High Courts21 Aug 2024Disposed Of
Sheeshpal Vs State of NCT of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1815
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 279, 337
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,118 of 6,586
High Courts21 Aug 2024Disposed Of
Dr Jai Kishan Godara Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1818
Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406
High Courts21 Aug 2024Disposed Of
Bharat Bhushan Kapoor & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1819
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34
High Courts21 Aug 2024Dismissed
East Point Education Society & Anr. Vs Mohinder Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 1849
Code of Civil Procedure, 1908-Section 115, 151, Order XXXIX Rules 1 and 2, XIV Rule 5, Rule 3 of Order XIV, XIV Rule 1, XIV Rule 1(3)Delhi High Court (Amendment) Act, 2015-Section 4Indian Evidence Act, 1872-Section 101
High Courts21 Aug 2024Allowed
Executive Engineer Vs Aakash Construction Company & Anr.
Delhi High Court · (2024) 08 DEL CK 1852
Code of Civil Procedure, 1908-Section 96, Order VII Rule 11, VII Rule 11(a)-(f), VII Rule 7, XLVII Rule 1, XIV Rule 2, XIV Rule 2(2), 89, 9, Rule 9Arbitration and Conciliation Act, 1996-Section 5, 34, 35, 36, 45Legal Services Authority Act, 1987-Section 20(1)
High Courts21 Aug 2024Dismissed
M/s ICICI Lombard General Insurance Company Ltd. Vs Renu Jha & Ors.
Delhi High Court · (2024) 08 DEL CK 1854
Motor Vehicles Act, 1988-Section 173, 166, 140, 171, 147(1)(b)(ii), 147(2)IPC-Section 279, 337, 304A
High Courts21 Aug 2024Dismissed
Manpreet Singh Vs Ayodhya Prasad Yadav & Anr.
Delhi High Court · (2024) 08 DEL CK 1856
Indian Penal Code, 1860-Sections 279, 337, 338, 304 AMotor Vehicles Act, 1988-Sections 3, 181, 39, 121, 146, 196, 166, 140, 192
High Courts21 Aug 2024Disposed Of
Appolo Handloom Manufacturing Co-Op. Society Ltd. Vs All India Handloom Fabrics Society & Ors.
Delhi High Court · (2024) 08 DEL CK 1924
Multi State Cooperative Societies Act, 2002-Section 84, 84(5)Industrial Disputes Act, 1947-Section 2(k)Arbitration and Conciliation Act, 1996-Section 14(1)(b), 15(1), 15(2)
High Courts21 Aug 2024Allowed
M/S Sriram Cables Pvt. Ltd. Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 1925
Arbitration and Conciliation Act, 1996-Section 11(6), 12(5), 34, 21, 12(2), Fourth Schedule
High Courts21 Aug 2024Disposed Of
M/s Sophisticated Industrial Materials Analytic Labs (P) Ltd. (SIMA Labs Pvt. Ltd.) Vs M/s Dhal Engineering Company
Delhi High Court · (2024) 08 DEL CK 1930
Arbitration and Conciliation Act, 1996-Section 11(5), 12(2), Fourth ScheduleMicro Small and Medium Enterprises Act, 2006-Section 2(n)
High Courts21 Aug 2024Disposed Of
Saket Shukla & Anr. Vs Santanu Roy & Anr.
Delhi High Court · (2024) 08 DEL CK 1932
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 21, 12(2), Fourth ScheduleProvisional Insolvency Act
High Courts21 Aug 2024Disposed Of
NCE Technologies India LLP Vs DLF Universal Ltd
Delhi High Court · (2024) 08 DEL CK 1933
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), Fourth Schedule
High Courts21 Aug 2024Allowed
Raj Kumari Taneja Vs Rajinder Kumar & Ors.
Delhi High Court · (2024) 08 DEL CK 1934
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12(2), 21, Fourth ScheduleIndian Arbitration ActCode of Civil Procedures, 1908-Order XXXII Rule 3
High Courts21 Aug 2024Allowed
Cars 24 Financial Services Private Limited Vs Sandeep Bhaskar Ghumare & Anr.
Delhi High Court · (2024) 08 DEL CK 1936
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2), Fourth Schedule
High Courts21 Aug 2024Disposed Of
Union Of India Vs DSC Limited
Delhi High Court · (2024) 08 DEL CK 1943
Arbitration and Conciliation Act, 1996-Section 29A (4) and (5)
High Courts21 Aug 2024Allowed
Smt. Satya Chhikara Vs The Managing Committee, Army Public School & Anr.
Delhi High Court · (2024) 08 DEL CK 2009
Constitution of India-Article 226Delhi School Education Act, 1973-Section 10(1)Delhi School Education Rules, 1973-Rule 59, 121
High Courts21 Aug 2024Disposed Of
Supreme Infrastructure India Ltd Vs Central Public Works Department
Delhi High Court · (2024) 08 DEL CK 2022
Arbitration and Conciliation Act, 1996-Section 34 (4), 12(1), 12(5), Seventh Schedule, Entry 5 of the Seventh ScheduleCompanies Act, 1956Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
High Courts21 Aug 2024
Tarun Kumar Puri Vs State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 2024
Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)
High Courts21 Aug 2024
Sugandha Sharma Director Of M S Al Sapphire Vs M S Shiv Shakti Float Glasses Pvt Ltd Through Its AR Shyam Saxena
Delhi High Court · (2024) 08 DEL CK 2027
Negotiable Instruments Act-Section 138, 141(2), 142
High Courts21 Aug 2024Dismissed
Operation Asha A Registered Society Through Its President Mr Rakesh K Khurana Vs Dr Shelly Batra & Ors.
Delhi High Court · (2024) 08 DEL CK 2050
Code of Civil Procedure, 1908-Section 92, 92(1)Societies Registration Act, 1860-Section 2