High Courts17 May 2024
Anand Kumar Saluja Vs Girish Kakar & Anr.
Delhi High Court · (2024) 05 DEL CK 4013
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 25BEvidence Act-Section 116
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 328 of 565
High Courts17 May 2024Dismissed
Shyam Sunder Batra & Anr. Vs Girish Kakkar & Anr.
Delhi High Court · (2024) 05 DEL CK 4012
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 25B, 25B(5), 14AEvidence Act-Section 116
High Courts17 May 2024Allowed
Anjana Kumar Vs Vivek Goel & Anr.
Delhi High Court · (2024) 05 DEL CK 4011
CPC-Order XII Rule 61956 Act-Section 6, 6(5), Explanation to Section 6(5)Registration Act, 1908
High Courts17 May 2024Disposed Of
K. Jeganathan Vs P. Sampath
Delhi High Court · (2024) 05 DEL CK 4062
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act-Section 138
High Courts17 May 2024Disposed Of
Khirki Village Resident Welfare Association Vs Municipal Corporation Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4080
Ancient Monuments and Archaeological Sites and Remains Act, 1958-Section 2(dc), 20C
High Courts17 May 2024Dismissed
Anil Kumar Jain Vs State & Anr.
Delhi High Court · (2024) 05 DEL CK 3740
Constitution of India-Articles 226 and 227Code of Criminal Procedure, 1973-Section 482, 483Indian Penal Code, 1860-Sections 420/467/468/471/34
High Courts17 May 2024
Shan Miyan Chaudhary & Ors. Vs State(NCT of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 3735
Constitution of India-Articles 226, 227Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 420, 467, 468, 471, 120B, 307
High Courts17 May 2024Dismissed
Sukhram Bansal Vs Ashok Kumar
Delhi High Court · (2024) 05 DEL CK 3734
Code of Criminal Procedure, 1973-Section 482, 204(4), 256, 378(4), 397, 87Negotiable Instruments Act, 1881-Section 138Indian Evidence Act-Section 65B
High Courts17 May 2024Allowed
M/s Leo Ispat Limited Vs Hind Steel Sales & Ors.
Delhi High Court · (2024) 05 DEL CK 3765
Code of Civil Procedure, 1908-Order XXXVII Sub Clause 3, Section 151, XXXVIINegotiable Instrument Act-Section 138Commercial Courts Act, 2015-Section 2(1)(c)(i)
High Courts17 May 2024Dismissed
Vipin Khanna Vs Sujoy Veer Suri & Ors.
Delhi High Court · (2024) 05 DEL CK 3770
High Courts17 May 2024Allowed
Delhivery Limited Vs Far Left Retail Private Limited
Delhi High Court · (2024) 05 DEL CK 3774
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(1), 12(5)Companies Act, 1956Companies Act, 2013
High Courts17 May 2024Disposed Of
RSB Projects Limited Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 3775
Arbitration and Conciliation Act, 1996-Section 11, 12(1), 12(5), Fourth ScheduleCompanies Act, 1956
High Courts17 May 2024Allowed
Shri Inder Prakash Singh Vs Shri Raj Mahatim Singh & Ors.
Delhi High Court · (2024) 05 DEL CK 3667
Hindu Succession Act, 1955Registration Act-Section 17, 17(2)Code of Civil Procedure-Order XII Rule 3
High Courts17 May 2024Disposed Of
Amanpreet Kohli Vs Pankaj Dayal
Delhi High Court · (2024) 05 DEL CK 3666
Code of Civil Procedure, 1908-Order XIIIA, XIIIA Rule 3, XIIIA Rule 6, XIIIA Rule 6(1)(b), XIIIA Rule 7, XIII-A Rule (7)(2)(b), XLIII Rule 1, VII Rule 11NI Act-Section 118, 139Commercial Courts Act, 2015-Section 13
High Courts17 May 2024Disposed Of
GAIL Gas Limited Vs M/S Okay Glass Industries
Delhi High Court · (2024) 05 DEL CK 3663
Arbitration and Conciliation Act, 1996-Section 34, 9
High Courts17 May 2024Disposed Of
Devesh Manaswi Das Vs Aparnashree
Delhi High Court · (2024) 05 DEL CK 3599
High Courts17 May 2024Disposed Of
Priyanka Mattoo Vs Tarok Biswas
Delhi High Court · (2024) 05 DEL CK 3593
High Courts17 May 2024Disposed Of
Bibek Singh Mehta Vs State Of Nct Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3509
Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 406, 420, 120B, 409Indian Partnership Act
High Courts17 May 2024Disposed Of
GlaxoSmithKline Pharmaceuticals Limited Vs Cactus Pharmaceuticals Private Limited & Ors.
Delhi High Court · (2024) 05 DEL CK 3616
Trade Marks Act, 1999Code of Civil Procedure, 1908-Order VIII Rule 10, XIII-A Rule 3Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27
High Courts17 May 2024Allowed
Ajay Singh Vs Kal Airways Private Limited & Anr.
Delhi High Court · (2024) 05 DEL CK 3846
Arbitration and Conciliation Act, 1996-Section 28(3), 31(7), 31(7)(a), 31(7)(b), 33, 34, 34(2)(b)(ii), 34(3), 36, 37Indian Contract Act, 1872-Section 64, 65, 73, 74, 168, 170, 173, 174, 221Interest Act, 1978-Section 2(b)