High Courts30 Jan 2024Disposed Of
Jyotsna Bedi Vs Tikka Brijinder Singh Bedi & Ors.
Delhi High Court · (2024) 01 DEL CK 4155
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 522 of 565
High Courts30 Jan 2024Dismissed
Dheeraj Rastogi Vs Dnata International Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 4152
Arbitration and Conciliation Act, 1996-Section 34
High Courts30 Jan 2024
Jyoti Puri Vs Sumeet Puri & Ors.
Delhi High Court · (2024) 01 DEL CK 4182
Arbitration and Conciliation Act, 1996-Sections 23 (4) and 29ACommercial Courts Act, 2015-Section 12ANegotiable Instruments Act, 1881-provisos (b) and (c) of Section 138
High Courts30 Jan 2024
M/S One Qube Realtors Pvt. Ltd. Vs Daiichi Sankyo Limited & Ors.
Delhi High Court · (2024) 01 DEL CK 4180
Code of Civil Procedure, 1908-Order XXI Rule 58, Section 151, XXI Rule 35Commercial Courts Act, 2015-Section 13
High Courts30 Jan 2024Disposed Of
Kanta Goel Vs Atul Gupta
Delhi High Court · (2024) 01 DEL CK 4168
Code of Criminal Procedure, 1973-Section 482, 311Negotiable Instruments Act, 1881-Section 138, 142
High Courts30 Jan 2024Dismissed
Amit Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 01 DEL CK 4165
Constitution of India-Article 226, 227, 32SC/ST(POA)Act,1989-Section 4(2)(b)SC/ST(POA) Rules 1995
High Courts30 Jan 2024Disposed Of
Subhash @ Satya Prakash Vs State
Delhi High Court · (2024) 01 DEL CK 4164
Code of Criminal Procedure-Sections 374, 428IPC-Sections 34, 120-B, 307, 394, 395, 397
High Courts30 Jan 2024Disposed Of
Babloo Passi @ Bhola Vs State
Delhi High Court · (2024) 01 DEL CK 4203
IPC-Section 394/34 r/w 120-B, 307/34 r/w 120-B, 395/34 r/w 120-B, 397/34, 307/394/395/120-BCr.P.C.-Section 374, 428
High Courts30 Jan 2024Dismissed
State Bank Of India Vs Harish Chander
Delhi High Court · (2024) 01 DEL CK 4202
Industrial Disputes Act-Section 17 B
High Courts30 Jan 2024Disposed Of
Prem Kumar Vs The State & Ors.
Delhi High Court · (2024) 01 DEL CK 4201
Constitution of India-Article 226Code of Criminal Procedure-Section 482, 161, 164, 320IPC-Section 363, 376
High Courts30 Jan 2024Allowed
Central Bureau Of Investigation Vs State
Delhi High Court · (2024) 01 DEL CK 4200
Constitution of India-Article 226Cr.P.C.-Section 482, 207
High Courts30 Jan 2024Allowed
Vishal Srivastava & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4199
Cr.P.C-Section 482, 320IPC-Section 419, 354(A), 504, 509, 34Prevention of Corruption Act
High Courts30 Jan 2024Disposed Of
Bhawna Grover Vs State Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 01 DEL CK 4280
Code of Criminal Procedure, 1973-Section 482, 294, 208Indian Penal Code, 1860-Sections 498A, 406, 34, 327, 380, 382, 386, 395, 412, 420, 506Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts30 Jan 2024Dismissed
Prajwal Elroy Raj Vs Govt Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4281
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 21, 25, 29, 37
High Courts30 Jan 2024Disposed Of
Babban Giri Vs State Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4282
Code of Criminal Procedure, 1973-Section 439(2), 482Indian Penal Code, 1860-Sections 364, 34, 323, 354, 376D, 506
High Courts30 Jan 2024Dismissed
Kushal Kudesia Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4283
Code of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 376
High Courts30 Jan 2024Dismissed
Swati Patel Vs The State & Anr.
Delhi High Court · (2024) 01 DEL CK 4284
Code of Criminal Procedure, 1973-Section 439(2), 482, 156(3)Indian Penal Code, 1860-Sections 376, 376(2)K, 506, 201, 120B
High Courts30 Jan 2024Allowed
Siya Omar Through Her Mother And Natural Guardian Priyanka Gupta & Anr. Vs Union Of India Through Its Secretary Ministry Of Health And Family Welfare & Ors.
Delhi High Court · (2024) 01 DEL CK 3654
Transplantation of the Human Organs and Tissues Act, 1994-Chapter 1, Definition 2(f), Section 3(1), 3(2), 9(1)(b)Transplantation of the Human Organs and Tissues Rules, 2014-Rule 5(3)(g)Constitution of India-Article 226
High Courts30 Jan 2024Disposed Of
Govt Of NCT Of Delhi & Anr. Vs Siddharth Handa
Delhi High Court · (2024) 01 DEL CK 3649
Right to Information Act-Section 19(8)(b), 19(8)(c), 19(8)(d), 20, 7(1)
High Courts30 Jan 2024Disposed Of
Mahanagar Telephone Nigam Ltd. Vs Delhi International Arbitration Centre, Through Its Co-Ordinator & Ors.
Delhi High Court · (2024) 01 DEL CK 3647
Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 17, 2(n)Arbitration & Conciliation Act, 1996