High Courts18 Sept 2024Disposed Of
Shuchi Sharma Vs State Of NCT Of Delhi Through The Collector Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1578
Indian Succession Act, 1925-Section 278
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 158 of 565
High Courts18 Sept 2024Dismissed
Rasayanam Enterprises Vs Upakarma Ayurveda Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 1590
Code of Civil Procedure, 1908-Order XXXIX Rule 1, XXXIX Rule 2, XXXIX Rule 2A, XXXIX Rule 4Trademarks Act, 1999-Section 2(1)(m), 2(1)(zb), 29
High Courts18 Sept 2024Dismissed
Noor Afshan Vs Shiv Lock House & Ors.
Delhi High Court · (2024) 09 DEL CK 1604
Civil Procedure Code [CPC]-Order XII rule 10, Section 151, XII rule 3, XXII rule 9(2), XXII Rule 10, XX rule 10CrPC-Section 340
High Courts18 Sept 2024Disposed Of
Modern Mold Plast Pvt. Ltd. & Anr. Vs Flipkart Internet Pt. Ltd. & Ors.
Delhi High Court · (2024) 09 DEL CK 1946
Trade Marks Act, 1999-Section 134Copyrights Act, 1957-Sections 51, 55
High Courts18 Sept 2024Disposed Of
Narendra Surana Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1637
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 480(3)Indian Penal Code, 1860-Section 380, 457Code of Criminal Procedure, 1973-Section 438
High Courts18 Sept 2024Dismissed
Deepak @ Tutan @ Bharat Sharma Vs State Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 1640
Indian Penal Code, 1860-Sections 302, 307, 201, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 479
High Courts18 Sept 2024Dismissed
CCL Mohit Alias Atankwadi Vs State Through Sho Ps Prashant Vihar
Delhi High Court · (2024) 09 DEL CK 1666
Indian Penal Code, 1860-Sections 302, 120B, 34Arms Act, 1959-Sections 25, 27, 54, 59Constitution of India-Article 21
High Courts18 Sept 2024Disposed Of
Shanu Khan Vs State Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 1667
Criminal Code of Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Section 376
High Courts18 Sept 2024Disposed Of
Aviral Singh Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1668
Indian Penal Code-Section 354, 354B, 354D, 509, 323, 34Code of Criminal Procedure, 1973-Section 161, 164, 482, 156(1), 155(2)Constitution of India-Article 226
High Courts18 Sept 2024Dismissed
Sandeep Sharma Vs Vikram Kumar Pandey
Delhi High Court · (2024) 09 DEL CK 1670
Code of Criminal Procedure, 1973-Section 251, 256, 482Negotiable Instruments Act, 1881-Section 138, 142Specific Relief Act-Section 42
High Courts18 Sept 2024Disposed Of
Rahul @ Sumit & Anr. Vs State (NCT Of Delhi)
Delhi High Court · (2024) 09 DEL CK 1672
Indian Penal Code, 1860-Section 364AConstitution of India-Article 21
High Courts18 Sept 2024Allowed
Ranjeet Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1674
Indian Penal Code, 1860-Section 376, 506, 511, 354, 363, 376(2)(f)Code of Criminal Procedure, 1973-Section 164, 482Protection of Children from Sexual Offences Act, 2012-Section 6
High Courts18 Sept 2024Disposed Of
Staff Selection Commission & Ors. Vs Bheemsen
Delhi High Court · (2024) 09 DEL CK 1690
Constitution of India-Article 226
High Courts18 Sept 2024Disposed Of
City Clinic Pvt Ltd Vs Makino International Healthcare Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1744
High Courts18 Sept 2024Disposed Of
Kamlavati Vs Indu Aggarwal
Delhi High Court · (2024) 09 DEL CK 1745
High Courts18 Sept 2024Dismissed
Warm Forging Private Limited Vs Reckon Industries Limited
Delhi High Court · (2024) 09 DEL CK 1747
CPC-Order XI Rule 12, XVI Rule 6Constitution of India-Article 227
High Courts18 Sept 2024Disposed Of
Disruptive Health Solutions Private Limited & Ors. Vs Kotak Mahindra Bank Limited & Anr.
Delhi High Court · (2024) 09 DEL CK 1824
Micro, Small and Medium Enterprises Development Act, 2006-Section 9Constitution of India, 1950-Article 226The Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2), 13(4), 17
High Courts18 Sept 2024Dismissed
MS Khukhrain Builders & Ors. Vs Indian Bank & Ors.
Delhi High Court · (2024) 09 DEL CK 1828
Constitution of India-Article 226, 19(1)(g), 21, 300AThe Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 14, 17(1)Micro, Small and Medium Enterprises Development Act, 2006-Section 9
High Courts18 Sept 2024Disposed Of
Pramod Kumar Jain Vs The Vice Chairman Delhi Development Authority & Anr.
Delhi High Court · (2024) 09 DEL CK 1835
Constitution of India-Article 226
High Courts18 Sept 2024
Munish Jain Vs Shikha Jain
Delhi High Court · (2024) 09 DEL CK 1867
Hindu Marriage Act, 1955-Section 13B, 13 (1)(ia), 9Cr.P.C.-Section 340