High Courts06 Aug 2024Dismissed
Riddhi Siddhi Associates Vs National Highways Authority Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2266
IPC-Sections 143, 341, 323, 384, 385, 354, 307 and 509Constitution of India-Article 226, 32, 14
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,142 of 6,586
High Courts06 Aug 2024Disposed Of
Mridula Devi Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2251
Constitution of India-Article 226, 227Code of Criminal Procedure, 1908-Section 82, 83Indian Penal Code, 1860-Section 147, 148, 336, 337, 335, 34
High Courts06 Aug 2024Allowed
M/S HFCL Ltd. (Formerly Himachal Futuristic Communications Ltd.) Vs Micro And Small Enterprises Facilitation Council & Ors.
Delhi High Court · (2024) 08 DEL CK 2286
Constitution of India, 1950-Article 226, 227Micro, Small and Medium Enterprises Development Act, 2006-Section 2(n), 8, 18(1), 18(3), 18, 19Arbitration and Conciliation Act, 1996-Section 34
High Courts06 Aug 2024Disposed Of
Amit Arora Vs Commissioner Of Excise & Ors.
Delhi High Court · (2024) 08 DEL CK 2290
Constitution of India-Article 226Limited Liability Partnership Act, 2008-Section 27Delhi Excise Act, 2009-Section 29, 29(2)
High Courts06 Aug 2024Dismissed
Shubham Jain & Ors. Vs Maryam Bee & Anr.
Delhi High Court · (2024) 08 DEL CK 2306
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2
High Courts06 Aug 2024Dismissed
Sube Singh Vs Gian Chand Bansal (Since Deceased) Through Lr & Ors.
Delhi High Court · (2024) 08 DEL CK 1460
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34(2)(a)(iii)
High Courts06 Aug 2024Partly Allowed
Harsh Mann Vs Reliance General Insurance Co Ltd & Ors
Delhi High Court · (2024) 08 DEL CK 1441
Code of Civil Procedure, 1908-Order XLI Rule 22Motor Vehicles Act, 1988-Section 160, 149(1)
High Courts06 Aug 2024Disposed Of
Mypreferred Transformation And Hospitality Pvt Ltd Vs Hotel Supreme
Delhi High Court · (2024) 08 DEL CK 1433
Arbitration and Conciliation Act, 1996-Section 29A(4) & (5)
High Courts06 Aug 2024Dismissed
Employees' State Insurance Corporation Vs M/s Uttar Pradesh Rajkiya Nirman Nigam Ltd
Delhi High Court · (2024) 08 DEL CK 0008
Arbitration and Conciliation Act, 1996 — Section 34Building and Construction Workers Welfare Cess Act, 1996 — Section 3
High Courts06 Aug 2024Disposed Of
Vijay Kumar Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 08 DEL CK 0006
Code of Criminal Procedure, 1973 — Section 164Bharatiya Nagarik Suraksha Sanhita 2023 — Section 183
High Courts06 Aug 2024Disposed Of
Prosafe International Pvt. Ltd Vs North Delhi Municipal Corporation And Ors
Delhi High Court · (2024) 08 DEL CK 0005
Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(m), 2(n), 8, 18, 18(3)
High Courts06 Aug 2024Dismissed
MTNL Staff Union Class Iii & Iv (Regd) Vs Mahanagar Telephone Nigam Ltd
Delhi High Court · (2024) 08 DEL CK 0004
Constitution of India, 1950 — Article 12, 226
High Courts06 Aug 2024Disposed Of
Raziya Sultan Vs Union Of India And Ors
Delhi High Court · (2024) 08 DEL CK 0003
Constitution of India, 1950 — Article 226
High Courts06 Aug 2024Disposed Of
Mazid In JC Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 08 DEL CK 0002
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 64B
High Courts06 Aug 2024Disposed Of
Amit Kumar Singh Vs Directorate Of Revenue Intelligence (DRI)
Delhi High Court · (2024) 08 DEL CK 0001
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs & Psychotropic Substances Act 1985 — Section 22, 22(c), 27A, 29, 30, 37, 37(1)(b)(ii), 52A(2), 67
High Courts05 Aug 2024Allowed
The Associated Chambers Of Commerce And Industry Of India Vs Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2024) 08 DEL CK 2200
Companies Act, 2013-Section 8Income Tax Act, 1961-Section 10(23C), 11, 11(1), 11(1)(a), 11(1)(b), 11(2), 11(2)(a), 11(2)(b), 11(2)(c), 11(5), 12-AA/12AA, 12AB, 13, 13(9), 13(9)(i), 80J(6A), 80-IA(7), 119, 119(2)(b), 139, 139(1), 142(1), 143, 143(1), 143(2), 143(3), 144B, 148, 148A(b), 148A(d)Income Tax Rules, 1962-Rule 17(3), 17, 12(2)
High Courts05 Aug 2024Dismissed
Aryan Constructions Through Mr. Amit Singh Yadav (Proprietor) Vs Punjab National Bank Ltd. Through Its Cmd & Ors.
Delhi High Court · (2024) 08 DEL CK 1495
Constitution of India-Article 226Banking Regulation Act, 1949-Section 35A, 35A(a), 35A(aa), 35A(b)Insolvency and Bankruptcy Code-Section 5(24), 14, 14(1)(a), 29A, 30(2), 30(4), 30(6), 31, 31(1), 32A, 32A(1)
High Courts05 Aug 2024Partly Allowed
North Deihi Municipal Corporation Vs R&T Enterprises
Delhi High Court · (2024) 08 DEL CK 1480
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(7), 16, 16(2), 16(3), 16(5), 21, 31(7)(a), 31(7)(b), 33, 34, 34(2), 34(2)(b)(ii), 34(3), 75, 81Limitation Act-Article 137
High Courts05 Aug 2024Allowed
Shri Rajesh Chugh Vs Mehruddin Ansari & Anr.
Delhi High Court · (2024) 08 DEL CK 1529
Trade Marks Act, 1999-Section 57, 47
High Courts05 Aug 2024Disposed Of
Ramesh Kumar Vs D.R.I
Delhi High Court · (2024) 08 DEL CK 1546
CrPC-Section 439, 482, 436ANDPS Act-Section 67, 52A, 37, 37(1)(b)(ii)Constitution of India-Article 21