High Courts06 Sept 2024Disposed Of
Pawan Bajaj & Ors. Vs Gopal Krishan (Deceased) Through Legal Representatives & Ors.
Delhi High Court · (2024) 09 DEL CK 1712
CPC-Order XXII Rule 5
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,087 of 6,586
High Courts06 Sept 2024Dismissed
Dr Mohd Ashfaq Vs Chetan Sharma & Ors.
Delhi High Court · (2024) 09 DEL CK 1713
CPC-Order XXXIX Rule 1 and 2
High Courts06 Sept 2024Allowed
Sangeeta Goyal Vs Commissioner Of Customs (Exports)
Delhi High Court · (2024) 09 DEL CK 1842
Customs Act, 1962-Section 75, 75(1)Customs, Central Excise Duties & Service Tax Drawback Rules, 1995-Rule 16-AForeign Exchange Management Act, 1999
High Courts06 Sept 2024Disposed Of
Sonu Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1893
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 279, 337, 338
High Courts06 Sept 2024Disposed Of
Amit Kumar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1894
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts06 Sept 2024
Himanshu Khatter & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1895
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34
High Courts06 Sept 2024Dismissed
Nidhi Goyal Vs Guddu Chaudhary & Ors.
Delhi High Court · (2024) 09 DEL CK 1937
Code of Civil Procedure, 1908-Section 115, Order XVIII Rule 17, XVI Rule 1, XVI Rule 1(A), XVI Rule 1 Sub-Rule 3
High Courts06 Sept 2024Allowed
Sanvik Engineers India Pvt Ltd Vs Devyani International Ltd
Delhi High Court · (2024) 09 DEL CK 1960
Arbitration and Conciliation Act 1996-Section 21, 11(5), Fourth Scheule, 12(2)
High Courts06 Sept 2024Allowed
Balajee Infratech And Constructions Pvt Ltd Vs The Chief Engineer National Highway P W Public Works Department Government Of Maharashtra
Delhi High Court · (2024) 09 DEL CK 1966
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21
High Courts06 Sept 2024Allowed
Radico Khaitan Limited Vs Nargesh Kumar
Delhi High Court · (2024) 09 DEL CK 1967
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21
High Courts06 Sept 2024Allowed
Aakash Educational Services Limited Vs Vivek Srivastava
Delhi High Court · (2024) 09 DEL CK 1968
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)
High Courts06 Sept 2024
Freecharge Payment Technologies Pvt Ltd Vs Frederica Marketing Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1969
CPC-Order XXIII Rule 3, XXI
High Courts06 Sept 2024Disposed Of
Suyojit Infrastructure Pvt. Ltd. Vs IIC Limited (Under Liquidation) & Anr.
Delhi High Court · (2024) 09 DEL CK 1971
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts06 Sept 2024Allowed
M/S AOM Advertising Pvt. Ltd Vs M/S Delhi Transport Infrastructure Development Corporation Ltd (DTIDCL)
Delhi High Court · (2024) 09 DEL CK 1972
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts06 Sept 2024Allowed
Daya Sagar Sharma Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1973
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts06 Sept 2024Allowed
Sarvesh Security Services Pvt. Ltd. Through Its Authorized Signatory Col. Retd. SNP Singh Vs Institute Of Human Behaviour And Allied Sciences
Delhi High Court · (2024) 09 DEL CK 1975
Arbitration and Conciliation Act, 1996-Section 29(A)
High Courts06 Sept 2024Allowed
Spectra Televentures Pvt Ltd Vs Alliance Telenet Pvt. Ltd. & Ors.
Delhi High Court · (2024) 09 DEL CK 2115
High Courts06 Sept 2024Dismissed
Subhash Arora Vs Kalvinder Singh Sandhu & Ors.
Delhi High Court · (2024) 09 DEL CK 2118
Code of Civil Procedure, 1908-Order XXI Rules 97 to 103, I Rule 10
High Courts06 Sept 2024Dismissed
Manisha Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 09 DEL CK 2142
Cr.P.C-Section 482, 200, 391IPC-Section 494, 420, 406, 120BHindu Marriage Act, 1955-Section 13(1)(ia)
High Courts06 Sept 2024Allowed
Jagadish Nangineni Vs Directorate Of Enforcement & Ors.
Delhi High Court · (2024) 09 DEL CK 2145
Constitution of India-Article 226, 14, 19, 21Code of Criminal Procedure, 1973-Section 482Prevention of Money Laundering Act, 2002-Section 3, 4