High Courts27 Mar 2024Disposed Of
Shankar Kumar Vs Ancy Alphonson & Anr
Delhi High Court · (2024) 03 DEL CK 0193
Code of Criminal Procedure, 1973 — Section 125
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 67 of 92
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0176
Code of Criminal Procedure, 1973 — Section 320(8), 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 147
High Courts27 Mar 2024Allowed
Raj Kumar Nair Vs UCO Bank
Delhi High Court · (2024) 03 DEL CK 0170
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 9 Rule 7Commercial Courts Act, 2015 — Section 12A
High Courts22 Mar 2024Dismissed
Pidilite Industries Ltd. Vs Sanjay Jain & Anr
Delhi High Court · (2024) 03 DEL CK 0236
Trade Marks Act, 1999 — Section 2(c), 15(1), 16, 17, 17(2), 28, 28(1), 29, 29(9), 30, 31, 47, 57
High Courts22 Mar 2024Disposed Of
A.O. Smith Corporation And Anr Vs Star Smith Export Pvt. Ltd. And Anr.
Delhi High Court · (2024) 03 DEL CK 0235
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Trade Marks Act, 1999 — Section 15, 17, 17(1), 29, 29(1), 29(2)
High Courts22 Mar 2024Disposed Of
Pawan Gupta & Anr Vs Kamal Gupta & Ors
Delhi High Court · (2024) 03 DEL CK 0234
Arbitration and Conciliation Act, 1996 — Section 7, 8, 9, 11, 11(6), 11(6A), 12, 16, 16(1), 16(1)(a), 16(1)(b), 17, 35Indian Contract Act, 1872 — Section 23Companies Act, 2013 — Section 230, 430
High Courts22 Mar 2024Disposed Of
M/S Techno Compact Builders Through Mr. Zulfiquar Ali, Sole Proprietor Vs Railtel Corporation Of India Limited
Delhi High Court · (2024) 03 DEL CK 0233
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12
High Courts22 Mar 2024Disposed Of
Madhav Chaudhary Vs University Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0232
High Courts22 Mar 2024
Neeta Bhardwaj & Ors Vs Kamlesh Sharma
Delhi High Court · (2024) 03 DEL CK 0231
High Courts22 Mar 2024
Upakarma Ayurveda Private Limited Vs Rasayanum Enterprises
Delhi High Court · (2024) 03 DEL CK 0230
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Trade Marks Act, 1999 — Section 2(m), 2(q), 2(zb), 28, 29(2)(b)Copyright Act, 1957 — Section 2(c), 51
High Courts22 Mar 2024Disposed Of
Sushil @ Sashi Bala Vs Sharla Devi And Ors
Delhi High Court · (2024) 03 DEL CK 0215
High Courts22 Mar 2024Dismissed
Sarabjit Singh Ahluwalia Vs State Of Nct Of Delhi
Delhi High Court · (2024) 03 DEL CK 0214
Code of Criminal Procedure, 1973 — Section 227, 228, 239, 482Indian Penal Code, 1860 — Section 34, 420Prevention of Corruption Act, 1988 — Section 7
High Courts22 Mar 2024Dismissed
Sanjay Mittal & Ors (Ph) Vs Urban Improvement Co Pvt Ltd & Ors
Delhi High Court · (2024) 03 DEL CK 0206
High Courts22 Mar 2024Dismissed
Greenfield Residents Welfare Society (GRSW) Vs Sunny Khandelwal Advocate & Anr.
Delhi High Court · (2024) 03 DEL CK 0205
Code of Civil Procedure, 1908 — Order 1 Rule 10Companies Act, 1956 — Section 425Contempt of Courts Act, 1971 — Section 11, 12
High Courts22 Mar 2024Dismissed
Amit Bahl Vs M/S Sidh Polywraps
Delhi High Court · (2024) 03 DEL CK 0204
Code of Criminal Procedure, 1973 — Section 281, 313, 378(4)Negotiable Instruments Act, 1881 — Section 138, 139Evidence Act, 1872 — Section 65B, 65B(2), 65B(4)
High Courts22 Mar 2024Dismissed
Vishal Banga Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 0203
Delhi High Court Act, 1966 — Section 10Indian Succession Act, 1925 — Section 276
High Courts22 Mar 2024Dismissed
Akshay Chauhan Vs State
Delhi High Court · (2024) 03 DEL CK 0202
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 307, 506Arms Act, 1959 — Section 25, 27
High Courts22 Mar 2024Dismissed
Sunil Goel Vs M/S Rational Enterprises & Others
Delhi High Court · (2024) 03 DEL CK 0201
Code of Civil Procedure, 1908 — Section 151, Order 12 Rule 6, Order 1 Rule 10Indian Partnership Act, 1932 — Section 32, 43
High Courts22 Mar 2024Dismissed
Pushpender Sachdeva (Prop) M/S Noble Electronics Vs Mahanagar Telephone Nigam Ltd.Through Its Chairman-Cum-Managing Director
Delhi High Court · (2024) 03 DEL CK 0200
Arbitration and Conciliation Act, 1996 — Section 34, 37(1)(c)
High Courts22 Mar 2024Dismissed
Sangeeta Beri Vs Chander Kant Beri
Delhi High Court · (2024) 03 DEL CK 0158
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 12 Rule 6Benami Transactions (Prohibition) Act, 1988 — Section 4