High Courts22 Oct 2024Disposed Of
Luminous Power Technologies Private Limited Vs SIS Limited
Delhi High Court · (2024) 10 DEL CK 2261
Arbitration and Conciliation Act, 1996-Section 11(6), 12
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,015 of 6,586
High Courts22 Oct 2024Dismissed
Vaibhav Ahuja Vs Chandni Chowdhary & Ors.
Delhi High Court · (2024) 10 DEL CK 2252
Code of Civil Procedure, 1908-Order IX Rule 7, V Rule 20, V Rule 17Delhi High Court Original Side Rules, 2018
High Courts22 Oct 2024Disposed Of
Cars 24 Financial Services Private Limited Vs Sanjay Mathews Proprietor Of M/S Benkus Motors & Anr.
Delhi High Court · (2024) 10 DEL CK 1841
Arbitration and Conciliation Act, 1996-Section 11(6), 3, 30(1), 12, IV ScheduleIndian Stamp Act, 1899
High Courts22 Oct 2024Disposed Of
M/S Stroyproekt LLC-OIA JV Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2024) 10 DEL CK 1844
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, 73, Fourth Schedule
High Courts22 Oct 2024Disposed Of
Bhikaji Maintenance Combine Vs Savitri Poddar
Delhi High Court · (2024) 10 DEL CK 1851
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12
High Courts22 Oct 2024Disposed Of
Pulin Comtrade Limited Vs The Handicrafts And Handlooms Exports Corporation Of India Ltd.
Delhi High Court · (2024) 10 DEL CK 1852
Arbitration and Conciliation Act, 1996-Section 11, 34, 12
High Courts22 Oct 2024Disposed Of
M S SIS Limited Vs M S Luminous Power Technologies Private Limited
Delhi High Court · (2024) 10 DEL CK 1854
Arbitration and Conciliation Act, 1996-Section 11(6)(a), 12
High Courts22 Oct 2024Disposed Of
Rohit Singh Vs Parimal Bhattacharjee
Delhi High Court · (2024) 10 DEL CK 1890
Code of Civil Procedure, 1908-Order XII Rule 6, XV-A, Section 151
High Courts22 Oct 2024
Dr Shama Mohamed Vs Smt Sanju Verma & Ors
Delhi High Court · (2024) 10 DEL CK 1943
CPC-Section 149, 151, Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 3Constitution of India-Article 14, 19(1)(a), 21Delhi High Court (Original Side) Rules, 2018
High Courts22 Oct 2024Dismissed
Union Of India Vs OCL Iron And Steel Limited
Delhi High Court · (2024) 10 DEL CK 1951
Letters Patent Act, 1866-Clause XInsolvency and Bankruptcy Code, 2016-Section 3(31), 7, 13, 15, 18, 24(3)(c), 30(2), 31(1)CIRP Regulations, 2016-Regulations 37 and 38
High Courts22 Oct 2024Dismissed
Smt. Satyawati Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 10 DEL CK 2010
High Courts22 Oct 2024Dismissed
Jagdish Kumar Arora Vs Dinesh Mittal
Delhi High Court · (2024) 10 DEL CK 2089
CPC-Order II Rule 2, II Rule 4
High Courts22 Oct 2024Dismissed
Kripal Ruhani Satsang Society (Retd.) Vs Shri Manohar Lal Sharma (Deceased) & Ors.
Delhi High Court · (2024) 10 DEL CK 2090
High Courts22 Oct 2024Disposed Of
Vinod Kumar Arora Vs Surender Kumar Arora (Since Deceased) Through His Lrs. And Ors.
Delhi High Court · (2024) 10 DEL CK 2098
High Courts22 Oct 2024Disposed Of
Sarika Sharma Vs Ashok Sharma
Delhi High Court · (2024) 10 DEL CK 2099
High Courts22 Oct 2024Disposed Of
The Vice Chairman Delhi Development Authority Vs Gagan Marwah & Ors.
Delhi High Court · (2024) 10 DEL CK 2101
High Courts22 Oct 2024Disposed Of
Manju Ganguli & Anr. Vs Sanjay Gupta
Delhi High Court · (2024) 10 DEL CK 2102
CPC-Order XVI Rule 1
High Courts22 Oct 2024
Nishit Badola Vs Union Of India Through Ministry Of Corporate Affairs & Anr.
Delhi High Court · (2024) 10 DEL CK 2146
High Courts22 Oct 2024Dismissed
GAIL (India) Limited Vs Jose P Philip & Ors.
Delhi High Court · (2024) 10 DEL CK 2148
Contempt of Courts Act, 1971-Section 12Constitution of India, 1950-Article 215Companies Act, 1956
High Courts22 Oct 2024Dismissed
Rekha Verma Vs Shri Atul Kumar Goel & Ors.
Delhi High Court · (2024) 10 DEL CK 2150
Contempt of Courts Act, 1971-Section 10, 12The Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 18