COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 366 of 565

High Courts29 Apr 2024Dismissed

The Executive Engineer & Ors. Vs M/s Bholasingh Jaiprakash Construcution Ltd. & Anr.

Delhi High Court · (2024) 04 DEL CK 4425

Micro, Small and Medium Enterprise Development Act, 2006-Section 8(1), 18, 18(3)Constitution of India-Article 226, 227Arbitration and Conciliation Act, 1996-Section 16, 34, 19

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High Courts29 Apr 2024Disposed Of

Trimula Industries Limited Vs Union Of India, Ministry Of Coal & Ors.

Delhi High Court · (2024) 04 DEL CK 4424

Coal Mines (Special Provisions) Act, 2015-Section 27, 27(4)Constitution of India-Article 226, Part III

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High Courts29 Apr 2024Dismissed

Commissioner Of Police & Ors. Vs Ravinder Singh

Delhi High Court · (2024) 04 DEL CK 4409

Constitution of India-Article 226, 227, 311(2)(b)Indian Penal Code, 1860-Sections 419, 420, 467, 468, 34, 120BUP Public Examination (Prevention of Unfair Means) Act, 1998-Sections 3, 6, 8, 10

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High Courts29 Apr 2024Dismissed

Commissioner Of Police Delhi & Ors. Vs Yash Vir Singh

Delhi High Court · (2024) 04 DEL CK 4408

Indian Penal Code, 1860-Sections 393, 365, 34Constitution of India-Article 311(2), 311(2)(b), 226, 227

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High Courts29 Apr 2024Disposed Of

Manish Rawat Vs Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2024) 04 DEL CK 4439

Constitution of India-Article 226DMC Act-Section 344(1), 343Unified Building Bye Laws for Delhi, 2016-Clause 2.7.2, 2.0.1(d)

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High Courts29 Apr 2024Disposed Of

Arunima Baruah Vs The Secretary General Indian Council For Child Welfare

Delhi High Court · (2024) 04 DEL CK 4457

Constitution of India-Article 226, 14 and 21, 12, 19, 32CPC, 1908-Section 151

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High Courts29 Apr 2024Allowed

Sunny Alias Ravi Kumar Vs State Of NCT Of Delhi

Delhi High Court · (2024) 04 DEL CK 4541

Code of Criminal Procedure, 1973-Section 439, 164Indian Penal Code, 1860-Sections 376, 354D, 506, 375

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High Courts29 Apr 2024Allowed

Satpal Singh Sarna & Ors. Vs Satya Prakash Bansal

Delhi High Court · (2024) 04 DEL CK 4530

Delhi Rent Control Act-proviso to Section 25B(8), Section 14(1)(e), 14(1)(a)(b)&(j), 14(7)

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High Courts29 Apr 2024Disposed Of

Sh. Daljit Singh Vs Smt. Gagandeep Sidhu

Delhi High Court · (2024) 04 DEL CK 4352

Code of Civil Procedure, 1908-Section 115, Order XII Rule 6, XV Rule 1, II Rule 2, VII Rule 11, 151, XXII Rule 6, 6 Rule 12Indian Evidence Act, 1872-Section 17, 91 and 92Protection of Women from Domestic Violence Act, 2005-Section 2(s)

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High Courts29 Apr 2024Disposed Of

National Insurance Co Ltd Vs Asit Kumar & Ors.

Delhi High Court · (2024) 04 DEL CK 4348

Motor Vehicles Act, 1988-Section 173, 2(9)Indian Penal Code, 1860-Section 279, 338Civil Procedure Code, 1908-Order XLI Rule 33

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High Courts29 Apr 2024Disposed Of

Shakuntala Devi & Ors. Vs Sunil

Delhi High Court · (2024) 04 DEL CK 4346

Motor Vehicles Act, 1988-Section 173, 128Code of Criminal Procedure, 1973-Section 161

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High Courts29 Apr 2024Dismissed

Shriram General Ins Co Ltd Vs Meena Uppal & Ors

Delhi High Court · (2024) 04 DEL CK 4345

Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10Motor Vehicles Act, 1988-Section 166, 140, 170

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High Courts29 Apr 2024Allowed

Atma Ram Properties Pvt Ltd Vs Union Of India & Anr

Delhi High Court · (2024) 04 DEL CK 4294

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XIV Rule 2

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High Courts29 Apr 2024Dismissed

Kirpa Ram Thr Devender Kumar Monga Vs Durga Devi & Ors.

Delhi High Court · (2024) 04 DEL CK 4291

Code of Civil Procedure, 1908-Order XXII Rule 9, XXII Rule 4, XXII Rule 4(4)Limitation Act-Section 5Constitution of India-Article 227

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High Courts29 Apr 2024Allowed

Shri Rajat Dhingra Vs Smt Emanshi Gulati Marwaha

Delhi High Court · (2024) 04 DEL CK 4288

Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, XLIII Rule (1) (R)Information Technology Act, 2000-Section 65B

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High Courts29 Apr 2024Allowed

Zulfikar @ Bobby Vs State Of Nct Of Delhi

Delhi High Court · (2024) 04 DEL CK 4251

Code of Criminal Procedure, 1973-Section 374, 428, 313, 161, 437AIndian Penal Code-Section 306, 309, 114, 120BIndian Evidence Act-Section 145

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High Courts29 Apr 2024Disposed Of

Narender Vats & Ors. Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 04 DEL CK 4244

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 341, 379, 506, 34, 392

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High Courts29 Apr 2024Disposed Of

Rajan Singh Vs The State Govt Of NCT Delhi & Ors.

Delhi High Court · (2024) 04 DEL CK 4239

Constitution of India-Article 226, 14Code of Criminal Procedure, 1973-Section 482

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High Courts29 Apr 2024Disposed Of

Munawwar Ahmed & Anr. Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 04 DEL CK 4236

Code of Criminal Procedure, 1973-Section 482IPC-Sections 323, 324, 325, 354, 354A, 34

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High Courts29 Apr 2024

Smt. Bimla Vs The Executive Engineer, CPWD

Delhi High Court · (2024) 04 DEL CK 4199

Payment of Gratuity Act, 1972-Section 2A, 2(e), 4, 7, 7(2), 7(3), 7(3-A), 8, 9, 14Payment of Gratuity (Central Rules) 1972-Rule 4, 7CCS (Pension) Rules, 1972-Rule 14, 50

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