High Courts24 Oct 2024Dismissed
Jatin Kumar Vs Union Of India
Delhi High Court · (2024) 10 DEL CK 2204
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,011 of 6,586
High Courts24 Oct 2024Disposed Of
Shri Rajeshwar Tyagi Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 2205
Constitution of India-Article 226
High Courts24 Oct 2024Allowed
Suman Kumari & Ors Vs National Ins Co Ltd & Ors
Delhi High Court · (2024) 10 DEL CK 2237
Motor Vehicles Act-Section 173, 166, 140IPC-Section 279, 338, 304A
High Courts24 Oct 2024Dismissed
Sh. Nand Kishore Vs Sh. Rajan Gupta & Ors.
Delhi High Court · (2024) 10 DEL CK 2238
Code of Civil Procedure, 1908-Section 115, Order VII Rule 11Code of Criminal Procedure, 1973-Section 200
High Courts24 Oct 2024Partly Allowed
Randhir Singh & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1566
Land Acquisition Act, 1894-Section 4, 4(1), 5A, 6, 11, 18, 19, 23, 23(1A), 23(2), 24, 28, 54
High Courts24 Oct 2024Allowed
M/s New Horizons Asphalt Private Limited Vs The Chief Commissioner Of Custom & Anr.
Delhi High Court · (2024) 10 DEL CK 1567
Constitution of India-Article 226Customs Act, 1962Hazardous Waste (Management, Handling and Transboundary Movement) Rules, 2008-Schedule III, Part A
High Courts24 Oct 2024Dismissed
BT Global Communications Inida Pvt. Ltd. Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2024) 10 DEL CK 1554
Income Tax Act, 1961-Section 144C, 143(3), 37, 270A, 80IA, 156
High Courts24 Oct 2024Dismissed
Pr. Commissioner Of Income Tax- 2, Delhi Vs M/S. Burberry India Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 1484
Income Tax Act, 1961-Section 260A, 92CA(3), 92CA, 271(1)(c), 143(3)
High Courts24 Oct 2024Dismissed
M/s. Bans International Vs Principal Commissioner Of Customs (Import) & Anr.
Delhi High Court · (2024) 10 DEL CK 1486
Customs Act, 1962-Sections 129D, 130, 130E
High Courts24 Oct 2024Disposed Of
Ritu Pahwa Vs Payal Kashyap & Anr
Delhi High Court · (2024) 10 DEL CK 0146
Code of Civil Procedure, 1908 — Order 7 Rule 14, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts24 Oct 2024Dismissed
Shiv Enterprises (Proprietor Sanjeev Goswami) Vs Amit Sharma (Proprietor Aria International)
Delhi High Court · (2024) 10 DEL CK 0097
Code of Civil Procedure, 1908 — Order 11 Rule 1(5)
High Courts24 Oct 2024Dismissed
Ram Singh Vs Tej Bahadur Singh
Delhi High Court · (2024) 10 DEL CK 0096
Code of Civil Procedure, 1908 — Order 8 Rule 1
High Courts24 Oct 2024Disposed Of
Pankaj Kumar Vs Directorate Of Enforcement
Delhi High Court · (2024) 10 DEL CK 0095
Constitution of India, 1950 — Article 21, 32, 226Code of Criminal Procedure, 1973 — Section 173(8), 439Companies Act , 2013 — Section 212(6), 447
High Courts23 Oct 2024Dismissed
Sanjay Aggarwal Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 2259
Delhi Shops and Establishments Act, 1954-Section 21(2)
High Courts23 Oct 2024Disposed Of
M/S Oncquest Laboratories Ltd. Vs M/S Sdacc Healthcare Pvt Ltd
Delhi High Court · (2024) 10 DEL CK 1853
Arbitration and Conciliation Act, 1996-Section 3, 8, 11, 12, 21Indian Stamp Act, 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts23 Oct 2024Disposed Of
Cars 24 Financial Services Private Limited Vs Suresh Kashyap & Anr.
Delhi High Court · (2024) 10 DEL CK 1855
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts23 Oct 2024
Kela Devi Vs Anil Kumar Jain & Ors.
Delhi High Court · (2024) 10 DEL CK 1877
Code of Civil Procedure, 1908-Order XXXIX Rule 4, VII Rule 11, VII Rule 11(a), VII Rule 3, Section 35(2)Punjab Land Reforms Act, 1972Delhi Land Reforms Act, 1954
High Courts23 Oct 2024Dismissed
Mr. Rajesh Jain Vs Mr. Jitender Jain & Ors.
Delhi High Court · (2024) 10 DEL CK 1879
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151
High Courts23 Oct 2024Dismissed
PEC Limited Vs ADM Asia Pacific Trading Pte. Ltd.
Delhi High Court · (2024) 10 DEL CK 1889
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 37Indian Contract Act, 1872-Sections 73 & 74Stamp Act-Article 23
High Courts23 Oct 2024Dismissed
Sh. Anil Kumar @ Titu Vs Smt. Usha Rani Sharma
Delhi High Court · (2024) 10 DEL CK 1894
Delhi Rent Control Act, 1958-Section 14(1)(e), 14A, 14B, 14C, 14D, 19, 19(1), 19(2), 21, 25-B(8)