High Courts04 Apr 2024
Harinder Singh Butola Vs Premier Security Services Pvt Ltd & Anr.
Delhi High Court · (2024) 04 DEL CK 4219
Constitution of India-Article 226Industrial Disputes Act, 1947
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 401 of 565
High Courts04 Apr 2024Allowed
GM N.T.P.C Badarpur Thermal Ps Vs Subal Sil
Delhi High Court · (2024) 04 DEL CK 4218
Constitution of India-Articles 226, 227Industrial Employment (Standing Orders) Central Rules, 1946-Clause 14(4)(bc)Evidence Act
High Courts04 Apr 2024Disposed Of
First Crush Cafe Pvt. Ltd. & Anr. Vs Sh. Amit Kumar Goyal
Delhi High Court · (2024) 04 DEL CK 4103
Code of Criminal Procedure, 1973-Section 482, 202Negotiable Instruments Act, 1881-Section 138, 142IPC-Section 420
High Courts04 Apr 2024Disposed Of
First Crush Cafe Pvt. Ltd & Anr. Vs Sh. Shubham Jain
Delhi High Court · (2024) 04 DEL CK 4102
Cr.P.C.-Section 482, 202Negotiable Instruments Act, 1881-Section 138, 142IPC-Section 420
High Courts04 Apr 2024Allowed
Sadhu Charan Datta Vs The Delhi Safe Deposit Co Ltd.
Delhi High Court · (2024) 04 DEL CK 4101
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142, first proviso to sub-section (1) of Section 141
High Courts04 Apr 2024
T.V. Today Network Limited & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4079
Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3(1)(c), 4(8), 3(1)(b), third proviso to Rule 3(1)(d), 3AInformation Technology Act, 2000-Section 79Copyright Act, 1957-Section 52
High Courts04 Apr 2024Disposed Of
Religare Finvest Limited Vs Widescreen Holdings Private Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 4020
Arbitration and Conciliation Act, 1996-Sections 9, 14, 14(1)(a), 15, 15(2), 16, 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 32(2)(c), 37Maharashtra Stamp Act, 1958Indian Stamp Act, 1899-Article 5(c) of Schedule IA, Sections 33, 35, 35 Proviso (a), 38
High Courts04 Apr 2024Partly Allowed
Sonny Sarna & Anr. Vs Urmil Wadhawan & Ors.
Delhi High Court · (2024) 04 DEL CK 4016
CPC-Section 151; Order 8 Rule 1A(3)
High Courts04 Apr 2024Dismissed
Vijay Kumar Ahir Vs Surinder Ahir & Ors.
Delhi High Court · (2024) 04 DEL CK 3986
Code of Civil Procedure, 1908-Order VI Rule 17
High Courts04 Apr 2024Disposed Of
Harish Verma Vs Joginder Pal Singh
Delhi High Court · (2024) 04 DEL CK 3939
Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11Commercial Courts Act, 2015-Section 12A, 12A(1)
High Courts04 Apr 2024Disposed Of
P. Roychaudhuri Vs State & Anr.
Delhi High Court · (2024) 04 DEL CK 3937
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 227, 228Indian Penal Code-Section 498A, 406
High Courts04 Apr 2024Dismissed
Union Of India & Ors. Vs J R Sakhare
Delhi High Court · (2024) 04 DEL CK 3932
Constitution of India-Articles 226, 227
High Courts04 Apr 2024Allowed
Devender Mohan Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3915
Constitution of India-Articles 226, 227
High Courts04 Apr 2024Disposed Of
M/S Jain Cement Udyog (Through Proprietor Sh. Sanjay Jain) Vs Central Board Of Indirect Taxes And Customs & Anr.
Delhi High Court · (2024) 04 DEL CK 3906
Central Goods and Services Tax Act, 2017-Section 73, 75(3)DGST Act-Section 75(4)
High Courts04 Apr 2024Disposed Of
Super Cassettes Industries Private Limited Vs Reliance Entertainment Studios Private Limited
Delhi High Court · (2024) 04 DEL CK 3836
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXVIII Rule 5Copyright Act, 1957-Section 2(uu)Indian Contract Act, 1872
High Courts04 Apr 2024Allowed
M/s. Samrat Constructions Company Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 3826
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34(3), proviso to Section 34(3), 34, 31
High Courts04 Apr 2024Allowed
Libra Associates Vs Dabur India Limited
Delhi High Court · (2024) 04 DEL CK 3823
Arbitration and Conciliation Act, 1996-Section 34, 34(3)
High Courts04 Apr 2024
Agra Portfolio Pvt. Ltd. Vs Pr. Commissioner Of Income Tax - 1, & Anr.
Delhi High Court · (2024) 04 DEL CK 3756
Income Tax Act, 1961-Section 56(2)(viib), 142(1), 144, 50B(3), 43, 10Income Tax Rules, 1962-Rule 11U, 11UA, 11UA(2), 11UA(2)(a), 11UA(2)(b)Securities and Exchange Board of India Act, 1992
High Courts04 Apr 2024Disposed Of
Archit Khandelwal Proprietor M/S Archit Enterprises Vs Pr. Commissioner Of DGST Delhi
Delhi High Court · (2024) 04 DEL CK 0173
Central Goods and Services Tax Act, 2017 — Section 29, 29(2)
High Courts04 Apr 2024Disposed Of
Radhika S. Ichhpuniani & Anr. Vs M/S Sudvin Finvest Fairdeals (P.) Ltd. & Ors.
Delhi High Court · (2024) 04 DEL CK 0172
Companies (Court) Rules, 1959 — Rule 26Companies Act, 1956 — Section 433(e), 433(f), 434, 434(1)(a), 439Companies Act, 2013 — Section 290