High Courts22 May 2024Allowed
M/s Twenty-Four Secure Services Pvt. Ltd. Vs M/s Competent Automobiles Company Limited
Delhi High Court · (2024) 05 DEL CK 3779
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
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Delhi High Court judgments
1,31,711 judgments · page 1,229 of 6,586
High Courts22 May 2024Disposed Of
Pitambar Solvex Pvt Ltd & Anr. Vs Manju Sharma & Ors.
Delhi High Court · (2024) 05 DEL CK 3782
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), 12Insolvency Bankruptcy Code-Section 7
High Courts22 May 2024Dismissed
M/S Space 4 Business Solution Pvt Ltd Vs The Divisional Commissioner & Anr.
Delhi High Court · (2024) 05 DEL CK 3783
Arbitration and Conciliation Act, 1996-Section 11(6), 34, 43, 11Limitation Act, 1963-Section 14
High Courts22 May 2024Disposed Of
M/s Volunteer For Village Development Vs M/s Innovative Financial Advisors Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3785
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
M/S Volunteer For Village Development Vs M/S Innovative Financial Advisors Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3786
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
M/S Volunteer For Village Development Vs M/S Innovative Financial Advisors Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3788
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts22 May 2024Disposed Of
Agilus Diagnostics Limited Vs Vikash Kumar Chaudhary
Delhi High Court · (2024) 05 DEL CK 3789
Arbitration and Conciliation Act, 1996-Section 11(6), Fourth Schedule, 12(1), 12(5)
High Courts22 May 2024Disposed Of
Ms. Sarika Chaturvedi Vs Agarwal Auto Traders & Ors.
Delhi High Court · (2024) 05 DEL CK 3661
Arbitration and Conciliation Act, 1996-Section 12, 12(1), 17, 21, 23, 23(4), 27, 29, 29A, 38
High Courts22 May 2024Disposed Of
Smt Nishi Handa Vs Smt Manju Kanwar
Delhi High Court · (2024) 05 DEL CK 3652
High Courts22 May 2024Disposed Of
Udayraj Yadav Proprietor-Zenith Creative Services Vs Sales Tax Officer Class II Avato Ward 96 Zone 09 Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3564
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Udayraj Yadav Proprietor - Zenith Creative Services Vs Sales Tax Officer Class II/Avato, Ward 96, Zone -09, Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3563
Central Goods and Services Tax Act, 2017-Section 29(2), 29, Rule 2l(b)
High Courts22 May 2024Disposed Of
RCube International Vs Sales Tax Officer & Anr.
Delhi High Court · (2024) 05 DEL CK 3558
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Udayraj Yadav Proprietor Zenith Creative Services Vs Sales Tax Officer Ward-96 Zone 09 Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3557
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Future Generali India Insurance Company Limited Vs Goods And Service Tax Officer (GSTO) Ward 203 & Anr.
Delhi High Court · (2024) 05 DEL CK 3556
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024Disposed Of
Mitsubishi Electric India Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3554
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts22 May 2024
M/s Gagan Infraenergy Ltd. Earlier Known As M/s Gagan Sponge Iron Pvt. Ltd. Vs Deputy Director Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 05 DEL CK 3545
Prevention of Money Laundering Act, 2002-Sections 2(1)(u), 2(1)(v), 3, 4, 5, 5(1), 5(2), 5(5), 6, 8, 8(1), 8(3), 25, 26, 26(1), 35, 35(1), 42, 44, 45, Chapter IIIPrevention of Money Laundering Act, 2002 (Taking possession of attached or frozen properties confirmed by Adjudicating Authority) Rules, 2013-Rules 4(1), 4(2) and proviso thereto, 4(4), 5(5)Indian Penal Code, 1860-Sections 120-B, 420, 409
High Courts22 May 2024Dismissed
M/S Apeksha International & Anr. Vs Employee State Insurance Corporation
Delhi High Court · (2024) 05 DEL CK 3454
Cr.P.C.-Section 482Constitution of India-Article 227Employee State Insurance Act, 1948-Section 2(8), 2(14), 38, 39, 53, 84, 85, 85(g), Regulations 11, 12, 14
High Courts22 May 2024Dismissed
Central Bureau Of Investigtation Vs R. Vasudevan & Ors.
Delhi High Court · (2024) 05 DEL CK 3426
CrPC, 1973-Section 91, 311, 232, 102, 207, 353(1), 173, 242, 243, 313, 319(1)Indian Evidence Act, 1872-Section 65B, 65-B, 65B(4), 165Constitution of India-Article 21, 227
High Courts22 May 2024Dismissed
Central Bureau Of Investigtation Vs R. Vasudevan & Ors.
Delhi High Court · (2024) 05 DEL CK 0140
Constitution of India, 1950 — Article 21, 227Code of Criminal Procedure, 1973 — Section 91, 102, 173, 207, 232, 242, 243, 311, 313, 319(1), 353(1)Evidence Act, 1872 — Section 65B, 65B(4), 165
High Courts22 May 2024Disposed Of
Arihant Jain And Ors. Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2024) 05 DEL CK 0139
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A