High Courts12 Jul 2024Allowed
Mr. Pramod Suri Vs Union Of India
Delhi High Court · (2024) 07 DEL CK 2749
Constitution of India-Article 21Penal Code, 1860Passports Act, 1967
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 270 of 565
High Courts12 Jul 2024Allowed
Capt (Retd) Kuldeep Singh Solanki Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2748
Constitution of India-Article 21Penal Code, 1860Income-tax Act, 1961
High Courts12 Jul 2024Allowed
Balram Garg Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2747
Companies Act, 1956Recovery & Bankruptcy Act, 1993-Section 19Insolvency & Bankruptcy Code, 2016-Section 7
High Courts12 Jul 2024Dismissed
M/s Maya Ram Krishan Lal Jain & Anr. Vs M/s Shri Bishan Dass Traders & Ors.
Delhi High Court · (2024) 07 DEL CK 2775
Commercial Courts Act, 2015-Section 13A, 13(1-A)A&C Act, 1996-Section 37Limitation Act, 1963-Section 5, Articles 116 and 117
High Courts12 Jul 2024Allowed
Kavuru Bhasker Rao Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2009
Constitution of India-Article 21Penal Code, 1860Income-tax Act, 1961
High Courts12 Jul 2024Dismissed
Captain Amit Tyagi Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2001
Constitution of India-Article 226, 12Civil Aviation Requirements, 2015-Section 5, Series F, Part III, Issue III; Clause 4.3.9; Para 4.3.7; Para 4.3; Clause 5.4Aircraft Rules, 1937-Rule 19(3)(a), 3B, 24, 133A
High Courts12 Jul 2024Disposed Of
C.P. Arya Public Jr. High School Vs Central Board Of Secondary Education
Delhi High Court · (2024) 07 DEL CK 2000
High Courts12 Jul 2024Disposed Of
L D Sulania And Co. Vs Delhi Transco Limited
Delhi High Court · (2024) 07 DEL CK 1982
Arbitration and Conciliation Act 1996-Section 29A(5), 29A(8)
High Courts12 Jul 2024Disposed Of
Indeen Bio Power Ltd Vs EFS Facilities Services India Pvt Ltd
Delhi High Court · (2024) 07 DEL CK 1980
Arbitration and Conciliation Act, 1996-Section 151, 15, 13, 14
High Courts12 Jul 2024Dismissed
Jogy Scaria Advocate Vs Nissan Motors India Pvt Ltd And Others
Delhi High Court · (2024) 07 DEL CK 0053
Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10
High Courts12 Jul 2024Disposed Of
Harshvardhan Gautam & Anr Vs State Nct Of Delhi And Anr
Delhi High Court · (2024) 07 DEL CK 0052
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 406, 420
High Courts11 Jul 2024Disposed Of
Risha Naik & Anr Vs Alladi Yasin Shaikh & Ors
Delhi High Court · (2024) 07 DEL CK 2357
Code of Civil Procedure, 1908-Order XXIII Rule 3, Section 151, 89, XXXIX Rules 1 and 2, XXXII Rule 3Court Fees Act, 1870-Section 16
High Courts11 Jul 2024Dismissed
Padma Polychem Pvt Ltd Vs New India Assurance Company Limited
Delhi High Court · (2024) 07 DEL CK 2500
Constitution of India-Article 227
High Courts11 Jul 2024Disposed Of
Ms Cholamandalam Investment And Finance Company Limited Vs Jyoti Maheshwari & Ors.
Delhi High Court · (2024) 07 DEL CK 2503
Constitution of India-Article 227Contempt of Court Act, 1971-Section 2 (b)
High Courts11 Jul 2024Disposed Of
Whitefield Overseas Limited Vs Khushi Agro Foods Products
Delhi High Court · (2024) 07 DEL CK 2504
High Courts11 Jul 2024Disposed Of
Manphool Singh & Anr. Vs Ram Chander & Ors.
Delhi High Court · (2024) 07 DEL CK 2611
Code of Civil Procedure, 1908-Section 151, Order VI Rule 17, XVIII Rule 17Constitution of India-Article 227
High Courts11 Jul 2024Disposed Of
Mukesh Marwaha & Anr. Vs Rajiv Bhakri & Ors.
Delhi High Court · (2024) 07 DEL CK 2614
Code of Civil Procedure, 1908-Order XV-ATransfer of Property Act-Section 106Delhi Rent Control Act
High Courts11 Jul 2024Allowed
Pavan Singh Rawat Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2616
Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016
High Courts11 Jul 2024Disposed Of
Ajay & Ors. Vs State & Anr.
Delhi High Court · (2024) 07 DEL CK 2641
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 376, 34Hindu Marriage Act-Section 13B(2)
High Courts11 Jul 2024Disposed Of
Silky Soni Vs State Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2643
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 377, 34