High Courts14 Mar 2024Allowed
Bikanervala Foods Pvt Ltd Vs M/S. Namaste Foods & Ors.
Delhi High Court · (2024) 03 DEL CK 3762
Arbitration and Conciliation Act, 1996-Section 15, 15(2), 14, 29A, 12(1), 12(5), Schedule-IV
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Delhi High Court judgments
1,31,711 judgments · page 1,354 of 6,586
High Courts14 Mar 2024Allowed
Bihar State Backward Classes Finance And Development Corporation Vs National Backward Classes Finance And Development Corporation & Anr.
Delhi High Court · (2024) 03 DEL CK 3731
Arbitration and Conciliation Act, 1996-Section 29A, 12(3), 12(5), proviso to Section 12(5), sub-section (5) of Section 12, 4, 7, 34Arbitration and Conciliation (Amendment) Act, 2015Contract Act, 1872-Section 9
High Courts14 Mar 2024Disposed Of
M/s Makker Construction Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2024) 03 DEL CK 3730
Arbitration and Conciliation Act, 1996-Section 11, 12
High Courts14 Mar 2024Dismissed
Delhi Development Authority & Anr. Vs Surjit Singh & Anr.
Delhi High Court · (2024) 03 DEL CK 3709
Constitution of India-Articles 226, 227
High Courts14 Mar 2024Disposed Of
Commissioner Of Police & Ors. Vs Meena Kumari
Delhi High Court · (2024) 03 DEL CK 3705
Constitution of India-Article 226, 227, 311, 311(2)(b), 311(3)IPC-Sections 409, 420, 120B
High Courts14 Mar 2024Disposed Of
M/S Supreme Enterprises Vs Principal Commissioner Of Goods And Service Tax North Delhi
Delhi High Court · (2024) 03 DEL CK 3671
Central Goods and Services Tax Act, 2017-Section 39, 29, 29(2), 29(3)
High Courts14 Mar 2024Disposed Of
Ethos Limited Vs Assistant Commissioner Department Of Trade And Taxes & Anr.
Delhi High Court · (2024) 03 DEL CK 3668
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
High Courts14 Mar 2024Disposed Of
Seagull Maritime Agencies Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3667
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts14 Mar 2024Disposed Of
M/s. Technology Next Through Its Proprietor Sh. Ashim Gupta Vs Principal Commissioner Of Customs, ACC Import, New Custom House New Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3666
High Courts14 Mar 2024
M/S. Hardicon Ltd. Through Its Managing Director-Mr. Rajeev Aggarwal Vs Union Of India Through Secretary, Ministry Of Finance, Department Of Revenue & Anr.
Delhi High Court · (2024) 03 DEL CK 3665
Service Tax Rules, 1994-Rule 5A
High Courts14 Mar 2024Disposed Of
M/s Perfect Trader Vs Principal Commissioner Of Department Of Trade And Taxes, Government Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 3664
Central Goods and Service Tax Rules-Rule 22(3)
High Courts14 Mar 2024Disposed Of
M/s Brijbihari Concast Pvt. Ltd. Vs Director General Directortae General Of Goods And Services Tax Intelligence Meerurt Zonal Unit & Anr.
Delhi High Court · (2024) 03 DEL CK 3663
Central Goods and Service Tax Act, 2017-Section 83
High Courts14 Mar 2024Disposed Of
Manoj Vs State NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3625
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 34, 308
High Courts14 Mar 2024Dismissed
Currymia Foods Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3591
Companies Act, 1956-Sections 391, 394
High Courts14 Mar 2024Dismissed
Shree Girirajji And Co. Vs Gagan Pagrani Proprietor Of Plastica Industries & Anr.
Delhi High Court · (2024) 03 DEL CK 3564
Code of Civil Procedure, 1908-Order XXXIX Rule 4, VI Rule 17
High Courts14 Mar 2024Disposed Of
Jai Optical Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3530
Central Goods and Services Tax Act, 2017-Section 73, 73(9), 75(3), 75(4)
High Courts14 Mar 2024Disposed Of
Shahid Vs State of NCT of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3520
Cr.P.C.-Section 397, 482IPC-Section 379, 382, 34
High Courts14 Mar 2024Disposed Of
Chandani Vs State (Nct Of Delhi)
Delhi High Court · (2024) 03 DEL CK 0092
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts14 Mar 2024Dismissed
Ankit Kumar Vs Indian Railway Catering And Tourism Corporation Limited & Ors.
Delhi High Court · (2024) 03 DEL CK 0091
Constitution of India, 1950 — Article 226
High Courts14 Mar 2024Dismissed
Currymia Foods Ltd Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0090
Companies Act, 1956 — Section 41(1), 391, 394