High Courts05 Sept 2024Allowed
Smt Bhateri & Ors. Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 1698
Railway Claims Tribunal Act, 1987-Section 16Indian Evidence ActRailways Act, 1989-Section 2(29), 123(c), 124-A, 124A
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,089 of 6,586
High Courts05 Sept 2024Disposed Of
Dolly Vs Dushyant Kumar
Delhi High Court · (2024) 09 DEL CK 1711
Cr.P.C-Section 125Hindu Marriage Act
High Courts05 Sept 2024Dismissed
Dileep Singh Vs Girija Devi
Delhi High Court · (2024) 09 DEL CK 1714
CPC-Order VIII Rule 1, XVIII Rule 4, Section 151Constitution of India-Article 227
High Courts05 Sept 2024Dismissed
Radhe Shyam Vs Shri Govind Mohan & Ors.
Delhi High Court · (2024) 09 DEL CK 1819
High Courts05 Sept 2024Disposed Of
Sharad Kumar Jha Vs A Manimekhalai & Ors.
Delhi High Court · (2024) 09 DEL CK 1822
Industrial Dispute Act, 1947-Section 33
High Courts05 Sept 2024Allowed
Krishna Kumar Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1857
High Courts05 Sept 2024
Matsya Fincap Pvt Ltd Vs Abhishek Gupta
Delhi High Court · (2024) 09 DEL CK 1868
Negotiation Instruments Act, 1881-Section 138Limitation Act, 1963-Section 14
High Courts05 Sept 2024
Matsya Fincap Pvt Ltd Vs Pukhraj Nagar
Delhi High Court · (2024) 09 DEL CK 1870
Limitation Act, 1963-Section 14
High Courts05 Sept 2024Disposed Of
Matsya Fincap Pvt Ltd Vs Rehmatullah & Anr.
Delhi High Court · (2024) 09 DEL CK 1872
Arbitration and Conciliation Act, 1996-Section 12
High Courts05 Sept 2024Disposed Of
Manoj Dua & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1885
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 354, 354A, 506Dowry Prohibition Act, 1961-Sections 3, 4
High Courts05 Sept 2024Dismissed
Mr. X Vs Director General Of Prisons
Delhi High Court · (2024) 09 DEL CK 1888
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 302, 364, 201, 394, 468, 471, 482
High Courts05 Sept 2024Disposed Of
Sh Arun Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1889
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)
High Courts05 Sept 2024Allowed
Sh. Amit Kumar & Ors. Vs The State Of Nct Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1892
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts05 Sept 2024Disposed Of
Union Of India Vs Arsh Constructions
Delhi High Court · (2024) 09 DEL CK 2104
Arbitration and Conciliation Act, 1996-Section 34, 11, 20, 20(1), 20(2), 20(3), 2(1)(e)(i), 42Arbitration Act, 1940-Section 2(1)(c)
High Courts05 Sept 2024Allowed
Thriving Farm Builders Pvt Ltd & Anr Vs Sushil Chaudhary & Anr
Delhi High Court · (2024) 09 DEL CK 1947
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth scheduleIndian Arbitration and Conciliation Act, 2013Negotiable Instruments Act-Section 138
High Courts05 Sept 2024Allowed
Hyundai Motor India Ltd. Vs Mr. Maneesh Bawa
Delhi High Court · (2024) 09 DEL CK 1951
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts05 Sept 2024Allowed
M/s Kotak Mahindra Prime Ltd Vs Ms. Dolly Khurana & Anr.
Delhi High Court · (2024) 09 DEL CK 1954
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts05 Sept 2024Allowed
Ashok Kumar Jain, Proprietor, New Tech (India) Vs New Delhi Municipal Council
Delhi High Court · (2024) 09 DEL CK 1955
1996 Act-Fourth Schedule, Section 12(2)
High Courts05 Sept 2024Disposed Of
Hyundai Motor India Ltd. Vs Mrs. Rita Gupta
Delhi High Court · (2024) 09 DEL CK 1956
High Courts05 Sept 2024Allowed
M/S Flower Valley Retreat And Resorts Pvt Ltd Vs M/S GTL Infrastructure Limited
Delhi High Court · (2024) 09 DEL CK 1957
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)