High Courts28 Oct 2024Disposed Of
Anju Bala Arora Vs Tapan Mudgal & Ors.
Delhi High Court · (2024) 10 DEL CK 2123
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 94 of 565
High Courts28 Oct 2024Dismissed
Kanhiya Lal Prakesh Kumar Vs AJM Housing Pvt. Ltd
Delhi High Court · (2024) 10 DEL CK 2124
CPC-Order VII Rule 10Commercial Courts Act-Section 2(1)(c), 2(1)(c)(vii)
High Courts28 Oct 2024Disposed Of
Shahensa Enterprises & Anr. Vs Shree Sai Ram Traders
Delhi High Court · (2024) 10 DEL CK 2127
Negotiable Instruments Act, 1881-Section 138CPC-Order VI Rule 17, Section 151
High Courts28 Oct 2024Disposed Of
Balaji Unique Builders Pvt Ltd Vs Mukesh Meena & Ors.
Delhi High Court · (2024) 10 DEL CK 2128
CPC-Order XXXIX Rule 1 and 2, Section 151
High Courts28 Oct 2024Disposed Of
Experion Hospitality Pvt Ltd. Vs Income Tax Officer & Ors.
Delhi High Court · (2024) 10 DEL CK 2153
Constitution of India-Article 226/227Income Tax Act, 1961-Section 68, 139, 139(1), 142(1), 143(1), 143(2), 143(3), 147, 148, 151, 151(1)
High Courts28 Oct 2024Allowed
Alkem Laboratories Ltd Vs Scott Edil Pharmacia Ltd & Anr.
Delhi High Court · (2024) 10 DEL CK 1718
Code of Civil Procedure, 1908-Order VIII Rule 10Delhi High Court (Original Side) Rules 2018-Rule 3
High Courts28 Oct 2024Dismissed
Ashok Kumar Sharma Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1800
Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 142, 142(1)(b), 145
High Courts28 Oct 2024Allowed
Megha Jain Vs State Govt. Of NCT Of Delhi
Delhi High Court · (2024) 10 DEL CK 1631
Arms Act, 1959-Section 25, 25(1)(a), 25(1-B)(a)Arms Act, 1878-Section 19(1)(f)TADA Act-Section 5
High Courts28 Oct 2024Dismissed
Zync Global Pvt Ltd Vs Punjab National Bank
Delhi High Court · (2024) 10 DEL CK 1657
High Courts28 Oct 2024Dismissed
Kuldeep Singh Vs Rama Shankar
Delhi High Court · (2024) 10 DEL CK 2229
Code of Civil Procedure, 1908-Section 115, 151, 207, Order VII Rule 11Child Labor (Prohibition & Regulation) Act, 1986-Sections 3/14Juvenile Justice (Care and Protection of Children) Act, 2000-Section 23
High Courts28 Oct 2024Disposed Of
Bipin Lalsingh Pagar @ Pagar Bipin Lalsinh & Anr. Vs State (GNCT Of Delhi) & Ors.
Delhi High Court · (2024) 10 DEL CK 2244
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 148Companies Act, 2013
High Courts28 Oct 2024Disposed Of
M/s Bimal Dugar Vs M/s S.K. Interior
Delhi High Court · (2024) 10 DEL CK 2245
CPC-Section 115, 151, Order 7 Rule 11Contract Act
High Courts28 Oct 2024Dismissed
Hari Om Sharma Vs Sauman Kumar Chatterjee & Anr.
Delhi High Court · (2024) 10 DEL CK 2246
Arbitration and Conciliation Act, 1996-Section 11, 34, 37Partnership Act-Section 43, 69, 69(3)Limitation Act
High Courts28 Oct 2024Dismissed
Manmohan Singh Kohli Vs Amarjit Singh Kohli & Ors.
Delhi High Court · (2024) 10 DEL CK 2247
Benami Transaction Act, 1988Registration Act-Section 34(3), 35(2)Hindu Succession Act, 1956-Section 8
High Courts28 Oct 2024Dismissed
The Oriental Insurance Co Ltd Vs Geeta & Ors.
Delhi High Court · (2024) 10 DEL CK 2248
Motor Vehicle Act, 1988-Section 173IPC-Sections 279, 338, 304A
High Courts28 Oct 2024
Bipin Lalsingh Pagar @ Pagar Bipin Lalsinh Vs State (Gnct Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1612
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141
High Courts28 Oct 2024
Smt. Rani Devi & Anr. Vs Sh. Saudagar Kumar & Anr.
Delhi High Court · (2024) 10 DEL CK 1613
Motor Vehicles Act, 1988-Section 173, 163AIndian Penal Code, 1860-Section 279, 337, 304-ACode of Criminal Procedure, 1973-Section 164
High Courts28 Oct 2024Allowed
Nanhe Lal Vs Satender Giri & Ors.
Delhi High Court · (2024) 10 DEL CK 1614
Motor Vehicle Act, 1988-Section 173, 166CPC, 1908-Section 151IPC-Sections 279, 337
High Courts28 Oct 2024Dismissed
Hem Chandre Ram Vs Shadab Khan @ Mohd Shadab & Ors
Delhi High Court · (2024) 10 DEL CK 1606
Motor Vehicle Act, 1988-Section 173Indian Penal Code, 1860-Section 279, 337, 338, 304-A
High Courts28 Oct 2024Dismissed
Mr. Visuvanathan Rudrakumaran Vs The Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1592
Constitution of India-Article 226, 227, 136, 19, 19(1)(c), 19(2), 19(4)Unlawful Activities (Prevention) Act, 1967-Section 2(l), 2(m), 2(p), 3, 3(1), 3(3), 3(4), 4, 4(2), 4(3), 5, 5(1), 5(4), 5(5), 5(6), 9, 28, 35, Chapter II, Chapter V, Chapter VI, First Schedule, Fourth ScheduleBharatiya Nagrik Suraksha Sanhita-Section 528