High Courts20 Sept 2024Dismissed
Shree Balaji Lamination Vs Sr Goyal Polymers
Delhi High Court · (2024) 09 DEL CK 0040
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 155 of 565
High Courts20 Sept 2024Allowed
Sh. Meenu Gupta (Legal Heir Of Late Sh. Vipin Gupta) Vs Assistant Commissioner Of Income Tax, Circle 67(1), Delhi & Ors
Delhi High Court · (2024) 09 DEL CK 0039
Income Tax Act, 1961 — Section 139(1), 147, 148, 148A(b), 148A(d), 149(1)(b), 159, 192
High Courts20 Sept 2024Disposed Of
Babita Devi Vs Ram Kripal Mall
Delhi High Court · (2024) 09 DEL CK 0038
High Courts20 Sept 2024Dismissed
Mr. Anil Kulshrestha Vs M/s Fiitjee Ltd
Delhi High Court · (2024) 09 DEL CK 0037
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139Contract Act, 1872 — Section 23
High Courts20 Sept 2024Dismissed
Manish Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0036
Code of Criminal Procedure, 1973 — Section 125, 125(4)
High Courts20 Sept 2024Disposed Of
Nawal Kishore Khandelwal Vs Anuradha & Ors
Delhi High Court · (2024) 09 DEL CK 0035
Code of Civil Procedure, 1908 — Order 7 Rule 11
High Courts19 Sept 2024Allowed
Ravi Kumar Vs Jain Cooperative Bank Ltd.
Delhi High Court · (2024) 09 DEL CK 1589
Industrial Disputes Act, 1947Delhi Cooperative Societies Act, 2003-Section 70(1)(b), 70(1), 70Kerala Co-operative Societies Act, 1969-Section 69, 70-A, 80
High Courts19 Sept 2024Disposed Of
Interdigital Technology Corporation & Ors. Vs Guangdong Oppo Mobile Telecommunications Corp. Ltd. & Ors.
Delhi High Court · (2024) 09 DEL CK 1608
High Court of Delhi Rules Governing Patent Suits, 2022-Rule 11Delhi High Court (Original Side) Rules, 2018-Chapter VII, Rule 17, Annexure-FDelhi High Court Intellectual Property Rights Division Rules, 2022-Rule 19
High Courts19 Sept 2024Disposed Of
JK Cement Limited Vs Ankur Agarwal & Ors.
Delhi High Court · (2024) 09 DEL CK 2098
Trade Mark Act, 1999-Section 21(1), 21(2)Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
High Courts19 Sept 2024Disposed Of
Sh. Rishi Kumar Vs State & Anr.
Delhi High Court · (2024) 09 DEL CK 1613
Indian Succession Act, 1925-Section 228, 270, 273, 63, 63(c), 276
High Courts19 Sept 2024Disposed Of
Prakash Godbhole Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 09 DEL CK 1624
Code of Criminal Procedure, 1973-Section 482Bhartiya Nagarik Suraksha Sanhita Act, 2023-Section 583Indian Penal Code, 1860-Sections 420, 468, 471, 120B
High Courts19 Sept 2024Allowed
Amandeep Gill & Anr. Vs The State Govt Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 1669
Code of Criminal Procedure, 1973-Section 482, 195, 195(1)(a)(i), 195(1)(b), 82, 83, 87, 68, 156(3)Indian Penal Code, 1860-Section 174-A, 188, 172 to 188, 182, 467, 468, 420/34Negotiable Instruments Act, 1881-Section 138
High Courts19 Sept 2024
Arun Kumar Gupta (D) Thr-Lrs Vs Tama Jawahar
Delhi High Court · (2024) 09 DEL CK 1673
Negotiable Instruments Act, 1881-Section 138, 139, 118(a)CrPC-Section 313Indian Evidence Act, 1872-Section 92
High Courts19 Sept 2024Dismissed
Siddharth Talwar & Ors. Vs Sarika Talwar
Delhi High Court · (2024) 09 DEL CK 1675
Protection of Women from Domestic Violence Act, 2005-Section 23(2)CrPC-Section 125, 482
High Courts19 Sept 2024Dismissed
Union Of India & Ors. Vs Subhash Kumar Ghosh & Ors.
Delhi High Court · (2024) 09 DEL CK 1681
Constitution of India-Articles 226 & 227
High Courts19 Sept 2024Dismissed
Om Prakash & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1689
Constitution of India-Article 226, 227
High Courts19 Sept 2024Dismissed
Commissioner Of Police Delhi & Ors. Vs Ram Khilari Ex Const
Delhi High Court · (2024) 09 DEL CK 1691
Constitution of India-Article 226, 227, 311(2)(b)IPC-Section 409, 392/34
High Courts19 Sept 2024Dismissed
Shri Manish Sharma Vs Smt Anita Luthra & Anr.
Delhi High Court · (2024) 09 DEL CK 1749
The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015Code of Civil Procedure-Order 5 Rule 1, sub-rule (1), second proviso; Order 8 Rule 1; Order 8 Rule 9; Order 8 Rule 10
High Courts19 Sept 2024Disposed Of
Raheja Developers Limited & Anr. Vs Bhuwan Chopra & Ors.
Delhi High Court · (2024) 09 DEL CK 1750
Constitution of India-Article 227Insolvency and Bankruptcy Code, 2016-Section 96CPC-Section 51, Order XXI Rule 41(3), XXI Rule 41
High Courts19 Sept 2024Disposed Of
Ms Sumana Dutta (Paul) Vs The Chief Executive Officer, M/s Bharti Airtel Ltd, Kolkata & Ors.
Delhi High Court · (2024) 09 DEL CK 1751
Constitution of India-Article 227