High Courts27 Aug 2024Disposed Of
M/s Ajmer Foods Products Pvt. Ltd. Vs The Oriental Insurance Co. Ltd & Anr.
Delhi High Court · (2024) 08 DEL CK 1695
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,109 of 6,586
High Courts27 Aug 2024Disposed Of
Swami Chakrapani Ji Maharaj National President, Akhil Bharat Hindu Mahasabha Vs Election Commission Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1696
CPC-Order XLIII Rule 1(r), XXXIX Rule 1 and 2
High Courts27 Aug 2024
M/s Usha India Limited Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 1741
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act of 2002-Section 17Insolvency and Bankruptcy Code, 2016-Section 14Companies Act, 1956
High Courts27 Aug 2024
Arvind Dham Through Pairokar Vs IDBI Bank Limited
Delhi High Court · (2024) 08 DEL CK 1742
Constitution of India-Article 226Prevention of Money Laundering Act, 2002
High Courts27 Aug 2024Dismissed
Rahul Narula Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1744
Prevention of Cruelty to Animals Act, 1960-Section 23Right to Information Act
High Courts27 Aug 2024Dismissed
Elena Shvedova Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1755
Customs Act, 1962-Section 108, 110, 110(1), 110(2), 124, 124(a), 153, 153(1), 153(2)(c)Evidence Act-Section 65-BFinance Act, 2018
High Courts27 Aug 2024Disposed Of
Shriram EPC Ltd. Through Authorised Signatory Sh. T.A. Ramachandran Vs M/s Apex Crane Company
Delhi High Court · (2024) 08 DEL CK 1779
High Courts27 Aug 2024Disposed Of
Mira Gupta Vs Dinesh Chand (Deceased) Thr Lrs & Ors.
Delhi High Court · (2024) 08 DEL CK 1848
Hindu Adoption and Maintenance Act, 1956-Sections 19 and 20Benami Transaction Prohibition Act, 1988Hindu Succession Act, 1956-Sections 6, 6(1), 6(1)(a), 6(1)(b), 6(1)(c), 6(3), 6(5), 14(1), 15, 16; provisos to Sections 6, 6(1) and 6(5); Explanation 1 to Section 6; Explanation 2 to Section 6
High Courts27 Aug 2024Dismissed
Royal Sundaram General Insurance Company Vs Shivani & Ors.
Delhi High Court · (2024) 08 DEL CK 1858
Motor Vehicles Act, 1988-Section 173, 166, 140, 163-A, 165, 171Indian Penal Code, 1860-Section 307, 354-D, 506, 34, 302, 299, 300, 304A, 279, 304-A
High Courts27 Aug 2024Dismissed
Satish Chand Gupta & Ors. Vs Meera Gupta & Ors.
Delhi High Court · (2024) 08 DEL CK 1861
High Courts27 Aug 2024Dismissed
Satish Chand Gupta & Ors. Vs Meera Gupta & Ors.
Delhi High Court · (2024) 08 DEL CK 1865
High Courts27 Aug 2024Allowed
M/s Manarajan Brahma Vs National Highways And Infrastructure Development Corporation Limited
Delhi High Court · (2024) 08 DEL CK 1944
Arbitration and Conciliation Act, 1996-Section 9, 17, 21, 11(6), 11(6)(c), 12(2)Societies Registration Act, 1860
High Courts27 Aug 2024Disposed Of
Shiven Gupta & Ors. Vs M/s Green Bay Infrastructure Private Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1957
Arbitration and Conciliation Act, 1996-Section 73, 74
High Courts27 Aug 2024Disposed Of
Kishangarh Gulabpura Tollway Ltd Vs National Highways Authority Of India
Delhi High Court · (2024) 08 DEL CK 1958
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts27 Aug 2024Allowed
Zimmer India Pvt Ltd. Vs Ahujasons Surgicals
Delhi High Court · (2024) 08 DEL CK 1960
Arbitration and Conciliation Act 1996-Section 29A(5)
High Courts27 Aug 2024Disposed Of
Emerald Industries Vs Tata Aldesa JV
Delhi High Court · (2024) 08 DEL CK 1965
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts27 Aug 2024Disposed Of
M.C. Aggarwal Vs Union Bank of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2005
Constitution of India-Articles 226, 227, 14, 19, 21, 136
High Courts27 Aug 2024Allowed
Ajay Kumar Sinha Vs Indraprastha Power Generation Company Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 2008
Constitution of India-Article 226, 14Right to Information Act, 2005
High Courts27 Aug 2024Dismissed
Saurav Anand Vs Union Public Service Commission
Delhi High Court · (2024) 08 DEL CK 2012
NDA/NA Examination (II)-2018 Rules-Rule 5Administrative Tribunals Act, 1985-Section 14, 28, 5(6)Constitution of India-Articles 226, 227, 14, 15, 16, 32, 136, 323-A, 323-B
High Courts27 Aug 2024Dismissed
Dr. Neena Raizada Vs Medical Council Of India Through Its Secretary & Ors.
Delhi High Court · (2024) 08 DEL CK 2048
Indian Medical Council (Professional Conduct, Etiquette and Ethics) Regulations, 2002-Regulation 7.7, Section 8.2