COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 317 of 565

High Courts22 May 2024Disposed Of

Shriram General Insurance Co Ltd Vs Deepak Kumar & Ors

Delhi High Court · (2024) 05 DEL CK 4415

Motor Vehicles Act, 1988-Section 173, 166/140, 2(9), 2(10)Indian Penal Code, 1860-Sections 279/304-ACode of Civil Procedure-Order 41 Rule 33

High Courts22 May 2024Dismissed

Lalit Kumar Vs Komal Singh & Anr.

Delhi High Court · (2024) 05 DEL CK 4413

Code of Civil Procedure-Order VII Rule 11, Section 115Delhi Rent Control Act-Section 14(1)(b)Transfer of Property Act-Section 53A

High Courts22 May 2024Dismissed

Shakir Ali Vs Raj Kumar & Ors.

Delhi High Court · (2024) 05 DEL CK 4411

Motor Vehicles Act, 1988-Section 173, 146, 140, 50, 2(30)

High Courts22 May 2024Disposed Of

M/s. Delhi MSW Solutions Limited Vs The Assistant Commissioner Of State Tax & Ors.

Delhi High Court · (2024) 05 DEL CK 4441

Central Goods and Services Tax Act, 2017-Section 73, 16(2), 73(7), 73(9), 75(3)

High Courts22 May 2024Disposed Of

Janarden Pandey Vs Avato Ward 77 State Goods And Service Tax & Anr

Delhi High Court · (2024) 05 DEL CK 4434

Central Goods and Services Tax Act, 2017-Section 29

High Courts22 May 2024Dismissed

Manisha Kasana Vs Union Bank Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 4461

Transfer of Property Act, 1882-Section 106Code of Civil Procedure Code, 1908-Section 151

High Courts22 May 2024Dismissed

Noyal Data Ram @ Babu Ram Vs Bhushan & Ors.

Delhi High Court · (2024) 05 DEL CK 4460

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 14(3), XIV

High Courts22 May 2024Allowed

M/s Divyam Real Estate Pvt Ltd Vs M/s M2K Entertainment Pvt Ltd

Delhi High Court · (2024) 05 DEL CK 4455

Arbitration & Conciliation Act 1996-Section 34Indian Contract Act, 1872-Section 73, 74

High Courts22 May 2024Disposed Of

Faizan Qureshi & Ors. Vs The State Of Govt Of NCT Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3932

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 354D, 506, 509, 34

High Courts22 May 2024Disposed Of

Raj Kumar Pandey & Ors. Vs State NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 3934

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34, 377Dowry Prohibition Act-Section 4

High Courts22 May 2024Disposed Of

Arihant Jain & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3936

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

High Courts22 May 2024Disposed Of

Guizar Islam & Ors. Vs The State Of GNCT & Anr.

Delhi High Court · (2024) 05 DEL CK 3940

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 506, 406, 34

High Courts22 May 2024

St. Columbus School & Anr. Vs Central Board Of Secondary Education

Delhi High Court · (2024) 05 DEL CK 4024

Imports & Exports (Control) Act, 1947-Section 4-MCode of Criminal Procedure-Section 133Land Acquisition Act-Section 17

High Courts22 May 2024Disposed Of

Chand Ram Public School Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 4023

Imports & Exports (Control) Act, 1947-Section 4-M (third proviso)Code of Criminal Procedure-Section 133Land Acquisition Act-Section 17

High Courts22 May 2024Disposed Of

Master Mohan Kumar Vs Richmond Global School & Anr.

Delhi High Court · (2024) 05 DEL CK 4022

Right of Children to Free and Compulsory Education Act, 2009-Section 21 Clause (e), 2(n)(iii) and (iv), 12(1)(c) and the proviso thereto

High Courts22 May 2024Allowed

Yash Through His Father Sushil Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 05 DEL CK 4034

Right of Children to Free and Compulsory Education Act, 2009-Section 2(d), 2(n)(iv), 12(1)(c) read with the proviso thereto

High Courts22 May 2024Dismissed

Indian Strategic Petroleum Reserves Limited ISPRL Vs SK Engineering Company Karam Chand Thapar Joint Venture SKEC-KCT JV

Delhi High Court · (2024) 05 DEL CK 4049

Arbitration and Conciliation Act, 1996-Section 5, 31(3), 34, 34(2), 34(2)(A), 34(2)(b)(ii), 37, 48(2)(b)(ii)Indian Contract Act, 1872-Section 1, 55, 55(2), 63, 73, 148, 152, 163, 171, 174, 176Foreign Awards (Recognition and Enforcement) Act, 1961-Section 7(1)(b)(ii)

High Courts22 May 2024Dismissed

Veena Malhotra Vs Gurminder Singh

Delhi High Court · (2024) 05 DEL CK 4059

Cr.P.C.-Section 482, 251Negotiable Instruments Act-Section 20, 87, 138, proviso to Section 138, 139

High Courts22 May 2024Allowed

Raj Kumar Vs State

Delhi High Court · (2024) 05 DEL CK 4060

Code of Criminal Procedure, 1973-Section 374, 313IPC-Sections 304B, 498A, 34

High Courts22 May 2024Dismissed

Surendra Mohan & Anr. Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 4087

SARFAESI Act-Section 13(2)DRT ActConstitution of India-Article 226