High Courts01 Aug 2024Disposed Of
A T Kearney Consulting India Pvt Ltd Vs Maruti Suzuki India Limited
Delhi High Court · (2024) 08 DEL CK 0031
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,151 of 6,586
High Courts01 Aug 2024Dismissed
Jitender Chawla Vs Binod Kumar Begwani & Anr
Delhi High Court · (2024) 08 DEL CK 0030
Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts01 Aug 2024Allowed
Rajesh Wadhawan Vs Sh Naveen Sabharwal
Delhi High Court · (2024) 08 DEL CK 0029
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 5 Rule 1, Order 6 Rule 15A, Order 9 Rule 7Arbitration and Conciliation Act, — Section 34
High Courts01 Aug 2024Disposed Of
Sh. Deepak Kumar Vs Smt. Manita Rani
Delhi High Court · (2024) 08 DEL CK 0028
High Courts01 Aug 2024Dismissed
Nitya Gopal Mandal Vs Pragati Bio And Renewable Energy & Ors
Delhi High Court · (2024) 08 DEL CK 0027
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10Contract Act, 1872 — Section 70
High Courts31 Jul 2024Allowed
M/s Kamladityya Construction Pvt Ltd Vs Rail Land Development Authority
Delhi High Court · (2024) 07 DEL CK 2821
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), Seventh ScheduleConstitution of India-Article 226
High Courts31 Jul 2024
Sunil Kumar & Anr. Vs Harish Chander & Anr.
Delhi High Court · (2024) 07 DEL CK 2392
CPC-Section 151, Order VIII Rule 1Indian Limitation Act-Section 5Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Rule 2 Chapter VI
High Courts31 Jul 2024Dismissed
Govt Of NCT Of Delhi & Anr. Vs Bhanupriya Shokeen
Delhi High Court · (2024) 07 DEL CK 2472
Constitution of India-Article 226
High Courts31 Jul 2024Dismissed
Director General, Employees State Insurance Corporation & Anr. Vs Avdhesh Kant Kumar & Anr.
Delhi High Court · (2024) 07 DEL CK 2460
Constitution of India-Articles 226, 227ESIC (Staff & Conditions of Service) Regulations, 2023-Regulations 10(6), 10(7)
High Courts31 Jul 2024Dismissed
Senbo Engineering Limited Vs New Era Projects & Anr.
Delhi High Court · (2024) 07 DEL CK 2557
CPC-Order XLVII, Section 151
High Courts31 Jul 2024Disposed Of
Bank Of Baroda Vs Sh Lakshman Shetty
Delhi High Court · (2024) 07 DEL CK 2560
Constitution of India-Article 227
High Courts31 Jul 2024Disposed Of
Sudhir Kumar & Anr. Vs M/s Escorts Kubota Ltd.
Delhi High Court · (2024) 07 DEL CK 2567
High Courts31 Jul 2024Dismissed
Shri Sukhmal Jain Vs Shri Brij Bhushan Jain & Ors.
Delhi High Court · (2024) 07 DEL CK 2568
Constitution of India-Article 227
High Courts31 Jul 2024Disposed Of
Mr Ashwin Mittal Vs Ms Kanika Gupta Mittal
Delhi High Court · (2024) 07 DEL CK 2570
Hindu Marriage Act, 1955
High Courts31 Jul 2024Dismissed
Raj Singh & Anr. Vs Om Prakash Lakra & Anr.
Delhi High Court · (2024) 07 DEL CK 2571
CPC-Section 151
High Courts31 Jul 2024Allowed
Mangalam Traders Vs Commissioner Of Delhi Value Added Tax Department Of Trade And Taxes & Anr.
Delhi High Court · (2024) 07 DEL CK 2604
Delhi Value Added Tax Act, 2004-Section 25, 38, 38(3)(a), 38(5), 39, 42, 42(1), 58, 59, 59(2)Central Sales Tax Act, 1956Delhi Value Added Tax Rules, 2005-Rule 34, 57
High Courts31 Jul 2024Disposed Of
Hans Raj Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2291
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354A, 506, 509, 34
High Courts31 Jul 2024Disposed Of
Gulshan Verma & Ors. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2290
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 336, 506, 34, 354, 452, 509
High Courts31 Jul 2024Disposed Of
Aabid Ali & Ors. Vs State Through SHO P.S. Sonia Vihar & Anr.
Delhi High Court · (2024) 07 DEL CK 2288
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts31 Jul 2024Allowed
M/s Ram Gopal Agrawal Vs Union Of India Through Northern Railway Moradabad
Delhi High Court · (2024) 07 DEL CK 2188
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 12(5), 21Arbitration and Conciliation (Amendment) Act, 2015-Section 12(5)