High Courts09 Sept 2024Dismissed
Samar Amusement And Education Vs Delhi Development Authority & Ors
Delhi High Court · (2024) 09 DEL CK 1818
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,084 of 6,586
High Courts09 Sept 2024Dismissed
Mamchand @ Mc Mahesh Vs Shri Vijay Kumar Khanna & Ors.
Delhi High Court · (2024) 09 DEL CK 1821
CPC-Order XXXIX Rules 1 and 2, VIII Rule 10
High Courts09 Sept 2024Dismissed
Purvi Delhi Vaidehi Trust (PDVT) Vs Delhi Development Authority
Delhi High Court · (2024) 09 DEL CK 1823
Constitution of India-Article 226
High Courts09 Sept 2024Allowed
Divine Infracon Private Limited Vs Deputy Commissioner Of Income Tax Central Circle -18, New Delhi
Delhi High Court · (2024) 09 DEL CK 1843
Income Tax Act, 1961-Section 132(1), 139(1), 142A, 147, 148, 153A
High Courts09 Sept 2024
Shakti Singh Thakur Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1852
Constitution of India-Article 226
High Courts09 Sept 2024Allowed
Sushil Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1859
Constitution of India-Article 226
High Courts09 Sept 2024Dismissed
Delhi Diocesan Trust Association Vs Edwin William & Anr.
Delhi High Court · (2024) 09 DEL CK 1931
Code of Civil Procedure, 1908-Section 115, 151, Order XXIII Rule 1, XXIX Rule 1Code of Criminal Procedure, 1973-Section 340Companies Act, 1956/2013
High Courts09 Sept 2024Dismissed
Bhanu Prakash Vs Jai Prakash
Delhi High Court · (2024) 09 DEL CK 1928
Code of Civil Procedure, 1908-Section 115, 21(1), 21Right to Information Act, 2005
High Courts09 Sept 2024
M/s Grand Motors Sales And Services Pvt Ltd Vs M/s VE Commercial Vehicles Ltd.
Delhi High Court · (2024) 09 DEL CK 1948
Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(2), 9, 11, 11(5), 20, 20(1), 20(2), 20(3), 34, 42(English) Arbitration Act, 1996-Section 2, 3, 69Constitution of India-Article 141
High Courts09 Sept 2024
M/S Prime Interglobe Private Limited Vs M/S Super Milk Products Private Limited
Delhi High Court · (2024) 09 DEL CK 1963
Arbitration and Conciliation Act, 1996-Section 34(3), 33, 33(1), 33(4), 34Commercial Courts Act, 2015-Order XI, Section 1Civil Procedure Code, 1908-Order 6 Rule 15(4), 6 Rule 15, 6, 7, Section 26, 4, 4 Rule 1(3), 8 Rule 1
High Courts09 Sept 2024Disposed Of
PNB Housing Finance Ltd Vs Ms Pinky Aggarwal & Ors.
Delhi High Court · (2024) 09 DEL CK 1970
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 21, 12(2), Fourth Schedule
High Courts09 Sept 2024Allowed
Maharaja Agarsain Public School Vs M/s Entab Infotech Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1974
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts09 Sept 2024Allowed
Mr. Yashpal Chaudhary Vs Telecommunication Consultants India Ltd
Delhi High Court · (2024) 09 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts09 Sept 2024Disposed Of
KGPS Mechanical Pvt Ltd Vs Cinda Engineering And Construction Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1980
High Courts09 Sept 2024
Inderjeet Singh Vs Kamala Nehru College & Ors.
Delhi High Court · (2024) 09 DEL CK 2049
Constitution of India-Article 226UGC (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education) Regulations, 2018-Regulation 4.1, 4.1(I)Delhi University Act, 1922-Ordinance XVIII Clause 7(4-A)
High Courts09 Sept 2024Dismissed
Sh. Mohan Singh Vs Lok Sabha Secretariat & Anr.
Delhi High Court · (2024) 09 DEL CK 2056
Constitution of India-Article 226, 227Rights of Persons with Disabilities Act, 2016
High Courts09 Sept 2024Allowed
M/S Gati Infrastructure Pvt Limited Vs Ashwani Saini & Ors.
Delhi High Court · (2024) 09 DEL CK 2117
Code of Civil Procedure, 1908-Order IX Rule 13, V Rule 17Delhi High Court (Original Side) Rules, 2018-Chapter XXI Rule 1, Chapter XXI Rule 1(b), Chapter XXI Rule 1(c), Chapter XXI Rule 9, Chapter XXI Rule 10Bharatiya Sakshya Adhiniyam, 2023-Section 104, 119
High Courts09 Sept 2024Disposed Of
Sameer Mahandru Vs Directorate Of Enforcement
Delhi High Court · 1977 INSC 232
Code of Criminal Procedure, 1973-Sections 167(2), 207/208, 437, 439Prevention of Money Laundering Act, 2002-Sections 3, 4, 19, 37, 45, 50, 65Indian Penal Code, 1860-Sections 120-B, 477-A
High Courts09 Sept 2024Disposed Of
Chanpreet Singh Rayat Vs Enforcement Directorate
Delhi High Court · 2024 INSC 632
Code of Criminal Procedure, 1973-Section 439, 161Prevention of Money Laundering Act, 2002-Section 45, 65, 3, 4, 2(u), 50, 19, 24IPC-Section 120 B
High Courts09 Sept 2024Dismissed
Akash Vs State (NCT Of Delhi)
Delhi High Court · (2024) 09 DEL CK 2151
BNSS, 2023-Sections 528, 333, 110, 3(5), 80, 180BNS-Sections 331(6), 333, 308(2), 324(2)