High Courts06 Aug 2024Dismissed
MTNL Staff Union Class III & IV (Regd.) Vs Mahanagar Telephone Nigam Ltd. & Ors.
Delhi High Court · (2024) 08 DEL CK 1597
Constitution of India-Article 226, 12Trade Union Act, 1926Industrial Disputes Act
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,140 of 6,586
High Courts06 Aug 2024Disposed Of
Razia Sultan Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 1601
Constitution of India-Article 226
High Courts06 Aug 2024Dismissed
BP Vashist Vs UOI & Ors.
Delhi High Court · (2024) 08 DEL CK 1623
Constitution of India-Article 226, 227
High Courts06 Aug 2024Dismissed
Shanti Devi Vs Net Ram & Ors.
Delhi High Court · (2024) 08 DEL CK 1642
CPC-Section 151, Order IX Rule 13Constitution of India-Article 227
High Courts06 Aug 2024Dismissed
Jyoti Swaroop Baweja Vs Dharm Vir Nagpal & Ors.
Delhi High Court · (2024) 08 DEL CK 1645
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXIII Rule 1, XXXII Rules 1 to 14
High Courts06 Aug 2024Disposed Of
Reach Infocom Technology Pvt Ltd Vs Shri Girish Kumar Bhasin
Delhi High Court · (2024) 08 DEL CK 1647
CPC-Order VII Rule 10
High Courts06 Aug 2024Disposed Of
Laxmi Eye Care LLP & Ors. Vs Opti Plaza
Delhi High Court · (2024) 08 DEL CK 1650
High Courts06 Aug 2024Disposed Of
Sanjeev Kumar (Since Deceased) Thr His Lr Vs Ashok Kumar
Delhi High Court · (2024) 08 DEL CK 1651
CPC-Order XXXIX Rule 1 and 2
High Courts06 Aug 2024Dismissed
Index Hospitality Limited Vs Contitel Hotels And Resorts Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1703
Contempt of Courts Act, 1971-Sections 11, 12Arbitration and Conciliation Act, 1996-Sections 17, 17(2), 20, 27(5), 30, 31, 31A, 34, 36, 37Interest Act, 1978-Section 2(b)
High Courts06 Aug 2024Disposed Of
Kamal Garg Director Of Breek Construction Pvt Ltd Vs South Indian Bank Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1711
Constitution of India-Articles 226 and 227Cr.PC-Section 340, 195, 195(1)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, 14(1)
High Courts06 Aug 2024Allowed
Smt. Vijay Dwivedi Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1762
High Courts06 Aug 2024Dismissed
M/S Deutsche Lufthansa AG Vs Mr. Nayan Pahwa & Ors.
Delhi High Court · (2024) 08 DEL CK 1828
Constitution of India-Articles 226, 227, 136Industrial Disputes Act, 1947-Section 2(k), 2(oo), 2(oo)(bb), 2(s), 10, 10(1), 22, 24, 25F, 25F(a), 25F(b), 25G, 33, 33(1)(b), 33(2), 33(2)(b), 33(3), 33(4), 33(5), 33AIndustrial Disputes (Central) Rules, 1957-Rule 10-B(1), 15, 60
High Courts06 Aug 2024Dismissed
Reliance General Insurance Co Ltd Vs Harsh Mann & Ors.
Delhi High Court · (2024) 08 DEL CK 1839
Motor Vehicles Act, 1988-Section 173, 160, 149(1)Indian Penal Code, 1860-Section 279, 337
High Courts06 Aug 2024
Alok Developers Pvt Ltd Vs Miss Jasvinder Kaur @ Alias Pinky
Delhi High Court · (2024) 08 DEL CK 1871
Arbitration & Conciliation Act, 1996-Section 7(5), 9, 12(2), 17, 21
High Courts06 Aug 2024Disposed Of
M/s. Pam Cosmetics And Glasses Pvt. Ltd. & Anr. Vs Veira Personalcare Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1872
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 21, 12(2)Limitation Act, 1963-Section 14
High Courts06 Aug 2024Disposed Of
M/s Rathi Steel And Power Limited Vs Industrial Energy
Delhi High Court · (2024) 08 DEL CK 1877
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)The Indian Arbitration Act, 1940
High Courts06 Aug 2024Allowed
Moneywise Financial Services Pvt. Ltd. Vs Tirupati Trading Company Through Its Proprietor & Anr.
Delhi High Court · (2024) 08 DEL CK 1879
Arbitration and Conciliation Act, 1996-Section 11(6), 12(5), 21, 12(2)Negotiable Instruments Act, 1881-Section 138
High Courts06 Aug 2024
The Chief Executive Officer J And K Era Srinagar Kashmir Through Authorised Representative Abdul Khaliq Qureshi Project Manager Vs Abhiram Infra Projects Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1880
Arbitration and Conciliation Act, 1996-Section 1(2); Parts I, III and IVJammu and Kashmir Arbitration Act, 1997Arbitration and Conciliation (Amendment) Act, 2019-Sections 95 and 96
High Courts06 Aug 2024Allowed
Aakash Educational Services Ltd Vs Parvesh Kumar Dhiman
Delhi High Court · (2024) 08 DEL CK 1881
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12(2), 12(5), 21
High Courts06 Aug 2024Disposed Of
Aakash Educational Services Ltd Vs M/s Vag Educational Services & Ors.
Delhi High Court · (2024) 08 DEL CK 1886