COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 36 of 92

High Courts18 Jul 2024Allowed

Dish TV India Ltd Vs Gulf Dth Fz Llc & Ors

Delhi High Court · (2024) 07 DEL CK 0077

Code of Civil Procedure, 1908 — Section 114, Order 5 Rules 1(1), Order 7 Rules 10, Order 7 Rules 11, Order 8 Rule 1, Order 39 Rules 1, Order 39 Rules 2, Order 47 Rule 1Delhi High Court Act, 1966 — Section 10Arbitration and Conciliation Act, 1996 — Section 37

High Courts18 Jul 2024Dismissed

Naresh Kumar Gupta Vs Union Of India & Ors

Delhi High Court · (2024) 07 DEL CK 0076

Constitution of India, 1950 — Article 14, 16(1)Code of Civil Procedure, 1908 — Order 1 Rule 10

High Courts18 Jul 2024Disposed Of

M/s Today Realty Private Limited And Anr Vs Gunveen Singh

Delhi High Court · (2024) 07 DEL CK 0075

Code of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(5)Negotiable Instrument Act, 1881 — Section 80

High Courts18 Jul 2024Dismissed

Jamia Millia Islamia Vs Shakeel Ahmad

Delhi High Court · (2024) 07 DEL CK 0074

Jamia Millia Islamia Act, 1988 — Section 2(n)

High Courts16 Jul 2024Dismissed

Vinod Yadav & Ors Vs Mamta Yadav

Delhi High Court · (2024) 07 DEL CK 0073

Code of Civil Procedure, 1908 — Section 115, 151, Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 4

High Courts16 Jul 2024Allowed

Sh Dadaso Jagtap And Anr Vs Satwant Kaur Sarna And Ors

Delhi High Court · (2024) 07 DEL CK 0072

Code of Civil Procedure, 1908 — Section 115, Order 6 Rule 17, Order 7 Rule 11Negotiable Instrument Act, 1881 — Section 138

High Courts16 Jul 2024Allowed

T.R. Sawhney Shopping Pvt. Ltd Vs Nagender Singh & Anr

Delhi High Court · (2024) 07 DEL CK 0071

Code of Civil Procedure, 1908 — Section 115, 151, Order 7 Rule 11, Order 23 Rule 2Limitation Act, 1963 — Section 14Consumer Protection Act, 1986 — Section 2(d), 12, 15

High Courts16 Jul 2024

Rajkumar Sukhdevsinhji & Anr Vs IDBI Bank

Delhi High Court · (2024) 07 DEL CK 0070

Constitution of India, 1950 — Article 14, 226Insolvency and Bankruptcy Code, 2016 — Section 7, 14

High Courts16 Jul 2024Dismissed

Mangal & Ors Vs Union Of India & Ors

Delhi High Court · (2024) 07 DEL CK 0069

Constitution of India, 1950 — Article 226, 243W, 243X, 243Y, 300Aublic Premises (Eviction of the Unauthorised Occupant) Act, 1971 — Section 2(g), 4, 9

High Courts16 Jul 2024Disposed Of

Atul Punj Vs IDBI Bank Through The Deputy General Manager

Delhi High Court · (2024) 07 DEL CK 0065

Constitution of India, 1950 — Article 226

High Courts15 Jul 2024Disposed Of

Welspun Enterprises Ltd Vs Kasthuri Infra Projects Pvt Ltd

Delhi High Court · (2024) 07 DEL CK 0068

Code of Civil Procedure, 1908 — Section 151Arbitration and Conciliation Act, 1996 — Section 9, 9(1), 9(3), 17

High Courts15 Jul 2024Disposed Of

Krishna Udyog Vs Union Of India & Anr

Delhi High Court · (2024) 07 DEL CK 0067

Arbitration and Conciliation Act, 1996 — Section 17

High Courts15 Jul 2024Disposed Of

PNB Housing Finance Limited Vs M/S. K. K. Banijya Private Limited & Ors

Delhi High Court · (2024) 07 DEL CK 0066

Arbitration and Conciliation Act 19961 — Section 9, 11(6), 21Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2)

High Courts15 Jul 2024Disposed Of

Ashok Kumar Jain Vs Gurpreet Singh

Delhi High Court · (2024) 07 DEL CK 0064

Delhi Rent Control Act, 1958 — Section 14(1)(e)

High Courts15 Jul 2024Allowed

Preeti Saini Vs Ankit Chopra

Delhi High Court · (2024) 07 DEL CK 0063

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 7Hindu Marriage Act, 1955 — Section 12

High Courts15 Jul 2024Allowed

M/s G. F. Electronics Vs Ashish Aggarwal

Delhi High Court · (2024) 07 DEL CK 0062

Code of Civil Procedure, 1908 — Order 9 Rule 7

High Courts15 Jul 2024Disposed Of

Aastha Mishra @ Muskaan Vs Mr. Pradeep Tiwari

Delhi High Court · (2024) 07 DEL CK 0061

High Courts15 Jul 2024Disposed Of

Rajiv Bansal Vs National Insurance Company Limited

Delhi High Court · (2024) 07 DEL CK 0060

High Courts15 Jul 2024Dismissed

Loreal India Pvt Ltd Vs Rajesh Kumar Taneja Trading As Innovative Derma Care And Anr

Delhi High Court · (2024) 07 DEL CK 0059

Trademarks Act, 1999 — Section 9, 11, 47, 57, 125Trademarks Rules, 2017 — Rule 33, 33(1)

High Courts15 Jul 2024Dismissed

Reliance Communications Limited Vs Unique Identification Authority Of India

Delhi High Court · (2024) 07 DEL CK 0058

Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2), 81Indian Telegraph Act, 1885 — Section 4National Highway Act, 1956 — Section 3G(5)