COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,148 of 6,586

High Courts02 Aug 2024Allowed

M/s Shantivijay Jewellers & Anr Vs M/s Goyal Modes & Anr

Delhi High Court · (2024) 08 DEL CK 0037

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14(3), Order 8 Rule 1A(3), Order 47 Rule 1Negotiable Instruments Act, 1881 — Section 138

Read judgment

High Courts02 Aug 2024Allowed

Nitin Vig Vs Shri Chander Parkash Mehra & Ors

Delhi High Court · (2024) 08 DEL CK 0036

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151Evidence Act, 1872 — Section 68, 69, 70, 71

Read judgment

High Courts02 Aug 2024Dismissed

Anil Mittal Vs VVN Trading Pvt Ltd

Delhi High Court · (2024) 08 DEL CK 0020

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 —Order 16 Rule 14

Read judgment

High Courts02 Aug 2024Disposed Of

Amarnath Ghosh Dastidar Vs State And Ors

Delhi High Court · (2024) 08 DEL CK 0019

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14

Read judgment

High Courts02 Aug 2024Dismissed

Lata Bansal & Ors Vs Raman Kumar Bansal & Ors

Delhi High Court · (2024) 08 DEL CK 0018

Read judgment

High Courts02 Aug 2024Dismissed

Bibhav Kumar Vs State Of Nct Of Delhi

Delhi High Court · (2024) 08 DEL CK 0017

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)(i), 201, 438, 482Indian Penal Code, 1860 — Section 308, 341, 354(B), 506, 509

Read judgment

High Courts02 Aug 2024Disposed Of

M/s Ajay Machine Tools Vs National Security Guard New Delhi

Delhi High Court · (2024) 08 DEL CK 0016

Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21

Read judgment

High Courts02 Aug 2024Disposed Of

Amour Banquets Private Limited Vs Oyo Hotels And Homes Private Limited And Another

Delhi High Court · (2024) 08 DEL CK 0015

Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21

Read judgment

High Courts02 Aug 2024Disposed Of

M/s Aalokik Enterprises Pvt Ltd Vs M/s Gyan International Pvt Ltd And Ors

Delhi High Court · (2024) 08 DEL CK 0014

Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21

Read judgment

High Courts02 Aug 2024Dismissed

Emco Limited Vs Delhi Transco Limited

Delhi High Court · (2024) 08 DEL CK 0013

Arbitration and Conciliation Act, 1996 — Section 14(1)(a), 14(1)(b), 15(2), 29A(1), 29A(3), 29A(4), 29A(5), 32, 32(1), 32(2)

Read judgment

High Courts02 Aug 2024Allowed

Kaushalendra Pratap Singh Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2024) 08 DEL CK 0012

Code of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 9, 29

Read judgment

High Courts02 Aug 2024Disposed Of