COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,006 of 6,586

High Courts28 Oct 2024Dismissed

Dy.Cit Central Circle 28 Vs M/s ASM Traxim Pvt. Ltd. & Ors

Delhi High Court ·

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 153A, 153C, 234A, 234B, 234C, 245A(b), 245D(4), 245F, 245H, 245D(2C), 245I, 269ST, 271DA

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High Courts28 Oct 2024Dismissed

T.K.S. Builders Pvt. Ltd. Vs Income Tax Officer Ward 25(3) New Delhi

Delhi High Court · (2024) 10 DHC CK 0001

Constitution of India, 1950 — Article 14, 142Income Tax Act, 1961 — Section 90, 90A, 132, 132A, 135A, 144B, 147, 148, 148A, 148A(b), 148A(d), 149, 151, 151A

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High Courts28 Oct 2024Allowed

Korra Worldwide Advertising Pvt Ltd Vs HT Digital Streams Limited

Delhi High Court · (2024) 10 DEL CK 0075

Code of Civil Procedure, 1908 — Order 6 Rule 15AArbitration and Conciliation Act, 1996 — Section 34

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High Courts28 Oct 2024Disposed Of

Shahensha Enterprises & Anr Vs Shree Sai Ram Traders

Delhi High Court · (2024) 10 DEL CK 0074

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High Courts28 Oct 2024Dismissed

Kanhiya Lal Prakesh Kumar Vs AJM Housing Pvt. Ltd

Delhi High Court · (2024) 10 DEL CK 0073

Code of Civil Procedure, 1908 — Order 7 Rule 10

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High Courts28 Oct 2024Disposed Of

Balaji Unique Builders Pvt Ltd Vs Mukesh Meena & Ors

Delhi High Court · (2024) 10 DEL CK 0072

Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1 Order 39 Rule 2

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High Courts28 Oct 2024Disposed Of

Anju Bala Arora Vs Tapan Mudgal & Ors

Delhi High Court · (2024) 10 DEL CK 0071

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High Courts28 Oct 2024Dismissed

Hari Om Sharma Vs Sauman Kumar Chatterjee & Anr

Delhi High Court · (2024) 10 DEL CK 0070

Arbitration and Conciliation Act, 1996 — Section 11, 34, 37Indian Partnership Act, 1932 — Section 43, 69, 69(3)

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High Courts28 Oct 2024Disposed Of

Man Mohan Singh Kohli Vs Amarjeet Singh And Ors

Delhi High Court · (2024) 10 DEL CK 0069

Registration Act, 1908 — Section 34(3), 35(2)Hindu Succession Act, 1956 — Section 8, 63Evidence Act, 1872 — Section 68

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High Courts28 Oct 2024Dismissed

Ather Ali @ Munni Raja & Anr Vs Mohd.Shafi(Deceased)Through Ar Mohd.Akbar

Delhi High Court · (2024) 10 DEL CK 0068

Code of Civil Procedure, 1908 — Order 9 Rule 13, Order 37 Rule 4

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High Courts25 Oct 2024Dismissed

Mrs. Anuradha Mehta & Ors. Vs Shri R.R. Mehta Educational Trust

Delhi High Court · (2024) 10 DEL CK 2251

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11Constitution of India-Article 227

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High Courts25 Oct 2024Disposed Of

Aurionpro Solutions Limited Vs Government Of NCT Of Delhi Transport Department

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12

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High Courts25 Oct 2024Disposed Of

Techchef Consulting India Private Limited Vs Himanshu Mishra & Anr.

Delhi High Court · (2024) 10 DEL CK 1848

Arbitration and Conciliation Act, 1996-Section 11(5), 21, 2(1)(h), 7, 8 and 11, 45, 11(6), 16, 12

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High Courts25 Oct 2024Disposed Of

M/S Century 21 Malls Pvt Ltd. Vs Beyond Malls LLP

Delhi High Court · (2024) 10 DEL CK 1849

Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 37

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High Courts25 Oct 2024Disposed Of

Hindustan Unilever Limited Vs Mr Jagdish Kumar Sole Proprietor Of Hari Ram Dharam Pal

Delhi High Court · (2024) 10 DEL CK 1856

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 8, 12

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High Courts25 Oct 2024Disposed Of

Cleave Consulting Network Private Limited Vs Rozana Supermart

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11(6), 9, 21, 30(1), 12, IV ScheduleNegotiable Instruments Act, 1881-Section 138Indian Stamp Act, 1899

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High Courts25 Oct 2024Dismissed

Smt Rashida Bano Vs Mst Yasmeen Begum

Delhi High Court · (2024) 10 DEL CK 1892

Indian Evidence Act, 1872-Section 116Delhi Rent Control Act, 1958-Section 14(1)(e), 25-BRegistration Act-Section 40

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High Courts25 Oct 2024Disposed Of

Raj Kumar Raghav Vs The District And Sessions Judge, Delhi & Ors.

Delhi High Court · (2024) 10 DEL CK 1905

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High Courts25 Oct 2024Disposed Of

Santosh Kumar Dewan Vs Union Of India & Ors.

Delhi High Court · (2024) 10 DEL CK 1909

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High Courts25 Oct 2024Dismissed

M/s Ravindra Nath Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2024) 10 DEL CK 1956

Constitution of India-Article 226, 298, 14, 12Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013-Section 41

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