High Courts23 Jul 2024Disposed Of
Madan Mohan Mittal & Anr. Vs The State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2318
Code of Criminal Procedure, 1973-Section 482IPC-Sections 406, 420, 120B
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 254 of 565
High Courts23 Jul 2024Disposed Of
Naushad Ali & Ors. Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2315
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 323, 504, 506Dowry Prohibition Act-Sections 3, 4
High Courts23 Jul 2024Allowed
Subhash Kapoor Vs Om Prakash Kapoor & Ors.
Delhi High Court · (2024) 07 DEL CK 2274
Code of Civil Procedure, 1908-Section 115, 151, Order XXXII, XXXII Rule 15, XXXII Rules 1 to 14 (except Rule 2A)Mental Health Care Act, 2017-Section 116Indian Lunacy Act-Section 41
High Courts23 Jul 2024Disposed Of
M/s Narender Kumar Vs Union Of India Through Central Public Work Department
Delhi High Court · (2024) 07 DEL CK 2211
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts23 Jul 2024Allowed
Naresh Ghai Vs Charoo Talwar
Delhi High Court · (2024) 07 DEL CK 2207
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts23 Jul 2024Disposed Of
Mr Satya Pal Gupta Vs Delhi Development Authority
Delhi High Court · (2024) 07 DEL CK 2203
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts23 Jul 2024Allowed
Tata Capital Limited Vs Jai Chamunda Petroleum & Ors
Delhi High Court · (2024) 07 DEL CK 2202
Arbitration and Conciliation Act, 1996-Section 11(6), 21, Fourth Schedule, 12(2)
High Courts23 Jul 2024Dismissed
Public Work Department Vs Mukesh Sharma
Delhi High Court · (2024) 07 DEL CK 2201
Arbitration and Conciliation Act, 1996-Section 34, 34(3)
High Courts23 Jul 2024Dismissed
Gaurvi Sharma & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2093
High Courts23 Jul 2024Disposed Of
Resident Welfare Association (RWA) Regd, B2C Block, Janakpuri, New Delhi Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2090
CPC, 1908-Section 151
High Courts23 Jul 2024Dismissed
Shri Vijay Prakash Vs M/s Alok Industries Ltd
Delhi High Court · (2024) 07 DEL CK 2082
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Insolvency and Bankruptcy Code, 2016-Section 7, 3(6), 3(11), 30, 30(2), 31, 31(1), 33(5), 52
High Courts23 Jul 2024Dismissed
Maan Singh Gharti Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2053
Code of Criminal Procedure, 1973-Section 439NDPS Act-Sections 20, 29
High Courts23 Jul 2024Disposed Of
Maya Kumari Vs State (Govt. Of NCT Delhi) & Ors.
Delhi High Court · (2024) 07 DEL CK 2028
Constitution of India-Article 226Cr.P.C.-Section 125IPC-Sections 498A, 406, 323, 341, 376, 511, 504, 509, 34
High Courts23 Jul 2024
Dr Rich Dhamija Vs State NCT Delhi
Delhi High Court · (2024) 07 DEL CK 2025
Constitution of India-Article 226Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Mental Healthcare Act, 2017-Section 3
High Courts23 Jul 2024Disposed Of
Sachin Meena Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 2144
High Courts23 Jul 2024
Shri Bishan Singh (Since Deceased) Through His LR Surender Kumar Vs Pt Kanhaiya Lal Brahamchari Shiv Mandir Trust
Delhi High Court · (2024) 07 DEL CK 2660
Delhi Rent Control Act, 1958-Section 25B, 14(1)(e), 25B(1), 25B(2), 25B(3), 25B(3)(a), 25B(4), 25B(8), Chapter III-A, Third ScheduleCPC-Order IX Rule 13, XXXVII Rule 4, Section 151Constitution of India-Article 227
High Courts23 Jul 2024Dismissed
All India Institute Of Medical Sciences (AIIMS) Vs Ms. Kiran Grover
Delhi High Court · (2024) 07 DEL CK 2704
Constitution of India-Articles 226, 227, 142
High Courts23 Jul 2024
The State Council Of Education Research Training & Ors. Vs Ms Hemlata
Delhi High Court · (2024) 07 DEL CK 2700
Constitution of India-Article 226, 227
High Courts23 Jul 2024Disposed Of
Mohit Masand Vs State of NCT of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2745
Criminal Procedure Code, 1973-Section 482, 2(wa)IPC-Section 307, 34, 302, 482, 420, 468, 471, 120BScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
High Courts23 Jul 2024Dismissed
Allah Noor Vs Narcotics Control Bureu
Delhi High Court · (2024) 07 DEL CK 2744
NDPS Act-Sections 8(A), 21(c), 23(c), 29, 67, 52A, 37, 19, 24, 27ACode of Criminal Procedure, 1973-Section 439