High Courts02 Aug 2024Disposed Of
Neha Bus Services Pvt Ltd Vs M/s Pintu
Delhi High Court · (2024) 08 DEL CK 0040
Code of Civil Procedure, 1908 — Order 6 Rule 5
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 32 of 92
High Courts02 Aug 2024Allowed
Manoj Dhyani Vs Union Of India And Others
Delhi High Court · (2024) 08 DEL CK 0039
Constitution of India, 1950 — Article 226
High Courts02 Aug 2024Dismissed
Krishna Pada Biswas Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0038
Border Security Force Rules, 1969 — Rule 19
High Courts02 Aug 2024Allowed
M/s Shantivijay Jewellers & Anr Vs M/s Goyal Modes & Anr
Delhi High Court · (2024) 08 DEL CK 0037
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14(3), Order 8 Rule 1A(3), Order 47 Rule 1Negotiable Instruments Act, 1881 — Section 138
High Courts02 Aug 2024Allowed
Nitin Vig Vs Shri Chander Parkash Mehra & Ors
Delhi High Court · (2024) 08 DEL CK 0036
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151Evidence Act, 1872 — Section 68, 69, 70, 71
High Courts02 Aug 2024Dismissed
Anil Mittal Vs VVN Trading Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 0020
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 —Order 16 Rule 14
High Courts02 Aug 2024Disposed Of
Amarnath Ghosh Dastidar Vs State And Ors
Delhi High Court · (2024) 08 DEL CK 0019
Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 14
High Courts02 Aug 2024Dismissed
Lata Bansal & Ors Vs Raman Kumar Bansal & Ors
Delhi High Court · (2024) 08 DEL CK 0018
High Courts02 Aug 2024Dismissed
Bibhav Kumar Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 0017
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)(i), 201, 438, 482Indian Penal Code, 1860 — Section 308, 341, 354(B), 506, 509
High Courts02 Aug 2024Disposed Of
M/s Ajay Machine Tools Vs National Security Guard New Delhi
Delhi High Court · (2024) 08 DEL CK 0016
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts02 Aug 2024Disposed Of
Amour Banquets Private Limited Vs Oyo Hotels And Homes Private Limited And Another
Delhi High Court · (2024) 08 DEL CK 0015
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts02 Aug 2024Disposed Of
M/s Aalokik Enterprises Pvt Ltd Vs M/s Gyan International Pvt Ltd And Ors
Delhi High Court · (2024) 08 DEL CK 0014
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts02 Aug 2024Dismissed
Emco Limited Vs Delhi Transco Limited
Delhi High Court · (2024) 08 DEL CK 0013
Arbitration and Conciliation Act, 1996 — Section 14(1)(a), 14(1)(b), 15(2), 29A(1), 29A(3), 29A(4), 29A(5), 32, 32(1), 32(2)
High Courts02 Aug 2024Allowed
Kaushalendra Pratap Singh Vs State Of Nct Of Delhi And Anr
Delhi High Court · (2024) 08 DEL CK 0012
Code of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6, 7, 9, 29
High Courts02 Aug 2024Disposed Of
Babita Goyal Vs Bhasin Infotech And Infrastructure Pvt.Ltd & Ors
Delhi High Court · (2024) 08 DEL CK 0011
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts02 Aug 2024
Kutumb Through Its Trustee Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 08 DEL CK 0010
Constitution of India, 1950 — Article 21ADelhi Municipal Corporation Act, 1957 — Section 42(a), 490Delhi Jal Board Act, 1998 — Section 31
High Courts01 Aug 2024Allowed
Tani Sandhu Bhargava Vs Shumita Didi Sandhu
Delhi High Court · (2024) 08 DEL CK 0070
Code of Civil Procedure, 1908 — Order 6 Rule 4, Order 6 Rule 17, Order 12 Rule 6Specific Relief Act, 1963 — Section 31Hindu Succession Act, 1956 — Section 14
High Courts01 Aug 2024
GAIL (India) Limited Vs M/s Andhra Pradesh Gas Power Corporation Ltd
Delhi High Court · (2024) 08 DEL CK 0035
Stamp Act, 1899 — Section 17, 31(1)
High Courts01 Aug 2024Allowed
Ambience Commercial Developers Pvt. Ltd Vs Kaur Cookies Pvt. Ltd
Delhi High Court · (2024) 08 DEL CK 0033
Arbitration and Conciliation Act, 1996 — Section 12(2), 14(1)(a)
High Courts01 Aug 2024Allowed
Iffco Tokio General Insurance Co.Ltd. And Another Vs Inder Travesls Pvt.Ltd. & Ors
Delhi High Court · (2024) 08 DEL CK 0032
Code of Civil Procedure, 1908 — Section 151, Order Rule 1, Order 11 Rule 1(1)(c)(ii), Order Rule 1(5)