High Courts10 Sept 2024Dismissed
Dr Ankit Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1676
Constitution of India-Article 226Revenue Recovery Act
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 170 of 565
High Courts10 Sept 2024Disposed Of
Scindia Investments Pvt Ltd Vs Scindia Potteries And Services Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1716
Constitution of India-Article 227
High Courts10 Sept 2024Disposed Of
M/S Sri Shyam Incorporation & Anr. Vs M/S Bansal Shoe Factory
Delhi High Court · (2024) 09 DEL CK 1721
High Courts10 Sept 2024Disposed Of
Pranav Ansal Vs Kiran Sharma & Anr.
Delhi High Court · (2024) 09 DEL CK 1723
High Courts10 Sept 2024Disposed Of
Amita Chanana Vs Siddharth Sood
Delhi High Court · (2024) 09 DEL CK 1724
High Courts10 Sept 2024Disposed Of
Rahul Mittal Vs Israel
Delhi High Court · (2024) 09 DEL CK 1725
CPC-Section 151Constitution of India-Article 227
High Courts10 Sept 2024Dismissed
Bareilly Highways Project Limited Vs Reserve Bank Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1820
Insolvency and Bankruptcy Code, 2016-Section 12A
High Courts10 Sept 2024Dismissed
Shafeena Begum Vs Rajender Singh Sisodia
Delhi High Court · (2024) 09 DEL CK 1825
Specific Relief Act, 1963-Section 6
High Courts10 Sept 2024Dismissed
Raminder Singh & Anr. Vs Surender Pal Singh & Ors.
Delhi High Court · (2024) 09 DEL CK 1826
High Courts10 Sept 2024
T N Chopra & Anr. Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 09 DEL CK 1827
Right to Information Act, 2005
High Courts10 Sept 2024Disposed Of
Laxman Singh Prajapati & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 09 DEL CK 1829
Constitution of India-Article 226Public Premises Eviction of Unauthorized Occupants Act-Section 9
High Courts10 Sept 2024Disposed Of
Lambodar Prasad Padhy Vs Central Bureau Of Investigation
Delhi High Court · (2024) 09 DEL CK 1890
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 197IPC-Section 120B, 477A, 420
High Courts10 Sept 2024Dismissed
Geeta Arora @ Sonu Punjaban Vs The State (NCT Of Delhi)
Delhi High Court · (2024) 09 DEL CK 1891
Code of Criminal Procedure, 1973-Section 389, 482, 428, 161, 164, 439, 389(1)IPC-Sections 328, 342, 363, 366, 366A, 370, 370A, 372, 373, 376, 120-B, 34Immoral Traffic (Prevention) Act, 1956-Sections 4, 5, 6, 10
High Courts10 Sept 2024Disposed Of
Prateek Aggarwal & Ors. Vs The State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1896
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts10 Sept 2024Disposed Of
Ct. Amit @ Amit Kumar Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1897
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227IPC-Sections 279, 337, 338
High Courts10 Sept 2024Disposed Of
Ashish Verma & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1900
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 506, 34
High Courts10 Sept 2024Disposed Of
Bhanu Pratap Vs Babul
Delhi High Court · (2024) 09 DEL CK 1926
Code of the Civil Procedure, 1908-Section 115, Order XXVII, XXVIII Rule 5A, 79, 80Specific Relief Act, 1963-Section 6, 6(2)(a), 6(2)(b)MCD Act-Section 123-D
High Courts10 Sept 2024Disposed Of
Moringo Organics Private Limited Vs Mareesoft Infotech OPC Pvt Ltd & Ors.
Delhi High Court · (2024) 09 DEL CK 1978
1996 Act-Section 17
High Courts10 Sept 2024Disposed Of
Malwa Solar Power Generation Private Limited Vs M/s Vikram Solar Limited
Delhi High Court · (2024) 09 DEL CK 1979
Arbitration and Conciliation Act, 1996-Section 29A (4)
High Courts10 Sept 2024Allowed
Moringo Organics Private Limited Vs Mareesoft Infotech OPC Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1982
Arbitration and Conciliation Act, 1996-Section 11(5), 12(2), Fourth Schedule