High Courts22 Aug 2024Disposed Of
Millennium Construction Pvt. Ltd. Vs Footwear Design And Development Institute
Delhi High Court · (2024) 08 DEL CK 1953
Arbitration and Conciliation Act, 1996-Section 14(2), 21, 11(6)Indian Arbitration Act 1940
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 205 of 565
High Courts22 Aug 2024Dismissed
Berwal Takdir Singh Vs Indian Bank
Delhi High Court · (2024) 08 DEL CK 2007
Constitution of India-Article 226Indian Bank (Officers) Service Regulations, 1979-Regulation 47Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970-Section 19, 12(2)
High Courts22 Aug 2024Disposed Of
Dr. Phani Kumar P Vs Food Safety And Standards Authority Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2010
Constitution of India-Article 226
High Courts22 Aug 2024Dismissed
K C Fibers Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2049
High Courts22 Aug 2024Allowed
Surender Beniwal Vs State Of NCT Of Delhi Through SHO PS Nihal Vihar
Delhi High Court · (2024) 08 DEL CK 2120
Code of Criminal Procedure, 1973-Section 439, 482, 41A, 167(2), 161, 82Indian Penal Code, 1860-Section 406, 419, 420, 120B, 34, 448, 467, 468, 471, 382, 506Specific Relief Act-Section 6
High Courts22 Aug 2024
Shahzad @ Chota Nanha Vs State Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2121
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Sections 302, 307, 34Arms Act-Sections 25, 27
High Courts22 Aug 2024Allowed
Asha Budhani Vs State & Anr.
Delhi High Court · (2024) 08 DEL CK 2122
Cr.P.C.-Section 482, 164IPC-Section 304A
High Courts22 Aug 2024Allowed
Neeraj Kumar Nagar @ Nagar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 2128
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 307, 34, 326, 304
High Courts22 Aug 2024Disposed Of
Simran Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2024) 08 DEL CK 2129
Code of Criminal Procedure, 1973-Section 439NDPS Act-Section 21(B), 50
High Courts22 Aug 2024Disposed Of
Court On Its Own Motion Vs Sanjay Rathod (Advocate)
Delhi High Court · (2024) 08 DEL CK 2163
Indian Penal Code-Sections 186, 189, 188, 288, 354-A, 509, 353, 228Advocates Act, 1961Contempt of Courts Act, 1971-Section 10
High Courts22 Aug 2024Disposed Of
Deputy Director (Through Shri Yogeshwar Sharma, Dy Director) Vs M/S KRBL Ltd & Anr
Delhi High Court · (2024) 08 DEL CK 2164
Prevention of Money Laundering Act, 2002-Section 5, 5(1), 5(4), 8, 8(3), 8(4), 8(5), 8(6), 8(7), 26, 42, 50, 58B, 60, 73Prevention of Money-Laundering (Taking Possession of Attached or Frozen Properties Confirmed by the Adjudicating Authority) Rules, 2013-Rule 5(2)
High Courts22 Aug 2024Dismissed
Bharat Broadband Network Ltd. Vs Paramount Communications Ltd.
Delhi High Court · (2024) 08 DEL CK 2172
Arbitration and Conciliation Act, 1996-Section 34, 16
High Courts22 Aug 2024Allowed
LBN Vs VJK
Delhi High Court · (2024) 08 DEL CK 2109
Family Courts Act, 1984-Section 19, 10(1), 7(1)Code of Civil Procedure, 1908-Section 151Protection of Women from Domestic Violence Act, 2005-Section 2(a), 12, 12(1), 12(2), 19, 19(1), 19(1)(f), 26
High Courts22 Aug 2024Dismissed
Palyam Delhi Prasad Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2108
Constitution of India-Article 226BSF Act, 1968-Section 62, 11(2)BSF Rules-Rules 22, 177
High Courts22 Aug 2024Disposed Of
Gunjan As Guardian Of Pihu Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2104
Right of Children to Free and Compulsory Education Act, 2009Constitution of India-Article 226, 21A, 14, 15, 21Delhi School Education Act
High Courts22 Aug 2024Allowed
Ravi Vs Avato Ward 84 State Goods And Services Tax & Anr.
Delhi High Court · (2024) 08 DEL CK 2308
High Courts22 Aug 2024
ESS Singapore Branch Vs Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2024) 08 DEL CK 1462
Income Tax Act, 1961-Section 244A, 9(1)(vz), 194J, 9(1)(vi), 239, 240, 199, 244A(1)(a), 254, Explanation 2 to Section 9(1)(vi), Explanation (ba) to Section 194JCopyright Act, 1957-Section 2(dd), 2(y), 13, 14
High Courts22 Aug 2024Allowed
Dina Nath Public School Vs Assistant P.F. Commissioner Faridabad & Ors.
Delhi High Court · (2024) 08 DEL CK 1458
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 1(3), 1(3)(a), 2-AIndustrial Disputes Act, 1947Factories Act, 1948
High Courts22 Aug 2024Dismissed
Bharat Broadband Network Ltd Vs Paramount Communications Ltd
Delhi High Court · (2024) 08 DEL CK 0120
Arbitration and Conciliation Act 1996 — Section 16, 34
High Courts22 Aug 2024Allowed
ESS Singapore Branch Vs Deputy Commissioner Of Income Tax & Ors
Delhi High Court · (2024) 08 DEL CK 0116
Income Tax Act, 1961 — Section 194J, 199, 239, 240, 244A, 244A(1)(a), 254