CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 334 of 565

High Courts15 May 2024Dismissed

Narcotic Control Bureau (DZU) Vs Nimatullah Mangal

Delhi High Court · (2024) 05 DEL CK 4096

Code of Criminal Procedure, 1973-Sections 439(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(a), 21(c), 23(c), 29, 37, 52A, 53Constitution of India-Article 21
Read judgment
High Courts15 May 2024Dismissed

Harpreet Sahni & Anr. Vs Shrichand Hemnani & Ors.

Delhi High Court · (2024) 05 DEL CK 3742

Code of Criminal Procedure, 1973-Section 482, 319Negotiable Instruments Act, 1881-Section 7, 138, Proviso (b) to Section 138, second proviso to Section 138, third proviso to Section 138, 141, Explanation (a) to Section 141, 142, clause (b) of Section 142
Read judgment
High Courts15 May 2024

CEC-CICI JV & Ors. Vs Oriental Insurance Co. Ltd.

Delhi High Court · (2024) 05 DEL CK 3766

Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015Code of Civil Procedure, 1908-Order XI Rule 1, XI Rule 1(c)(ii), XI Rule 5, XI Rule 1(4), Section 151
Read judgment
High Courts15 May 2024Allowed

Rachita Francis Xavier Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 3673

Passports Act, 1967-Section 5(2)(c), 6(2)(a), 11Citizenship Act, 1955-Section 2(1)(b), 2(b), 3, 3(1)(b), 3(1)(c), 3(2), 4, 4(1)(a), 4(1)(b), 4(1A), 4(2), 4(3), 5, 5(1), 5(1)(a), 5(1)(e), 5(1)(f), 5(1)(g), Explanation 1 to Section 5(1), Explanation 2 to Section 5(1), Explanation to Section 5(1)(g), 5(2), 5(3), 5(4), 5(5), 5(6), 7(a), 7(b), 7(b)(2), 7A, 8, 8(2), proviso to Section 8Citizenship (Amendment) Act, 2003
Read judgment
High Courts15 May 2024

TWC Aviation Capital Limited Vs Spicejet Limited

Delhi High Court · (2024) 05 DEL CK 3665

CPC-Section 13, 44-A, 2(2), 144, 2(6), 2(9), 2(14), 44-A(3), Explanation 2 to Section 44-A(3)Civil Procedure Code (Amendment) Act, 1937-Section 2Foreign Judgments (Reciprocal Enforcement) Act, 1933
Read judgment
High Courts15 May 2024Dismissed

Union Of India Vs Raj Singh

Delhi High Court · (2024) 05 DEL CK 3584

Constitution of India-Article 226Companies Act, 2013-Section 13, 13(4)Companies (Incorporation) Rules, 2014-Rule 30, 30(1) to 30(4), 30(5) to 30(8), 30(9)
Read judgment