High Courts21 Nov 2024Disposed Of
Bharti Airtel Limited Vs HRD Relationship Marketing Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 2338
Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 3, 12, IVth Schedule
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 969 of 6,586
High Courts21 Nov 2024Dismissed
Union Of India Vs M/S S. S. Engineers
Delhi High Court · (2024) 11 DEL CK 2339
Arbitration and Conciliation Act, 1996-Section 34(3)
High Courts21 Nov 2024Disposed Of
M/s Eskag Sanjeevani Pvt Ltd Vs Janakpuri Super Specialty Hospital Society
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6)Indian Stamp Act, 1899
High Courts21 Nov 2024Disposed Of
M/S Bharat Rail Automations Pvt Ltd Vs Northern Railway & Anr.
Delhi High Court · (2024) 11 DEL CK 2344
Arbitration and Conciliation Act, 1996-Section 29A (4), 14, 15
High Courts21 Nov 2024Disposed Of
V B Engineers Vs Dr Ram Manohar Lohia Hospital & Anr.
Delhi High Court · (2024) 11 DEL CK 2242
Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 7, 7(1), 7(2), 7(3)
High Courts21 Nov 2024Allowed
Messrs. Rasoi Canteen And Caterer Vs Atma Ram Sanatan Dharma College & Anr
Delhi High Court · (2024) 11 DEL CK 2196
Constitution of India, 1950-Article 226, 227
High Courts21 Nov 2024Dismissed
Jain Cooperative Bank Ltd Vs BSA Citi Couriers Pvt. Ltd.
Delhi High Court · (2024) 11 DEL CK 2173
Civil Procedure Code, 1908-Section 116, 100Indian Evidence Act-Section 65B
High Courts21 Nov 2024Dismissed
Ajay Aggarwal (Since Deceased) Through His Lrs & Ors. Vs M/s Britannia Industries Ltd
Delhi High Court · (2024) 11 DEL CK 2160
Limitation Act-Section 5
High Courts21 Nov 2024Allowed
HCL Infosystems Ltd. Vs Commissioner Of State Tax & Anr.
Delhi High Court · (2024) 11 DEL CK 2118
Central Goods and Services Tax Act, 2017-Section 73, 160, 87Income Tax Act, 1961-Section 292B, 170, 147, 148, 143(2), 171, 41(1), 139(1), 133A, 132, 132(4), 153A, 142Companies Act, 1956-Section 391, 394, 394(2), 481
High Courts21 Nov 2024Disposed Of
Dhirendra Kumar Pandey Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2071
Indian Penal Code, 1860-Sections 420, 467, 468, 471, 120B
High Courts21 Nov 2024Disposed Of
Abhijit Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2068
Central Civil Services (Extraordinary Pension) Rules, 2023
High Courts21 Nov 2024Dismissed
Vimlesh Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2067
Constitution of India-Article 12
High Courts21 Nov 2024Disposed Of
Sonaji Shridhar Gaikwad Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2066
High Courts21 Nov 2024Dismissed
Vikas Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 2064
High Courts21 Nov 2024Allowed
Millennium & Copthorne International Limited Vs CS Boutique Hotel Private Limited & Ors.
Delhi High Court · (2024) 11 DEL CK 2021
Code of Civil Procedure, 1908-Order XIII-A, Rule 3 of Order XIIIACommercial Court Act, 2015Delhi High Court (Original Side) Rules, 2018-Rule 3
High Courts21 Nov 2024Dismissed
H. S. Oberoi Buildtech Pvt. Ltd. & Ors. Vs M/S MSN Woodtech
Delhi High Court · (2024) 11 DEL CK 1985
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 138(b), 138(c), 141, 142, 142(1), 142(b), 145
High Courts21 Nov 2024
Deepak Alias Gaurav Vs The State Govt Of NCT Delhi
Delhi High Court · (2024) 11 DEL CK 1982
Bhartiya Nagarik Suraksha Sanhita, 2023-Section 483Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34
High Courts21 Nov 2024Allowed
Govt Of NCT Delhi & Ors. Vs Arun Singh Bhatti
Delhi High Court · (2024) 11 DEL CK 1901
Constitution of India-Article 226General Reserve Engineer Force Group C and Group D Recruitment Rules, 1982
High Courts21 Nov 2024Allowed
Ravinder Kumar Vs Govt. Of NCT Delhi Through Chief Secretary & Ors.
Delhi High Court · (2024) 11 DEL CK 1910
Haryana Civil Service (Judicial Branch) and Haryana Superior Judicial Service Revised Pay Rules, 2001
High Courts21 Nov 2024Allowed
Nem Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 11 DEL CK 1919