High Courts20 Dec 2024Disposed Of
Vinod Kumar & Ors Vs National Institute Of Immunology Through Its Director And Ors
Delhi High Court · (2024) 12 DEL CK 0092
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 921 of 6,586
High Courts20 Dec 2024Disposed Of
Ms L. R. Sharma And Co Vs Union Of India & Ors
Delhi High Court · (2024) 12 DEL CK 0091
Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 174(2)Finance Act, 1994 — Section 65(39a), 65B(55), 73(1), 73(4B)(a), 73(4B)(b)
High Courts20 Dec 2024Dismissed
Pr. Commissioner Of Income Tax 4 Vs International Coal Ventures Pvt. Ltd
Delhi High Court · (2024) 12 DEL CK 0090
Income Tax Act, 1961 — Section 56, 57(iii), 253, 260AIncome Tax Act, 1922 — Section 10(2)Companies Act, 1956 — Section 208
High Courts19 Dec 2024Disposed Of
Ankit Tracom Pvt Ltd Vs Imperia Structures Ltd
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 11, 16, 12, IVth ScheduleIndian Stamp Act, 1899Arbitration and Conciliation (Amendment) Act, 2015
High Courts19 Dec 2024Disposed Of
Versatile Commotrade Pvt Ltd. Vs Madan Gopal
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 12, 21, Fourth ScheduleDelhi Lands (Restrictions on Transfer) Act, 1972Evidence Act-Section 68
High Courts19 Dec 2024Disposed Of
M/S Anand And Co. Vs Airport Authorithy Of India
Delhi High Court · (2024) 12 DEL CK 1682
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12, 9, 17, IVth Schedule
High Courts19 Dec 2024Disposed Of
New India Structures Pvt. Ltd. Vs Bird Execujet Airport Services Pvt. Ltd.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(5) and (6), 12, IVth Schedule
High Courts19 Dec 2024Disposed Of
Golf Designs Vs Shapoorji Pallonji And Company Pvt Ltd.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(5), 12, IVth ScheduleInsolvency and Bankruptcy Code, 2016-Section 9Indian Stamp Act, 1899
High Courts19 Dec 2024Dismissed
Jitender Kumar Tomar Vs Jitender Singh
Delhi High Court · (2024) 12 DEL CK 1833
CPC-Order XXXVII, XXXVII Rule 3(1)
High Courts19 Dec 2024Dismissed
Union Of India & Ors. Vs Col Shashank Sihorkar Retd
Delhi High Court · (2024) 12 DEL CK 1844
Pension Regulations for the Army, 2008 (Part I)-Regulation 81(a)Entitlement Rules for Casualty Pensionary Awards to the Armed Forces Personnel, 2008
High Courts19 Dec 2024Disposed Of
Ms Rrb Energy Limited Vs Ms Laplife Electronics Pvt Ltd & Ors.
Delhi High Court · (2024) 12 DEL CK 1841
High Courts19 Dec 2024Disposed Of
Pushpa Pandey Vs Shivam & Ors.
Delhi High Court · (2024) 12 DEL CK 1858
High Courts19 Dec 2024Disposed Of
Raj Kumar Vs Reserve Bank Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1863
High Courts19 Dec 2024Disposed Of
Ravinder Kaur Vs Delhi Development Authority
Delhi High Court · (2024) 12 DEL CK 1864
High Courts19 Dec 2024Disposed Of
Siya Ram Vs Delhi Development Authority
Delhi High Court · (2024) 12 DEL CK 1865
High Courts19 Dec 2024Disposed Of
Mrs Rekha Gupta Vs Delhi Development Authority
Delhi High Court · (2024) 12 DEL CK 1866
High Courts19 Dec 2024Allowed
Ranjan Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1904
Bihar Prohibition and Excise Act, 2016-Section 30(a)
High Courts19 Dec 2024Dismissed
Union Of India & Ors. Vs Captain TS George Varughese Rtd
Delhi High Court · (2024) 12 DEL CK 1914
Constitution of India-Article 226Entitlement Rules for Casualty Pensionary Awards to the Armed Forces Personnel, 2008
High Courts19 Dec 2024Allowed
Gemini Edibles And Fats India Limited Vs Dream Freedom Herbal Pvt. Ltd. & Anr.
Delhi High Court · (2024) 12 DEL CK 1936
Trade Marks Act, 1999-Section 57, 11
High Courts19 Dec 2024Allowed
Manoj Kumar Vs Union Of India & Anr.
Delhi High Court · (2024) 12 DEL CK 1990
Constitution of India-Article 226, 227Railway Rules