High Courts26 Jul 2024Allowed
Smt Meenal Arora Vs Sh Ranu Uppal
Delhi High Court · (2024) 07 DEL CK 2394
CPC-Order VI Rule 17, 2 Rule 2, XXXIX Rule 1 and 2, XXXIX Rule 4, XII Rule 6, Section 151
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 247 of 565
High Courts26 Jul 2024Disposed Of
Wing Commander B.M. Agrawal (Retd.) & Ors. Vs Registrar Of Cooperative Societies & Anr.
Delhi High Court · (2024) 07 DEL CK 2407
Constitution of India, 1950-Article 226Delhi Co-operative Societies Act, 2003-Section 127, 77(1), 87, 19Delhi Co-operative Societies Rules, 2007-Proviso to Rule 100, Rule 20(1)(c), 19
High Courts26 Jul 2024Dismissed
State Vs Prince & Anr.
Delhi High Court · (2024) 07 DEL CK 2444
Indian Penal Code, 1860-Sections 302, 34, 120BCrPC-Sections 164, 227, 228
High Courts26 Jul 2024Allowed
Nau Nihal Singh Rana Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2464
Constitution of India-Articles 226, 227, 14, 19 and 21Code of Civil Procedure-Section 11
High Courts26 Jul 2024Disposed Of
Mrs Deepti Bhargava Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2467
Constitution of India-Article 226
High Courts26 Jul 2024Disposed Of
Jatinder Pal Singh Lamba Vs Harvesh Kaur & Ors.
Delhi High Court · (2024) 07 DEL CK 2548
CPC-Order XLIII Rule 1, XXXIX Rule 2A, XXXIX Rule 1, XXXIX Rule 2
High Courts26 Jul 2024Dismissed
Ram Karan Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2336
Constitution of India-Article 226, 20CISF Rules 2001-Rule 36
High Courts26 Jul 2024Disposed Of
Aadil Malik & Ors. Vs The State (NCT Of Delhi) & Ors.
Delhi High Court · (2024) 07 DEL CK 2303
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 308, 34
High Courts26 Jul 2024Disposed Of
Lakhan Singh & Ors. Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2296
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts26 Jul 2024Dismissed
Radha Garg @ Radha Goyal Vs Gaurav Goyal
Delhi High Court · (2024) 07 DEL CK 2266
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11Suit Valuation Act, 1887-Section 8
High Courts26 Jul 2024Disposed Of
Joginder Singh Nijjar & Anr. Vs M/S Omaxe Ltd.
Delhi High Court · (2024) 07 DEL CK 2215
Income Tax Act, 1961-Section 195(1), Explanation 2, 194-LB, 194-LC, 194-LDCode of Civil Procedure, 19081962 Act
High Courts26 Jul 2024Dismissed
Delhi Development Authority Vs Gammon Engineers And Contractors Private Limited (Gammon)
Delhi High Court · (2024) 07 DEL CK 2212
1996 Act-Section 33, 34, 34(3), 75, 81
High Courts26 Jul 2024Allowed
Priti Goel Vs Dr Asra Hussain Khumushi
Delhi High Court · (2024) 07 DEL CK 2200
1996 Act-Section 11(6), 21, 12(2)
High Courts26 Jul 2024Allowed
Moneywise Financial Services Pvt Ltd Vs KK Enterprises Through Its Proprietor Sh Viral Kirit Kumar Doshi & Anr.
Delhi High Court · (2024) 07 DEL CK 2199
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts26 Jul 2024Allowed
Moneywise Financial Services Pvt Ltd Vs United Trading Company Through Its Prop Chandra Mohan Kathuria & Ors.
Delhi High Court · (2024) 07 DEL CK 2198
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts26 Jul 2024Allowed
CLN Energy Pvt. Ltd. (Formerly JLNPhenix Energy Pvt. Ltd.) Vs E Ashwa Automotive Private Limited
Delhi High Court · (2024) 07 DEL CK 2197
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts26 Jul 2024Disposed Of
PNB Housing Finance Limited Vs Hunter Security Force Private Limited & Ors.
Delhi High Court · (2024) 07 DEL CK 2195
Arbitration and Conciliation Act, 1996-Section 17, 12(2)
High Courts26 Jul 2024Allowed
Promac Engineering Industries Ltd Vs Cement Corporation Of India Ltd
Delhi High Court · (2024) 07 DEL CK 2192
Arbitration and Conciliation Act, 1996-Section 29A(4)
High Courts26 Jul 2024Allowed
Sarita Bakshi Vs Delhi University & Anr.
Delhi High Court · (2024) 07 DEL CK 2168
Constitution of India-Articles 226, 227, 142, 14 to 18, 38, 39, 39-A, 43, 46 and PreambleRight to Information Act, 2005
High Courts26 Jul 2024Dismissed
Samir Malik Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2120
Constitution of India-Article 352, 352 (2)Prevention of Insults to National Honour Act, 1971-Section 2