COURT ARCHIVE

Delhi High Court judgments, 2024

1,837 judgments · page 5 of 92

High Courts09 Dec 2024Disposed Of

B.P. Singh (Through Pairokar) Vs Central Bureau Of Investigation

Delhi High Court · (2024) 12 DEL CK 0020

Bharatiya Nagarik Suraksha Sanhita 2023 — Section 430, 528Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 120B, 420

High Courts09 Dec 2024Dismissed

Railtel Corporation Of India Limited Vs Primatel Fibcom Limited

Delhi High Court · (2024) 12 DEL CK 0017

Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 11, 11(6), 16, 16(2), 16(3), 19, 23, 34, 37, 37(2)(a)Limitation Act, 1963 — Section 5

High Courts09 Dec 2024Disposed Of

Yashpal Vs Neelam Sethi Through Lrs

Delhi High Court · (2024) 12 DEL CK 0016

High Courts09 Dec 2024Allowed

Prashant Luthra Vs State & Anr

Delhi High Court · (2024) 12 DEL CK 0015

Code of Criminal Procedure, 1973 — Section 161, 164, 212, 227, 228Indian Penal Code, 1860 — Section 323, 328, 375, 376, 377, 493, 506, 506I, 509

High Courts09 Dec 2024Dismissed

Sapna & Anr Vs Shivesh Garg

Delhi High Court · (2024) 12 DEL CK 0014

Code of Civil Procedure, 1908 — Order 37, Order 37 Rule 3, Order 37 Rule 3(5), Order 43 Rule 1(w)

High Courts09 Dec 2024Dismissed

Prof Ram Prakash Through Lr Vs Sheikh Nasim Ahmed

Delhi High Court · (2024) 12 DEL CK 0013

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 7(1), 14(1)(g), 20, 20(3), 38

High Courts09 Dec 2024Allowed

Thread And Needles And Anr Vs Canara Bank And Anr

Delhi High Court · (2024) 12 DEL CK 0012

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 171Transfer of Property Act 1882 — Section 58, 59, 60

High Courts05 Dec 2024Disposed Of

Lallan Prasad Sonkar Vs State Nct Of Delhi

Delhi High Court · (2024) 12 DEL CK 0007

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 308

High Courts05 Dec 2024Dismissed

Commissioner Of Central Tax, Gst Delhi East Vs A S P Metal Industries

Delhi High Court · (2024) 12 DEL CK 0006

Central Excise Act, 1944 — Section 14, 35(G)Evidence Act, 1872 — Section 24

High Courts04 Dec 2024Dismissed

Satyavir Singh Vs Union Of India & Ors

Delhi High Court · (2024) 12 DEL CK 0011

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2)

High Courts04 Dec 2024Dismissed

Ramphal Vs Sh. Naresh Kumar & Ors

Delhi High Court · (2024) 12 DEL CK 0010

High Courts04 Dec 2024Disposed Of

Moneywise Financial Services Pvt Ltd Vs Vinay Enterprises Throuigh Its Prop Sh Vinay Kumar And Anr

Delhi High Court · (2024) 12 DEL CK 0009

Arbitration and Conciliation Act, 1996 — Section 11, 12

High Courts04 Dec 2024Allowed

Sanjay Kumar Vs Director General Central Indusrial Security Force And Ors

Delhi High Court · (2024) 12 DEL CK 0008

Constitution of India, 1950 — Article 226Central Industrial Security Force Rules, 2001 — Rule 36

High Courts02 Dec 2024Dismissed

VRC Construction (India) Private Limited Vs National Highway Authority Of India

Delhi High Court · (2024) 12 DEL CK 0005

Constitution of India, 1950 — Article 14, 19(1)(g), 226

High Courts02 Dec 2024Disposed Of

Ravi Kumar Vs State (Nct Of Delhi)

Delhi High Court · (2024) 12 DEL CK 0004

Code of Criminal Procedure 1973 — Section 374(2), 482Indian Penal Code, 1860 — Section 34, 392, 397, 411Arms Act 1959 — Section 25

High Courts02 Dec 2024Allowed

Luvleen Maingi Vs Union Of India & Ors

Delhi High Court · (2024) 12 DEL CK 0003

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 77, 79, 80, 81, 110Foreign Trade (Development and Regulation) Act, 1992 — Section 7

High Courts02 Dec 2024Dismissed

Gulshan Kumar Vs Indu Soni

Delhi High Court · (2024) 12 DEL CK 0002

Code of Civil Procedure, 1908 — Order 12 Rule 6

High Courts02 Dec 2024Disposed Of

Mr Penumetcha Narasimha Raju And Ors Vs Union Of India And Another

Delhi High Court · (2024) 12 DEL CK 0001

High Courts29 Nov 2024Disposed Of

Narinder Paul Kaushik & Ors Vs Chief Secretary & Ors

Delhi High Court · (2024) 11 DEL CK 0103

Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12Delhi Consumer Protection Rules, 1987 — Rule 3(1)(b), 6(1)(b)

High Courts29 Nov 2024Dismissed

Bhagwan Singh Vs Union Of India And Ors

Delhi High Court · (2024) 11 DEL CK 0102