COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 134 of 565

High Courts03 Oct 2024Dismissed

Shankar & Ors. Vs State Of Nct Of Delhi

Delhi High Court · (2024) 10 DEL CK 1722

Code of Criminal Procedure, 1973-Section 439, 82, 161IPC-Sections 302, 307, 34, 120B, 308, 304, 324, 377, 506, 279, 337, 489B, 489CArms Act-Sections 27, 54, 59, 25

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High Courts03 Oct 2024Disposed Of

Ashish Kumar Vs State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 10 DEL CK 1727

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 34

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High Courts03 Oct 2024Dismissed

Union Of India & Ors. Vs Suresh Kumar Meena

Delhi High Court · (2024) 10 DEL CK 1803

Constitution of India-Article 226

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High Courts03 Oct 2024Disposed Of

Landmark Property Development And Company Ltd. & Ors. Vs Ansal Properties & Infrastructure Ltd. & Ors.

Delhi High Court · (2024) 10 DEL CK 1680

Code of Civil Procedure, 1908-Section 47, 151, Order XXI Rule 1, XXI Rule 2, XXI Rule 2(2), XXI Rule 2(3), XXI Rule 2A, XXI Rule 3Limitation Act, 1963-Section 5, Article 125, 137, 174, 181Arbitration and Conciliation Act, 1996-Section 9, 34, 36, 36(1), 43

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High Courts03 Oct 2024Dismissed

Rajat Dilwali Vs Rajesh Kumar Singh & Anr.

Delhi High Court · (2024) 10 DEL CK 1629

Code of Civil Procedure, 1908-Order XXXVII Rule 2(3), XXXVII Rule 3(1), III, XXXVII Rule 3(7), XXXVII Rule 2(2)DHC Rules-Chapter V Rule 1

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High Courts03 Oct 2024Dismissed

Master Eklavya Kochhar & Ors. Vs Bal Bharati Public School & Ors.

Delhi High Court · (2024) 10 DEL CK 1630

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High Courts03 Oct 2024

Naveen Panchal Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 10 DEL CK 1653

IPC-Section 376Cr.P.C.-Section 482, 173, 207, 226, 227, 228, 294Indian Evidence Act-Section 3, 145

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High Courts03 Oct 2024Dismissed

Reliance General Insurance Company Ltd Vs Shahan Parveen & Ors

Delhi High Court · (2024) 10 DEL CK 2213

Motor Vehicles Act, 1988-Section 173, 166

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High Courts03 Oct 2024Dismissed

M/S Navansh Engineers And Consultants Vs Union Of India

Delhi High Court · (2024) 10 DEL CK 1476

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High Courts03 Oct 2024Dismissed

Govt Of NCT Of Delhi & Ors. Vs Parmila Devi

Delhi High Court · (2024) 10 DEL CK 1475

Constitution of India-Article 226

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High Courts03 Oct 2024Disposed Of

Capital Broadways Pvt. Ltd Vs Income Tax Officer Ward 5(3) Delhi & Anr

Delhi High Court · (2024) 10 DEL CK 0021

Income Tax Act, 1961 — Section 143(1), 148, 151, 151(1)

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High Courts01 Oct 2024Dismissed

Union Of India & Ors. Vs Jagdish Singh & Ors.

Delhi High Court · (2024) 10 DEL CK 2255

Indian Revenue Service Rules, 2015-Rule 7(3), 7(4) of Schedule II, Note 1 below Rule 7(4), Note 2 below Rule 7(4)Constitution of India-Article 226, 309

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High Courts01 Oct 2024Dismissed

Reliance Commercial Finance Limited Vs Taraashna Financial Services Limited

Delhi High Court · (2024) 10 DEL CK 2254

Arbitration and Conciliation Act, 1996-Section 3, 3(1), 3(1)(a), 3(1)(b), 3(2), 3(3), 31(5), 33, 33(1), 34, 34(1), 34(2), 34(3), Proviso to Section 34(3)General Clauses Act, 1897-Section 27, 9Limitation Act, 1963-Part 3, Section 12, 12(1)

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High Courts01 Oct 2024Dismissed

Shamlaji Expressway Private Limited Vs National Highways Authority Of India

Delhi High Court · (2024) 10 DEL CK 1818

Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 37, 37(1)(b), 37(2)(a), 37(2)(b), 37(ii)(b)

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High Courts01 Oct 2024Allowed

All India Medicos Thr Its Prop. Monika Chawla Vs All India Institute Of Medical Sciences

Delhi High Court · (2024) 10 DEL CK 1821

Arbitration and Conciliation Act, 1996-Section 11(6), 34, 37Indian Contract Act-Section 73, 74NDPS Act, 1985

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High Courts01 Oct 2024Allowed

Ram Naresh (Deceased Thr Lrs) Vs Food Corporation Of India & Ors

Delhi High Court · (2024) 10 DEL CK 1876

FCI (Staff) Regulations, 1971-Regulation 31, 32, 50, 54, 56, 62Constitution of India-Article 226BHEL Conduct Rules-Rule 23(b)

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High Courts01 Oct 2024Dismissed

Priyanka Alias Anuradha Sharma Vs Amandeep Bhardwaj & Ors.

Delhi High Court · (2024) 10 DEL CK 1878

Hindu Succession Act, 1956-Section 6Hindu Succession (Amendment) Act, 2005Code of Civil Procedure, 1908-Section 10, Order VII Rule 11(d)

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High Courts01 Oct 2024Dismissed

Wipro Enterprises Private Limited Vs Himalaya Wellness Company & Ors.

Delhi High Court · (2024) 10 DEL CK 1880

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 7, 124Trade Marks Rules, 2002-4th Schedule

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High Courts01 Oct 2024Dismissed

North Delhi Municipal Corporation Vs Ms. Anita Bajaj & Anr.

Delhi High Court · (2024) 10 DEL CK 1885

Delhi Rent Control Act, 1958-Section 25 B(4), 25-B, 25-B(8), 14(1)(e), 19, 19(1), 19(2), 14A, 14B, 14C, 14D, 21

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High Courts01 Oct 2024Disposed Of

Aadharshila Vidya Peeth Vs Master Jai Through His Father Manish Kumar & Anr.

Delhi High Court · (2024) 10 DEL CK 1949

Letters Patent Act, 1866-Clause XRight to Education Act, 2009-Section 2, 5, 5(2)Constitution of India-Article 226

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