High Courts02 Aug 2024Disposed Of
Neha Bus Services Pvt. Ltd. Vs M/S Pintu
Delhi High Court · (2024) 08 DEL CK 1641
CPC-Order VI Rule 5
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 235 of 565
High Courts02 Aug 2024Disposed Of
Amarnath Ghosh Dastidar Vs State & Ors.
Delhi High Court · (2024) 08 DEL CK 1644
CPC-Order VII Rule 14, Section 151
High Courts02 Aug 2024Disposed Of
Veer Singh Vs Kinri Dhir
Delhi High Court · (2024) 08 DEL CK 1646
Guardians and Wards Act, 1890-Sections 7, 10 and 25
High Courts02 Aug 2024Allowed
Manoj Dhyani Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1754
Constitution of India-Article 226
High Courts02 Aug 2024Allowed
Nitin Vig Vs Shri Chander Parkash Mehra & Ors.
Delhi High Court · (2024) 08 DEL CK 1757
Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151Indian Evidence Act, 1872-Section 68, 69, 70, 71
High Courts02 Aug 2024Allowed
M/s Shantivijay Jewellers & Anr. Vs M/s Goyal Modes & Anr.
Delhi High Court · (2024) 08 DEL CK 1758
Code of Civil Procedure, 1908-Order VII Rule 14(3), Section 151, XLVII Rule 1, VIII Rule 1A(3)Negotiable Instruments Act, 1881-Section 138Indian Evidence Act, 1872-Section 17, 18, 79
High Courts02 Aug 2024Dismissed
Krishna Pada Biswas Vs The Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1763
BSF Rules-Rule 19CCS (Pension) Rules-Rule 49
High Courts02 Aug 2024Disposed Of
Nisha Devi Vs Gur Kirpal Singh @ Guddu
Delhi High Court · (2024) 08 DEL CK 1698
Code of Criminal Procedure, 1973-Section 482, 421, 431Constitution of India-Article 227NI Act-Section 138, 147
High Courts02 Aug 2024Disposed Of
Ankit Alias Jugnu & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1778
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 342, 452, 506, 34, 325, 341
High Courts02 Aug 2024Disposed Of
Balram & Anr. Vs State Through Sho Ps Chhawala & Anr.
Delhi High Court · (2024) 08 DEL CK 1781
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 354, 354B, 379, 341, 323, 427, 34, 506, 509Code of Criminal Procedure-Section 482
High Courts02 Aug 2024Dismissed
Ashish Verma Vs Parmod Kumar
Delhi High Court · (2024) 08 DEL CK 1782
Code of Criminal Procedure, 1973-Section 482, 82NI Act-Section 138, 141
High Courts02 Aug 2024Disposed Of
Nitin Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1789
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 174AHindu Marriage Act-Section 13B(2)
High Courts02 Aug 2024Disposed Of
Raju Singh & Ors. Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1790
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts02 Aug 2024Disposed Of
Faeem & Ors. Vs The State (GNCT Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1791
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A/406/34
High Courts02 Aug 2024Allowed
Suman & Ors. Vs National Insurance Co Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1830
Indian Penal Code, 1860-Sections 279, 337, 304AMotor Vehicle Act-Sections 166, 140, 133
High Courts02 Aug 2024Disposed Of
M/S Ajay Machine Tools Vs National Security Guard New Delhi
Delhi High Court · (2024) 08 DEL CK 1859
Arbitration and Conciliation Act, 1996-Section 7, 8, 11(6), 11(6-A), 12(2), 16, 21Arbitration and Conciliation (Amendment) Act, 2015Stamp Act
High Courts02 Aug 2024Disposed Of
Amour Banquets Private Limited Vs OYO Hotels And Homes Private Limited & Anr.
Delhi High Court · (2024) 08 DEL CK 1869
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts02 Aug 2024Disposed Of
Babita Goyal Vs Bhasin Infotech And Infrastructure Pvt.Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1873
Arbitration and Conciliation Act, 1996-Section 11(6), 21, Fourth Schedule, 12(2)
High Courts02 Aug 2024Disposed Of
M/S Aalokik Enterprises Pvt Ltd Vs M/S Gyan International Pvt Ltd & Ors.
Delhi High Court · (2024) 08 DEL CK 1875
Arbitration and Conciliation Act, 1996-Section 21, 11(6), 12(2)
High Courts02 Aug 2024Dismissed
Puneet Mehta Vs UOI & Anr.
Delhi High Court · (2024) 08 DEL CK 1988
Constitution of India-Article 226, 12, 32, Part-III, 30-ALimitation Act, 1963-Section 14Air Corporations Act, 1953