CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 284 of 565

High Courts03 Jul 2024Dismissed

Harinderjit Singh Vs Disciplinary Committee Bench III The Institute Of Chartered Accountants Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2046

The Chartered Accountants Act, 1949-Sections 2(1)(b), 2(b), 2(1)(c), 2(1)(ca), 2(1)(eb), 2(1)(ec), 2(2), Explanation to Section 2(2), 2(ca), 2(1) sub-clauses (i) to (iv), 4, 5, 6(3), 8, 8(vi), 20, 21, 21(1), 21(5), 21(6), 21(A), 21(A)(3), 21A, 21B, 22, 25, 26, 29; Chapter V; Items 2, 3, 5 and 7 of Part I of the First Schedule; Item 1 of Part II of the Second ScheduleThe Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules 2007-Rules 8, 8(1)(b), 8(2), proviso to Rule 8(2), proviso to Rule 8(b), 18(17)Companies Act, 2013
Read judgment
High Courts03 Jul 2024Disposed Of

Cement Corp. Of India Ltd Vs Prakash Veer Tomar & Ors.

Delhi High Court · (2024) 07 DEL CK 1984

Constitution of India-Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985-Section 16Industrial Disputes Act, 1947-Section 2(r)(a), 10, 10(1), 10(4), 25-F, 25F(b), 25-H, 25-O, Schedule V Clause 10
Read judgment
High Courts02 Jul 2024Dismissed

Atmastco Ltd Vs Mandeep Kalra

Delhi High Court · (2024) 07 DEL CK 2834

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11Commercial Courts Act, 2015-Section 2(1)(c)(xviii), 2(1)(c), 12AConsumer Protection Act, 1986-Section 2(1)(o), 2(42)
Read judgment
High Courts02 Jul 2024Disposed Of

Saher Ali Vs Sh. Manish Kumar Gupta & Ors.

Delhi High Court · (2024) 07 DEL CK 2619

Constitution of India-Article 21, 19(1)(e), 14Public Premises (Eviction of Unauthorized Occupants) Act, 1971Delhi Development Act, 1957-Section 30, 22(1), 9(2), 11
Read judgment
High Courts02 Jul 2024Disposed Of

Sanjay Dhingra Vs IDBI Bank Limited & Ors.

Delhi High Court · (2024) 07 DEL CK 2349

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13, 13(2), 13(4), 13(6), 14, 17, 17(1)Banking Regulation Act, 1949-Section 5(c)Insolvency and Bankruptcy Code, 2016-Section 14, 14(1)(a), 14(1)(b), 14(1)(c), 94, 95, 95(1), 96, 96(1), 96(1)(b), 96(1)(b)(i), 96(1)(b)(ii), 99, 100, 101, 238
Read judgment