High Courts03 Apr 2024Allowed
Rajiv Sinha Deceased Through Legal Representatives & Ors. Vs Teneron Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 4170
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 406 of 565
High Courts03 Apr 2024Dismissed
Fakhruddin Memorial CGHS Ltd. Vs M/s Mahalakshmi Infraengineers Pvt Ltd & Anr.
Delhi High Court · (2024) 04 DEL CK 4116
Arbitration and Conciliation Act-Section 34, 75, 81Foreign Awards (Recognition and Enforcement) Act, 1961
High Courts03 Apr 2024
Gannon Dunkerley And Company Limited Vs Union Of India Ministry Of Road Transport And Highways
Delhi High Court · (2024) 04 DEL CK 4105
Arbitration and Conciliation Act, 1996-Section 11, 11(6A), 11(6-A), 12, 16, 8, 9, 17, 5, 34, Fourth ScheduleContract Act, 1872-Section 7CPC-Order II Rule 2
High Courts03 Apr 2024Disposed Of
VRC Constructions India Pvt Ltd Vs National Highways Authority Of India
Delhi High Court · (2024) 04 DEL CK 4083
High Courts03 Apr 2024Dismissed
M/S Jai Durga Industries Vs Phool Chand Bhagat Singh
Delhi High Court · (2024) 04 DEL CK 4055
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts03 Apr 2024Allowed
Mrs Sharda Relan Vs State & Ors
Delhi High Court · (2024) 04 DEL CK 4015
Code of Civil Procedure, 1908-Section 151Indian Succession Act, 1925-Section 291
High Courts03 Apr 2024Dismissed
MMTC Ltd. Vs L.C. Madan (Deaceased)
Delhi High Court · (2024) 04 DEL CK 3993
Arbitration Act, 1940-Section 6(1), 6(3), 37, 37(1), 41Arbitration and Conciliation Act, 1996-Section 2(1)(g), 11, 11(6), 35, 40, 43, 43(1)Code of Civil Procedure, 1908-Order IX, XXII Rule 2, XXII Rule 4, XXII Rule 4(3), XXII Rule 4(5), XXII Rule 9
High Courts03 Apr 2024Dismissed
Shri Ravinder Kumar Vs M/s Gigantic Impex Pvt Ltd
Delhi High Court · (2024) 04 DEL CK 3991
CPC, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), 10, 6 Rule 2(1), VII Rule 13Transfer of Property Act, 1882-Section 55(4)(b), 54Evidence Act-Section 92
High Courts03 Apr 2024
Delhi Development Authority Vs Roshanara Club Limited & Ors.
Delhi High Court · (2024) 04 DEL CK 3946
High Courts03 Apr 2024Dismissed
Sarada Construction Vs National Highways Authority Of India
Delhi High Court · (2024) 04 DEL CK 3945
Arbitration and Conciliation Act, 1996-Section 34
High Courts03 Apr 2024Dismissed
Pace Setters Business Solutions Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 3833
Central Goods and Services Tax Act, 2017-Section 17(3), 16(1), 49, 17, 17(2), 2(98), 9(3), 9(4)Finance Act, 1994-Section 65(19), 70, 68(2), 66D, 68, 68(1), 66B, 65(41)Integrated Goods and Services Tax Act, 2017-Section 5, 5(3), 5(4)
High Courts03 Apr 2024Dismissed
Mypreferred Transformation And Hospitality Pvt Ltd & Anr. Vs Faridabad Implements Pvt. Ltd.
Delhi High Court · (2024) 04 DEL CK 3830
Arbitration & Conciliation Act, 1996-Section 37(1)(c), 34, 34(3)General Clauses Act, 1897-Section 8, 10Limitation Act, 1963-Section 2(j), 4
High Courts03 Apr 2024Partly Allowed
The Pr. Commissioner Of Income Tax -Central-1 Vs Ojjus Medicare Pvt. Ltd.
Delhi High Court · (2024) 04 DEL CK 3802
Income Tax Act, 1961-Section 260A, 153C, Explanation 1 to Section 153A(1), 153A, 142(1), 144, 153C(2), 68, 271(1)(c), 69C, 127, 132, 143(3), 272A(1)(d), 271(1)(b), 148, 149, 150, 150(1), 171(6), 34, 35, 4(2), 113, 153B(1), 153B, 158-BC, 158-BD, 158BA, 158BI, 132A, 153A(1), 153A(1)(b), Fourth Proviso to Section 153A, clause (a) of the Fourth Proviso to Section 153A, Second Proviso to Section 153A, Second Proviso to Section 153A(1), 153C(1), First Proviso to Section 153C(1), First Proviso to Section 153B(1)Finance Act, 2017Finance Act, 2016-Section 197
High Courts03 Apr 2024Allowed
Ravi And Singh Communication Vs Sify Technologies Limited
Delhi High Court · (2024) 04 DEL CK 3736
CPC-Order VI Rule 17, Section 151
High Courts03 Apr 2024
Nandini Mohinder Vs Sh Umesh Chandra Maurya & Anr.
Delhi High Court · (2024) 04 DEL CK 3790
Constitution of India-Articles 226, 227Industrial Disputes Act, 1947-Section 25F
High Courts03 Apr 2024Dismissed
Vantage Construction Private Limited & Anr. Vs NPS Chawla & Ors.
Delhi High Court · (2024) 04 DEL CK 3784
Companies Act, 1956-Section 10-F, 43-A, 108, 109, 110, 111, 111(4), 186, 187, 634ACompanies (Second Amendment) Act, 2002Indian Succession Act-Section 276
High Courts03 Apr 2024Disposed Of
Alok Jolly & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 3778
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts03 Apr 2024Allowed
Akash Kumar & Anr. Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 3770
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 307, 34, 302, 120BArms Act, 1959-Sections 25, 27
High Courts03 Apr 2024Disposed Of
Udit Thapar & Ors. Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 0057
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498AHindu Marriage Act, 1955 — Section 13B(2)
High Courts03 Apr 2024Disposed Of
Gopal Singh Vs State Nct Of Delhi And Ors.
Delhi High Court · (2024) 04 DEL CK 0056
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 308, 323, 506