High Courts08 Oct 2024
Ankur Kumar Vs Central Bureau Of Investigation & Anr.
Delhi High Court · (2024) 10 DEL CK 1472
Constitution of India-Article 226, 311(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,037 of 6,586
High Courts08 Oct 2024Disposed Of
M/s Ajit Motors Vs Nem Singh
Delhi High Court · (2024) 10 DEL CK 0053
High Courts08 Oct 2024Disposed Of
M/s Dropadi Foods Through Its Partner Vs Government Of Nct Of Delhi Through Secretary Cum Commissioner & Anr
Delhi High Court · (2024) 10 DEL CK 0052
High Courts08 Oct 2024Disposed Of
Yudhveer Singh Yadav Vs Central Bureau Of Inestigation Through Secretary Government Of India
Delhi High Court · (2024) 10 DEL CK 0048
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 437(1)Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 480(1)(i), 480(1)(ii), 483
High Courts08 Oct 2024Disposed Of
Vinod Kumar Bali Vs Ashish Bali & Anr
Delhi High Court · (2024) 10 DEL CK 0047
Constitution of India, 1950 — Article 226Protection of Women from Domestic Violence Act, 2005 — Section 12Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 — Rule 22(3)(1)
High Courts08 Oct 2024Allowed
FLFL Travel Retail Lucknow Private Limited Vs Airports Authority Of India & Anr
Delhi High Court · (2024) 10 DEL CK 0046
Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(2), 13(2), 18, 24, 24(3), 34, 34(2)(a)(iii)
High Courts08 Oct 2024Dismissed
Veena Jain Vs City Union Bank Limited & Ors
Delhi High Court · (2024) 10 DEL CK 0043
Constitution of India, 1950 — Article 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 14, 18
High Courts07 Oct 2024Dismissed
Asian Hotels North Ltd Vs Yes Bank Ltd & Ors.
Delhi High Court · (2024) 10 DEL CK 2282
Code of Civil Procedure, 1908-Order VI Rule 17, VI Rule 18, VII Rule 11, VII Rule 11(d), VII Rule 13, I Rule 10, I Rules 8 and 10, XXVI Rule 9, XXXVIII Rule 5, XXXIX Rules 1 and 2, XXXIX Rule 4, XXXIX Rules 1(b) and 7, Section 151, 22 to 25Indian Contracts Act, 1872-Section 176Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(1), 13(2), 13(3A), 13(4), 17, 34 and 35
High Courts07 Oct 2024Disposed Of
Jhajharia Nirman Ltd. Vs South Western Railways
Delhi High Court · (2024) 10 DEL CK 2266
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 76, 62(3), 77, 12, 9, 17, Fourth ScheduleBombay High Court (Fee Payable to Arbitrators) Rules, 2018
High Courts07 Oct 2024Dismissed
Mohinder Singh Randhawa (Giani) Vs S. Padmanabhan
Delhi High Court · (2024) 10 DEL CK 2258
Contempt of Courts Act, 1971-Sections 11 & 12
High Courts07 Oct 2024Dismissed
Lalit Tiwari Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 10 DEL CK 2257
Delhi Municipal Corporation Act, 1957-Section 343(2), 347-DNational Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011Constitution of India-Article 227
High Courts07 Oct 2024Dismissed
ICRI Corporates Private Limited Vs Shooglo Network Private Limited (Previously OMG Network Private Limited)
Delhi High Court · (2024) 10 DEL CK 1820
Arbitration and Conciliation Act, 1996-Section 31A, 31(8), 38, 38(2), 39, 39(1), 39(2), 39(3), Fourth Schedule
High Courts07 Oct 2024Disposed Of
Religare Finvest Limited Vs Widescreen Holdings Private Limited & Ors.
Delhi High Court · (2024) 10 DEL CK 1822
Arbitration and Conciliation Act, 1996-Section 15(2), 16, 37, 14, 15, 12, 29A, Fourth Schedule
High Courts07 Oct 2024Disposed Of
Extramarks Education India Pvt Ltd. Vs G D Goenka Public School & Anr.
Delhi High Court · (2024) 10 DEL CK 1823
Arbitration and Conciliation Act, 1996-Section 11, 12, 21, Fourth Schedule
High Courts07 Oct 2024Allowed
M/s Saipem Triune Engineering Pvt. Ltd. Vs Indian Oil Petronas Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 1936
CPC-Section 151, Order VII Rule 11Arbitration and Conciliation Act, 1996-Section 5, 8, 16, 34, 37, 11(6)Limitation Act, 1963-Article 137, Section 5, 12 to 15
High Courts07 Oct 2024Dismissed
Smt. Harpyari (Deceased) (Through LR-1B Brij Bhushan Sharma) (In-Person) Vs Badri Bhagat Jhandewala Temple Society & Ors.
Delhi High Court · (2024) 10 DEL CK 1952
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(d), Section 12
High Courts07 Oct 2024Allowed
Aman Vs The State Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 2270
Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 363, 365, 342, 323, 506, 376, 366A, 34, 109Protection of Children from Sexual Offences Act, 2012-Section 6, 29
High Courts07 Oct 2024Dismissed
Islam Vs State Of NCT Of Delhi
Delhi High Court · 2020 INSC 620
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)CrPC-Section 438
High Courts07 Oct 2024Allowed
Bhupender @ Rohit Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 1964
Indian Penal Code, 1860-Section 365, 34, 364, 302, 201Constitution of India-Article 21CrPC-Section 161
High Courts07 Oct 2024Allowed
Monu @ Vinesh Vs The State Of NCT Of Delhi
Delhi High Court · (2024) 10 DEL CK 1965
Indian Penal Code, 1860-Sections 302, 34Arms Act, 1959-Sections 25, 27Constitution of India-Article 21