High Courts30 Aug 2024Dismissed
Union Of India & Ors. Vs Sh Nandan Kumar
Delhi High Court · (2024) 08 DEL CK 1633
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,099 of 6,586
High Courts30 Aug 2024Dismissed
Tushar Kant Ganguli (Deceased) Thr Lrs Vs Sanjay Gupta
Delhi High Court · (2024) 08 DEL CK 1713
CPC-Section 151
High Courts30 Aug 2024Dismissed
Charanpreet Singh Vs Neha Bajaj & Ors.
Delhi High Court · (2024) 08 DEL CK 1715
CPC-Order VIII Rule 1
High Courts30 Aug 2024
Bimla Sachdev Vs Subur & Anr.
Delhi High Court · (2024) 08 DEL CK 1747
Contempt of Court Act, 1971-Section 11, 12
High Courts30 Aug 2024Disposed Of
M.B. Finmart Pvt. Ltd & Ors. Vs Registrar Of Companies, National & Anr.
Delhi High Court · (2024) 08 DEL CK 1750
Constitution of India, 1950-Article 226Companies Act, 2013-Section 96, 96(1), third proviso to Section 96, 97, 98, 99, 100, 430, 241, 242(h)
High Courts30 Aug 2024Disposed Of
Sonu Kumar @ Sohan & Ors. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1836
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34
High Courts30 Aug 2024Disposed Of
Kamal Gaur & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1837
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13-B(2)
High Courts30 Aug 2024Disposed Of
Sumit Baisoya & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1838
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 354, 323, 506, 509, 427, 34, 498A, 406Hindu Marriage Act, 1954-Section 13B(2)
High Courts30 Aug 2024Disposed Of
Vijay Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1841
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227IPC-Sections 354, 506, 323
High Courts30 Aug 2024
National Agricultural Cooperative Marketing Federation Of India Ltd Vs V.D. Agro Tech Ltd
Delhi High Court · (2024) 08 DEL CK 1969
Arbitration & Conciliation Act, 1996-Section 34, 34(2)(a), 34(2)(b), 34(2-A), 75, 81Arbitration and Conciliation (Amendment) Act, 2019-Section 7Multistate Cooperative Societies Act, 2002
High Courts30 Aug 2024Dismissed
Indraprastha Power Generation Company Ltd Vs Hero Solar Energy Private Limited
Delhi High Court · (2024) 08 DEL CK 1970
Arbitration and Conciliation Act 1996-Section 37(2)(b), 16, 45, 11(6), 8, 11Code of Civil Procedure 1908-Order I Rule 10Industrial Disputes Act, 1947-Section 10(4)
High Courts30 Aug 2024Allowed
Paisalo Digital Limited Vs Puran Murti Educational Society & Ors.
Delhi High Court · (2024) 08 DEL CK 1975
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts30 Aug 2024Disposed Of
M/S Axalta Coating Systems India Pvt. Ltd. Vs M/S Pandit Automobiles Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)
High Courts30 Aug 2024Disposed Of
M/S Shivah Infraventure LLP Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 1979
Arbitration and Conciliation Act, 1996-Section 21, 12(5), 11(6), 12(2), Fourth Schedule
High Courts30 Aug 2024Allowed
M/S BK Structural Contracts Pvt Ltd Vs Ratish Mahesh Thakur
Delhi High Court · (2024) 08 DEL CK 1980
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts30 Aug 2024Disposed Of
Ministry Of Road Transport And Highways (MORTH) Through Its Chief Engineer (NH RANDB) Vs M/S Dilip Buildcon Limited And Mostobudivelnyi Zahin No 112 (Joint Venture) (MS DBL MBZ JV)
Delhi High Court · (2024) 08 DEL CK 1981
Arbitration and Conciliation Act, 1996-Section 21
High Courts30 Aug 2024Disposed Of
Birender Kumar Vs Imperia Structures Ltd.
Delhi High Court · (2024) 08 DEL CK 1985
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts30 Aug 2024Disposed Of
TCNS Clothing Company Limited Vs A And A Enterprises & Ors.
Delhi High Court · (2024) 08 DEL CK 1989
Arbitration and Conciliation Act 1996-Section 29A(5)
High Courts30 Aug 2024Disposed Of
Gurupada Maji Vs Enforcement Directorate
Delhi High Court · (2024) 08 DEL CK 2013
Prevention of Money Laundering Act, 2002-Section 45, 46, 3, 4, 5(1), 2(1)(u), 50, 22, 24, 19Criminal Procedure Code, 1973-Section 439, 436A, 309IPC-Section 120-B, 409, 384
High Courts30 Aug 2024Dismissed
Varre Sai Pranav Sudhanshu Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2016
Constitution of India-Article 14, 15, 16, 32, 136, 226, 227, 323-A, 323-B, 323-A(1), 323-A(2)(d), 323-B(2), 323-B(3)(d)Administrative Tribunals Act, 1985-Section 3(q), 5(6), 14, 14(1), 14(1)(a), 28Constitution of the United States-Article III, Section 1