High Courts07 Oct 2024Dismissed
Union Of India & Ors. Vs Mahesh Kumar Bharti
Delhi High Court · (2024) 10 DEL CK 1577
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 129 of 565
High Courts07 Oct 2024Disposed Of
Sh. Rajesh Kumar Gupta Vs Sh. Rajender & Ors.
Delhi High Court · (2024) 10 DEL CK 1556
Arbitration and Conciliation Act, 1996-Section 11(5), 11, 8, 11(6-A), 12(2)Arbitration Act, 1940
High Courts07 Oct 2024Dismissed
Shri Raj Kumar Vs Shri Anish Dayal Singh & Ors
Delhi High Court · (2024) 10 DEL CK 0045
Contempt of Courts Act, 1971 — Section 12
High Courts07 Oct 2024Disposed Of
Palka Dhingra & Ors Vs Bank Of Baroda & Ors
Delhi High Court · (2024) 10 DEL CK 0044
High Courts07 Oct 2024Allowed
Munija & Ors Vs Union Of India
Delhi High Court · (2024) 10 DEL CK 0042
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 2(29), 123(c), 124AMotor Vehicles Act, 1988 — Section 163A
High Courts07 Oct 2024Disposed Of
M/s Nimbit Buildcon Pvt Ltd Vs Malini Sehgal
Delhi High Court · (2024) 10 DEL CK 0041
Contempt of Courts Act, 1971 — Section 2(b), 10, 11, 12, 20, 23Limitation Act, 1963 — Section 14
High Courts07 Oct 2024Dismissed
Mohinder Singh Randhawa (Giani) Vs S. Padmanabhan
Delhi High Court · (2024) 10 DEL CK 0040
Contempt of Courts Act, 1971 — Section 11, 12
High Courts07 Oct 2024Dismissed
M/s A.B. Creations & Anr Vs M/s Bhan Textiles Pvt. Ltd
Delhi High Court · (2024) 10 DEL CK 0039
Code of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 37Companies Act, 2013 — Section 248, 248(1), 248(2), 248(3), 248(4), 248(5), 248(6), 248(7), 248(8), 250Companies Act, 1956 — Section 433(e), 560(6)
High Courts07 Oct 2024Allowed
St. Stephan College Vs Vikash Gupta And Ors
Delhi High Court · (2024) 10 DEL CK 0038
Contempt of Courts Act, 1971 — Section 12
High Courts07 Oct 2024Disposed Of
Parima Vinocha Vs Sona Sharma
Delhi High Court · (2024) 10 DEL CK 0037
High Courts07 Oct 2024Allowed
Pushpender @ Pushi Vs State Of Delhi And Anr
Delhi High Court · (2024) 10 DEL CK 0036
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 302
High Courts07 Oct 2024Allowed
Sumit Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0035
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 120B, 201, 302
High Courts07 Oct 2024Allowed
Aman Vs State Of Delhi And Anr
Delhi High Court · (2024) 10 DEL CK 0034
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 109, 323, 342, 363, 365, 366A, 376, 506
High Courts07 Oct 2024Allowed
Monu @ Vinesh Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0033
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27
High Courts07 Oct 2024Allowed
Bhupender @ Rohit Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0032
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 201, 302, 364, 365
High Courts07 Oct 2024Disposed Of
M/s Saipem Triune Engineering Pvt. Ltd Vs Indian Oil Petronas Pvt Ltd
Delhi High Court · (2024) 10 DEL CK 0031
Constitution of India, 1950 — Article 142Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Limitation Act, 1963 — Section 137
High Courts07 Oct 2024Allowed
State (Nct Of Delhi) Vs Naresh Kumar
Delhi High Court · (2024) 10 DEL CK 0030
Indian Penal Code, 1860 — Section 279, 304A
High Courts07 Oct 2024Disposed Of
Sh Rajesh Kumar Gupta Vs Sh Rajender & Ors
Delhi High Court · (2024) 10 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6A), 12(2)
High Courts07 Oct 2024Dismissed
Kartar Singh Kochhar Vs ICICI Bank Ltd
Delhi High Court · (2024) 10 DEL CK 0011
Transfer of Property Act, 1882 — Section 105, 106
High Courts04 Oct 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · 2024 INSC 465
Constitution of India-Article 21, 21A, 14, 15(3)New Drugs and Clinical Trial Rules, 2019-Rule 86, 101Rights of Persons with Disabilities Act, 2016-Section 86, 2(zc), 31, 17(g)