COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 168 of 565

High Courts11 Sept 2024Disposed Of

Sikandar Kumar Verma Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1861

Constitution of India-Article 226Indian Penal Code, 1860-Section 302, 201, 34Fundamental Rules and Supplementary Rules-Rule 54-A(2)(i)

High Courts11 Sept 2024Allowed

Keystone Solutions Vs K7 Group Hospitality Pvt. Ltd. & Ors.

Delhi High Court · (2024) 09 DEL CK 1977

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

High Courts11 Sept 2024Allowed

Ajay Gupta Vs Ashok Gupta & Ors.

Delhi High Court · (2024) 09 DEL CK 1985

Arbitration and Conciliation Act, 1996-Section 29A(4), 29A(5)

High Courts11 Sept 2024Allowed

Neeraj Khullar Vs Virender Kumar Khullar

Delhi High Court · (2024) 09 DEL CK 1986

Arbitration and Conciliation Act, 1996-Section 15(2)

High Courts11 Sept 2024Dismissed

Daihrii David Hrailu Vs Joint Recruitment Cell Lok Sabha Secretariat Parliament Of India & Anr.

Delhi High Court · (2024) 09 DEL CK 2055

Constitution of India-Article 16(2) and (4)

High Courts11 Sept 2024Disposed Of

Mohammad Haneef Mohammad Ishaque Vs State Of NCT Delhi

Delhi High Court · (2024) 09 DEL CK 2080

IPC-Sections 153A, 153B, 120B, 34, 174, 124-AUnlawful Activities (Prevention) Act, 1967-Sections 3, 10, 13, 17Cr.P.C.-Sections 161, 82(2)

High Courts11 Sept 2024Dismissed

Veerprabhu Projects Pvt. Ltd. & Ors. Vs Jayant Jain & Ors.

Delhi High Court · (2024) 09 DEL CK 2121

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, VII Rule 11, II Rule 2Court-fees Act, 1870-Article 17(iii) of the Second Schedule, Section 7(iv)(c), clause (v) of Section 7

High Courts11 Sept 2024Disposed Of

Clarion Dealing Pvt. Ltd. Vs Competent Finlease Pvt. Ltd.

Delhi High Court · (2024) 09 DEL CK 2122

Code of Civil Procedure, 1908-Order VI Rule 17, XI Rule 1(4)Arbitration and Conciliation Act, 1996-Section 8

High Courts11 Sept 2024Disposed Of

Arun Ramchandran Pillai Vs Directorate Of Enforcement

Delhi High Court · (2024) 09 DEL CK 2150

Code of Criminal Procedure, 1973-Section 439, 167(2)Prevention of Money Laundering Act, 2002-Section 45, 3, 4, 19, 50Indian Penal Code, 1860-Section 120B

High Courts11 Sept 2024Allowed

Sanjay Tyagi Vs State Through Sho Police Station South Vasant Kunj

Delhi High Court · (2024) 09 DEL CK 2153

Code of Criminal Procedure, 1973-Section 482, 468, 200Delhi Municipal Corporation Act, 1957-Section 332, 446A, 466A, Schedule 12IPC-Section 498A

High Courts11 Sept 2024Disposed Of

Court On Its Own Motion Vs Abhinav Kathuria

Delhi High Court · (2024) 09 DEL CK 1530

Contempt of Courts Act, 1971-Section 15(2)

High Courts11 Sept 2024Disposed Of

Sonia Vs State (Govt Of NCT Of Delhi) & Ors.

Delhi High Court · (2024) 09 DEL CK 1523

High Courts11 Sept 2024Disposed Of

SpiceJet Limited Vs Team France 01 SAS & Anr.

Delhi High Court · (2024) 09 DEL CK 1505

Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2 and 7; Section 151; Order II Rule 2Indian Stamp Act of 1899Commercial Courts Act, 2015-Section 12A

High Courts11 Sept 2024Allowed

Deepak Chaturvedi Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 2199

Constitution of India-Article 226Border Security Force, Chief Law Officers and Law Officers Recruitment and Conditions of Service Rules, 1999

High Courts11 Sept 2024Dismissed

Shankar Hirachand Kadam Vs The State Of NCT Delhi (Through SHO Hauz Khash) & Anr.

Delhi High Court · (2024) 09 DEL CK 1406

IPC-Section 376, 354A-354B/376(2)(f)/376ABPOCSO Act-Section 6, 10, 29, 3, 5, 7, 9Cr.P.C-Section 161, 164

High Courts11 Sept 2024

Geeta Gupta Vs M/s. Nivedan Fin Invest Lease Ltd.

Delhi High Court · (2024) 09 DEL CK 1413

NI Act, 1881-Section 138, 145, 145(2)Cr.P.C-Section 202, 202(1), 202(2), 192, 200

High Courts11 Sept 2024Disposed Of

Antex Phrama Pvt Ltd. Vs Aadvik Pharma & Anr.

Delhi High Court · (2024) 09 DEL CK 1443

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2

High Courts11 Sept 2024Disposed Of

Umesh Vs Union Of India & Anr.

Delhi High Court · (2024) 09 DEL CK 1440

Central Goods and Services Tax Act, 2017-Section 29

High Courts11 Sept 2024Disposed Of

Prakash Singh Bisht Vs Commissioner Of Delhi Goods And Services Tax

Delhi High Court · (2024) 09 DEL CK 1439

Central Goods and Services Tax Act, 2017-Section 107Delhi Goods and Services Tax Act, 2017-Section 107

High Courts11 Sept 2024Disposed Of

Sadhna Kohli Vs Sales Tax Officer Class II, AVATO Ward 80 & Anr.

Delhi High Court · (2024) 09 DEL CK 1438

Delhi Goods and Services Tax Act, 2017-Section 73