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 0233
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,336 of 6,586
High Courts22 Mar 2024Disposed Of
Madhav Chaudhary Vs University Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0232
High Courts22 Mar 2024
Neeta Bhardwaj & Ors Vs Kamlesh Sharma
Delhi High Court · (2024) 03 DEL CK 0231
High Courts22 Mar 2024
Upakarma Ayurveda Private Limited Vs Rasayanum Enterprises
Delhi High Court · (2024) 03 DEL CK 0230
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Trade Marks Act, 1999 — Section 2(m), 2(q), 2(zb), 28, 29(2)(b)Copyright Act, 1957 — Section 2(c), 51
High Courts22 Mar 2024Disposed Of
Sushil @ Sashi Bala Vs Sharla Devi And Ors
Delhi High Court · (2024) 03 DEL CK 0215
High Courts22 Mar 2024Dismissed
Sarabjit Singh Ahluwalia Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0214
Code of Criminal Procedure, 1973 — Section 227, 228, 239, 482Indian Penal Code, 1860 — Section 34, 420Prevention of Corruption Act, 1988 — Section 7
High Courts22 Mar 2024Dismissed
Sanjay Mittal & Ors (Ph) Vs Urban Improvement Co Pvt Ltd & Ors
Delhi High Court · (2024) 03 DEL CK 0206
High Courts22 Mar 2024Dismissed
Greenfield Residents Welfare Society (GRSW) Vs Sunny Khandelwal Advocate & Anr.
Delhi High Court · (2024) 03 DEL CK 0205
Code of Civil Procedure, 1908 — Order 1 Rule 10Companies Act, 1956 — Section 425Contempt of Courts Act, 1971 — Section 11, 12
High Courts22 Mar 2024Dismissed
Amit Bahl Vs M/S Sidh Polywraps
Delhi High Court · (2024) 03 DEL CK 0204
Code of Criminal Procedure, 1973 — Section 281, 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139Evidence Act, 1872 — Section 65B, 65B(2), 65B(4)
High Courts22 Mar 2024Dismissed
Vishal Banga Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 0203
Delhi High Court Act, 1966 — Section 10Indian Succession Act, 1925 — Section 276
High Courts22 Mar 2024Dismissed
Akshay Chauhan Vs State
Delhi High Court · (2024) 03 DEL CK 0202
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 307, 506Arms Act, 1959 — Section 25, 27
High Courts22 Mar 2024Dismissed
Sunil Goel Vs M/S Rational Enterprises & Others
Delhi High Court · (2024) 03 DEL CK 0201
Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 6, Order 1 Rule 10Indian Partnership Act, 1932 — Section 32, 43
High Courts22 Mar 2024Dismissed
Pushpender Sachdeva (Prop) M/S Noble Electronics Vs Mahanagar Telephone Nigam Ltd.Through Its Chairman-Cum-Managing Director
Delhi High Court · (2024) 03 DEL CK 0200
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(c)
High Courts22 Mar 2024Dismissed
Sangeeta Beri Vs Chander Kant Beri
Delhi High Court · (2024) 03 DEL CK 0158
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 12 Rule 6Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts22 Mar 2024Dismissed
Indian Oil Corporation Limited Vs Petroleum And Natrual Gas Regulatory Board New Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 0157
Petroleum and Natural Gas Regulatory Board Act, 2006 — Section 16, 16(a)
High Courts22 Mar 2024Disposed Of
Vikram Chahar Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0156
High Courts22 Mar 2024Disposed Of
Man Singh & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 0155
Constitution of India, 1950 — Article 14, 21, 226Central Government Account (Receipts and Payments) Rules, 1983 — Rule 35(2)
High Courts22 Mar 2024Dismissed
Sankara Subbu Vs Registrar Of Cooperative Societies And Ors
Delhi High Court · (2024) 03 DEL CK 0154
Constitution of India, 1950 — Article 226, 309
High Courts22 Mar 2024Disposed Of
Rani Constructions Pvt. Ltd Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 0153
Arbitration and Conciliation Act, 1996 — Section 10(1), 10(2), 11, 11(6)(c), 12
High Courts22 Mar 2024
M/S L.R. Builders Pvt. Ltd. & Ors Vs M/S P.P. Jewellers Pvt. Ltd. & Ors.
Delhi High Court · (2024) 03 DEL CK 0152
Indian Contract Act, 1872 — Section 23Companies Act, 2013 — Section 230Arbitration and Conciliation Act, 1996 — Section 11, 35