High Courts14 Mar 2024Dismissed
Currymia Foods Ltd Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0090
Companies Act, 1956 — Section 41(1), 391, 394
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 72 of 92
High Courts14 Mar 2024Dismissed
Delhi Development Authority And Anr Vs Surjit Singh And Anr.
Delhi High Court · (2024) 03 DEL CK 0089
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2024Disposed Of
Commissioner Of Police & Ors. Vs Meena Kumari
Delhi High Court · (2024) 03 DEL CK 0088
Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts14 Mar 2024Disposed Of
M/S Makker Construction Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2024) 03 DEL CK 0087
Arbitration and Conciliation Act, 1996 — Section 11, 12
High Courts14 Mar 2024Allowed
Bihar State Backward Classes Finance And Development Corporation Vs National Backward Classes Finance And Development Corporation & Anr
Delhi High Court · (2024) 03 DEL CK 0086
Arbitration and Conciliation Act, 1996 — Section 4, 7, 12(3), 12(5), 29A, 34Indian Contract Act, 1872 — Section 9
High Courts14 Mar 2024Allowed
Usha Rani (Deceased) Thr Lrs Vs Kanta & Ors
Delhi High Court · (2024) 03 DEL CK 0082
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 43 Rule 1(k), Order 22 Rule 3, Order 22 Rule 3(2)Limitation Act, 1963 — Section 5
High Courts14 Mar 2024Dismissed
Bloomberg Television Production Services India Private Limited & Ors. Vs Zee Entertainment Enterprises Limited
Delhi High Court · (2024) 03 DEL CK 0081
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4, Order 39 Rule 10
High Courts14 Mar 2024Dismissed
Gaurav Kumar Vs Nirmal Singh & Ors (National Insurnace Co)
Delhi High Court · (2024) 03 DEL CK 0080
Motor Vehicles Act, 1988 — Section 140, 166, 173, 177, 184Indian Penal Code, 1860 — Section 379, 338, 427
High Courts14 Mar 2024Dismissed
State Vs Rohit
Delhi High Court · (2024) 03 DEL CK 0079
Indian Penal Code, 1860 — Section 363, 366, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 4Code of Criminal Procedure, 1973 — Section 164, 313
High Courts14 Mar 2024Dismissed
Surinder Kumar Pawan Kumar Through Shri Surinder Kumar (Since Deceased) Through Lrs Vs Laxman Das Dhanwaria
Delhi High Court · (2024) 03 DEL CK 0078
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)
High Courts14 Mar 2024Dismissed
G & S International Vs Commissioner Of Customs
Delhi High Court · (2024) 03 DEL CK 0071
Customs & Central Excise Duty Drawback Rules, 1995 — Section 16, 16ACustoms Act, 1962 — Section 75(2), 113(d), 113(h), 113(k), 114, 121, 129, 129A, 129E, 129(2A), 130
High Courts13 Mar 2024Disposed Of
Amit Jain & Ors Vs State & Anr
Delhi High Court · (2024) 03 DEL CK 0110
Indian Penal Code, 1860 — Section 120B, 420Arbitration and Conciliation Act, 1996 — Section 34
High Courts13 Mar 2024Dismissed
M/S Sunshine Infraheights Pvt Ltd & Ors. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0109
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts13 Mar 2024Disposed Of
HDFC Ergo General Insurance Co Ltd. Vs Seema & Ors.
Delhi High Court · (2024) 03 DEL CK 0102
Motor Vehicle Act, 1988 — Section 2(2), 2(28), 2(31), 2(47), 66, 66(1), 66(2), 66(3), 66(3)(p), 140, 150, 150(2), 166, 173
High Courts13 Mar 2024Disposed Of
Tulsi Vs State Of Nct Of Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 0101
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 263Code of Criminal Procedure, 1973 — Section 164
High Courts13 Mar 2024Disposed Of
Millennium Automation Private Limited Vs HFCL Limited (Fonnally Himachal Futuristic Communications Ltd)
Delhi High Court · (2024) 03 DEL CK 0100
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12(1), 12(5), 21
High Courts13 Mar 2024Disposed Of
Share Samadhan Limited Vs Ravindra Katyal
Delhi High Court · (2024) 03 DEL CK 0099
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(1), 12(5)
High Courts13 Mar 2024Dismissed
Govt Of Nct Of Delhi And Ors Vs Ex Ct Naeem Khan
Delhi High Court · (2024) 03 DEL CK 0098
Constitution of India, 1950 — Article 226, 227, 311, 311(2)(b)
High Courts13 Mar 2024Dismissed
School Of Physical Education And Sports Development, OPJS University Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 03 DEL CK 0097
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(6), 16
High Courts13 Mar 2024Dismissed
Raj Rani Through Her Authorized Representative Sh Sanjay Sharma Vs Delhi Development Authority
Delhi High Court · (2024) 03 DEL CK 0096