COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 28 of 92
High Courts27 Aug 2024Disposed Of
Swami Chakrapani Ji Maharaj National President, Akhil Bharat Hindu Mahasabha Vs Election Commission Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0105
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order43 Rule 1(r)
High Courts27 Aug 2024Disposed Of
M/s Ajmer Foods Products Pvt. Ltd Vs Oriental Insurance Co. Ltd & Anr
Delhi High Court · (2024) 08 DEL CK 0104
Constitution of India, 1950 — Article 227
High Courts27 Aug 2024Disposed Of
R C Nanda (Deceased) Through Lrs Vs Karamjit Singh & Ors
Delhi High Court · (2024) 08 DEL CK 0103
Delhi Rent Control Act, 1958 — Section 14(1)(e)
High Courts27 Aug 2024Disposed Of
Cameo Overseas Vs Global V Immigration & Ors
Delhi High Court · (2024) 08 DEL CK 0102
High Courts27 Aug 2024Disposed Of
Riyaz Vs State (Govt. Of Nct Of Delhi) & Anr
Delhi High Court · (2024) 08 DEL CK 0101
Code of Criminal Procedure 1973 — Section 164Indian Penal Code, 1860 — Section 363, 375, 376Protection of Children from Sexual Offences Act, 2012 — Section 6, 29, 30
High Courts27 Aug 2024Dismissed
Elena Shvedova Vs Unoin Of India And Ors
Delhi High Court · (2024) 08 DEL CK 0100
Customs Act, 1962 — Section 108, 110, 110(2), 124, 124(a), 153, 153(1), 153(2)(c)Evidence Act, 1872 — Section 65B
High Courts27 Aug 2024Dismissed
Vishav Bandhu Gupta Vs Union Of India And Ors
Delhi High Court · (2024) 08 DEL CK 0099
Constitution of India, 1950 — Article 14, 19, 21. 32, 226, 227Income Tax Act, 1961 — Section 131
High Courts27 Aug 2024Disposed Of
Smt Santosh Tyagi Vs Government Of Nct Of Delhi And Ors
Delhi High Court · (2024) 08 DEL CK 0098
Constitution of India, 1950 — Article 226Protection of Women from Domestic Violence Act, 2005 — Section 12, 17, 26, 28Delhi Maintenance and Welfare of Parents and Senior Citizen Rules, 2016 — Rule 22
High Courts23 Aug 2024Disposed Of
Saumya Binani & Ors. Vs Banwari Lal Sharma Alias Banwari Lal
Delhi High Court · (2024) 08 DEL CK 0137
Arbitration and Conciliation Act 1996 — Section 11(6), 12(2), 21
High Courts23 Aug 2024Disposed Of
J.B.C.G. Advisory Services Private Limited & Ors Vs Sammaan Capital Limited Formerly Known As Indiabulls Housing Finance Limited & Anr
Delhi High Court · (2024) 08 DEL CK 0136
Arbitration and Conciliation Act 1996 — Section 12(2), 17
High Courts23 Aug 2024Dismissed
Nagma Sheerin & Ors Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2024) 08 DEL CK 0134
High Courts23 Aug 2024Dismissed
MD. Shamim Vs Delhi Development Authority (Dda) & Ors
Delhi High Court · (2024) 08 DEL CK 0133
Constitution of India, 1950 — Article 226
High Courts23 Aug 2024Dismissed
SA Infrastructure Consultants Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2024) 08 DEL CK 0119
Constitution of India, 1950 — Article 12, 226
High Courts23 Aug 2024Disposed Of
Pernod Ricard India Private Limited Vs Khao Gali Restaurants Private Limited & Anr
Delhi High Court · (2024) 08 DEL CK 0118
Civil Procedure Code, 1908 — Section 34, Order 37 Rule 1(2)(b)(iii), Order 37 Rule 3(5)Contract Act, 1872 — Section 140, 141Prevention of Money Laundering Act, 2002 — Section 2(l)(u), 2(l)(v), 3
High Courts23 Aug 2024
State (G.N.C.T.) Of Delhi Vs Mohit Kumar & Anr
Delhi High Court · (2024) 08 DEL CK 0097
Code of Criminal Procedure 1973 — Section 313, 378Indian Penal Code, 1860 — Section 34, 308
High Courts22 Aug 2024Dismissed
Bharat Broadband Network Ltd Vs Paramount Communications Ltd
Delhi High Court · (2024) 08 DEL CK 0120
Arbitration and Conciliation Act 1996 — Section 16, 34
High Courts22 Aug 2024Allowed
ESS Singapore Branch Vs Deputy Commissioner Of Income Tax & Ors
Delhi High Court · (2024) 08 DEL CK 0116
Income Tax Act, 1961 — Section 194J, 199, 239, 240, 244A, 244A(1)(a), 254
High Courts22 Aug 2024Disposed Of
Simran Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 08 DEL CK 0115
Code of Criminal Procedure 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21B, 50
High Courts22 Aug 2024Allowed
Dina Nath Public School Vs Assistant P.F. Commissioner Faridabad And Ors
Delhi High Court · (2024) 08 DEL CK 0114
Employees� Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A