High Courts01 Aug 2024Dismissed
Dr. Sanjay Gupta Vs Dr. Richa Chandra
Delhi High Court · (2024) 08 DEL CK 1570
Code of Criminal Procedure, 1973-Section 397Domestic Violence Act-Section 12, 22, 3(iv)Limitation Act-Section 5
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,149 of 6,586
High Courts01 Aug 2024Dismissed
Indian Council Of Medical Research & Anr. Vs Shri Uday Kumar Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 1626
Constitution of India-Articles 226, 227The Administrative Tribunals Act, 1985-Section 21
High Courts01 Aug 2024Dismissed
Nitya Gopal Mandal Vs Pragati Bio And Renewable Energy & Ors.
Delhi High Court · (2024) 08 DEL CK 1636
CPC-Order I Rule 10Constitution of India-Article 227Indian Contract Act-Section 70
High Courts01 Aug 2024Dismissed
Jitender Chawla Vs Binod Kumar Begwani & Anr.
Delhi High Court · (2024) 08 DEL CK 1637
CPC-Order I Rule 10, Section 151
High Courts01 Aug 2024Disposed Of
Sh. Deepak Kumar Vs Smt. Manita Rani & Anr.
Delhi High Court · (2024) 08 DEL CK 1643
High Courts01 Aug 2024Allowed
Rajesh Wadhawan Vs Sh Naveen Sabharwal
Delhi High Court · (2024) 08 DEL CK 1752
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 15A, IX Rule 7, V Rule 1, Section 151Commercial Courts Act, 2015
High Courts01 Aug 2024Allowed
Sunita Kohli & Anr. Vs Kuldeep Singh Sejwal
Delhi High Court · (2024) 08 DEL CK 1759
Constitution of India-Article 227CPC-Order XIII-A, IX Rule 7, Section 151
High Courts01 Aug 2024Partly Allowed
Parvin Kumar Jain Vs Anju Jain
Delhi High Court · (2024) 08 DEL CK 1769
Hindu Marriage Act, 1956-Section 13(1)(ia), 24, 26Criminal Procedure Code, 1973-Section 125, 340Hindu Adoptions and Maintenance Act, 1956
High Courts01 Aug 2024Disposed Of
Vaibhav Aggarwal & Anr. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1777
Code of Criminal Procedure, 1973-Section 482IPC-Section 406
High Courts01 Aug 2024Disposed Of
Rajesh Sachdeva Vs The State (Govt. Of NCT. Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1780
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 106, 107, 107(2), 107(5), 107(6)
High Courts01 Aug 2024Disposed Of
Dharmender Kumar @ Dharmender Singh & Ors. Vs The State (Govt of NCT of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1783
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts01 Aug 2024Disposed Of
Sh. Vijay Kumar Jain Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1784
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482
High Courts01 Aug 2024Disposed Of
Jabbar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1786
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34
High Courts01 Aug 2024Partly Allowed
Dharmender Singh Vs Asgar Imam & Ors (The Oriental Insurance Co Ltd)
Delhi High Court · (2024) 08 DEL CK 1831
Motor Vehicle Act, 1988-Section 173Minimum Wages Act, 1948
High Courts01 Aug 2024
Triad India & Anr. Vs Tribal Cooperative Marketing & Development Federation Of India Limited
Delhi High Court · (2024) 08 DEL CK 1860
Arbitration and Conciliation Act, 1996-Section 12, 12(5), 21, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015-Section 8(ii), 26
High Courts01 Aug 2024Disposed Of
Alubuild Engineers Pvt Ltd Vs Neo Developers Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1862
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts01 Aug 2024Disposed Of
A T Kearney Consulting India Pvt Ltd Vs Maruti Suzuki India Limited
Delhi High Court · (2024) 08 DEL CK 1863
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts01 Aug 2024Disposed Of
Blusmart Fleet Pvt. Ltd. Vs Energy Efficiency Services Ltd.
Delhi High Court · (2024) 08 DEL CK 1864
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21
High Courts01 Aug 2024
GAIL (India) Limited Vs M/s Andhra Pradesh Gas Power Corporation Ltd
Delhi High Court · (2024) 08 DEL CK 1866
Indian Stamp Act, 1899-Schedule, Section 31(1), 17
High Courts01 Aug 2024Allowed
Ambience Commercial Developers Pvt. Ltd. Vs Kaur Cookies Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 1867
Arbitration and Conciliation Centre, 1996-Section 14(1)(a), 12(2)