High Courts14 Mar 2024Disposed Of
Shahid Vs State of NCT of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3520
Cr.P.C.-Section 397, 482IPC-Section 379, 382, 34
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 444 of 565
High Courts14 Mar 2024Disposed Of
Chandani Vs State (Nct Of Delhi)
Delhi High Court · (2024) 03 DEL CK 0092
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts14 Mar 2024Dismissed
Ankit Kumar Vs Indian Railway Catering And Tourism Corporation Limited & Ors.
Delhi High Court · (2024) 03 DEL CK 0091
Constitution of India, 1950 — Article 226
High Courts14 Mar 2024Dismissed
Currymia Foods Ltd Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0090
Companies Act, 1956 — Section 41(1), 391, 394
High Courts14 Mar 2024Dismissed
Delhi Development Authority And Anr Vs Surjit Singh And Anr.
Delhi High Court · (2024) 03 DEL CK 0089
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2024Disposed Of
Commissioner Of Police & Ors. Vs Meena Kumari
Delhi High Court · (2024) 03 DEL CK 0088
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts14 Mar 2024Disposed Of
M/S Makker Construction Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2024) 03 DEL CK 0087
Arbitration and Conciliation Act, 1996 — Section 11, 12
High Courts14 Mar 2024Allowed
Bihar State Backward Classes Finance And Development Corporation Vs National Backward Classes Finance And Development Corporation & Anr
Delhi High Court · (2024) 03 DEL CK 0086
Arbitration and Conciliation Act, 1996 — Section 4, 7, 12(3), 12(5), 29A, 34Indian Contract Act, 1872 — Section 9
High Courts14 Mar 2024Allowed
Usha Rani (Deceased) Thr Lrs Vs Kanta & Ors
Delhi High Court · (2024) 03 DEL CK 0082
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 43 Rule 1(k), Order 22 Rule 3, Order 22 Rule 3(2)Limitation Act, 1963 — Section 5
High Courts14 Mar 2024Dismissed
Bloomberg Television Production Services India Private Limited & Ors. Vs Zee Entertainment Enterprises Limited
Delhi High Court · (2024) 03 DEL CK 0081
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4, Order 39 Rule 10
High Courts14 Mar 2024Dismissed
Gaurav Kumar Vs Nirmal Singh & Ors (National Insurnace Co)
Delhi High Court · (2024) 03 DEL CK 0080
Motor Vehicles Act, 1988 — Section 140, 166, 173, 177, 184Indian Penal Code, 1860 — Section 379, 338, 427
High Courts14 Mar 2024Dismissed
State Vs Rohit
Delhi High Court · (2024) 03 DEL CK 0079
Indian Penal Code, 1860 — Section 363, 366, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4Code of Criminal Procedure, 1973 — Section 164, 313
High Courts14 Mar 2024Dismissed
Surinder Kumar Pawan Kumar Through Shri Surinder Kumar (Since Deceased) Through Lrs Vs Laxman Das Dhanwaria
Delhi High Court · (2024) 03 DEL CK 0078
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts14 Mar 2024Dismissed
G & S International Vs Commissioner Of Customs
Delhi High Court · (2024) 03 DEL CK 0071
Customs & Central Excise Duty Drawback Rules, 1995 — Section 16, 16ACustoms Act, 1962 — Section 75(2), 113(d), 113(h), 113(k), 114, 121, 129, 129A, 129E, 129(2A), 130
High Courts13 Mar 2024Dismissed
Brig Rohit Mehta Vs Union Of India Through & Ors.
Delhi High Court · (2024) 03 DEL CK 4145
Constitution of India-Article 226, 14AFT Act, 2007-Section 30
High Courts13 Mar 2024Disposed Of
Karan Luthra Vs Govt. Of NCT Of Delhi Through Its Secretary & Ors.
Delhi High Court · (2024) 03 DEL CK 4160
Constitution of India, 1950-Article 226, 46Delhi Lands (Restrictions on Transfer) Act, 1972-Section 5(5), 6Delhi Land Reforms Act, 1954-Sections 6, 7, 31, 33, 45, 72, 73, 74, 74(4), 81
High Courts13 Mar 2024Disposed Of
Mangat Ram @ Mangat Rai Vs Govt Of NCT Of Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 4157
Constitution of India, 1950-Article 226Delhi Land Reforms Act, 1954-Section 185, Appendix VI Rule 14Delhi Municipal Corporation Act, 1957-Section 507(a)
High Courts13 Mar 2024Allowed
Thomas Varghese Vs State & Anr
Delhi High Court · (2024) 03 DEL CK 4205
Code of Criminal Procedure, 1973-Section 482, 204, 397, 399, 164Indian Companies ActEnvironment (Protection) Act, 1986-Sections 15, 16, 19, 23, 3(3), 25
High Courts13 Mar 2024Allowed
Manvir @ Manish Vs State
Delhi High Court · (2024) 03 DEL CK 4230
Cr.P.C.-Section 374(2), 164, 313, 391, 482Protection of Children from Sexual Offences Act, 2012-Section 6IPC-Section 376(2)(f)(i)(j), 506
High Courts13 Mar 2024Disposed Of
Tulsi Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4225
Constitution of India-Article 226IPC-Section 363Cr.P.C.-Section 164