High Courts04 Jan 2024
Union Of India Vs Poonam & Ors.
Delhi High Court · (2024) 01 DEL CK 3866
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c)Code of Criminal Procedure-Section 174
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Delhi High Court judgments, 2024
11,286 judgments · page 561 of 565
High Courts04 Jan 2024Allowed
Anita Devi & Ors. Vs Union Of India
Delhi High Court · (2024) 01 DEL CK 3830
Railways Claims Tribunal Act, 1987-Section 23, 16, 2(n)Railways Act, 1989-Section 123(c), 124A, 2(29), 123(c)(2)
High Courts04 Jan 2024Dismissed
M/S Gujral Tours & Travels Pvt Ltd Vs Employees State Insurance Corporation
Delhi High Court · (2024) 01 DEL CK 3829
Employees' State Insurance Act, 1948-Section 82(2), 45-A, 45-C to 45-I, 75-76, 2(12)Companies ActESI (General) Regulations, 1950-Regulation 102A
High Courts04 Jan 2024Allowed
Bhura Vs Union Of India
Delhi High Court · (2024) 01 DEL CK 3828
The Railway Claims Tribunal Act, 1987-Section 23, 16, 18(3), 2(29), 2(n)Railways Act, 1989-Section 125, 123(c)(2), 123(C)Cr.P.C.-Section 174
High Courts04 Jan 2024Disposed Of
Sharda Metal Works Through Its Proprietor Mr.Dilip Kumar Vs The Commissioner Central Goods and Services Tax & Anr.
Delhi High Court · (2024) 01 DEL CK 3838
Central Goods and Services Tax Act, 2017-Section 29(2)
High Courts04 Jan 2024Disposed Of
Sight Sound Electronics (I) Pvt Ltd Vs Commissioner, Trade & Taxes & Ors.
Delhi High Court · (2024) 01 DEL CK 3834
High Courts04 Jan 2024Disposed Of
Manish Chadha Vs State Govt Of NCT & Ors.
Delhi High Court · (2024) 01 DEL CK 3876
Indian Penal Code, 1860-Sections 308, 34, 302, 452, 460, 201, 323Code of Criminal Procedure, 1973-Section 164
High Courts04 Jan 2024Dismissed
State Vs Anish & Anr.
Delhi High Court · (2024) 01 DEL CK 3902
Code of Criminal Procedure, 1973-Section 378(1)(b), 164IPC-Section 354D, 506, 34
High Courts04 Jan 2024Disposed Of
Vinay Kumar & Ors. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2024) 01 DEL CK 3901
Cr.P.C-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13-B(2)
High Courts04 Jan 2024Dismissed
Union Of India Vs Rambir Singh
Delhi High Court · (2024) 01 DEL CK 3951
Code of Civil Procedure (CPC), 1908-Section 100, Order XLI Rule 27Central Civil Services (Temporary Service) Rules, 1965-Rule 5, 5(1)CRPF Rules, 1955-Rule 16, 163
High Courts04 Jan 2024Disposed Of
Asian Private ITI Vs Directorate General Of Training
Delhi High Court · (2024) 01 DEL CK 3944
High Courts04 Jan 2024Dismissed
NTPC Ltd. Vs K N International Limited
Delhi High Court · (2024) 01 DEL CK 4027
Arbitration and Conciliation Act, 1996-Section 13(5), 16(6), 34, 34(2), 34(2)(b)(ii), 37, 75, 81
High Courts04 Jan 2024
Karan S Thukral Vs The District & Sessions Judge & Ors
Delhi High Court · (2024) 01 DEL CK 4038
Commercial Courts Act, 2015Negotiable Instruments Act, 1881-Section 138e-filing Rules of the High Court of Delhi, 2021
High Courts04 Jan 2024Dismissed
Manohar Singh Vs Pradeep Mehta & Anr.
Delhi High Court · (2024) 01 DEL CK 4068
Code of Criminal Procedure, 1973-Section 200, 397(3), 482Right to Information Act, 2005Indian Penal Code, 1860-Sections 191, 192, 193, 218
High Courts04 Jan 2024Dismissed
Smt. Bimla Devi Vs Smt. Sudesh Rani & Ors.
Delhi High Court · (2024) 01 DEL CK 4092
Code of Criminal Procedure, 1973-Section 340, 195Indian Penal Code-Sections 193, 196, 199, 200Contempt of Courts Act, 1971-Section 2(c)
High Courts04 Jan 2024Dismissed
Five Star Construction Pvt. Ltd. Vs Orchid Infrastructure Developers Pvt. Ltd.
Delhi High Court · (2024) 01 DEL CK 4089
Arbitration and Conciliation Act, 1996-Section 37, 34, 11, Sub-Section 2A of Section 34Commercial Court Act-Section 13
High Courts04 Jan 2024Disposed Of
Mukti Dutta Vs Vijay Bhushan & Ors.
Delhi High Court · (2024) 01 DEL CK 4086
CPC-Order XXII Rule 1, XXIII Rule 1, XXIII Rule 1-A, I Rule 10, XXIII Rule 2A, XXXII Rules 1 to 14, XXIII Rule 1(5), II Rule 2, Section 11
High Courts04 Jan 2024
Om Prakash Arora Vs The State (NCT of Delhi) & Ors.
Delhi High Court · (2024) 01 DEL CK 4085
Indian Succession Act, 1925-Section 276, 63(c)Indian Evidence Act-Section 68
High Courts04 Jan 2024Disposed Of
Seema Gautam Vs Shiv Shanker & Anr.
Delhi High Court · (2024) 01 DEL CK 4084
Arbitration and Conciliation Act, 1996-Section 14(2), 14, 12(1), 12(5), 15 Clause (3), IV ScheduleArbitration Act 1940
High Courts04 Jan 2024Partly Allowed
Sudhir Bala Sarine Vs Bhachha Thakur
Delhi High Court · (2024) 01 DEL CK 4079
Code of Civil Procedure, 1908-Order X