High Courts04 Mar 2024Disposed Of
M/s. Sri Radha Krishna International Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3683
Central Goods and Services Tax Act, 2017-Section 73
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,373 of 6,586
High Courts04 Mar 2024Disposed Of
M/s Optimum Viking Satcom India Pvt. Ltd. Vs Principal Commissioner & Ors.
Delhi High Court · (2024) 03 DEL CK 3682
Central Goods and Services Tax Act, 2017-Section 29, 29(2)
High Courts04 Mar 2024Disposed Of
Ajanta Soya Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3680
High Courts04 Mar 2024Dismissed
Md Sadiq @ Chota Chikna Vs The State Govt Of N Ct Of Delhi
Delhi High Court · (2024) 03 DEL CK 3638
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 356, 379, 186, 352, 332, 34, 392, 397, 411, 353, 223, 120BArms Act, 1959-Sections 27, 54, 59
High Courts04 Mar 2024Allowed
Pawan Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3637
Code of Criminal Procedure, 1973-Section 439, 161, 82Indian Penal Code, 1860-Sections 326, 308, 34, 307
High Courts04 Mar 2024Dismissed
Varun Chauhan Vs State NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3635
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Sections 419, 420, 467, 468, 471, 120B, 23Company's Act
High Courts04 Mar 2024Allowed
Vishnu Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3632
Code of Criminal Procedure, 1973-Section 439, 161, 82Indian Penal Code, 1860-Sections 326, 308, 34, 307
High Courts04 Mar 2024
Hari Singh Vs State Of N C T Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3603
Constitution of India-Article 226Cr.P.C.-Section 482PWDV Act
High Courts04 Mar 2024Disposed Of
Parul Gaur Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3597
Constitution of India-Article 226Cr.P.C.-Section 482Hindu Marriage Act, 1955
High Courts04 Mar 2024Dismissed
Chennai - Ennore Port Road Company Ltd. Vs M/S Coastal - SPL (JV)
Delhi High Court · (2024) 03 DEL CK 3582
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 34(2)
High Courts04 Mar 2024Dismissed
Sh K R Mann Retired As Librarian & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3565
Constitution of India-Article 14, 21, 226, 136
High Courts04 Mar 2024Dismissed
Vijay Singh Yadav Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3559
High Courts04 Mar 2024Dismissed
Tata Motor Limited Vs Delhi Transport Corporation
Delhi High Court · (2024) 03 DEL CK 3522
Arbitration and Conciliation Act-Section 37(2)(B), 17, 34, 9Arbitration Act 1940-Section 41(b)
High Courts04 Mar 2024
Shana Bano (Minor) Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 03 DEL CK 3516
Right of Children to Free and Compulsory Education Act 2009Delhi School Education ActDelhi School Education Rules, 1973
High Courts04 Mar 2024Allowed
Usha Rani (Deceased) Through LR Vs Chander Mohan Gautam & Ors.
Delhi High Court · (2024) 03 DEL CK 3512
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI Rule 1, VI Rule 2, VI Rule 4, VI Rule 10DDA Act-Section 53BLimitation Act, 1908
High Courts04 Mar 2024Disposed Of
Mr Johann Clive Rodrigues & Anr Vs M/s Sunworld Residency Private Limited
Delhi High Court · (2024) 03 DEL CK 3503
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleIndian Stamp Act, 1899
High Courts04 Mar 2024
Apresh Garg & Anr. Vs Indian Bank (Erstwhile Allahabad Bank)
Delhi High Court · (2024) 03 DEL CK 3501
Constitution of India-Article 226Insolvency and Bankruptcy Code, 2016-Section 95, 96, 96(1)(b)(i)
High Courts04 Mar 2024Disposed Of
Energy Efficiency Services Ltd. Vs M/S ITECH Mass Private Limited
Delhi High Court · (2024) 03 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 7, 7(4), 7(4)(b), 7(4)(c), 7(5), 11(6), 12
High Courts04 Mar 2024Disposed Of
Godavari Projects (J.V) Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 0028
Limitation Act, 1963 — Article 55Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12Indian Contract Act, 1872 — Section 28, 29
High Courts04 Mar 2024Disposed Of
CCS Computers Private Limited Vs New Delhi Municipal Council & Anr
Delhi High Court · (2024) 03 DEL CK 0027
Constitution of India, 1950 — Article 226General Financial Rules, 2017 — Rule 151, 151(iii), 175