COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 208 of 565

High Courts21 Aug 2024Disposed Of

Supreme Infrastructure India Ltd Vs Central Public Works Department

Delhi High Court · (2024) 08 DEL CK 2022

Arbitration and Conciliation Act, 1996-Section 34 (4), 12(1), 12(5), Seventh Schedule, Entry 5 of the Seventh ScheduleCompanies Act, 1956Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)

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High Courts21 Aug 2024

Tarun Kumar Puri Vs State (Govt Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 08 DEL CK 2024

Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)

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High Courts21 Aug 2024

Sugandha Sharma Director Of M S Al Sapphire Vs M S Shiv Shakti Float Glasses Pvt Ltd Through Its AR Shyam Saxena

Delhi High Court · (2024) 08 DEL CK 2027

Negotiable Instruments Act-Section 138, 141(2), 142

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High Courts21 Aug 2024Dismissed

Operation Asha A Registered Society Through Its President Mr Rakesh K Khurana Vs Dr Shelly Batra & Ors.

Delhi High Court · (2024) 08 DEL CK 2050

Code of Civil Procedure, 1908-Section 92, 92(1)Societies Registration Act, 1860-Section 2

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High Courts21 Aug 2024Dismissed

Uma Shankar Mehta Vs State Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2124

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 200

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High Courts21 Aug 2024

Master Arnesh Shaw Vs Union Of India & Anr.

Delhi High Court · (2024) 08 DEL CK 2157

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High Courts21 Aug 2024Disposed Of

Mukesh Kumar Sen Vs State NCT of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2159

Constitution of India-Article 226

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High Courts21 Aug 2024

Courts On Its Own Motion In Re: Suicide Committed By Sushant Rohilla, Law Student Of I.P. Univer Vs …………

Delhi High Court · (2024) 08 DEL CK 2161

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High Courts21 Aug 2024Disposed Of

M/S MGI (India) Pvt Ltd Vs M/S International Design & Engineering Solutions Pvt. Ltd.

Delhi High Court · (2024) 08 DEL CK 2198

Arbitration and Conciliation Act, 1996-Section 34

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High Courts21 Aug 2024Dismissed

Kushal Bhasin Vs Shaloo Bhasin

Delhi High Court · (2024) 08 DEL CK 2196

Hindu Marriage Act, 1955-Section 24, 25

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High Courts21 Aug 2024Dismissed

Harjeet Singh Mendiratta Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 2268

Cr.P.C.-Sections 107, 150, 156(3), 406, 407, 408, 410IPC-Sections 120B, 177, 182, 323, 341, 451, 468, 471, 506Constitution of India-Article 21

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High Courts21 Aug 2024Disposed Of

Akbal Ansari Vs State (NCT Of Delhi)

Delhi High Court · (2024) 08 DEL CK 2269

IPC-Section 302, 201, 120B, 34Arms Act-Section 27

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High Courts21 Aug 2024Disposed Of

Sunil Agarwal & Ors. Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2297

Societies Registration Act, 1860-Section 4, 12Right to Information Act, 2005

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High Courts21 Aug 2024Dismissed

Container Corporation Of India Limited Vs M/S Shivalaya Construction Company Private Limited & Anr.

Delhi High Court · (2024) 08 DEL CK 2303

Code of Civil Procedure, 1908-Order VII Rule 11, XLIII Rule 1, XLIIICommercial Courts Act, 2015-Section 13(1A), 13(2)Arbitration Act-Section 37

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High Courts21 Aug 2024Dismissed

M/s MJ Bizcrafts LLP Vs Central Goods And Services Tax, Delhi South Commissionerate & Ors.

Delhi High Court · (2024) 08 DEL CK 2313

Central Goods and Services Tax Act, 2017-Section 83(1), 67(2), 67, 70, 74, 122(1A), Chapter XII, Chapter XIV, Chapter XVDelhi Goods and Services Tax Act, 2017-Section 83(1), 67, 74Central Goods and Services Tax Rules, 2017-Rule 159(5)

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High Courts21 Aug 2024Allowed

Suresh Chand Gupta Proprietor Of Gupta And Associates Vs Union Of India & Ors.

Delhi High Court · (2024) 08 DEL CK 2310

CGST Act, 2017-Section 29(2)(e)

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High Courts21 Aug 2024Disposed Of

Magicon Impex Private Limited Vs Commissioner Of Central Goods And Service Tax & Ors.

Delhi High Court · (2024) 08 DEL CK 2309

Central Goods and Services Tax Act, 2017-Section 65, 65(1), 65(4), 65(6), 74Delhi Goods and Services Tax Act, 2017-Section 65, 65(4), 65(6)Integrated Goods and Services Tax Act, 2017-Section 20

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High Courts21 Aug 2024Allowed

Amit Garg & Anr. Vs The Secretary (Alt.) Land Building Department Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 08 DEL CK 1436

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4, 6Delhi Development Act, 1957-Section 21

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High Courts21 Aug 2024Dismissed

Manpreet Singh Vs Ayodhya Prasad Yadav & Anr

Delhi High Court · (2024) 08 DEL CK 0126

Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 3, 39, 121, 140, 146, 166, 181, 196

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High Courts21 Aug 2024Dismissed

East Point Education Society And Anr Vs Mohinder Singh And Ors

Delhi High Court · (2024) 08 DEL CK 0125

Code of Civil Procedure, 1908 — Section 115, 151, Order 14 Rules 3, Order 14 Rules 5, Order 39 Rules 1, Order 39 Rules 2Delhi High Court (Amendment) Act, 2015 — Section 4Evidence Act, 1872 — Section 101

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