High Courts25 Sept 2024Disposed Of
Chandra Bhushan Vs Union Of India & Ors
Delhi High Court · (2024) 09 DEL CK 0137
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,059 of 6,586
High Courts24 Sept 2024Partly Allowed
Union Of India Through Sr. Divisional Engineer-I Northern Railway, Firozpur Vs Shri B.S Sangwan
Delhi High Court · (2024) 09 DEL CK 1538
Arbitration and Conciliation Act 1996-Section 11, 11(6), 21, 31(7), 34Arbitration Act, 1940-Section 20, 34Consumer Protection Act, 1986-Section 14
High Courts24 Sept 2024Allowed
Director General, Project Varsha Ministry Of Defence (Navy), Union Of India, New Delhi Vs M/s Navayuga-Van Oord JV
Delhi High Court · (2024) 09 DEL CK 1760
Official Secrets Act, 1923Constitution of India-Article 227Arbitration and Conciliation Act, 1996-Section 37(2)(b), 37
High Courts24 Sept 2024Allowed
Vinod Kumar Sharma Vs Geeta Khurana
Delhi High Court · (2024) 09 DEL CK 1762
CPC-Section 151, 51, Order XXI Rule 37, XXI Rule 37(1), XXI Rule 37(2), XXI Rule 40, XXI Rule 40(1), XXI Rule 40(2), XXI Rule 40(3)Constitution of India-Part III
High Courts24 Sept 2024Disposed Of
Pankaj Kumar Vs Rita Banerjee
Delhi High Court · (2024) 09 DEL CK 1775
CPC-Order XI Rule 14, XII Rule 8
High Courts24 Sept 2024Disposed Of
Shri Virender Kumar Gupta & Anr. Vs Pramod Kumar Tandon
Delhi High Court · (2024) 09 DEL CK 1776
High Courts24 Sept 2024Disposed Of
West Wind Engineers Pvt. Ltd. Vs Rajesh Mediratta
Delhi High Court · (2024) 09 DEL CK 1777
High Courts24 Sept 2024Allowed
Mritunjay Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1856
Constitution of India-Article 226
High Courts24 Sept 2024Dismissed
Intex Technologies (India) Limited Vs Rincor Energy S.A.
Delhi High Court · (2024) 09 DEL CK 1863
Arbitration and Conciliation Act, 1996-Section 9, 11, 11(6), 31, 31(7), 31(7)(a), 31(7)(b), 34, 37, 37(1)(c)Commercial Courts Act, 2015-Section 13(1)AForeign Exchange Management Act, 1999
High Courts24 Sept 2024Allowed
O.P Khandelwal Vs Steel Authority Of India
Delhi High Court · (2024) 09 DEL CK 1869
Right to Information Act, 2005-Section 8(1)(d), 11(1), 18Limitation Act, 1963-Article 113, 58, 59, 104, Section 22
High Courts24 Sept 2024Dismissed
Nisha Vs Anjali Malhotra
Delhi High Court · (2024) 09 DEL CK 1873
Code of Civil Procedure, 1908-Order XIII AArbitration and Conciliation Act, 1996-Section 8
High Courts24 Sept 2024Dismissed
GAIL India Ltd. Vs UCO Bank & Anr.
Delhi High Court · (2024) 09 DEL CK 1876
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a)
High Courts24 Sept 2024Disposed Of
Sourabh Sharma & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1944
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 506Hindu Marriage Act-Section 13B(2)
High Courts24 Sept 2024Disposed Of
Gajraj & Ors. Vs State (Govt. Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 1939
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406
High Courts24 Sept 2024Disposed Of
M/s Universal Cylinders Ltd. & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 1938
Constitution of India-Articles 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 279, 337, 338
High Courts24 Sept 2024Allowed
M/S Jakson Engineers Limited Vs Northern Railways
Delhi High Court · (2024) 09 DEL CK 2018
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2), Fourth Schedule
High Courts24 Sept 2024Disposed Of
M/s Parasramka Holdings Pvt. Ltd. Vs M/s Ambience Pvt. Ltd. & Anr.
Delhi High Court · (2024) 09 DEL CK 2025
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts24 Sept 2024Disposed Of
M/s Moran Plantations Pvt. Ltd Vs M/s Ambience Pvt. Ltd & Anr.
Delhi High Court · (2024) 09 DEL CK 2028
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts24 Sept 2024Disposed Of
M/s Mili Marketing Pvt. Ltd. Vs M/s Ambience Pvt. Ltd. & Anr.
Delhi High Court · (2024) 09 DEL CK 2029
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts24 Sept 2024Disposed Of
Ambience Pvt Ltd Vs Gammon India Ltd & Anr.
Delhi High Court · (2024) 09 DEL CK 2030
Arbitration and Conciliation Act, 1996-Section 29A (4)