CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 232 of 565

High Courts05 Aug 2024Partly Allowed

North Deihi Municipal Corporation Vs R&T Enterprises

Delhi High Court · (2024) 08 DEL CK 1480

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(7), 16, 16(2), 16(3), 16(5), 21, 31(7)(a), 31(7)(b), 33, 34, 34(2), 34(2)(b)(ii), 34(3), 75, 81Limitation Act-Article 137
Read judgment
High Courts05 Aug 2024Disposed Of

Ramesh Kumar Vs D.R.I

Delhi High Court · (2024) 08 DEL CK 1546

CrPC-Section 439, 482, 436ANDPS Act-Section 67, 52A, 37, 37(1)(b)(ii)Constitution of India-Article 21
Read judgment
High Courts05 Aug 2024Allowed

Raju Garg @ Naveen Vs State & Anr.

Delhi High Court · (2024) 08 DEL CK 1569

Code of Criminal Procedure, 1973-Section 482, 397(3), 397, 401, 397(1), 483, 227, 228Indian Penal Code-Sections 420, 467, 468, 471, 406, 120BSARFAESI Act, 2002
Read judgment
High Courts05 Aug 2024Dismissed

State Vs Shatrughan

Delhi High Court · (2024) 08 DEL CK 1572

Indian Penal Code, 1860-Sections 363, 376Protection of Children from Sexual Offences Act, 2012-Section 6CrPC-Sections 164, 227, 228
Read judgment
High Courts05 Aug 2024Dismissed

Manjeet Singh Vs Sant Kaur

Delhi High Court · (2024) 08 DEL CK 1640

Constitution of India-Article 227, 226/227, 21CPC-Order XXIII Rule 1, VII Rule 11, XXXII Rules 1 to 14
Read judgment
High Courts05 Aug 2024Disposed Of

Poonam & Anr. Vs Nemo

Delhi High Court · (2024) 08 DEL CK 1774

Hindu Marriage Act, 1955-Section 13B(1), 13B(2), 23(2)CPC-Order 32-A Rule 3Family Courts Act-Section 9
Read judgment