CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 364 of 565

High Courts30 Apr 2024Allowed

Rashmi Goyal Vs M/s Mahalaxmi Fabrics

Delhi High Court · (2024) 04 DEL CK 4098

Negotiable Instruments Act-Section 138, 141, 141(1), 141(2), 118(a), 139Cr.P.C.-Section 482Companies Act, 2013-Section 2(24), 2(51), 204, 205
Read judgment
High Courts30 Apr 2024Disposed Of

State Vs Rocky

Delhi High Court · (2024) 04 DEL CK 4031

Code of Criminal Procedure, 1973-Section 482, 439(2)Constitution of India-Article 227Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 37
Read judgment
High Courts30 Apr 2024Allowed

Karan Luthra Vs Sh. M.K. Subba

Delhi High Court · 2023 INSC 823

Code of Civil Procedure, 1908-Order VII Rule 11, Section 151, XXXIX Rules 1 & 2, XXXIX Rule 4Limitation Act, 1963-Article 54 Part II, Section 9Delhi Land Reforms Act, 1954
Read judgment
High Courts30 Apr 2024Allowed

Sh. Shri Bhagwan Vs The State & Ors.

Delhi High Court · (2024) 04 DEL CK 3999

Indian Succession Act, 1925-Section 276, 63, 63(a), 63(b), 63(c), 222, 232, 234Indian Evidence Act, 1872-Section 114(e), 68Code of Civil Procedure, 1906-Order VII Rule 11
Read judgment
High Courts30 Apr 2024Disposed Of

Bhavik Koladia Vs Ashneer Grover & Anr.

Delhi High Court · (2024) 04 DEL CK 3975

Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2Companies Act, 2013-Section 56Companies (Share Capital and Debentures) Rules 2014-Rule 11(1)
Read judgment