High Courts31 Jul 2024Disposed Of
Reliance Commercial Finance Ltd Vs Dr. Ashish Jain & Ors.
Delhi High Court · (2024) 07 DEL CK 2184
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 21
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Delhi High Court judgments
1,31,711 judgments · page 1,152 of 6,586
High Courts31 Jul 2024Dismissed
The Chief Executive Officer J And K Era Srinagar Kashmir Through Authorised Representative Abdul Khaliq Qureshi Project Manager Vs Abhiram Infra Projects Pvt Ltd
Delhi High Court · (2024) 07 DEL CK 2178
Arbitration and Conciliation Act, 1996-Section 34, 34(3) and the proviso theretoJammu & Kashmir Arbitration and Conciliation Act, 1997
High Courts31 Jul 2024Disposed Of
Indian Institute Of Planning And Management Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 07 DEL CK 2170
Code of Criminal Procedure-Section 482, 156(3), 156(1), 156(2), 156, 173, 154(1), 154(3), 154, 190, 200, 202, 202(1), 157(1), 157(1)(a), 157(1)(b), 157IPC-Section 406, 420, 468, 471, 120B, 167, 405, 415Constitution of India-Article 226
High Courts31 Jul 2024Dismissed
Krishan Bidhuri Vs Kalyan Singh
Delhi High Court · (2024) 07 DEL CK 2139
Negotiable Instruments Act, 1881-Section 138, 139, 118Criminal Procedure Code, 1973-Section 251, 313, 378, 386Evidence Act-Section 114
High Courts31 Jul 2024Dismissed
Gagan Deep Dugal & Ors. Vs Religare Housing Development Finance Corporation Ltd.
Delhi High Court · (2024) 07 DEL CK 2079
Consumer Protection Act, 1986-Section 21(a), 12(1)(c), 13(1)(a), 13(2)(a), 13, sub-section (2) of Section 13, 23Consumer Protection Act, 2019-Section 35(1)(c)Specific Relief Act, 1963-Section 41(h)
High Courts31 Jul 2024Disposed Of
Mohammad Arif Vs M/s Robust Marketing And Communication & Ors.
Delhi High Court · (2024) 07 DEL CK 2149
High Courts31 Jul 2024Dismissed
Harish Kumar & Anr. Vs Vijay Kumar Aggarwal & Anr.
Delhi High Court · (2024) 07 DEL CK 2664
Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e), 25B, 25B(1), 25B(2), 25B(3), 25B(3)(a), 25B(3)(b), 25B(4), 14(7), Third ScheduleCode of Civil Procedure, 1908-Section 151General Clauses Act, 1897-Section 27
High Courts31 Jul 2024Disposed Of
Union Of India & Anr. Vs Ved Prakash
Delhi High Court · (2024) 07 DEL CK 2693
Constitution of India-Article 141
High Courts31 Jul 2024Dismissed
The Union Of India & Ors. Vs Vittal Rathla & Ors.
Delhi High Court · (2024) 07 DEL CK 2690
High Courts31 Jul 2024Dismissed
Govt. Of NCT Of Delhi & Ors. Vs Shashank Singh Tomar & Ors.
Delhi High Court · (2024) 07 DEL CK 2689
Juvenile Justice (Care and Protection of Children) Act, 2000Protection of Women from Domestic Violation Act, 2005Contract Labour (Regulation & Abolition) Act, 1970
High Courts31 Jul 2024Disposed Of
Anwar Ali Vs The Additional Commissioner Of CGST Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2807
Central Goods and Services Tax Act, 2017-Section 29(2), 29(2)(a), 29(2)(b), 29(2)(c), 29(2)(d), 29(2)(e), 10, 25(3)
High Courts31 Jul 2024Disposed Of
M/s Girik Enterprises Vs The Commissioner Sgst Delhi & Ors
Delhi High Court · (2024) 07 DEL CK 2809
Central Goods and Services Tax Act, 2017
High Courts31 Jul 2024Disposed Of
Varun Kumar Arya Legal Heir Of Naresh Kumar Proprietor Of Dickon Sales Vs Commissioner Of Delhi Goods And Service Tax & Anr.
Delhi High Court · (2024) 07 DEL CK 2810
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts31 Jul 2024Disposed Of
M/S A P Enterprises Vs Sales Tax Officer Class II /Avato, Ward-83, Zone-7, Delhi
Delhi High Court · (2024) 07 DEL CK 2814
Central Goods and Services Tax Act, 2017-Section 107, 112Delhi Goods and Services Tax Act, 2017-Section 107, 112Central Goods and Services Tax Rules, 2017-Rule 21(g), 86B
High Courts31 Jul 2024Dismissed
Kishan Kumar & Anr. Vs Vijay Kumar Aggarwal & Anr.
Delhi High Court · (2024) 07 DEL CK 1997
Delhi Rent Control Act, 1958-Chapter III-A, Section 25-B(8), 14(1)(e), 25B, 25B(1), 25B(2), 25B(3), 25B(3)(a), 25B(3)(b), 25B(4), 14(7), Third ScheduleCPC-Section 151General Clauses Act, 1897-Section 27
High Courts31 Jul 2024
RSS Estate LLP & Anr. Vs Monica Gogia
Delhi High Court · (2024) 07 DEL CK 1991
CPC, 1908-Order XXXIX Rule 4Indian Contract Act, 1872-Section 25
High Courts31 Jul 2024Disposed Of
Union Of India & Anr VsVed Prakash
Delhi High Court · (2024) 07 DEL CK 0103
Constitution of India, 1950 — Article 141
High Courts31 Jul 2024Dismissed
Govt. Of Nct Of Delhi & Ors Vs Shashank Singh Tomar & Ors
Delhi High Court · (2024) 07 DEL CK 0102
High Courts31 Jul 2024Allowed
Mangalam Traders Vs Commissioner Of Delhi Value Added Tax Department Of Trade And Taxes And Anr
Delhi High Court · (2024) 07 DEL CK 0096
Delhi Value Added Tax Act, 2004 — Section 38, 38(3)(a)( i), 38(3)(a)(ii), 38(3), 39, 42, 42(1), 58, 59(2)Delhi Value Added Tax Rules, 2005 — Rule 34, 57
High Courts30 Jul 2024
Mitsubishi Corporation Vs Assistant Commissioner Of Income Tax, Circle International Tax (2)(2)(1) Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2838
Income Tax Act, 1961-Section 254, 144C(3), 143(3), 156, 274, 271(1)(c), 143, 143(2), 143(5), 143(1)(a)(ii), 264, 35B