High Courts07 May 2024Dismissed
Veshvir Singh & Anr. Vs Ashok Khurana & Anr.
Delhi High Court · (2024) 05 DEL CK 3925
Contempt of Courts Act, 1971-Section 2(B), 11, 12 and 13Contract Labour (Regulation and Abolition) Act, 1970-Section 10, 2, 5, 21
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 350 of 565
High Courts07 May 2024Dismissed
Sanjay Goel Vs Majestic Buildcon Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3989
Code of Civil Procedure 1908 (CPC)-Section 241, 24, Order VI Rule 15A(5), VII Rule 10Commercial Courts Act, 2015Code of Criminal Procedure, 1973-Section 340, 195(1), 195(2)
High Courts07 May 2024Dismissed
Sanjay Goel Vs BKR Capital Pvt. Ltd.
Delhi High Court · (2024) 05 DEL CK 3994
Code of Civil Procedure 1908-Section 24, Order VI Rule 15A(5), VII Rule 10Commercial Courts Act, 2015Code of Criminal Procedure, 1973-Section 340, 195, 195(1), 195(2)
High Courts07 May 2024Disposed Of
Nema As Guardian Of Raj Vs Jawahar Navodaya Vidyalaya
Delhi High Court · (2024) 05 DEL CK 3973
High Courts07 May 2024Disposed Of
Arun Srivastav Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2024) 05 DEL CK 3999
High Courts07 May 2024Disposed Of
Social Jurist, A Civil Rights Group Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4055
High Courts07 May 2024Allowed
Sanjay Babu Rinku Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4056
Criminal Procedure Code-Section 482, 320IPC-Section 376(2)(n), 354, 323, 506, 376, 320, 417, 420Constitution of India-Article 142
High Courts07 May 2024Disposed Of
Krishan Pal @ Bobby Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 05 DEL CK 3755
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 302, 34, 324, 307
High Courts07 May 2024Disposed Of
Amit Choudhry Vs Kawandeep Singh Sampuran
Delhi High Court · (2024) 05 DEL CK 3753
Code of Criminal Procedure, 1973-Section 482, 256, proviso to Section 275(1)Negotiable Instruments Act, 1881-Section 138, 142, second proviso to Section 143Prevention of Corruption Act, 1988
High Courts07 May 2024Dismissed
Mrs. Amita Gandoak Vs Shri Harkirat Singh Sodhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3714
CPC, 1908-Order VII Rule 11, 12 Rule 6, XXIII Rule 3, XXIII Rule 3A, II Rule 2, VI Rule 4, 43 Rule 1(m), Section 96(3)Hindu Succession Act, 1956-Section 6, 8Indian Evidence Act, 1872-Section 115
High Courts07 May 2024Dismissed
Janak Properties Pvt Ltd & Anr. Vs Amarjeet Singh
Delhi High Court · (2024) 05 DEL CK 3712
Code of Civil Procedure, 1908-Order XXII Rule 2 & 3, Section 151, I Rule 10, IX Rule 13
High Courts07 May 2024Allowed
Vijay Maheshwari Vs Splendor Buildwell Private Limited & Anr.
Delhi High Court · (2024) 05 DEL CK 3706
Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 11, 9, 12(1), 12(5), 12Companies Act, 1956
High Courts07 May 2024
Dabur India Limited Vs Ashok Kumar & Ors.
Delhi High Court · (2024) 05 DEL CK 3678
High Courts07 May 2024Disposed Of
Jakson Engineers Limited Vs Indian Renewable Development Agency (IREDA) & Anr.
Delhi High Court · (2024) 05 DEL CK 3676
Arbitration and Conciliation Act, 1996-Section 11, Fourth Schedule
High Courts07 May 2024Disposed Of
Luv Chaudhary Vs Shruti Agarwal
Delhi High Court · (2024) 05 DEL CK 3606
Hindu Marriage Act, 1955-Section 26
High Courts07 May 2024Disposed Of
Gymnastics Federation Of India Vs Padmaja Garikipati & Anr.
Delhi High Court · (2024) 05 DEL CK 3604
High Courts07 May 2024Disposed Of
M/S Wellness Marketing Exi Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3573
Central Goods and Services Tax Act, 2017-Section 73, 75 (3)
High Courts07 May 2024Dismissed
National Highways Authority Of India Vs GMR Hyderabad Vijayawada Expressways Ltd.
Delhi High Court · (2024) 05 DEL CK 3501
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 9, 17, 37(2)(b), 12(5), 37, Seventh ScheduleCommercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 10(2)NHAI Act, 1988-Section 33
High Courts07 May 2024Disposed Of
Mulakh Raj Dua Vs The State, Govt. Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3483
Indian Stamp Act, 1899-Section 54, 54(c), 54(a), 54(b), 50, 49, 49(d)(5)Maharashtra Stamp Act, 1958-Section 52Constitution of India-Article 265, 14
High Courts07 May 2024
Atul Raheja & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3803
National Highways Act, 1956-Section 3A(1), 3A, 3C, 3D, 3G, 3G(1), 3G(2), 3G(3), 3G(4), 3G(5), 3G(6), 3G(7)Arbitration and Conciliation Act, 1996DMC Act-Section 507