High Courts02 Feb 2024Disposed Of
Alok Punj Vidya Peeth (Regd) Society Nehru Adarsh Vidyalaya Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 4277
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 515 of 565
High Courts02 Feb 2024
Citibank N.A. & Anr. Vs Kuldeep Singh Dabas
Delhi High Court · (2024) 02 DEL CK 4366
High Courts02 Feb 2024
Dr Ramesh Chander Munjal & Ors. Vs Dr Suraj Munjal & Ors.
Delhi High Court · (2024) 02 DEL CK 4274
CPC-Order XLVII Rule 1
High Courts02 Feb 2024Dismissed
State (NCT of Delhi) Vs Shiv Prasad
Delhi High Court · (2024) 02 DEL CK 4387
Criminal Procedure Code, 1973-Section 378(3), 313, 378 and 386Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20, 50, 50(1), 57
High Courts02 Feb 2024Allowed
Neeta Gupta Vs Suman Anand
Delhi High Court · (2024) 02 DEL CK 4445
Code of Criminal Procedure, 1973-Section 482Constitution of India-Article 227Negotiable Instruments Act-Section 138, 141
High Courts02 Feb 2024Allowed
Mayapuri CETP Society Vs The Special Commissioner Of Industry Cum Appropriate Authority CETP & Ors.
Delhi High Court · (2024) 02 DEL CK 4377
Delhi Common Effluent Treatment Plants Act, 2000-Sections 13, 14Delhi Common Effluent Treatment Plants Rules, 2001-Rule 9
High Courts02 Feb 2024Disposed Of
Mohd. Waseem & Ors. Vs The State (Govt. Of NCT Of Delhi) & Ors.
Delhi High Court · (2024) 02 DEL CK 4462
Code of Criminal Procedure, 1973-Section 482, 320Indian Penal Code, 1860-Sections 323, 365, 336, 342, 506, 308, 147, 148, 149, 34, 307Arms Act, 1959-Sections 27, 54, 59
High Courts02 Feb 2024Disposed Of
Larsen And Toubro Limited Vs IIC Limited & Anr.
Delhi High Court · (2024) 02 DEL CK 3909
Arbitration and Conciliation Act, 1996-Sections 16, 19, 23(4), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34Insolvency and Bankruptcy Code, 2016-Section 14Arbitration Act, 1940-Section 28(1)
High Courts02 Feb 2024Disposed Of
M/s G4S Security Services India Pvt Ltd Vs M/s Daoji Agro Pvt Ltd
Delhi High Court · (2024) 02 DEL CK 3904
Arbitration and Conciliation Act, 1996-Section 11
High Courts02 Feb 2024Dismissed
Union Of India & Anr Vs D.B. Arora
Delhi High Court · (2024) 02 DEL CK 3956
Constitution of India-Articles 226, 227, 51(A)(j)
High Courts02 Feb 2024Dismissed
Union Of India & Anr. Vs Shri B. Venkatesan & Ors.
Delhi High Court · (2024) 02 DEL CK 3947
Constitution of India-Articles 226, 227
High Courts02 Feb 2024Disposed Of
Peet Vasan Bihari Vs Govind Singh Bisht & Ors.
Delhi High Court · (2024) 02 DEL CK 3874
Letters Patent-Clause X
High Courts02 Feb 2024Dismissed
Ajit @ Praveen Kumar Mishra Vs State (GNCT Of Delhi)
Delhi High Court · (2024) 02 DEL CK 3806
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 419, 420, 467, 468, 471, 120B, 34
High Courts02 Feb 2024Dismissed
Citizens Whistle Blower Forum Vs Union Of India & Ors.
Delhi High Court · (2024) 02 DEL CK 3792
Constitution of India-Article 226, 32, 142Companies Act, 2013-Section 77, 86, 206(5)Companies (Amendment) Act, 2019
High Courts02 Feb 2024Dismissed
Sureka International Vs Union Of India & Anr.
Delhi High Court · (2024) 02 DEL CK 3695
Arbitration and Conciliation Act, 1996-Section 37, 34Limitation Act, 1963-Section 5, Articles 116 and 117Commercial Courts Act-Section 13(1A)
High Courts02 Feb 2024Dismissed
Ved Prakash Lamba Vs Satyapal Lamba
Delhi High Court · (2024) 02 DEL CK 3712
Code of Civil Procedure, 1908-Section 100, 109Constitution of India-Article 133(1)(a)
High Courts01 Feb 2024Dismissed
Indupal Kaur Sehgal Vs Dr. Davinder Pal Singh Rekhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3970
Delhi High Court Act, 1966-Section 10Code of Civil Procedure, 1908-Order VI Rule 17Limitation Act, 1963-Article 59
High Courts01 Feb 2024Dismissed
Resident Welfare Association West Jyoti Nagar Extn Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 02 DEL CK 3971
High Courts01 Feb 2024Allowed
OFB Tech Private Limited Vs M/S KKSPUN India Ltd & Ors.
Delhi High Court · (2024) 02 DEL CK 4067
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, XXXIX Rule 4
High Courts01 Feb 2024Disposed Of
Sh Tilak Raj Vs Dy Conservator Of Forest
Delhi High Court · (2024) 02 DEL CK 4101
Constitution of India-Article 226Delhi Land Revenue Act, 1954-Section 74(4), 187, Appendix 6 Rule 14DMC Act, 1957-Section 507 (a)