COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,333 of 6,586

High Courts22 Mar 2024Disposed Of

Rani Constructions Pvt. Ltd. Vs Union Of India

Delhi High Court · (2024) 03 DEL CK 4118

Arbitration and Conciliation Act, 1996-Section 10, 10(1), 10(2), 11, 11(6)(c), 12Societies Registration Act, 1860(English) Arbitration Act, 1996-Section 15(3)

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High Courts22 Mar 2024Dismissed

Vishal Banga Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 03 DEL CK 4107

Delhi High Court Act, 1966-Section 10Indian Succession Act, 1925-Section 276

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High Courts22 Mar 2024Dismissed

Sankara Subbu Vs Registrar Of Cooperative Societies & Ors.

Delhi High Court · (2024) 03 DEL CK 4106

Constitution of India-Article 226, 309Delhi Co-operative Societies Act, 2003

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High Courts22 Mar 2024Dismissed

Union Of India Vs Dr Suchita Ninawe & Anr.

Delhi High Court · (2024) 03 DEL CK 4103

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High Courts22 Mar 2024Allowed

Man Singh & Ors. Vs Union Of India & Ors.

Delhi High Court · 2023 INSC 995

Constitution of India-Article 226, 14, 21Receipt and Payment Rules, 1983-Rule 35(2)Central Civil Services (Pension) Rules, 1972-Rule 30

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High Courts22 Mar 2024Disposed Of

Vikram Chahar Vs Union Of India & Ors

Delhi High Court · (2024) 03 DEL CK 4139

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High Courts22 Mar 2024Dismissed

Amit Bahl Vs M/s Sidh Polywraps

Delhi High Court · (2024) 03 DEL CK 4196

CrPC-Section 378(4), 313, 281NI Act-Section 138, 139Evidence Act-Section 65B, 65B(4), 65B(2)

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High Courts22 Mar 2024

Indian Oil Corporation Limited Vs Petroleum And Natrual Gas Regulatory Board New Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 4175

Petroleum and Natural Gas Regulatory Board Act, 2006-Section 16, 16(a)

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High Courts22 Mar 2024Disposed Of

A.O. Smith Corporation & Anr. Vs Star Smith Export Pvt. Ltd. & Anr.

Delhi High Court · (2024) 03 DEL CK 4213

Code of Civil Procedure, 1908-Order XXXIX Rule 4, XXXIX Rule 1 and 2Trade Marks Act, 1999-Sections 15, 17, 17(1), 29, 29(1), 29(2)

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High Courts22 Mar 2024Dismissed

Pidilite Industries Ltd. Vs Sanjay Jain & Anr.

Delhi High Court · (2024) 03 DEL CK 4209

Trade Marks Act, 1999-Sections 2(c), 15(1), 16, 17, 17(2), 28, 28(1), 29, 29(9), 30, 31, 47, 57

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High Courts22 Mar 2024

Greenfield Residents Welfare Association Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4065

Companies Act, 1956-Section 10F, 265, 402, 408Company Law Board Regulations, 1991-Regulation 44CPC-Section 151

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High Courts22 Mar 2024

Sanjay Mittal & Ors (PH) Vs Urban Improvement Co Pvt Ltd & Ors

Delhi High Court · (2024) 03 DEL CK 4061

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High Courts22 Mar 2024Dismissed

Greenfield Residents Welfare Society (GRSW) Vs Sunny Khandelwal Advocate & Anr.

Delhi High Court · (2024) 03 DEL CK 4059

Companies Act, 1956-Section 425Contempt of Courts Act, 1971-Sections 11 and 12Code of Civil Procedure-Order I Rule 10

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High Courts22 Mar 2024Disposed Of

Larsen And Toubaro Limited And Passavant Energy And Environment GMBH JV Vs Commissioner Of Delhi Goods And Service Tax & Anr.

Delhi High Court · (2024) 03 DEL CK 4025

Central Goods and Services Tax Act, 2017-Section 73, 75(3)

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High Courts22 Mar 2024Dismissed

Sangeeta Beri Vs Chander Kant Beri

Delhi High Court · (2024) 03 DEL CK 4016

Constitution of India, 1950-Article 227Code of Civil Procedure, 1908-Order XII Rule 6Benami Transaction Prohibition Act, 1988-Section 4

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High Courts22 Mar 2024Allowed

Amit Kumar Vs State (Govt. Of NCR Of Delhi) & Anr.

Delhi High Court · (2024) 03 DEL CK 3966

Code of Criminal Procedure, 1973-Section 482IPC-Sections 308

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High Courts22 Mar 2024Disposed Of

Abhishek Kumar Gupta & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3941

Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34, 323, 341, 427, 506

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High Courts22 Mar 2024Disposed Of

B & Ors. Vs The State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3936

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 354, 452, 509, 34, 498A, 406

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High Courts22 Mar 2024Disposed Of

Madhav Chaudhary Vs University Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3889

Competition Act, 2005

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High Courts22 Mar 2024Disposed Of

M/s Techno Compact Builders Through Mr. Zulfiquar Ali, Sole Proprietor Vs Railtel Corporation Of India Limited

Delhi High Court · (2024) 03 DEL CK 3878

Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fifth Schedule, Seventh Schedule

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