High Courts05 Mar 2024
Deepak Raj Vs The Principal Apeejay School & Ors.
Delhi High Court · (2024) 03 DEL CK 3898
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 459 of 565
High Courts05 Mar 2024Disposed Of
Kalyan Toll Infrastructure Ltd Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3865
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 11, 12, Fifth Schedule, Seventh Schedule, Fourth Schedule
High Courts05 Mar 2024Allowed
Pawan Singhal Vs Steel India Corporation & Ors.
Delhi High Court · (2024) 03 DEL CK 3838
Code of Criminal Procedure-Section 482Constitution of India-Article 227Negotiable Instruments Act, 1881-Section 138, 141, 142
High Courts05 Mar 2024Dismissed
Mr. Ram Kishor Arora Vs Directorate Of Enforcement & Anr
Delhi High Court · (2024) 03 DEL CK 3837
Cr.P.C.-Section 482, 167(2)(a)(ii), 167(2), 167, 173, 173(2), 173(8), 175(5)Prevention of Money Laundering Act, 2002-Section 65, 3, 44(1), Explanation (ii)IPC-Section 120B, 406, 420, 467, 471
High Courts05 Mar 2024Disposed Of
Mahesh Vs The State, NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3833
Cr.P.C.-Section 374, 428, 161IPC-Section 363, 376
High Courts05 Mar 2024Dismissed
S Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3810
Code of Criminal Procedure, 1973-Section 482, 311Indian Penal Code, 1860-Sections 354, 506, 509, 34
High Courts05 Mar 2024Allowed
M/S Altruist Customer Management India Pvt. Ltd. Vs M/S O2 Spa Salon Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 3774
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(1), 12(5)Companies Act, 1956Micro, Small and Medium Enterprises Development Act, 2006-Section 18
High Courts05 Mar 2024Allowed
Mr. S. Madegowda Vs Shri Ram Das Sandhe & Ors.
Delhi High Court · (2024) 03 DEL CK 3732
Arbitration and Conciliation Act, 1996-Sections 9, 17, 34, 34(2)(a)(iii)Multi-State Co-operative Societies Act, 2002-Sections 45(6), 84, 84(3)IPC
High Courts05 Mar 2024Disposed Of
M/S Priyanav Wellness Pvt Ltd Vs Pradyuman Kumar Aggarwal & Ors.
Delhi High Court · (2024) 03 DEL CK 3723
Civil Procedure Code, 1908-Order XII Rule 6Indian Evidence Act, 1872-Section 92
High Courts05 Mar 2024Disposed Of
Fayiz Nangaparambil Vs Union Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 3688
Central Goods and Service Tax Act, 2017-Section 29(2)(e), 29, 29(2)(b), 29(2)(c), 31(3)(a), 39, 40, 54, 73, 73(1), 73(2), 73(10), 74, 74(1), 74(2), 74(10), 75(10)Central Goods and Service Tax Rules, 2017-Rule 20, 21, 21A(1), 21A(2), 21A(2A), 21A(3), 21A(3A), 21A(5), 22(1), 22(2), 22(3), 22(4), 25Civil Procedure Code, 1908-Order VIII Rule 1
High Courts05 Mar 2024Disposed Of
A.S. Vs The State (NCT Of Delhi)
Delhi High Court · (2024) 03 DEL CK 3599
POCSO Act-Section 6
High Courts05 Mar 2024Disposed Of
Glaxo Group Limited Vs Modi Life Care Industries Limited
Delhi High Court · (2024) 03 DEL CK 3583
Code of Civil Procedure, 1908-Order XXXIX Rule 2A, VIII Rule 10, XIII-ACommercial Courts Act, 2015Copyright Act
High Courts05 Mar 2024Dismissed
Union Of India & Anr. Vs K.C. (Kailash Chand) Belwal & Ors.
Delhi High Court · (2024) 03 DEL CK 3572
High Courts05 Mar 2024Allowed
SNPC Machines Private Limited & Ors. Vs Mr Vishal Choudhary
Delhi High Court · (2024) 03 DEL CK 3560
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Copyright Act, 1957Commercial Courts Act, 2015-Section 12A
High Courts05 Mar 2024Disposed Of
Balaji Medical And Diagnostic Research Centre Vs Union Of India & Ors.
Delhi High Court · (2024) 03 DEL CK 3504
Central Goods and Services Tax Act, 2017-Section 73, 75(3)
High Courts05 Mar 2024Disposed Of
U.P. State Road Transport Corporation & Anr Vs Sanjay Kumar
Delhi High Court · (2024) 03 DEL CK 0033
Motor Vehicles Act, 1988 — Section 2(9), 2(19), 2(20), 2(30), 173
High Courts05 Mar 2024Disposed Of
Shasi Kant Vs Union Of India Through The Secretary Ministry Of Tribal Affairs & Ors
Delhi High Court · (2024) 03 DEL CK 0032
High Courts05 Mar 2024Disposed Of
Kalyan Toll Infrastructure Ltd Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0031
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 21
High Courts05 Mar 2024Dismissed
INSP/GD Jitender Singh Vs Union Of India And Ors
Delhi High Court · (2024) 03 DEL CK 0022
Constitution of India, 1950 — Article 226Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Reserve Police Force Rules, 1955 — Section 27
High Courts05 Mar 2024Disposed Of
Naeem Vs State Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0021
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 440, 440(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37