High Courts19 Jul 2024Dismissed
Ramin Kumar Mittal Vs Brij Dwivedi
Delhi High Court · (2024) 07 DEL CK 2528
Constitution of India-Article 227CPC-Order XXXVII Rule 3(7)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,169 of 6,586
High Courts19 Jul 2024Dismissed
Sachin Kumar Vs Central Reserve Police Force Through Union Of India
Delhi High Court · (2024) 07 DEL CK 2618
Constitution of India-Article 226
High Courts19 Jul 2024
Shyam Lal Bansal Vs Nirmal Bansal & Ors.
Delhi High Court · (2024) 07 DEL CK 2622
High Courts19 Jul 2024Disposed Of
Ajay Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2317
Code of Criminal Procedure, 1973-Section 482IPC-Section 354
High Courts19 Jul 2024Disposed Of
Vikrant Tomar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2308
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Dowry Prohibition Act-Section 4
High Courts19 Jul 2024Dismissed
UP State Road Transport Corporation Vs Santosh Kumar & Anr
Delhi High Court · (2024) 07 DEL CK 2275
Motor Vehicles Act, 1988-Section 173, 166, 163A, 160Cr.P.C-Section 173
High Courts19 Jul 2024Dismissed
Sushil Kumar Patney Vs Shakuntala Devi & Ors.
Delhi High Court · (2024) 07 DEL CK 2273
Code of Civil Procedure, 1908-Section 115, Order VII Rule 7, VII Rule 11
High Courts19 Jul 2024Disposed Of
J.S. Builder Vs Dr. Girish Gupta
Delhi High Court · (2024) 07 DEL CK 2217
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 21
High Courts19 Jul 2024Disposed Of
Accelerate Productx Ventures Private Limited Vs Reejh Essentials
Delhi High Court · (2024) 07 DEL CK 2216
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 21, 12
High Courts19 Jul 2024Allowed
Jitender Kumar Govt. Contractors & Engineers Vs Public Works Departments
Delhi High Court · (2024) 07 DEL CK 2210
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth Schedule
High Courts19 Jul 2024
IIDL(IFCI Infrastucture Development Ltd) Vs Subir Engineering Works (P) Ltd & Anr.
Delhi High Court · (2024) 07 DEL CK 2142
Arbitration and Conciliation Act, 1996-Section 34, 28(3)The Indian Contract Act, 1872-Section 62
High Courts19 Jul 2024Dismissed
Subir Engineering Works (P)Ltd. Vs IIDL (IFCL Infrastructure Development Ltd) & Anr.
Delhi High Court · (2024) 07 DEL CK 2127
Arbitration and Conciliation Act, 1996-Section 34, 31(7)(a), 28(3)Indian Contract Act 1882-Section 63
High Courts19 Jul 2024Dismissed
Sanjeev Gupta Vs The Secretary General
Delhi High Court · (2024) 07 DEL CK 2096
Constitution of India-Article 226Supreme Court Rules, 2013
High Courts19 Jul 2024Dismissed
Hemani Malhotra Vs High Court Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2061
Constitution of India-Article 226, 14, 19, 21, 275, 233(2), 309Delhi Higher Judicial Service Rules, 1970-Rule 2(b), 2(d), 5(2), 7, 7(a), 8, 8(2), 8(4), 16, 16(1), 16(2), 17RTI Act, 2005
High Courts19 Jul 2024Disposed Of
Dr. Priya Darshan Gupta Vs Anoop Gupta
Delhi High Court · (2024) 07 DEL CK 2156
High Courts19 Jul 2024Dismissed
Lokesh Rani Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2155
High Courts19 Jul 2024Dismissed
Azad Singh Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2148
Code of Criminal Procedure-Section 154, 155, 156, 157, 161, 162, 169, 170, 173, 173(2), 173(8), 190, 220, 482IPC-Section 34, 107, 120-B, 201, 204, 302, 307, 326, 406, 411, 419, 420, 467, 468, 471, 506, 511Constitution of India-Article 21, 226, 227
High Courts19 Jul 2024Disposed Of
Raj Kumar Singh Vs Veena Gupta Alias Beena Gupta
Delhi High Court · (2024) 07 DEL CK 2663
Delhi Rent Control Act, 1958-Chapter III-A, Section 14(1)(e), 25B, 25B(1), 25B(2), 25B(3), 25B(3)(a), 25B(4), 25B(8), Proviso to Section 25B(8), Third ScheduleCPC-Order V Rule 20, Section 151, IX Rule 13, XXXVII Rule 4Limitation Act, 1963
High Courts19 Jul 2024Dismissed
Sathish Babu Sana Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 07 DEL CK 2705
Foreign Exchange Management Act, 1999Indian Penal Code, 1860-Sections 120-B, 109, 193, 228, 409, 420, 477Prevention of Corruption Act, 1988-Sections 7, 7A, 8, 9, 10, 11, 12, 13(1)(d), 13(2), 19
High Courts19 Jul 2024Dismissed
J Duncan Healthcare Pvt Ltd. Vs Central Medical Services Society
Delhi High Court · (2024) 07 DEL CK 2769
Constitution of India-Article 226General Financial Rules, 2017-Rule 175