High Courts13 Mar 2024Disposed Of
Mother Dairy Fruit And Vegetable Private Limited Vs Sales Tax Officer, Class II Ward 207 Zone 11 Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4040
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,356 of 6,586
High Courts13 Mar 2024Disposed Of
Union Bank Of India Vs M/S B N Garments
Delhi High Court · (2024) 03 DEL CK 4006
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order IX Rule 9
High Courts13 Mar 2024Disposed Of
Mr Talib Hassan Darvesh Vs The Directorate Of Enforcement
Delhi High Court · (2024) 03 DEL CK 3985
Constitution of India-Article 226, 20 (3)Code of Criminal Procedure, 1973-Section 482, 438IPC-Section 120B, 420
High Courts13 Mar 2024Dismissed
Irshad Ahmad Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3974
Code of Criminal Procedure, 1973-Section 438, 41(A)IPC-Sections 419, 420, 120B, 34IT Act-Sections 66C, 66D
High Courts13 Mar 2024Disposed Of
Anuj Mani Yadav Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3968
Code of Criminal Procedure, 1973-Section 482IPC-Sections 283, 290, 506
High Courts13 Mar 2024Dismissed
M/s Paul Garments Vs Kali Charan @ Mukesh
Delhi High Court · (2024) 03 DEL CK 3923
Constitution of India-Article 226Industrial Disputes Act, 1947-Section 2(oo), 25F
High Courts13 Mar 2024Dismissed
School Of Physical Education And Sports Development, OPJS University Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3890
National Council for Teacher Education Act, 1993-Section 4, 4(6), 14, 14(1), 14(2), 14(3), 14(4), 14(5), 14(6), 15, 16, 141 and 162NCTE Regulations, 2014-Clause 7(16)OPJS University, Churu Act 2013
High Courts13 Mar 2024Allowed
Priya Alias Pooja Vs Hari Chand & Ors.
Delhi High Court · (2024) 03 DEL CK 3887
Code of Civil Procedure, 1908-Section 100, 96, Order XLI Rule 31Indian Limitation Act of 1963-Section 5
High Courts13 Mar 2024Dismissed
Smt Raj Rani Through Her Authorized Representative Sh Sanjay Sharma Vs Delhi Development Authority
Delhi High Court · (2024) 03 DEL CK 3881
High Courts13 Mar 2024Disposed Of
Bharat Petroleum Corporation Limited Vs Punj Lloyd Ltd.
Delhi High Court · (2024) 03 DEL CK 3861
Arbitration and Conciliation Act, 1996-Section 14, 14(1)(a), 16, 12, 2(1)(e), 4, 7, 2(b), 12(5) read with Seventh Schedule, 13, 15, 34, 29A, 8, 11, 15(1)(a), 14(2)Arbitration Act 1940-Section 28
High Courts13 Mar 2024Dismissed
Suman Arora Vs B C Gupta HUF
Delhi High Court · (2024) 03 DEL CK 3835
Negotiable Instruments Act, 1881-Section 138, 141, 142Cr.P.C.-Section 482Companies Act, 1956-Section 2(13)
High Courts13 Mar 2024Allowed
Ankush Arora Vs M/s Rachna Sarees & Anr.
Delhi High Court · (2024) 03 DEL CK 3834
Cr.P.C.-Section 482Negotiable Instrument Act, 1881-Section 138, 142, 141Companies Act, 1956-Section 2(13)
High Courts13 Mar 2024Dismissed
State NCT Of Delhi Vs Pargun & Anr.
Delhi High Court · (2024) 03 DEL CK 3828
Code of Criminal Procedure-Section 482, 397, 401, 468Indian Penal Code-Section 188, 269, 270Limitation Act-Section 5
High Courts13 Mar 2024Disposed Of
Amit Jain & Ors. Vs State & Anr.
Delhi High Court · (2024) 03 DEL CK 3804
Indian Penal Code, 1860-Sections 420, 120BArbitration and Conciliation Act, 1996-Section 34
High Courts13 Mar 2024Dismissed
Manish Jain @ Manish Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 3803
Criminal Procedure Code, 1973-Sections 482, 311Constitution of India-Article 227
High Courts13 Mar 2024
M/s Sunshine Infraheights Pvt Ltd & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3801
Criminal Procedure Code, 1973-Section 482Negotiable Instruments Act, 1881-Section 138
High Courts13 Mar 2024Disposed Of
Millennium Automation Private Limited Vs HFCL Limited (Fonnally Himachal Futuristic Communications Ltd)
Delhi High Court · (2024) 03 DEL CK 3773
Arbitration & Conciliation Act, 1996-Section 11(6), 21, 11, 12(1), 12(5), Fourth Schedule
High Courts13 Mar 2024Dismissed
Sh. Tilak Raj Aggarwal & Anr. Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 03 DEL CK 3769
Code of Civil Procedure, 1908-Order IX Rule 13, Section 151, VI Rule 17Limitation Act-Section 5
High Courts13 Mar 2024Disposed Of
Share Samadhan Limited Vs Ravindra Katyal
Delhi High Court · (2024) 03 DEL CK 3765
Arbitration & Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth Schedule
High Courts13 Mar 2024Dismissed
M/S NCS Sugars Limited & Anr. Vs M/S PEC Limited
Delhi High Court · (2024) 03 DEL CK 3719
Arbitration and Conciliation Act, 1996-Section 34, 34(3), 36