High Courts21 Feb 2024Allowed
Tushar Sharma Vs Graphic Advertising
Delhi High Court · (2024) 02 DEL CK 4441
Cr.P.C.-Section 482Negotiable Instruments Act-Section 138, 141
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 483 of 565
High Courts21 Feb 2024Allowed
Tushar Sharma Vs Shellz Techno Pack Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 4444
Negotiable Instruments Act-Section 138, 141Cr.P.C.-Section 482
High Courts21 Feb 2024Allowed
Vishwas Ingale Vs M/s Zenith Rubber Private Limited
Delhi High Court · (2024) 02 DEL CK 4484
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141
High Courts21 Feb 2024Disposed Of
Kaveri Parashar Vs Kalind Parashar & Ors.
Delhi High Court · (2024) 02 DEL CK 4493
Constitution of India-Article 227Code of Criminal Procedure, 1973-Section 482, 200, 202, 203, 204, 397Indian Penal Code, 1860-Section 494
High Courts21 Feb 2024Allowed
S. Bhag Singh & Ors. Vs M/s Harisons & Ors.
Delhi High Court · (2024) 02 DEL CK 4528
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, XXII Rule 3, 39 Rule 10Delhi Rent Control Act, 195--Section 3(C), 14(1)(a), 14(c), 14(k), 15(1), 15(2), 27
High Courts21 Feb 2024
M/S Modi Stratford Enterprise Management Private Limited Vs Punjab & Sind Bank & Ors
Delhi High Court · (2024) 02 DEL CK 4531
Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 2(C)(i)Indian Penal Code, 1860-Section 120B, 419, 420, 467, 468, 471Prevention of Money Laundering Act, 2002
High Courts21 Feb 2024Dismissed
Shraddha Shandilyayan Vs Livecities Media Private Limited & Ors.
Delhi High Court · (2024) 02 DEL CK 4536
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order IX Rule 7, VIII Rule 1, Section 151, VI Rule 17, XXXIX Rules 1 & 2, I Rule 10(2)Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 4, Chapter I Rule 16
High Courts21 Feb 2024Dismissed
National Highways Authority Of India Vs T. Suryanarayana Reddy
Delhi High Court · (2024) 02 DEL CK 3964
Arbitration and Conciliation Act, 1996-Section 34
High Courts21 Feb 2024Disposed Of
President Lala Sher Singh Memorial Jeevan Vigyan Trust Society Vs Sutlej Eduvision Private Limited
Delhi High Court · (2024) 02 DEL CK 3894
Arbitration and Conciliation Act, 1996-Section 8, Fourth Schedule
High Courts21 Feb 2024Dismissed
Pankaj Oswal Through His Constituted Attorney Sanjay Wali Vs Vikas Pahwa
Delhi High Court · (2024) 02 DEL CK 3877
Code of Criminal Procedure, 1973-Section 156(3), 200, 340Companies Act 2013-Sections 241, 242 and 244Code of Civil Procedure, 1908-Order VII Rule 11(a)
High Courts21 Feb 2024Disposed Of
M/S Siddhi Ferrous Vs M/S Uppal Builders
Delhi High Court · (2024) 02 DEL CK 3934
High Courts21 Feb 2024Disposed Of
IDBI Bank Limited On Behalf Of Senior Lenders Vs National Highways Authority Of India
Delhi High Court · (2024) 02 DEL CK 3933
High Courts21 Feb 2024Dismissed
Sonu Choudary Vs State Of NCT Delhi
Delhi High Court · (2024) 02 DEL CK 3926
Cr.P.C.-Section 374, 313IPC-Section 324, 452, 307, 302, 34, 334
High Courts21 Feb 2024Dismissed
Vijay Kumar Agarwal Vs The State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 3922
IPC-Section 457, 380, 341, 448Code of Criminal Procedure, 1973-Section 173, 207, 240, 482
High Courts21 Feb 2024Allowed
Sudhir Jain & Anr. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 3921
Cr.P.C.-Section 482IPC-Section 279, 337, 307, 427, 109, 338Motor Vehicles Act-Section 3, 181, 185, 188
High Courts21 Feb 2024Allowed
Mohit Vs Government Of NCT Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3919
Constitution of India-Article 226Cr.P.C.-Section 482, 320IPC-Sections 376/506, 307, 376(2)
High Courts21 Feb 2024
Interdigital Technology Corporation & Ors. Vs Guangdong Oppo Mobile Telecommunications Corp. Ltd. & Ors.
Delhi High Court · 2021 INSC 97
Civil Procedure Code-Order XXXIX Rules 1 & 2Uniform Rules for Demand Guarantees 2010Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 17, Annexure F
High Courts21 Feb 2024Disposed Of
Svelte Furnitures Private Limited Vs Sales Tax Officer Class II AVATO Ward 95 Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3837
Central Goods and Services Tax Act, 2017-Section 73
High Courts21 Feb 2024Disposed Of
M/s Indochem And Polymers Vs Sales Tax Officer Class II AVATO Ward 207 Zone 11
Delhi High Court · (2024) 02 DEL CK 3835
High Courts21 Feb 2024Disposed Of
Arrow Aircraft Sales And Charters Private Limited Vs Sales Tax Officer Class II AVATO Ward 202 Zone 11 Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3832
Central Goods and Services Tax Act, 2017-Section 73