High Courts14 Aug 2024Disposed Of
Sh Raj Kamal Gupta & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1809
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
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Delhi High Court judgments
1,31,711 judgments · page 1,126 of 6,586
High Courts14 Aug 2024Disposed Of
Kushal Bhalla & Ors. Vs The State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1816
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts14 Aug 2024Allowed
Mukteshwer Marbles & Ors. Vs The Commissioner (LD) & Ors.
Delhi High Court · (2024) 08 DEL CK 1903
Constitution of India-Article 19(1)(g), 19(2), 19(g)Right to Information Act 2005Nazul Rule 1981-Rule 6
High Courts14 Aug 2024Disposed Of
Hitesh Chhabra & Anr. Vs Sandeep Chhabra
Delhi High Court · (2024) 08 DEL CK 1909
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), 16(2)
High Courts14 Aug 2024Allowed
Ms Royal Furnishers Vs Multitex Filtration Engineers Ltd
Delhi High Court · (2024) 08 DEL CK 1912
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)
High Courts14 Aug 2024Disposed Of
Hitesh Chhabra & Anr. Vs Sandeep Chhabra & Ors.
Delhi High Court · (2024) 08 DEL CK 1918
Arbitration and Conciliation Act, 1996-Section 9, 17Partnership Act
High Courts14 Aug 2024Allowed
Unthinkable Solutions Llp Vs Droom Technology Limited
Delhi High Court · (2024) 08 DEL CK 1919
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)
High Courts14 Aug 2024Disposed Of
Sohan Lal Commodity Management Limited Vs Jhawar Traders
Delhi High Court · (2024) 08 DEL CK 1921
Arbitration and Conciliation Act 1996-Section 29A(4)
High Courts14 Aug 2024Dismissed
St. George School Vs Director Of Education & Ors.
Delhi High Court · (2024) 08 DEL CK 1993
Constitution of India-Article 226, 12, 19, 26, 26(a), 30, 30(1)Delhi School Education Act, 1973-Section 2(x), 3, 4, 8(1), 8(2), 8(3), 8(4), 8(5), 9, 10, 10(1), 11, 12, 14, 17(3), 18, 18(3), 18(4), 18(5), 19, 24(3), Chapter IVDelhi School Education Rules, 1973-Rule 50, 125, 177, 180
High Courts14 Aug 2024Dismissed
Balveen Singh Chadha @ Ricky Vs Harveen Singh Chadha @ Lovely & Ors.
Delhi High Court · (2024) 08 DEL CK 2046
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2
High Courts14 Aug 2024
Suresh Kumari Vs Mr. Ajay Kumar & Anr.
Delhi High Court · (2024) 08 DEL CK 2047
Contempt of Courts Act, 1971
High Courts14 Aug 2024Disposed Of
Esvinder Singh & Ors. Vs Chasvinder Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 2067
Delhi High Court Rules-Rule 22, 1, 9Code of Civil Procedure, 1908-Order 21 Rule 64 to 102, XXI Rule 64 to 102, 26
High Courts14 Aug 2024Disposed Of
Sathish Babu Sana Vs Directorate Of Enforcement & Anr.
Delhi High Court · (2024) 08 DEL CK 2097
PMLA, 2002-Section 3, 4, 50Indian Evidence Act-Section 25Constitution of India-Article 20(3)
High Courts14 Aug 2024Allowed
Eros City Developers Pvt Ltd Vs State Govt. Of Nct Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 2113
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 156(3), 91, 340Indian Penal Code-Section 420, 406, 408
High Courts14 Aug 2024Allowed
JCB India Limited & Anr. Vs The Competition Commission Of India & Anr.
Delhi High Court · (2024) 08 DEL CK 2153
Competition Act, 2002-Section 19(1)(a), 26, 26(1), 4, 19(1), 19, 3Companies Act, 1956-Section 240ACompanies Act, 2013
High Courts14 Aug 2024Dismissed
Anuradha Kashyap Vs Dr Sushil Kumar
Delhi High Court · (2024) 08 DEL CK 2180
High Courts14 Aug 2024Dismissed
Daljeet Singh Bhatia Vs M/s Karamsar Electronics Pvt. Limited
Delhi High Court · (2024) 08 DEL CK 2181
Code of Civil Procedure, 1908-Order XXXVII Rule 3Negotiable Instruments Act, 1881-Section 138
High Courts14 Aug 2024Disposed Of
Ram Niwas Vs Prinicipal Chief Security Commissioner & Anr.
Delhi High Court · (2024) 08 DEL CK 2110
Constitution of India-Article 226
High Courts14 Aug 2024
The Commissioner Of Police & Ors. Vs Om Prakash & Anr.
Delhi High Court · (2024) 08 DEL CK 2244
Constitution of India-Article 226, 311, 311(2)(b), Section 3112(b)IPC-Sections 448/420/468/471/120B
High Courts14 Aug 2024Partly Allowed
IMC Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 2261
Petroleum and Natural Gas Regulatory Board Act, 2006-Section 2(j)(i), 2(p), 11, 15, 16, 17, 19, 20, 20(3), 21, 21(3), 24, 25, 28, 61, Chapter IXPetroleum Act, 1934Petroleum & Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962