COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 402 of 565

High Courts04 Apr 2024

M/S Alok Industries Vs M/S Jai Shree Polyplast Pvt. Ltd

Delhi High Court · (2024) 04 DEL CK 0171

Companies (Court) Rules, 1959 — Rule 26Companies Act, 1956 — Section 433(e), 433(f), 434, 434(1)(a), 439Companies Act, 2013 — Section 290

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High Courts04 Apr 2024Disposed Of

Prabhjot Singh & Ors Vs Delhi Development Authority

Delhi High Court · (2024) 04 DEL CK 0170

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High Courts04 Apr 2024Dismissed

Bharat Petroleum Corporation Ltd Vs Reliance Industries Ltd & Anr.

Delhi High Court · (2024) 04 DEL CK 0169

Constitution of India, 1950 — Article 226, 227Delhi High Court Act, 1966 — Section 10Petroleum and Natural Gas Regulatory Board Act, 2006 — Section 20

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High Courts04 Apr 2024Dismissed

Sharda Gupta & Ors. Vs Registrar Of Co-Operative Societies & Ors.

Delhi High Court · (2024) 04 DEL CK 0168

Delhi Cooperative Societies Act, 2003 — Section 61, 70, 116

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High Courts04 Apr 2024Dismissed

Naresh Kumar Aggarwal Vs State Bank Of India

Delhi High Court · (2024) 04 DEL CK 0167

Constitution of India, 1950 — Article 136, 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 18(1)

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High Courts04 Apr 2024Disposed Of

Sunny Tiwari And Anr Vs State Of Nct Of Delhi And Anr

Delhi High Court · (2024) 04 DEL CK 0166

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 308

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High Courts04 Apr 2024Disposed Of

Sumit Maggu Vs State Nct Of Delhi And Anr

Delhi High Court · (2024) 04 DEL CK 0155

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 287, 337, 338

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High Courts04 Apr 2024

Sonny Sarna & Anr Vs Urmil Wadhawan & Ors

Delhi High Court · (2024) 04 DEL CK 0154

Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1A

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High Courts04 Apr 2024Disposed Of

First Crush Cafe Pvt. Ltd. & Anr. Vs Amit Kumar Goyal

Delhi High Court · (2024) 04 DEL CK 0153

Code of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 420Negotiable Instruments Act, 1881 — Section 138, 142

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High Courts04 Apr 2024Disposed Of

First Crush Cafe Pvt. Ltd & Anr Vs Shubham Jain

Delhi High Court · (2024) 04 DEL CK 0152

Code of Criminal Procedure, 1973 — Section 202, 482Indian Penal Code, 1860 — Section 420Negotiable Instruments Act, 1881 — Section 138, 142

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High Courts04 Apr 2024

Vijay Kumar Ahir Vs Surinder Ahir & Ors.

Delhi High Court · (2024) 04 DEL CK 0151

Code of Civil Procedure, 1908 — Order 6 Rule 17

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High Courts04 Apr 2024Allowed

Devender Mohan Vs Union Of India & Ors

Delhi High Court · (2024) 04 DEL CK 0150

Constitution of India, 1950 — Article 226, 227

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High Courts04 Apr 2024

M/S. Samrat Constructions Company Vs Union Of India

Delhi High Court · (2024) 04 DEL CK 0149

Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(3), 37(1)(c)

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High Courts04 Apr 2024Allowed

Libra Associates Vs Dabur India Limited

Delhi High Court · (2024) 04 DEL CK 0148

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)

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High Courts04 Apr 2024Disposed Of

M/S Paisalo Digital Limited Vs M/S Sun CORP And Ors

Delhi High Court · (2024) 04 DEL CK 0147

Arbitration and Conciliation Act, 1996 — Section 11, 12(5), 34, 37(1)(c)Commercial Courts Act, 2015 — Section 12(2)

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High Courts04 Apr 2024Disposed Of

Harish Verma Vs Joginder Pal Singh

Delhi High Court · (2024) 04 DEL CK 0146

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d)Commercial Courts Act, 2015 — Section 12A

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High Courts04 Apr 2024Disposed Of

Sai Ramakrishna Karuturi Vs State Of Nct Delhi

Delhi High Court · (2024) 04 DEL CK 0059

Constitution of India, 1950 — Article 14, 15, 21Code of Criminal Procedure, 1973 — Section 166A, 188, 438, 439, 482Indian Penal Code, 1860 — Section 306, 406, 409, 420

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High Courts04 Apr 2024Allowed