High Courts22 Aug 2024Disposed Of
Residents Development And Welfare Group Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 08 DEL CK 1737
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,115 of 6,586
High Courts22 Aug 2024Disposed Of
Lokesh Garg & Ors. Vs State of NCT of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1820
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts22 Aug 2024Disposed Of
Siddarth Goyal & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1821
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34
High Courts22 Aug 2024Disposed Of
Devesh Kumar Chandel & Ors. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1822
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts22 Aug 2024Disposed Of
Mohd Hamza Shagil Vs The State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1824
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 78, 79, 351(3)
High Courts22 Aug 2024Partly Allowed
Uttar Pradesh State Road Transport Corportion Vs Anil Narain Saxena & Anr.
Delhi High Court · (2024) 08 DEL CK 1851
Motor Vehicles Act, 1988-Sections 166/140, 171 and 173Code of Civil Procedure, 1908-Section 34Indian Evidence Act, 1872-Section 3
High Courts22 Aug 2024Dismissed
United India Insurance Co Ltd Vs Narender & Ors
Delhi High Court · (2024) 08 DEL CK 1855
Indian Penal Code, 1860-Sections 279, 338Motor Vehicles Act, 1988-Section 166
High Courts22 Aug 2024Allowed
Sameer Bansal & Ors. Vs Vipin Gupta & Anr.
Delhi High Court · (2024) 08 DEL CK 1937
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21, Fourth Schedule
High Courts22 Aug 2024Allowed
Axis Finance Limited Vs Ritesh Ramkrushna Shende
Delhi High Court · (2024) 08 DEL CK 1938
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts22 Aug 2024Allowed
M S S Kumar Company Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1940
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, Fourth Schedule, 12(2)
High Courts22 Aug 2024Disposed Of
Resilient Innovations Private Limited Vs Ashneer Grover
Delhi High Court · (2024) 08 DEL CK 1941
Arbitration and Conciliation Act, 1996-Section 9, 17
High Courts22 Aug 2024Disposed Of
Resilient Innovations Private Ltd Vs Ashneer Grover
Delhi High Court · (2024) 08 DEL CK 1942
Arbitration and Conciliation Act, 1996-Section 11(5), 21
High Courts22 Aug 2024Disposed Of
Goel Construction Company Vs Delhi Metro Rail Corporation Ltd.
Delhi High Court · (2024) 08 DEL CK 1945
Arbitration and Conciliation Act, 1996-Section 29A(5)
High Courts22 Aug 2024Disposed Of
Sarvesh Security Services Pvt. Ltd. Vs Managing Director Delhi State Industrial Infrastructure Development Corporation Ltd
Delhi High Court · (2024) 08 DEL CK 1949
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts22 Aug 2024Disposed Of
Select Infrastructure Pvt Ltd Vs Advent Hospitality Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1950
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts22 Aug 2024Disposed Of
Millennium Construction Pvt. Ltd. Vs Footwear Design And Development Institute
Delhi High Court · (2024) 08 DEL CK 1953
Arbitration and Conciliation Act, 1996-Section 14(2), 21, 11(6)Indian Arbitration Act 1940
High Courts22 Aug 2024Dismissed
Berwal Takdir Singh Vs Indian Bank
Delhi High Court · (2024) 08 DEL CK 2007
Constitution of India-Article 226Indian Bank (Officers) Service Regulations, 1979-Regulation 47Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970-Section 19, 12(2)
High Courts22 Aug 2024Disposed Of
Dr. Phani Kumar P Vs Food Safety And Standards Authority Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2010
Constitution of India-Article 226
High Courts22 Aug 2024Dismissed
K C Fibers Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2049