High Courts16 Aug 2024Disposed Of
Sachin Vs State, NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1551
CrPC-Section 439IPC-Sections 302, 120B, 34, 304 Part I, 304 Part II
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 212 of 565
High Courts16 Aug 2024
Amit Malviya Vs Samajwadi Party Media Cell & Ors
Delhi High Court · (2024) 08 DEL CK 1555
CPC-Section 151, Order XXXIX Rule 1 & 2, XXXIX Rule 3, XXXIX Rules 1 & 2Delhi High Court (Original Side) Rules, 2018Constitution of India-Article 19, 19(1)(a), 19(2)
High Courts16 Aug 2024Dismissed
M Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1580
Code of Criminal Procedure, 1973-Section 164, 227, 228Indian Penal Code, 1860-Section 376, 328, 506
High Courts16 Aug 2024Dismissed
State (NCT Of Delhi) Vs Rajinder Singh @ Rajinder Singh Madan
Delhi High Court · (2024) 08 DEL CK 1581
Prevention of Corruption Act, 1988-Sections 7, 13, 13(1)(d), 13(2)Information Technology Act, 2000-Section 79(A)Indian Evidence Act, 1872-Section 45(A)
High Courts16 Aug 2024Dismissed
Resident Welfare Association Vs Kishan Devnani & Ors.
Delhi High Court · (2024) 08 DEL CK 1599
Constitution of India-Article 226Easements Act, 1882-Section 15, 33Bharatiya Nagarik Suraksha Sanhita, 2023-Section 152
High Courts16 Aug 2024Dismissed
Shri Ram Narayan Gupta Vs New Delhi Municipal Council
Delhi High Court · (2024) 08 DEL CK 1603
New Delhi Municipal Council Act, 1994-Section 250, 252, 253, 254, 254(1)(4)(p)Constitution of India-Article 226, Part III
High Courts16 Aug 2024Dismissed
Shubhankar Nagar Vs State & Ors.
Delhi High Court · (2024) 08 DEL CK 1606
Code of Criminal Procedure, 1973-Section 156(3), 482, 200, 397(3), 397(1)PC Act
High Courts16 Aug 2024Allowed
Amit Jain Vs Sanjeev Kumar Singh & Anr.
Delhi High Court · (2024) 08 DEL CK 1607
Negotiable Instruments Act, 1888-Section 138, 139, 118, 118(a)Code of Criminal Procedure, 1973-Section 313, 281Evidence Act-Section 3, 4, 114
High Courts16 Aug 2024Dismissed
Union Of India & Ors. Vs Pradeep Kumar
Delhi High Court · (2024) 08 DEL CK 1627
Constitution of India-Article 226, 227, 311(2)(b), 311(2)Railway Servants (Discipline & Appeal) Rules, 1968-Rule 14(ii), 9 to 11CCS (CCA) Rules-Rule 14
High Courts16 Aug 2024Dismissed
Shomit Finance Limited Vs Mahesh Kumar Sharma
Delhi High Court · (2024) 08 DEL CK 1670
Constitution of India-Article 227
High Courts16 Aug 2024Disposed Of
Jan Mohammad Vs Ramesh Chander Gupta
Delhi High Court · (2024) 08 DEL CK 1673
High Courts16 Aug 2024Disposed Of
Punjab And Sind Bank Vs Madan Murari Mishra & Anr.
Delhi High Court · (2024) 08 DEL CK 1678
High Courts16 Aug 2024Disposed Of
Sunil Kumar Mehra & Anr. Vs MS RP And Company & Ors.
Delhi High Court · (2024) 08 DEL CK 1679
High Courts16 Aug 2024Dismissed
Om Pal Singh Vs Staff Selection Commission & Anr.
Delhi High Court · (2024) 08 DEL CK 1767
Constitution of India-Article 226
High Courts16 Aug 2024Disposed Of
Aditya Birla Finance Limited Vs B K Podder Printing Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1916
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 16(1), 12(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts16 Aug 2024Disposed Of
Skyline Engineering Contracts (India) Pvt Ltd. Vs MMR Saha Infrastructure Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1917
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts16 Aug 2024Disposed Of
Rajeev Mohan Vs M/s. Delton Cables Limited & Ors.
Delhi High Court · (2024) 08 DEL CK 1920
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts16 Aug 2024Allowed
Shri Inderjit Walia & Anr. Vs Dr. Amitabh Parti & Anr.
Delhi High Court · (2024) 08 DEL CK 1922
Arbitration and Conciliation Act, 1996-Section 11, 12(2), Fourth Schedule