High Courts19 Sept 2024Disposed Of
Jaspal Singh Vs Rajender Paul Vermani
Delhi High Court · (2024) 09 DEL CK 1756
CPC-Section 35B
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,067 of 6,586
High Courts19 Sept 2024Dismissed
Md Sadab & Anr. Vs Mehtab Ahmad Saifi
Delhi High Court · (2024) 09 DEL CK 1757
CPC-Section 151Constitution of India-Article 227
High Courts19 Sept 2024Dismissed
Nitish Taneja Vs Ayushi Arora
Delhi High Court · (2024) 09 DEL CK 1759
Cr.P.C-Section 125Constitution of India-Article 227
High Courts19 Sept 2024Allowed
Arjun Dass & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1854
Constitution of India-Article 226Fundamental Rules and Supplementary Rules-Fundamental Rules 22
High Courts19 Sept 2024
Designarch Consultants Pvt Ltd & Anr. Vs Jumeirah Beach Resort LLC
Delhi High Court · (2024) 09 DEL CK 1875
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2
High Courts19 Sept 2024Dismissed
Sh. Jaspal Singh Vs Rakesh Yadav & Anr.
Delhi High Court · (2024) 09 DEL CK 1924
Code of Civil Procedure, 1908-Section 115Specific Relief Act, 1963-Section 6
High Courts19 Sept 2024Allowed
Delhivery Limited Vs Kare Enterprise Private Limited
Delhi High Court · (2024) 09 DEL CK 1997
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11, 21, 12(2)
High Courts19 Sept 2024Allowed
M/s Hariom Infrastructures Vs M/s Jop International Ltd
Delhi High Court · (2024) 09 DEL CK 2004
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2), Fourth Schedule
High Courts19 Sept 2024Disposed Of
M/S Yogesh Chaudhary Vs OXYZO Financial Services Pvt Ltd & Anr.
Delhi High Court · (2024) 09 DEL CK 2005
Indian Arbitration and Conciliation Act 1996-Section 12(2), 21
High Courts19 Sept 2024
M/s Mercury Car Rentals Private Limited Vs M/s Shiva Industrial Security Agency Gujrat Limited
Delhi High Court · (2024) 09 DEL CK 2007
IBC, 2016-Section 9, 14, 14(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
High Courts19 Sept 2024Partly Allowed
Poonam Mittal Vs M/s Creat Ed Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 2008
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(6)Arbitration and Conciliation (Amendment) Act, 2015
High Courts19 Sept 2024Allowed
Aditya Birla Finance Limited Vs Petal Creation & Ors.
Delhi High Court · (2024) 09 DEL CK 2010
Arbitration and Conciliation Act, 1996-Section 11(5), 12(2), 12(5), 21Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts19 Sept 2024Allowed
M/S ABL Biotechnologies Ltd & Ors. Vs M/S Technology Development Board & Anr.
Delhi High Court · (2024) 09 DEL CK 2011
Arbitration and Conciliation Act, 1996-Section 12, Sub-section (5) of Section 12Arbitration and Conciliation (Amendment) Act, 2015-Section 8(2)
High Courts19 Sept 2024Dismissed
Ms Rekha Khampariya Vs National Highways Authority Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 2013
Arbitration and Conciliation Act, 1996-Section 9
High Courts19 Sept 2024Allowed
Extramarks Education India Pvt Ltd Vs G D Goenka Public School
Delhi High Court · (2024) 09 DEL CK 2014
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts19 Sept 2024Allowed
Multi TV Tech Solution Pvt. Ltd. Vs Intex Technologies (India) Limited
Delhi High Court · (2024) 09 DEL CK 2015
Arbitration and Conciliation Act, 1996-Section 29A (4), 29A
High Courts19 Sept 2024Disposed Of
Uday Gupta Vs Emaar India Limited
Delhi High Court · (2024) 09 DEL CK 2016
Arbitration and Conciliation Act, 1996-Section 29A (4), 29A (5)
High Courts19 Sept 2024Allowed
Rahul Vijayvargia Vs The State Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 2078
Negotiable Instruments Act, 1881-Section 138, 141, 142Companies ActSecurities Contracts (Regulation) Act, 1956
High Courts19 Sept 2024Disposed Of
M/s Guru Exim Vs Indian Overseas Bank & Anr.
Delhi High Court · (2024) 09 DEL CK 2127
Code of Civil Procedure, 1908-Order VII Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
High Courts19 Sept 2024
Navita Arjun Vohra Vs Nitin Arjun & Anr.
Delhi High Court · (2024) 09 DEL CK 2130
Code of Civil Procedure, 1908-Order VI Rule 17, Section 151Right to Information Act, 2005