High Courts29 Aug 2024Dismissed
Prayag Raj & Ors. Vs Gaurav Anand
Delhi High Court · (2024) 08 DEL CK 1709
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 192 of 565
High Courts29 Aug 2024Dismissed
Ajay Sharma & Ors. Vs Md. Farman
Delhi High Court · (2024) 08 DEL CK 1710
CPC-Section 151
High Courts29 Aug 2024
M/s PP Jewellers Pvt. Ltd. & Anr. Vs Delhi Development Authority & Anr.
Delhi High Court · (2024) 08 DEL CK 1749
BNSS, 2023-Section 379 r/w Section 215BNS, 2023-Section 229, 236, 237, 246Code of Criminal Procedure, 1973-Section 340 read with Section 190/195(1)(b)
High Courts29 Aug 2024
Rishu Kant Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1751
DD Act, 1957-Section 11A(2), Chapter 3ADD Rules, 1958DD Rules, 1959-Rule 12
High Courts29 Aug 2024Dismissed
Kewal Krishan Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 1768
Constitution of India-Article 226Combatised Clerical Cadre Rules, 1988-Rule 3(b)
High Courts29 Aug 2024
The Ministry Of Home Affairs & Anr. Vs Syndicate Innovations International Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1773
Arms Act, 1959-Section 10Arms Rules, 2016-Rule 2(29), 2(31), 2(37), 57(4), 88, 88(2), 88(5)Foreign Trade (Development and Regulation) Act, 1992
High Courts29 Aug 2024Dismissed
Dr. Shashi Tharoor Vs State & Anr.
Delhi High Court · (2024) 08 DEL CK 1810
Code of Criminal Procedure, 1973-Section 482, 200, 199(1), 199(2), 199(4), 199(5), 199(6), 202, 204(1)(b), 397, 237Indian Penal Code, 1860-Chapter XXI, Section 11, 34, 35, 120-B, 153A, 295-A, 499, 500, 501Code of Criminal Procedure, 1898-Section 198-B
High Courts29 Aug 2024Disposed Of
Vijay Kumar & Anr. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1823
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 354B, 323, 506, 34
High Courts29 Aug 2024Disposed Of
Praveen Kumar & Anr. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1832
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 354A, 354B, 506, 509, 34
High Courts29 Aug 2024Disposed Of
Vikas Kohli & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1833
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13-B(2)
High Courts29 Aug 2024Disposed Of
Ramesh Chander Meena Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1834
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 281, 125(a), 324(4)
High Courts29 Aug 2024Dismissed
Good Health Agro Tech Pvt Ltd Vs Haldiram Snacks Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1964
Arbitration and Conciliation Act 1996-Section 34, 34(2), 34(3), 33Delhi High Court (Original Side) Rules, 2018
High Courts29 Aug 2024Disposed Of
R K Associates and Hoteliers Pvt Ltd Vs BW Businessworld Media Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1968
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts29 Aug 2024Allowed
Paramjit Bajaj Vs Mrs. Nivedita Das & Ors.
Delhi High Court · (2024) 08 DEL CK 1971
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2), Fourth Schedule
High Courts29 Aug 2024Disposed Of
Indiabulls Housing Finance Ltd. Vs Vijay Singh & Anr.
Delhi High Court · (2024) 08 DEL CK 1972
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), 21
High Courts29 Aug 2024Disposed Of
Omicron Energy Solutions Pvt Ltd Vs Yan Engineers
Delhi High Court · (2024) 08 DEL CK 1973
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts29 Aug 2024Disposed Of
Lohia Developers India Pvt Ltd Vs Rays Power Experts Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1977
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts29 Aug 2024Disposed Of
M S Designco Vs Rays Power Experts Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1978
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts29 Aug 2024Disposed Of
Davinder Kaur & Anr. Vs Directorate Of Education & Ors.
Delhi High Court · (2024) 08 DEL CK 2014
Delhi School Education Act, 1973-Sections 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 18(3), 18(4), 18(5), 19, 24(3)Delhi School Education Rules, 1973-Rules 50, 121, 177, 180Central Civil Service Revised Pay Rules, 2008
High Courts29 Aug 2024Disposed Of
S.K. Jain Vs Punjab National Bank & Ors.
Delhi High Court · (2024) 08 DEL CK 2018
Constitution of India-Article 226, 311(2)Punjab National Bank (Officers’) Service Regulations, 1979-Regulation 20(3)(iii)Punjab National Bank Officer Employees' (Discipline and Appeal) Regulations, 1977-Regulation 4(i), 6, 6(3), 6(4), 6(17)