COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 336 of 565

High Courts14 May 2024Disposed Of

Gurbakhsh Singh Ba, Buliders Private Limited Vs Fortis Hospital Limited Escort Heart Institute & Research Centre

Delhi High Court · (2024) 05 DEL CK 4128

Companies Act, 1956-Section 433, 434, 439, 10E(1), 485(1)Companies Act, 2013-Section 271(1)(a), 271(2)(a), 271(2)(c), 434, 290, Chapter XXCompanies (Court) Rules, 1959-Rule 26

Read judgment

High Courts14 May 2024Partly Allowed

Saliya Begum @ Sarla Vs Dhiyan Singh & Ors (The New India Assurance Co Ltd)

Delhi High Court · (2024) 05 DEL CK 4130

Motor Vehicles Act, 1988-Section 173

Read judgment

High Courts14 May 2024Disposed Of

Re-In The Matter Of M/s Dream City Builders P.Ltd.

Delhi High Court · (2024) 05 DEL CK 4132

Companies Act, 1956-Section 481, 481(1), 433, 434, 439SARFAESI Act, 2002

Read judgment

High Courts14 May 2024Dismissed

Phoolwati & Anr. Vs Devender & Ors.

Delhi High Court · (2024) 05 DEL CK 4135

CPC-Order XLI Rule 17

Read judgment

High Courts14 May 2024Disposed Of

Smt. Sneh Gupta & Anr. Vs Smt. Versha Rani & Anr.

Delhi High Court · (2024) 05 DEL CK 4472

Code of Civil Procedure, 1908-Section 151, Order XXXIX Rules 1 and 2Constitution of India-Article 227

Read judgment

High Courts14 May 2024Disposed Of

Ritu Kumar Vs Tarun Chander Malik & Anr.

Delhi High Court · (2024) 05 DEL CK 4468

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XI Rule 14, XII Rule 6, XIV Rule 5

Read judgment

High Courts14 May 2024Allowed

M/s Gardenia India Ltd & Anr. Vs Dr Rakesh Kumar (HUF)

Delhi High Court · (2024) 05 DEL CK 4463

Civil Procedure Code, 1908-Order IX Rule 7, VIII Rule 1 and 10Constitution of India-Article 227Negotiable Instrument Act-Section 138

Read judgment

High Courts14 May 2024Dismissed

Rajesh Kumar Jain Vs J.C. Trading

Delhi High Court · (2024) 05 DEL CK 3886

Code of Criminal Procedure, 1973-Section 397, 401, 251, 313N.I. Act, 1881-Section 138, 118, 118(a), 139Indian Evidence Act-Section 3, 4, 65

Read judgment

High Courts14 May 2024Disposed Of

Bhaskar & Ors. Vs State & Anr.

Delhi High Court · (2024) 05 DEL CK 3895

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34, 323, 509, 354Hindu Marriage Act-Section 13B(2)

Read judgment

High Courts14 May 2024Dismissed

Maya & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 3920

Constitution of India-Article 14, 226/227Industrial Disputes Act, 1947-Section 25-F

Read judgment

High Courts14 May 2024Dismissed

Dr B R Ambedkar Institute Of Dental Science And Hospital Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 3975

Dentists Act, 1948-Section 16A, 16A(2), 16A(3), 16A(4), 10A(4)DCI Regulations, 2006-Regulation 11AEstablishment of Medical College (Amendment) Regulations, 2010 (Part II)-Regulation 8(3)(1), 8(3)(1)(a)

Read judgment

High Courts14 May 2024Disposed Of

Mahadev Ramsoch Pvt ITI & Anr. Vs Directorate General Of Training & Anr.

Delhi High Court · (2024) 05 DEL CK 3967

Read judgment

High Courts14 May 2024Dismissed

Abhimanyu Through Special Power Of Attorney Holder Vs Parmesh Construction Co. Ltd

Delhi High Court · (2024) 05 DEL CK 4044

Arbitration and Conciliation Act, 1996-Section 11 (6), 21, 20(1), 20(2), 20(3)

Read judgment

High Courts14 May 2024

Aditya Birla Finance Limited Vs M/s Anoop Oswal Hosiery & Ors.

Delhi High Court · (2024) 05 DEL CK 4016

Arbitration and Conciliation Act, 1996-Section 11, 12, Fourth ScheduleSARFAESI Act, 2002-Sections 13, 13(2), 14, 17, 18Recovery of Debts and Bankruptcy Act, 1993-Sections 2(d), 2(e), 2(h)

Read judgment

High Courts14 May 2024Disposed Of

Smt Suman Lata Gupta Vs Registrar Cooperative Society & Ors.

Delhi High Court · (2024) 05 DEL CK 4082

Delhi Co-operative Societies Act, 2003-Section 70

Read judgment

High Courts14 May 2024Dismissed

Narcotic Control Bureau (DZU) Vs Aqyar Khan Shinwari

Delhi High Court · (2024) 05 DEL CK 3747

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

Read judgment

High Courts14 May 2024Allowed

Kari Yadav Vs The State & Anr.

Delhi High Court · (2024) 05 DEL CK 3743

Code of Criminal Procedure, 1973-Section 427(1), 482, 427, 122Negotiable Instruments Act, 1881-Section 138

Read judgment

High Courts14 May 2024

Rekha Oberoi Vs Amit Oberoi

Delhi High Court · (2024) 05 DEL CK 3697

Code of Civil Procedure, 1908-Order XII Rule 6, Section 151Specific Relief Act, 1963-Sections 34, 41(h)(i)(j)Hindu Succession Act, 1956-Section 14, 15, 15(1), 16, Class I of the Schedule

Read judgment

High Courts14 May 2024Dismissed

Mahinder Singh Vs Smt. Jaswant Kaur & Ors.

Delhi High Court · (2024) 05 DEL CK 3695

Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, VI Rule 4

Read judgment

High Courts14 May 2024Disposed Of

Vrentin Tech Private Limited Vs Udit Gogoi

Delhi High Court · (2024) 05 DEL CK 3758

Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5), Fourth ScheduleIndian Contract Act, 1872-Section 27Indian Stamp Act, 1899

Read judgment