High Courts04 Sept 2024Disposed Of
Smt. Shanti Devi Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 0008
Railway Claims Tribunal Act, 1987 — Section 16
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,093 of 6,586
High Courts04 Sept 2024Disposed Of
Ahmad Ali Vs Manohar Singh Pannu (M.S. Pannu) And Anr
Delhi High Court · (2024) 09 DEL CK 0007
High Courts04 Sept 2024Disposed Of
M/s Unishire Homes LLP Vs Sriganesh Chandrasekaran And Others
Delhi High Court · (2024) 09 DEL CK 0006
Constitution of India, 1950 — Article 227
High Courts03 Sept 2024
Anand Gupta & Anr. Vs M/s. Almond Infrabuild Private Limited & Anr.
Delhi High Court · (2024) 09 DEL CK 2204
Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 36, 64, 74, 96, Part IIICode of Civil Procedure, 1908-Order I Rule 10, Section 151, XXI Rule 41, XXI Rule 10, 2(14), 36, 46, 89Mediation Act, 2023
High Courts03 Sept 2024Dismissed
Centre For Development Of Telematics Vs M/s Amrita Travels
Delhi High Court · (2024) 09 DEL CK 1696
CPC-Order VII Rule 11, 37Commercial Courts Act, 2015-Section 12A
High Courts03 Sept 2024Disposed Of
Shri Sanatan Dharam Mandir Trust (Regd.) Vs Rishi Walia
Delhi High Court · (2024) 09 DEL CK 1697
CPC-Order I Rule 10
High Courts03 Sept 2024Dismissed
Vinesh Sharma Vs M/s Vijay Cotswin Pvt Ltd.
Delhi High Court · (2024) 09 DEL CK 1700
Civil Procedure Code-Order XI, XI Rule 1, XI Rule 1(5), XII Rule 8Bhartiya Shakshya Adhiniyam, 2023-Section 63Constitution of India-Article 227
High Courts03 Sept 2024Allowed
Rameshwar Dayal Through His Constituted Power Of Attorney Manavdeep Singh Vs Hemant Kumar
Delhi High Court · (2024) 09 DEL CK 1701
CPC-Order VI Rule 17, XI Rule 1Commercial Courts Act
High Courts03 Sept 2024Disposed Of
M/s Narain Service Station Vs Govt Of NCT Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 1702
Workmen’s Compensation Act, 1923-Section 30
High Courts03 Sept 2024Disposed Of
Sandeep Singh Hitkari Vs Kotak Mahindra Bank Ltd
Delhi High Court · (2024) 09 DEL CK 1703
Arbitration & Conciliation Act-Section 8
High Courts03 Sept 2024Disposed Of
Joginder Kumar (Since Deceased) Through Lrs & Ors. Vs Krishan Pal Singh
Delhi High Court · (2024) 09 DEL CK 1705
High Courts03 Sept 2024
Devi Lal Garg Vs Baldev Singh
Delhi High Court · (2024) 09 DEL CK 1811
Contempt of Courts Act, 1971-Section 2(B), 10, 11Constitution of India-Article 215CPC-Order XXIII Rule 3
High Courts03 Sept 2024Disposed Of
Suresh Chander Chadha & Ors. Vs Delhi Development Authority
Delhi High Court · (2024) 09 DEL CK 1812
Constitution of India-Article 226
High Courts03 Sept 2024Allowed
Trenchless Engineering Service Private Limited Vs Punjab National Bank & Ors.
Delhi High Court · (2024) 09 DEL CK 1813
Constitution of India, 1950-Article 226Security Interest (Enforcement) Rules, 2002-Rule 9(3), 9(4), 9(5)
High Courts03 Sept 2024Allowed
Hari Kishan Sharma Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1838
Income Tax Act, 1961-Section 119(2)(b), 139, 143(1), 155(14), 199, 203, 204, 205, 206C, 227, 237, 239(1), 239(2), Chapter XVIILand Acquisition Act, 1894Constitution of India-Article 226, 265
High Courts03 Sept 2024Allowed
Anil Kumar Yadav & Anr. Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 1849
Constitution of India-Article 226Code of Civil Procedure (CPC), 1908-Section 151
High Courts03 Sept 2024Disposed Of
M/S KESPL-ESWAR-ABCPL JV Vs M/S KNR-JKM JV
Delhi High Court · (2024) 09 DEL CK 1922
1996 Act-Section 11(6), 21, 12(2)
High Courts03 Sept 2024Allowed
Simplex Infrastructures Limited Vs Indian Oil Corporation Limited
Delhi High Court · (2024) 09 DEL CK 1920
Arbitration and Conciliation Act, 1996-Section 21, 11, 11(6), 11(6-A), 12(2), Fourth Schedule
High Courts03 Sept 2024Allowed
Mr. Mohammad Eshrar Ahmed Vs M/s Tyshaz Buildmart India Private Limited
Delhi High Court · (2024) 09 DEL CK 1914
Arbitration and Conciliation Act, 1996-Section 14(1)(a), 7, 7(3), 7(4), 11(5), 11(6)
High Courts03 Sept 2024Allowed
M/s World Infracdons Private Limited Vs M/s Shubh Advisors Private Limited
Delhi High Court · (2024) 09 DEL CK 1913
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)