High Courts18 Dec 2024Disposed Of
Ms Axalta Coating Systems India Pvt Ltd Vs Trans Cars India Pvt Ltd & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 3, 12, Fourth ScheduleIndian Stamp Act, 1899
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 923 of 6,586
High Courts18 Dec 2024Disposed Of
M/S Moneywise Financial Services Private Limited Vs Lakshya Polytex Private Limited (Formerly Known As Laksh Polytex Private Limited) & Ors.
Delhi High Court · (2024) 12 DEL CK 1671
Arbitration and Conciliation Act, 1996-Section 11, 11(6-A), 7, 16, 12
High Courts18 Dec 2024Disposed Of
Manish Sakhuja Vs Sanjeev Sakhuja
Delhi High Court · (2024) 12 DEL CK 1676
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 11, 12Code of Criminal Procedure, 1973-Section 156(3)Arbitration and Conciliation (Amendment) Act, 2015
High Courts18 Dec 2024Allowed
Puerto Life Sciences Pvt. Ltd. Vs Sterimax India Pvt. Ltd.
Delhi High Court · (2024) 12 DEL CK 1677
Arbitration and Conciliation Act, 1996-Section 11, 12
High Courts18 Dec 2024Allowed
Gaurav Kukreja Vs M/s Earthz Urban Spaces Private Limited & Ors.
Delhi High Court · (2024) 12 DEL CK 1678
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 30(1), 12
High Courts18 Dec 2024Allowed
Tata Capital Limited Vs Aadinath Steel & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth ScheduleIndian Stamp Act, 1899
High Courts18 Dec 2024Allowed
Tata Capital Limited Vs Aadinath Steel & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth ScheduleIndian Stamp Act, 1899
High Courts18 Dec 2024Allowed
Tata Capital Limited Vs M/S. Aadinath Steel
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts18 Dec 2024Partly Allowed
Naveen Nishok Kumar & Ors. Vs Harish Kumar
Delhi High Court · (2024) 12 DEL CK 1713
Code of Civil Procedure, 1908-Order VIII Rule 10, XII Rule 6, XXXIX Rule 2ASpecific Relief Act, 1963-Section 31, 34Indian Registration Act, 1908
High Courts18 Dec 2024Dismissed
Munni Devi Vs M/s. Olive Exim Pvt. Ltd. & Ors.
Delhi High Court · (2024) 12 DEL CK 1745
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8), 25-B(5)Companies Act, 2013-Section 13, 14
High Courts18 Dec 2024
Mahinder Kaur (Since Deceased) Thr Her Legal Representatives & Ors. Vs O P Verma (Since Deceased) Thr His Legal Representative
Delhi High Court · (2024) 12 DEL CK 1748
Code of Criminal Procedure, 1973-Section 340, 195(1)(b)Hindu Succession Act, 1956
High Courts18 Dec 2024Disposed Of
Pranab Kumar Bhattacharya & Ors. Vs University Of Delhi & Ors.
Delhi High Court · (2024) 12 DEL CK 1762
Constitution of India-Article 226, 14, 21Statute 28-A of the University of DelhiOrdinance XX-G of the University of Delhi-Clause (e) and (f) of para 2
High Courts18 Dec 2024Disposed Of
Shyam Sunder Vs Special Task Force DDA & Ors.
Delhi High Court · (2024) 12 DEL CK 1843
High Courts18 Dec 2024Disposed Of
M/S. Satguru Medicos Vs Shri Sandeep Kumar Gahlot & Anr.
Delhi High Court · (2024) 12 DEL CK 1842
High Courts18 Dec 2024Allowed
R.K. Bhatia Vs Chairman-Cum-Managing Director Delhi Power Company Ltd & Anr.
Delhi High Court · (2024) 12 DEL CK 1883
Indian Electricity Act, 1910-Section 26(6)Indian Electricity Act, 2003-Section 26(6)CCS (Conduct) Rules, 1964-Rule 3(1)
High Courts18 Dec 2024Dismissed
Shri Ashok Kumar Sharma & Anr. Vs Union Of India
Delhi High Court · (2024) 12 DEL CK 1885
Constitution of India-Article 226, 14, 300-ALand Acquisition Act, 1894-Section 3(b), 4, 6, 9, 10, 11, 11-A, 12(2), 17(1), 18, 18(1), 18(2), 28-A, 45, 54Limitation Act, 1963-Section 5, 29(2), 4 to 24
High Courts18 Dec 2024Dismissed
Paras Thukral Vs Anu Sohal
Delhi High Court · (2024) 12 DEL CK 1893
Constitution of India-Section 227CPC-Order 8 Rule 1
High Courts18 Dec 2024Disposed Of
Neway Industries Pvt. Ltd. Vs Mold-Tek Packaging Limited
Delhi High Court · (2024) 12 DEL CK 1915
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2, XXXIX Rule 4