High Courts21 Mar 2024Disposed Of
Zangas-Kptl Consortium Vs Gail India Ltd.
Delhi High Court · (2024) 03 DEL CK 0159
Arbitration and Conciliation Act, 1996 — Section 15
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 70 of 92
High Courts20 Mar 2024Dismissed
Oriel Financial Solutions Private Limited Vs Bestech Advisors Private Limited
Delhi High Court · (2024) 03 DEL CK 0228
Constitution of India, 1950 — Article 136, 226, 227Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(7), 16, 16(5), 34, 37Companies Act, 1956 — Section 10A
High Courts20 Mar 2024Dismissed
Virender Giri Vs State Govt. Of Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0227
Code of Criminal Procedure, 1973 — Section 156(3), 200, 482Indian Penal Code, 1860 — Section 34, 147, 149, 166, 323, 341, 254, 392, 394, 397, 420, 427, 451, 506, 509
High Courts20 Mar 2024Disposed Of
Rishu Kant Sharma Vs Kulbir Singh & Anr
Delhi High Court · (2024) 03 DEL CK 0226
High Courts20 Mar 2024Disposed Of
Dr. Amit Thakur Vs Union Of India And Anr
Delhi High Court · (2024) 03 DEL CK 0225
High Courts20 Mar 2024
Wapcos Limited Vs Virgo Aqua
Delhi High Court · (2024) 03 DEL CK 0222
Arbitration and Conciliation Act, 1996 — Section 34, 76Micro, Small and Medium Enterprises Development Act, 2006 — Section 18, 18(2), 18(3), 18(5), 19, 19(1)
High Courts20 Mar 2024Disposed Of
Good Life Zip India Vs Commissioner Of Delhi Goods And Service Tax & Anr
Delhi High Court · (2024) 03 DEL CK 0221
Central Goods And Services Tax Act, 2017 — Section 29, 29(2), 29(2)(c), 39
High Courts20 Mar 2024Disposed Of
Jamna Auto Industries Limited Vs Government Of Nct Of Delhi And Ors
Delhi High Court · (2024) 03 DEL CK 0220
Central Goods And Services Tax Act, 2017 — Section 73, 75(3)
High Courts20 Mar 2024Dismissed
K.R Anand Vs Delhi Metro Rail Corporation & Ors.
Delhi High Court · (2024) 03 DEL CK 0219
High Courts20 Mar 2024Disposed Of
Syed Abu Ala Vs NCB
Delhi High Court · (2024) 03 DEL CK 0133
Code of Criminal Procedure, 1973 — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(c), 25A, 29Passports Act, 1967 — Section 6(2)(e), 6(2)(f), 6(2)
High Courts20 Mar 2024Disposed Of
Dheeraj Pahwa Vs State (Govt Of Nct Delhi Criminal) & Anr.
Delhi High Court · (2024) 03 DEL CK 0132
Code of Criminal Procedure, 1973 — Section 251, 261, 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1)
High Courts20 Mar 2024Disposed Of
Mohd. Islam Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0131
Constitution of India, 1950 — Article 226Delhi Prison Rules, 2018 — Rule 1197, 1200, 1223Code of Criminal Procedure, 1973 — Section 482
High Courts20 Mar 2024Dismissed
M/S Fortuna Skill Management Pvt. Ltd Vs M/S. Jaina Marketing And Associates
Delhi High Court · (2024) 03 DEL CK 0130
Arbitration and Conciliation Act, 1996 — Section 34Evidence Act, 1872 — Section 65(g)Code of Civil Procedure, 1908 — Section 151
High Courts20 Mar 2024Disposed Of
All India S-30 Pensioners Association And Ors Vs Union Of India And Ors
Delhi High Court · (2024) 03 DEL CK 0129
Constitution of India, 1950 — Article 14, 16, 148(5), 226, 227, 309
High Courts20 Mar 2024Dismissed
Commissioner Of Police And Anr Vs Jagmal Singh
Delhi High Court · (2024) 03 DEL CK 0128
Constitution of India, 1950 — Article 226, 227, 311(2)(b)Prevention of Corruption Act, 1988 — Section 7
High Courts20 Mar 2024Dismissed
Delhi Transport Corporation Vs Suresh Kumar
Delhi High Court · (2024) 03 DEL CK 0127
High Courts20 Mar 2024Dismissed
K J S Bains Vs Union Of India And Ors.
Delhi High Court · (2024) 03 DEL CK 0126
Constitution of India, 1950 — Article 142, 226
High Courts20 Mar 2024Dismissed
Rameshwar Tiwari Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0125
Customs Act, 1962 — Section 108, 110, 110(d), 110(i), 110(l), 110(m), 111, 112(a), 112(b), 129DD
High Courts20 Mar 2024Disposed Of
Ritu Matta Vs Rajesh Matta
Delhi High Court · (2024) 03 DEL CK 0124
High Courts19 Mar 2024Dismissed
Sachin Singh Vs Master Avyan Through His Mother Nimisha Kumar
Delhi High Court · (2024) 03 DEL CK 0138
Code of Criminal Procedure, 1973 — Section 125