High Courts14 May 2024Disposed Of
Smt. Sneh Gupta & Anr. Vs Smt. Versha Rani & Anr.
Delhi High Court · (2024) 05 DEL CK 4472
Code of Civil Procedure, 1908-Section 151, Order XXXIX Rules 1 and 2Constitution of India-Article 227
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Delhi High Court judgments
1,31,711 judgments · page 1,247 of 6,586
High Courts14 May 2024Disposed Of
Ritu Kumar Vs Tarun Chander Malik & Anr.
Delhi High Court · (2024) 05 DEL CK 4468
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XI Rule 14, XII Rule 6, XIV Rule 5
High Courts14 May 2024Allowed
M/s Gardenia India Ltd & Anr. Vs Dr Rakesh Kumar (HUF)
Delhi High Court · (2024) 05 DEL CK 4463
Civil Procedure Code, 1908-Order IX Rule 7, VIII Rule 1 and 10Constitution of India-Article 227Negotiable Instrument Act-Section 138
High Courts14 May 2024Dismissed
Rajesh Kumar Jain Vs J.C. Trading
Delhi High Court · (2024) 05 DEL CK 3886
Code of Criminal Procedure, 1973-Section 397, 401, 251, 313N.I. Act, 1881-Section 138, 118, 118(a), 139Indian Evidence Act-Section 3, 4, 65
High Courts14 May 2024Disposed Of
Bhaskar & Ors. Vs State & Anr.
Delhi High Court · (2024) 05 DEL CK 3895
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34, 323, 509, 354Hindu Marriage Act-Section 13B(2)
High Courts14 May 2024Dismissed
Maya & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3920
Constitution of India-Article 14, 226/227Industrial Disputes Act, 1947-Section 25-F
High Courts14 May 2024Dismissed
Dr B R Ambedkar Institute Of Dental Science And Hospital Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3975
Dentists Act, 1948-Section 16A, 16A(2), 16A(3), 16A(4), 10A(4)DCI Regulations, 2006-Regulation 11AEstablishment of Medical College (Amendment) Regulations, 2010 (Part II)-Regulation 8(3)(1), 8(3)(1)(a)
High Courts14 May 2024Disposed Of
Mahadev Ramsoch Pvt ITI & Anr. Vs Directorate General Of Training & Anr.
Delhi High Court · (2024) 05 DEL CK 3967
High Courts14 May 2024Dismissed
Abhimanyu Through Special Power Of Attorney Holder Vs Parmesh Construction Co. Ltd
Delhi High Court · (2024) 05 DEL CK 4044
Arbitration and Conciliation Act, 1996-Section 11 (6), 21, 20(1), 20(2), 20(3)
High Courts14 May 2024
Aditya Birla Finance Limited Vs M/s Anoop Oswal Hosiery & Ors.
Delhi High Court · (2024) 05 DEL CK 4016
Arbitration and Conciliation Act, 1996-Section 11, 12, Fourth ScheduleSARFAESI Act, 2002-Sections 13, 13(2), 14, 17, 18Recovery of Debts and Bankruptcy Act, 1993-Sections 2(d), 2(e), 2(h)
High Courts14 May 2024Disposed Of
Smt Suman Lata Gupta Vs Registrar Cooperative Society & Ors.
Delhi High Court · (2024) 05 DEL CK 4082
Delhi Co-operative Societies Act, 2003-Section 70
High Courts14 May 2024Dismissed
Narcotic Control Bureau (DZU) Vs Aqyar Khan Shinwari
Delhi High Court · (2024) 05 DEL CK 3747
Code of Criminal Procedure, 1973-Sections 439(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(c), 23(c), 29, 37, 52A, 53Constitution of India-Article 21
High Courts14 May 2024Allowed
Kari Yadav Vs The State & Anr.
Delhi High Court · (2024) 05 DEL CK 3743
Code of Criminal Procedure, 1973-Section 427(1), 482, 427, 122Negotiable Instruments Act, 1881-Section 138
High Courts14 May 2024
Rekha Oberoi Vs Amit Oberoi
Delhi High Court · (2024) 05 DEL CK 3697
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151Specific Relief Act, 1963-Sections 34, 41(h)(i)(j)Hindu Succession Act, 1956-Section 14, 15, 15(1), 16, Class I of the Schedule
High Courts14 May 2024Dismissed
Mahinder Singh Vs Smt. Jaswant Kaur & Ors.
Delhi High Court · (2024) 05 DEL CK 3695
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, VI Rule 4
High Courts14 May 2024Disposed Of
Vrentin Tech Private Limited Vs Udit Gogoi
Delhi High Court · (2024) 05 DEL CK 3758
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth ScheduleIndian Contract Act, 1872-Section 27Indian Stamp Act, 1899
High Courts14 May 2024Disposed Of
Sh Ramkishan Singh Vs Rocks Buildcon Pvt Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3761
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 34, 12(1), 12(5), Fourth ScheduleCPC-Section 151
High Courts14 May 2024Disposed Of
Novateur Electrical And Digital Systems Pvt. Ltd. Vs Mani Kumar. V Proprietor Of M/s Devi Electricals
Delhi High Court · (2024) 05 DEL CK 3762
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12(1), 12(5), Fourth ScheduleCompanies Act, 1956
High Courts14 May 2024Allowed
Centaurus Green Energy Private Limited Vs PDM Educational And Charitable Trust
Delhi High Court · (2024) 05 DEL CK 3763
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), Fourth Schedule, 12(1), 12(5)
High Courts14 May 2024Allowed
Ravi Dutt & Ors. Vs Dal Chand
Delhi High Court · (2024) 05 DEL CK 3767
CPC, 1908-Order 1 Rule 10