High Courts04 Mar 2024
Apresh Garg & Anr. Vs Indian Bank (Erstwhile Allahabad Bank)
Delhi High Court · (2024) 03 DEL CK 3501
Constitution of India-Article 226Insolvency and Bankruptcy Code, 2016-Section 95, 96, 96(1)(b)(i)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 463 of 565
High Courts04 Mar 2024Disposed Of
Energy Efficiency Services Ltd. Vs M/S ITECH Mass Private Limited
Delhi High Court · (2024) 03 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 7, 7(4), 7(4)(b), 7(4)(c), 7(5), 11(6), 12
High Courts04 Mar 2024Disposed Of
Godavari Projects (J.V) Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 0028
Limitation Act, 1963 — Article 55Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12Indian Contract Act, 1872 — Section 28, 29
High Courts04 Mar 2024Disposed Of
CCS Computers Private Limited Vs New Delhi Municipal Council & Anr
Delhi High Court · (2024) 03 DEL CK 0027
Constitution of India, 1950 — Article 226General Financial Rules, 2017 — Rule 151, 151(iii), 175
High Courts04 Mar 2024Dismissed
Tata Motor Limited Vs Delhi Transport Corporation
Delhi High Court · (2024) 03 DEL CK 0026
Arbitration and Conciliation Act, 1996 — Section 9, 17, 34, 37(2)(B)Arbitration Act, 1940 — Section 41(b)
High Courts04 Mar 2024Dismissed
Chennai - Ennore Port Road Company Ltd. Vs M/S Coastal - SPL (JV)
Delhi High Court · (2024) 03 DEL CK 0025
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(1)(c)
High Courts04 Mar 2024Disposed Of
Hari Singh Vs State Of N C T Of Delhi Ors
Delhi High Court · (2024) 03 DEL CK 0024
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts04 Mar 2024Disposed Of
Parul Gaur Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0023
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts02 Mar 2024Allowed
Sharp Mint Ltd. Vs Oriental Insurance Company Ltd.
Delhi High Court · (2024) 03 DEL CK 3807
Companies Act, 1956
High Courts02 Mar 2024Dismissed
Dr. Brij Mohan Gandhi Vs M/s Emprocell Clinical Research Private Limited
Delhi High Court · (2024) 03 DEL CK 3784
Code of Civil Procedure, 1908-Order VII Rule 11, Section 151Companies Act, 1956-Section 284, sub-Section 3 of Section 284, 433, 434, 529ACompanies Act, 2013-Section 169, 271 and 272, 433
High Courts02 Mar 2024Dismissed
Shri Arun Gupta & Anr. Vs State (Govt. of NCT of Delhi) & Ors.
Delhi High Court · (2024) 03 DEL CK 3783
IPC-Sections 406, 409, 420, 467, 468, 477A, 120BCode of Criminal Procedure-Chapter 12, Sections 41, 41(1)(a), 41(1)(g), 57, 154, 154(1), 156, 157, 167, 173(8), 439CPC-Order 7 Rule 11
High Courts02 Mar 2024Partly Allowed
Sharp Mint Ltd. Vs Oriental Insurance Company Ltd.
Delhi High Court · (2024) 03 DEL CK 3782
Companies Act, 1956Companies Act, 2013-Section 129, Schedule III, Division ICompanies (Accounting Standards) Rules, 2006-Schedule III, AS II
High Courts02 Mar 2024Dismissed
Smt Rekha Manglik & Ors. Vs Shri Vinay Kumar Garg & Ors.
Delhi High Court · (2024) 03 DEL CK 3781
Code of Civil Procedure, 1908-Section 151, Order XXII Rule 6, 20 Rule 18, 41 Rule 1Indian Stamp Act, 1899-Section 35, 2(15), Article 45 of Schedule I, 33, 40(b)Limitation Act-Article 136
High Courts01 Mar 2024Allowed
Ratul Puri Vs Bank Of Baroda
Delhi High Court · (2024) 03 DEL CK 4253
Constitution of India-Article 226, 21, 19(1)(g)Insolvency and Bankruptcy Code, 2016-Section 7Banking Regulation Act, 1949-Sections 21 and 35A
High Courts01 Mar 2024Allowed
National Association Of Software And Services Companies (NASSCOM) Vs Deputy Commissioner Of Income Tax (Exemption) Circle 2 (1), Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4252
Income Tax Act, 1961-Section 220(6), 143(2), 142(1), 143(1), 143(3), 144B, 154, 245Customs Act, 1962-Section 129E
High Courts01 Mar 2024Dismissed
Naam Tamilar Katchi Through Its President Vs Election Commission Of India & Anr.
Delhi High Court · (2024) 03 DEL CK 4120
Constitution of India-Article 226, 14Election Symbols (Reservation and Allotment) Order, 1968-Order 10B (B), Explanation (iv), Proviso 1 to Explanation (iv)Representation of the People Act, 1951-Section 29A
High Courts01 Mar 2024Dismissed
Suresh Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4119
Prevention of Money Laundry Act, 2005
High Courts01 Mar 2024Disposed Of
Himanshu Thakur Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 4199
CrPC-Section 439, 161IPC-Sections 147, 148, 149, 201, 302, 144, 427, 412, 432, 435, 395, 120-BUnlawful Activities (Prevention) Act, 1967
High Courts01 Mar 2024
Anil Kumar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 4198
CrPC-Section 439, 164IPC-Section 376POCSO Act-Section 4/6, 29
High Courts01 Mar 2024Disposed Of
Vijay Uppal & Anr. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 4168
Constitution of India, 1950-Article 226