COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 510 of 565

High Courts06 Feb 2024Dismissed

JKG Infratech Private Limited Vs Larsen And Toubro Limited

Delhi High Court · (2024) 02 DEL CK 3892

Arbitration and Conciliation Act, 1996-Section 11(6), 16, 37Micro, Small and Medium Enterprises Development Act, 2006-Section 2(n), 8, 18Limitation Act, 1963-Section 14

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High Courts06 Feb 2024Allowed

Smt. Geeta Singh & Anr. Vs The Sub Divisional Magistrate (Kapashera) & Anr.

Delhi High Court · (2024) 02 DEL CK 3880

Delhi Municipal Corporation Act, 1957-Section 320

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High Courts06 Feb 2024

Union Of India Through Secretary & Anr. Vs Late Dr Nusrat Hameed Khan Through Lrs Mrs Zeenat Hameed Khan & Ors.

Delhi High Court · (2024) 02 DEL CK 3929

Constitution of India-Articles 226, 227CCS (Pension) Rules, 1972Punjab Civil Services Rules

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High Courts06 Feb 2024Dismissed

Delhi Developement Authority Vs Sushil Kumar Tyagi

Delhi High Court · (2024) 02 DEL CK 3949

Constitution of India-Articles 226, 227Administrative Tribunals Act, 1985-Sections 19, 20

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High Courts06 Feb 2024Disposed Of

Sidheshwar Prasad Vs M/s Vian Infrastructure Ltd Through Mr Surya Kritichand Thapar, Ex Director & Anr.

Delhi High Court · (2024) 02 DEL CK 3858

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High Courts06 Feb 2024Disposed Of

PTA Users Association Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3857

Antidumping Rules-Annexure II; para (ii) of Annexure II

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High Courts06 Feb 2024Disposed Of

Satendra Vs Superintendent Circle -152, Central Goods And Services Tax & Anr.

Delhi High Court · (2024) 02 DEL CK 3856

Central Goods and Services Tax Act, 2017-Section 29(2)

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High Courts06 Feb 2024Disposed Of

ASUS India Private Limited Vs The GST Officer, Ward-91, Zone-8 Delhi

Delhi High Court · (2024) 02 DEL CK 3855

Central Goods and Services Tax Rules 2017-Rule 142 (1), 142 (1A)

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High Courts06 Feb 2024Disposed Of

Desh Raj @ Desu Vs State Govt Of NCT Of Delhi

Delhi High Court · (2024) 02 DEL CK 3795

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 302, 120B, 34

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High Courts06 Feb 2024Dismissed

PSK Engineering Construction And Co. Vs National Projects Construction Corporation Limited & Anr.

Delhi High Court · (2024) 02 DEL CK 3783

Constitution of India-Article 14, 226Contract Act

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High Courts06 Feb 2024Allowed

Shalini Khanna Vs Union Of India & Anr.

Delhi High Court · (2024) 02 DEL CK 3762

Recovery of Debts Due to Banks and Financial Institutions Act-Section 19Penal Code, 1860-Section 420, 120BPrevention of Corruption Act-Section 13(1)(d), 13(2)

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High Courts06 Feb 2024Dismissed

Karm Kumar Vs Squash Association Of Delhi & Ors.

Delhi High Court · (2024) 02 DEL CK 3757

Constitution of India-Article 226, 14Citizenship Act, 1955-Section 7B

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High Courts06 Feb 2024Dismissed

CRPL Infra Private Limited & Anr. Vs Ministry Of Food Processing Industries

Delhi High Court · (2024) 02 DEL CK 3752

Constitution of India-Article 226, 14

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High Courts06 Feb 2024Allowed

Nishu Jain Vs Govt Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 02 DEL CK 3749

Registration of Birth and Death (RBD) Act, 1969-Section 10DMA, 2005-Section 12(iii)

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High Courts06 Feb 2024Dismissed

K R Anand Vs Delhi Metro Rail Corporation & Ors.

Delhi High Court · (2024) 02 DEL CK 3747

Arbitration and Conciliation Act, 1996Constitution of India-Article 226

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High Courts06 Feb 2024Allowed

Superon Schweisstechnik India Limited Vs Modi Hitech India Ltd.

Delhi High Court · (2024) 02 DEL CK 3693

Code of Civil Procedure, 1908-Order XIIIA, XIIIA Rule 2, XIIIA Rule 4, XIIIA Rule 5, XIIIA Rule 6, XIIIA Rule 7, XV-A, XXXVII, Section 35, 35ACommercial Courts Act, 2015

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High Courts06 Feb 2024Disposed Of

Vishal N.A. Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3660

CISF Rules 2001-Rule 36Constitution of India-Article 14, 136

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High Courts06 Feb 2024Dismissed

Brij Bala Kapur Vs Directorate Of Enforcement Surat Sub Zonal Unit

Delhi High Court · (2024) 02 DEL CK 3672

Indian Penal Code, 1860-Sections 120(B), 420, 465, 467, 468, 471 and 477APrevention of Money Laundering Act, 2002-Section 3, 5, 5(1), 8, 8(1), 8(2), 8(3), 17, 18, 25, 26, 42, 50Constitution of India-Article 226, 227

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High Courts06 Feb 2024Dismissed

Delhi Transport Corporation Vs Naveen Kumar

Delhi High Court · (2024) 02 DEL CK 3711

Constitution of India-Article 226, 311Delhi Road Transport Authority Act, 1950-Clause 9(a)(I), 9Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995-Section 47, 2, Chapter VI, Chapter VIII

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High Courts06 Feb 2024Dismissed

Sumit Khurana & Anr Vs Mohd Ibrahim

Delhi High Court · (2024) 02 DEL CK 0005

Delhi Rent Control Act, 1958 — Section 14(1)(e), 14A, 14B, 14D, 19, 25B, 25B(8)Code of Civil Procedure, 1908 — Section 115Evidence Act, 1872 — Section 116

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