High Courts30 Apr 2024Dismissed
Manju Yadav @ Richa Yadav Vs Rajesh Yadav & Anr.
Delhi High Court · (2024) 04 DEL CK 4436
Indian Penal Code, 1860-Sections 498A, 406, 34Code of Criminal Procedure, 1973-Section 125Domestic Violence Act, 2005
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 363 of 565
High Courts30 Apr 2024Disposed Of
Arun Mittal & Anr. Vs Punjab National Bank & Anr.
Delhi High Court · (2024) 04 DEL CK 4435
Master Directions on Frauds-Clause 8.12.1
High Courts30 Apr 2024Dismissed
Directorate Of Enforcement Vs Akhilesh Singh & Ors.
Delhi High Court · (2024) 04 DEL CK 4471
Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 8(3), 8(6)IPC-Sections 419/420/467/468/471 read with Section 120BCrPC-Section 227 read with Section 239
High Courts30 Apr 2024Disposed Of
New Balance Athletics Inc. Vs Nineplus Shoes Private Limited
Delhi High Court · (2024) 04 DEL CK 4518
Trade Marks Act, 1999-Section 2(1)(zg), 11(1), 11(3), 11(6), 11(7), 11(8), 11(9), 30 and 34Trade Marks Rules, 2017-Rule 124, 124(1), 124(2), 124(3), 124(4), 124(5), 124(6)
High Courts30 Apr 2024Allowed
Ashok Rani Vs Kewal Arora
Delhi High Court · (2024) 04 DEL CK 4532
Delhi Rent Control Act-Section 25B(8), 14(1)(e), 14(7)Evidence Act-Section 116
High Courts30 Apr 2024Allowed
Farukh @ Chapta Vs Union Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 4545
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances (PITNDPS) Act, 1988-Section 3(1), 9(f), 2(e)Narcotic Drugs & Psychotropic Substances Act, 1985-Section 20, 37, ScheduleIndian Penal Code-Section 307, 324, 34, 186, 353, 332, 392, 397
High Courts30 Apr 2024Disposed Of
Anil Kumar Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 04 DEL CK 4569
IPC-Section 365
High Courts30 Apr 2024Disposed Of
IFFCO Tokio General Insurance Co. Ltd Vs Anju Devi @ Anju & Ors.
Delhi High Court · (2024) 04 DEL CK 4347
Motor Vehicles Act, 1988-Section 173, 166 & 140Indian Penal Code, 1860-Section 279/338/304-A
High Courts30 Apr 2024Disposed Of
Ms Nikita & Ors. Vs The State & Anr.
Delhi High Court · (2024) 04 DEL CK 4240
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 323, 341, 354, 354B, 427, 506, 509, 34Hindu Marriage Act-Section 13B(2)
High Courts30 Apr 2024Disposed Of
Naveen Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4237
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 34Hindu Marriage Act, 1955-Section 13B(2)
High Courts30 Apr 2024Disposed Of
Ubesh Raza Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4235
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354(D), 506
High Courts30 Apr 2024Disposed Of
Vikash Mishra & Ors. Vs The State GNCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4234
Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 325, 341, 506, 34, 354, 509
High Courts30 Apr 2024Disposed Of
Sameer Arshad Khatlani Vs State & Anr
Delhi High Court · (2024) 04 DEL CK 4233
Code of Criminal Procedure, 1973-Section 482IPC-Sections 279, 337, 338
High Courts30 Apr 2024Disposed Of
Bhupender & Ors. Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4232
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts30 Apr 2024Disposed Of
Shivam Dewan & Ors. Vs The State & Anr.
Delhi High Court · (2024) 04 DEL CK 4230
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34
High Courts30 Apr 2024
Rocky & Ors. Vs State & Anr.
Delhi High Court · (2024) 04 DEL CK 4226
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts30 Apr 2024
Yash Pal Ashok Vs Regional Provident Fund Commissioner-1 & Ors.
Delhi High Court · (2024) 04 DEL CK 4194
Constitution of India-Articles 14, 226, 300-ACode of Civil Procedure, 1908-Section 151Employees’ Provident Funds and Miscellaneous Provisions Act, 1952-Sections 2(c), 2(e), 7A, 7Q, 8, 8A(1), 8B to 8G, 14B
High Courts30 Apr 2024Dismissed
Steel Authority Of India Ltd Vs JSC Cryogenmash
Delhi High Court · (2024) 04 DEL CK 4131
Arbitration and Conciliation Act, 1996-Section 2(1)(h), 2(6), 3, 7(4), 31, 31(3), 31(5), 32, 32(1), 32(3), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(2)(b)(ii), 34(2-A), 34(3), Proviso to Section 34(3), 48, 75, 81Commercial Courts Act, 2015-Section 16Delhi High Court (Original Side) Rules, 2018-Chapter V, Rules 1 and 3
High Courts30 Apr 2024Dismissed
Karam Bir Vs All India Council For Technical Education(AICTE)
Delhi High Court · (2024) 04 DEL CK 4123
Constitution of India-Article 226
High Courts30 Apr 2024Allowed
Baby Gavya Vs Maxfort School & Anr.
Delhi High Court · (2024) 04 DEL CK 4120
Right of Children to Free and Compulsory Education Act, 2009