High Courts21 May 2024Disposed Of
Aditya PTC College Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 05 DEL CK 4032
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 322 of 565
High Courts21 May 2024Dismissed
Basanti & Ors. Vs Prabhu Dayal
Delhi High Court · (2024) 05 DEL CK 4033
CPC-Order IX Rule 13
High Courts21 May 2024Allowed
Atul Prakash & Ors. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3732
Code of Criminal Procedure, 1973-Section 482, 357(3), 320Indian Penal Code, 1860-Section 420, 465, 471, 120B, 294, 323, 326, 34
High Courts21 May 2024Disposed Of
Pankaj Rai Vs State
Delhi High Court · (2024) 05 DEL CK 3731
Code of Criminal Procedure, 1973-Section 397, 401, 482, 320Indian Penal Code, 1860-Sections 419, 420, 471, 294, 323, 326, 34
High Courts21 May 2024Dismissed
M/s Kings Chariot Vs Mr. Tarun Wadhwa
Delhi High Court · (2024) 05 DEL CK 3771
Arbitration and Conciliation Act, 1966-Section 11(5), 11, 2(1)(e), 11(6)CPC-Section 16 to Section 20
High Courts21 May 2024
Mrs. Laxmi Sharma & Anr. Vs Mr. Anirudh Sharma @ Sonu & Ors.
Delhi High Court · (2024) 05 DEL CK 3777
High Courts21 May 2024Disposed Of
Arvind Aggarwal Vs Chandan Aggarwal & Anr.
Delhi High Court · (2024) 05 DEL CK 3780
Code of Civil Procedure, 1908-Order IX Rule 4, Section 151
High Courts21 May 2024Disposed Of
Prashant Pitti & Anr. Vs Divyaram Talkies Pvt.Ltd. & Anr.
Delhi High Court · (2024) 05 DEL CK 3781
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(1), 12(5), Fourth Schedule
High Courts21 May 2024
Bobin Dhull Vs M/S I.P. Foundation & Ors.
Delhi High Court · (2024) 05 DEL CK 3659
Indian Evidence Act, 1872-Section 65BCPC-Section 80(2), Order X, XXXIX Rule 1 and 2
High Courts21 May 2024Dismissed
Jagdish Tyres Pvt. Ltd. Vs Indag Rubber Limited
Delhi High Court · (2024) 05 DEL CK 3658
Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 16, 17, 34, 37, 37(2), 37(2)(a), 37(2)(b)
High Courts21 May 2024Disposed Of
Kodak & Anr. Vs A2D Channel & Ors.
Delhi High Court · (2024) 05 DEL CK 3655
CPC-Order XXIII Rule 3
High Courts21 May 2024Disposed Of
M/s Trendz Vs Sales Tax Officer Class II/AVATO, Ward 54 & Ors.
Delhi High Court · (2024) 05 DEL CK 3560
Central Goods and Services Tax Act, 2017-Section 73, 75(4), 75(3)
High Courts21 May 2024Dismissed
Naresh Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3841
Pension Regulations for the Indian Air Force, 1961 (Part-I)-Rule 153
High Courts21 May 2024Dismissed
Rajjan @ Ashu Chauhan Vs The State Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3435
Constitution of India, 1950-Articles 226, 227Code of Criminal Procedure, 1973 (2 of 1974)-Sections 70 to 89, 100(g), 110(g), 119 to 124, 161, 164, 445, 446, 447, 448, 482Delhi Police Act, 1978-Sections 46, 47, 48, 50, 51, 52
High Courts21 May 2024Dismissed
Birender Chaudhary Vs Kanwal Chaudhary & Ors.
Delhi High Court · (2024) 05 DEL CK 0123
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts21 May 2024Disposed Of
Maa Padmawati Lamination Through Its Proprietor Mr Ankur Jain Vs Commissioner Delhi Goods And Service Tax And Others
Delhi High Court · (2024) 05 DEL CK 0122
High Courts21 May 2024Disposed Of
Oriental Insurance Co. Ltd Vs Yogita Devi & Ors
Delhi High Court · (2024) 05 DEL CK 0121
Motor Vehicles Act, 1988 — Section 173
High Courts21 May 2024Dismissed
Mahavir Gupta & Anr. Vs Darshan Gupta & Anr.
Delhi High Court · (2024) 05 DEL CK 0120
Code of Civil Procedure, 1908 — Section 24
High Courts21 May 2024Disposed Of
Maha Rashtra Apex Crop & Ltd Vs Purearth Infrastructure Ltd & Ors
Delhi High Court · (2024) 05 DEL CK 0119
High Courts21 May 2024Dismissed
Ankur Gupta Vs Union Of India And Others
Delhi High Court · (2024) 05 DEL CK 0118
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1)