Delhi High Court Judgments 2024 — Page 161

High Courts17 Sept 2024Disposed Of

Panchi Devi Vs Delhi Building And Other Construction Workers Welfare Board

Delhi High Court · (2024) 09 DEL CK 1584

Building and Other Construction Workers Act, 1996-Sections 2(e), 14, 14(1), 16, 16(1), 17Delhi Building and Other Construction Workers Rules, 2002-Rules 277, 278, 279Constitution of India-Articles 39(e), 42, 43, 21

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High Courts17 Sept 2024Disposed Of

M/s Trend Setters Books Ltd Vs Lokesh Sharma

Delhi High Court · (2024) 09 DEL CK 1593

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High Courts17 Sept 2024Disposed Of

Sh Mithai Lal (Since Deceased) Through Its Lrs. Vs Sushil Chandra Gautam

Delhi High Court · (2024) 09 DEL CK 1594

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High Courts17 Sept 2024Disposed Of

Adnan Nisar & Ors. Vs Directorate Of Enforcement & Anr.

Delhi High Court · (2024) 09 DEL CK 1609

Code of Criminal Procedure, 1973-Section 439, 188, 436A, 173, 2(h)Prevention of Money Laundering Act, 2002-Section 45, 45(1), first proviso to Section 45(1), 3, 4, 17, 19, 44, 44(1)(c), 50, 56, 58, 59, 60, 60(2), 60(3), 60(4), 60(5), 61, 24(a), 2(1)(y), 2(1)(ra), 2(1)(ra)(i), 2(1)(ra)(ii), 2(1)(ia), 2(2), 2(na), Part A of the Schedule, Part C of the ScheduleInformation Technology Act, 2000-Section 75, 66C

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High Courts17 Sept 2024Disposed Of

Omwati Vs Dayanand (Deceased) Thr Lrs

Delhi High Court · (2024) 09 DEL CK 1736

CPC-Order VII Rule 14, XVI Rule 10, Section 151

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High Courts17 Sept 2024Disposed Of

Sunil Kalra & Ors. Vs Vikas Gupta & Ors.

Delhi High Court · (2024) 09 DEL CK 1737

Delhi Rent Control Act, 1958-Section 14(1)(e)Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17

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High Courts17 Sept 2024Disposed Of

Anamika Sarkar Vs Surender Kumar

Delhi High Court · (2024) 09 DEL CK 1738

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High Courts17 Sept 2024Disposed Of

Aditya Goel Vs Joginder Singh & Ors.

Delhi High Court · (2024) 09 DEL CK 1739

CPC-Order XXXIX Rule 1 and 2Constitution of India-Article 227

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High Courts17 Sept 2024Disposed Of

Sh Madan Mohan Gupta Vs Smt Sandhya Gupta & Ors.

Delhi High Court · (2024) 09 DEL CK 1741

Delhi Rent Control Act, 1958-Section 14(1)(e)Constitution of India-Article 227CPC-Order VI Rule 17

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High Courts17 Sept 2024Allowed

Uma & Ors. Vs Renu Kumari & Ors.

Delhi High Court · (2024) 09 DEL CK 1742

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High Courts17 Sept 2024Disposed Of

Deepanshu Sharma & Anr. Vs Vikrant Tyagi

Delhi High Court · (2024) 09 DEL CK 1743

CPC-Order XXXVII

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High Courts17 Sept 2024Disposed Of

DBS Bank India Ltd And Ors. Vs D. Sargurunathan And Ors.

Delhi High Court · (2024) 09 DEL CK 1746

Constitution of India-Article 227

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High Courts17 Sept 2024Disposed Of

Sharda Vs Rahul Gupta

Delhi High Court · (2024) 09 DEL CK 1748

Bharatiya Sakshya Adhiniyam-Section 63

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High Courts17 Sept 2024Disposed Of

Jagmohan Chaudhary Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1858

Constitution of India-Article 226

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High Courts17 Sept 2024Disposed Of

Nitin Kumar & Ors. Vs State (Govt Of Nct Delhi) & Anr.

Delhi High Court · (2024) 09 DEL CK 1899

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 115(2), 127(1), 326(f)

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High Courts17 Sept 2024Disposed Of

Ankur & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1901

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 506, 34Hindu Marriage Act-Section 13B(2)

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High Courts17 Sept 2024Disposed Of

M/s Chintels India Limited Vs M/s Bhayana Builders Pvt. Ltd.

Delhi High Court · (2024) 09 DEL CK 1988

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 12(2), 21

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High Courts17 Sept 2024

Inter Ads Exhibitions Pvt. Ltd. Vs Busworld International CVBA

Delhi High Court · (2024) 09 DEL CK 1993

Arbitration and Conciliation Act 1996-Section 34

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High Courts17 Sept 2024Allowed

Leaseplan India Private Limited Vs Ecogreen Envirotech Solutions Limited

Delhi High Court · (2024) 09 DEL CK 1994

Arbitration and Conciliation Act, 1996-Section 29A (3), 29A (4)

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High Courts17 Sept 2024Allowed

Mr. Rakesh Sawhney & Anr. Vs M/s Skyline Constructions & Anr.

Delhi High Court · (2024) 09 DEL CK 1995

Arbitration and Conciliation Act, 1996-Section 11(5), 12(2)Arbitration and Conciliation Act, 2015

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Delhi High Court judgments, 2024