High Courts18 Jul 2024Allowed
Vijay Vardhan Daga Vs M/s Lord Builders Pvt Ltd & Ors.
Delhi High Court · (2024) 07 DEL CK 1962
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 262 of 565
High Courts18 Jul 2024Allowed
Lakshay Jaiswal Vs State (NCT of Delhi) & Anr.
Delhi High Court · (2024) 07 DEL CK 1961
Code of Criminal Procedure, 1973-Section 482, 82, 82(2)(i)(a), (b), (c), 82(2), 82(3), 41A, 438, 83, 73, 70(2), 76, 71, 61-69, 70-81, 82-86, 87-90, Chapter 6, Chapter XIIIPC-Sections 354B/506/509Constitution of India
High Courts18 Jul 2024Disposed Of
M/s IRB Ahmedabad Vadodara Super Express Tollways Pvt. Ltd Vs National Highways Authority Of India
Delhi High Court · (2024) 07 DEL CK 0092
Arbitration and Conciliation Act, 1996 — Section 17
High Courts18 Jul 2024Disposed Of
Vanita Bathla Vs Shashi Bajaj & Anr
Delhi High Court · (2024) 07 DEL CK 0090
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 11 Rule 1(10)
High Courts18 Jul 2024Disposed Of
G. Veerabahu Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 0089
Code of Criminal Procedure, 1973 — Section 340
High Courts18 Jul 2024Disposed Of
Sunita Bansal Vs Rajan Bansal
Delhi High Court · (2024) 07 DEL CK 0088
Constitution of India, 1950 — Article 227
High Courts18 Jul 2024Disposed Of
Vijay Vardhan Daga Vs M/s Lord Builders Pvt Ltd & Ors
Delhi High Court · (2024) 07 DEL CK 0087
Constitution of India, 1950 — Article 227
High Courts18 Jul 2024Dismissed
Laxmi Rajvansh And Anr Vs Shama
Delhi High Court · (2024) 07 DEL CK 0086
Code of Civil Procedure, 1908 — Section 151, Order 22 Rule 3
High Courts18 Jul 2024Allowed
Jubeda Begum Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 07 DEL CK 0085
Delhi Municipal Corporation Act, 1957 — Section 343, 347(D)Limitation Act, 1963 — Section 5
High Courts18 Jul 2024Disposed Of
Rakesh Kumar Vs Union Of India And Ors
Delhi High Court · (2024) 07 DEL CK 0084
Constitution of India, 1950 — Article 226
High Courts18 Jul 2024Disposed Of
Reeta Lalwani Vs Delhi Development Authority And Ors
Delhi High Court · (2024) 07 DEL CK 0081
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 114, 151, Order 7 Rule 11, Order 9 Rule 7, Order 47 Rule 1Delhi Development Act, 1957 — Section 53B
High Courts18 Jul 2024Disposed Of
Arun Kumar Singla Vs Harish Kumar (Deceased) Through Lrs & Ors
Delhi High Court · (2024) 07 DEL CK 0080
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 17 Rule 17, Order 18 Rule 17Evidence Act, 1872 — Section 138
High Courts18 Jul 2024Disposed Of
Bimla Sachdev Vs Subur & Anr
Delhi High Court · (2024) 07 DEL CK 0079
Contempt of Courts Act, 1971 — Section 11, 12Evidence Act, 1872 — Section 115
High Courts18 Jul 2024Disposed Of
Lakshay Jaiswal Vs State (Nct Of Delhi) & Anr
Delhi High Court · (2024) 07 DEL CK 0078
Code of Criminal Procedure, 1973 — Section 41A, 70(2), 73, 76, 82, 83, 438, 482Indian Penal Code, 1860 — Section 354(B), 506, 509
High Courts18 Jul 2024Allowed
Dish TV India Ltd Vs Gulf Dth Fz Llc & Ors
Delhi High Court · (2024) 07 DEL CK 0077
Code of Civil Procedure, 1908 — Section 114, Order 5 Rules 1(1), Order 7 Rules 10, Order 7 Rules 11, Order 8 Rule 1, Order 39 Rules 1, Order 39 Rules 2, Order 47 Rule 1Delhi High Court Act, 1966 — Section 10Arbitration and Conciliation Act, 1996 — Section 37
High Courts18 Jul 2024Dismissed
Naresh Kumar Gupta Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 0076
Constitution of India, 1950 — Article 14, 16(1)Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts18 Jul 2024Disposed Of
M/s Today Realty Private Limited And Anr Vs Gunveen Singh
Delhi High Court · (2024) 07 DEL CK 0075
Code of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(5)Negotiable Instrument Act, 1881 — Section 80
High Courts18 Jul 2024Dismissed
Jamia Millia Islamia Vs Shakeel Ahmad
Delhi High Court · (2024) 07 DEL CK 0074
Jamia Millia Islamia Act, 1988 — Section 2(n)
High Courts16 Jul 2024Allowed
T.R. Sawhney Shopping Pvt. Ltd. Vs Nagender Singh & Anr.
Delhi High Court · (2024) 07 DEL CK 2832
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11, XXIII Rule 2, XXIII Rule 1Limitation Act, 1963-Section 14Consumer Protection Act, 1986-Section 2(d), 12, 15
High Courts16 Jul 2024Dismissed
Chander Bhan Vs Delhi Development Authority
Delhi High Court · (2024) 07 DEL CK 2831
Constitution of India-Article 226, 300APublic Premises (Eviction of the Unauthorised Occupant) Act, 1971-Section 4, 9, 2(g)Delhi High Court Rules