High Courts27 Mar 2024Allowed
Raj Kumar Nair Vs UCO Bank
Delhi High Court · (2024) 03 DEL CK 4013
Constitution of India-Article 227Commercial Courts Act, 2015-Section 12ACPC-Order IX Rule 7, Section 151, VIII Rule 1
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 421 of 565
High Courts27 Mar 2024Dismissed
Baljeet Singh @ Aman Vs State
Delhi High Court · (2024) 03 DEL CK 3858
Cr.P.C.-Sections 397, 401, 167(2), 170, 173, 173(2), 173(2)(i)(a)-(g), 173(4), 173(8), 175(5), 193, 293(4), 2(r)Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 50, 36A, 36-A(4)Constitution of India-Article 21
High Courts27 Mar 2024Allowed
Garg Builders Vs Hindustan Prefab Limited & Anr.
Delhi High Court · (2024) 03 DEL CK 3843
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(6)(a), 12, Fourth ScheduleArbitration Act, 1940-Section 8, 8(1)(a), 34
High Courts27 Mar 2024
M/s T.G. Buildwell Pvt. Ltd. & Ors. Vs M/s Agarwal Agencies Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 3823
Cr.P.C.-Section 482, 200HRERA Rules-Rule 15IPC-Sections 403, 405, 406, 409, 419, 420, 467, 468, 506 read with Section 120B
High Courts27 Mar 2024Dismissed
Priyanka Gupta Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3821
Cr.P.C.-Section 482, 156(3), 200, 202, Chapter XII, Chapter XV
High Courts27 Mar 2024
M A Suresh Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3794
Code of Criminal Procedure, 1973-Section 482, 156(3), 227, 228, 239Constitution of India-Article 227Indian Penal Code, 1860-Sections 408, 409, 477A, 120B
High Courts27 Mar 2024Dismissed
A Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3793
Code of Criminal Procedure, 1973-Section 439(2), 482
High Courts27 Mar 2024Dismissed
Mohd Shakeel @ Shakeel Ahmed Vs Sabia Begum & Ors.
Delhi High Court · (2024) 03 DEL CK 3791
Code of Criminal Procedure, 1973-Section 397, 401, 125
High Courts27 Mar 2024Dismissed
M/s Sachdeva Enterprises Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3790
Negotiable Instruments Act, 1881-Section 138, 118(a), 139Code of Criminal Procedure, 1973-Section 251, 313
High Courts27 Mar 2024
Startupwala Private Limited Vs Google India Private Limited
Delhi High Court · (2024) 03 DEL CK 3735
Commercial Courts ActDHC (Original Side) Rules, 2018Arbitration and Conciliation Act, 1996-Section 9
High Courts27 Mar 2024Dismissed
Union Of India Through General Manager Northern Railway & Ors. Vs M/S Sanoj Kumar Modi
Delhi High Court · (2024) 03 DEL CK 3532
Arbitration and Conciliation Act, 1996-Section 34, 34(3), proviso to Section 34(3)
High Courts27 Mar 2024Dismissed
Daljeet Singh Saini Vs The State & Anr.
Delhi High Court · (2024) 03 DEL CK 3528
Code of Criminal Procedure, 1973-Section 482, 311, 313Negotiable Instruments Act, 1881-Section 138
High Courts27 Mar 2024Disposed Of
Ms. Renu Kumari (Khanna) & Anr. Vs Sh. Ravi Khanna & Ors.
Delhi High Court · (2024) 03 DEL CK 3502
Code of Civil Procedure, 1908-Order XLIII Rule 1(r)Delhi High Court Act, 1966-Section 10
High Courts27 Mar 2024
Startupwala Private Limited Vs Google India Private Limited
Delhi High Court · (2024) 03 DEL CK 0229
Arbitration and Conciliation Act, 1996 — Section 9
High Courts27 Mar 2024Disposed Of
Sat Narain And Anr Vs Nalanda Modern Public School And Ors
Delhi High Court · (2024) 03 DEL CK 0198
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts27 Mar 2024Allowed
ICICI Bank Ltd. Vs Anirudh Chauhan
Delhi High Court · (2024) 03 DEL CK 0197
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 38 Rule 5, Order 8 Rule 10Commercial Courts Act, 2015 — Section 12A, 13(1A)
High Courts27 Mar 2024Disposed Of
Sakshi Arora & Ors. Vs State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 0196
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 354, 354B, 506, 509
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0194
Code of Criminal Procedure, 1973 — Section 320(8), 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 147
High Courts27 Mar 2024Disposed Of
Shankar Kumar Vs Ancy Alphonson & Anr
Delhi High Court · (2024) 03 DEL CK 0193
Code of Criminal Procedure, 1973 — Section 125
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0176
Code of Criminal Procedure, 1973 — Section 320(8), 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 147