High Courts17 Sept 2024Disposed Of
Omwati Vs Dayanand (Deceased) Thr Lrs
Delhi High Court · (2024) 09 DEL CK 1736
CPC-Order VII Rule 14, XVI Rule 10, Section 151
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,072 of 6,586
High Courts17 Sept 2024Disposed Of
Sunil Kalra & Ors. Vs Vikas Gupta & Ors.
Delhi High Court · (2024) 09 DEL CK 1737
Delhi Rent Control Act, 1958-Section 14(1)(e)Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17
High Courts17 Sept 2024Disposed Of
Anamika Sarkar Vs Surender Kumar
Delhi High Court · (2024) 09 DEL CK 1738
High Courts17 Sept 2024Disposed Of
Aditya Goel Vs Joginder Singh & Ors.
Delhi High Court · (2024) 09 DEL CK 1739
CPC-Order XXXIX Rule 1 and 2Constitution of India-Article 227
High Courts17 Sept 2024Disposed Of
Sh Madan Mohan Gupta Vs Smt Sandhya Gupta & Ors.
Delhi High Court · (2024) 09 DEL CK 1741
Delhi Rent Control Act, 1958-Section 14(1)(e)Constitution of India-Article 227CPC-Order VI Rule 17
High Courts17 Sept 2024Allowed
Uma & Ors. Vs Renu Kumari & Ors.
Delhi High Court · (2024) 09 DEL CK 1742
High Courts17 Sept 2024Disposed Of
Deepanshu Sharma & Anr. Vs Vikrant Tyagi
Delhi High Court · (2024) 09 DEL CK 1743
CPC-Order XXXVII
High Courts17 Sept 2024Disposed Of
DBS Bank India Ltd And Ors. Vs D. Sargurunathan And Ors.
Delhi High Court · (2024) 09 DEL CK 1746
Constitution of India-Article 227
High Courts17 Sept 2024Disposed Of
Sharda Vs Rahul Gupta
Delhi High Court · (2024) 09 DEL CK 1748
Bharatiya Sakshya Adhiniyam-Section 63
High Courts17 Sept 2024Disposed Of
Jagmohan Chaudhary Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1858
Constitution of India-Article 226
High Courts17 Sept 2024Disposed Of
Nitin Kumar & Ors. Vs State (Govt Of Nct Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 1899
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 127(1), 326(f)
High Courts17 Sept 2024Disposed Of
Ankur & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1901
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 506, 34Hindu Marriage Act-Section 13B(2)
High Courts17 Sept 2024Disposed Of
M/s Chintels India Limited Vs M/s Bhayana Builders Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 1988
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12(2), 21
High Courts17 Sept 2024
Inter Ads Exhibitions Pvt. Ltd. Vs Busworld International CVBA
Delhi High Court · (2024) 09 DEL CK 1993
Arbitration and Conciliation Act 1996-Section 34
High Courts17 Sept 2024Allowed
Leaseplan India Private Limited Vs Ecogreen Envirotech Solutions Limited
Delhi High Court · (2024) 09 DEL CK 1994
Arbitration and Conciliation Act, 1996-Section 29A (3), 29A (4)
High Courts17 Sept 2024Allowed
Mr. Rakesh Sawhney & Anr. Vs M/s Skyline Constructions & Anr.
Delhi High Court · (2024) 09 DEL CK 1995
Arbitration and Conciliation Act, 1996-Section 11(5), 12(2)Arbitration and Conciliation Act, 2015
High Courts17 Sept 2024Disposed Of
SGS India Private Limited Vs Ahmedabad Municipal Corporation
Delhi High Court · (2024) 09 DEL CK 1998
Arbitration and Conciliation Act, 1996-Section 17
High Courts17 Sept 2024Disposed Of
M/S Som Projects Pvt Ltd Vs M/S HLL Infra Tech Services Limited (HITES)
Delhi High Court · (2024) 09 DEL CK 2000
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts17 Sept 2024Allowed
Aditya Birla Finance Limited Vs Mothers Pride Educational Personna Private Limited & Ors.
Delhi High Court · (2024) 09 DEL CK 2001
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts17 Sept 2024Disposed Of
Sh. Rajeshwar Nath Gupta & Ors. Vs Sh. Ashok Jain & Ors.
Delhi High Court · (2024) 09 DEL CK 2065
Urban Land (Ceiling and Regulation) Act, 1976-Sections 9, 10, 10(1), 20Urban Land (Ceiling & Regulation) Repeal Act, 1999Code of Criminal Procedure-Sections 107/150, 107/151