High Courts19 Sept 2024Dismissed
Siddharth Talwar & Anr Vs Sarika Talwar
Delhi High Court · (2024) 09 DEL CK 0069
Code of Criminal Procedure, 1973 — Section 125, 482Protection of Women from Domestic Violence Act, 2005 — Section 23(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 22 of 92
High Courts19 Sept 2024Disposed Of
Rahul @ Sumit Vs State (Nct Of Delhi)
Delhi High Court · (2024) 09 DEL CK 0068
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 364A
High Courts19 Sept 2024Dismissed
Sandeep Sharma Vs Vikram Kumar Pandey
Delhi High Court · (2024) 09 DEL CK 0067
Code of Criminal Procedure, 1973 — Section 251, 256, 482Negotiable Instruments Act, 1881 — Section 138, 142
High Courts19 Sept 2024
Hyatt International Southwest Asia Ltd Vs ACIT (International Taxation) 2(1)(1), New Delhi
Delhi High Court · (2024) 09 DEL CK 0066
Income Tax Act, 1961 — Section 5, 44CIncome Tax Act, 1922 — Section 42
High Courts18 Sept 2024Dismissed
Noor Afshan Vs Shiv Lock House & Others
Delhi High Court · (2024) 09 DEL CK 0158
Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 3, Order 12 Rule 10, Order 22Rule 9(2)
High Courts18 Sept 2024Allowed
Pradeep Kumar Aggarwal Vs Anoop Aggarwal
Delhi High Court · (2024) 09 DEL CK 0065
Arbitration and Conciliation Act, 1996 — Section 12(2), 21
High Courts18 Sept 2024
Ranjeet Singh Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 09 DEL CK 0062
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 354, 363, 376, 376(2)(f), 506, 511
High Courts18 Sept 2024Dismissed
Jagtar Singh Johal @ Jaggi Vs National Investigation Agency
Delhi High Court · (2024) 09 DEL CK 0061
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 120B, 302, 307, 379, 416
High Courts18 Sept 2024Dismissed
Michael Builders And Developers Pvt. Ltd Vs Indian Nursing Council And Ors
Delhi High Court · (2024) 09 DEL CK 0060
Constitution of India, 1950 — Article 226Arbitration and Conciliation Act, 1996 — Section 9, 11
High Courts18 Sept 2024Disposed Of
Polotrips India Pvt. Ltd. & Anr Vs Karnataka Bank Limted & Ors
Delhi High Court · (2024) 09 DEL CK 0059
Code of Civil Procedure, 1908 — Section 16, 16(d), 17, 20, 25, Order 2 Rule 2, Order 7 Rule 10Transfer of Property Act, 1882 — Section 55(1)
High Courts18 Sept 2024Disposed Of
Narendra Surana Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2024) 09 DEL CK 0058
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 380, 457
High Courts17 Sept 2024Disposed Of
Sunil Kalra And Ors Vs Vikas Gupta And Ors
Delhi High Court · (2024) 09 DEL CK 0167
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts17 Sept 2024Disposed Of
Sh Madan Mohan Gupta Vs Smt Sandhya Gupta & Ors
Delhi High Court · (2024) 09 DEL CK 0166
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 17Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts17 Sept 2024Allowed
Uma And Ors Vs Renu Kumari And Ors
Delhi High Court · (2024) 09 DEL CK 0165
High Courts17 Sept 2024Disposed Of
Anamika Sarkar Vs Surender Kumar
Delhi High Court · (2024) 09 DEL CK 0164
High Courts17 Sept 2024Disposed Of
Sharda Vs Rahul Gupta
Delhi High Court · (2024) 09 DEL CK 0163
Bharatiya Sakshya Adhiniyam, 2023 — Section 63
High Courts17 Sept 2024Disposed Of
Deepanshu Sharma & Anr Vs Vikrant Tyagi
Delhi High Court · (2024) 09 DEL CK 0162
Code of Civil Procedure, 1908 — Order 37
High Courts17 Sept 2024Disposed Of
Govt Of Nct Delhi & Anr Vs Chainsukh Ujjwal
Delhi High Court · (2024) 09 DEL CK 0161
Constitution of India, 1950 — Article 226, 227
High Courts17 Sept 2024Disposed Of
Omwati Vs Dayanand (Deceased) Thr Lrs
Delhi High Court · (2024) 09 DEL CK 0160
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14, Order 16 Rule 10
High Courts17 Sept 2024Disposed Of
DBS Bank India Ltd And Ors Vs D Sargurunathan And Ors
Delhi High Court · (2024) 09 DEL CK 0159
Constitution of India, 1950 — Article 227