High Courts23 Aug 2024Dismissed
MD. Shamim Vs Delhi Development Authority (Dda) & Ors
Delhi High Court · (2024) 08 DEL CK 0133
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 203 of 565
High Courts23 Aug 2024Dismissed
SA Infrastructure Consultants Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2024) 08 DEL CK 0119
Constitution of India, 1950 — Article 12, 226
High Courts23 Aug 2024Disposed Of
Pernod Ricard India Private Limited Vs Khao Gali Restaurants Private Limited & Anr
Delhi High Court · (2024) 08 DEL CK 0118
Civil Procedure Code, 1908 — Section 34, Order 37 Rule 1(2)(b)(iii), Order 37 Rule 3(5)Contract Act, 1872 — Section 140, 141Prevention of Money Laundering Act, 2002 — Section 2(l)(u), 2(l)(v), 3
High Courts23 Aug 2024
State (G.N.C.T.) Of Delhi Vs Mohit Kumar & Anr
Delhi High Court · (2024) 08 DEL CK 0097
Code of Criminal Procedure 1973 — Section 313, 378Indian Penal Code, 1860 — Section 34, 308
High Courts22 Aug 2024Disposed Of
BK Arora Huf Through Its Karta Sh Bhupender Kumar Arora Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2328
National Highways Act, 1956-Section 3G(5), 3G(6), 3C(2), 3-AArbitration and Conciliation Act, 1996-Sections 14 and 15
High Courts22 Aug 2024Allowed
Satish Kumar Dhingra Vs Assistant/Deputy Commissioner Of Income Tax Circle 61(1), New Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2199
Income Tax Act, 1961-Section 154, 143(1), 143(3)Direct Tax Vivad Se Vishwas Act, 2020-Section 3, 4, 4(2), 4(3), 4(4), 4(5), 4(6), 4(7), 5, 5(1), 5(2), 5(3)
High Courts22 Aug 2024Allowed
Shri. Srinivasan Ganesh Vs Baroda Cricket Association
Delhi High Court · (2024) 08 DEL CK 1494
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXXVII; Order XXXVII Rule 2(1)(b); Order XXXVII Rule 3(5); Order 37 Rule 3Indian Contract Act, 1872-Sections 182, 187, 230, 237
High Courts22 Aug 2024Dismissed
Vishwanatha Eswaran Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1488
Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138
High Courts22 Aug 2024
Cepco Industries Private Limited Vs Tewari Restaurant Private Limited
Delhi High Court · (2024) 08 DEL CK 1503
Companies Act, 2013-Section 92, 137, 164Code of Civil Procedure, 1908-Order VII Rule 11, I Rule 10
High Courts22 Aug 2024Dismissed
PC Financial Services Private Limited Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 08 DEL CK 1564
Companies Act, 1956Income Tax Rules, 1962-Rule 10DIncome Tax Act, 1961-Section 92D
High Courts22 Aug 2024Dismissed
Gunjan@Girija Kumari & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1588
Indian Penal Code, 1860-Section 506/34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s)Code of Criminal Procedure, 1973-Section 227, 228, 161
High Courts22 Aug 2024Dismissed
Saanvi Malu Vs State Of NCT Of Delhi & Anr
Delhi High Court · (2024) 08 DEL CK 1608
Protection of Children from Sexual Offences Act, 2012-Section 8, 10 read with Section 9(1)(n), 12, 30Indian Penal Code-Section 506 Part-I, 323, 354, 376, 377, 509, 34, 354-B, 354-A, 354(D)Hindu Marriage Act-Section 9
High Courts22 Aug 2024Allowed
Suhail Fazal Vs The State
Delhi High Court · (2024) 08 DEL CK 1613
Code of Criminal Procedure, 1973-Section 397, 216Indian Penal Code, 1860-Section 306, 498A, 302, 404, 34, 376, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v), 3(2)(xii), 14
High Courts22 Aug 2024Disposed Of
Raj Pal & Ors. Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 08 DEL CK 1625
Letters Patent-Clause XMinimum Wages ActIndustrial Disputes Act, 1947-Section 17B, 25F, 25G, 25H, 33C(1)
High Courts22 Aug 2024Disposed Of
Dr Om Prakash Agarwal Vs Oriental Insurance Company Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1675
Constitution of India-Article 227
High Courts22 Aug 2024Disposed Of
Akhtari Begum & Anr. Vs Vikram Sharma & Ors.
Delhi High Court · (2024) 08 DEL CK 1682
Delhi Rent Control Act-Section 14(1)(e)
High Courts22 Aug 2024Dismissed
Rekha Sawhney Vs The State, NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1683
CPC-Order VI Rule 17, Section 151
High Courts22 Aug 2024Disposed Of
Sushila Singh Vs Dilip Singh
Delhi High Court · (2024) 08 DEL CK 1685
High Courts22 Aug 2024Disposed Of
Payal Jain Vs Mamta Nagpal
Delhi High Court · (2024) 08 DEL CK 1686
Constitution of India-Article 227Delhi Rent Control Act-Section 14(1)(b)Contempt of Courts Act-Section 12
High Courts22 Aug 2024Disposed Of
Uday Medicare P. Ltd. & Ors. Vs Rita Agarwal
Delhi High Court · (2024) 08 DEL CK 1687