CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 398 of 565

High Courts05 Apr 2024Disposed Of

Gajendra Singh Vs Delhi Urban Shelter Improvement Board

Delhi High Court · (2024) 04 DEL CK 4376

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6A), 12, 16, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), Fourth ScheduleLimitation Act-Article 55, 137Indian Stamp Act, 1899
Read judgment
High Courts05 Apr 2024Dismissed

Pardeep Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 4420

Constitution of India-Article 226Navy (Pension) Regulations, 1964-Para 28Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 12, Regulation 173
Read judgment
High Courts05 Apr 2024Dismissed

Dr Shashi Bhushan Vs University Of Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 4464

Constitution of India-Article 226Ordinance XVIII of the University-Clause 7 (4-a)Karnataka Education Department Services (Department of Public Instructions) (Recruitment) Rules, 1967-Entry 66
Read judgment
High Courts05 Apr 2024Allowed

Delhi Technological University Vs Chander Prabha

Delhi High Court · (2024) 04 DEL CK 4364

Code of Civil Procedure, 1908-Section 115; Order VII Rule 11(d); Order 7 Rule 11; Order 7 Rule 1(e)Limitation Act, 1963-Section 3; Section 18; Article 1; Article 54; Article 113DTU Act-Section 23
Read judgment
High Courts05 Apr 2024Dismissed

Dinesh Chauhan Vs Sitwat Khalid

Delhi High Court · (2024) 04 DEL CK 4358

Civil Procedure Code, 1908-Section 115, Order VII Rule 11Slum Areas (Improvement and Clearance) Act, 1956-Section 19 (1), (2) and (4)Gift Act
Read judgment
High Courts05 Apr 2024Dismissed

Pankaj Singh Vs Bashir Ahmed Haroon & Ors.

Delhi High Court · (2024) 04 DEL CK 4119

Arbitration and Conciliation Act, 1996-Section 7, 7(5), 8, 11, 11(6), 11(6A), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Act 3 of 2016Act 33 of 2019
Read judgment
High Courts05 Apr 2024Allowed

Sh Honey Verma Vs Piyush Nautiyal

Delhi High Court · (2024) 04 DEL CK 4059

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 138(b), Proviso (b) to Section 138
Read judgment
High Courts05 Apr 2024Dismissed

Kuldeep Singh Vs The State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 4058

Code of Criminal Procedure, 1973-Sections 91, 173, 227, 228, 239, 240, 397, 401, 482Indian Penal Code, 1860-Sections 498A, 304B, 406, 506, 34Hindu Marriage Act, 1955-Section 13-B
Read judgment