High Courts28 Aug 2024Disposed Of
M/S Gupta Bros (India) Vs Gail (India) Ltd
Delhi High Court · (2024) 08 DEL CK 2194
Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure, 1908-Order XLIII
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Delhi High Court judgments
1,31,711 judgments · page 1,107 of 6,586
High Courts28 Aug 2024Disposed Of
Vinkal Chadha Vs Jasper Colin Research & Anr.
Delhi High Court · (2024) 08 DEL CK 2187
Arbitration and Conciliation Act, 1996-Section 9, 17, Fourth ScheduleCode of Civil Procedure, 1908-Order XXXIX Rule 2A, Section 151
High Courts28 Aug 2024Disposed Of
Va Tech Wabag Limited Vs Delhi Jal Board
Delhi High Court · (2024) 08 DEL CK 2184
High Courts28 Aug 2024Disposed Of
Ravi Balina Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2106
High Courts28 Aug 2024Dismissed
Apurv Agarwal Vs K P Mahadevswamy & Ors.
Delhi High Court · (2024) 08 DEL CK 2227
Constitution of India-Articles 226, 227
High Courts28 Aug 2024Disposed Of
Dr. Tarun Kothari Vs The State Of NCT Of Delhi, Through Chief Secretary & Anr.
Delhi High Court · (2024) 08 DEL CK 2274
Indian Penal Code-Sections 117, 109, 172 to 188, 193 to 196, 199, 200, 205 to 211, 228, 269, 320, 419, 420, 463, 467, 468, 471, 475, 476Epidemic Diseases Act, 1897-Section 3Criminal Procedure Code-Sections 41-A(A), 190(1), 195, 195(1)(b), 195(1)(b)(ii), 340, Chapter XII, Chapter XXVI
High Courts28 Aug 2024Disposed Of
Pooja Agarwal Vs State (NCT of Delhi)
Delhi High Court · (2024) 08 DEL CK 2276
Code of Criminal Procedure, 1973-Section 167(2)(a)(ii), 167(2)(a)(i), 167(2), 167, 56, 57IPC-Sections 304, 304(I), 304(II), 419, 420, 196, 197, 198, 201, 120B, 299, 467, 468Constitution of India-Article 21, 22(2)
High Courts28 Aug 2024Dismissed
Sabib Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2277
IPC-Section 376, 366POCSO Act-Section 6, 5(n), 29, 3, 5, 7, 9Cr.P.C-Section 164
High Courts28 Aug 2024Dismissed
Mohd Yameen Vs Aas Mohd
Delhi High Court · (2024) 08 DEL CK 2280
Negotiable Instruments Act, 1881-Section 118(a), 138, 139, 140Code of Criminal Procedure, 1973-Section 313Evidence Act-Section 3
High Courts28 Aug 2024Dismissed
Pradeep Singh Sangwan Vs State & Anr.
Delhi High Court · (2024) 08 DEL CK 2278
Indian Penal Code-Section 420Code of Criminal Procedure, 1973-Section 91, 482, 156(3), 156(1), 155(2), 227, 320Constitution of India-Article 226, 227
High Courts28 Aug 2024Disposed Of
Pooja Agarwal Vs State (NCT Of Delhi)
Delhi High Court · (2024) 08 DEL CK 2279
IPC-Sections 304, 419, 420, 196, 197, 198, 201, 120B
High Courts28 Aug 2024Disposed Of
Mohd Faizan Vs State (N.C.T. of Delhi)
Delhi High Court · (2024) 08 DEL CK 2281
IPC-Sections 498A, 406, 304B, 34Dowry Prohibition Act, 1961-Section 4
High Courts28 Aug 2024Disposed Of
L Kumari Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2284
IPC-Section 376, 506CrPC-Section 161, 164, 227, 239, 244, 245, 245(1)
High Courts28 Aug 2024Disposed Of
M/s Bansal Exim Vs Commissioner Of DGST, Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2307
Delhi Goods and Services Tax Act, 2017-Section 107, 29(2)Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts28 Aug 2024Disposed Of
M/S J.M.D. Traders Vs Principal Commissioner Of Goods And Service Tax North Delhi
Delhi High Court · (2024) 08 DEL CK 2327
High Courts28 Aug 2024
Renu Bajaj & Anr. Vs Consilium Automation And Fire Protection Ltd. & Ors.
Delhi High Court · (2024) 08 DEL CK 1477
Code of Civil Procedure, 1908-Order I Rule 3A
High Courts28 Aug 2024Dismissed
Manish Kumar Vs Yukti
Delhi High Court · (2024) 08 DEL CK 1418
Constitution of India-Article 227
High Courts28 Aug 2024Dismissed
M/s Chetanya Buildcon Pvt. Ltd Vs Shri Lalit Mohan Tewari & Ors
Delhi High Court · (2024) 08 DEL CK 0111
Contract Act, 1872 — Section 19, 55Specific Relief Act, 1963 — Section 16
High Courts28 Aug 2024Allowed
Arman Ali Vs State (Nct) Of Delhi Through Sho With P.S. Burari
Delhi High Court · (2024) 08 DEL CK 0091
Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25, 27
High Courts28 Aug 2024Dismissed
Govt. Of Nct Of Delhi & Ors Vs Sandeep Kumar
Delhi High Court · (2024) 08 DEL CK 0090
Constitution of India, 1950 — Article 226Central Civil Services (Conduct) Rules,1964 — Rule 3Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14