High Courts09 Oct 2024Disposed Of
Union Of India Vs Shri Waryam Mast & Ors.
Delhi High Court · (2024) 10 DEL CK 2169
Contempt of Courts Act
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 123 of 565
High Courts09 Oct 2024Allowed
Delhi Police Vs Mukesh Chand Yadav
Delhi High Court · (2024) 10 DEL CK 2171
Central Civil Services (Leave) Rules, 1972-Rule 92, 9(1), 9
High Courts09 Oct 2024Dismissed
Smt. Sumita Marwah Vs Mr. Vikas Vij & Ors.
Delhi High Court · (2024) 10 DEL CK 1633
CPC-Order XXIII, Rule 1 (3) and (4)
High Courts09 Oct 2024
Teena Rana Vs Sh. Naresh Kumar & Ors
Delhi High Court · (2024) 10 DEL CK 0051
Contempt of Courts Act, 1971 — Section 11, 12
High Courts09 Oct 2024Disposed Of
Girish Kapoor & Anr Vs Roop Kishore Rastogi
Delhi High Court · (2024) 10 DEL CK 0050
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(b)
High Courts09 Oct 2024Allowed
Santosh Kumari Vs Rohit Gulati
Delhi High Court · (2024) 10 DEL CK 0049
Code of Civil Procedure, 1908 — Section 96Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 380
High Courts08 Oct 2024
Shri Siddhi Vinayak Medical College And Hospital Sambhal U.P. Run By Shri Siddhi Vinayak Trust Under PPP Model With The Govt, Of U.P Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 2280
NMC Act, 2019-Section 28(5), 28(6)Constitution of India-Article 19(1)(g), 226, 226(1), 226(1A), 226(2), 227Code of Civil Procedure, 1908-Section 20, 20(c), Order 1 Rule 10(2)
High Courts08 Oct 2024Allowed
Sunil Kumar Jain Vs Dinesh Bhatia
Delhi High Court · (2024) 10 DEL CK 1957
Delhi Rent Control Act, 1958-Section 14, 14(1)(e), 14(7), 14-A, 14-B, 14-C, 14-D, 19, 25-B, 25-B(4), 25-B(5), 25-B(6), 25-B(7), 25-B(8), Chapter III-A
High Courts08 Oct 2024Dismissed
Uttam Tagaray Vs Central Bureau Of Investigation
Delhi High Court · (2024) 10 DEL CK 1958
Prevention of Corruption Act, 1988-Section 19, 19(1), 13(1)(a), 13(2)Code of Criminal Procedure, 1973-Section 197, 482, 161, 156(1), 155(2)Indian Penal Code-Section 420, 409, 468, 741, 471, 120-B
High Courts08 Oct 2024Disposed Of
Shree Shyam Enterprises Vs Delhi Tourism And Transportation Development Corporation Ltd.
Delhi High Court · (2024) 10 DEL CK 1819
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth Schedule
High Courts08 Oct 2024Disposed Of
Shree Shyam Enterprises Vs Delhi Tourism And Transportation Development Corporation Ltd.
Delhi High Court · (2024) 10 DEL CK 1825
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth Schedule
High Courts08 Oct 2024Disposed Of
Kanbe Water Tech Private Limited Vs Domus Greens Private Limited & Anr.
Delhi High Court · (2024) 10 DEL CK 1831
Arbitration and Conciliation Act, 1996-Section 11 (6), 21, 11, 12, Fourth Schedule
High Courts08 Oct 2024Dismissed
Mohan Singh Vs Vishan Dass Narang
Delhi High Court · (2024) 10 DEL CK 1886
Delhi Rent Control Act, 1958-Section 25B, 25B(2), 25B(3)(a), 25B(3)(b), 25B(4), 25B(5), 25B(8), 14(1)(e), 50, Schedule III, Third Schedule
High Courts08 Oct 2024Dismissed
M/s Adams International Exports (P) Ltd & Anr Vs Vishan Dass Narang
Delhi High Court · (2024) 10 DEL CK 1887
Delhi Rent Control Act, 1958-Section 14(1)(e), 25B, 25B(2), 25B(3)(a), 25B(3)(b), 25B(4), 25B(5), 25B(8), 50, Schedule III
High Courts08 Oct 2024Allowed
ITC Limited Vs Arpita Agro Products Pvt Ltd & Ors.
Delhi High Court · (2024) 10 DEL CK 1920
Civil Procedure Code, 1908-Order XXXIX rules 1 & 2, XXXIX rule 4, XXXI rules 1 & 2, XXXXI rule 4Companies Act, 2013Commercial Courts Act, 2015-Section 12A
High Courts08 Oct 2024Dismissed
Good Year Security Services (R) Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1934
Employees' State consistent Insurance (Central) Rules, 1950-Rule 2 (1B)
High Courts08 Oct 2024Dismissed
Veena Jain Vs City Union Bank Limited & Ors.
Delhi High Court · (2024) 10 DEL CK 1948
Constitution of India-Articles 226 & 227SARFAESI Act, 2002-Section 13, 13(2), 14, 18
High Courts08 Oct 2024Dismissed
Nisha Malhotra & Ors. Vs Naman Sharma & Ors.
Delhi High Court · (2024) 10 DEL CK 1954
Letters Patent Act, 1866-Clause XCode of Civil Procedure, 1908-Section 151, Order VI Rule 16(c), VIII Rule 9, VI Rule 15(4)Bharatiya Nyaya Sanhita, 2023-Sections 227, 229
High Courts08 Oct 2024Disposed Of
State Vs Manpal & Ors.
Delhi High Court · (2024) 10 DEL CK 2271
Indian Penal Code, 1860-Sections 34, 323, 341, 354, 376, 376(2)(g), 511Code of Criminal Procedure, 1973-Section 161, 164, 378, 378(3)