High Courts24 Jul 2024Partly Allowed
The National Insurance Co Ltd Vs Dilip Kumar & Ors.
Delhi High Court · 2003 INSC 357
Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 337
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Delhi High Court judgments
1,31,711 judgments · page 1,163 of 6,586
High Courts24 Jul 2024Dismissed
Liberty General Insurance Co Ltd Vs Lallan Thakur @ Lalan Kumar & Ors
Delhi High Court · (2024) 07 DEL CK 2271
Motor Vehicles Act, 1988-Section 173IPC-Section 279, 338
High Courts24 Jul 2024Dismissed
Sri Ram Packers Vs Ganga Ram & Ors.
Delhi High Court · (2024) 07 DEL CK 2270
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151, Order XXI
High Courts24 Jul 2024Dismissed
Sanjeev Malik Vs M/S Reliance General Insurnace Co Ltd & Ors
Delhi High Court · (2024) 07 DEL CK 2267
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order IX Rule 13, XII Rule 8Motor Vehicles Act, 1988
High Courts24 Jul 2024Allowed
Sh Ram Krishna Datta & Anr. Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2173
Constitution of India-Article 226Central Civil Services (Leave Travel Concession) Rules, 1988-Rule 8, 16Central Civil Services (Classification, Control and Appeal) Rules, 1965-Rule 11, 13
High Courts24 Jul 2024Allowed
Pulin Comtrade Limited Vs The Handicrafts And Handlooms Exports Corporation Of India Ltd
Delhi High Court · (2024) 07 DEL CK 2167
Arbitration and Conciliation Act, 1996-Section 34, 11, 33, 34(3)Income Tax Act
High Courts24 Jul 2024Disposed Of
Union Of India Vs M/S Vishva Shanti Builders(India) Pvt Ltd
Delhi High Court · (2024) 07 DEL CK 2134
Arbitration and Conciliation Act, 1996-Section 34, 16(2), 23(3), 31(7)(a), 75, 81Indian Contract Act, 1872-Section 23, 55, 73Interest Act, 1978
High Courts24 Jul 2024Dismissed
Smt. Daya Rani Vs Rajeev Gulati & Anr.
Delhi High Court · (2024) 07 DEL CK 2126
Negotiable Instruments Act, 1881-Section 138, 139, 118, 118(a), 145(2), 56, 15CrPC-Section 251
High Courts24 Jul 2024Allowed
Pawan Kant Vs Directorate Of Revenue Intelligence
Delhi High Court · (2024) 07 DEL CK 2124
Customs Act, 1962-Section 113(d), 114(i), 2(3A), 129B(4), 130D, 135, 108Foreign Exchange Management Act (FEMA), 1999Foreign Exchange Management (Current Account Transactions) Rules, 2000-Rule 5
High Courts24 Jul 2024Dismissed
Meghana T.V Vs Union Of India
Delhi High Court · (2024) 07 DEL CK 2094
Companies Act, 2013-Section 213(b)
High Courts24 Jul 2024Allowed
Sh. T.S. Swahney & Anr. Vs State Bank Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2059
DDA Act-Section 29Transfer of Property Act, 1882-Sections 53-A, 106, 113, 116Indian Penal Code-Sections 403, 420, 425, 440, 442
High Courts24 Jul 2024Allowed
Lalit Kishore & Ors. Vs Central Bureau Of Investigation & Anr.
Delhi High Court · (2024) 07 DEL CK 2056
Constitution of India-Article 226, 227Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 420, 120B, 406
High Courts24 Jul 2024Disposed Of
Varun Kumar & Ors. Vs Latika Vats
Delhi High Court · (2024) 07 DEL CK 2055
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498, 406, 34Protection of Women from Domestic Violence Act, 2005-Section 12
High Courts24 Jul 2024Disposed Of
Shabana Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2023
Constitution of India-Article 226Cr.P.C.-Section 482
High Courts24 Jul 2024Dismissed
Ircon International Limited Vs Tantia Construction Limited
Delhi High Court · (2024) 07 DEL CK 2047
Arbitration and Conciliation Act, 1996-Section 34, 33, 33(1)
High Courts24 Jul 2024Dismissed
Iqbal Khan Yusufi Vs Sabeena Siddiqui
Delhi High Court · (2024) 07 DEL CK 2150
Code of Civil Procedure, 1908-Order VII Rule 10Guardians and Wards Act, 1890-Section 9
High Courts24 Jul 2024Disposed Of
PMI Electro Mobility Solutions Pvt.Ltd Vs Convergence Energy Services Limited & Anr.
Delhi High Court · (2024) 07 DEL CK 2662
Constitution of India-Article 226, 14
High Courts24 Jul 2024Dismissed
Jai Karan Vs Delhi Jal Board & Ors.
Delhi High Court · (2024) 07 DEL CK 2692
Constitution of India-Article 226, 14CCS (Pension) Rules, 1972-Rule 14CCS (TS) Rules, 1965
High Courts24 Jul 2024Dismissed
Sarvodaya Texstyle Pvt. Ltd. Vs The State (Govt. Of NCT, Delhi) & Ors.
Delhi High Court · (2024) 07 DEL CK 2746
Cr.P.C-Section 311, 294, 313, 243Indian Evidence Act-Section 137Negotiable Instrument Act, 1881-Section 145(2)
High Courts24 Jul 2024Disposed Of
PIO, RP Cell, South Delhi Municipal Corporation Vs Central Information Commission & Anr.
Delhi High Court · (2024) 07 DEL CK 2763
Constitution of India-Article 226Right to Information Act, 2005-Section 19(8), 19(8)(b), 19(8)(c), 20DMC Act, 1957-Clause 304