CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 403 of 565

High Courts04 Apr 2024Dismissed

Atanu Bhattacharjee & Anr Vs Corporation Bank

Delhi High Court · (2024) 04 DEL CK 0028

Code of Civil Procedure, 1908 — Section 96, 151, Order 13A, Order 5 Rule 1, Order 8 Rule 1, Order 43 Rule 1A, Order 13A Rule 2, Order 13A Rule 3, Order 13A Rule 4, Order 13A Rule 4(1), Order 13A Rule 4(1)(a), Order 13A Rule 4(1)(b), Order 13A Rule 4(1)(c), Order 13A Rule 4(1)(d), Order 13A Rule 4(1)(e), Order 13A Rule 4(1)(f), Order 13A Rule 4(2), Order 13A Rule 4(3), Order 8 Rule 5(2), Order 8 Rule 10, Order 7 Rule 11Commercial Courts Act, 2015 — Section 13(1A)Evidence Act, 1872 — Section 58
Read judgment
High Courts03 Apr 2024Disposed Of

Narendra Kumar Jain Vs Harsh Pratap Seonie & Ors.

Delhi High Court · (2024) 04 DEL CK 4492

Code of Civil Procedure, 1908-Order I Rule 10, VI Rule 17, Section 151Delhi Rent Control Rules, 1959-Rule 21, 22, 23Delhi Rent Control Act, 1958-Section 14(1)(e), 17, 17(1), 18, 18(1), 25, 42, 50(4)
Read judgment
High Courts03 Apr 2024Dismissed

Lokesh Kumar Vs Govt Of NCT Of Delhi & Ors

Delhi High Court · (2024) 04 DEL CK 4370

Constitution of India-Article 226, 14, 243-ZA, 243-K, Part IX, Part IX-A, 324, 243R, 243ZA, Tenth ScheduleConstitution (Fifty-second Amendment) Act, 1985Delhi Municipal Corporation (Election of Councillors) Rules, 2012-Rule 15, 24
Read judgment
High Courts03 Apr 2024Allowed

Babul Hussen Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 4515

Code of Criminal Procedure, 1973-Section 439, 161, 164Indian Penal Code, 1860-Sections 363, 366, 376, 506Protection of Children from Sexual Offences Act, 2012-Section 6, 29, 3, 5, 7 and 9
Read judgment