High Courts28 Aug 2024Dismissed
Saroj Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 08 DEL CK 1745
Specific Relief Act, 1963-Section 20A, 41 (h)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,106 of 6,586
High Courts28 Aug 2024
Rajneesh Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 1765
Constitution of India-Article 226BSF Act, 1968-Section 40, 70, 74BSF Rules-Rule 28A, 63, 63(1), 63(4), 63(6), 134, 142, 142(1), 142(2)
High Courts28 Aug 2024Dismissed
Ex Sgt Laxmi Narayan Pandey Retd Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1766
Constitution of India-Article 226Pension Regulation IAF, 1961 (Part 1)-Regulation 153, 173Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 4, 5, 9, 14, 14(b), 14(c)
High Courts28 Aug 2024Disposed Of
Ram Chander Vs Vivek Ranjan & Anr.
Delhi High Court · 2022 INSC 1204
Motor Vehicles Act, 1988-Section 173, 168Indian Penal Code, 1860-Sections 279, 338Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 2(i)
High Courts28 Aug 2024Allowed
Data Technosys Engineers Pvt Ltd Vs Rail Vikas Nigam Limited
Delhi High Court · (2024) 08 DEL CK 1939
Arbitration and Conciliation Act, 1996-Section 11(6), 11(8), 12(2), 21
High Courts28 Aug 2024Allowed
Mr Manish Goel Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2024) 08 DEL CK 1955
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts28 Aug 2024Allowed
Tata Capital Limited Vs M/s Aryan Pharma
Delhi High Court · (2024) 08 DEL CK 1961
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts28 Aug 2024Allowed
Tata Capital Limited Vs Aryan Pharma & Anr.
Delhi High Court · (2024) 08 DEL CK 1962
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts28 Aug 2024Allowed
Sh. Rajinder Kumar Narula Vs Sh. Prince Tandon
Delhi High Court · (2024) 08 DEL CK 1963
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 16, 11(5), 12(2), Fourth Schedule
High Courts28 Aug 2024Allowed
Ravinder Kumar & Anr. Vs Raj Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 1966
Arbitration and Conciliation Act, 1996-Section 29A(1), 29A(3), 29A(4)
High Courts28 Aug 2024Disposed Of
Dahua Technology India Private Limited Vs LNM Technologies Private Limited
Delhi High Court · (2024) 08 DEL CK 1967
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts28 Aug 2024Allowed
Future Uday Communications Pvt. Ltd. Vs Mr. Amit Srivastava
Delhi High Court · (2024) 08 DEL CK 1974
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts28 Aug 2024Disposed Of
Shri Rakesh Garg Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1998
Constitution of India-Articles 226, 227Right to Information Act, 2005
High Courts28 Aug 2024Dismissed
M/s Chetanya Buildcon Pvt. Ltd. Vs Shri Lalit Mohan Tewari & Ors.
Delhi High Court · (2024) 08 DEL CK 2011
Indian Contract Act, 1872-Section 55, 19, 17Specific Relief Act, 1963-Section 16
High Courts28 Aug 2024Dismissed
Vikshit Tomar Vs District & Sessions Judge & Anr
Delhi High Court · (2024) 08 DEL CK 2015
Constitution of India-Article 226, 227Indian Penal Code-Sections 302, 506, 34, 509Code of Criminal Procedure
High Courts28 Aug 2024Dismissed
Pawan Hans Helicopters Ltd Vs Mrs. Annie Thomas & Ors.
Delhi High Court · (2024) 08 DEL CK 2056
High Courts28 Aug 2024Allowed
Shri Rajan Walia & Anr. Vs State & Ors.
Delhi High Court · (2024) 08 DEL CK 2070
Indian Succession Act, 1925-Section 278, 63Code of Civil Procedure, 1908-Order XXIII Rule 3Indian Evidence Act, 1872-Section 68
High Courts28 Aug 2024Dismissed
Amit Saini Vs Jai Prakash Mittal
Delhi High Court · (2024) 08 DEL CK 2111
Cr.P.C.-Section 482, 294, 251, 397(3)Negotiable Instruments Act-Section 138, 141
High Courts28 Aug 2024Dismissed
Ashish Bhalla Vs Vishvendra Singh
Delhi High Court · (2024) 08 DEL CK 2131
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Code of Criminal Procedure, 1973-Section 156(3), 340IPC, 1860-Section 34, 406, 409, 420, 120B
High Courts28 Aug 2024Dismissed
Pannalal Rathore & Anr. Vs M/s W.H. Deeth (Ballabgarh) & Co.
Delhi High Court · (2024) 08 DEL CK 2132
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4(1)Specific Relief Act, 1963-Sections 16, 16(c), 20, 21, 22, 23Civil Procedure Code, 1908-Order I Rule 10, Forms 47/48 of Appendix A to C