High Courts11 Dec 2024Allowed
Smt. Mani Kapoor Vs U.P.S.R.T.C. Through Its Regional Manager & Ors.
Delhi High Court · (2024) 12 DEL CK 2208
Motor Vehicles Act, 1988-Section 173
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 937 of 6,586
High Courts11 Dec 2024Dismissed
The Oriental Insurance Co. Ltd. Vs Devender Kumar Sharma & Ors.
Delhi High Court · (2024) 12 DEL CK 2211
Motor Vehicles Act, 1988-Section 173, 5, 180, 166, 140Indian Penal Code, 1860-Section 279, 338
High Courts11 Dec 2024
Vishal Verma Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 12 DEL CK 2236
Constitution of India-Article 226BNSS-Section 528Protection of Women from Domestic Violence Act, 2005
High Courts11 Dec 2024
Shabana Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 12 DEL CK 2238
Information Technology Act, 2000-Section 79(3)(b)Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021-Rule 3(1)(d), 4(1)(a), 4(1)(b), 4(1)(c)
High Courts11 Dec 2024Dismissed
North Delhi Municipal Corporation Vs M/s Veera Builders Thr Its Partner & Ors
Delhi High Court · (2024) 12 DEL CK 1625
Code of Civil Procedure-Order 43 Rule 1, 4 Rule 1(3), 5 Rule 1, 6, 7, 7 Rule 11, 7 Rule 11(d), 7 Rule 12Delhi High Court Act, 1908-Section 10Limitation Act, 1963-Section 3(2)
High Courts11 Dec 2024Allowed
ATS Township Pvt Ltd Vs Assistant Commissioner Of Income Tax Circle 1(1) Delhi & Ors
Delhi High Court · (2024) 12 DEL CK 1585
Income Tax Act, 1961-Section 148, 148A(b), 148A(d), 149, 149(1), 149(1)(b), 153A, 153A(1), Explanation 1 to Section 153A, 153C, 153C(1), 153C(3)Finance Act, 2021
High Courts11 Dec 2024Dismissed
The Chief Executive Officer J&K ERA Vs M/s Abhiram Infra Projects Pvt Ltd
Delhi High Court · (2024) 12 DEL CK 1583
Arbitration & Conciliation Act, 1996-Section 37(1)(c), 34, 34(3), 29AJammu & Kashmir Arbitration & Conciliation Act, 1997-Section 34, 34(3)
High Courts11 Dec 2024Dismissed
Commissioner Of Income Tax (International Taxation)-2 Vs Genpact Consulting Singapore Pte Ltd
Delhi High Court · (2024) 12 DEL CK 1569
Income Tax Act, 1961-Section 263, 247, 47(o), 47(iv), 115-O, 194LD, 148, 148A(b), 148A(d)
High Courts11 Dec 2024Dismissed
DSSSB & Anr. Vs Mohan Lal Chhedwal
Delhi High Court · (2024) 12 DEL CK 1558
High Courts11 Dec 2024Allowed
PNB Housing Finance Ltd Vs M/s. K.K Banijya Pvt Ltd & Ors.
Delhi High Court · (2024) 12 DEL CK 1552
Arbitration and Conciliation Act, 1996-Section 11, 12SARFAESI Act, 2002-Section 13(2)
High Courts11 Dec 2024Disposed Of
Dharamveer (Through Spa) Vs Ritu Jain
Delhi High Court · (2024) 12 DEL CK 0038
High Courts11 Dec 2024Dismissed
Raksha Rani & Ors Vs Jagdish Raj Saggar
Delhi High Court · (2024) 12 DEL CK 0037
Code of Civil Procedure, 1908 — Order 7 Rule 11
High Courts11 Dec 2024Disposed Of
Manat Lamba Vs Nikhil Kapur
Delhi High Court · (2024) 12 DEL CK 0036
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151Guardians and Wards Act, 1890 — Section 12
High Courts11 Dec 2024Dismissed
Union Of India Vs Ashish Anan
Delhi High Court · (2024) 12 DEL CK 0035
Constitution of India, 1950 — Article 226, 227, 311(2)Code of Criminal Procedure, 1973 — Section 41A, 160, 164(5)Indian Penal Code, 1860 — Section 120B, 201, 384, 506
High Courts11 Dec 2024Dismissed
Ranjita Betarbet Vs Subir Banerjee
Delhi High Court · (2024) 12 DEL CK 0034
Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 7 Rule 11(b)Maintenance and Welfare of Parents and Senior Citizens Act, 2008 — Section 22(1)
High Courts10 Dec 2024Allowed
Mir Singh (Through LRs) Vs Union Of India & Anr.
Delhi High Court · (2024) 12 DEL CK 2265
Land Acquisition Act, 1894-Section 4, 4(1), 6, 11, 12, 12(2), 17, 18, 23(1-A), 26, 28, 28A, 28A(1), 28A(2), 28A(3), 54, 18 to 28Constitution of India-Article 226, 132, 133, 136CPC-Section 11
High Courts10 Dec 2024Disposed Of
Piyush Dahiya Vs Delhi Sports School & Ors.
Delhi High Court · (2024) 12 DEL CK 2274
Delhi Sports University Act, 2019Delhi Sports University, Delhi [First] Statutes, 2021 ActRight to Information Act, 2005
High Courts10 Dec 2024Disposed Of
M/s Grandslam Developers Pvt Ltd Vs Akshay Gandhi Proprietor Of Praxis Design Solutions
Delhi High Court · (2024) 12 DEL CK 2260
Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 37(1)(a), 8, 8(1), 11, 11(6-A), 37Arbitration Act, 1940-Section 20
High Courts10 Dec 2024Disposed Of
Sri Ganesh Engineering Works Vs Northern Railway & Anr.
Delhi High Court · (2024) 12 DEL CK 1631
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), 30Arbitration and Conciliation (Amendment) Act, 2015-Sub-Section 12(5)Indian Stamp Act, 1899
High Courts10 Dec 2024Allowed
M/S. Weddingpark Hospitalities Pvt. Ltd. Vs Balesh Devi Bhadana & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12Indian Stamp Act, 1899