High Courts03 Sept 2024
Ocean Seven Buildtech Pvt Ltd Vs Sh. Sri Bhagwan
Delhi High Court · (2024) 09 DEL CK 1909
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,094 of 6,586
High Courts03 Sept 2024Disposed Of
Fun Choice (Now Known As JBK Industries) & Ors. Vs Terrestrail Foods Private Limited & Ors.
Delhi High Court · (2024) 09 DEL CK 2101
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts03 Sept 2024Allowed
Jain Infraprojects Limited Vs Steel Authority Of India Limited
Delhi High Court · (2024) 09 DEL CK 2102
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts03 Sept 2024Allowed
Bhadra International India Pvt Ltd & Ors. Vs Airports Authority Of India
Delhi High Court · (2024) 09 DEL CK 2103
Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)
High Courts03 Sept 2024Allowed
DIMECO Formerly Known As Dimeco Alipresse Through Indian Agent Kriti Inter Trade Vs Central Organisation For Modernization Of Workshops Through Controller Of Stores & Anr.
Delhi High Court · (2024) 09 DEL CK 2106
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts03 Sept 2024Allowed
Mr Sanjeev Verma Vs Mrs Amita Arora
Delhi High Court · (2024) 09 DEL CK 2107
Arbitration and Conciliation Act, 1996-Section 29A(4) and (5)
High Courts03 Sept 2024Allowed
Meenakshi Agrawal Vs M/s Rototech
Delhi High Court · (2024) 09 DEL CK 2111
Arbitration and Conciliation Act, 1996-Section 21, 11(5), 11(6), 14(1)(a), Fourth Schedule
High Courts03 Sept 2024Allowed
S.K. Tyagi & Ors. Vs Delhi Transco Ltd. & Ors.
Delhi High Court · (2024) 09 DEL CK 2050
Constitution of India-Article 226, 309Right to Information Act, 2005Recruitment and Promotion Regulations for the post of Assistant Manager (Tech)-Clause 11, 12
High Courts03 Sept 2024Dismissed
Vikramjeet Singh Mann Vs University Grants Commission & Ors.
Delhi High Court · (2024) 09 DEL CK 2088
UGC (Establishment of Standard in Private Universities) Regulations, 2003National Council for Teacher Education Act, 1993UGC (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020
High Courts03 Sept 2024Disposed Of
Bhagwan Prasad Baranwal Vs State (N.C.T.) Delhi
Delhi High Court · (2024) 09 DEL CK 2140
Code of Criminal Procedure, 1973-Section 439, 161Indian Penal Code, 1860-Sections 420, 468, 471, 120B
High Courts03 Sept 2024Dismissed
Kishan Kumar & Anr. Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 1376
Code of Criminal Procedure, 1973-Section 482, 156(3), 154, 190Constitution of India-Article 227, 226Indian Penal Code, 1860-Section 420, 120B, 34
High Courts03 Sept 2024Dismissed
Prateek Puri Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 1380
Code of Criminal Procedure, 1973-Section 482
High Courts03 Sept 2024
Khevna Puri Through Her Next Friend Mr Sandeep Puri & Anr. Vs Delhi Public School & Ors.
Delhi High Court · (2024) 09 DEL CK 1384
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226
High Courts03 Sept 2024Dismissed
Sajjad Alam Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1399
IPC-Sections 377/224POCSO Act-Section 6, 5(o), 3, 29Cr.P.C.-Sections 161, 164, 439(1), 437(1)
High Courts03 Sept 2024Disposed Of
Bharat Sanchar Nigam Limited Vs Plintron India Private Limited & Ors.
Delhi High Court · (2024) 09 DEL CK 1424
TRAI Act, 1997-Section 11 (1) (A)Indian Contract Act, 1872-Section 10
High Courts03 Sept 2024Allowed
G. T. Karnal Road Industrial Estate CETP Society (Regd.) Vs The Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1426
Water (Prevention and Control of Pollution) Act, 1974-Section 33(A)Air (Prevention and Control of Pollution) Act, 1981
High Courts03 Sept 2024Allowed
Amba Shakti Steels Ltd. Vs Sequence Ferro Private Limited
Delhi High Court · (2024) 09 DEL CK 2206
Companies Act, 1956Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999
High Courts03 Sept 2024Disposed Of
M/s D Oceanic Dolphin Apparels Pvt Ltd Vs M/s The Leather Co & Ors.
Delhi High Court · (2024) 09 DEL CK 1460
Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11
High Courts03 Sept 2024Disposed Of
Saluja Overseas Pvt. Ltd. Vs Commissioner Of CGST And Central Excise Delhi East Commissionerate
Delhi High Court · (2024) 09 DEL CK 1459
Central Goods and Services Tax Act, 2017-Section 73, 16(2)(c)Delhi Goods and Services Tax Act, 2017-Section 73, 16(2)(c)
High Courts03 Sept 2024Disposed Of
Saluja Electronics Vs Commissioner Of CGST And Central Excise Delhi East Commissionerate
Delhi High Court · (2024) 09 DEL CK 1458
Central Goods and Services Tax Act, 2017-Section 107Delhi Goods and Services Tax Act, 2017-Section 107