High Courts12 Aug 2024Allowed
Click Orbits Private Limited Vs Digi Media & Ors.
Delhi High Court · (2024) 08 DEL CK 1901
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,131 of 6,586
High Courts12 Aug 2024Disposed Of
Sunil Kumar Gupta Vs Bharti Airtel Ltd
Delhi High Court · (2024) 08 DEL CK 1902
1996 Act-Section 21, 12(2), Fourth Schedule
High Courts12 Aug 2024Disposed Of
Virkan Awasty Vs Hassad Netherlands B.V. & Ors.
Delhi High Court · (2024) 08 DEL CK 1904
Constitution of India-Article 226
High Courts12 Aug 2024Allowed
Tata Capital Limited Vs Sv Industries & Ors.
Delhi High Court · (2024) 08 DEL CK 1906
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts12 Aug 2024Disposed Of
M/S Grim Tech Projects (I) Pvt. Ltd. Vs Indure Private Limited
Delhi High Court · (2024) 08 DEL CK 1907
Arbitration and Conciliation Act, 1996-Section 11 (6)
High Courts12 Aug 2024Disposed Of
Tommorowland Limited Vs Shakti And Co. & Anr.
Delhi High Court · (2024) 08 DEL CK 1908
Code of Civil Procedure 1908-Order XXI
High Courts12 Aug 2024Disposed Of
M/s. CWHEC-HCIL (JV) Vs M/s. Calcutta Haldia Port Road Company Limited
Delhi High Court · (2024) 08 DEL CK 1910
High Courts12 Aug 2024Allowed
SPML Infra Limited Vs Delhi Jal Board
Delhi High Court · (2024) 08 DEL CK 1911
Arbitration and Conciliation Act 1996-Section 29A(5)
High Courts12 Aug 2024Disposed Of
M/S Shree Shyam Enterprises Through Shri V C Garg Vs Indira Gandhi National Open University
Delhi High Court · (2024) 08 DEL CK 1913
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts12 Aug 2024Disposed Of
M/S Shree Shyam Enterprises Through Shri V C Garg Vs Indira Gandhi National Open University
Delhi High Court · (2024) 08 DEL CK 1914
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts12 Aug 2024Disposed Of
M/s SPS Infrabuild Pvt Ltd Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 1915
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts12 Aug 2024Dismissed
Kusum Sharma Vs Food Corporation Of India
Delhi High Court · (2024) 08 DEL CK 1997
Constitution of India-Article 226Right to Information Act, 2005
High Courts12 Aug 2024Dismissed
Shri Bhagwan Yadav Vs Adarsh Khandelwal
Delhi High Court · (2024) 08 DEL CK 2028
Negotiable Instruments Act, 1881-Section 138, 118 and 139Income Tax Act, 1961-Section 269 SS, 269SSCr.P.C.-Section 251, 313, 315
High Courts12 Aug 2024Disposed Of
Social Jurist, A Civil Rights Group Vs Bar Council Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2030
Right of Children to Free and Compulsory Education Act, 2009Constitution of India-Article 21-AThe Advocates Act, 1961
High Courts12 Aug 2024Disposed Of
Ms Preeti Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2032
DMC Act, 1957-Section 344(1), 343
High Courts12 Aug 2024Dismissed
Hans Raj Jain Vs Election Commision Of India
Delhi High Court · (2024) 08 DEL CK 2034
Representation of the People Act, 1951Constitution of India-Article 324
High Courts12 Aug 2024Disposed Of
Dr. Subramanian Swamy Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2035
Constitution of India-Article 226Delhi High Court (Public Interest Litigation) Rules, 2010-paragraph 9(d)Insurance Regulatory and Development Authority of India (IRDAI) Regulations, 2015
High Courts12 Aug 2024Dismissed
Saumya Das & Ors. Vs Indira Gandhi National Open University & Ors.
Delhi High Court · (2024) 08 DEL CK 2040
Letters Patent Act, 1866-Clause XLimitation Act-Section 5Constitution of India-Article 226
High Courts12 Aug 2024Disposed Of
Central Board Of Secondary Education Vs Chand Ram Public School & Ors.
Delhi High Court · (2024) 08 DEL CK 2042
High Courts12 Aug 2024Allowed
Neeru Kapoor Vs Blue State Infotech Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 2064
Code of Civil Procedure, 1908-Order VI Rule 17, II Rule 2