High Courts25 Oct 2024Dismissed
Smt Rashida Bano Vs Mst Yasmeen Begum
Delhi High Court · (2024) 10 DEL CK 1892
Indian Evidence Act, 1872-Section 116Delhi Rent Control Act, 1958-Section 14(1)(e), 25-BRegistration Act-Section 40
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 96 of 565
High Courts25 Oct 2024Disposed Of
Raj Kumar Raghav Vs The District And Sessions Judge, Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1905
High Courts25 Oct 2024Disposed Of
Santosh Kumar Dewan Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1909
High Courts25 Oct 2024Dismissed
M/s Ravindra Nath Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1956
Constitution of India-Article 226, 298, 14, 12Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013-Section 41
High Courts25 Oct 2024Dismissed
Rakesh Kumar Sharma Vs Delhi Development Authority
Delhi High Court · (2024) 10 DEL CK 2268
Letters Patent Act, 1866-Clause 10
High Courts25 Oct 2024Dismissed
Nitin Jaiswal & Anr. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · 2024 INSC 139
Code of Criminal Procedure, 1973-Section 438, 41A, 439(2)Code of Civil Procedure, 1908-Order XIIIABNSS-Section 483(3)
High Courts25 Oct 2024Dismissed
Satpal Kalra & Anr. Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 2001
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 200, 156(3), 41-1(A), 154, 156, 190, 204, Chapter 14, 202, 173, 210, 203, Chapter XVIndian Penal Code, 1860-Sections 420, 406, 506, 120B, 415, 499, 500
High Courts25 Oct 2024Allowed
Iqbal Singh & Ors. Vs Dr A K Gupta
Delhi High Court · (2024) 10 DEL CK 2103
Delhi Rent Control Act, 1958-Section 6, 6A, 7, 8, 9, 13, 14(1)(a), 14(2), 15, 15(1), 26, 27, 38, 43, 50Transfer of Property Act, 1882-Section 106Delhi and Ajmer Rent Control Act, 1952
High Courts25 Oct 2024Disposed Of
Dexter Capital Advisors Pvt Ltd Vs Serosoft Solutions Pvt Ltd
Delhi High Court · (2024) 10 DEL CK 2106
Constitution of India-Article 226, 227Arbitration and Conciliation Act, 1996-Section 5, 16
High Courts25 Oct 2024Disposed Of
Anil Kumar Jain & Anr. Vs Naresh Jain
Delhi High Court · (2024) 10 DEL CK 2113
CPC-Order XVIII Rule 1
High Courts25 Oct 2024
Babli Pandey Vs Mukut Lal Sharma & Ors.
Delhi High Court · (2024) 10 DEL CK 2115
CPC-Section 151
High Courts25 Oct 2024
Ram Prabhakar Vs Philips Paints Pvt. Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 2116
Constitution of India-Article 227CPC-Section 151
High Courts25 Oct 2024Disposed Of
Manish Gupta Vs National Insurance Company Limited
Delhi High Court · (2024) 10 DEL CK 2118
Constitution of India-Article 227
High Courts25 Oct 2024Dismissed
Lakshmi Bansal Vs Suprabhat Electric Co. Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 2119
CPC-Section 151Commercial Courts Act, 2015
High Courts25 Oct 2024Disposed Of
Deepa Gupta Vs Gurpreet Singh & Anr.
Delhi High Court · (2024) 10 DEL CK 2120
Delhi Rent Control Act, 1958-Section 45(3), 45Constitution of India-Article 227
High Courts25 Oct 2024Disposed Of
Employees Provident Fund Organization & Anr. Vs Mr. M. Arumugham
Delhi High Court · (2024) 10 DEL CK 2121
Constitution of India-Article 227
High Courts25 Oct 2024Disposed Of
Amaterasu Foods Pvt Ltd Through Its Director Vs Brajesh Kumar Prop Of M/S Kumar Interiors
Delhi High Court · (2024) 10 DEL CK 2122
High Courts25 Oct 2024Disposed Of
Uday Kaushish Vs Delhi Development Authority & Ors.
Delhi High Court · (2024) 10 DEL CK 2147
Constitution of India-Article 226Indian Penal Code, 1860-Sections 420, 406, 34Delhi Development Act, 1957-Section 6, 22, 60, 60(2)(c), 60(d), 60(e), 60(f)
High Courts25 Oct 2024Disposed Of
Ratul Puri Vs Bank Of Baroda
Delhi High Court · (2024) 10 DEL CK 2151
Constitution of India-Articles 226, 227, 19(1)(g)Insolvency and Bankruptcy Code, 2016-Section 7, 29-A
High Courts25 Oct 2024Disposed Of
Sandeep Kumar Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1697
Constitution of India-Article 226