COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 414 of 565

High Courts01 Apr 2024Dismissed

The New India Assurance Company Ltd Vs Sunita Nagpal & Ors.

Delhi High Court · (2024) 04 DEL CK 4570

Motor Vehicles Act, 1988-Section 173Indian Penal Code-Sections 279, 337, 338, 427, 304ARules of the Road Regulation-Regulation 23

High Courts01 Apr 2024Partly Allowed

Reliance General Insurance Co Ltd Vs Vijay Laxmi Sharma & Ors.

Delhi High Court · (2024) 04 DEL CK 4571

Motor Vehicles Act, 1988-Section 173, 166, 140

High Courts01 Apr 2024Disposed Of

Dilip Kumar Vs Dharmendra Singh & Ors.

Delhi High Court · (2024) 04 DEL CK 4572

Motor Vehicles Act, 1988-Section 166 and 140

High Courts01 Apr 2024Dismissed

United India Insurance Company Limited Vs Sarla & Ors.

Delhi High Court · (2024) 04 DEL CK 4573

Motor Vehicles Act, 1988-Section 173, 2(9), 2(10), 2(30), 149, 149(2), 149(2)(a)(ii)Indian Penal Code-Section 279, 338CPC-Order X11 Rule 8

High Courts01 Apr 2024Disposed Of

Jullundur Motor Agency Delhi Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 4343

Central Goods and Services Tax Act, 2017-Section 73, 75(3)

High Courts01 Apr 2024Disposed Of

Amit Upadhyay (Proprietor Of M/s. Gayatari Diamonds) Vs Sales Tax Officer Class II/Avato, Ward 45 & Anr.

Delhi High Court · (2024) 04 DEL CK 4342

Central Goods and Services Tax Act, 2017-Section 73, 75(3), 75(4)DGST Act 2017-Section 16

High Courts01 Apr 2024Allowed

Abnash Chander Chadha Vs Balbir Kumar Chadha & Anr.

Delhi High Court · (2024) 04 DEL CK 4307

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 3, Section 151, XIII Rule 1(3), 18 Rule 3Indian Evidence Act-Section 65(c), 66

High Courts01 Apr 2024Disposed Of

M/s Sana Food Products & Ors. Vs M/s Ashwmegh Spices Pvt. Ltd

Delhi High Court · (2024) 04 DEL CK 4305

Constitution of India-Article 227Code of Civil Procedure-Order VIII Rule 1, Section 151, 8 Rule 10Commercial Court Act, 2015

High Courts01 Apr 2024Allowed

Abnash Chander Chadha Vs Balbir Kumar Chadha & Anr.

Delhi High Court · (2024) 04 DEL CK 4304

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XIII Rule 1(3), Section 151Indian Evidence Act-Sections 139 to 146, 65(c), 66

High Courts01 Apr 2024Disposed Of

Ajay Kumar Singh @ Deep Vs Shanti Devi

Delhi High Court · (2024) 04 DEL CK 4301

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 151, Order XXXIX Rule 1 & 2, VII Rule 11, XII Rule 6, VI Rule 1, 2 and 9, VIII Rule 1(A)Delhi Municipal Corporation Act, 1957-Section 345A

High Courts01 Apr 2024Disposed Of

Javed & Ors. Vs State NCT Of Delhi & Ors.

Delhi High Court · (2024) 04 DEL CK 4286

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34

High Courts01 Apr 2024Disposed Of

Bharat Khatri & Ors. Vs State & Anr.

Delhi High Court · (2024) 04 DEL CK 4285

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)

High Courts01 Apr 2024Disposed Of

Vaseem Husain & Ors. Vs State NCT Of Delhi

Delhi High Court · (2024) 04 DEL CK 4278

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

High Courts01 Apr 2024Allowed

Balbir Chand Vs Jawahar Lal Nehru University

Delhi High Court · (2024) 04 DEL CK 4192

Statute of the JNU-Statute 32(5)

High Courts01 Apr 2024Dismissed

Dr. Ompal Shokeen Vs The Indian Law Institute & Anr.

Delhi High Court · (2024) 04 DEL CK 4190

High Courts01 Apr 2024Disposed Of

Kunal (Minor) Through His Father Yogesh Kumar Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 04 DEL CK 4189

High Courts01 Apr 2024Allowed

Oriental Insurance Co. Ltd Vs Devansh Real Estate Pvt. Ltd. & Anr.

Delhi High Court · (2024) 04 DEL CK 4188

Code of Civil Procedure, 1908-Section 100

High Courts01 Apr 2024Allowed

Smt Taruna Jain Vs Smt Pooja Garg & Anr.

Delhi High Court · (2024) 04 DEL CK 4183

High Courts01 Apr 2024Dismissed

Tarun Kumar Vs Ajay Kumar & Ors.

Delhi High Court · (2024) 04 DEL CK 4107

Code of Civil Procedure-Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), XXIII Rule 1, XXIII Rule 3, XXIII Rule 3AHSA, 1956-Section 16(3)

High Courts01 Apr 2024Disposed Of

Surjit Singh Yadav Vs Union Of India & Ors.

Delhi High Court · (2024) 04 DEL CK 4091

PC Act