COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 111 of 565

High Courts21 Oct 2024Dismissed

Custodian Of Evacuee Property Vs Shri Jaswant Singh Narag Since Deceased Through His Lrs Smt. Dalbir Narag & Ors.

Delhi High Court · (2024) 10 DEL CK 1460

Letters Patent Act, 1866-Clause XEvacuee Interest (Separation) Act, 1951-Section 15Land Acquisition Act, 1894-Section 4

High Courts21 Oct 2024Disposed Of

Madhya Pradesh State Electricity Board Vs UOI & Ors

Delhi High Court · (2024) 10 DEL CK 0135

Constitution of India, 1950 — Article 131State of Madhya Pradesh under the Madhya Pradesh Reorganisation Act, 2000 — Section 58, 75, 75(2)

High Courts21 Oct 2024Disposed Of

Sanjeev Kumar Vs State

Delhi High Court · (2024) 10 DEL CK 0134

Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 479Code of Criminal Procedure, 1973 — Section 436A, 439

High Courts21 Oct 2024Disposed Of

Sanjay Singhania (Deceased) Through Lrs Vs Madhu Vyas

Delhi High Court · (2024) 10 DEL CK 0133

Constitution of India, 1950 — Article 227

High Courts21 Oct 2024Disposed Of

Shri Rohit Bodhraja & Anr Vs Avtar Kumar Grover & Ors

Delhi High Court · (2024) 10 DEL CK 0132

Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(e), 25B

High Courts21 Oct 2024Disposed Of

Sanjay Malik Vs Neeru Malik

Delhi High Court · (2024) 10 DEL CK 0131

High Courts21 Oct 2024Disposed Of

Ethiopian Airlines Vs Nitin Dewan

Delhi High Court · (2024) 10 DEL CK 0130

High Courts21 Oct 2024Disposed Of

Amarjeet Singh @ Pummy Vs M/s Jaina Properties Pvt. Ltd. And Ors

Delhi High Court · (2024) 10 DEL CK 0129

High Courts21 Oct 2024Disposed Of

M/s Anglian Finvest Private Limited Vs M/s Electrev Mobility Private Limited

Delhi High Court · (2024) 10 DEL CK 0128

High Courts21 Oct 2024Disposed Of

Neeraj Mittal Vs Subhash Sachdeva & Ors

Delhi High Court · (2024) 10 DEL CK 0127

High Courts21 Oct 2024Dismissed

Anju Bala Vs Municipal Corporation Of Delhi & Ors

Delhi High Court · (2024) 10 DEL CK 0126

Constitution of India, 1950 — Article 338

High Courts21 Oct 2024Disposed Of

Jagjiwan Coop Group Housing Society Ltd Vs Registrar Of Cooperative Societies & Ors

Delhi High Court · (2024) 10 DEL CK 0125

Limitation Act, 1963 — Article 136Delhi Co Operative Societies Act, 2003 — Section 37Delhi Cooperative Societies Rule 1973 — Rule 140(1)

High Courts21 Oct 2024Dismissed

Union Of India Vs Ms Krishna Constructions Company

Delhi High Court · (2024) 10 DEL CK 0124

Contract Act, 1872 — Section 73, 74Arbitration and Conciliation Act, 1996 — Section 34

High Courts21 Oct 2024Disposed Of

Akash Tanwar Vs State Of Delhi & Ors

Delhi High Court · (2024) 10 DEL CK 0123

Constitution of India, 1950 — Article 19(1)(a), 19(1)(d), 19(2), 32, 142, 226, 226(2)Code of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 153A, 153B, 505(1), 505(2)

High Courts21 Oct 2024Disposed Of

Sandeep Raina Vs Sachin Sharma

Delhi High Court · (2024) 10 DEL CK 0122

Code of Civil Procedure, 1908 — Order 12 Rule 6

High Courts21 Oct 2024Disposed Of

Jasbir Kaur & Anr Vs Mr Ravinder Singh Alias Ravinder Malik & Ors

Delhi High Court · (2024) 10 DEL CK 0121

Constitution of India, 1950 — Article 226

High Courts21 Oct 2024Disposed Of

Sweta Pradip Popat Vs Larsen And Turbo Ltd

Delhi High Court · (2024) 10 DEL CK 0120

Constitution of India, 1950 — Article 227

High Courts21 Oct 2024Disposed Of

Saroj Gupta Vs State (Government Of Nct Of Delhi)

Delhi High Court · (2024) 10 DEL CK 0119

High Courts21 Oct 2024Disposed Of

Deepak Nijhawan Vs Shivani Arora

Delhi High Court · (2024) 10 DEL CK 0118

Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Arbitration and Conciliation Act, 1996 — Section 9

High Courts21 Oct 2024Disposed Of

Amrit Lal Agnihotri Vs Sushil Kumar Verma

Delhi High Court · (2024) 10 DEL CK 0117

Code of Civil Procedure, 1908 — Order 7 Rule 11