High Courts09 Dec 2024Disposed Of
Fateh Chand Vs Sh. Ashwani Kumar & Ors
Delhi High Court · (2024) 12 DEL CK 0022
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 944 of 6,586
High Courts09 Dec 2024Disposed Of
Y K Gupta And Co Vs Capri Global Capital Ltd
Delhi High Court · (2024) 12 DEL CK 0021
High Courts09 Dec 2024Disposed Of
B.P. Singh (Through Pairokar) Vs Central Bureau Of Investigation
Delhi High Court · (2024) 12 DEL CK 0020
Bharatiya Nagarik Suraksha Sanhita 2023 — Section 430, 528Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120B, 420
High Courts09 Dec 2024Dismissed
Railtel Corporation Of India Limited Vs Primatel Fibcom Limited
Delhi High Court · (2024) 12 DEL CK 0017
Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 11, 11(6), 16, 16(2), 16(3), 19, 23, 34, 37, 37(2)(a)Limitation Act, 1963 — Section 5
High Courts09 Dec 2024Disposed Of
Yashpal Vs Neelam Sethi Through Lrs
Delhi High Court · (2024) 12 DEL CK 0016
High Courts09 Dec 2024Allowed
Prashant Luthra Vs State & Anr
Delhi High Court · (2024) 12 DEL CK 0015
Code of Criminal Procedure, 1973 — Section 161, 164, 212, 227, 228Indian Penal Code, 1860 — Section 323, 328, 375, 376, 377, 493, 506, 506I, 509
High Courts09 Dec 2024Dismissed
Sapna & Anr Vs Shivesh Garg
Delhi High Court · (2024) 12 DEL CK 0014
Code of Civil Procedure, 1908 — Order 37, Order 37 Rule 3, Order 37 Rule 3(5), Order 43 Rule 1(w)
High Courts09 Dec 2024Dismissed
Prof Ram Prakash Through Lr Vs Sheikh Nasim Ahmed
Delhi High Court · (2024) 12 DEL CK 0013
Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 7(1), 14(1)(g), 20, 20(3), 38
High Courts09 Dec 2024Allowed
Thread And Needles And Anr Vs Canara Bank And Anr
Delhi High Court · (2024) 12 DEL CK 0012
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 171Transfer of Property Act 1882 — Section 58, 59, 60
High Courts06 Dec 2024Disposed Of
Draka Comteq B.V Vs The Controller Of Patents, Designs And Trademarks
Delhi High Court · (2024) 12 DEL CK 2268
Patents Act, 1970-Section 117A, 2(1)(j), 2(1)(ja), 15Tribunals Reforms (Rationalization And Conditions Of Service) Ordinance, 2021
High Courts06 Dec 2024Disposed Of
The Oriental Insurance Co. Ltd. Vs Smt. Shanno & Ors.
Delhi High Court · (2024) 12 DEL CK 2258
Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 304-A
High Courts06 Dec 2024Disposed Of
Bansal Construction Co. Vs Union Of India
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5)Arbitration and Conciliation (Amendment) Act, 2015-Sub-Section 12(5)
High Courts06 Dec 2024Disposed Of
M/S Reinforced Earth India Pvt Ltd Vs RK Infracorp Private Limted & Anr.
Delhi High Court · (2024) 12 DEL CK 1635
Arbitration and Conciliation Act, 1996-Section 11(5), 12, Fourth ScheduleIndian Stamp Act, 1899
High Courts06 Dec 2024Disposed Of
Sh Naresh Rohilla Vs M/S Larsen And Toubro Ltd.
Delhi High Court · (2024) 12 DEL CK 1639
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts06 Dec 2024Allowed
Nitin Saxena Vs Amit Saxena
Delhi High Court · (2024) 12 DEL CK 1703
Code of Civil Procedure, 1908-Order VII Rule 11 (a) and (d)Limitation Act, 1963-Articles 58, 59; Section 17Indian Contract Act, 1872-Sections 10, 25
High Courts06 Dec 2024Disposed Of
Jagmohan Mehra Since Deceased Thru LR Ajay Mehra Vs Trilochan Singh Bawa & Anr.
Delhi High Court · (2024) 12 DEL CK 1728
High Courts06 Dec 2024Disposed Of
Manmohan & Anr. Vs Rajinder Pal & Anr.
Delhi High Court · (2024) 12 DEL CK 1731
High Courts06 Dec 2024Disposed Of
Abbott Products Operations AG & Anr. Vs Atlantis Formulations Private Limited & Ors.
Delhi High Court · (2024) 12 DEL CK 1755
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151, VIII Rule 10
High Courts06 Dec 2024Disposed Of
Charu Pillani Vs M/s. Frankfinn Aviation Services Pvt. Ltd.
Delhi High Court · (2024) 12 DEL CK 1764
CrPC-Section 482Negotiable Instruments Act, 1938-Section 138, 141
High Courts06 Dec 2024Dismissed
Tej Kishen & Ors. Vs UOI & Ors.
Delhi High Court · (2024) 12 DEL CK 1826
Public Premises (Eviction of Unauthorised Occupants) Act, 1971Right to Information Act, 2005Constitution of India-Article 21, 14