High Courts17 May 2024Disposed Of
Salman @ Salman Khan And Anr. Vs Govt Of Nct Of Delhi And Ors.
Delhi High Court · (2024) 05 DEL CK 0150
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 324, 341, 506
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 47 of 92
High Courts17 May 2024
M/S Leo Ispat Limited Vs Hind Steel Sales & Ors
Delhi High Court · (2024) 05 DEL CK 0149
Code of Civil Procedure, 1908 — Section 151, Order 37Negotiable Instruments Act, 1881 — Section 138Commercial Courts Act, 2015 — Section 2(1)(c)(i)
High Courts17 May 2024Disposed Of
RSB Projects Limited Vs Union Of India
Delhi High Court · (2024) 05 DEL CK 0148
Arbitration and Conciliation Act, 1996 — Section 11, 12(1), 12(5)
High Courts17 May 2024Disposed Of
Delhivery Limited Vs Far Left Retail Private Limited
Delhi High Court · (2024) 05 DEL CK 0147
Arbitration and Conciliation Act, 1996 — Section 11(5), 12(1), 12(5), 21
High Courts17 May 2024Disposed Of
M/S D.T.C. Vs Rajinder Singh, Driver
Delhi High Court · (2024) 05 DEL CK 0146
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 279, 304A, 338
High Courts17 May 2024Dismissed
Anil Kumar Jain Vs State & Anr
Delhi High Court · (2024) 05 DEL CK 0144
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Order 22 Rule 3Code of Criminal Procedure, 1973 — Section 320, 482, 483
High Courts17 May 2024Dismissed
Shan Miyan Chaudhary And Ors Vs State(Nct Of Delhi) & Anr.
Delhi High Court · (2024) 05 DEL CK 0143
Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 307, 420, 467, 468, 471
High Courts17 May 2024Dismissed
Sukhram Bansal Vs Ashok Kumar
Delhi High Court · (2024) 05 DEL CK 0142
Code of Criminal Procedure, 1973 — Section 204, 204(4), 256, 378(4), 397, 482Negotiable Instruments Act, 1881 — Section 138Evidence Act, 1872 — Section 65B
High Courts17 May 2024Disposed Of
Amanpreet Kohli Vs Pankaj Dayal
Delhi High Court · (2024) 05 DEL CK 0141
Supreme Court Rules, 2013 — Order 15 Rule 5Code of Civil Procedure, 1908 — Order 43 Rule 1, Order 13A Rule 6, Order 13A Rule 7, Order 13A Rule 7(2)(b), Order 7 Rule 11Negotiable Instruments Act, 1881 — Section 118, 139
High Courts17 May 2024Disposed Of
Devesh Manaswi Das Vs Aparnashree
Delhi High Court · (2024) 05 DEL CK 0074
High Courts17 May 2024Disposed Of
Priyanka Mattoo Vs Tarok Biswas
Delhi High Court · (2024) 05 DEL CK 0073
High Courts17 May 2024Dismissed
Shyam Sunder Batra & Anr Vs Girish Kakkar & Anr
Delhi High Court · (2024) 05 DEL CK 0072
Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 25B, 25B(5), 25B(8)Evidence Act, 1872 — Section 116
High Courts17 May 2024Disposed Of
Vineet Kumar Lakhanpal Vs Naman Lakhanpal
Delhi High Court · (2024) 05 DEL CK 0071
Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 26
High Courts17 May 2024Disposed Of
Bibek Singh Mehta Vs State Of Nct Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0070
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 409, 420
High Courts17 May 2024Disposed Of
Baby Ananya Ekka Vs Indian School Second Shift & Anr.
Delhi High Court · (2024) 05 DEL CK 0069
High Courts17 May 2024Allowed
Sabrin Khatun Vs Govt Of Nct Of Delhi & Anr
Delhi High Court · (2024) 05 DEL CK 0068
Right of Children to Free and Compulsory Education Act, 2009 — Section 2(e), 2(f), 12, 12(c)
High Courts17 May 2024Dismissed
Naseem Bano Vs Kotak Mahindra Bank Ltd. And Ors
Delhi High Court · (2024) 05 DEL CK 0067
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18
High Courts17 May 2024Disposed Of
Rakesh Vs Govt Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 0066
Right of Children to Free and Compulsory Education Act, 2009 — Section 2(e), 2(f), 12, 12(c)
High Courts17 May 2024Dismissed
Deepa Mulwani Vs Union Of India & Ors
Delhi High Court · (2024) 05 DEL CK 0065
Constitution of India, 1950 — Article 226