COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 204 of 565

High Courts22 Aug 2024Disposed Of

Aniket Prakash Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1730

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts22 Aug 2024Dismissed

Vishwanath Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1732

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts22 Aug 2024Dismissed

Sudhir Rao Vs Union Of India Through The Secretary Ministry Of Housing And Affairs & Ors.

Delhi High Court · (2024) 08 DEL CK 1734

Constitution of India-Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts22 Aug 2024Dismissed

Ashish Kumar Vs Tata Capital Financial Services Ltd & Ors.

Delhi High Court · (2024) 08 DEL CK 1736

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14(2), 17

Read judgment

High Courts22 Aug 2024Disposed Of

Residents Development And Welfare Group Vs Delhi Development Authority & Anr.

Delhi High Court · (2024) 08 DEL CK 1737

Constitution of India-Article 226

Read judgment

High Courts22 Aug 2024Disposed Of

Lokesh Garg & Ors. Vs State of NCT of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1820

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

Read judgment

High Courts22 Aug 2024Disposed Of

Siddarth Goyal & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1821

Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34

Read judgment

High Courts22 Aug 2024Disposed Of

Devesh Kumar Chandel & Ors. Vs The State Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1822

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

Read judgment

High Courts22 Aug 2024Disposed Of

Mohd Hamza Shagil Vs The State (Govt. Of NCT Delhi) & Anr.

Delhi High Court · (2024) 08 DEL CK 1824

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 78, 79, 351(3)

Read judgment

High Courts22 Aug 2024Partly Allowed

Uttar Pradesh State Road Transport Corportion Vs Anil Narain Saxena & Anr.

Delhi High Court · (2024) 08 DEL CK 1851

Motor Vehicles Act, 1988-Sections 166/140, 171 and 173Code of Civil Procedure, 1908-Section 34Indian Evidence Act, 1872-Section 3

Read judgment

High Courts22 Aug 2024Dismissed

United India Insurance Co Ltd Vs Narender & Ors

Delhi High Court · (2024) 08 DEL CK 1855

Indian Penal Code, 1860-Sections 279, 338Motor Vehicles Act, 1988-Section 166

Read judgment

High Courts22 Aug 2024Allowed

Sameer Bansal & Ors. Vs Vipin Gupta & Anr.

Delhi High Court · (2024) 08 DEL CK 1937

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

Read judgment

High Courts22 Aug 2024Allowed

Axis Finance Limited Vs Ritesh Ramkrushna Shende

Delhi High Court · (2024) 08 DEL CK 1938

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

Read judgment

High Courts22 Aug 2024Allowed

M S S Kumar Company Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 1940

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

Read judgment

High Courts22 Aug 2024Disposed Of

Resilient Innovations Private Limited Vs Ashneer Grover

Delhi High Court · (2024) 08 DEL CK 1941

Arbitration and Conciliation Act, 1996-Section 9, 17

Read judgment

High Courts22 Aug 2024Disposed Of

Resilient Innovations Private Ltd Vs Ashneer Grover

Delhi High Court · (2024) 08 DEL CK 1942

Arbitration and Conciliation Act, 1996-Section 11(5), 21

Read judgment

High Courts22 Aug 2024Disposed Of

Goel Construction Company Vs Delhi Metro Rail Corporation Ltd.

Delhi High Court · (2024) 08 DEL CK 1945

Arbitration and Conciliation Act, 1996-Section 29A(5)

Read judgment

High Courts22 Aug 2024Dismissed

WAPCOS Limited Vs Virgo Aqua

Delhi High Court · (2024) 08 DEL CK 1947

Read judgment

High Courts22 Aug 2024Disposed Of

Sarvesh Security Services Pvt. Ltd. Vs Managing Director Delhi State Industrial Infrastructure Development Corporation Ltd

Delhi High Court · (2024) 08 DEL CK 1949

Arbitration and Conciliation Act, 1996-Section 29A(4)

Read judgment

High Courts22 Aug 2024Disposed Of

Select Infrastructure Pvt Ltd Vs Advent Hospitality Pvt Ltd

Delhi High Court · (2024) 08 DEL CK 1950

Arbitration and Conciliation Act, 1996-Section 29A(4)

Read judgment