COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 281 of 565

High Courts05 Jul 2024Disposed Of

Court On Its Own Motion Vs Pradeep Aggarwal

Delhi High Court · (2024) 07 DEL CK 2037

Contempt of Courts Act, 1971-Section 2(a), 2(c), 2(c)(ii), 2(c)(iii), 12, 18Indian Evidence Act, 1872-Section 65BIPC-Section 384, 420

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High Courts05 Jul 2024Dismissed

Prashant Kumar Sona & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2153

Constitution of India-Articles 226, 227, 14, 16Indian Foreign Service Branch B (Recruitment Cadre, Seniority and Promotion) Rules, 1964-Rule 2(b)(ii), 13, 21, 21(4), 25, 25(1)(i), 25(1)(ii)(b)

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High Courts05 Jul 2024Dismissed

Capt. Karan Mehta Vs Directorate General Of Civil Aviation & Ors.

Delhi High Court · (2024) 07 DEL CK 2658

Constitution of India-Article 226, 14, 16, 21Aircraft Rules, 1937-Rule 19(3)(a), Section 3B, 24, 133A

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High Courts05 Jul 2024Disposed Of

Ritu Bharadwaj & Anr. Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2719

Maintenance and Welfare of Parents and Senior Citizens Act, 2007Code of Criminal Procedure, 1973Constitution of India-Article 226

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High Courts05 Jul 2024Disposed Of

Mrs. R. Vs The Principal Secretary Health And Family Welfare Department & Ors.

Delhi High Court · (2024) 07 DEL CK 2731

Medical Termination of Pregnancy Act, 1971-Section 3(2B), 3(3), 3(2)(b)(i)Constitution of India-Article 21

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High Courts05 Jul 2024Dismissed

Govt Of NCT Of Delhi & Ors. Vs Brindco Sales Pvt Ltd

Delhi High Court · (2024) 07 DEL CK 2002

Delhi Excise Rules, 2010-Rules 32, 33, 56, 63Delhi Excise Act, 2009

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High Courts05 Jul 2024Disposed Of

�Mrs. �R� Vs Principal Secretary Health And Family Welfare Department & Ors

Delhi High Court · (2024) 07 DEL CK 0035

Constitution of India, 1950 — Article 21Medical Termination of Pregnancy Act, 1971 — Section 3(2B), 3(2)(b)(i), 3(3)

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High Courts05 Jul 2024Disposed Of

Shashi Bala Gupta Vs Delhi Development Authority

Delhi High Court · (2024) 07 DEL CK 0034

Constitution of India, 1950 — Article 226

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High Courts05 Jul 2024Allowed

Magma HDI General Insurance Co Ltd Vs Harish Kumar Sukhija & Ors

Delhi High Court · (2024) 07 DEL CK 0033

Code of Criminal Procedure, 1973 — Section 173Motor Vehicles Act, 1988 — Section 140, 166, 173Indian Penal Code, 1860 — Section 279, 338

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High Courts05 Jul 2024Dismissed

Pacific Convergence Corpn Ltd Vs Data Access (India) Ltd

Delhi High Court · (2024) 07 DEL CK 0032

Limitation Act, 1963 — Article 59Companies Act of 1956 — Section 446Companies (Court) Rules, 1959 — Rule 9

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High Courts05 Jul 2024Dismissed

Union Of India Vs M/s Jay Shree Metals And Engg. Co

Delhi High Court · (2024) 07 DEL CK 0031

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 9 Rule 9Limitation Act, 1963 — Article 137

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High Courts05 Jul 2024Disposed Of

Casa 2 Stays Pvt. Ltd Vs VLCC Personal Care Ltd

Delhi High Court · (2024) 07 DEL CK 0030

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 15A, Order 10 Rule 1, Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(2), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule 1(5)

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High Courts04 Jul 2024Disposed Of

ESRI R&D Center India Private Limited Vs Ambience Towers Private Limited & Anr.

Delhi High Court · (2024) 07 DEL CK 2843

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 7, 8, 11, 11(6), 11(6A), 12, 16, 16(1), 21, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Arbitration and Conciliation (Amendment) Act, 2015-Section 6(ii)Arbitration and Conciliation (Amendment) Act, 2019-Section 3(v)

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High Courts04 Jul 2024Disposed Of