High Courts07 Oct 2024Allowed
Munija & Ors Vs Union Of India
Delhi High Court · (2024) 10 DEL CK 0042
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 2(29), 123(c), 124AMotor Vehicles Act, 1988 — Section 163A
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Delhi High Court judgments
1,31,711 judgments · page 1,040 of 6,586
High Courts07 Oct 2024Disposed Of
M/s Nimbit Buildcon Pvt Ltd Vs Malini Sehgal
Delhi High Court · (2024) 10 DEL CK 0041
Contempt of Courts Act, 1971 — Section 2(b), 10, 11, 12, 20, 23Limitation Act, 1963 — Section 14
High Courts07 Oct 2024Dismissed
Mohinder Singh Randhawa (Giani) Vs S. Padmanabhan
Delhi High Court · (2024) 10 DEL CK 0040
Contempt of Courts Act, 1971 — Section 11, 12
High Courts07 Oct 2024Dismissed
M/s A.B. Creations & Anr Vs M/s Bhan Textiles Pvt. Ltd
Delhi High Court · (2024) 10 DEL CK 0039
Code of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 37Companies Act, 2013 — Section 248, 248(1), 248(2), 248(3), 248(4), 248(5), 248(6), 248(7), 248(8), 250Companies Act, 1956 — Section 433(e), 560(6)
High Courts07 Oct 2024Allowed
St. Stephan College Vs Vikash Gupta And Ors
Delhi High Court · (2024) 10 DEL CK 0038
Contempt of Courts Act, 1971 — Section 12
High Courts07 Oct 2024Disposed Of
Parima Vinocha Vs Sona Sharma
Delhi High Court · (2024) 10 DEL CK 0037
High Courts07 Oct 2024Allowed
Pushpender @ Pushi Vs State Of Delhi And Anr
Delhi High Court · (2024) 10 DEL CK 0036
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 302
High Courts07 Oct 2024Allowed
Sumit Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0035
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 120B, 201, 302
High Courts07 Oct 2024Allowed
Aman Vs State Of Delhi And Anr
Delhi High Court · (2024) 10 DEL CK 0034
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 109, 323, 342, 363, 365, 366A, 376, 506
High Courts07 Oct 2024Allowed
Monu @ Vinesh Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0033
Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27
High Courts07 Oct 2024Allowed
Bhupender @ Rohit Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2024) 10 DEL CK 0032
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 201, 302, 364, 365
High Courts07 Oct 2024Disposed Of
M/s Saipem Triune Engineering Pvt. Ltd Vs Indian Oil Petronas Pvt Ltd
Delhi High Court · (2024) 10 DEL CK 0031
Constitution of India, 1950 — Article 142Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Limitation Act, 1963 — Section 137
High Courts07 Oct 2024Allowed
State (Nct Of Delhi) Vs Naresh Kumar
Delhi High Court · (2024) 10 DEL CK 0030
Indian Penal Code, 1860 — Section 279, 304A
High Courts07 Oct 2024Disposed Of
Sh Rajesh Kumar Gupta Vs Sh Rajender & Ors
Delhi High Court · (2024) 10 DEL CK 0029
Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(5), 11(6A), 12(2)
High Courts07 Oct 2024Dismissed
Kartar Singh Kochhar Vs ICICI Bank Ltd
Delhi High Court · (2024) 10 DEL CK 0011
Transfer of Property Act, 1882 — Section 105, 106
High Courts04 Oct 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · 2024 INSC 465
Constitution of India-Article 21, 21A, 14, 15(3)New Drugs and Clinical Trial Rules, 2019-Rule 86, 101Rights of Persons with Disabilities Act, 2016-Section 86, 2(zc), 31, 17(g)
High Courts04 Oct 2024Allowed
Gurvinder Singh & Anr. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · 2005 INSC 343
Constitution of India-Article 12, 21, 226Assisted Reproductive Technology (Regulation) Act, 2021-Section 2(1)(g), 2(1)(h), 2(1)(j), 2(1)(u), 2(g), 3, 6, 7, 21, 21(1)(g), 21(g), 22, 22(1), 22(2), 22(3), 22(4), 24, 24(f), 27, 27(2), 29, 31, 42(2)(r)Surrogacy (Regulation) Act, 2021-Section 2(1)(h), 2(1)(r), 2(1)(zd), 2(s), 2(zg), 4(ii), 4(ii)(c), 4(b), 26
High Courts04 Oct 2024
Deepika Prashar & Anr. Vs Suman Singh Virk & Anr.
Delhi High Court · (2024) 10 DEL CK 2276
Code of Criminal Procedure, 1973-Section 340Code of Civil Procedure, 1908-Order VI Rule 17Registration Act-Section 17(2)
High Courts04 Oct 2024Allowed
BSES Rajdhani Power Ltd. Vs D.P. Sharma
Delhi High Court · (2024) 10 DEL CK 2260
Industrial Disputes Act, 1947-Section 33C(2), 2(s)Constitution of India-Article 226Air Force Act, 1950
High Courts04 Oct 2024Dismissed
Vijender Singh Vs State & Ors.
Delhi High Court · (2024) 10 DEL CK 2256
Code of Civil Procedure, 1908-Section 114Indian Succession Act, 1925-Section 63Indian Evidence Act, 1872-Section 68