High Courts18 Jul 2024Disposed Of
Sunita Bansal Vs Rajan Bansal
Delhi High Court · (2024) 07 DEL CK 2529
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 260 of 565
High Courts18 Jul 2024
Bimla Sachdev Vs Subur & Anr.
Delhi High Court · (2024) 07 DEL CK 2563
Contempt of Courts Act, 1971-Section 11, 12Indian Evidence Act, 1872-Section 115
High Courts18 Jul 2024Disposed Of
Sahil Viklang Sahaytartha Samiti & Anr. Vs Delhi Development Authority
Delhi High Court · (2024) 07 DEL CK 2600
Constitution of India-Article 226/227DD Act, 1957-Section 11A(2), Chapter 3ADD Rules, 1959-Rule 12
High Courts18 Jul 2024Disposed Of
Uma Singhania & Anr. Vs Manoj Chhibber & Anr.
Delhi High Court · (2024) 07 DEL CK 2601
Contempt of Courts Act, 1971-Section 10, 12Code of Civil Procedure, 1908-Order XXIII Rule 3, XXILand Acquisition Act, 1894
High Courts18 Jul 2024Disposed Of
Arun Kumar Singla Vs Harish Kumar (Deceased) Through Lrs & Ors.
Delhi High Court · (2024) 07 DEL CK 2613
Indian Evidence Act, 1872-Section 138Civil Procedure Code, 1908-Section 151, Order XVIII Rule 17, XVII Rule 17Constitution of India-Article 227
High Courts18 Jul 2024Disposed Of
Reeta Lalwani Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 07 DEL CK 2615
Constitution of India-Article 227Code of Civil Procedure,1908-Order VII Rule 11, IX Rule 7, Section 114, XLVII Rule 1, 151Delhi Development Act, 1957-Section 53-B
High Courts18 Jul 2024Allowed
Rakesh Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2617
Constitution of India-Article 226
High Courts18 Jul 2024Allowed
Dish TV India Ltd Vs Gulf DTH FZ LLC & Ors.
Delhi High Court · (2024) 07 DEL CK 2332
Code of Civil Procedure, 1908-Order V Rule 1(1), VII Rules 10 and 11, VIII Rule 1, XI, XV-A, XXXIX Rules 1 and 2, XLIII, XLVII Rule 1, Section 104, 114Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 2(c), 2(1)(c), 2(1)(i), 2(d), 4(1), 7, 13, 13(1A), 13(2), 15, 15(1), 15(3), 15(4), 21, 22, 43, 74Delhi High Court Act, 1966-Section 5, 5(2), 10, 10(1)
High Courts18 Jul 2024Dismissed
Naresh Kumar Gupta Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2329
Central Engineering (Civil) Group ‘A’ Service Rules, 1996Code of Civil Procedure, 1908-Order 1 Rule 10Constitution of India-Articles 14 and 16(1)
High Courts18 Jul 2024Dismissed
Nirmal Bang Commodities Pvt. Ltd. Vs Mr. Goutam Santara
Delhi High Court · (2024) 07 DEL CK 2328
Arbitration & Conciliation Act, 1996-Section 34
High Courts18 Jul 2024Disposed Of
Sonu Vs State & Ors.
Delhi High Court · (2024) 07 DEL CK 2652
Code of Criminal Procedure, 1973-Section 482IPC-Section 354A, 354D, 509POCSO Act-Section 8, 10
High Courts18 Jul 2024Disposed Of
Zeeshan Ahmed & Ors. Vs State & Ors.
Delhi High Court · (2024) 07 DEL CK 2324
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 323, 34, 341
High Courts18 Jul 2024Disposed Of
Sunil Vs State & Anr.
Delhi High Court · (2024) 07 DEL CK 2320
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 308, 323, 341, 34Code of Criminal Procedure-Section 482
High Courts18 Jul 2024Disposed Of
Gaurav Kumar & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2319
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts18 Jul 2024Allowed
Mayur Rawat Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2316
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Section 498AHindu Marriage Act-Section 13(B)(1)
High Courts18 Jul 2024Disposed Of
Sh. Chander Prakash Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2314
Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 428IPC-Section 354, 354(A), 506
High Courts18 Jul 2024Disposed Of
Sandeep & Ors. Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2313
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Sections 498A, 406, 34, 506
High Courts18 Jul 2024Disposed Of
Mohd. Masroor Alam Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2312
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
High Courts18 Jul 2024Disposed Of
Krishana Dhama & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2309
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts18 Jul 2024Allowed
Tushar Chawla Vs Mr Tarun Sikka
Delhi High Court · (2024) 07 DEL CK 2223
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 21, Fourth Schedule