COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 8 of 92

High Courts20 Nov 2024Disposed Of

Mohd Amin Deceased Through Lrs Vs Mohd Iqbal Deceased Through Lrs

Delhi High Court · (2024) 11 DEL CK 0028

Code of Civil Procedure, 1908 — Order 23 Rule 3Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(c), 43Limitation Act, 1963 — Section 3(1), 5, 14, 14(1)

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High Courts20 Nov 2024Dismissed

Daisy Distributors Pvt.Ltd Vs Income Tax Officer Ward 7 (1) New Delhi

Delhi High Court · (2024) 11 DEL CK 0027

Income Tax Act, 1961 — Section 132, 132A, 147, 148, 148(A)(b), 148(A)(d), 153C

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High Courts20 Nov 2024Allowed

Principal Commissioner Of Incom Tax 1 Vs M/S Agroha Fincap Ltd

Delhi High Court · (2024) 11 DEL CK 0026

Income Tax Act, 1961 — Section 68, 69C, 132, 132A, 147, 148, 153(1), 153C(1), 153C, 260A

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High Courts20 Nov 2024Dismissed

M/s Cannes Property Management Services Pvt. Ltd. Vs Vikram Barwal And Ors

Delhi High Court · (2024) 11 DEL CK 0023

Constitution of India, 1950 — Article 227Consumer Protection Act, 2019 — Section 38

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High Courts20 Nov 2024

Indian Oil Corporation Ltd Vs M/S Fiberfill Engineers

Delhi High Court · (2024) 11 DEL CK 0022

Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 34(2), 34(2A), 37Contract Act, 1872 — Section 73, 74

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High Courts20 Nov 2024Allowed

Gillanders Arbuthnot And Co Limited Vs Steel Authority Of India Limited & Ors

Delhi High Court · (2024) 11 DEL CK 0021

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 34, 34(2)(b)(ii), 34(2A), 37(1)(c), 37(3), 48(2)(b), 75, 81Limitation Act, 1963 — Article 55Limitation Act, 1963 — Section 3, 9

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High Courts19 Nov 2024Allowed

Kalla Chandrasekhar Vs Indian Coast Guard & Ors

Delhi High Court · (2024) 11 DEL CK 0037

Constitution of India, 1950 — Article 226

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High Courts19 Nov 2024Allowed

Rongali Naidu Vs Indian Coast Guard Through Its Director General & Ors

Delhi High Court · (2024) 11 DEL CK 0036

Constitution of India, 1950 — Article 226

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High Courts18 Nov 2024Allowed

Manoj Kumar Vs Govt. Of Nctd Through The Commissioner Of Police And Ors

Delhi High Court · (2024) 11 DEL CK 0035

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High Courts18 Nov 2024Dismissed

Anita Gupta Sharma Vs Chamber Allotment Committee And Others

Delhi High Court · (2024) 11 DEL CK 0034

Code of Civil Procedure, 1908 — Section 151

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High Courts18 Nov 2024Dismissed

M/s BPL Limited Vs M/s Morgan Securities & Credits Pvt. Ltd

Delhi High Court · (2024) 11 DEL CK 0033

Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Limitation Act, 1963 — Section 19Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34, 34(2), 37, 37(1)(b)

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High Courts18 Nov 2024Disposed Of

Nongothombam Herojit Meitei Vs Union Of India And Anr

Delhi High Court · (2024) 11 DEL CK 0032

Constitution of India, 1950 — Article 14, 226

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High Courts14 Nov 2024Dismissed

Sharad Gupta Vs Sudershan Gupta And Anr

Delhi High Court · (2024) 11 DEL CK 0082

Code of Civil Procedure, 1908 — Order 7 Rule 11(a)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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High Courts14 Nov 2024Dismissed

Indira Gandhi National Open University Vs Bhuvanesh Vyas

Delhi High Court · (2024) 11 DEL CK 0050

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High Courts14 Nov 2024Dismissed

Balcorp Limited Vs M/s Ganga Ram Brij Mohan

Delhi High Court · (2024) 11 DEL CK 0049

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 8 Rules 1, Order 8 Rules 10, Order 30 Rule 1, Order 30 Rule 10Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts14 Nov 2024Dismissed