COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 45 of 92

High Courts22 May 2024Disposed Of

Ravinder Kumar Garg Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0107

Constitution of India, 1950 — Article 226Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17

High Courts22 May 2024Disposed Of

Shantanu Prakash Vs State Bank Of India & Ors

Delhi High Court · (2024) 05 DEL CK 0106

Constitution of India, 1950 — Article 19(1)(g)Insolvency and Bankruptcy Code, 2016 — Section 17

High Courts22 May 2024Disposed Of

Lagadapati Madhusudhan Rao & Ors Vs Punjab National Bank

Delhi High Court · (2024) 05 DEL CK 0105

High Courts22 May 2024Disposed Of

Jagriti Jain Vs Principal District And Session Judge - North & Ors.

Delhi High Court · (2024) 05 DEL CK 0104

Negotiable Instruments Act, 1881 — Section 138

High Courts22 May 2024Disposed Of

Kumar Shashank Shekher Vs Election Commission Of India & Anr.

Delhi High Court · (2024) 05 DEL CK 0103

Constitution of India, 1950 — Article 226, 227Registration of Electoral Rules, 1960 — Rule 20, 21, 21A, 22, 23(1), 23(3)Representation of the People Act, 1950 — Section 23(3)

High Courts22 May 2024Dismissed

Rippu Yadav Vs Returning Officer North East Delhi & Ors

Delhi High Court · (2024) 05 DEL CK 0102

Constitution of India, 1950 — Article 226, 327, 328, 329(b)Representation of the People Act, 1951 — Section 36(4), 80, 100, 105, 170

High Courts22 May 2024Disposed Of

M/S Divyam Real Estate Pvt Ltd Vs M/S M2k Entertainment Pvt Ltd

Delhi High Court · (2024) 05 DEL CK 0076

Arbitration and Conciliation Act, 1996 — Section 34Indian Contract Act, 1872 — Section 73, 74

High Courts21 May 2024Dismissed

Birender Chaudhary Vs Kanwal Chaudhary & Ors.

Delhi High Court · (2024) 05 DEL CK 0123

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

High Courts21 May 2024Disposed Of

Maa Padmawati Lamination Through Its Proprietor Mr Ankur Jain Vs Commissioner Delhi Goods And Service Tax And Others

Delhi High Court · (2024) 05 DEL CK 0122

High Courts21 May 2024Disposed Of

Oriental Insurance Co. Ltd Vs Yogita Devi & Ors

Delhi High Court · (2024) 05 DEL CK 0121

Motor Vehicles Act, 1988 — Section 173

High Courts21 May 2024Dismissed

Mahavir Gupta & Anr. Vs Darshan Gupta & Anr.

Delhi High Court · (2024) 05 DEL CK 0120

Code of Civil Procedure, 1908 — Section 24

High Courts21 May 2024Disposed Of

Maha Rashtra Apex Crop & Ltd Vs Purearth Infrastructure Ltd & Ors

Delhi High Court · (2024) 05 DEL CK 0119

High Courts21 May 2024Dismissed

Ankur Gupta Vs Union Of India And Others

Delhi High Court · (2024) 05 DEL CK 0118

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142(1)

High Courts21 May 2024Dismissed

Aviaxpert Pvt. Ltd. Vs AI Airport Services Ltd. & Ors

Delhi High Court · (2024) 05 DEL CK 0117

High Courts21 May 2024Disposed Of

Chetan Puri And Anr Vs Sunita Rekhi And Ors

Delhi High Court · (2024) 05 DEL CK 0116

Code of Civil Procedure, 1908 — Section 151, Order 43 Rule 1ADelhi High Court Act, 1966 — Section 10

High Courts21 May 2024Disposed Of

DSC Limited Vs Union Of India

Delhi High Court · (2024) 05 DEL CK 0115

Arbitration and Conciliation Act, 1996 — Section 29A

High Courts21 May 2024Disposed Of

Indira Gandhi Teachers Training College Vs National Council For Teacher Education & Anr.

Delhi High Court · (2024) 05 DEL CK 0114

High Courts21 May 2024Dismissed

Naresh Kumar Vs Union Of India And Ors

Delhi High Court · (2024) 05 DEL CK 0113

Pension Regulations for the Indian Air Force, 1961 — Rule 153

High Courts20 May 2024Allowed

Sks College Of Education Vs National Council For Teacher Education & Ors

Delhi High Court · (2024) 05 DEL CK 0130

High Courts20 May 2024Disposed Of

Sovereign School Vs Government Of Nct Of Delhi & Ors.

Delhi High Court · (2024) 05 DEL CK 0129