High Courts06 Feb 2024Dismissed
Rahul Dilip Shah Vs Catalyst Trusteeship Limited & Ors.
Delhi High Court · (2024) 02 DEL CK 4241
Commercial Courts Act, 2015-Section 13Delhi High Court Rules-Section 10Code of Civil Procedure, 1908-Section 151
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 509 of 565
High Courts06 Feb 2024Dismissed
Sanjay Gulati Vs Harpreet Singh
Delhi High Court · (2024) 02 DEL CK 4271
Code of Criminal Procedure, 1973-Section 482, 357(3)Negotiable Instruments Act-Section 138, Chapter XVIIPenal Code, 1860
High Courts06 Feb 2024Disposed Of
Mukesh Kumar & Ors. Vs The State & Anr.
Delhi High Court · (2024) 02 DEL CK 4311
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34Hindu Marriage Act-Section 13B(2)
High Courts06 Feb 2024Disposed Of
Sh Rajan & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 02 DEL CK 4312
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Section 4
High Courts06 Feb 2024Dismissed
Delhi Transport Corporation Vs Balwan Singh
Delhi High Court · (2024) 02 DEL CK 4297
Constitution of India-Article 226, 311Delhi Road Transport Authority Act, 1950-Clause 9(a)(I)The Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 47, 2, Chapter VI, Chapter VIII
High Courts06 Feb 2024Dismissed
Union Bank Of India Vs Suman Rani
Delhi High Court · (2024) 02 DEL CK 4296
Constitution of India-Article 226, 227, 14Industrial Disputes Act, 1947-Section 33-C(2), 10Payment of Gratuity Act, 1972-Section 4(6)(a), 4(6)(b)
High Courts06 Feb 2024Dismissed
Smt. Sunita Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 4295
Constitution of India-Article 226, 227, 21The Indian Sucession Act, 1925-Section 381, 386Succession Certificate Act 7 of 1889
High Courts06 Feb 2024Dismissed
Smt Bittoo Vs Smt Santosh & Ors.
Delhi High Court · (2024) 02 DEL CK 4292
Code of Civil Procedure, 1963-Section 5, 151, Order IX Rule 13, XXI, 96, XL Rule 1Limitation Act, 1963-Section 5
High Courts06 Feb 2024Allowed
Kartik Kumar(Minor) Through His Father Om Prakash Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 02 DEL CK 4364
Right of Children to Free and Compulsory Education Act, 2009-Section 2(a), 2(d), 2(e), 2(f), 2(n)(iii), 2(n)(iv), 3(1), 12(1)(c), 35(2)Delhi School Education Act, 1973-Section 3(1)Delhi School Education Rules, 1973-Rule 43
High Courts06 Feb 2024Allowed
Md Dilwar Hussain Vs Jamia Millia Islamia
Delhi High Court · (2024) 02 DEL CK 4365
High Courts06 Feb 2024Disposed Of
Venkateshwara Open University & Anr. Vs University Grants Commission
Delhi High Court · (2024) 02 DEL CK 4396
Venkateshwara Open University Act, 2012-Section 7(b)University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020-Clause (w) of Regulation 2UGC (Open and Distance Learning) Regulations, 2017
High Courts06 Feb 2024Dismissed
Dr. Vaishnavi Verma Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 4368
High Courts06 Feb 2024Allowed
M/s Squirrel Design House & Ors. Vs Vivek Kumar Tripathi
Delhi High Court · (2024) 02 DEL CK 4428
Cr.P.C.-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Partnership Act-Section 24
High Courts06 Feb 2024Disposed Of
Maa Jhandewali Co-Operative Urban Thrift And Credit Society Through Its Secretary Vs The Registrar Of Cooperative Societies & Anr.
Delhi High Court · (2024) 02 DEL CK 4460
Delhi Co-operative Societies Act, 2003-Section 35(1); first proviso to Section 35(1)
High Courts06 Feb 2024
Himanshu Chopra & Anr. Vs State & Anr.
Delhi High Court · (2024) 02 DEL CK 4463
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141
High Courts06 Feb 2024Disposed Of
Sharvan Jha Vs State (Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 02 DEL CK 4469
Code of Criminal Procedure, 1973-Section 482, 439 (2), 41A, 438(1), 438Indian Penal Code, 1860-Section 420Constitution of India-Article 142
High Courts06 Feb 2024Disposed Of
Dev Vart Vs Bank Of Baroda
Delhi High Court · (2024) 02 DEL CK 4470
Code of Criminal Procedure-Section 482, 2(d)Negotiable Instruments Act, 1881-Section 138, Proviso (c) to Section 138, 138 proviso (b), 142, 142(b), Proviso to Section 142(b)
High Courts06 Feb 2024Disposed Of
Aman Jain Vs Customs
Delhi High Court · (2024) 02 DEL CK 4473
Code of Criminal Procedure, 1973-Section 397, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 22, 25, 29Constitution of India-Article 21
High Courts06 Feb 2024
Smt. Madhu Papreja Vs Anil Kumar Chaddha & Ors.
Delhi High Court · (2024) 02 DEL CK 4507
Hindu Succession Act, 1956-Section 8, 15, 10(2), Rule 2 of Section 10, 19
High Courts06 Feb 2024
Information TV Private Limited Vs Jitendra Dahyabhai Patel
Delhi High Court · (2024) 02 DEL CK 3907
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 9(2), 21, 11, 17, IV ScheduleArbitration and Conciliation (Amendment Act), 2015Limitation Act, 1963-Article 137, Section 9