COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 252 of 565

High Courts24 Jul 2024Dismissed

Smt. Usha Jain & Anr. Vs M/s Vigneshwara Developwell P. Ltd.

Delhi High Court · (2024) 07 DEL CK 2599

Code of Civil Procedure, 1908-Section 151Insolvency and Bankruptcy Code, 2016-Section 14, 14(1)(d)Foreign Exchange Management Act

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High Courts24 Jul 2024Dismissed

Paras Arora Vs M/s Aggarwal Associates

Delhi High Court · (2024) 07 DEL CK 2335

Real Estate (Regulation and Development) Act, 2016-Sections 3, 3(1), 12, 14, 18, 19, 31, 58, 71, 71(1)Constitution of India-Article 14, 19(1)(g)Consumer Protection Act

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High Courts24 Jul 2024Disposed Of

Manish Bajaj Vs The State (NCT Of Delhi) & Ors.

Delhi High Court · (2024) 07 DEL CK 2311

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 354, 354B, 509, 506, 34, 452, 380

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High Courts24 Jul 2024Dismissed

Meshar Jahan & Ors. Vs State (N C T Of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2310

Code of Criminal Procedure, 1973-Section 482, 164, Chapter XIV, 156(1), 155(2)IPC-Section 376, 323, 506Constitution of India-Article 226

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High Courts24 Jul 2024Partly Allowed

The National Insurance Co Ltd Vs Dilip Kumar & Ors.

Delhi High Court · 2003 INSC 357

Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 337

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High Courts24 Jul 2024Dismissed

Liberty General Insurance Co Ltd Vs Lallan Thakur @ Lalan Kumar & Ors

Delhi High Court · (2024) 07 DEL CK 2271

Motor Vehicles Act, 1988-Section 173IPC-Section 279, 338

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High Courts24 Jul 2024Dismissed

Sri Ram Packers Vs Ganga Ram & Ors.

Delhi High Court · (2024) 07 DEL CK 2270

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order XXI

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High Courts24 Jul 2024Dismissed

Sanjeev Malik Vs M/S Reliance General Insurnace Co Ltd & Ors

Delhi High Court · (2024) 07 DEL CK 2267

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order IX Rule 13, XII Rule 8Motor Vehicles Act, 1988

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High Courts24 Jul 2024Allowed

Sh Ram Krishna Datta & Anr. Vs Union Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2173

Constitution of India-Article 226Central Civil Services (Leave Travel Concession) Rules, 1988-Rule 8, 16Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 11, 13

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High Courts24 Jul 2024Allowed

Pulin Comtrade Limited Vs The Handicrafts And Handlooms Exports Corporation Of India Ltd

Delhi High Court · (2024) 07 DEL CK 2167

Arbitration and Conciliation Act, 1996-Section 34, 11, 33, 34(3)Income Tax Act

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High Courts24 Jul 2024Disposed Of

Union Of India Vs M/S Vishva Shanti Builders(India) Pvt Ltd

Delhi High Court · (2024) 07 DEL CK 2134

Arbitration and Conciliation Act, 1996-Section 34, 16(2), 23(3), 31(7)(a), 75, 81Indian Contract Act, 1872-Section 23, 55, 73Interest Act, 1978

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High Courts24 Jul 2024Dismissed

Smt. Daya Rani Vs Rajeev Gulati & Anr.

Delhi High Court · (2024) 07 DEL CK 2126

Negotiable Instruments Act, 1881-Section 138, 139, 118, 118(a), 145(2), 56, 15CrPC-Section 251

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High Courts24 Jul 2024Allowed

Pawan Kant Vs Directorate Of Revenue Intelligence

Delhi High Court · (2024) 07 DEL CK 2124

Customs Act, 1962-Section 113(d), 114(i), 2(3A), 129B(4), 130D, 135, 108Foreign Exchange Management Act (FEMA), 1999Foreign Exchange Management (Current Account Transactions) Rules, 2000-Rule 5

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High Courts24 Jul 2024Dismissed