High Courts11 Sept 2024Disposed Of
Sikandar Kumar Verma Vs Union Of India And Ors
Delhi High Court · (2024) 09 DEL CK 0098
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 201, 302
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Delhi High Court judgments
1,31,711 judgments · page 1,080 of 6,586
High Courts11 Sept 2024Disposed Of
Raj Kumar Tiwari Vs M/s ICICI Lombard General Insurance Co. Ltd. And Anr
Delhi High Court · (2024) 09 DEL CK 0097
Constitution of India, 1950 — Article 226
High Courts11 Sept 2024Disposed Of
Bhooma Devi Vs Janki Devi
Delhi High Court · (2024) 09 DEL CK 0096
High Courts11 Sept 2024Disposed Of
National Health Authority Vs M/s Intermarc
Delhi High Court · (2024) 09 DEL CK 0095
Arbitration and Conciliation Act, 1996 — Section 34
High Courts11 Sept 2024Disposed Of
Ajay Jain & Anr Vs M/s Sood Resins And Polymers
Delhi High Court · (2024) 09 DEL CK 0094
Limited Liability Partnership Act, 2008 — Section 3, 27, 28
High Courts11 Sept 2024Disposed Of
Kanchan Singh Vs Bula Mukherjee & Ors
Delhi High Court · (2024) 09 DEL CK 0093
Constitution of India, 1950 — Article 226
High Courts11 Sept 2024Disposed Of
Sonia Vs State (Govt Of Nct Of Delhi) And Ors
Delhi High Court · (2024) 09 DEL CK 0092
High Courts11 Sept 2024Disposed Of
Court On Its Own Motion Vs Abhinav Kathuria
Delhi High Court · (2024) 09 DEL CK 0091
Contempt of Courts Act, 1971 — Section 15(2)
High Courts11 Sept 2024Allowed
Deepak Chaturvedi Vs Union Of India And Ors
Delhi High Court · (2024) 09 DEL CK 0089
Constitution of India, 1950 — Article 226
High Courts11 Sept 2024Disposed Of
Mohammad Haneef Mohammad Ishaque Vs State Of Nct Delhi Through Acp South East
Delhi High Court · (2024) 09 DEL CK 0088
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 120B, 153A, 153B, 174
High Courts11 Sept 2024Disposed Of
Arun Ramchandran Pillai Vs Directorate Od Enforcement
Delhi High Court · (2024) 09 DEL CK 0087
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 120B
High Courts11 Sept 2024Disposed Of
Sharmila Jain Vs Delhi Devlopment Authoruty
Delhi High Court · (2024) 09 DEL CK 0086
Constitution of India, 1950 — Article 226
High Courts11 Sept 2024Allowed
Satish Chand Jain Vs Assistant Commissioner Of Income Tax, Circle 52(1), Delhi & Anr
Delhi High Court · (2024) 09 DEL CK 0085
Income Tax Act, 1961 — Section 143(3), 144B, 147, 148, 148A, 148A(b), 148A(d)
High Courts11 Sept 2024Disposed Of
Spicejet Imited Vs Team France 01 S.A.S.
Delhi High Court · (2024) 09 DEL CK 0082
Civil Procedure Code, 1908 — Section 151, Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7Commercial Courts Act, 2015 — Section 12ACourt Fees Act, 1870 — Section 7(iii)
High Courts10 Sept 2024Dismissed
Delhi Development Authority Vs Vaibhav Malik & Ors.
Delhi High Court · (2024) 09 DEL CK 1566
Constitution of India-Article 226, 309Right to Information Act, 2005Central Secretariat Service Rules, 2009-Rule 12(2)(a), 12(2)(c)
High Courts10 Sept 2024Disposed Of
Kaira District Cooperative Milk Producers Union Ltd & Anr. Vs Bio Logic And Psychotropics India Private Ltd & Anr.
Delhi High Court · (2024) 09 DEL CK 1606
Bombay Cooperative Societies Act, 1925Gujarat Cooperative Societies Act, 1961
High Courts10 Sept 2024Dismissed
Dr Ankit Sharma & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1676
Constitution of India-Article 226Revenue Recovery Act
High Courts10 Sept 2024Disposed Of
Scindia Investments Pvt Ltd Vs Scindia Potteries And Services Pvt Ltd
Delhi High Court · (2024) 09 DEL CK 1716
Constitution of India-Article 227
High Courts10 Sept 2024Disposed Of
M/S Sri Shyam Incorporation & Anr. Vs M/S Bansal Shoe Factory
Delhi High Court · (2024) 09 DEL CK 1721
High Courts10 Sept 2024Disposed Of
Pranav Ansal Vs Kiran Sharma & Anr.
Delhi High Court · (2024) 09 DEL CK 1723