High Courts30 Sept 2024Allowed
BKP Enterprise & Anr. Vs Spicejet Limited
Delhi High Court · (2024) 09 DEL CK 1535
Companies Act, 1956Specific Relief Act, 1963-Section 10Indian Contract Act, 1872-Sections 7, 8, 17, 18, 19, 70, 73
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,050 of 6,586
High Courts30 Sept 2024Disposed Of
Royal Sundaram General Insurance Co. Ltd Vs Zeenat Khan & Ors.
Delhi High Court · (2024) 09 DEL CK 1534
Motor Vehicles Act, 1988-Section 173, 166(1), 166, 163(a)Indian Penal Code-Section 279, 338, 304A
High Courts30 Sept 2024Allowed
Mrs. Vipula Chandhok & Ors. Vs Kulbir Singh Chandhok & Ors.
Delhi High Court · (2024) 09 DEL CK 1533
Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, XXIII Rule 3, 152Transfer of Property Act, 1882-Section 43
High Courts30 Sept 2024Dismissed
National Highway Authority Of India (NHAI) Vs Roadways Solution India Private Ltd.
Delhi High Court · (2024) 09 DEL CK 1532
Arbitration & Conciliation Act, 1996-Section 34, 48Contract Act-Section 74Interest Act
High Courts30 Sept 2024Dismissed
Dr. Shantanu Mandal Vs Union Of India & Anr.
Delhi High Court · (2024) 09 DEL CK 2192
High Courts30 Sept 2024Disposed Of
Khyali Ram & Ors. Vs Indira Gandhi Hospital & Ors.
Delhi High Court · (2024) 09 DEL CK 1375
High Courts30 Sept 2024Disposed Of
Rashida Khatoon Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1416
IPC-Section 307, 323, 506, 509, 34, 302, 354CrPC-Section 164
High Courts30 Sept 2024Disposed Of
Ajay Tyagi Vs Anheuser Busch Inbev India Ltd.
Delhi High Court · (2024) 09 DEL CK 1421
Negotiable Instruments Act, 1881-Section 138, 148CrPC-Section 389
High Courts30 Sept 2024Disposed Of
Ajay Tyagi Vs Anheuser Busch Inbev India Ltd.
Delhi High Court · (2024) 09 DEL CK 1422
Negotiable Instruments Act, 1881-Section 138, 148CrPC-Section 389
High Courts30 Sept 2024Disposed Of
Ajay Tyagi Vs Anheuser Busch Inbev India Ltd.
Delhi High Court · (2024) 09 DEL CK 1435
Negotiable Instruments Act, 1881-Section 138, 148CrPC-Section 389
High Courts30 Sept 2024Dismissed
State Govt Of NCT Of Delhi Vs Krishan Kumar
Delhi High Court · (2024) 09 DEL CK 1434
IPC-Sections 376, 354, 354(B), 506, 509, 323, 34, 452
High Courts30 Sept 2024Dismissed
Tiddim Road Athletic Union TRAU Football Club Vs Union Of India And Anr.
Delhi High Court · (2024) 09 DEL CK 1428
Constitution of India-Article 14
High Courts30 Sept 2024Dismissed
Pr. Commissioner Of Income Tax -7, Delhi Vs Sony India Pvt. Ltd.
Delhi High Court · (2024) 09 DEL CK 1463
Income Tax Act, 1961-Section 260A, 143(3), 144C(13), 143(3A), 143(3B), 115JB, 92C, 33AC, 37
High Courts30 Sept 2024Dismissed
Raghav Garg Vs Income Tax Officer Ward 35 (1) Delhi
Delhi High Court · (2024) 09 DEL CK 1462
Income Tax Act, 1961-Section 148A(d), 148A(b), 148A(a), 148, 149(1)(a), 147, 147(a)
High Courts30 Sept 2024Dismissed
Vimla Vs Sanjay Sindhani
Delhi High Court · (2024) 09 DEL CK 0081
Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10
High Courts30 Sept 2024Disposed Of
Siyaram Bros. (Rajasthan) Pvt Ltd Vs Kirloskar Oil Engines Ltd
Delhi High Court · (2024) 09 DEL CK 0080
High Courts30 Sept 2024Disposed Of
Kohilika @ Kuhi Vs Anubhav Saxena
Delhi High Court · (2024) 09 DEL CK 0079
High Courts30 Sept 2024Disposed Of
Aditya Madan Vs State & Ors
Delhi High Court · (2024) 09 DEL CK 0078
Code of Civil Procedure, 1908 — Order 6 Rule 17Rights of Persons with Disabilities Act, 2016 read with Mental Healthcare Act, 2017 — Section 14
High Courts30 Sept 2024Disposed Of
Sushma Jindal Vs United India Insurance Company Limited
Delhi High Court · (2024) 09 DEL CK 0077
Constitution of India, 1950 — Article 227
High Courts30 Sept 2024Dismissed
Dr. Shantanu Mandal Vs Union Of India And Anr
Delhi High Court · (2024) 09 DEL CK 0076