COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 486 of 565

High Courts20 Feb 2024Dismissed

Vivek Keshavan Vs Central Bureau Of Investigation

Delhi High Court · (2024) 02 DEL CK 4492

Code of Criminal Procedure, 1973-Section 482, 397, 156(1), 155(2), 438, 161, Chapter XIVIndian Penal Code, 1860-Section 120-B, 120B, 419, 420Indian Evidence Act, 1872-Section 10

Read judgment

High Courts20 Feb 2024Disposed Of

Mahtab Tyagi Vs The State Govt. Of NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 4478

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20/61/85, 37(1)(b)(ii)Constitution of India-Article 21

Read judgment

High Courts20 Feb 2024Dismissed

M/s Jaiprakash Hyundai Consortium Vs M/s Satluj Jal Vidyut Nigam Ltd. & Anr.

Delhi High Court · (2024) 02 DEL CK 4520

Arbitration and Conciliation Act, 1996-Section 34, 37, 34(2A)Commercial Courts Act, 2015-Section 13Minimum Wages Act, 1948-Section 14

Read judgment

High Courts20 Feb 2024Disposed Of

Sh. Vineet Gupta Vs M/S Indian Biodiesal Limited & Ors.

Delhi High Court · (2024) 02 DEL CK 4530

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, I Rule 10, I Rule 10(4), VII Rule 14(3)Limitation Act, 1963-Article 58, 59

Read judgment

High Courts20 Feb 2024Disposed Of

Anuj Nath & Ors. Vs Narender Nath & Ors.

Delhi High Court · (2024) 02 DEL CK 4508

CPC-Section 151

Read judgment

High Courts20 Feb 2024Allowed

M/s D Pauls Travel & Tours Limited Vs Jamal Siddiqui & Anr

Delhi High Court · (2024) 02 DEL CK 4532

Code of Civil Procedure, 1908-Section 151, Order VI Rule 17

Read judgment

High Courts20 Feb 2024

Neeta Bhardwaj & Ors. Vs Kamlesh Sharma

Delhi High Court · (2024) 02 DEL CK 3900

Read judgment

High Courts20 Feb 2024Allowed

Indian Highways Management Company Ltd. Vs Prakash Asphaltings And Toll Highways (India) Pvt Ltd

Delhi High Court · (2024) 02 DEL CK 3885

Arbitration and Conciliation Act, 1996-Section 34, 7Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 17, 18, 2(n), 2(n)(iii), 8(1)Mediation Act, 2023

Read judgment

High Courts20 Feb 2024Disposed Of

Kamlesh Vs Akhilesh Kumar

Delhi High Court · (2024) 02 DEL CK 3937

Hindu Marriage Act, 1955-Section 13(1)(ia) & (ib)IPC-Sections 498A, 406, 34

Read judgment

High Courts20 Feb 2024Dismissed

Shibu Soren Vs Lokpal Of India & Anr.

Delhi High Court · (2024) 02 DEL CK 3867

The Lokpal and Lokayuktas Act, 2013-Section 2(m), 20(1), 20(1)(a), 20(1)(b), 20(2), 20(3), 20(4), 53Lokpal (Complaint) Rules, 2020-Rule 4(c)(v)Central Vigilance Commission Act, 2003-Section 3(1)

Read judgment

High Courts20 Feb 2024Disposed Of