High Courts24 Sept 2024Disposed Of
Mr. Harjeet Singh Senior Citizen Vs M/s. Omaxe Limited & Ors.
Delhi High Court · (2024) 09 DEL CK 2035
Arbitration and Conciliation Act, 1996-Section 21, 12(2)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,060 of 6,586
High Courts24 Sept 2024Dismissed
Sanjay Kumar Gaur & Anr. Vs State GNCT of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 2082
Cr.P.C.-Section 156, 156(3), 190, 200, 202, 202(1)Negotiable Instruments Act (NI Act)-Section 138IPC-Section 406/420/120B/511/34
High Courts24 Sept 2024Dismissed
Vijay Kumar Vs Shobha Agarwal & Ors.
Delhi High Court · (2024) 09 DEL CK 2096
Code of Civil Procedure, 1908-Order I Rule 10Hindu Succession Act, 1956
High Courts24 Sept 2024Dismissed
Jitender Kumar @ Paltu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 2178
Code of Criminal Procedure, 1973-Section 439, 41 A, 41(1)(b), 161, 164Indian Penal Code-Section 354, 354A, 323, 506, 509POCSO Act-Section 10
High Courts24 Sept 2024Dismissed
State Vs Rajiv @ Raju
Delhi High Court · (2024) 09 DEL CK 1518
Code of Criminal Procedure, 1973-Section 378(3), 437AIPC-Sections 363, 366, 506, 376POCSO Act 2012-Section 4, 2(d)
High Courts24 Sept 2024Dismissed
State Vs Om Prakash
Delhi High Court · (2024) 09 DEL CK 1517
CrPC-Section 378(3)POCSO Act-Section 6IPC-Sections 376/376(2)(n)/(i)/(j)/(k)/506
High Courts24 Sept 2024Disposed Of
Abhishek Yadav Vs Delhi State Legal Services Authority & Anr.
Delhi High Court · (2024) 09 DEL CK 1493
Protection of Children from Sexual Offences Act, 2012-Section 33(8)Protection of Children from Sexual Offences Rules, 2020-Rule 9Code of Criminal Procedure, 1973-Section 357A
High Courts24 Sept 2024Disposed Of
Sangeeta Chadha Vs New India Color Company Limited
Delhi High Court · (2024) 09 DEL CK 1415
Cr.P.C-Section 482Companies Act, 1956Negotiable Instrument Act, 1881-Section 138, 142, 141, 141(1), 141(2)
High Courts24 Sept 2024Disposed Of
M/s Iyikatech Pvt. Ltd. Vs Abhishek Jain
Delhi High Court · (2024) 09 DEL CK 1470
Companies Act, 2013Commercial Courts Act, 2015-Section 12A
High Courts24 Sept 2024Dismissed
State Vs Rajiv @ Raju
Delhi High Court · (2024) 09 DEL CK 0136
Code of Criminal Procedure, 1973 — Section 378(3), 437AIndian Penal Code, 1860 — Section 363, 366, 376, 506Evidence Act, 1872 — Section 35
High Courts24 Sept 2024Dismissed
State Vs Om Prakash
Delhi High Court · (2024) 09 DEL CK 0131
Code of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 376, 376(2)(n), 376(i), 376(j), 376(k), 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts24 Sept 2024Disposed Of
Abhishek Yadav Vs Delhi State Legal Services Authority & Anr
Delhi High Court · (2024) 09 DEL CK 0130
Code of Criminal Procedure, 1973 — Section 357AProtection of Children from Sexual Offences Act, 2012 — Section 33(8)Protection of Children from Sexual Offences Rules, 2020 — Rule 9
High Courts24 Sept 2024Allowed
O.P Khandelwal Vs Steel Authority Of India
Delhi High Court · (2024) 09 DEL CK 0129
Right to Information Act, 2005 — Section 8(1)(d), 18Limitation Act, 1963 — Article 58, 59, 113
High Courts24 Sept 2024Dismissed
Gail India Ltd Vs Uco Bank & Anr
Delhi High Court · (2024) 09 DEL CK 0128
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)
High Courts24 Sept 2024Dismissed
Intex Technologies (India) Limited Vs Rincor Energy S.A.
Delhi High Court · (2024) 09 DEL CK 0127
Arbitration and Conciliation Act, 1996 — Section 9, 11, 11(6), 34, 37, 37(1)(a), 37(1)(b), 37(1)(c)Commercial Courts Act, 2015 — Section 13(1)(A)
High Courts24 Sept 2024Dismissed
Nisha Vs Anjali Malhotra
Delhi High Court · (2024) 09 DEL CK 0126
Arbitration and Conciliation Act, 1996 — Section 8
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 0125
Constitution of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 37, 37(2)(b)Evidence Act, 1872 — Section 123
High Courts24 Sept 2024Disposed Of
Mritunjay Kumar Vs Union Of India And Ors
Delhi High Court · (2024) 09 DEL CK 0124
Constitution of India, 1950 — Article 226
High Courts23 Sept 2024Dismissed
Gateway Investment Management Services Ltd Vs Reserve Bank Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 2203
Constitution of India-Article 226Banking Regulation Act, 1949Insolvency and Bankruptcy Code, 2016-Sections 14, 19, 30(2), 30(4), 31, 33, 34, 53, 60, 60(5)(c), 60(6), 238
High Courts23 Sept 2024Disposed Of
Sudarshan Facilities Pvt Ltd Vs The Regional Labour Commissioner Central New Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1596
Minimum Wages Act, 1948