CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments, 2024

11,286 judgments · page 553 of 565

High Courts09 Jan 2024

Gobindapur Academic PTTI Vs National Council For Teacher Education & Anr.

Delhi High Court · (2024) 01 DEL CK 3943

National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2014-Clause 7(13), 7(14), 7(16), 8(5)(6), 10(3), Regulation 5(4)National Council for Teacher Education Act, 1993-Section 14, 14(3), 15, 15(3), 17, 17(1)National Council for Teacher Education Regulations dated 28.04.2017-Clause 2(c)
Read judgment
High Courts09 Jan 2024Disposed Of

Namita Gupta Vs Suraj Holdings Limited

Delhi High Court · (2024) 01 DEL CK 4032

Code of Civil Procedure, 1908-Order XXXVII, Section 151, VII Rule 11, VII Rule 10, VII Rule 10A, 24, 24(1), 24(2), 24(5), 26, 35, 35-A, XV-A, V Rule 1(1), VI Rule 15-A(4), VI Rule 15-A(5)Commercial Courts Act, 2015-Section 2(1)(c)(i), 3, 3A, 4, 5, 6, 7, 11, 12-A, 15, 15(1), 15(2), 15(5), 16, 18Commercial Courts (Amending) Act, 2018-Section 19
Read judgment
High Courts09 Jan 2024Dismissed

Smt. Hem Madan Vs Mr. Pawan Chowdhri & Anr.

Delhi High Court · (2024) 01 DEL CK 4080

Code of Civil Procedure, 1906-Order VII Rule 11, Section 151Hindu Succession Act, 1956Court Fees Act, 1870-Section 7(iv)(c), 7(v), 7(iv)(b), 7(4), Article 17(vi) of Schedule II
Read judgment
High Courts09 Jan 2024Dismissed

Ms. Payal Sethi Vs Sh. Rohit Sethi

Delhi High Court · (2024) 01 DEL CK 4075

Family Court Act, 1984-Section 19Hindu Marriage Act, 1955-Section 28, 13(1)(ia), 11IPC-Section 379, 498A, 406, 323, 495, 506, 120B, 34
Read judgment
High Courts09 Jan 2024

M/S ANSA Vs Zahid Shawl

Delhi High Court · (2024) 01 DEL CK 4151

The Code of Civil Procedure, 1908-Order VII Rule 11(d), VII Rule 11, XXXIX Rules 1 and 2, Section 151The Commercial Courts Act, 2015-Section 12A, 12A(1), 12(1)
Read judgment
High Courts09 Jan 2024Disposed Of

Arif Khan Vs The State & Anr.

Delhi High Court · (2024) 01 DEL CK 4260

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 363, 366, 376
Read judgment