High Courts04 Jan 2024Disposed Of
Sight Sound Electronics (I) Pvt Ltd Vs Commissioner, Trade & Taxes & Ors
Delhi High Court · (2024) 01 DEL CK 0004
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 92 of 92
High Courts03 Jan 2024
Ram Charan Aggarwal (Deceased) Through Legal Heir Vs Prem Lata & Anr.
Delhi High Court · (2024) 01 DEL CK 0053
High Courts03 Jan 2024Dismissed
Anil Wadhwa & Anr. Vs M.M.L. Kapur
Delhi High Court · (2024) 01 DEL CK 0052
Delhi Rent Control Act, 1958 — Section 14(1)(e), 19, 25B, 25B(1), 25B(5), 25B(8)Code of Civil Procedure, 1908 — Section 115
High Courts03 Jan 2024Disposed Of
Rahul Anil Ahuja Vs Gurcharan Dha Wan & Ors.
Delhi High Court · (2024) 01 DEL CK 0051
Constitution of India, 1950 — Article 226Recovery of Debts Due to the Banks and Financial Institutions Act, 1993 — Section 19
High Courts03 Jan 2024Allowed
Jasbir Singh Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0050
Constitution of India, 1950 — Article 21
High Courts03 Jan 2024Disposed Of
Anil Nirwan Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0027
Code of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 376, 420
High Courts03 Jan 2024Disposed Of
Ramesh & Anr. Vs State Of Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0025
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 201, 304IICode of Criminal Procedure, 1973 — Section 382
High Courts03 Jan 2024Disposed Of
Anil Kumar Sharma Vs State (Nct Of Delhi)
Delhi High Court · (2024) 01 DEL CK 0024
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 406, 420Insolvency and Bankruptcy Code, 2016 — Section 7
High Courts03 Jan 2024MAT.APP.(F.C.) 365/2023; Damini Manchanda v. Avinash Bhambhani on July 08
Sumit Sapra Vs Akansha Ahuja Sapra
Delhi High Court · (2024) 01 DEL CK 0016
2022; Dinesh Singh Thakur v. Sonal Thakur
High Courts03 Jan 2024Disposed Of
MS Simplex Infrastructures Ltd Vs National Highways Authority Of India & Anr.
Delhi High Court · (2024) 01 DEL CK 0015
Arbitration and Conciliation Act, 1996 — Section 9, 11(6), 12
High Courts03 Jan 2024Dismissed
Suresh Kumar Dubey Vs Union Of India & Ors
Delhi High Court · (2024) 01 DEL CK 0014
High Courts03 Jan 2024Disposed Of
Court In Its Own Motion Vs S Gurumurthy
Delhi High Court · (2024) 01 DEL CK 0013
Constitution of India, 1950 — Article 19
High Courts03 Jan 2024
Kotak Mahindra Bank Limited Vs Shankhajit Parmanik And Ors
Delhi High Court · (2024) 01 DEL CK 0010
Security Interest (Enforcement) Rules, 2002 — Rule 8, 9
High Courts02 Jan 2024Dismissed
Mohd Irfan Vs Shaina Aftab & Ors
Delhi High Court · (2024) 01 DEL CK 0183
Delhi Rent Control Act, 1958 — Section 14(1)(e), 25B(8)Evidence Act, 1872 — Section 116
High Courts02 Jan 2024Dismissed
Blue Bird Liesure And Holidays Ltd. & Ors Vs Spring Holiday Ltd. & Anr.
Delhi High Court · (2024) 01 DEL CK 0182
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156, 156(3), 482Indian Penal Code, 1860 — Section 120B, 405, 406, 420
High Courts02 Jan 2024Dismissed
Sonu Surender Vs State Nct Of Delhi
Delhi High Court · (2024) 01 DEL CK 0181
Code of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 376(2), 376(2)(i), 376(2)(n), 506IIProtection of Children from Sexual Offences Act, 2012 — Section 6, 42
High Courts02 Jan 2024Allowed
Neeta Gupta Vs Suman Anand
Delhi High Court · (2024) 01 DEL CK 0180
Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141