High Courts05 Apr 2024Disposed Of
Ravish Beniwal Vs State Nct Of Delhi & Ors
Delhi High Court · (2024) 04 DEL CK 0126
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 400 of 565
High Courts05 Apr 2024Dismissed
Sanjay Yadav Vs Delhi Transport Infrastructure Development Corporation Ltd & Ors
Delhi High Court · (2024) 04 DEL CK 0125
High Courts05 Apr 2024Dismissed
Mohd. Amin (Deceased) Through Lrs & Ors. Vs Mohd. Iqbal (Deceased) Through Lrs & Ors.
Delhi High Court · (2024) 04 DEL CK 0024
Code of Civil Procedure, 1908 — Order 6 Rule 1, Order 23 Rule 3Arbitration and Conciliation Act, 1996 — Section 18, 19, 23, 24, 28(3), 31(3), 34, 34(2)(a), 34(2)(a)(iii), 43(3), 75, 81Limitation Act, 1963 — Section 14, 14(1), 14(2)
High Courts05 Apr 2024Disposed Of
Anuradha Kashyap Vs Dr. Sushil Kumar
Delhi High Court · (2024) 04 DEL CK 0023
High Courts04 Apr 2024Dismissed
Janata Party Vs Election Commission Of India & Anr.
Delhi High Court · (2024) 04 DEL CK 4382
Constitution of India-Article 226Representation of the People Act, 1951-Section 29A, 29A(9), 52Election Symbols (Reservation And Allotment) Order, 1968-Clause 15
High Courts04 Apr 2024Dismissed
Sharda Gupta & Ors. Vs Registrar Of Co-Operative Societies & Ors.
Delhi High Court · (2024) 04 DEL CK 4402
Delhi Cooperative Societies Act, 2003-Section 61, 116, 70
High Courts04 Apr 2024Dismissed
Bharat Petroleum Corporation Ltd Vs Reliance Industries Ltd & Anr.
Delhi High Court · (2024) 04 DEL CK 4400
Letters Patent-Clause XDelhi High Court Act, 1966-Section 10Petroleum and Natural Gas Regulatory Board Act, 2006-Section 20
High Courts04 Apr 2024Disposed Of
Lakshay Jaiswal Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4431
Code of Criminal Procedure-Section 82, 438, 399, 399(2), 401, 401(2), (3), (4) and (5), 397, 397(2), 156(3)IPC-Section 354(B), 506 and 509
High Courts04 Apr 2024
Krishna Vs Delhi Police & Ors.
Delhi High Court · (2024) 04 DEL CK 4483
Constitution of India-Article 226, 20, 21, 32Cr.P.C.-Section 482, 154, 157, 173, 173(8), 174, 175IPC-Section 302, 394, 397, 396, 395, 120-B, 412, 201, 34
High Courts04 Apr 2024Disposed Of
Sai Ramakrishna Karuturi Vs State Of NCT Delhi
Delhi High Court · (2024) 04 DEL CK 4520
Code of Criminal Procedure, 1973-Section 439, 166A, 188, 482, 438, 437Indian Penal Code-Sections 420, 409, 306Code of Criminal Procedure, 1898-Section 561-A, 498, 497
High Courts04 Apr 2024Allowed
Samsung Gulf Electronics, FZE Vs Union Of India Through Secretary Ministry Of External Affairs & Ors.
Delhi High Court · (2024) 04 DEL CK 4517
Constitution of India-Article 226, 227IPC-Sections 420, 467, 468, 471, 384, 120BCode of Criminal Procedure (Amendment) Act, 2008-Section 301(2), 372, 2(wa)
High Courts04 Apr 2024Disposed Of
M/S Alok Industries Vs M/S Jai Shree Polyplast Pvt. Ltd.
Delhi High Court · (2024) 04 DEL CK 4366
Companies Act, 1956-Section 433(e), 433(f), 434, 434(1)(a), 439, 10E(1), 485(1)Companies Act, 2013-Section 434, Chapter XX, 290Insolvency and Bankruptcy Code, 2016
High Courts04 Apr 2024Disposed Of
Ms. Radhika S. Ichhpuniani & Anr. Vs M/s Sudvin Finvest Fairdeals (P.) Ltd. & Ors.
Delhi High Court · (2024) 04 DEL CK 4365
Companies Act, 1956-Section 433(e), 433(f), 434, 439, 485(1), 10E(1)Insolvency and Bankruptcy Code, 2016Companies Act, 2013-Chapter XX, Section 290
High Courts04 Apr 2024Disposed Of
Archit Khandelwal Proprietor M/s Archit Enterprises Vs Pr. Commissioner Of Dgst Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4338
Central Goods and Services Tax Act, 2017-Section 29(2), 29
High Courts04 Apr 2024Disposed Of
M/S Deep Plastic Granules Trading Company Vs Union Of India & Ors.
Delhi High Court · (2024) 04 DEL CK 4330
High Courts04 Apr 2024Disposed Of
Kenneth Onyema Vs State GNCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4268
Code of Criminal Procedure, 1973-Section 482IPC-Sections 354, 354D, 341, 506, 509Foreigners Act, 1946-Section 14
High Courts04 Apr 2024Disposed Of
Sumit Maggu Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4267
Code of Criminal Procedure, 1973-Section 482IPC-Sections 287, 337, 338
High Courts04 Apr 2024Disposed Of
Sunny Tiwari & Anr. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 04 DEL CK 4264
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34
High Courts04 Apr 2024Dismissed
Anokhe Lal Vs Govt. Of NCT Of Delhi & Anr
Delhi High Court · (2024) 04 DEL CK 4223
Constitution of India-Article 226, 227Industrial Disputes Act, 1947-Section 2(s), 2(j), 25-FAir Force Act, 1950
High Courts04 Apr 2024Dismissed
Atanu Bhattacharjee & Anr. Vs Corporation Bank
Delhi High Court · (2024) 04 DEL CK 4220
Commercial Courts Act, 2015-Section 13(1-A)Code of Civil Procedure, 1908-Section 96, 151, Order V Rule 1, VII Rule 11, VIII Rule 1, Proviso to Order VIII Rule 1, VIII Rule 5(2), VIII Rule 10, XIII-A Rule 2, XIII-A Rule 3, XIII-A Rule 3(a), XIII-A Rule 4, XIII-A Rule 4(1), XIII-A Rule 4(2), XIII-A Rule 4(3), XXXVII, XLIII Rule 1-AIndian Evidence Act, 1872-Section 58