COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,175 of 6,586

High Courts16 Jul 2024Dismissed

Smt. Amrit Kaur & Anr. Vs State & Ors.

Delhi High Court · 2023 INSC 847

Indian Succession Act, 1925-Section 276, 63Code of Civil Procedure, 1908-Order XIV Rule 5, XIX Rules 1 and 2, XVIII Rules 4 & 5Indian Penal Code-Section 209

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High Courts16 Jul 2024

Harish Jindal Vs Garima Jindal

Delhi High Court · (2024) 07 DEL CK 2019

Guardians and Wards, 1890-Section 12

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High Courts16 Jul 2024Dismissed

M/S KTC India Pvt. Ltd. Vs Randhir Brar & Ors.

Delhi High Court · (2024) 07 DEL CK 2016

Arbitration and Conciliation Act, 1996-Section 11, 2(1)(f), 11(9), 2(1)(f)(iii), 2(1)(f)(i), 34Income Tax Act, 1961-Sub-section (31) of Section 2Bombay General Clauses Act, 1904

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High Courts16 Jul 2024

Preeti Agarwal Vs Agni Shekhar Pandey

Delhi High Court · (2024) 07 DEL CK 2158

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High Courts16 Jul 2024Dismissed

Mukesh Kumar Vs Neelam

Delhi High Court · (2024) 07 DEL CK 2739

CrPC-Section 125

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High Courts16 Jul 2024Disposed Of

Niva Bupa Health Insurance Company Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2792

Central Goods and Services Tax Act, 2017-Section 168A, 73, 73(9), 73(10)Delhi Goods and Services Tax Act, 2017-Section 168A, 73

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High Courts16 Jul 2024Dismissed

Shaheed Udham Singh Smarak Shiksha Samiti & Ors. Vs Usha Tyagi & Ors.

Delhi High Court · (2024) 07 DEL CK 2793

Delhi School Education Act, 1973-Section 11, 8(3)Delhi School Education Rules, 1973-Rule 120, 118

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High Courts16 Jul 2024Allowed

M/S VK Traders Vs Assistant Commissioner Of Central Goods And Service Tax, Mandoli Division, East Delhi

Delhi High Court · (2024) 07 DEL CK 2796

Central Goods and Services Tax Act, 2017Delhi Goods and Services Tax Act, 2017

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High Courts16 Jul 2024Disposed Of

M/S Steelmart India Vs Principal Commissioner Of Goods And Services Tax, South Delhi

Delhi High Court · (2024) 07 DEL CK 2797

Central Goods and Services Tax Act, 2017-Section 39, 29(2)(e)

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High Courts16 Jul 2024Dismissed

Vinod Yadav & Ors Vs Mamta Yadav

Delhi High Court · (2024) 07 DEL CK 0073

Code of Civil Procedure, 1908 — Section 115, 151, Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 4

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High Courts16 Jul 2024Allowed

Sh Dadaso Jagtap And Anr Vs Satwant Kaur Sarna And Ors

Delhi High Court · (2024) 07 DEL CK 0072

Code of Civil Procedure, 1908 — Section 115, Order 6 Rule 17, Order 7 Rule 11Negotiable Instrument Act, 1881 — Section 138

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High Courts16 Jul 2024Allowed

T.R. Sawhney Shopping Pvt. Ltd Vs Nagender Singh & Anr

Delhi High Court · (2024) 07 DEL CK 0071

Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 23 Rule 2Limitation Act, 1963 — Section 14Consumer Protection Act, 1986 — Section 2(d), 12, 15

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High Courts16 Jul 2024

Rajkumar Sukhdevsinhji & Anr Vs IDBI Bank

Delhi High Court · (2024) 07 DEL CK 0070

Constitution of India, 1950 — Article 14, 226Insolvency and Bankruptcy Code, 2016 — Section 7, 14

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High Courts16 Jul 2024Dismissed

Mangal & Ors Vs Union Of India & Ors

Delhi High Court · (2024) 07 DEL CK 0069

Constitution of India, 1950 — Article 226, 243W, 243X, 243Y, 300Aublic Premises (Eviction of the Unauthorised Occupant) Act, 1971 — Section 2(g), 4, 9

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High Courts16 Jul 2024Disposed Of

Atul Punj Vs IDBI Bank Through The Deputy General Manager

Delhi High Court · (2024) 07 DEL CK 0065

Constitution of India, 1950 — Article 226

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High Courts15 Jul 2024Dismissed

Reliance Communications Limited Vs Unique Identification Authority Of India

Delhi High Court · (2024) 07 DEL CK 2825

Arbitration and Conciliation Act 1996-Section 34, 28(3), 18, 34(2), 34(2A), 34(2)(a)(iii), 75, 81Indian Telegraph Act, 1885-proviso to Section 4National Highway Act, 1956-Section 3(G)(5)

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High Courts15 Jul 2024Disposed Of

Swastik Pipe Limited Vs PSR Aqua And Engineers Private Limited

Delhi High Court · (2024) 07 DEL CK 2823

Arbitration and Conciliation Act, 1996-Sections 7, 7(3), 7(4), 7(4)(a), 7(4)(b), 7(5), 8, 11, 11(6A), 12Indian Stamp Act, 18992015 Amendment Act

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High Courts15 Jul 2024Allowed

GAE Projects (P) Ltd. Vs GE T&D India Ltd. (Formerly Alstom T&D India Ltd.)

Delhi High Court · (2024) 07 DEL CK 2819

Civil Procedure Code, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 11, 16, 16(2), 34, 37, 37(2)(a)

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High Courts15 Jul 2024Dismissed

Jawahar Lal & Ors. Vs Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2817

Street Vendors (Protection of Livelihood and Regulation of Street Vendors) Act 2014-Section 21, Article 2 & 3 of First Schedule, 33, 3(1), 3(3), Clause 3(e) of First Schedule

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High Courts15 Jul 2024Disposed Of

Mrs. Veena Jain & Ors. Vs Mr. Praveen Jain

Delhi High Court · (2024) 07 DEL CK 2356

Code of Civil Procedure, 1908-Order XXIII Rule 3

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