High Courts23 Dec 2024Disposed Of
Cyfuture India Pvt. Ltd. Vs Bharat Sanchar Nigam Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 916 of 6,586
High Courts23 Dec 2024Disposed Of
Aditya Birla Finance Ltd. Vs Shine Textile & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(5), 12, IVth Schedule
High Courts23 Dec 2024Disposed Of
QA Education Solutions Private Limited Vs Indira Gandhi Computer Saksharta Mission & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth Schedule
High Courts23 Dec 2024Allowed
M/S Smat Forms Vs Sahitya Akademi & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth ScheduleIndian Stamp Act, 1899
High Courts23 Dec 2024Disposed Of
Delhi Gymkhana Club Ltd. Vs Delhi Pollution Control Committee & Ors.
Delhi High Court · (2024) 12 DEL CK 1753
High Courts23 Dec 2024Allowed
Ansarul Hasan Vs State (NCT Of Delhi)
Delhi High Court · (2024) 12 DEL CK 1810
Prevention of Corruption Act, 1988-Section 7, 13(1)(d), 13(2)
High Courts23 Dec 2024Disposed Of
Pritam Singh Vs State (NCT Of Delhi)
Delhi High Court · (2024) 12 DEL CK 1817
Prevention of Corruption Act, 1988-Section 7, 13(2), 13(1)(d), 19, 20
High Courts23 Dec 2024Partly Allowed
Shri Pradeep Kumar Nehra Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 683
Constitution of India-Article 226, 22(5), 22(3)(b), 21, 22Code of Criminal Procedure, 1973-Section 482Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974-Section 3(1), 8(f)
High Courts23 Dec 2024
Hotel Corporation Of India Limited Vs Sudesh Kumar Julka
Delhi High Court · (2024) 12 DEL CK 1822
Constitution of India-Article 226Industrial Disputes Act-Section 33(2), 33(2)(b), 33, 10, 10A, 15Hotel Corporation of India Limited Employees Service Regulations-Regulation No. 73(iv), No. 73(xi), No. 73(xxxiv), No. 778(g)
High Courts23 Dec 2024
Court On Its Own Motion Vs State
Delhi High Court · (2024) 12 DEL CK 1825
Code of Criminal Procedure, 1973-Section 39, 41, 41A, 154, 157, 202(1), 311A, 395Code of Criminal Procedure (Amendment) Act, 2005-Section 19Identification of Prisoners Act, 1920-Section 5
High Courts23 Dec 2024Disposed Of
Sh. S.C. Jain Vs Sh. Krishna Mohan Uppu & Anr.
Delhi High Court · (2024) 12 DEL CK 1868
High Courts23 Dec 2024Disposed Of
Hero Fincorp Limited Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 12 DEL CK 1873
High Courts23 Dec 2024Disposed Of
Bimlesh Kumar Negi & Anr. Vs Union Of India & Anr.
Delhi High Court · (2024) 12 DEL CK 1919
ITBPF Act, 1992-Section 5ITBPF Rules
High Courts23 Dec 2024Disposed Of
Shemford Haldwani & Anr. Vs Shemford Schools Private Limited
Delhi High Court · (2024) 12 DEL CK 1924
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2
High Courts23 Dec 2024Disposed Of
Evergreen Sweet House Vs JV Evergreen Sweets And Treats & Ors.
Delhi High Court · (2024) 12 DEL CK 1937
Civil Procedural Code, 1908-Order XXXIX Rules 1 & 2Trade Marks Act-Section 27(2)Delhi Sales Tax Act
High Courts23 Dec 2024Allowed
G4S Limited & Anr. Vs Grace Security And Services & Ors.
Delhi High Court · (2024) 12 DEL CK 1932
Code of Civil Procedure, 1908-Order XIII-A, XXXIX Rule 2ADelhi High Court (Original Side) Rules, 2018-Rule 3, 5 of Chapter XXIIICommercial Courts Act, 2015
High Courts23 Dec 2024Disposed Of
Sushant Muttreja & Anr. Vs Serious Fraud Investigation Office
Delhi High Court · (2024) 12 DEL CK 1965
Code of Criminal Procedure, 1973-Section 439, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Companies Act, 2013-Section 129, 134, 143, 144, 147, 210, 212(6), 447, 448
High Courts23 Dec 2024Disposed Of
Gangakhed Sugar And Energy Ltd. Vs Central Bureau Of Investigation & Ors.
Delhi High Court · (2024) 12 DEL CK 1960
Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2), Chapter XIVBharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 420
High Courts23 Dec 2024Dismissed
Puja Manorama Dilip Khedkar Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 12 DEL CK 1959
Bhartiya Nagrik Suraksha Sanhita-Section 482, 528Indian Penal Code-Section 376, 376AB, 376DA, 376DB, 420, 464, 465, 471Code of Criminal Procedure, 1973-Section 437, 438, 439
High Courts23 Dec 2024Allowed
VSJ Investments Pvt. Ltd. Vs Exclusive Capital Limited
Delhi High Court · (2024) 12 DEL CK 1958
Code of Civil Procedure, 1908-Order 1 Rule 10, 1 Rule 10(2), 22 Rule 4, 22 Rule 10, Section 151, 153Reserve Bank of India Act, 1934-Section 45 IARegistration Act, 1908-Section 60