High Courts08 Apr 2024
Mukesh Kumar & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4259
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act-Section 4
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 395 of 565
High Courts08 Apr 2024
National Highway Authority Of India Vs M S Ssangyong Engineering And Construction Co. Limited
Delhi High Court · (2024) 04 DEL CK 4227
Arbitration and Conciliation Act, 1996-Section 11, 13(5), 16(6), 18, 21, 28, 28(3), 31(3), 34, 34(2), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(b)(ii), 48, 48(1)(b), 75, 81Arbitration and Conciliation (Amendment) Act, 2015-Section 26, 87Limitation Act, 1963-Section 17, 17(1)(c)
High Courts08 Apr 2024Dismissed
Food Corporation Of India Vs Regional Provident Fund Commissioner
Delhi High Court · (2024) 04 DEL CK 4221
Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-A(1), 7-A(2), 7-A(3), 7-A(3-A), 7-A(4), 7-A(5), 8B to 8G, 14B, 7Q, 70, 1(f), 2(f)Food Corporation of India Act, 1964Constitution of India-Article 226, 227
High Courts08 Apr 2024
Grand Prix Engineering Pvt. Ltd. Vs Rajeev Bhatnagar
Delhi High Court · (2024) 04 DEL CK 4217
Civil Procedure Code, 1908-Order XXXVII Rule 3(5), Section 151, XXXVII, XXXVII Rule 3(v), 37, 37 Rule 3, 17Companies Act, 1956Punjab Registration of Money Lenders Act, 1983-Section 3
High Courts08 Apr 2024
Chander Bhalla Vs Rajeev Bhatnagar
Delhi High Court · (2024) 04 DEL CK 4216
Civil Procedure Code, 1908-Order XXXVII Rule 3(5), Section 151, XXXVII, XXXVII Rule 3, 17Punjab Registration of Money Lenders Act, 1983-Section 3Punjab Prohibition of Private Money Lending Act, 2007-Section 3
High Courts08 Apr 2024Disposed Of
Ssangyong Engineering And Construction Co. Ltd. Vs National Highway Authority Of India
Delhi High Court · (2024) 04 DEL CK 4211
High Courts08 Apr 2024Dismissed
Harish Chandar T & Ors. Vs The Institute Of Chartered Accountants Of India
Delhi High Court · (2024) 04 DEL CK 4179
Constitution of India-Article 326, 14, 21, 19(1)(g)
High Courts08 Apr 2024Disposed Of
Shashwata Dashora Vs Jamia Millia Islamia
Delhi High Court · (2024) 04 DEL CK 4168
High Courts08 Apr 2024Disposed Of
Shaista Vs Jamia Milia Islamia University
Delhi High Court · (2024) 04 DEL CK 4166
High Courts08 Apr 2024Allowed
Kokila Gupta Vs Indu Bala & Anr.
Delhi High Court · (2024) 04 DEL CK 4165
High Courts08 Apr 2024
Rajan Dutta Vs The State Of Nct Of Delhi Through Sho Ps Hazrat Nizamuddin & Anr.
Delhi High Court · (2024) 04 DEL CK 4109
Cr.P.C.-Section 482, 164, 156(3), 156(1), 155(2)IPC-Section 354, 509, 506, 323, 452Constitution of India-Article 226
High Courts08 Apr 2024Dismissed
Mohd. Nasim Vs State NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4094
Cr.P.C.-Section 397/401, 428IPC-Sections 394/34, 411
High Courts08 Apr 2024Dismissed
Shailendra Vs Deputy Director (LM) (South Zone-II) & Anr.
Delhi High Court · (2024) 04 DEL CK 4092
Code of Civil Procedure, 1908-Section 151Land Acquisition Act, 1894-Section 4, 5-A, 6, 48Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)
High Courts08 Apr 2024
Social Jurist, A Civil Rights Group Vs Government Of NCT Of Delhi
Delhi High Court · (2024) 04 DEL CK 4089
RTE Act, 2009
High Courts08 Apr 2024
Court On Its Own Motion Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4086
High Courts08 Apr 2024Disposed Of
Rika Global Impex Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4078
High Courts08 Apr 2024Dismissed
Sameer Bahadur Vs Union Of India
Delhi High Court · (2024) 04 DEL CK 4074
SARFAESI
High Courts08 Apr 2024Dismissed
Zahir Abbas Ansari Vs Vinod Kumar Jain
Delhi High Court · (2024) 04 DEL CK 4053
Code of Criminal Procedure, 1973-Section 397, 401, 251, 313Negotiable Instruments Act, 1881-Section 138, 139, 118
High Courts08 Apr 2024Disposed Of
North East Centre Of Technology Application And Reach (NECTAR) Vs Divine Bamboo Mat Manufacturing Pvt. Ltd. & Anr.
Delhi High Court · (2024) 04 DEL CK 4019
Arbitration and Conciliation Act, 1996-Section 14, 15, 11, 12, 13, 29A, 12(1), 12(5), Schedule-IVCompanies Act, 1956-Sections 125 to 130
High Courts08 Apr 2024
Shefali Kohli Vs Neena Chatrath & Anr.
Delhi High Court · (2024) 04 DEL CK 3984
Code of Civil Procedure, 1908-Order V Rule 1(1), VIII Rule 1, XI Rule 4Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 2, Chapter VII Rule 3, Chapter VII Rule 4, Chapter IV Rule 3Commercial Courts Act