High Courts09 Feb 2024Disposed Of
Krishna Mahto Vs State Of NCT And Anr. & Anr.
Delhi High Court · (2024) 02 DEL CK 3771
Constitution of India-Article 226Cr.P.C.-Section 482, 164
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 503 of 565
High Courts09 Feb 2024Disposed Of
Praveen Kumar Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3770
Constitution of India-Article 226/227Cr.P.C.-Section 482
High Courts09 Feb 2024Allowed
Khalid Akhtar Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3692
High Courts09 Feb 2024Dismissed
Smt Rajesh Devi Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3686
Army Rules, 1954-Rule 17
High Courts09 Feb 2024Allowed
Airports Authority Of India Vs Jai Kumar & Ors
Delhi High Court · (2024) 02 DEL CK 3673
Land Acquisition Act, 1894-Sections 4, 6, 9, 10, 31(3)Right to Information Act, 2005
High Courts09 Feb 2024Disposed Of
State Bank Of India Vs Asha Enterprises Private Limited
Delhi High Court · (2024) 02 DEL CK 3669
Arbitration and Conciliation Act, 1996-Section 34(3), 34, 2(1)(e), 42, 11Delhi High Court Act, 1966-Section 5(2)Commercial Courts Act, 2015-Section 12(2)
High Courts09 Feb 2024Disposed Of
Geeta Nagar Vs The State Of NCT Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3719
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482
High Courts09 Feb 2024Disposed Of
Archana Goswami Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3735
Code of Criminal Procedure, 1973-Section 482IPC-Section 289
High Courts09 Feb 2024Disposed Of
Ambrish Radheshyam Tiwari Vs State Govt Of Nct Of Delhi & Ors
Delhi High Court · (2024) 02 DEL CK 0029
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts09 Feb 2024Disposed Of
M/S Subhash Chand Kathuria Vs Punjab National Bank
Delhi High Court · (2024) 02 DEL CK 0028
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 14(1), 17, 17(2)
High Courts09 Feb 2024Dismissed
Manish Kumar Vs Union Of India And Anr
Delhi High Court · (2024) 02 DEL CK 0027
Constitution of India, 1950 — Article 226
High Courts09 Feb 2024Disposed Of
Kuldeep Sharma Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 0026
Constitution of India, 1950 — Article 226
High Courts09 Feb 2024Allowed
Airports Authority Of India Vs Jai Kumar & Ors
Delhi High Court · (2024) 02 DEL CK 0025
Land Acquisition Act, 1894 — Section 4, 6, 9, 10, 31(3)
High Courts09 Feb 2024Disposed Of
Sanjay More Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 0024
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(a)(i), 167(2)(a)(ii), 482Indian Penal Code, 1860 — Section 34, 304, 304I, 304II
High Courts08 Feb 2024
Rajender Pal & Anr. Vs Anita Kanthwal & Anr.
Delhi High Court · (2024) 02 DEL CK 3969
Motor Vehicles Act, 1988-Chapter XI, Section 149(2)(a)(ii), 149(2), 149(4), 149(5), 149(7), 163-A, 165, 166, 168, 168(3), 174
High Courts08 Feb 2024Dismissed
Mukesh Saini Vs Madan Lal Saini Since Deceased Thr Lrs & Ors.
Delhi High Court · (2024) 02 DEL CK 3991
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order XXXIX Rule 2APartition Act, 1939-Section 2, 4
High Courts08 Feb 2024Dismissed
State Trading Corporation Of India Ltd Vs Micro And Small Enterprises Facilitation Council Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 3992
Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 18, 18(3), 19Arbitration and Conciliation Act, 1996-Section 16, 34, 37Constitution of India-Article 226, 227
High Courts08 Feb 2024Dismissed
Mr Sanjay Vs Mrs Daljeet Kaur Pandey
Delhi High Court · (2024) 02 DEL CK 4022
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, VI Rule 17, I Rule 10, XXXIX Rule 10, V Rule 1Transfer of the Property Act, 1882-Section 106Commercial Courts Act, 2015
High Courts08 Feb 2024Allowed
Satish Kumar Malik Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4028
Constitution of India-Article 226
High Courts08 Feb 2024Dismissed
Krishna Dixit (NVK WTR) Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4030
Indian Coast Guard Act, 1978-Section(s) 26/33(c), Section 119, 57Constitution of India-Article 226