COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 271 of 565

High Courts11 Jul 2024Disposed Of

Akshay Tomar & Anr. Vs State Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2644

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 323, 325, 506, 34, 406, 420, 468, 471Constitution of India-Article 226

High Courts11 Jul 2024Disposed Of

Harjinder @ Ballu & Anr. Vs The State (Govt. Of NCT Delhi) & Ors.

Delhi High Court · (2024) 07 DEL CK 2646

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

High Courts11 Jul 2024Disposed Of

Karan Suri & Anr. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2647

Code of Criminal Procedure, 1973-Section 482IPC-Section 420, 406/420

High Courts11 Jul 2024Disposed Of

Gladwin Vincent Solomon & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2648

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34

High Courts11 Jul 2024Disposed Of

Dheeraj Yadav Vs The State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2649

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 506, 34Hindu Marriage Act-Section 13B(2)

High Courts11 Jul 2024Disposed Of

Ankit Tayal & Ors. Vs The State & Anr.

Delhi High Court · (2024) 07 DEL CK 2326

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

High Courts11 Jul 2024Dismissed

Suman Sachdeva & Ors. Vs Jagjit Kaur & Anr.

Delhi High Court · (2024) 07 DEL CK 2284

Code of Civil Procedure, 1908-Section 115, 151, Order XIV Rule 5, 14 Rule 3

High Courts11 Jul 2024Dismissed

M/s Jaiprakash Hyundai Consortium(JHC) Vs M/s SJVN Limited

Delhi High Court · (2024) 07 DEL CK 2240

Constitution of India-Article 226Arbitration and Conciliation Act, 1996-Section 34, 43(1)Limitation Act, 1963-Article 136, Section 5, 55

High Courts11 Jul 2024

Vishal MVR Consortium Vs Airports Authority Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2239

Companies Act, 1956

High Courts11 Jul 2024Disposed Of

H S Nag & Ors. Vs Asian Hotels North Limited

Delhi High Court · (2024) 07 DEL CK 2238

Arbitration and Conciliation Act, 1996-Section 11(6), 12, IV Schedule

High Courts11 Jul 2024Disposed Of

Kamal Kumar (Prorietor Aastha Electricals) Vs Energy Efficiency Services Limited

Delhi High Court · (2024) 07 DEL CK 2236

Arbitration and Conciliation Act, 1996-Section 11(6)

High Courts11 Jul 2024Dismissed

M/s Jaiprakash Hyundai Consortium (JHC) Vs M/s SJVN Limited

Delhi High Court · (2024) 07 DEL CK 2234

Arbitration and Conciliation Act, 1996-Section 34, 43(1)Constitution of India-Article 226Code of Civil Procedure, 1908-Order VI Rule 11, VII Rule 11, XXI

High Courts11 Jul 2024Disposed Of

J S Hospitality Services Pvt. Ltd. Vs Tanveer Hospitality And Entertainment Services & Ors.

Delhi High Court · (2024) 07 DEL CK 2233

Arbitration and Conciliation Act, 1996-Section 11

High Courts11 Jul 2024Dismissed

M/S Jaiprakash Hyundai Consortium(JHC) Vs M/S SJVN Limited

Delhi High Court · (2024) 07 DEL CK 2232

Limitation Act, 1963-Article 136, Section 5, 51Code of Civil Procedure, 1908-Order XXI1996 Act-Section 43(1)

High Courts11 Jul 2024Disposed Of

GAIL (India) Limited Vs M/s Pioneer Power Limited & Anr.

Delhi High Court · (2024) 07 DEL CK 2229

Arbitration and Conciliation Act 1996-Section 29A(4)

High Courts11 Jul 2024Disposed Of

Girish Rehani Vs Keltech Infratructure Limited

Delhi High Court · (2024) 07 DEL CK 2228

Arbitration and Conciliation Act 1996-Section 29A(4)

High Courts11 Jul 2024Dismissed

Kavinder Singh Vohra Vs Lok Sabha Secretariat & Anr.

Delhi High Court · (2024) 07 DEL CK 2180

Constitution of India-Article 226, 98(3)Lok Sabha Secretariat (Recruitment and Conditions of Service) Rules, 1955-Rule 9, 22, 23Ex-servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979

High Courts11 Jul 2024

Dr Nittin Choudhary Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2131

Rights of Persons with Disabilities Act, 2016-Section 2(r), 2(s), 32, ScheduleRegulations on Graduate Medical Education, 1997-Appendix H-1Regulations on Graduate Medical Education (Amendment), 2019-Appendix H

High Courts11 Jul 2024Disposed Of

Lily Packers Private Limited Vs Vaishnavi Vijay Umak & Ors.

Delhi High Court · (2024) 07 DEL CK 2036

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(4), 11(5), 11(6A), 11(6B), 21, 9, Fourth ScheduleConstitution of India-Preamble, Article 14, 15, 16, 19, 21, 22, 25, 29, Part IIIIndian Contract Act, 1872-Section 27

High Courts11 Jul 2024Disposed Of

Tejinder Singh Vs Beverley Singh

Delhi High Court · (2024) 07 DEL CK 2162

Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11