High Courts21 Nov 2024Dismissed
Union Of India & Anr. Vs Sh. Vivek Gupta & Ors.
Delhi High Court · (2024) 11 DEL CK 1921
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 970 of 6,586
High Courts21 Nov 2024Disposed Of
RK Mittal Vs Union Of India
Delhi High Court · (2024) 11 DEL CK 1894
Constitution of India-Article 226, 19, 21, 14, 136All India Services (Discipline and Appeal) Rules, 1969-Rule 9(2)Railways Claims Tribunal Act, 1987-Section 8(2)
High Courts21 Nov 2024Disposed Of
Mr. Rakesh Kumar Bhagat & Ors. Vs Guru Harkishan Public School & Ors.
Delhi High Court · (2024) 11 DEL CK 1893
Constitution of India-Article 12, 30, 30(1), 226Delhi School Education Act, 1973-Chapter IV, Section 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 18(3), 18(4), 18(5), 19, 24(3)Delhi School Education Rules, 1973-Rule 50, 121, 177, 180
High Courts21 Nov 2024Dismissed
Dr. Chayan Jain Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 11 DEL CK 1887
CCS (Leave) Rules
High Courts21 Nov 2024Dismissed
Sudhanshu Shekhar Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 11 DEL CK 1700
Constitution of India-Article 226
High Courts21 Nov 2024Disposed Of
Punjab National Bank Vs Pr. Commissioner Of Income Tax, Delhi - V
Delhi High Court · (2024) 11 DEL CK 1621
Income Tax Act, 1961-Section 260A, 45(2), 28, 48
High Courts21 Nov 2024Dismissed
Majestic Handicraft Private Limited Vs Dy. Commissioner Of Income Tax Circle -16(1) New Delhi
Delhi High Court · (2024) 11 DEL CK 1619
Income Tax Act, 1961-Sections 148A, 148A(b), 148A(c), 148A(d), 148, 143(1), 131(1A)Goods and Services Tax Act
High Courts21 Nov 2024Allowed
Imaging Solutions Pvt. Ltd. Vs Hughes Communications India Ltd.
Delhi High Court · (2024) 11 DEL CK 1578
Arbitration and Conciliation Act, 1996-Section 37, 34
High Courts21 Nov 2024Dismissed
Ajay Aggarwal (Since Deceased) Through His Lrs Vs M/s Britannia Industries Ltd
Delhi High Court · (2024) 11 DEL CK 0025
Limitation Act, 1963 — Section 5
High Courts21 Nov 2024Dismissed
Jain Cooperative Bank Ltd Vs BSA Citi Couriers Pvt. Ltd
Delhi High Court · (2024) 11 DEL CK 0024
Code of Civil Procedure, 1908 — Section 100, 116Evidence Act — Section 65B
High Courts20 Nov 2024
Indian Oil Corporation Ltd. Vs M/S Fiberfill Engineers
Delhi High Court · (2024) 11 DEL CK 2381
Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2), 34(2A), 11(6)Indian Partnership Act, 1932Indian Contract Act, 1872-Section 74, 73
High Courts20 Nov 2024Disposed Of
Rakesh Kumar Vs Union Of India Through General Manager Northern Railways & Anr.
Delhi High Court · (2024) 11 DEL CK 2320
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), IVth ScheduleArbitration and Conciliation (Amendment) Act, 2015-Section 12(5)
High Courts20 Nov 2024Dismissed
Dr. R.N. Gupta Technical Educational Society Through Its Chairman Shri Devendra Gupta & Anr. Vs M/s Intec Capital Ltd. Thr. Its Director
Delhi High Court · 2023 INSC 742
Arbitration and Conciliation Act, 1996-Section 34, 37(1)(c)Indian Evidence Act, 1872-Section 91, 92Income Tax Act-Section 269SS
High Courts20 Nov 2024Disposed Of
Apollo Supply Chain Pvt. Ltd. Vs M/s Jalan Transolutions (India) Ltd
Delhi High Court · (2024) 11 DEL CK 2326
Arbitration and Conciliation Act, 1996-Section 11, 8, 12, IVth ScheduleArbitration and Conciliation (Amendment) Act, 2015Stamp Act
High Courts20 Nov 2024Disposed Of
Snap On Tools Private Limited Vs MS Metrics Applications
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(4), 11(6), 12, IVth Schedule
High Courts20 Nov 2024Disposed Of
Vcare Technologies Pvt Ltd Vs Mr Nikhil Rai
Delhi High Court · (2024) 11 DEL CK 2331
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule
High Courts20 Nov 2024Disposed Of
M/s Soma New Towns Pvt Ltd. Vs M/s Vikas Buildmart Private Limited & Ors.
Delhi High Court · (2024) 11 DEL CK 2332
Arbitration and Conciliation Act, 1996-Section 11, 12, 17
High Courts20 Nov 2024Allowed
Navigators Logistics Ltd. Vs Kashif Qureshi & Ors.
Delhi High Court · (2024) 11 DEL CK 2257
Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI Rule 16, 14 Rule 2(2), Section 80Copyright Act, 1957-Section 17Contract Act, 1872-Section 27
High Courts20 Nov 2024Dismissed
Aktivortho Private Limited Vs Dilbagh Singh Sachdeva & Ors.
Delhi High Court · (2024) 11 DEL CK 2256
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 8, 34, 34(2)(b)(ii), 37
High Courts20 Nov 2024Dismissed
Sarabjeet Singh Vs Anup Sharma & Ors.
Delhi High Court · (2024) 11 DEL CK 2252
Specific Relief Act, 1963-Section 16(c)Code of Criminal Procedure, 1973-Section 156(3)