COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 347 of 565

High Courts08 May 2024

Baby Samayra & Ors. Vs Darbari Lal DAV Model School & Anr.

Delhi High Court · (2024) 05 DEL CK 3972

Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c), 2(e), sub-clauses (iii) and (iv) of clause (n) of Section 2, clauses (a) to (c)

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High Courts08 May 2024Allowed

Master Jagrit Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3971

Right of Children to Free and Compulsory Education Act, 2009-Section 12(1)(c)

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High Courts08 May 2024Dismissed

Baby Devanshi Jaisawar Vs Aadharshila Vidyapeeth & Anr.

Delhi High Court · (2024) 05 DEL CK 3970

Right of Children to Free and Compulsory Education Act, 2009-Section 12

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High Courts08 May 2024Allowed

Surbhi Garg Through Her Father Mahabir Garg Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 05 DEL CK 3969

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High Courts08 May 2024Dismissed

Reyansh Through His Father Subhash Chand Meena Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 05 DEL CK 4002

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High Courts08 May 2024Disposed Of

Shri Hardeep Singh Safri Vs Shri Manav Bajaj

Delhi High Court · (2024) 05 DEL CK 4045

Code of Civil Procedure, 1908-Order XXXIX Rule 10, XVA, Section 151

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High Courts08 May 2024Allowed

Bharat Dhirajlal Mehta Vs Oxyzo Financial Services Pvt Ltd. & Anr.

Delhi High Court · (2024) 05 DEL CK 4061

Cr.P.C-Section 482Negotiable Instruments Act-Section 138 read with 141

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High Courts08 May 2024

Sunayana Sibal & Ors. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4064

Prevention of Cruelty to Animals Act, 1960-Section 12Cattle Premises Rules, 1978-Rule 9

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High Courts08 May 2024Dismissed

Shrikant Prasad Vs Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 4074

Constitution of India

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High Courts08 May 2024Allowed

Hemant Kumar Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 05 DEL CK 3752

Code of Criminal Procedure, 1973-Section 482, 91, 164, 313Indian Penal Code, 1860-Section 376, 313, 506, 406, 376(2)(n), 375, 90Constitution of India-Article 226

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High Courts08 May 2024Dismissed

Ankit Vs The State

Delhi High Court · (2024) 05 DEL CK 3750

Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 307, 34, 302, 120B, 201Arms Act, 1959-Section 25, 27, 54, 59

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High Courts08 May 2024Disposed Of

M/S Akash Construction Vs M/S Indria Priyadharshini Hydro Power Private Limited

Delhi High Court · (2024) 05 DEL CK 3710

CPC-Section 151Arbitration & Conciliation Act, 1996-Section 34Insolvency and Bankruptcy Code, 2016-Section 3(6), 9, 13 and 15, 14, 18, 18(1)(b), 25(2)(e), 29, 30, 31, 60(6)

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High Courts08 May 2024Partly Allowed

M/s J.P. Gupta (HUF) Vs Gujranwala Gurukul Trust Society & Ors.

Delhi High Court · (2024) 05 DEL CK 3703

Commercial Courts Act, 2015-Order 11 Rule 7/10CPC-Section 151, Order VI Rule 17

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High Courts08 May 2024Dismissed

M/s Metro Buildtech Private Limited Vs Mr. Shridhar Y. Chitale & Anr.

Delhi High Court · (2024) 05 DEL CK 3702

CPC-Order V Rule 1, VIII Rule 1, Section 151, VII Rule 1, VII Rule 11, XXXIX Rule 2AContempt of Courts Act, 1971-Section 10, 11, 12Hindu Marriage Act-Section 13(b)(1)

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High Courts08 May 2024Allowed