COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 440 of 565

High Courts15 Mar 2024Dismissed

Vikash Kumar Vs NTPC Limited & Ors.

Delhi High Court · (2024) 03 DEL CK 3926

Constitution of India-Articles 226, 227, 136NTPC Conduct, Discipline and Appeal Rules, 1977-Rule 4, 4(1)(i), 4(1)(iii), 4(E), 4(F), 5, 5(5), 5(20), 9, 20, 23, 23(i), 25, 25(3), 32, 33Evidence Act

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High Courts15 Mar 2024Dismissed

Dinesh Singh Saini Vs State Bank Of India

Delhi High Court · (2024) 03 DEL CK 3925

Constitution of India-Article 226

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High Courts15 Mar 2024Dismissed

Om Prakash & Ors. Vs Guru Nanak Institute Of Management And Information Technology & Ors.

Delhi High Court · (2024) 03 DEL CK 3924

Delhi Sikh Gurdwara Act, 1971-Sections 31, 32, 32(c), 32(d), 33Constitution of India-Article 12, 226, 329Limitation Act, 1963-Sections 5, 12

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High Courts15 Mar 2024Dismissed

Dr. Huma Baqa & Ors. Vs University Of Delhi & Ors.

Delhi High Court · (2024) 03 DEL CK 3921

Constitution of India-Articles 14, 16, 21, 23, 32, 39(a), 142, 226, 309, Part IIIUGC Regulations

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High Courts15 Mar 2024Allowed

Shivam Singla Vs The Principal DAV Public School & Anr.

Delhi High Court · (2024) 03 DEL CK 3882

Right of Children to Free and Compulsory Education Act, 2009

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High Courts15 Mar 2024Allowed

Vandana Rana Vs Manjeet Singh

Delhi High Court · (2024) 03 DEL CK 3879

Protection of Women from Domestic Violence Act, 2015

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High Courts15 Mar 2024Disposed Of

M/s Apex Buildsys Limited Vs Ircon International Limited

Delhi High Court · (2024) 03 DEL CK 3857

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(2), 11(6), 12, 16, 16(1), 16(5), 16(6), 21, 34, 34(2)(a), 34(2)(b), 43, 43(3), Fourth ScheduleIBC, 2016-Section 60(6)Limitation Act

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High Courts15 Mar 2024

Antriksh Bhawan Flat Owners And Occupants Welfare Society Regd. Vs Gopal Ansal HUF & Ors.

Delhi High Court · (2024) 03 DEL CK 3854

Delhi Police Act, 1978-Section 140, 140(1), 140(2)Commercial Courts ActCode of Civil Procedure-Order V Rule 1(1), VIII Rule 1, 8 Rule 10

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High Courts15 Mar 2024Dismissed

Aksh Optifibre Limited Vs Nantong Siber Communication Co Ltd

Delhi High Court · (2024) 03 DEL CK 3846

Arbitration and Conciliation Act, 1996-Section 8, 8(1), 31(7), 34, 37Indian Arbitration Act, 1940-Section 34Sale of Goods Act

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High Courts15 Mar 2024Allowed

Amit Plathia Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3830

Criminal Procedure Code-Section 482, 320IPC-Section 376, 417, 420, 320Constitution of India-Article 142

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High Courts15 Mar 2024Allowed

Jyoti Jadaun @ Renu Jadaun & Ors. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3805

Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 498A/406/34

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High Courts15 Mar 2024Dismissed

Ravinder Soni Vs Urmila Verma & Anr.

Delhi High Court · (2024) 03 DEL CK 3795

Code of Criminal Procedure, 1973-Section 482

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High Courts15 Mar 2024Dismissed

Capt. Kunal Khajuria & Anr. Vs Major General Sudhir Mohan (Retd.) & Ors.

Delhi High Court · (2024) 03 DEL CK 3767

Code of Civil Procedure, 1908-Order XIII Rule 1, Section 151, XVIII Rule 3A, XVIII Rule 1, XIII Rule 3AIndian Evidence Act, 1872-Sections 67, 68, 101, 102Indian Succession Act, 1925-Section 63(c)

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High Courts15 Mar 2024Allowed

Zakir Hussain & Anr. Vs Sunshine Agrisystem Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 3760

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High Courts15 Mar 2024Disposed Of

Technical Construction Company Vs Engineering Project (India) Limited

Delhi High Court · (2024) 03 DEL CK 3745

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 43, 43(1)Limitation Act, 1963-Section 18, 18(1), 37, 37(1), Article 137 of the Schedule, 137Indian Evidence Act, 1872

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High Courts15 Mar 2024Disposed Of

Akshat Baldwa & Ors. Vs Yash Raj Films & Ors.

Delhi High Court · (2024) 03 DEL CK 3744

Constitution of India-Article 14, 19(1)(d), 21, 38(2), Part IIIRights of Persons with Disabilities Act, 2016-Section 2(h), 2(x), 42, 89, 90Rights of Persons with Disabilities Rules, 2017-Rule 15

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High Courts15 Mar 2024Dismissed