High Courts16 Aug 2024Disposed Of
National Highways Authority Of India Vs Madurai Tuticorin Expressways Ltd.
Delhi High Court · (2024) 08 DEL CK 1927
Arbitration and Conciliation Act 1996-Section 29A(5)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 213 of 565
High Courts16 Aug 2024Disposed Of
Micromax Informatics Limited Vs Shree Vinayak Enterprises
Delhi High Court · (2024) 08 DEL CK 1929
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts16 Aug 2024Allowed
Narendra Prasad Rai Vs Vice-Chairman, Delhi Agricultural Marketing Board & Anr.
Delhi High Court · (2024) 08 DEL CK 2002
Constitution of India-Article 226, 14
High Courts16 Aug 2024Dismissed
Surender Kumar Sharma Vs Delhi Urban Shelter Improvement Board (Govt. Of NCT Of Delhi)
Delhi High Court · (2024) 08 DEL CK 2004
Constitution of India-Article 226, 14Right to Information Act, 2005
High Courts16 Aug 2024Dismissed
Sh. Mohan Murti Shandilya Vs Bank Of Baroda & Ors.
Delhi High Court · (2024) 08 DEL CK 2006
Banking Companies (Acquisition and Undertakings) Act, 1974Foreign Exchange Regulation Act, 1973-Section 8, 4(1), 23(1)(a), 23-DBanking Regulation Act, 1949
High Courts16 Aug 2024
Sunayana Sibal & Ors. Vs Government Of NCT Of Delh & Ors.
Delhi High Court · (2024) 08 DEL CK 2045
High Courts16 Aug 2024Allowed
Sultan Ansari Vs Directorate Of Revenue Intelligence & Anr.
Delhi High Court · (2024) 08 DEL CK 2095
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 22, 25, 25A, 26, 29, 30, 38, 67, 52A, 37, 37(1)(b)(ii)Constitution of India-Article 21
High Courts16 Aug 2024Dismissed
Darshan Dabas Vs State (NCT of Delhi)
Delhi High Court · (2024) 08 DEL CK 2115
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 302, 364A, 201, 120B, 34, 307, 323, 336, 174A, 186, 353, 506, 147, 148, 149, 427, 452Arms Act-Section 25, 27, 54, 59, 25A
High Courts16 Aug 2024Disposed Of
Nikita Awasthi Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2117
Constitution of India-Article 226, 21Code of Criminal Procedure-Section 482
High Courts16 Aug 2024Dismissed
Devender Aggarwal Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2112
Code of Criminal Procedure, 1973-Section 397Negotiable Instrument Act-Section 138, 139Indian Evidence Act-Section 118
High Courts16 Aug 2024Dismissed
Gopi Chand @ Pappu Vs State Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2118
Constitution of India-Article 226, 14BNSS, 2023-Section 528IPC-Sections 302, 396, 201, 120B, 34
High Courts16 Aug 2024Disposed Of
Utpal Tripathi Vs State (Govt. Of NCT Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 2156
Constitution of India-Article 226Hindu Marriage Act, 1955-Section 13B
High Courts16 Aug 2024Disposed Of
Ram Chander Aggarwal Vs Ram Kishan Aggarwal & Anr.
Delhi High Court · (2024) 08 DEL CK 2171
Arbitration and Conciliation Act, 1996-Sections 12, 14, 15, 34, 34(2)(a)(v)
High Courts16 Aug 2024Allowed
Jawahar Lal Deka Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2107
Constitution of India-Article 226
High Courts16 Aug 2024Allowed
Ankur Kumar & Ors. Vs Ginni Verma & Anr.
Delhi High Court · (2024) 08 DEL CK 2102
Delhi Rent Control Act, 1958-Section 25-B(8), 14(1)(e), Third Schedule, 25-B(4), 14(7), 25-B, 12(1)(e), 12(l)(f), 14-A, 14-B, 14-C, 14-D, 25-B(5), 25-B(6), 25-B(7), Chapter III-A
High Courts16 Aug 2024Disposed Of
Deepak Dabas Vs Central Bureau Of Investigation
Delhi High Court · (2024) 08 DEL CK 2099
Code of Criminal Procedure, 1973-Section 439, 482Indian Penal Code, 1860-Section 304, 323, 34, 302, 341Constitution of India-Article 21
High Courts16 Aug 2024Dismissed
Govt Of NCT Of Delhi & Ors. Vs Smt Anjulika
Delhi High Court · (2024) 08 DEL CK 2234
High Courts16 Aug 2024Disposed Of
Anthony Watts Vs Union Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2283
Constitution of India-Article 14, 32
High Courts16 Aug 2024Allowed
Kabushiki Kaisha Toshiba Vs Tosiba Appliances Co.
Delhi High Court · (2024) 08 DEL CK 2291
Trade and Merchandise Marks Act, 1958-Section 111, 21(2), 29, 29(1), 2(1)(d), 33, 33(a), 33(b), 18Code of Civil Procedure, 1908-Order VI Rule 17, XIII Rule 2, VII Rule 10A, VI Rule 14, XXIX Rule 1, VII Rule 14, XXXIX Rules 1 and 2Delhi High Court (Original Side) Rules, 1967-Rule 3(38) of Chapter II
High Courts16 Aug 2024
Mrs. C Vs The Principal Secretary Health And Family Welfare Department, Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2294
Medical Termination of Pregnancy (MTP) Act-Section 3(2)(b), 3(3), 3(2-B)MTP (Amendment) Rules, 2021-Rule 3B, 3-B(c), 3-B(f), 3-B(g)Constitution of India-Article 21, Part III