High Courts06 Aug 2024Disposed Of
Union Of India Vs Shapoorji Pallonji And Company Private Limited
Delhi High Court · (2024) 08 DEL CK 1888
Arbitration and Conciliation Act, 1996-Section 34
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Delhi High Court judgments
1,31,711 judgments · page 1,141 of 6,586
High Courts06 Aug 2024Disposed Of
Precitech Enclosures Systems Pvt Ltd Through Its Director Parveen Kohli Vs Rudrapur Precision Industries Through Its Partner Amit Rajput & Ors.
Delhi High Court · (2024) 08 DEL CK 1889
Arbitration and Conciliation Act, 1996-Section 21, 15(2), 11(6)
High Courts06 Aug 2024Disposed Of
Nucon India Pvt Ltd Vs Arpitam Builders LLP
Delhi High Court · (2024) 08 DEL CK 1890
Arbitration and Conciliation Act, 1996-Section 9, 11(6), 17, 12(2)
High Courts06 Aug 2024Dismissed
Pradosh Panda Vs Lok Sabha Secretariat & Anr.
Delhi High Court · (2024) 08 DEL CK 1984
Right to Information Act, 2005Constitution of India-Article 226, 14, 32
High Courts06 Aug 2024Dismissed
Dr. (Ms.) Usha Aggarwal Vs Shri Avdesh Chand Gupta & Ors.
Delhi High Court · (2024) 08 DEL CK 2059
Code of Civil Procedure, 1908-Order XXII Rule 3, Section 151, XXII Rule 5Hindu Succession Act, 1956-Section 15(1)(d), 15(1)
High Courts06 Aug 2024
Radha Phool Fin-Investments Pvt. Ltd. Vs Paramsukh Nirman Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 2063
Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 3, Chapter VII Rule 4, Chapter I Rule 14, Chapter IV Rule 3CPC-Order XII Rule 2A, V Rule 1(1), VIII Rule 1Commercial Courts, Commercial Division & Commercial Appellate Division of High Courts (Amendment) Act, 2018
High Courts06 Aug 2024Allowed
Ghanshyam @ Javed Vs State (NCT Of Delhi)
Delhi High Court · (2024) 08 DEL CK 2082
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302
High Courts06 Aug 2024Disposed Of
Shivam Singh @ Nanhe Vs State Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2085
Constitution of India-Article 226, 22(1)Code of Criminal Procedure, 1973-Section 482, 303Indian Penal Code, 1860-Section 302
High Courts06 Aug 2024Dismissed
Puran Prasad Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 2087
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 41.1 (A)Indian Penal Code, 1860-Sections 302/24
High Courts06 Aug 2024Disposed Of
Vijay Kumar Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2149
CrPC-Section 164BNSS-Section 183
High Courts06 Aug 2024Dismissed
Employees' State Insurance Corporation Vs M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd.
Delhi High Court · (2024) 08 DEL CK 2167
Arbitration and Conciliation Act, 1996-Section 34, 12(5)Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996Building and Construction Workers Welfare Cess Act, 1996-Section 3
High Courts06 Aug 2024Dismissed
Anavadya. V Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2223
Constitution of India-Article 226
High Courts06 Aug 2024Dismissed
Manas Pyasi Vs National Testing Agency & Ors.
Delhi High Court · (2024) 08 DEL CK 2221
Constitution of India-Article 226
High Courts06 Aug 2024Dismissed
Pransh Singh Vs National Testing Agency & Ors.
Delhi High Court · (2024) 08 DEL CK 2219
Constitution of India-Article 226
High Courts06 Aug 2024Dismissed
Employees State Insurance Corporation, Through Its Director General Vs ESIC Medical Officers Association (Regd.) Through Its Secretary Dr Md Mozaffar Uddin & Ors.
Delhi High Court · (2024) 08 DEL CK 2248
Constitution of India-Article 226ESIC Act-Section 17(2)
High Courts06 Aug 2024Disposed Of
Lhakpa Tsering Vs Jagdish Lal
Delhi High Court · (2024) 08 DEL CK 2255
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 118, 139Indian Contract Act, 1872-Section 25(3)
High Courts06 Aug 2024Allowed
A R Sales Pvt Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2262
Constitution of India-Article 226, 227Foreign Trade (Development and Regulation) Act, 1992-Section 5Weapons of Mass Destruction and their Delivery System (Prohibition of Unlawful Activities) Act, 2005
High Courts06 Aug 2024Allowed
Rajiv Jain Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2263
Penal Code, 1860-Section 120B, 420Constitution of India-Article 21Income-tax Act, 1961
High Courts06 Aug 2024Dismissed
Surya Chetan Aviation Handling Services & Ors. Vs Airports Authority Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2264
Constitution of India-Article 14, 226
High Courts06 Aug 2024
Syed Jamshed Abbas Vs Easy Trip Planners Ltd. & Ors.
Delhi High Court · (2024) 08 DEL CK 2265
NI Act-Section 138, 141