High Courts27 Aug 2024Disposed Of
Sudip Kohli Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2058
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,110 of 6,586
High Courts27 Aug 2024Dismissed
M/s A And B Tour Travels Vs M/s Appeal Footwear Pvt.Ltd
Delhi High Court · (2024) 08 DEL CK 2123
BNSS-Section 442, 438, 528Negotiable Instruments Act, 1881-Section 138, 142, 139Cr.P.C.-Section 251, 313, 281
High Courts27 Aug 2024Allowed
Priya Ranjan Sinha @ Priyaranjan Vs State Of Nct Of Delhi
Delhi High Court · (2024) 08 DEL CK 2125
Code of Criminal Procedure, 1973-Section 482, 41A, 82, 82(2)Indian Penal Code (45 of 1860)-Section 302, 304, 364, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459, 460
High Courts27 Aug 2024Disposed Of
Deen Mohammad Alias Bhola Vs State NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2130
Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 29, 50, 52A, 37
High Courts27 Aug 2024Disposed Of
X Vs Y
Delhi High Court · (2024) 08 DEL CK 2193
Hindu Marriage Act, 1955-Section 13(1)(ia), 13(1)(ib), 13B
High Courts27 Aug 2024Disposed Of
Prachi Joshi Vs Shailender Adhikari
Delhi High Court · (2024) 08 DEL CK 2189
Protection of Women from Domestic Violence Act, 2005-Sections 18, 19, 20, 21, 22, 23 and 26; Section 19(1)(d), (2) and (8)Family Courts Act, 1984-Section 10Hindu Marriage Act, 1955-Section 13(1)(ia) and (ib)
High Courts27 Aug 2024Dismissed
Bhupender Singh Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2231
Constitution of India-Articles 226 & 227Recruitment Rules
High Courts27 Aug 2024Dismissed
Union Of India & Ors. Vs Shri Sukhvinder
Delhi High Court · (2024) 08 DEL CK 2257
High Courts27 Aug 2024Dismissed
Sandeep Kumar Bhatt Vs Insolvency And Bankruptcy Board Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2271
Insolvency & Bankruptcy Code, 2016-Section 2(1)(a), 9, 25(1), 25(2)(a), 25(2)(b), 208(2)(a), 208(2)(e), 218(6), 217-220, 220(1), 220(2)Insolvency & Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017-Regulation 8(1), 11, 12, 13CIRP Regulations-Regulation 40B
High Courts27 Aug 2024Dismissed
Arun Malik Vs State Govt Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 2272
IPC-Section 354, 376, 376(2)POCSO Act-Sections 3, 5, 6, 7, 8, 9, 29Cr.P.C-Section 161, 164, 437(1), 439(1)
High Courts27 Aug 2024Disposed Of
Riyaz Vs State (Govt. of NCT of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 2273
Indian Penal Code-Sections 363, 376, 375POCSO Act-Section 6, 29, 30Cr.P.C-Section 164
High Courts27 Aug 2024Disposed Of
Smt. Santosh Tyagi Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 2295
Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 3, S.2(b)Protection of Women Against Domestic Violence Act, 2005-Section 12, 17, 26, Sub-section (3) of Section 26, 28Constitution of India-Article 226
High Courts27 Aug 2024Allowed
Shaily Juneja Vs Assistant Commissioner Of Income Tax Circle 34-1 & Anr.
Delhi High Court · (2024) 08 DEL CK 1464
Income Tax Act, 1961-Section 147/148, 143(2), 153A, 153A(1)(a), 132, 132A, 139, 147, 148, 148(1), 144A, 246, 263, 143, 144, 144(1)(b), 144B, 153, 143(3), 292BB, 142(1), 142(A)Finance Act, 2008
High Courts27 Aug 2024Disposed Of
J P Constructions Vs Tahal Consulting Engineers India Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1449
Arbitration and Conciliation Act, 1996-Section 7, 8, 11, 11(6), 11(6-A), 12(2), 16, 16(3), 21Partnership Act, 1932-Section 19(2)(a), 69, 69(1), 69(2), 69(3)Arbitration and Conciliation (Amendment) Act, 2015
High Courts27 Aug 2024Disposed Of
Goyal MG Gases Private Limited Vs Edac Engineering Limited
Delhi High Court · (2024) 08 DEL CK 1448
Arbitration and Conciliation Act, 1996-Section 7, 8, 11(5), 11(6), 11(6-A), 12(2), 12(5), 16, Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015Stamp Act, 1889
High Courts27 Aug 2024Allowed
Hewlett-Packard Financial Services (India) Private Limited Vs Kuber Digital Studio
Delhi High Court · (2024) 08 DEL CK 1445
Arbitration and Conciliation Act, 1996-Section 11(5), 21, 11(6), 12(2)
High Courts27 Aug 2024Allowed
M/s Yash Fans And Appliances Ltd Vs M/s Ottomate International Private Limited
Delhi High Court · (2024) 08 DEL CK 1444
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2), Fourth Schedule
High Courts27 Aug 2024Dismissed
Central Bank Of India Vs Anuradha Manchanda & Ors.
Delhi High Court · (2024) 08 DEL CK 1423
CPC-Order IX Rule 7Constitution of India-Article 227
High Courts27 Aug 2024Dismissed
Naider (Deceased) Thr His LR Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1416
Land Acquisition Act, 1984-Section 18Constitution of India-Article 227
High Courts27 Aug 2024Dismissed
Central Bank Of India Vs Anuradha Manchanda And Ors
Delhi High Court · (2024) 08 DEL CK 0110
Constitution of India, 1950 — Article 227Civil Procedure Code, 1908 — Order 9 Rule 7