COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 285 of 565

High Courts02 Jul 2024Dismissed

North Eastern Carrying Corporation Ltd Vs Do Best Infoway

Delhi High Court · (2024) 07 DEL CK 2461

Code of Civil Procedure-Order V Rule 1, VIII Rule 1, VIII Rule 6A(3), VIII Rule 9, VIII Rule 10Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015Constitution of India-Article 227

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High Courts02 Jul 2024Dismissed

North Eastern Carrying Corporation Ltd Vs HLG Trading

Delhi High Court · (2024) 07 DEL CK 2474

Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015Code of Civil Procedure-Order V Rule 1, VIII Rule 1, VIII Rule 6A(3), VIII Rule 9, VIII Rule 10Constitution of India-Article 227

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High Courts02 Jul 2024Allowed

Rajni Khanna Vs Sidharthan

Delhi High Court · (2024) 07 DEL CK 2564

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VI

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High Courts02 Jul 2024Disposed Of

Manav Mandir Mission Trust Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2576

Constitution of India-Article 226Indian Trusts Act 1862Land Acquisition Act, 1894-Section 48(1), 4, 48, 36, Part III

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High Courts02 Jul 2024Disposed Of

Associated Broadcasting Company Private Limited Vs Sreedevi Digital Systems Private Limited & Ors.

Delhi High Court · (2024) 07 DEL CK 2577

Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215TRAI Act, 1997

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High Courts02 Jul 2024Disposed Of

The Oriental Insurance Co Ltd Vs D K Jain & Ors

Delhi High Court · (2024) 07 DEL CK 2578

Motor Vehicles Act, 1988-Section 173, 166, 140

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High Courts02 Jul 2024Disposed Of

Nandu Ram (Since Deceased) Through His Lrs & Ors. Vs Sh Sohan Singh & Ors.

Delhi High Court · (2024) 07 DEL CK 2579

Motor Vehicles Act, 1988-Section 173, 166, 166(1)(a), 166(1)(b), 166(1)(c), 140Indian Succession Act, 1925-Section 306

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High Courts02 Jul 2024Dismissed

Jayesh Kumar Jain Vs Dugra Dutt Rai & Ors.

Delhi High Court · (2024) 07 DEL CK 2581

Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Sections 279, 337, 338

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High Courts02 Jul 2024Allowed

Baby Anusha Mittal Thr Mother Pratibha Mittal Vs Suraj Prakash & Ors.

Delhi High Court · (2024) 07 DEL CK 2582

Motor Vehicles Act, 1988-Section 166, 140

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High Courts02 Jul 2024Allowed

National Insurance Co Ltd Vs Ashok Kumar Kochhar & Ors

Delhi High Court · (2024) 07 DEL CK 2584

Motor Vehicles Act, 1988-Section 173, 168, 2(9), 2(30)Indian Penal Code, 1860-Section 279, 337, 304-AHindu Succession Act

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High Courts02 Jul 2024Disposed Of

State Bank Of India Vs Ramesh Kumar Naroola & Ors.

Delhi High Court · (2024) 07 DEL CK 2603

Constitution of India-Article 227CPC-Order VII Rule 11, I Rule 10, Section 151

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High Courts02 Jul 2024

M/S National Highways Authority Of India Vs M/S Afcons Infrastructure Ltd

Delhi High Court · (2024) 07 DEL CK 2333

Arbitration and Conciliation Act, 1996-Section 37(1)(b), 34, 33(1)(a), 37, 33(2)

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High Courts02 Jul 2024Disposed Of

Vijay Nagar & Ors. Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2630

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

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High Courts02 Jul 2024Disposed Of

Pawan & Ors. Vs State (Govt of NCT of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2634

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

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High Courts02 Jul 2024Disposed Of

Navneet Sharma & Ors. Vs The State (Govt. Of N.C.T. Of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2637

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Sections 3, 4

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High Courts02 Jul 2024

Bumi Geo Engineering Ltd. Vs IRCON International Ltd.

Delhi High Court · (2024) 07 DEL CK 2261

Arbitration and Conciliation Act, 1996-Section 34, 34(3), 31, 31(1), 31(5), 33

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High Courts02 Jul 2024Dismissed

M/s Ravinder Kumar Yadav Vs Tele Communications Consultants India Ltd.

Delhi High Court · (2024) 07 DEL CK 2256

Arbitration and Conciliation Act, 1996-Section 34(1), 34(3), 33

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High Courts02 Jul 2024

Azure Hospitality Pvt. Ltd. Vs M/S. Purusha Hospitality & Ors.

Delhi High Court · (2024) 07 DEL CK 2132

Arbitration and Conciliation Act, 1996-Section 9, 12, Fourth ScheduleSpecific Relief Act, 1963-Section 14, 14(1)(d), 41(e)

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High Courts02 Jul 2024Dismissed

CA Rakesh Kumar Gupta Vs Supreme Court Of India Through Secretary General

Delhi High Court · (2024) 07 DEL CK 2118

Constitution of India-Article 217, 217(2)

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High Courts02 Jul 2024Dismissed

Anurag Mahajan Vs Tumlare Travels Private Limited

Delhi High Court · (2024) 07 DEL CK 2116

CPC-Order IX Rule 13Limitation Act, 1963-Section 5Bar Council of India Rules

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