High Courts05 Jul 2024Allowed
Smt Sharmila Singh Vs Master Abhimanyu Singh & Anr.
Delhi High Court · (2024) 07 DEL CK 2486
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 280 of 565
High Courts05 Jul 2024Disposed Of
Simplex Infrastructures Ltd Vs Vijay Lifters
Delhi High Court · (2024) 07 DEL CK 2489
Limitation Act-Section 5CPC-Section 151
High Courts05 Jul 2024Dismissed
Jagdeep Singh Vs Kanwaljeet Singh & Ors.
Delhi High Court · (2024) 07 DEL CK 2490
CPC-Order I Rule 10
High Courts05 Jul 2024Disposed Of
Maulana Abdul Subhan Vs Mohd. Omar Faridi (Since Deceased Through L.R. Mohd. Mohiuddin)
Delhi High Court · (2024) 07 DEL CK 2491
Constitution of India-Article 227
High Courts05 Jul 2024Partly Allowed
Magma HDI General Insurance Co Ltd Vs Harish Kumar Sukhija & Ors
Delhi High Court · (2024) 07 DEL CK 2583
Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279/338CrPC-Section 173
High Courts05 Jul 2024Dismissed
Pacific Convergence Corpn Ltd. Vs Data Access (India) Ltd.
Delhi High Court · (2024) 07 DEL CK 2589
Companies Act, 1956-Section 446Companies (Court) Rules, 1959-Rule 9Limitation Act, 1963-Article 59 Schedule 1
High Courts05 Jul 2024Dismissed
Shashi Bala Gupta Vs Delhi Development Authority
Delhi High Court · (2024) 07 DEL CK 2591
Constitution of India-Article 226
High Courts05 Jul 2024Disposed Of
Casa 2 Stays Pvt. Ltd. Vs VLCC Personal Care Ltd.
Delhi High Court · (2024) 07 DEL CK 2562
Code of Civil Procedure, 1908-Order VI Rule 15A, X Rule 1, XI Rules 1 to 5, XI Rule 1(1)(c)(ii), XI Rule 1(3), XI Rule 1(4), XI Rule 1(5)Companies Act, 2013Commercial Courts Act, 2015
High Courts05 Jul 2024Dismissed
Union Of India Vs M/s. Jay Shree Metals And Engg. Co.
Delhi High Court · (2024) 07 DEL CK 2605
Limitation Act, 1963-Section 5, Article 122, 137Code of Civil Procedure, 1908-Section 151, Order IX Rule 9Arbitration & Conciliation Act, 1996-Section 34
High Courts05 Jul 2024Disposed Of
Anurag Nanda & Anr. Vs State & Anr.
Delhi High Court · (2024) 07 DEL CK 2632
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354A/504/509
High Courts05 Jul 2024Disposed Of
Parveen Singh & Ors. Vs The State, Government Of National Capital Territory Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2633
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 377, 494Hindu Marriage Act, 1955-Section 13(1)(ia)(iii)
High Courts05 Jul 2024Disposed Of
Sh. Imran Khan & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2639
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Dissolution of Muslim Marriage Act, 1939-Section 2 (IX)
High Courts05 Jul 2024
Boston Scientific India Pvt. Ltd. Vs Advanced Medtech Solutions Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2258
Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3)Code of Civil Procedure, 1908-Order XI Rule VICommercial Courts Act, 2015
High Courts05 Jul 2024Disposed Of
Extramarks Education India Pvt. Ltd. Vs St. Joseph Kindergarden & Ors.
Delhi High Court · (2024) 07 DEL CK 2252
Arbitration and Conciliation Act 1996-Section 11(6), 12, Fourth Schedule
High Courts05 Jul 2024Disposed Of
The South Indian Bank Ltd. Vs Transstroy Trichy Karaikudi Tollways Pvt. Ltd. & Anr.
Delhi High Court · (2024) 07 DEL CK 2248
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts05 Jul 2024Disposed Of
IL And FS Engineering And Construction Company Ltd. Vs Hindustan Thermal-EPC Company Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2247
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts05 Jul 2024Disposed Of
Dr. Raisa Parveen Vs The Principal, Satyawati College Morning (Delhi University) & Ors.
Delhi High Court · (2024) 07 DEL CK 2179
Constitution of India-Articles 226, 227, 14, 19, 21Payment of Gratuity Act, 1972Central Civil Services (Payment of Gratuity under National Pension System) Rules, 2021
High Courts05 Jul 2024Allowed
Sushila @ Maya Devi & Anr. Vs State N.C.T. Of Delhi
Delhi High Court · (2024) 07 DEL CK 2125
Cr.P.C.-Section 374(3), 482, 428, 313IPC-Section 498A, 304B, 406, 34
High Courts05 Jul 2024Dismissed
Yamuna Khadar Slum Union Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 07 DEL CK 2113
Delhi Urban Shelter Improvement Board Act, 2010