COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 533 of 565

High Courts22 Jan 2024Dismissed

New India Assurance Co. Ltd. Vs Moharman & Anr.

Delhi High Court · (2024) 01 DEL CK 3826

Employee's Compensation Act, 1923-Section 2(g), 2(l), 4, 4(1)(c)(ii), 4(c), 4A, 4A(3), 4A(3)(a), 4A(3)(b), 13, 30, Schedule I, IVCPC-Section 96

High Courts22 Jan 2024

The National Insurance Co. Ltd. Vs Sanjay Kumar Dass @ Sanjay Kumar Singh & Anr.

Delhi High Court · (2024) 01 DEL CK 3821

Employee's Compensation Act, 1923-Section 30, 22, 24, 13, 4, 4(1)(c)(ii), 4(2A), 4(c), 4(A), 4-A(3), 4A(3), 4A(3)(b), 2(g), 2(l)CPC-Section 96

High Courts22 Jan 2024

New India Assurance Company Limited Vs Sh. Waseem & Anr.

Delhi High Court · (2024) 01 DEL CK 3817

Employees Compensation Act, 1923-Section 30, 4, 4(1)(c)(ii), 2(g), 2(l), 4-A(3), 3(1), 2(n), Schedule I, IVEvidence ActMotor Vehicle Act, 1998

High Courts22 Jan 2024Disposed Of

Manisha Gupta Prop Varun Enterprises Vs Union Of India Through Secretary Ministry Of Finance & Ors.

Delhi High Court · (2024) 01 DEL CK 3850

CPC-Section 151Goods and Services Tax Act, 2017Central Goods and Services Tax Act, 2017-Section 29(2)

High Courts22 Jan 2024Dismissed

Dhruv Kumar Sinha Vs Raj Bala Tanwar

Delhi High Court · (2024) 01 DEL CK 3875

Code of Civil Procedure, 1908-Order VI Rule 17, XII Rule 6, Section 151Code of Civil Procedure (Amendment) Act, 2002Amendment Act 46 of 1999

High Courts22 Jan 2024Dismissed

Siemens Gamesa Renewable Power Private Limited Vs Green Infra Wind Energy Ltd

Delhi High Court · (2024) 01 DEL CK 3907

Arbitration & Conciliation Act 1996-Section 37, 17, 5, 37(2)(b)

High Courts22 Jan 2024Allowed

Armaan Khan Vs State Of NCT Of Delhi

Delhi High Court · (2024) 01 DEL CK 3896

Code of Criminal Procedure, 1973-Section 438, 82Indian Penal Code, 1860-Sections 376, 506

High Courts22 Jan 2024

Gita Rattan Institute of Advanced Studies and Training Vs Government of NCT of Delhi & Ors

Delhi High Court · (2024) 01 DEL CK 3961

High Courts22 Jan 2024Allowed

Mount Columbus School Vs Directorate Of Education & Anr.

Delhi High Court · (2024) 01 DEL CK 3984

Delhi School Education Act, 1973-Section 20(1)Delhi School Education Rules, 1973-Section 24(2), 24(4)(c)

High Courts22 Jan 2024Allowed

Arvind Kaushik Vs Govt Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 4005

Right of Children to Free and Compulsory Education Act, 2009

High Courts22 Jan 2024Disposed Of

Sri Umesh Mishra Ranjeet Kumar Prakash College & Ors. Vs Pharmacy Council Of India

Delhi High Court · (2024) 01 DEL CK 4003

High Courts22 Jan 2024Disposed Of

Sanjeev Sharma Vs The State

Delhi High Court · (2024) 01 DEL CK 3999

High Courts22 Jan 2024Allowed

Mr. Lalit Bhasin Vs Pawan Trade Connect Pvt Ltd.

Delhi High Court · 2023 INSC 692

Cr.P.C.-Section 482, 202Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2), 142Companies Act, 2013-Section 149, 149(12)

High Courts22 Jan 2024Dismissed

Karan Kapoor Vs Madhuri Kumar & Ors.

Delhi High Court · (2024) 01 DEL CK 4012

Specific Relief Act, 1963-Section 10, 34, 16(c), Explanation (ii) to Section 16Code of Civil Procedure-Order 12 Rule 6, VI Rule 17, VIII Rule 1 A(3), VII Rule 11Code of Civil Procedure (Amendment) Act, 1976

High Courts22 Jan 2024Disposed Of

Lakhan Singh & Anr. Vs Delhi Development Authority & Ors.

Delhi High Court · (2024) 01 DEL CK 4009

Indian Penal Code, 1860-Section 304ACode of Criminal Procedure, 1973-Section 357(3), 357, 160, 190Delhi Development Act, 1957-Section 29

High Courts22 Jan 2024Dismissed

Rakesh Kumar & Anr. Vs State Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 01 DEL CK 4054

Code of Criminal Procedure, 1973-Section 482, 125, 164Indian Penal Code, 1860-Sections 498A, 406, 323, 506, 34

High Courts22 Jan 2024

Mukesh Saini Vs Madan Lal Saini & Ors.

Delhi High Court · (2024) 01 DEL CK 4118

Specific Relief Act, 1963-Section 28CPC-Order XXXIX Rule 1 & 2, 39 Rule 3, II Rule 2, XXXIX Rule 2ABenami Transactions (Prohibition) Act, 1988

High Courts22 Jan 2024Allowed

Praveen Kumar Kapoor Vs Raj Kumar Jain & Anr.

Delhi High Court · (2024) 01 DEL CK 4157

Arbitration and Conciliation Act, 1996-Section 11, 9, 7, 12

High Courts22 Jan 2024Disposed Of

Shibu Soren Vs Lokpal Of India & Anr.

Delhi High Court · (2024) 01 DEL CK 3656

Chotanagpur Tenancy Act, 1908Prevention of Corruption Act, 1988-Section 13(1)(b) Explanation 1Benami Properties Act

High Courts22 Jan 2024Allowed

CPIO/Dy. Commissioner Of Income Tax HQ Exemption, New Delhi Vs Girish Mittal

Delhi High Court · (2024) 01 DEL CK 3655

Right to Information Act, 2005-Section 2(f), 6, 7, 8(1)(j), 11, 11(1), 11(2), 11(3), 11(4), 19, 22Income Tax Act, 1961-Section 80G, 138, 138(1)(b), 138(2)Official Secrets Act, 1923