High Courts14 May 2024Disposed Of
National Highways Authority Of India Vs Shamlaji Expressway Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 0208
Arbitration and Conciliation Act, 1996 — Section 9, 17, 37(1)(b)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 338 of 565
High Courts14 May 2024Dismissed
M/S Malt And Leaf Hospitality Pvt. Ltd. Vs M/S Aggarwal Hotels Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 0207
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(c)
High Courts14 May 2024Disposed Of
Ashok Kumar Vs Union Of India And Ors
Delhi High Court · (2024) 05 DEL CK 0206
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 48
High Courts14 May 2024Disposed Of
Manjul Joshi Vs Bhavna Khurana
Delhi High Court · (2024) 05 DEL CK 0205
Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 1 Rule 10(2), Order 6 Rule 16Delhi High Court (Original Side) Rules, 1967 — Rule 7(g)(iii)
High Courts14 May 2024Disposed Of
Vertice Global Private Limited Vs M/S Shavex
Delhi High Court · (2024) 05 DEL CK 0204
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 2 Rule 2, Order 39 Rule 4
High Courts14 May 2024Disposed Of
Suman Lata Gupta Vs Registrar Cooperative Society & Ors
Delhi High Court · (2024) 05 DEL CK 0203
Delhi Co-Operative Societies Act, 2003 — Section 70
High Courts14 May 2024Disposed Of
Ritu Kumar Vs Tarun Chander Malik & Anr
Delhi High Court · (2024) 05 DEL CK 0020
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 14 Rule 5, Order 12 Rule 6, Order 11 Rule 14
High Courts14 May 2024Allowed
M/S Gardenia India Ltd & Anr Vs Dr. Rakesh Kumar (HUF)
Delhi High Court · (2024) 05 DEL CK 0019
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 9 Rule 7, Order 8 Rule 10Negotiable Instruments Act, 1881 — Section 138
High Courts14 May 2024Disposed Of
Sneh Gupta & Anr. Vs Versha Rani & Anr.
Delhi High Court · (2024) 05 DEL CK 0018
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts14 May 2024Disposed Of
Gurbakhsh Singh Ba, Buliders Private Limited Vs Fortis Hospital Limited Escort Heart Institute & Research Centre
Delhi High Court · (2024) 05 DEL CK 0017
Companies (Court) Rules, 1959 — Rule 26Companies Act, 1956 — Section 290, 433, 434, 439Companies Act, 2013 — Section 271(1)(a), 271(2)(a), 271(2)(a)
High Courts14 May 2024Allowed
Saliya Begum @ Sarla Vs Dhiyan Singh & Ors (The New India Assurance Co Ltd)
Delhi High Court · (2024) 05 DEL CK 0016
Motor Vehicles Act, 1988 — Section 173
High Courts14 May 2024
Phoolwati & Anr Vs Devender & Ors
Delhi High Court · (2024) 05 DEL CK 0015
Code of Civil Procedure, 1908 — Order 41 Rule 17
High Courts14 May 2024Dismissed
Sankalp Sharma Vs Kritika Kaushik
Delhi High Court · (2024) 05 DEL CK 0014
Contempt of Courts Act, 1971 — Section 2(b)
High Courts14 May 2024Disposed Of
M Vs Vijaypreet Singh Lamba & Ors
Delhi High Court · (2024) 05 DEL CK 0013
High Courts14 May 2024Dismissed
Ravinder Kumar & Ors. Vs Nitin Agarwal & Ors.
Delhi High Court · (2024) 05 DEL CK 0012
Constitution of India, 1950 — Article 136
High Courts14 May 2024Allowed
U.V. Uttamchandani Vs UOI And Ors
Delhi High Court · (2024) 05 DEL CK 0011
Constitution of India, 1950 — Article 226, 227
High Courts14 May 2024Dismissed
Rajesh Kumar Jain Vs J.C. Trading
Delhi High Court · (2024) 05 DEL CK 0010
Code of Criminal Procedure, 1973 — Section 251, 313, 397, 401Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139Evidence Act, 1872 — Section 3, 4, 65
High Courts14 May 2024Dismissed
Delhi Transport Corporation Vs Ram Avtar Sharma
Delhi High Court · (2024) 05 DEL CK 0009
Constitution of India, 1950 — Article 226
High Courts14 May 2024Disposed Of
Alimentary Health Limited Vs Controller Of Patents And Design
Delhi High Court · (2024) 05 DEL CK 0008
Patent Act, 1970 — Section 2(1)(ja), 3(c), 3(d), 3(e), 3(i), 15
High Courts14 May 2024Dismissed
Union Of India & Ors Vs Rekha Vishnoi
Delhi High Court · (2024) 05 DEL CK 0007
Constitution of India, 1950 — Article 226, 227