High Courts05 Mar 2024Dismissed
Jharna Vs Delhi High Court Through Registrar General
Delhi High Court · (2024) 03 DEL CK 0020
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 91, 173, 227, 313
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 76 of 92
High Courts04 Mar 2024Disposed Of
Energy Efficiency Services Ltd. Vs M/S ITECH Mass Private Limited
Delhi High Court · (2024) 03 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 7, 7(4), 7(4)(b), 7(4)(c), 7(5), 11(6), 12
High Courts04 Mar 2024Disposed Of
Godavari Projects (J.V) Vs Union Of India
Delhi High Court · (2024) 03 DEL CK 0028
Limitation Act, 1963 — Article 55Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12Indian Contract Act, 1872 — Section 28, 29
High Courts04 Mar 2024Disposed Of
CCS Computers Private Limited Vs New Delhi Municipal Council & Anr
Delhi High Court · (2024) 03 DEL CK 0027
Constitution of India, 1950 — Article 226General Financial Rules, 2017 — Rule 151, 151(iii), 175
High Courts04 Mar 2024Dismissed
Tata Motor Limited Vs Delhi Transport Corporation
Delhi High Court · (2024) 03 DEL CK 0026
Arbitration and Conciliation Act, 1996 — Section 9, 17, 34, 37(2)(B)Arbitration Act, 1940 — Section 41(b)
High Courts04 Mar 2024Dismissed
Chennai - Ennore Port Road Company Ltd. Vs M/S Coastal - SPL (JV)
Delhi High Court · (2024) 03 DEL CK 0025
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37(1)(c)
High Courts04 Mar 2024Disposed Of
Hari Singh Vs State Of N C T Of Delhi Ors
Delhi High Court · (2024) 03 DEL CK 0024
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts04 Mar 2024Disposed Of
Parul Gaur Vs Union Of India & Ors
Delhi High Court · (2024) 03 DEL CK 0023
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482
High Courts01 Mar 2024Disposed Of
Reshma Vs Commissioner Of Police
Delhi High Court · (2024) 03 DEL CK 0019
Constitution of India, 1950 — Article 21, 25, 29, 226Code of Criminal Procedure, 1973 — Section 41, 46(4), 47, 47(2), 51, 51(2), 60A, 482
High Courts01 Mar 2024Dismissed
Thomas And Company Private Limited Vs Thapar Builders Pvt Ltd
Delhi High Court · (2024) 03 DEL CK 0018
Limitation Act, 1963 — Article 137Arbitration and Conciliation Act, 1996 — Section 34Insolvency and Bankruptcy Code, 2016 — Section 8, 9
High Courts01 Mar 2024Disposed Of
Suraj Kumar Vs State Govt, Of Nct Delhi & Ors
Delhi High Court · (2024) 03 DEL CK 0017
Indian Penal Code, 1860 — Section 201, 302, 506
High Courts01 Mar 2024Disposed Of
Sachin Kumar Tiwari Vs State ( Nct Of Delhi)
Delhi High Court · (2024) 03 DEL CK 0016
High Courts01 Mar 2024Disposed Of
Ramesh Chand Sharma Through Lr Vs Balbir Singh Mathur & Ors
Delhi High Court · (2024) 03 DEL CK 0015
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 2(11), 151, Order 22 Rule 1, Order 23 Rule 3, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 4(5), Order 22 Rule 9, Order 22 Rule 10ALimitation Act, 1963 — Section 5
High Courts01 Mar 2024Disposed Of
Shri Ram Gen. Ins. Co. Ltd. Vs Mukesh Devi & Ors
Delhi High Court · (2024) 03 DEL CK 0014
Motor Vehicles Act, 1988 — Section 173
High Courts01 Mar 2024Dismissed
National Insurance Co. Ltd Vs Hema Devi & Ors
Delhi High Court · (2024) 03 DEL CK 0013
Motor Vehicles Act, 1988 — Section 173Indian Penal Code, 1860 — Section 279, 304A, 337Code of Criminal Procedure, 1973 — Section 160
High Courts01 Mar 2024Disposed Of
Parveen Vs State Nct Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 0012
High Courts01 Mar 2024Disposed Of
Delhi Development Authority Vs Surinder Singh
Delhi High Court · (2024) 03 DEL CK 0011
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2024Dismissed
Sushil Yadav Vs State (Govt. Of Nct), Delhi
Delhi High Court · (2024) 03 DEL CK 0010
Indian Penal Code, 1860 — Section 366Code of Criminal Procedure, 1973 — Section 154, 313, 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 3, 5(m), 6
High Courts01 Mar 2024Dismissed
Pr. Commissioner Of Income Tax -2, Delhi Vs M/S Clix Finance India Pvt. Ltd.
Delhi High Court · (2024) 03 DEL CK 0009
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 263, 263(1)
High Courts01 Mar 2024Dismissed
Pr. Commissioner Of Income Tax (Central) -1 Vs M/S Forum Sales Pvt. Ltd
Delhi High Court · (2024) 03 DEL CK 0008
Income Tax Act, 1961 — Section 2(22)(e), 29, 30, 43A, 69, 132, 133A, 142(1), 143(2), 143(3), 144, 145, 145(3), 153A, 260A