High Courts10 Dec 2024Disposed Of
Exxonmobil Lubricants Private Limited Vs Asha Automine Private Limited
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 3, 12, IV Schedule
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 938 of 6,586
High Courts10 Dec 2024Disposed Of
Giriraj Maheswari Vs Delhi Urban Shelter Improvement Board
Delhi High Court · (2024) 12 DEL CK 1652
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts10 Dec 2024Disposed Of
Rajesh Garg Vs Somnath Aggarwal & Anr.
Delhi High Court · (2024) 12 DEL CK 1653
Arbitration and Conciliation Act, 1996-Section 29A, 29A(3), 14, 15
High Courts10 Dec 2024Dismissed
Smt. Samta Vs Sh. Sudeepak Kumar Rajan & Ors.
Delhi High Court · (2024) 12 DEL CK 1709
Income Tax Act, 1961Hindu Succession Act, 1956-Section 6, 8Code of Civil Procedure-Order VI Rule 4, VII Rule 11(a)
High Courts10 Dec 2024Disposed Of
M/S Mega Overseas Pvt Ltd Vs Rahul Goel
Delhi High Court · (2024) 12 DEL CK 1730
High Courts10 Dec 2024Dismissed
Mohd. Irfan Vs Hasan Mian Since Deceased Through His Legal Heirs & Anr.
Delhi High Court · (2024) 12 DEL CK 1819
Code of Civil Procedure-Order XII Rule 6, XII Rule 1, X Rule 1, VIII Rules 3 and 4, VII Rule 7Transfer of Property Act, 1882-Section 106Delhi Rent Control Act
High Courts10 Dec 2024Disposed Of
Madan Pal Gupta & Anr. Vs Maya Devi & Anr.
Delhi High Court · (2024) 12 DEL CK 1880
Letters Patent of Lahore-Clause 10Delhi High Courts Act, 1996-Section 10Delhi Land Reforms Act, 1954-Section 55, 36, 63, 185, 64, 33
High Courts10 Dec 2024Dismissed
M/s. Worlds Window Wardha Infrastructure Pvt Ltd Vs M/s. Honey Overseas Through Proprietor
Delhi High Court · (2024) 12 DEL CK 1890
CPC-Order IX Rule 4Limitation Act 1963-Article 122 of the Schedule
High Courts10 Dec 2024Disposed Of
Vikesh Kumar Singh Vs Director General Central Industrial Security Force & Ors.
Delhi High Court · (2024) 12 DEL CK 1891
Constitution of India-Article 226CISF Act, 1968-Section 14CISF Rules, 2001-Rule 14, 36, 41
High Courts10 Dec 2024Disposed Of
Anuraag Jasraaj Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1903
Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 14, 12
High Courts10 Dec 2024Allowed
M/s. Omaxe New Chandigarh Developers Pvt. Ltd. Vs M/s. Flyboy Aviation Pvt. Ltd.
Delhi High Court · (2024) 12 DEL CK 1908
Arbitration and Conciliation Act, 1996-Section 34, 34(3)
High Courts10 Dec 2024
Societe Des Produits Nestle S A Vs The Registrar Of Trade Marks
Delhi High Court · (2024) 12 DEL CK 1947
Trade Marks Act, 1999-Section 91, 9(1)(b), 11(1)Trade Marks Rules, 2017-Rule 156
High Courts10 Dec 2024Dismissed
Union Of India Vs Smt. Kanwaljit Deol & Anr.
Delhi High Court · (2024) 12 DEL CK 1955
Constitution of India-Article 226Indian Police Service (Pay) Rules, 2007-Rule 10, Schedule IIIncome Tax Act, 1961-Section 32(2)
High Courts10 Dec 2024Disposed Of
Parvez Ahmed Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 12 DEL CK 2012
High Courts10 Dec 2024Dismissed
Amarjit Singh Chhabra (A.S. Chhabra) Vs Food Corporation Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 2004
Constitution of India-Article 14Food Corporation Act, 1964
High Courts10 Dec 2024Allowed
Ex Swr Rohtash Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 2054
Pension Regulation for the Army revised edition, 1987-Regulation 595
High Courts10 Dec 2024Dismissed
Union Of India Vs Enkay Enterprises
Delhi High Court · (2024) 12 DEL CK 2064
Arbitration and Conciliation Act, 1996-Section 34, 34(3), Proviso to Section 34(3)
High Courts10 Dec 2024Disposed Of
Sh. Rohit Vs Union Of India & Ors
Delhi High Court · (2024) 12 DEL CK 2066
High Courts10 Dec 2024Partly Allowed
Sneh Biotech Private Limited Vs Flebo.In Private Limited
Delhi High Court · (2024) 12 DEL CK 2067
Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11
High Courts10 Dec 2024Allowed
SBI General Insurance Company Limited Vs Smt Abida Alam & Ors.
Delhi High Court · (2024) 12 DEL CK 2194
Motor Vehicles Act, 1988-Section 173, 166/140, 163-A, 163-A (3), Second ScheduleIndian Penal Code, 1860-Sections 279/304AMinimum Wages Act, 1948