High Courts28 May 2024
Smt. Mahima Kaushik Vs Mrs. Neera Kaushik & Anr.
Delhi High Court · (2024) 05 DEL CK 3642
Hindu Succession Act, 1956
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,219 of 6,586
High Courts28 May 2024Disposed Of
Wadia Techno Engineering Services Limited Vs Director General Of Married Accommodation Project & Anr.
Delhi High Court · (2024) 05 DEL CK 3635
Arbitration and Conciliation Act, 1996-Section 34Indian Contract Act, 1872-Section 23Arbitration Act, 1940
High Courts28 May 2024
Lal Bahadur Prop.Of M/S ICRTC Vs M/S Samriddhi Electromart Pvt.Ltd.
Delhi High Court · (2024) 05 DEL CK 3595
High Courts28 May 2024
Cement Manufacturers Association & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3594
High Courts28 May 2024Dismissed
Ravi Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3579
Constitution of India-Article 226, 227MPS Rules, 1965
High Courts28 May 2024Disposed Of
Manpower Group Services India Pvt Ltd Vs Sales Tax Officer Class II AVATO Ward 01 Zone I Delhi 110002
Delhi High Court · (2024) 05 DEL CK 3543
Central Goods and Services Tax Act, 2017-Section 73, 65, 75 (3)
High Courts28 May 2024Disposed Of
M/s Chandigarh Sweets Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3540
Livestock Importation Act, 1898
High Courts28 May 2024Disposed Of
Delhi Soccer Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3539
Central Goods and Services Tax Act, 2017-Section 73, 61, 75 (3)
High Courts28 May 2024Disposed Of
Directorate Of Enforcement Vs Ajay S. Mittal
Delhi High Court · (2024) 05 DEL CK 3513
Code of Criminal Procedure, 1973-Section 408, 482, 407 (Sub-Sections (3), (4), (5), (6), (7) and (9)), 406Constitution of India-Article 21
High Courts28 May 2024Allowed
Ranjan Sahai Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3497
Constitution of India-Article 226, 227Offshore Areas Mineral (Development and Regulation) Act, 2002-Section 10, 22 (clause (i) of Explanation), First ScheduleMMDR Act, 1957-Part B of the First Schedule
High Courts28 May 2024Allowed
Rajesh Kumar Mehta Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3620
Constitution of India-Article 226, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act-Section 13(2)Insolvency & Bankruptcy Code-Section 7
High Courts28 May 2024Dismissed
RK Industries Unit II LLP Through Its Authorised Signatory Shri Jinay Batukbhai Patel Vs Union Of India Through Ministry Of Corporate Affairs & Ors.
Delhi High Court · (2024) 05 DEL CK 3614
Insolvency and Bankruptcy Code, 2016-Section 7, 33(2), 35Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33(2)(b)
High Courts28 May 2024Allowed
Jitendra Kumar Vs The Registrar Of Trademarks, New Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3796
Trademarks Act, 1999-Sections 47, 57, 11, 11(1), 11(2), 11(3)(a), 11(10), 18, 36E, 154, 9, 9(2)(a), 47(1)(a), 47(1)(b), 2(1)(m), 2(1)(zb)DVAT and CST ActMinimum Wages Act, 1948
High Courts28 May 2024Dismissed
Sharif Khan Vs Govt. Of NCT Of Delhi & Ors
Delhi High Court · (2024) 05 DEL CK 3815
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)Land Acquisition Act, 1894-Section 4, 6
High Courts28 May 2024Dismissed
Telecommunication Consultants India Ltd (TCIL) Vs NGBPS Ltd
Delhi High Court · (2024) 05 DEL CK 3806
Arbitration and Conciliation Act, 1996-Section 37, 34(3)Commercial Courts Act, 2015-Section 13(1-A)Limitation Act-Articles 116, 117
High Courts28 May 2024Dismissed
National Highways Authority Of India Vs Shri Devender Kumar Gupta
Delhi High Court · (2024) 05 DEL CK 3807
Arbitration and Conciliation Act, 1996-Section 37, 37(1)(c), 34, 34(3), 14Commercial Courts Act, 2015-Section 13(1-A)Limitation Act-Articles 116, 117
High Courts28 May 2024
Sterling And Wilson Private Ltd Vs M/S Sharma Turnkey Engineers Pvt Ltd
Delhi High Court · (2024) 05 DEL CK 3811
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(3), proviso to Section 34(3)
High Courts28 May 2024Dismissed
PC Jeweller Ltd Vs Subhash Chand Jain
Delhi High Court · (2024) 05 DEL CK 3810
Code of Civil Procedure, 1908-Order XIIIA, XII Rule 6
High Courts28 May 2024Dismissed
Johnson Matthey Public Limited Company Vs Commissioner Of Income Tax, International Taxation -2, New Delhi
Delhi High Court · (2024) 05 DEL CK 3834
Income Tax Act, 1961-Section 144C, 2(28A), 4, 5, 5(2), 9(1)(i) Explanation 1(a)Contracts (Rights of Third Parties) Act 199916 and 17 Victoria Chapter 34-Section 2 Schedule D
High Courts28 May 2024Disposed Of
Inder Singh Kunwar Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3836