COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 178 of 565

High Courts05 Sept 2024Dismissed

Smt Manjira Devi Ayurveda Medical College And Hospital Vs Uttrakhand University Of Ayurveda & Ors.

Delhi High Court · (2024) 09 DEL CK 1619

Letters Patent Act, 1866-Clause XConstitution of India-Articles 14, 19(1)(g), 226, 227, Clause 2 of Article 226

High Courts05 Sept 2024Dismissed

Sh Rajan Gupta Vs Smt Vimal Kirti

Delhi High Court · (2024) 09 DEL CK 1627

Protection of Women from Domestic Violence Act, 2005-Section 23, 29CrPC-Section 125, 397

High Courts05 Sept 2024Partly Allowed

Sh. Nilender Prakash Vs Union of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1655

Transfer of Property Act

High Courts05 Sept 2024Allowed

Inder Pal Bhatia Vs North Delhi Municipal Coporation

Delhi High Court · (2024) 09 DEL CK 1658

Code of Civil Procedure, 1908-Order III Rule 2, IV Rule 1, Section 151Indian Contract Act, 1872

High Courts05 Sept 2024Allowed

Smt Bhateri & Ors. Vs Union Of India

Delhi High Court · (2024) 09 DEL CK 1698

Railway Claims Tribunal Act, 1987-Section 16Indian Evidence ActRailways Act, 1989-Section 2(29), 123(c), 124-A, 124A

High Courts05 Sept 2024Disposed Of

Dolly Vs Dushyant Kumar

Delhi High Court · (2024) 09 DEL CK 1711

Cr.P.C-Section 125Hindu Marriage Act

High Courts05 Sept 2024Dismissed

Dileep Singh Vs Girija Devi

Delhi High Court · (2024) 09 DEL CK 1714

CPC-Order VIII Rule 1, XVIII Rule 4, Section 151Constitution of India-Article 227

High Courts05 Sept 2024Dismissed

Radhe Shyam Vs Shri Govind Mohan & Ors.

Delhi High Court · (2024) 09 DEL CK 1819

High Courts05 Sept 2024Disposed Of

Sharad Kumar Jha Vs A Manimekhalai & Ors.

Delhi High Court · (2024) 09 DEL CK 1822

Industrial Dispute Act, 1947-Section 33

High Courts05 Sept 2024Allowed

Krishna Kumar Singh Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1857

High Courts05 Sept 2024

Matsya Fincap Pvt Ltd Vs Abhishek Gupta

Delhi High Court · (2024) 09 DEL CK 1868

Negotiation Instruments Act, 1881-Section 138Limitation Act, 1963-Section 14

High Courts05 Sept 2024

Matsya Fincap Pvt Ltd Vs Pukhraj Nagar

Delhi High Court · (2024) 09 DEL CK 1870

Limitation Act, 1963-Section 14

High Courts05 Sept 2024Disposed Of

Matsya Fincap Pvt Ltd Vs Rehmatullah & Anr.

Delhi High Court · (2024) 09 DEL CK 1872

Arbitration and Conciliation Act, 1996-Section 12

High Courts05 Sept 2024Disposed Of

Manoj Dua & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1885

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 354, 354A, 506Dowry Prohibition Act, 1961-Sections 3, 4

High Courts05 Sept 2024Dismissed

Mr. X Vs Director General Of Prisons

Delhi High Court · (2024) 09 DEL CK 1888

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 302, 364, 201, 394, 468, 471, 482

High Courts05 Sept 2024Disposed Of

Sh Arun Kumar & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1889

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

High Courts05 Sept 2024Allowed

Sh. Amit Kumar & Ors. Vs The State Of Nct Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 1892

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)

High Courts05 Sept 2024Disposed Of

Union Of India Vs Arsh Constructions

Delhi High Court · (2024) 09 DEL CK 2104

Arbitration and Conciliation Act, 1996-Section 34, 11, 20, 20(1), 20(2), 20(3), 2(1)(e)(i), 42Arbitration Act, 1940-Section 2(1)(c)

High Courts05 Sept 2024Allowed

Thriving Farm Builders Pvt Ltd & Anr Vs Sushil Chaudhary & Anr

Delhi High Court · (2024) 09 DEL CK 1947

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth scheduleIndian Arbitration and Conciliation Act, 2013Negotiable Instruments Act-Section 138

High Courts05 Sept 2024Allowed

Hyundai Motor India Ltd. Vs Mr. Maneesh Bawa

Delhi High Court · (2024) 09 DEL CK 1951

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