High Courts22 Oct 2024Dismissed
Surender Kumar Badhwar Vs Abhay Pratap Singh Raghuwanshi
Delhi High Court · (2024) 10 DEL CK 2232
Code of Civil Procedure, 1908-Section 151, 115, Order XII Rule 6
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,017 of 6,586
High Courts22 Oct 2024Dismissed
Manoj Arora Vs Shri Jatinder Jain & Ors.
Delhi High Court · (2024) 10 DEL CK 2233
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11
High Courts22 Oct 2024
Rajhans Realtors Pvt Ltd Vs Rajinder Kumar Goyal & Anr.
Delhi High Court · (2024) 10 DEL CK 1575
Delhi Rent Control Act, 1958-Section 25B(8), Third Schedule, 14(1)(e), 14(1)(b), 22, 14(6)
High Courts22 Oct 2024Disposed Of
Employees Welfare Forum & Ors. Vs Registrar Of Societies Central & Ors.
Delhi High Court · (2024) 10 DEL CK 1508
Societies Registration Act, 1860-Section 3, 12, 12A, 12B, 12C, 12DSocieties Registration (Delhi Amendment) Act, 1954-Sections 12, 12A, 12B and 12CConstitution of India
High Courts22 Oct 2024Dismissed
Smt.Anu Gupta Vs Income Tax Officer Ward 54(1) Delhi
Delhi High Court · (2024) 10 DEL CK 1545
Income Tax Act, 1961-Section 148A(d), 148, 148A(b), 10(38)
High Courts22 Oct 2024Dismissed
Commissioner CGST Delhi South Vs Air India Ltd
Delhi High Court · (2024) 10 DEL CK 1549
Central Excise Act, 1944-Section 35G, 11A, 11A(1)Finance Act, 1994-Section 65(105)(zzzb), 73, 73(1), 78CENVAT Credit Rules, 2004-Rule 9, 14
High Courts22 Oct 2024Allowed
Stic Travels Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1550
Finance Act, 1994-Section 73, 73(1), 73(2), 73(4-A), 73(4B), 73(4B)(a), 73(4B)(b)Finance (No.2) Act, 2014Medicinal and Toilet Preparations (Excise Duties) Act, 1955-Rule 12
High Courts22 Oct 2024Allowed
Ms CP Rama Rao Sole Proprietor Vs National Highways Authority Of India
Delhi High Court · (2024) 10 DEL CK 1483
Arbitration and Conciliation Act, 1996-Section 2(1)(e), 8, 9, 11, 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12), 11(12)(b), 16, 16(2), 16(3), 17, 34, 34(2), 37, 37(1), 37(1)(c), 42Commercial Courts Act, 2015-Section 8, 13, 13(1), 13(1-A)Constitution of India-Article 32, 226, 227, 323A, 323B
High Courts22 Oct 2024Dismissed
Maahi Neil Jaipal Vs University Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1477
Advocates Act, 1961-Section 7, 7(h), 7(i), 35, 36 and 37, 38University Grants Commission Act, 1956Delhi University Act, 1922-Section 4(2)(a)
High Courts22 Oct 2024Allowed
Ms CP Rama Rao Sole Proprietor Vs National Highways Authority Of India
Delhi High Court · (2024) 10 DEL CK 0114
Constitution of India, 1950 — Article 32, 226, 227Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Order Rule 10, Order 7 Order Rule 10A, 43 Rule (1)(a)Constitution of India, 1950 — Article 227
High Courts22 Oct 2024Allowed
Cadence Design Systems (India) Private Limited Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2024) 10 DEL CK 0113
High Courts22 Oct 2024Partly Allowed
Dr. Amit Kumar Vs Bharati College
Delhi High Court · (2024) 10 DEL CK 0112
Code of Civil Procedure, 1908 — Section 151, 152, Order 47 Rule 1
High Courts22 Oct 2024Dismissed
Zile Singh Proprietor Of M/S Deep Travels Vs Union Of India Through Secretary & Ors
Delhi High Court · (2024) 10 DEL CK 0111
Constitution of India, 1950 — Article 14, 226
High Courts22 Oct 2024Dismissed
Union Of India Vs OCL Iron And Steel Limited
Delhi High Court · (2024) 10 DEL CK 0110
Insolvency and Bankruptcy Code, 2016 — Section 3(31), 7, 18, 24(3)(c), 30(2), 31(1)
High Courts22 Oct 2024Disposed Of
Sachin Vs State Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0109
Constitution of India, 1950 — Article 226Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1973 — Section 482
High Courts22 Oct 2024Dismissed
Smt. Satyawati Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 10 DEL CK 0108
High Courts22 Oct 2024Dismissed
M/s Abbott GMBH Vs Registrar Of Trademarks & Anr
Delhi High Court · (2024) 10 DEL CK 0102
Trade Marks Act, 1999 — Section 20(1), 91
High Courts21 Oct 2024Disposed Of
KKH Finvest Private Limited & Anr. Vs Jonas Haggard & Ors.
Delhi High Court · (2024) 10 DEL CK 2278
Arbitration and Conciliation Act, 1996-Sections 2(1)(h), 5, 7, 8, 9, 11, 11(5), 11(6), 11(6A), 12, 16, 21Companies Act, 1956CPC-Order II Rule 2
High Courts21 Oct 2024Disposed Of
Subhash Chand Amar Vs Mohd Jamshed
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 3, 7, 8, 11, 11(6A), 12, 16, 21, Fourth ScheduleIndian Stamp Act, 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts21 Oct 2024Disposed Of
VLCC Personal Care Limited Vs M/S Uday Enterprises (Through Its Partners
Delhi High Court · (2024) 10 DEL CK 1833
Arbitration and Conciliation Act, 1996-Section 12, Fourth Schedule