High Courts29 Jul 2024Allowed
Hero Moto Corp Limited Vs M/S Dhru Automobiles & Ors.
Delhi High Court · (2024) 07 DEL CK 2196
Arbitration and Conciliation Act 1996-Section 11(6), 21, 12
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,156 of 6,586
High Courts29 Jul 2024Disposed Of
Delhi Transport Corporation Vs Tata Motors Limited
Delhi High Court · (2024) 07 DEL CK 2191
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts29 Jul 2024Disposed Of
Moneywise Financial Services Pvt Ltd Vs Abdul Khalid & Anr.
Delhi High Court · (2024) 07 DEL CK 2187
Arbitration and Conciliation Act, 1996-Section 14(1)(a), 15(2), 12
High Courts29 Jul 2024Dismissed
Mohd Enamul Haque Through His Pairokar Abdul Hannan Vs Directorate Of Enforcement Through Assistant Director
Delhi High Court · (2024) 07 DEL CK 2169
Prevention of Money Laundering Act, 2002-Section 2(u), 3, 4, 17, 19, 22, 23, 24, 44, 45, 45-A, 50, 65, 70, 71Code of Criminal Procedure, 1973-Section 41A, 161, 164, 167, 173, 436A, 437(1), 439Indian Penal Code-Section 120B, 420
High Courts29 Jul 2024Dismissed
Accupayd Tech Pvt Ltd Vs Home Secretary, Ministry Of Home Affairs Government Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2123
Constitution of India-Article 226(2), 226Code of Civil Procedure-Section 141, 20(c)
High Courts29 Jul 2024Disposed Of
Court Its Own Motion Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2105
High Courts29 Jul 2024Dismissed
Alok Punj Vidya Peeth (Regd.) Society Through Its President Anup Singh Vs Govrnment Of NCT Of Delhi & Ors
Delhi High Court · (2024) 07 DEL CK 2086
Letters Patent Act, 1866-Clause X
High Courts29 Jul 2024Dismissed
Pramod Mandal Vs The State (Govt. Of NCT) Of Delhi
Delhi High Court · (2024) 07 DEL CK 2054
Constitution of India-Article 226Cr.P.C.-Section 482IPC-Section 376, 377, 376(2) (f)
High Courts29 Jul 2024Dismissed
M/s. Yashna Exports P.Ltd. Vs Raisina Bhatia
Delhi High Court · (2024) 07 DEL CK 2051
Code of Civil Procedure, 1908-Section 151, Order XXIII Rule 3Transfer of Property Act-Section 44Indian Contract Act
High Courts29 Jul 2024Disposed Of
Mohd Salim Chand Mansuri Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2050
Cr.P.C-Section 482
High Courts29 Jul 2024
Shikha Kanwar Vs Rajat Kanwar
Delhi High Court · (2024) 07 DEL CK 2029
Contempt of Courts Act, 1971-Section 14, 2(c)Constitution of India-Articles 129, 215HMA-Section 24, 26
High Courts29 Jul 2024
Ashish Sharma Vs State Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2022
Mental Healthcare Act, 2017-Section 89
High Courts29 Jul 2024Disposed Of
Hariom Kaushik Vs The State (NCT Of Delhi) & Ors.
Delhi High Court · (2024) 07 DEL CK 2020
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Guardianship and Wards Act
High Courts29 Jul 2024Allowed
Pradeep Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2656
Constitution of India-Article 226CCS (RP) Rules, 2008
High Courts29 Jul 2024Dismissed
Union Of India & Anr. Vs Yashpal Garg & Ors.
Delhi High Court · (2024) 07 DEL CK 2696
Constitution of India-Article 226, 227, 16, 14Indian Administrative Service (Recruitment) Rules, 1954-Rule 9Indian Administrative Service (Cadre) Rules, 1954-Rule 4(2)
High Courts29 Jul 2024Disposed Of
Vinod Kumar Sharma & Ors. Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2695
Constitution of India-Article 226, 14, 21
High Courts29 Jul 2024Dismissed
Union Public Service Commission Vs S.M. Keshkamat & Anr.
Delhi High Court · (2024) 07 DEL CK 2694
High Courts29 Jul 2024Dismissed
Yogesh @ Sonu Vs State (NCT of Delhi)
Delhi High Court · (2024) 07 DEL CK 2740
IPC-Section 307, 34, 302, 120BArms Act-Section 27, 54, 59, 25CrPC-Section 82, 439(1), 437(1)
High Courts29 Jul 2024Dismissed
M/s Plus91 Security Solutions Vs NEC Corporation India Private Limited (Erstwhile NEC Technologies Private Limited)
Delhi High Court · (2024) 07 DEL CK 2795
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 28(3)Indian Contract Act, 1872-Section 70, 73, 25, 55, 23Companies Act 1956
High Courts29 Jul 2024Allowed
M/s. Trinity Consultants Vs M/s. Redefine Online Express (OPC) Private Limited
Delhi High Court · (2024) 07 DEL CK 2803
Indian Partnership Act, 1932Indian Contract Act, 1872-Section 32Disaster Management Act-Section 6(2)(i), 10(2)(1)