COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 517 of 565

High Courts01 Feb 2024Disposed Of

Home And Soul Infratech Pvt. Ltd. Vs Raj Krishna Construction Company Pvt. Ltd.

Delhi High Court · (2024) 02 DEL CK 4512

Arbitration and Conciliation Act, 1996-Section 11(5), 11(6), 11, 10, 11(6-A), 8, Schedule-IV, 12(1), 12(5)Insolvency and Bankruptcy Code, 2016-Section 9

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High Courts01 Feb 2024Dismissed

Monika Vs High Court Of Delhi At New Delhi Through The Registrar General & Anr.

Delhi High Court · (2024) 02 DEL CK 3965

Constitution of India-Article 226, 14, 19(1)(g)Delhi Higher Judicial Service Rules, 1970-Rule 7C, Paragraph III of the Appendix, Paragraph XII of the Appendix

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High Courts01 Feb 2024Disposed Of

Kartika Grover Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 02 DEL CK 3914

CPC-Section 151

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High Courts01 Feb 2024

Shweta Khandelwal Vs Anubha Khandelwal & Anr.

Delhi High Court · (2024) 02 DEL CK 3912

CPC-Order XXXIX Rule 1 and 2, XII Rule 6, XXXIX Rule 2A

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High Courts01 Feb 2024

Dabur India Limited Vs Ashok Kumar & Ors.

Delhi High Court · (2024) 02 DEL CK 3910

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High Courts01 Feb 2024Disposed Of

ADTV Communication Private Limited (Formerly AEZ Infratech Private Limited) Vs SNG Developers Limited

Delhi High Court · (2024) 02 DEL CK 3878

Arbitration and Conciliation Act, 1996-Section 34Code of Civil Procedure, 1908-Section 51, Order XXI

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High Courts01 Feb 2024

Union Of India & Ors. Vs Smt. Renu Gupta & Anr.

Delhi High Court · (2024) 02 DEL CK 3932

Constitution of India-Articles 226, 227CCS (Pension) Rules, 1972-Rule 54(6), 54(6)(i), 54(6)(i) to (v)

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High Courts01 Feb 2024Dismissed

DSSSB & Ors. Vs Praveen Kumar

Delhi High Court · (2024) 02 DEL CK 3953

Constitution of India-Article 226, 227

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High Courts01 Feb 2024Disposed Of

Savi Leathers Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3860

Customs Act, 1962-Section 75-A, 27-A, 74, 75, 27(1), 27(2)

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High Courts01 Feb 2024Disposed Of

Zeel Fincap Services Private Limited Vs The Secretary To Government Of India Ministry Of Finance Appellate Authority For Registration & Anr.

Delhi High Court · (2024) 02 DEL CK 3820

Constitution of India-Article 226, 227Reserve Bank of India Act, 1934-Section 45-IA, 45-IA(6), 45-IA(7), Chapter III B, 58B

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High Courts01 Feb 2024Disposed Of

M/s State Engineers Vs Pragati Power Corporation Ltd.

Delhi High Court · (2024) 02 DEL CK 3768

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High Courts01 Feb 2024Dismissed

M/s. Berkeley Lifestyle Brands Private Limited & Ors. Vs M/s. Raj Builders Private Limited

Delhi High Court · (2024) 02 DEL CK 3724

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 9Indian Contract Act, 1872-Section 72, 73

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High Courts01 Feb 2024Dismissed

Ramesh Kumar Tripathi & Anr. Vs Union Of India & Ors.

Delhi High Court · (2024) 02 DEL CK 3664

CRPF Rules, 1955-Rule 76BConstitution of India-Article 14, 226

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High Courts01 Feb 2024Dismissed

Mrs Ragini Udhrain Vs Usha Kapila & Ors.

Delhi High Court · (2024) 02 DEL CK 3739

Indian Evidence Act, 1872-Section 57

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High Courts01 Feb 2024Allowed

Akarshan Bhawan Flat Owners Welfare Association Akarshan Bhavan & Anr. Vs Sushil Kumar Jain & Ors.

Delhi High Court · (2024) 02 DEL CK 3738

Delhi Apartment Ownership Act, 1986-Section 3(j)(ii)Indian Easements Act, 1882-Section 22

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High Courts01 Feb 2024Allowed

DSIDC And Udyog Nagar CETP Society & Anr. Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 3737

Delhi Common Effluent Treatment Plants Act, 2000-Section 14, 13Delhi Common Effluent Treatment Plants Rules, 2001-Rule 9, 9(1)

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High Courts01 Feb 2024Disposed Of

Confederation Of NCR Residents Welfare Associations (Regd.) & Ors. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 02 DEL CK 3736

Companies Act, 2013-Sections 241, 242

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High Courts01 Feb 2024Disposed Of

Safai Karamchari Andolan & Ors. Vs UOI & Ors.

Delhi High Court · (2024) 02 DEL CK 3734

Constitution of India-Article 226, 14, 17, 21 and 23Employment of Manual Scavengers and Construction of Dry Latrine (Prohibition) Act, 1993

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High Courts01 Feb 2024Disposed Of

Shakir Mohiuddin Bhat Vs National Medical Commission Of India

Delhi High Court · (2024) 02 DEL CK 0002

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High Courts01 Feb 2024Dismissed

DSSSB And Ors Vs Praveen Kumar

Delhi High Court · (2024) 02 DEL CK 0001

Constitution of India, 1950 — Article 226, 227

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