High Courts30 Aug 2024Dismissed
Manuja Sharma Thru Spa Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1589
Code of Criminal Procedure, 1973-Section 482, 439(2)Indian Penal Code, 1860-Sections 420, 467, 302
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 188 of 565
High Courts30 Aug 2024Dismissed
The Commissioner Of Central Tax, GST, Delhi(West) Vs Adesh Jain
Delhi High Court · (2024) 08 DEL CK 1598
Code of Criminal Procedure, 1973-Section 167(2), 167(2)(a)(ii), Chapter XXXIII
High Courts30 Aug 2024Dismissed
Mazhar Ullah Vs State NCT Of Delhi
Delhi High Court · 2024 INSC 414
Constitution of India-Article 226, 22(1)Code of Criminal Procedure, 1973-Section 482, 41, 41(1)(b)(ii), 41A, 167, 167(2), 309, 439IPC-Section 419, 420, 498-A
High Courts30 Aug 2024Dismissed
Union Of India, Through, The General Manager & Anr. Vs Nitesh Kumar
Delhi High Court · (2024) 08 DEL CK 1624
Constitution of India-Article 226, 227
High Courts30 Aug 2024Dismissed
Union Of India & Ors. Vs Sh Nandan Kumar
Delhi High Court · (2024) 08 DEL CK 1633
Constitution of India-Article 226
High Courts30 Aug 2024Dismissed
Tushar Kant Ganguli (Deceased) Thr Lrs Vs Sanjay Gupta
Delhi High Court · (2024) 08 DEL CK 1713
CPC-Section 151
High Courts30 Aug 2024Dismissed
Charanpreet Singh Vs Neha Bajaj & Ors.
Delhi High Court · (2024) 08 DEL CK 1715
CPC-Order VIII Rule 1
High Courts30 Aug 2024
Bimla Sachdev Vs Subur & Anr.
Delhi High Court · (2024) 08 DEL CK 1747
Contempt of Court Act, 1971-Section 11, 12
High Courts30 Aug 2024Disposed Of
M.B. Finmart Pvt. Ltd & Ors. Vs Registrar Of Companies, National & Anr.
Delhi High Court · (2024) 08 DEL CK 1750
Constitution of India, 1950-Article 226Companies Act, 2013-Section 96, 96(1), third proviso to Section 96, 97, 98, 99, 100, 430, 241, 242(h)
High Courts30 Aug 2024Disposed Of
Sonu Kumar @ Sohan & Ors. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1836
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34
High Courts30 Aug 2024Disposed Of
Kamal Gaur & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1837
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13-B(2)
High Courts30 Aug 2024Disposed Of
Sumit Baisoya & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1838
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 354, 323, 506, 509, 427, 34, 498A, 406Hindu Marriage Act, 1954-Section 13B(2)
High Courts30 Aug 2024Disposed Of
Vijay Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1841
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227IPC-Sections 354, 506, 323
High Courts30 Aug 2024
National Agricultural Cooperative Marketing Federation Of India Ltd Vs V.D. Agro Tech Ltd
Delhi High Court · (2024) 08 DEL CK 1969
Arbitration & Conciliation Act, 1996-Section 34, 34(2)(a), 34(2)(b), 34(2-A), 75, 81Arbitration and Conciliation (Amendment) Act, 2019-Section 7Multistate Cooperative Societies Act, 2002
High Courts30 Aug 2024Dismissed
Indraprastha Power Generation Company Ltd Vs Hero Solar Energy Private Limited
Delhi High Court · (2024) 08 DEL CK 1970
Arbitration and Conciliation Act 1996-Section 37(2)(b), 16, 45, 11(6), 8, 11Code of Civil Procedure 1908-Order I Rule 10Industrial Disputes Act, 1947-Section 10(4)
High Courts30 Aug 2024Allowed
Paisalo Digital Limited Vs Puran Murti Educational Society & Ors.
Delhi High Court · (2024) 08 DEL CK 1975
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts30 Aug 2024Disposed Of
M/S Axalta Coating Systems India Pvt. Ltd. Vs M/S Pandit Automobiles Pvt. Ltd.
Delhi High Court · (2024) 08 DEL CK 1976
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)
High Courts30 Aug 2024Disposed Of
M/S Shivah Infraventure LLP Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 1979
Arbitration and Conciliation Act, 1996-Section 21, 12(5), 11(6), 12(2), Fourth Schedule
High Courts30 Aug 2024Allowed
M/S BK Structural Contracts Pvt Ltd Vs Ratish Mahesh Thakur
Delhi High Court · (2024) 08 DEL CK 1980
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth Schedule
High Courts30 Aug 2024Disposed Of
Ministry Of Road Transport And Highways (MORTH) Through Its Chief Engineer (NH RANDB) Vs M/S Dilip Buildcon Limited And Mostobudivelnyi Zahin No 112 (Joint Venture) (MS DBL MBZ JV)
Delhi High Court · (2024) 08 DEL CK 1981
Arbitration and Conciliation Act, 1996-Section 21