COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,371 of 6,586

High Courts04 Mar 2024Disposed Of

Godavari Projects (J.V) Vs Union Of India

Delhi High Court · (2024) 03 DEL CK 4133

Arbitration and Conciliation Act, 1996-Sections 11(6), 11, 12, Fourth ScheduleIndian Contract Act, 1872-Sections 28, 29IBC-Sections 7, 9, 10, 14, 17

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High Courts04 Mar 2024Disposed Of

Surender Kishan Gupta Vs Public Works Department NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 4131

Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleContract (Labour regulation and abolition Act 1970)-Section 12Constitution of India-Article 14

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High Courts04 Mar 2024Dismissed

NEC Corporation India Private Limited (Erstwhile NEC Technologies India Private Limited) Vs M/s Plus 91 Security Solutions & Ors.

Delhi High Court · (2024) 03 DEL CK 4128

Civil Procedure Code-Order XXXVII Rule 3(5), XXXVII Rule 3, XXXVII Rule 1(2)(b)(i), XXXVII, VIII Rule 6, VIII Rule 6A, 14(3)(2), 24(3)(1)Indian Contract Act-Section 74Transfer of Property Act-Section 6(e)

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High Courts04 Mar 2024Disposed Of

CCS Computers Private Limited Vs New Delhi Municipal Council & Anr.

Delhi High Court · (2024) 03 DEL CK 4127

Constitution of India-Article 226General Financial Rules, 2017-Rules 151, 151(iii), 175Prevention of Corruption Act, 1988

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High Courts04 Mar 2024Disposed Of

Delhi Development Authority Vs M/S Sportina Payce Infrastructure Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 4126

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iii)Contract Act, 1872-Sections 55, 73

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High Courts04 Mar 2024Disposed Of

Energy Efficiency Services Ltd. Vs M/S Itech Mass Private Limited

Delhi High Court · (2024) 03 DEL CK 4125

Arbitration and Conciliation Act, 1996-Section 11(6), 7, 7(4), 7(4)(b), 7(4)(c), 7(5), 12, Fourth Schedule

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High Courts04 Mar 2024Partly Allowed

Manak Portfolios (P) Ltd. & Ors. Vs Geeta Katyal & Anr.

Delhi High Court · (2024) 03 DEL CK 4124

Code of Civil Procedure, 1908-Order XII Rule 6, VII Rule 11, XXIII Rule 1, II Rule 2, VI Rule 4, XXXVII, Section 151Delhi Rent Control ActIndian Penal Code-Sections 420, 467, 468, 471, 120B

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High Courts04 Mar 2024Disposed Of

Shri Sanjeev Joon Vs Shri Surender Basoya & Anr

Delhi High Court · (2024) 03 DEL CK 4123

Code of Civil Procedure, 1908-Order VIII Rule 10, VIII Rule 5, VIII Rule 5(2), VIII Rule 1, 13-ANegotiable Instruments Act, 1881-Section 138, 145(2)Indian Evidence Act, 1872-Section 58, 91, 92, 92 Proviso (1)

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High Courts04 Mar 2024Dismissed

M/s Prachi Infra And Roads Pvt. Ltd. Vs M/s Kanti Prashad Mittal & Ors.

Delhi High Court · (2024) 03 DEL CK 4115

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High Courts04 Mar 2024Dismissed

Babu Shetty Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 4153

Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 20(3), 20(1), 34(1)CRPF Act, 1949

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High Courts04 Mar 2024Disposed Of

Raisina Bengali School Vs Shri Bhupesh Chaudhary & Ors.

Delhi High Court · (2024) 03 DEL CK 4138

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High Courts04 Mar 2024Disposed Of

S. S. And Company Vs Govt. Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 4174

Constitution of India, 1950-Article 226

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High Courts04 Mar 2024Dismissed

Rekha Jain Vs Department Of Health And Family Welfare & Anr

Delhi High Court · (2024) 03 DEL CK 4171

Constitution of India-Article 226

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High Courts04 Mar 2024Disposed Of

Riteesh Mohan Bakshi & Anr. Vs Govt. Of NCT Of Delhi Through Principal Chief Conservator Of Forest & Ors

Delhi High Court · (2024) 03 DEL CK 4167

Constitution of India-Article 226Indian Forest Act, 1927-Section 26Forest (Conversation) Act, 1980-Section 2

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High Courts04 Mar 2024Allowed

Swiss Bike Vertriebs GmbH Subsidiary of Accell Group Vs Reliance Brands Limited (RBL)

Delhi High Court · (2024) 03 DEL CK 4179

Trade Marks Act, 1999-Section 28, 29, 29(1), 29(2)(b), 29(2)(c), 31, 34, 47, 124, 11(1)(b), 2(h), 21Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Evidence Act, 1872-Section 115

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High Courts04 Mar 2024Disposed Of

Usha Vs State Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 4235

IPC-Section 363Cr.P.C.-Section 164

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High Courts04 Mar 2024

New India Assurance Co Ltd Vs Kanta Devi & Ors.

Delhi High Court · (2024) 03 DEL CK 4229

The Motor Vehicles Act, 1988-Section 173, 2(9), 2(10), 2(15), 2(16), 2(17), 2(21), 2(29), 2(40), 2(47), 2(48), 2(49), 10(2)(d)Amendment Act 54 of 1994

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High Courts04 Mar 2024Dismissed