High Courts10 Apr 2024Disposed Of
Nawal Kishor Sharma & Ors. Vs The State GNCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4252
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13 B(2)
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Delhi High Court judgments
1,31,711 judgments · page 1,301 of 6,586
High Courts10 Apr 2024Dismissed
MMTC Ltd. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 04 DEL CK 4215
Constitution of India-Article 226EPF & Miscellaneous Provisions Act, 1952Industrial Disputes Act, 1947-Section 2(j), 2(k)
High Courts10 Apr 2024Allowed
Pragati Shrivastava Vs The Secretary, Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4191
Indian Evidence Act, 1872-Chapter V, Section 74, 76, 79, 80, 81
High Courts10 Apr 2024Dismissed
Sarda Solvent Extraction Pvt. Ltd. Vs M/s Banga Knitting And Dyeing Mills
Delhi High Court · (2024) 04 DEL CK 4169
Limitation Act, 1963-Article 136, Sections 15(2), 15(3), 5Code of Civil Procedure, 1908-Order XXI
High Courts10 Apr 2024Dismissed
Balwan Singh & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4167
CPC-Order VI Rule 17
High Courts10 Apr 2024Allowed
Ms Adriel High School Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 04 DEL CK 4162
High Courts10 Apr 2024Disposed Of
Baljeet Kaur Kalra Vs Harpreet Singh Kalra
Delhi High Court · (2024) 04 DEL CK 4160
High Courts10 Apr 2024Disposed Of
Karmyogi Shelters Pvt. Ltd. Vs Benarsi Krishna Committee & Anr.
Delhi High Court · (2024) 04 DEL CK 4104
Code of Civil Procedure, 1908-Order XXI Rule 1, XXI Rule 1(1)(a), XXI Rule 1(1)(b), XXI Rule 1(4), XXI Rule 1(5), proviso to Order XXI Rule 1(5), XXI Rule 5Arbitration and Conciliation Act, 1996-Section 34, 36Act No. 4 of 1976
High Courts10 Apr 2024Dismissed
Sandeep Kumar Vs Arvind Kejriwal & Ors.
Delhi High Court · (2024) 04 DEL CK 4082
Constitution of India-Article 239AA, 239AA (4), 167(b), 167(c)Delhi Prison Rules, 2018-Rule 585Prevention of Corruption Act, 1988
High Courts10 Apr 2024Disposed Of
Sunil Kumar Aledia Vs Delhi Urban Shelter Improvement Board & Ors.
Delhi High Court · (2024) 04 DEL CK 4073
High Courts10 Apr 2024Dismissed
MS Raman Sharma Vs MS Prem Lata Prabhakar & Ors.
Delhi High Court · (2024) 04 DEL CK 4070
CPC, 1908-Section 151, Order VI Rule 18, 96(3)Limitation Act-Section 3
High Courts10 Apr 2024Disposed Of
Rajender Prasad Sharma Vs NCB
Delhi High Court · (2024) 04 DEL CK 4054
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 21(c), 23, 25, 27A, 29, 37, 52A, 67Constitution of India-Article 21
High Courts10 Apr 2024Dismissed
Sanjay Gohain Vs State Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4046
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 365/380/341/323/506/34
High Courts10 Apr 2024Allowed
Tejbir Singh Vs State & Ors.
Delhi High Court · (2024) 04 DEL CK 4021
Indian Succession Act, 1925-Section 276, 222, 63Indian Evidence Act, 1872-Section 68
High Courts10 Apr 2024Allowed
M/s Oasis Projects Ltd. Vs National Highway And Infrastructure Development Corporation Ltd.
Delhi High Court · (2024) 04 DEL CK 3982
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 17, 9, 12, 77, 37Constitution of India-Article 226, 32, 14Water (Prevention and Control of Pollution) Act, 1974-Section 33(A)
High Courts10 Apr 2024Disposed Of
M/S Advance Stimul Vs GAIL (India) Limited
Delhi High Court · (2024) 04 DEL CK 3981
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 16, 80, 7(1), 43, 65 to 81, Fourth ScheduleMicro, Small and Medium Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3), 18(5), 17, 2(n), 8, 8(1), Chapter-VLimitation Act, 1963-Section 14
High Courts10 Apr 2024
Reserve Bank Of India Vs CRB Capital Markets Ltd. (Provn. Liqn.) P.Ltd.
Delhi High Court · (2024) 04 DEL CK 3979
Contract Act, 1872-Section 56Companies Act, 1956-Section 391/394Company (Court) Rules, 1959-Rule 9
High Courts10 Apr 2024Allowed
M/S Roshan Real Estates Pvt Ltd Vs Public Work Development Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 3976
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12(1)(a) & (b), 12(5), proviso to Section 12(5), 13, 14, 15, 21, 23(4), 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34, Sixth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015-Section 12(1), 12(5)Constitution of India-Article 227
High Courts10 Apr 2024Disposed Of
Vikas Chander Vs State & Ors.
Delhi High Court · (2024) 04 DEL CK 3973
High Courts10 Apr 2024Partly Allowed
M/S Cobra Instalaciones Y Servicios, S.A & Shyam Indus Power Solution Pvt Ltd. (J.V.) Vs Haryana Vidyut Prasaran Nigam Ltd.(HVPNL)
Delhi High Court · (2024) 04 DEL CK 3944
Arbitration and Conciliation Act, 1996-Section 11, 34, 34(4), 37Indian Contract Act, 1872-Section 73Constitution of India-Article 142