High Courts29 Oct 2024Disposed Of
M/S Travel2 Agent.com & Ors. Vs M/S Spice Jet Ltd.
Delhi High Court · (2024) 10 DEL CK 1868
Arbitration and Conciliation Act, 1996-Section 34Indian Contract Act-Section 73
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,000 of 6,586
High Courts29 Oct 2024Allowed
HR Builders Through GPA Holder Vs Delhi Agricultural Marketing Board
Delhi High Court · (2024) 10 DEL CK 1869
Arbitration and Conciliation Act, 1996-Section 11(6), 14, 14(2), 15(2), 34, 34(2)(b)(ii)Arbitration Act, 1940-Section 28
High Courts29 Oct 2024Disposed Of
Keerti Gupta & Anr. Vs Granite Hill Properties Pvt Ltd.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleIndian Stamp Act, 1899
High Courts29 Oct 2024Disposed Of
Mohd. Saquib Vs Madhyam Land Trade LLP & Ors.
Delhi High Court · (2024) 10 DEL CK 1871
Arbitration and Conciliation Act, 1996-Section 11(5) & 11(6), 2(e), 30(1), 12, IVth Schedule
High Courts29 Oct 2024Disposed Of
Suresh Kumar Kakkar & Anr. Vs M/s. Ansal Properties and Infrastructure Limited & Anr.
Delhi High Court · (2024) 10 DEL CK 1872
A&C Act-Section 9
High Courts29 Oct 2024Dismissed
Adani Enterprises Limited Vs Shri Somnath Fabrics Private Limited
Delhi High Court · (2024) 10 DEL CK 1873
Arbitration and Conciliation Act, 1996-Section 34Indian Contract Act, 1872-Section 73, 74
High Courts29 Oct 2024
Daiichi Sankyo Company Limited Vs Malvinder Mohan Singh & Ors.
Delhi High Court · (2024) 10 DEL CK 1874
Code of Civil Procedure-Order XXI Rule 66, XXI Rule 58, Section 151
High Courts29 Oct 2024Partly Allowed
Mr. Paramjit Singh Vs Ms Gagan Singh @ Mannu & Anr.
Delhi High Court · (2024) 10 DEL CK 1875
Prohibition of Benami Property Transactions Act, 1988-Section 2(9)(A), 2(9)(A)(ii), 4, 4(3)Code of Civil Procedure, 1908-Order VI Rule 17, VII Rule 11, VII Rule 11(a), VII Rule 11(d), XV-A, XXXIX Rules 1 & 2, Section 35(2)Income Tax Act, 1961-Section 140
High Courts29 Oct 2024Disposed Of
M/s Kanchenjunga Commercial Ltd. & Anr. Vs M/s Ansal Properties And Infrastructure Limited & Anr.
Delhi High Court · (2024) 10 DEL CK 1881
Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts29 Oct 2024Dismissed
Sher Singh Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1899
Delhi Rent Control Act, 1958-Section 14(1)(e), 19, 25-B(8), sub-section (5), 19(1), 19(2), 14A, 14B, I4C, 14D, 21, 25-B
High Courts29 Oct 2024Dismissed
Chajju Ram & Anr. Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1907
Delhi Rent Control Act, 1958-Section 14(1)(e), 19, 19(1), 19(2), 25-B(5), 25-B(8), 14A, 14B, 14C, 14D and 21
High Courts29 Oct 2024Allowed
M/s Super Circle Auto Ltd. Vs Government Of India, Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1911
High Courts29 Oct 2024Disposed Of
P. B. David Vs The Estate Officer & Ors.
Delhi High Court · (2024) 10 DEL CK 1912
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 9Arbitration and Conciliation Act, 1996-Sections 23(4), 29ACommercial Courts Act, 2015-Section 12A
High Courts29 Oct 2024Dismissed
Rakesh & Ors. Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1914
Delhi Rent Control Act, 1958-Section 14(1)(e), 19, 19(1), 19(2), 25-B, 25-B(8)
High Courts29 Oct 2024Dismissed
Dinesh Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1918
Delhi Rent Control Act, 1958-Section 141(c) [sic. 14(1)(e)], 14(1)(e), 14A, 14B, 14C, 14D, 19, 19(1), 19(2), 21, 25-B, 25-B(8)
High Courts29 Oct 2024Dismissed
Sushila & Ors. Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1919
Delhi Rent Control Act, 1958-Section 14(1)(e), 19, 19(1), 19(2), 25-B, 25-B(8), sub-section (5), 14A, 14B, I4C, 14D, 21
High Courts29 Oct 2024Dismissed
Om Parkash & Anr. Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1921
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8), 25-B, 19, 19(1), 19(2)
High Courts29 Oct 2024Dismissed
Santosh & Ors. Vs Sunil Yadav & Ors.
Delhi High Court · (2024) 10 DEL CK 1922
Delhi Rent Control Act, 1958-Section 14(1)(e), 14A, 14B, 14C, 14D, 19(1), 19(2), 21, 25-B, 25-B(8)
High Courts29 Oct 2024Partly Allowed
Eicore Technologies Pvt. Ltd. & Ors. Vs Eexpedise Technologies Pvt. Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 1932
Code of Civil Procedure, 1908-Order XI Rule 1(5), Section 151, XICommercial Courts Act, 2015
High Courts29 Oct 2024Disposed Of
Pravesh Narula Trading As M/s. Capital Enterprises Vs Raj Kumar Jain Trading As M/s. Bholaram Puranmall & Anr.
Delhi High Court · (2024) 10 DEL CK 1933
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Trade Marks Act, 1999Trade and Merchandise Marks Act, 1958