COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 461 of 565

High Courts04 Mar 2024

New India Assurance Co Ltd Vs Kanta Devi & Ors.

Delhi High Court · (2024) 03 DEL CK 4229

The Motor Vehicles Act, 1988-Section 173, 2(9), 2(10), 2(15), 2(16), 2(17), 2(21), 2(29), 2(40), 2(47), 2(48), 2(49), 10(2)(d)Amendment Act 54 of 1994

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High Courts04 Mar 2024Dismissed

Tata AIG General Insurance Company Ltd. Vs Smt. Preeti Wife Of Deceased & Ors.

Delhi High Court · (2024) 03 DEL CK 4082

Motor Vehicles Act, 1988-Section 173Indian Penal Code-Section 279/304ACr.P.C.-Section 160, 133

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High Courts04 Mar 2024Disposed Of

M/s Salasar Trading Company Vs Principal Commissioner Of Goods And Service Tax North Delhi

Delhi High Court · (2024) 03 DEL CK 4057

Central Goods and Services Tax Act, 2017-Section 29(2), 29(2)(e)Central Goods and Services Tax Rules, 2017-Rule 23

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High Courts04 Mar 2024

Zomlim India Trade India Pvt Ltd Vs Directorate Of Revenue Intelligence New Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 4054

Customs Act, 1962-Section 110

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High Courts04 Mar 2024Dismissed

Jagat Singh & Ors. Vs NCT Of Delhi Through Secretary & Anr.

Delhi High Court · (2024) 03 DEL CK 4031

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XLVII Rule 1, Section 151, XXXIX Rule 1 & 2

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High Courts04 Mar 2024Disposed Of

Chandra Kanta Agarwala Vs Ajay Gaur & Anr.

Delhi High Court · (2024) 03 DEL CK 4023

Constitution of India-Article 227Delhi Rent Control Act, 1958-Section 27, 14(1)(b)CPC-Section 151

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High Courts04 Mar 2024Dismissed

Ganpati Industries Vs SPP Food Products Pvt. Ltd.

Delhi High Court · (2024) 03 DEL CK 4022

Constitution of India-Article 227Civil Procedure Code, 1908-Order VI Rule 17, XXXVII, I Rule 10, I Rule 10(1), I Rule 10(2), XXX Rule 1, XXX Rule 2, Section 153Negotiable Instrument Act, 1881-Section 138

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High Courts04 Mar 2024Disposed Of

Vishal Sharma & Anr. Vs State (GNCTD) & Anr.

Delhi High Court · (2024) 03 DEL CK 3996

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

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High Courts04 Mar 2024Disposed Of

Rishabh Kumar Gupta @Reshu & Ors. Vs State Through SHO P.S. New Ashok Nagar & Anr.

Delhi High Court · (2024) 03 DEL CK 3992

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/323/34

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High Courts04 Mar 2024Disposed Of

Sujit Kumar Singh Vs Director General Of Prisons, Govt. Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3991

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482

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High Courts04 Mar 2024Disposed Of

Raman Batra & Ors. Vs The State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 03 DEL CK 3990

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34, 354A, 509Hindu Marriage Act-Section 13B(2)

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High Courts04 Mar 2024Disposed Of

Ajay Sharma & Ors. Vs The State NCT Of Delhi & Anr.

Delhi High Court · (2024) 03 DEL CK 3988

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34

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High Courts04 Mar 2024Allowed

AB Mauri India Private Limited Vs Vicky Aggarwal & Ors.

Delhi High Court · (2024) 03 DEL CK 3913

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 29(2), 29(2)(b)Specific Relief Act-Section 41(h), 14, 37(2), 39, 42, 49

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High Courts04 Mar 2024Dismissed

Preeti Singh Vs National Medical Commission & Ors.

Delhi High Court · (2024) 03 DEL CK 3909

Indian Medical Council Act, 1956-Sections 12, 13(4B)Foreign Medical Institutions Regulations, 2002Graduate Medical Education Regulations, 1997-Regulation 5(5)(i)

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High Courts04 Mar 2024

Pulkit Gogna (Minor) Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 03 DEL CK 3905

Right of Children to Free and Compulsory Education Act 2009Delhi School Education Act, 1973Delhi School Education Rules, 1973

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High Courts04 Mar 2024

Archana Aggarwal & Anr. Vs D.D.A.

Delhi High Court · (2024) 03 DEL CK 3903

Code of Civil Procedure, 1908-Section 96

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High Courts04 Mar 2024Disposed Of

RN Pvt ITI & Anr. Vs Directorate General Of Training & Anr.

Delhi High Court · (2024) 03 DEL CK 3902

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High Courts04 Mar 2024Allowed

Ashok Kumar Vs Vijay Kumar & Ors.

Delhi High Court · (2024) 03 DEL CK 3899

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High Courts04 Mar 2024Allowed

Sh. Hari Krishan Aggarwal Vs Technology Development Board

Delhi High Court · (2024) 03 DEL CK 3847

Arbitration and Conciliation Act, 1996-Section 34, 12, 12(5), 14, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Companies Act 1956

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High Courts04 Mar 2024Disposed Of

Ashok Singh & Anr. Vs Bank Of India & Ors.

Delhi High Court · (2024) 03 DEL CK 3816

IPC-Section 419, 420, 467, 468, 471, 120BSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14

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