High Courts10 Jan 2024Dismissed
AGV Fenestration Pvt. Ltd. Vs M/s. Delmen Nets
Delhi High Court · (2024) 01 DEL CK 3946
Code of Civil Procedure, 1908-Section 100, Order XLI Rule 3A(2)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,286 judgments · page 550 of 565
High Courts10 Jan 2024Allowed
Rajat Joon Vs Central Board Of Secondary Education & Anr.
Delhi High Court · (2024) 01 DEL CK 3938
CPC-Order XXIII Rule 3
High Courts10 Jan 2024Disposed Of
The Indian School Vs Government Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 3978
High Courts10 Jan 2024Allowed
Shri Mahesh Talreja Vs Radha Savitri Sindhi Dharamshala Charitabletrust & Ors.
Delhi High Court · (2024) 01 DEL CK 3977
High Courts10 Jan 2024Dismissed
Jaspreet Singh Vs Govt. Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4042
Constitution of India-Article 227Cr.P.C-Section 482Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts10 Jan 2024Dismissed
Mohd. Aijaz & Ors. Vs Nasir Usman & Ors.
Delhi High Court · (2024) 01 DEL CK 4074
CPC-Order IX Rule 13, Section 151, 96, 96(2)
High Courts10 Jan 2024
Rooma Bhutani Vs Sanjeev Sapra & Ors.
Delhi High Court · (2024) 01 DEL CK 4114
Code of Civil Procedure, 1908-Order 1 Rule 10(2)
High Courts10 Jan 2024Disposed Of
M/S Opuskart Enterprises & Ors. Vs Kaushal Kishore Tyagi
Delhi High Court · (2024) 01 DEL CK 4127
Arbitration and Conciliation Act, 1996-Section 11(6), 7, 7(4)(b), fourth scheduleIndian Arbitration Act, 1940Indian Stamp Act, 1899
High Courts10 Jan 2024Dismissed
Allied-Dynamic Joint Venture Vs IRCON International Ltd, Delhi
Delhi High Court · (2024) 01 DEL CK 4126
Arbitration and Conciliation Act, 1996-Section 34, 21, 12(5) read with Seventh Schedule, 31, 4, 34(1)Arbitration and Conciliation (Amendment) Act, 2015
High Courts10 Jan 2024Disposed Of
Mr Gajendra Mishra Vs Pokhrama Foundation & Anr.
Delhi High Court · (2024) 01 DEL CK 4125
Arbitration and Conciliation Act, 1996-Section 11(6)
High Courts10 Jan 2024Disposed Of
Soma Enterprise Ltd. Vs Enviro Geosynthetics Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 4124
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(3), proviso to Section 34Limitation Act-Section 14
High Courts10 Jan 2024Disposed Of
Louis Dreyfus Company India Pvt Ltd Vs Nutrilite Agro Products Pvt Ltd
Delhi High Court · (2024) 01 DEL CK 4123
Delhi High Court (Original Side) Rules, 2018-Rules 4 & 5, 7, 15
High Courts10 Jan 2024Dismissed
Ravi @ Ravinder Vs The State (Govt Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 4179
Cr.P.C.-Section 439, 164, 161IPC-Section 376, 506, 384, 34POCSO Act-Section 4, 6
High Courts10 Jan 2024Allowed
Sahil Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 01 DEL CK 4177
Cr.P.C.-Section 439IPC-Sections 364, 365, 302, 201, 34
High Courts10 Jan 2024Allowed
Amit Kumar Vs The State(Govt. Of NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 4176
Cr.P.C.-Section 438IPC-Sections 376, 313POCSO Act
High Courts10 Jan 2024Disposed Of
Shri Lalan Kumar Vs State (NCT Of Delhi)
Delhi High Court · (2024) 01 DEL CK 4174
Cr.P.C.-Section 438, 91, 41 AIPC-Sections 420, 468, 471
High Courts10 Jan 2024Allowed
Deepak Kumar (In JC) Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 01 DEL CK 4173
Cr.P.C.-Section 439IPC-Sections 498A, 304B, 201, 34
High Courts10 Jan 2024Disposed Of
Mohit Vs Government Of NCT Delhi
Delhi High Court · (2024) 01 DEL CK 4172
Cr.P.C.-Section 438, 164Indian Penal Code, 1860-Sections 376, 506, 313
High Courts10 Jan 2024Allowed
Union Of India & Anr. Vs Deepak Goyal & Ors.
Delhi High Court · (2024) 01 DEL CK 4171
Constitution of India-Article 226, 227
High Courts10 Jan 2024Dismissed
Ritik Chhikara Vs The State
Delhi High Court · (2024) 01 DEL CK 4170
Cr.P.C.-Section 439, 482, 161IPC-Sections 307, 120B, 34Arms Act-Sections 25, 27, 54, 59