COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 452 of 565

High Courts11 Mar 2024

Santosh Bhasin Vs Umari Malhotra Decd Thr Lrs & Ors.

Delhi High Court · (2024) 03 DEL CK 4007

Code of Civil Procedure, 1908-Section 54, 114, 151, 152, Order 20 Rule 3, 20 Rule 18, 20 Rule 18(1), 20 Rule 18(2), 26 Rule 13, 26 Rule 14, 47Limitation Act-Article 136, 137Delhi High Courts Rules-Rule 10 Chapter-I Volume-V

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High Courts11 Mar 2024Disposed Of

M/s Amba Enterprises Private Limited Vs Central Warehousing Corporation

Delhi High Court · (2024) 03 DEL CK 4002

Arbitration & Conciliation Act 1996-Section 11, 11(6-A), 12, 16, 21, 43(1), 43(2)Limitation Act, 1963-Section 14, Article 137Indian Contract Act 1872-Section 28, 28(b)

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High Courts11 Mar 2024Disposed Of

Harish Yadav Vs State Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3981

Constitution of India-Article 226, 32, 136, 142Code of Criminal Procedure, 1973-Section 482Delhi Prison Rules, 2018-Rule 1211

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High Courts11 Mar 2024Disposed Of

Prithvi Raj Singh & Ors. Vs State NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3979

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

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High Courts11 Mar 2024Disposed Of

Neeraj @ Raymond Henry & Ors. Vs The State & Anr.

Delhi High Court · (2024) 03 DEL CK 3977

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34The Divorce Act, 1869-Section 10A(2)

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High Courts11 Mar 2024Dismissed

M/s Shuban Sai Honda Vs Rajesh Kumar

Delhi High Court · (2024) 03 DEL CK 3930

Constitution of India-Article 226Industrial Disputes Act, 1947-Section 33, 10General Clauses Act

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High Courts11 Mar 2024Allowed

Parul @ Parul Aneja Vs Ankit Aneja

Delhi High Court · (2024) 03 DEL CK 3891

Cr.P.C.-Section 125DV Act-Section 12

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High Courts11 Mar 2024Disposed Of

A&A Automobiles Private Limited Vs State & Anr.

Delhi High Court · (2024) 03 DEL CK 3849

Cr.P.C.-Sections 482, 294, 311, 91Companies Act, 1956Negotiable Instruments Act, 1881-Sections 138, 141, 142

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High Courts11 Mar 2024Dismissed

Kelawati Vs DDA

Delhi High Court · (2024) 03 DEL CK 3842

Constitution of India-Article 226

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High Courts11 Mar 2024Disposed Of

Atin Chopra Vs The State, Govt. Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3836

Cr.P.C.-Section 482, 91Arms Act, 1959-Section 25, 25(1)(a)TADA Act-Section 5

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High Courts11 Mar 2024Dismissed

Dev Singh & Anr. Vs Directorate Of Revenue Intelligence (DRI)

Delhi High Court · (2024) 03 DEL CK 3808

Code of Criminal Procedure, 1973-Sections 397, 401, 482, 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 29, 23, 28

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High Courts11 Mar 2024Disposed Of

M/s Sandhu Motor Finance Pvt Ltd Vs Sushil Kumar & Anr.

Delhi High Court · (2024) 03 DEL CK 3772

Arbitration & Conciliation Act, 1996-Section 11(5), 12(1), 12(5), Fourth ScheduleN.I. Act-Section 138

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High Courts11 Mar 2024Allowed

Gamut Buildcon Pvt Ltd Vs Mahima Production Ltd

Delhi High Court · (2024) 03 DEL CK 3771

Arbitration and Conciliation Act, 1996-Section 29(A)(4), 12(3) & (4), 29A Clause 6, 12(1), 12(5), IV Schedule

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High Courts11 Mar 2024Allowed

Cement Corporation Of India Ltd Vs Mahavir Coal Washeries Pvt Ltd.

Delhi High Court · (2024) 03 DEL CK 3770

Arbitration and Conciliation Act, 1996-Section 11(6), 21, Schedule-IV, 12(1), 12(5)

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High Courts11 Mar 2024Disposed Of

Trisquare Switchgears Pvt Ltd Vs Sh Sanyam Kaushik

Delhi High Court · (2024) 03 DEL CK 3726

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High Courts11 Mar 2024Disposed Of

M/s. Maurya Industries Vs The Union Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 3679

Central Goods and Services Tax Act, 2017-Section 29, 29(2), 29(2)(e)

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High Courts11 Mar 2024Disposed Of

Manoj Diwakar Vs Union Of India & Anr.

Delhi High Court · (2024) 03 DEL CK 3677

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High Courts11 Mar 2024Disposed Of

M/s Rohan Book Company Private Limited Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3670

Goods and Service Tax Act

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High Courts11 Mar 2024Disposed Of

GM Modular Pvt Ltd. Vs Mayur Electromeck Pvt Ltd. & Anr.

Delhi High Court · (2024) 03 DEL CK 3580

Trademarks Act, 1999-Sections 9 and 11, 11(1)(b), 17, 47, 57

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High Courts11 Mar 2024

Md. Abdul Ahad Azim Vs Union Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3563

Border Security Force Constable (Tradesman) Group 'C' Posts Recruitment Rules, 2010Border Security Force (Tradesman Group 'C' and Enrolled followers Group 'D' Posts) Recruitment Rules, 2000Constitution of India-Article 14

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