High Courts29 Jul 2024Disposed Of
Samrat Singh Rawat Vs Poonam Rawat
Delhi High Court · (2024) 07 DEL CK 0108
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 34 of 92
High Courts29 Jul 2024Disposed Of
Kanchana M. Shekhar Vs Avinash Shekhar
Delhi High Court · (2024) 07 DEL CK 0107
High Courts29 Jul 2024Dismissed
M/s Plus91 Security Solutions Vs NEC Corporation India Private Limited Erstwhile Nec Technologies Private Limited
Delhi High Court · (2024) 07 DEL CK 0106
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 37(1)(c)Contract Act, 1872 — Section 23, 25, 55, 70, 73
High Courts29 Jul 2024Disposed Of
Danish @ Chintu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 07 DEL CK 0105
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 302, 307, 341, 427Arms Act, 1959 — Section 25, 29, 54
High Courts29 Jul 2024Dismissed
Ganga Ram Makhija @ Gulab Vs Jyoti Makhija
Delhi High Court · (2024) 07 DEL CK 0104
Code of Criminal Procedure, 1973 — Section 125, 482Protection of Woman from Domestic Violence Act, 2005 — Section 12, 29
High Courts26 Jul 2024Dismissed
Samir Malik Vs Union Of India And Anr
Delhi High Court · (2024) 07 DEL CK 0127
Constitution of India, 1950 — Article 352, 352(2)Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts26 Jul 2024
Anuj Kumar Agarwal Vs Registrar Of Cooperative Societies & Ors
Delhi High Court · (2024) 07 DEL CK 0126
High Courts26 Jul 2024Dismissed
Commissioner Of Income Tax (Exemptions) Delhi Vs Niit Foundation
Delhi High Court · (2024) 07 DEL CK 0125
Constitution of India, 1950 — Article 21A, 29, 30, 45, 46Income Tax Act, 1961 — Section 2(15), 12A, 13(1)(c), 80G(5), 142, 142(1), 143(2), 143(3), 194J, 263
High Courts26 Jul 2024Disposed Of
Jahangir@ Ekka@ Ibrahim Vs State (Govt Of Nct, Delhi)
Delhi High Court · (2024) 07 DEL CK 0124
Constitution of India, 1950 — Article 14, 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 302, 380, 395, 397, 457
High Courts26 Jul 2024Allowed
Nau Nihal Singh Rana Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 0123
Constitution of India, 1950 — Article 14, 19, 21, 226, 227
High Courts26 Jul 2024Dismissed
Shirin Chourasia Vs United India Insurance Co. Ltd
Delhi High Court · (2024) 07 DEL CK 0121
Constitution of India, 1950 — Article 227
High Courts26 Jul 2024Disposed Of
Jatinder Pal Singh Lamba Vs Harvesh Kaur & Ors
Delhi High Court · (2024) 07 DEL CK 0120
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1
High Courts26 Jul 2024Dismissed
Ram Karan Vs Union Of India & Anr
Delhi High Court · (2024) 07 DEL CK 0119
Constitution of India, 1950 — Article 226Central Industrial Security Force Rules, 2001 — Rule 36
High Courts26 Jul 2024Disposed Of
Goyal Housing Developrs Llp Vs K. L. Rathi Steels Limited
Delhi High Court · (2024) 07 DEL CK 0118
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2)
High Courts26 Jul 2024Allowed
CLN Energy Pvt. Ltd. (Formerly Jlnphenix Energy Pvt. Ltd.) Vs E Ashwa Automotive Private Limited
Delhi High Court · (2024) 07 DEL CK 0117
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts26 Jul 2024Allowed
Moneywise Financial Services Pvt Ltd Vs United Trading Company Through Its Prop Chandra Mohan Kathuria And Ors
Delhi High Court · (2024) 07 DEL CK 0116
High Courts26 Jul 2024Allowed
Priti Goel Vs Dr Asra Hussain Khumushi
Delhi High Court · (2024) 07 DEL CK 0114
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts26 Jul 2024Allowed
Moneywise Financial Services Pvt Ltd Vs KK Enterprises Through Its Proprietor Sh Viral Kirit Kumar Doshi And Anr
Delhi High Court · (2024) 07 DEL CK 0113
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(2), 21
High Courts25 Jul 2024Disposed Of
M S Narayan Mobile Accessories Pvt Ltd Vs M S Intex Technologies India Ltd
Delhi High Court · (2024) 07 DEL CK 0135
Arbitration and Conciliation Act, 1996 — Section 29A(4)
High Courts25 Jul 2024Disposed Of
Mohit Gupta Vs Ved Prakash Kathuria
Delhi High Court · (2024) 07 DEL CK 0134