High Courts14 Jun 2024
Nagma Sheerin & Ors. Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 06 DEL CK 1812
Code of Civil Procedure-Section 151Constitution of India-Article 226Delhi Municipal Corporation Act, 1957-Section 345A
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 295 of 565
High Courts14 Jun 2024Disposed Of
Surbhi Srivastava Vs Amit Srivastava
Delhi High Court · (2024) 06 DEL CK 1813
Constitution of India-Article 227
High Courts14 Jun 2024Disposed Of
Meenu Vs Ashish Kumar & Ors.
Delhi High Court · (2024) 06 DEL CK 1814
Constitution of India-Article 227Code of Civil Procedure (CPC), 1908-Order 41 Rule 5, I Rule 10, 39 Rule 1 and 2
High Courts14 Jun 2024Dismissed
Meenu Vs Ashish Kumar Ors & Anr
Delhi High Court · (2024) 06 DEL CK 0012
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5
High Courts14 Jun 2024Disposed Of
Surbhi Srivastava Vs Amit Srivastava
Delhi High Court · (2024) 06 DEL CK 0011
Constitution of India, 1950 — Article 227
High Courts14 Jun 2024Disposed Of
Nagma Sheerin And Ors Vs Municipal Corporation Of Delhi And Ors
Delhi High Court · (2024) 06 DEL CK 0010
Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Section 151Delhi Municipal Corporation Act, 1957 — Section 354A
High Courts14 Jun 2024Allowed
Rajat Sharma Vs X Corp & Ors
Delhi High Court · (2024) 06 DEL CK 0009
Constitution of India, 1950 — Article 14, 21Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Indian Penal Code, 1860 — Section 294, 509
High Courts13 Jun 2024Dismissed
Pocket Fm Private Limited Vs Novi Digital Entertainment Private Limtied & Anr.
Delhi High Court · (2024) 06 DEL CK 1806
CPC-Order XXXIX Rules 1 and 2, Section 151
High Courts13 Jun 2024Dismissed
Pocket FM Private Limited Vs Novi Digital Entertainment Private Limtied & Anr
Delhi High Court · (2024) 06 DEL CK 0013
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jun 2024Disposed Of
Ms Payal Kashyap Vs Ritu Pahwa & Anr.
Delhi High Court · (2024) 06 DEL CK 1807
Code of Civil Procedure, 1908-Section 104, Order 43 Rule 1, 39 Rules 1 and 2
High Courts12 Jun 2024Disposed Of
Payal Kashyap Vs Ritu Pahwa & Anr
Delhi High Court · (2024) 06 DEL CK 0004
Code of Civil Procedure, 1908 — Section 104, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts10 Jun 2024Allowed
M/s Celebration Hotels & Resorts(P) Ltd. Vs M/s Sartaj Hotels Apartments & Vilas Pvt Ltd. & Ors.
Delhi High Court · (2024) 06 DEL CK 1811
Indian Stamp Act, 1899-Section 2(14), 17, 23, 23A, 33, 35, 36, 37, 38, 40, 41, 42, 42(2), 61, 62, Article 23 of Schedule 1, 23A of Schedule 1, Schedule 1Registration Act-Section 17, 1A of Section 17Transfer of Property Act, 1882-Section 53A
High Courts10 Jun 2024Dismissed
Vijay Maheshwari Vs Splendor Buildwell Private Limited & Anr.
Delhi High Court · (2024) 06 DEL CK 1810
Arbitration and Conciliation Act, 1996-Section 9Code of Civil Procedure, 1908-Order XXXIX Rule 4, Section 151, XXXIX Rule 1 and 2
High Courts10 Jun 2024Dismissed
Vijay Maheshwari Vs Splendor Buildwell Private Limited & Anr
Delhi High Court · (2024) 06 DEL CK 0015
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Arbitration and Conciliation Act, 1996 — Section 9
High Courts10 Jun 2024Disposed Of
M/s Celebration Hotels & Resorts(P) Ltd Vs M/s Sartaj Hotels Apartments & Vilas Pvt Ltd
Delhi High Court · (2024) 06 DEL CK 0014
Indian Stamp Act, 1899 — Section 2(14), 23A, 33, 35, 36, 42Registration Act, 1908 — Section 17, 17(1A)Transfer of Property Act, 1882 — Section 53A
High Courts07 Jun 2024Disposed Of
New Avantika CGHS Society Vs DDA
Delhi High Court · 2023 INSC 619
Right to Information Act, 2005Delhi Development Authority (Disposal of Developed Nazul Land) Rules, 1981-Rule 5, 20Delhi Development Act, 1957-Section 56(2)(j), 22(1), 22(2), 22(3), 22(4)
High Courts07 Jun 2024Allowed
National Heart Institute Vs Kamlesh Sharma & Ors.
Delhi High Court · (2024) 06 DEL CK 1843
Penal Code, 1860-Section 304A, 304Societies Registration Act, 1860Negotiable Instruments Act, 1881-Section 141
High Courts07 Jun 2024Allowed
Kuldeep & Ors. Vs State Of NCT Of Delhi
Delhi High Court · (2024) 06 DEL CK 1842
Constitution of India-Article 226, 32CrPC-Section 482, 433A, 438Delhi Prison Rules, 2018-Rule 1256, 1257, 1251, 1199, 1221
High Courts07 Jun 2024Dismissed
Kuldeep Singh Senger Vs Central Bureau Of Investigation
Delhi High Court · (2024) 06 DEL CK 1802
Code of Criminal Procedure, 1973-Section 389(1), 389(2), 389(3), first proviso to Section 389(1)IPC-Section 120B, 193, 201, 203, 211, 323, 341, 304 Part (ii), 376Arms Act-Section 3 read with Section 25
High Courts07 Jun 2024Dismissed
Satyanarayan Sharma Vs Govt. Of NCT Of Delhi
Delhi High Court · (2024) 06 DEL CK 1801
Code of Criminal Procedure, 1973-Section 439, 82Indian Penal Code, 1860-Sections 420/409/120B, 420/409