CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 1,507 of 6,778

High Courts12 Dec 2023Allowed

Bliss Habitat Pvt Ltd & Ors. Vs Indiabulls Housing Finance Limited & Anr.

Delhi High Court · (2023) 12 DEL CK 3678

Arbitration and Conciliation Act, 1996-Section 34, 34(1), 34(3), proviso to Section 34(3)Delhi High Court (Original Side) Rules, 2018-Chapter V Rule 1(i), Chapter IV Rule 3, Chapter IV Rule 3(a), Chapter IV Rule 3(b), Chapter IV Rule 3(c)Delhi High Court Rules and Orders-Rule 5, Chapter I, Volume V; Rule 5(1), 5(2), 5(3)
Read judgment
High Courts12 Dec 2023Allowed

Smt. Neelam Jain & Anr. Vs Smt. Madhu Kapoor & Ors.

Delhi High Court · (2023) 12 DEL CK 3677

Indian Evidence Act, 1872-Sections 91 and 92; Explanation 1, Explanation 2 and Explanation 3 of Section 91; first proviso to Section 92CPC, 1908-Order XII Rule 6; Order VII Rule 11; Order VI Rule 4Transfer of Property Act, 1882-Section 55(4)(b)
Read judgment
High Courts12 Dec 2023Dismissed

Joseph Taheny Vs Tektronix Inc & Anr.

Delhi High Court · (2023) 12 DEL CK 3675

Arbitration and Conciliation Act, 1996-Section 34, 34(2A), 31(4), 19, 21, 16(3), 4, 2(1)(f), 18, 34(2)(a)(iii), 48, 34(2)(b)(ii), 48(2)(b)(ii), 31(3)Amendment Act, 2015
Read judgment
High Courts12 Dec 2023

Commissioner Of Customs, Air-Cargo Export Vs M/S Sans Frontiers

Delhi High Court · (2023) 12 DEL CK 3759

Constitution of India-Article 226Customs Act, 1962-Section 128A(3), 75A(2), 113(h)(ii), 113, 114(iii), 129D(2), 129A(1), 129A(1)(b), 129A, 130(2)(A), 58, 65, 74, 75, 76, 128(1), 128A, 129DD, 129DD(1), 28AACustoms, Central Excise Duties and Service Tax Drawback Rules, 1995-Rule 3, 16
Read judgment
High Courts12 Dec 2023Allowed

Tuf Metallurgical Pvt. Ltd. Vs Union Of India & Anr.

Delhi High Court · (2023) 12 DEL CK 3783

Constitution of India-Article 226/227Insolvency and Bankruptcy Code, 2016-Section 31(1), 15, 7, 14, 13, 31Income Tax Act, 1961-Section 270A, 156, 271AAC(1), 272A(1)(d), 143(3), 147, 143(34), 143(3B), 274, 271(1)(c), 271(1)(b), 270AAC(1), 148, 142, 144
Read judgment
High Courts12 Dec 2023Allowed

Jai Singh Vs UOI & Ors.

Delhi High Court · (2023) 12 DEL CK 3788

Border Security Force Act-Section 46, 87, 105Constitution of India-Article 21, 33, 226, 266Indian Penal Code-Section 320
Read judgment
High Courts12 Dec 2023Dismissed

Pankaj Jain Vs Parul Jain

Delhi High Court · (2023) 12 DEL CK 3850

Family Courts Act, 1984-Section 19, 10(3)Guardians and Wards Act, 1890-Sections 7, 25, 12Hindu Marriage Act, 1955-Section 13(1)(ia)
Read judgment