High Courts14 Nov 2024Dismissed
Indira Gandhi National Open University Vs Bhuvanesh Vyas
Delhi High Court · (2024) 11 DEL CK 0050
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 980 of 6,586
High Courts14 Nov 2024Dismissed
Balcorp Limited Vs M/s Ganga Ram Brij Mohan
Delhi High Court · (2024) 11 DEL CK 0049
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 8 Rules 1, Order 8 Rules 10, Order 30 Rule 1, Order 30 Rule 10Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts14 Nov 2024Dismissed
Vandana Sharma Vs Aman Mallick
Delhi High Court · (2024) 11 DEL CK 0048
Code of Civil Procedure, 1908 — Section 11, Order 12 Rule 6, Order 23 Rule 1, Order 23 Rule 1(4)Indian Succession Act, 1925 — Section 57, 213(2), 278
High Courts14 Nov 2024Allowed
Roshan Khan And Ors Vs Union Of India And Ors
Delhi High Court · (2024) 11 DEL CK 0047
Central Reserve Police Force Rules, 1955 — Rule 11(e)Central Civil Services (Revised Pay) Rules, 2016 — Rule 2(2)(vi), 2(2)(vii)
High Courts14 Nov 2024Allowed
C.S. Malik Vs Council Of Scientific & Industrial Research & Anr
Delhi High Court · (2024) 11 DEL CK 0046
Constitution of India, 1950 — Article 14, 19, 21, 226Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts14 Nov 2024Disposed Of
Vikas Kaushik & Anr Vs New Delhi Municipal Council & Ors
Delhi High Court · (2024) 11 DEL CK 0045
High Courts14 Nov 2024Dismissed
Kamla Nehru College Vs Inderjeet Singh & Anr. & Ors
Delhi High Court · (2024) 11 DEL CK 0044
Constitution of India, 1950 — Article 14
High Courts14 Nov 2024Dismissed
Govt Of Nct Of Delhi And Ors Vs Udal Singh
Delhi High Court · (2024) 11 DEL CK 0042
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5, 9(2), 11, 12(2)(a), 14, 16, 23
High Courts14 Nov 2024Allowed
Staff Selection Commission And Ors Vs Virendra Singh Rathore
Delhi High Court · (2024) 11 DEL CK 0041
Constitution of India, 1950 — Article 226
High Courts14 Nov 2024Disposed Of
Lalit Kumar Gupta Vs Mahesh Bansal
Delhi High Court · (2024) 11 DEL CK 0040
High Courts14 Nov 2024Allowed
Pabbar Giri @Vijay Vs Union Of India And Ors
Delhi High Court · (2024) 11 DEL CK 0039
Constitution of India, 1950 — Article 21, 22, 22(3)(b), 22(4)(a), 22(7)(c), 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 19, 20, 20(b)(ii)(C), 21, 23, 24, 25, 27A, 29, 37, 61, 85
High Courts14 Nov 2024Dismissed
M/s Nutri Shine Management Pvt. Ltd Vs Shri Shiv Ram And Ors
Delhi High Court · (2024) 11 DEL CK 0038
Delhi Shops and Establishments Act, 1954 — Section 21
High Courts13 Nov 2024Disposed Of
Mahalaxmi Electronics Vs M/s Xtreme Media Pvt Ltd
Delhi High Court · (2024) 11 DEL CK 2289
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6A), 7, 16, 8, 12, IV ScheduleArbitration and Conciliation (Amendment) Act, 2015Indian Stamp Act, 1899
High Courts13 Nov 2024Disposed Of
Accord Advertising Pvt Ltd & Anr. Vs Sm Finlease Ltd
Delhi High Court · (2024) 11 DEL CK 2294
Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 36, 37(2)(a), 37(2)(b)Code of Civil Procedure, 1908-Order XXXVIII Rule 5, 38 Rule 1, 38 Rule 2, 39 Rules 1 and 2
High Courts13 Nov 2024Disposed Of
Shri Kr Anand Vs New Delhi Municipal Council
Delhi High Court · (2024) 11 DEL CK 2297
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 11, 12, IVth ScheduleArbitration and Conciliation (Amendment) Act, 2015Indian Stamp Act, 1899
High Courts13 Nov 2024Disposed Of
M.V. Omni Projects (India) Ltd. Vs Union Of India Through Dy. Chief Engg., Northern Railway & Anr.
Delhi High Court · (2024) 11 DEL CK 2298
Arbitration and Conciliation Act, 1996-Section 11(6), 16, 12
High Courts13 Nov 2024Disposed Of
Aakash Educational Services Limited Vs Ravi Kant
Delhi High Court · (2024) 11 DEL CK 2305
Arbitration and Conciliation Act, 1996-Section 11(5), 9, 12, IVth ScheduleIndian Stamp Act, 1899
High Courts13 Nov 2024Disposed Of
Vardaan Synthetics Vs Pawan Traders
Delhi High Court · (2024) 11 DEL CK 2307
Arbitration and Conciliation Act, 1996-Section 11, 12, IVth Schedule
High Courts13 Nov 2024Disposed Of
Shri Inder Mohan Bhambri & Ors. Vs MS Landmark Apartments Private Limited
Delhi High Court · (2024) 11 DEL CK 2308
Arbitration and Conciliation Act, 1996-Section 11, 12