High Courts27 Sept 2024Disposed Of
Md Shakil Vs State (Govt.Of NCT Of Delhi)
Delhi High Court · (2024) 09 DEL CK 1417
IPC-Section 302
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,053 of 6,586
High Courts27 Sept 2024Dismissed
Shantanu Shandilya Vs State G.N.C.T Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1418
IPC-Section 323, 352, 451, 427, 509, 506, 506(Part l), 34Code of Criminal Procedure-Section 226, 227, 228
High Courts27 Sept 2024Dismissed
Viphil Jain Vs State Nct Of Delhi
Delhi High Court · (2024) 09 DEL CK 1419
IPC-Section 274, 275, 276, 420, 468, 471, 120B, 34Unlawful Activities (Prevention) Act, 1967Prevention of Money Laundering Act (PMLA) 2002
High Courts27 Sept 2024Dismissed
Mutivision Communications System Pvt Ltd & Ors. Vs Harender Singh
Delhi High Court · (2024) 09 DEL CK 1420
CrPC-Section 311Negotiable Instruments Act-Section 138Companies Act
High Courts27 Sept 2024Disposed Of
Surinder Singh & Ors. Vs The Chief Commissioner Of Customs
Delhi High Court · (2024) 09 DEL CK 1464
Customs Act, 1962-Section 137(3)Customs (Compounding of Offences) Rules, 2005-Rule 5(5), 4(5)Constitution of India-Section 226
High Courts27 Sept 2024Disposed Of
Mr. Harjeet Singh Senior Citizen Vs M/S Omaxe Limited Through Its Directors Sh. Rohtash Goel , Sh Mohit Goel Sh. Manoj Kumar Dua And Sh. Vinit Goyal
Delhi High Court · (2024) 09 DEL CK 0122
Arbitration and Conciliation Act, 1996 — Section 12(2), 21
High Courts27 Sept 2024Allowed
North Deihi Municipal Coeporation Vs R&T Enterprises
Delhi High Court · (2024) 09 DEL CK 0121
High Courts27 Sept 2024Dismissed
Sushma Vs State Nct Of Delhi
Delhi High Court · (2024) 09 DEL CK 0120
Code of Criminal Procedure, 1973 — Section 437, 438Indian Penal Code, 1860 — Section 34, 304B, 498AEvidence Act, 1872 — Section 113B
High Courts27 Sept 2024Dismissed
Akash Pack Tech (P) Limited Vs M/s Today Tea Limited
Delhi High Court · (2024) 09 DEL CK 0110
Code of Civil Procedure, 1908 — Order 7 Rule 11Limitation Act, 1963 — Section 5
High Courts27 Sept 2024Disposed Of
Rohit Madan Vs Aditya Madan
Delhi High Court · (2024) 09 DEL CK 0109
High Courts27 Sept 2024Disposed Of
Sudhir Kumar Dhingra Vs Delhi Development Authority
Delhi High Court · (2024) 09 DEL CK 0108
Constitution of India, 1950 — Article 226
High Courts26 Sept 2024
Novel Trade Links LLP & Ors. Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 09 DEL CK 1540
Unified Building Bye-Law (UBBL) Delhi, 2016-Chapter-II Clause 2.0.1Delhi Municipal Act, 1957-Section 2(52), 507, 507(a)Delhi Land Reforms Act, 1954-Section 1(4)
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1562
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 30(1), IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1556
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1554
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1553
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 30(1), IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Ors.
Delhi High Court · (2024) 09 DEL CK 1552
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1551
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule
High Courts26 Sept 2024Disposed Of
Tata Capital Ltd Vs Unitech Associates & Anr.
Delhi High Court · (2024) 09 DEL CK 1550
Arbitration and Conciliation Act, 1996-Section 11(6), 30(1), 12, IVth Schedule