COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 977 of 6,586

High Courts18 Nov 2024Disposed Of

Union Of India Vs Commissioner Of North Delhi Municipal Corporation & Anr.

Delhi High Court · (2024) 11 DEL CK 1702

Railways Act, 1989-Section 19, 19(2)Indian Railways Code for the Engineering Department-Clause 1851Constitution of India-Article 32, 226, 227, 136

High Courts18 Nov 2024Dismissed

Union Of India & Anr. Vs M/S Ahluwalia Contracts (India) Ltd

Delhi High Court · (2024) 11 DEL CK 1674

Arbitration & Conciliation Act, 1996-Section 11(6), 28(1), 28(3), 31(3), 34, 34(2), 75, 81

High Courts18 Nov 2024Dismissed

Shri Prabhat Kamal Gupta Vs Shri Ashok Kamal Gupta

Delhi High Court · (2024) 11 DEL CK 1673

CPC, 1908-Section 151Registration Act-Section 17(2)

High Courts18 Nov 2024Dismissed

Abdus Samad & Anr. Vs Principal District And Sessions Judge South

Delhi High Court · (2024) 11 DEL CK 1667

Constitution of India-Article 226Saket District Court Lawyers’ Chamber (Allotment and Occupancy) Rules, 2010-Rule 9

High Courts18 Nov 2024Dismissed

Hitabhilashini Sharma Vs OJ Kumar Sharma & Ors.

Delhi High Court · (2024) 11 DEL CK 1666

CPC-Order VII Rule 11 (C) & (D), VII Rule 11, 10, VIII Rule 1A(3)

High Courts18 Nov 2024Dismissed

Shri Inderjeet Singh Bindra Vs Smt Ramesh Kumari & Ors.

Delhi High Court · (2024) 11 DEL CK 1664

CPC-Order VI Rule 17, VII Rule 11Specific Relief Act, 1963-Section 34, 31Limitation Act, 1963-Article 59, Section 27, 3

High Courts18 Nov 2024Disposed Of

Muzaffar Ahmad & Anr. Vs Union Of India & Anr.

Delhi High Court · (2024) 11 DEL CK 1585

High Courts18 Nov 2024Dismissed

M/S Chibba Agro Pvt Ltd Vs Narender Kumar Gupta

Delhi High Court · (2024) 11 DEL CK 1584

Civil Procedure Code, 1908-Section 96Commercial Courts Act, 2015-Section 12ALegal Services Authorities Act, 1987

High Courts18 Nov 2024Allowed

Manoj Kumar Vs Govt. Of Nctd Through The Commissioner Of Police And Ors

Delhi High Court · (2024) 11 DEL CK 0035

High Courts18 Nov 2024Dismissed

Anita Gupta Sharma Vs Chamber Allotment Committee And Others

Delhi High Court · (2024) 11 DEL CK 0034

Code of Civil Procedure, 1908 — Section 151

High Courts18 Nov 2024Dismissed

M/s BPL Limited Vs M/s Morgan Securities & Credits Pvt. Ltd

Delhi High Court · (2024) 11 DEL CK 0033

Code of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Limitation Act, 1963 — Section 19Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34, 34(2), 37, 37(1)(b)

High Courts18 Nov 2024Disposed Of

Nongothombam Herojit Meitei Vs Union Of India And Anr

Delhi High Court · (2024) 11 DEL CK 0032

Constitution of India, 1950 — Article 14, 226

High Courts14 Nov 2024Disposed Of

Techno Global Services Private Limited Vs GAIL (India) Limited

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Part III, Section 11(6), 21, 11, 11(6A), 16, 8, 12, 9, 17Arbitration and Conciliation (Amendment) Act, 2015Indian Stamp Act, 1899

High Courts14 Nov 2024Disposed Of

Techno Global Services Private Limited Vs GAIL India Limited & Anr.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 11(6A), 16, 8, 9, 12, 17Arbitration and Conciliation (Amendment) Act, 2015Indian Stamp Act, 1899

High Courts14 Nov 2024Disposed Of

Moneywise Financial Services Pvt Ltd. Vs Anand Tyres Through Its Proprietor Smt Veenu Devinder Singh Anand & Anr.

Delhi High Court · (2024) 11 DEL CK 2311

Arbitration and Conciliation Act, 1996-Section 11, 21, 16Provincial Insolvency Act, 1920

High Courts14 Nov 2024Disposed Of

Moneywise Financial Services Pvt Ltd. Vs Aggarwal Granites Through Its Proprietor Mohan Lal Gupta & Ors.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11, 12, IVth Schedule

High Courts14 Nov 2024Disposed Of

M/S Mantarav Pvt Ltd. Vs M/S Electrip Pvt Ltd.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth ScheduleMSME Act, 2006

High Courts14 Nov 2024Disposed Of

Bhayana Builders Private Limited Vs Chintels India Private Limited

Delhi High Court · (2024) 11 DEL CK 2314

Arbitration and Conciliation Act, 1996-Section 11(6), 21

High Courts14 Nov 2024Dismissed

Sharad Gupta Vs Sudershan Gupta & Anr.

Delhi High Court · (2024) 11 DEL CK 2272

Hindu Succession Act, 1956-Section 14(2), 14(1), 14Code of Civil Procedure, 1908-Order VII Rule 11(a)

High Courts14 Nov 2024Disposed Of

Aurobindo Realty And Infrastructure Private Limited KMC Constructions Limited Consortium Vs National Highways Authority Of India

Delhi High Court · (2024) 11 DEL CK 2270

Prevention of Money Laundering Act, 2002