, 2017-Section 29(2), 29, Rule 2l(b)
High Courts22 May 2024Disposed Of
RCube International Vs Sales Tax Officer & Anr.
Delhi High Court · (2024) 05 DEL CK 3558
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Udayraj Yadav Proprietor Zenith Creative Services Vs Sales Tax Officer Ward-96 Zone 09 Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3557
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Future Generali India Insurance Company Limited Vs Goods And Service Tax Officer (GSTO) Ward 203 & Anr.
Delhi High Court · (2024) 05 DEL CK 3556
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Mitsubishi Electric India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3554
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024
M/s Gagan Infraenergy Ltd. Earlier Known As M/s Gagan Sponge Iron Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 05 DEL CK 3545
Prevention of Money Laundering Act, 2002-Sections 2(1)(u), 2(1)(v), 3, 4, 5, 5(1), 5(2), 5(5), 6, 8, 8(1), 8(3), 25, 26, 26(1), 35, 35(1), 42, 44, 45, Chapter IIIPrevention of Money Laundering Act, 2002 (Taking possession of attached or frozen properties confirmed by Adjudicating Authority) Rules, 2013-Rules 4(1), 4(2) and proviso thereto, 4(4), 5(5)Indian Penal Code, 1860-Sections 120-B, 420, 409