COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,196 of 6,586

High Courts02 Jul 2024Disposed Of

Associated Broadcasting Company Private Limited Vs Sreedevi Digital Systems Private Limited & Ors.

Delhi High Court · (2024) 07 DEL CK 2577

Contempt of Courts Act, 1971-Sections 11 and 12Constitution of India-Article 215TRAI Act, 1997

High Courts02 Jul 2024Disposed Of

The Oriental Insurance Co Ltd Vs D K Jain & Ors

Delhi High Court · (2024) 07 DEL CK 2578

Motor Vehicles Act, 1988-Section 173, 166, 140

High Courts02 Jul 2024Disposed Of

Nandu Ram (Since Deceased) Through His Lrs & Ors. Vs Sh Sohan Singh & Ors.

Delhi High Court · (2024) 07 DEL CK 2579

Motor Vehicles Act, 1988-Section 173, 166, 166(1)(a), 166(1)(b), 166(1)(c), 140Indian Succession Act, 1925-Section 306

High Courts02 Jul 2024Dismissed

Jayesh Kumar Jain Vs Dugra Dutt Rai & Ors.

Delhi High Court · (2024) 07 DEL CK 2581

Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Sections 279, 337, 338

High Courts02 Jul 2024Allowed

Baby Anusha Mittal Thr Mother Pratibha Mittal Vs Suraj Prakash & Ors.

Delhi High Court · (2024) 07 DEL CK 2582

Motor Vehicles Act, 1988-Section 166, 140

High Courts02 Jul 2024Allowed

National Insurance Co Ltd Vs Ashok Kumar Kochhar & Ors

Delhi High Court · (2024) 07 DEL CK 2584

Motor Vehicles Act, 1988-Section 173, 168, 2(9), 2(30)Indian Penal Code, 1860-Section 279, 337, 304-AHindu Succession Act

High Courts02 Jul 2024Disposed Of

State Bank Of India Vs Ramesh Kumar Naroola & Ors.

Delhi High Court · (2024) 07 DEL CK 2603

Constitution of India-Article 227CPC-Order VII Rule 11, I Rule 10, Section 151

High Courts02 Jul 2024

M/S National Highways Authority Of India Vs M/S Afcons Infrastructure Ltd

Delhi High Court · (2024) 07 DEL CK 2333

Arbitration and Conciliation Act, 1996-Section 37(1)(b), 34, 33(1)(a), 37, 33(2)

High Courts02 Jul 2024Disposed Of

Vijay Nagar & Ors. Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2630

Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)

High Courts02 Jul 2024Disposed Of

Pawan & Ors. Vs State (Govt of NCT of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2634

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 498A, 406, 34

High Courts02 Jul 2024Disposed Of

Navneet Sharma & Ors. Vs The State (Govt. Of N.C.T. Of Delhi) & Anr.

Delhi High Court · (2024) 07 DEL CK 2637

Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Dowry Prohibition Act, 1961-Sections 3, 4

High Courts02 Jul 2024

Bumi Geo Engineering Ltd. Vs IRCON International Ltd.

Delhi High Court · (2024) 07 DEL CK 2261

Arbitration and Conciliation Act, 1996-Section 34, 34(3), 31, 31(1), 31(5), 33

High Courts02 Jul 2024Dismissed

M/s Ravinder Kumar Yadav Vs Tele Communications Consultants India Ltd.

Delhi High Court · (2024) 07 DEL CK 2256

Arbitration and Conciliation Act, 1996-Section 34(1), 34(3), 33

High Courts02 Jul 2024

Azure Hospitality Pvt. Ltd. Vs M/S. Purusha Hospitality & Ors.

Delhi High Court · (2024) 07 DEL CK 2132

Arbitration and Conciliation Act, 1996-Section 9, 12, Fourth ScheduleSpecific Relief Act, 1963-Section 14, 14(1)(d), 41(e)

High Courts02 Jul 2024Dismissed

CA Rakesh Kumar Gupta Vs Supreme Court Of India Through Secretary General

Delhi High Court · (2024) 07 DEL CK 2118

Constitution of India-Article 217, 217(2)

High Courts02 Jul 2024Dismissed

Anurag Mahajan Vs Tumlare Travels Private Limited

Delhi High Court · (2024) 07 DEL CK 2116

CPC-Order IX Rule 13Limitation Act, 1963-Section 5Bar Council of India Rules

High Courts02 Jul 2024Dismissed

Sanyam Bhushan & Ors. Vs State NCT Of Delhi & Ors.

Delhi High Court · (2024) 07 DEL CK 2087

Code of Criminal Procedure, 1973-Section 482, 251, 397, 397(2)Negotiable Instruments Act, 1881-Section 138, 142, 141, 141(1)Indian Penal Code, 1860-Sections 406, 420, 34, 120B

High Courts02 Jul 2024Dismissed

Speedacc Learning Systems Pvt Ltd & Anr. Vs Satyasai Panigrahy

Delhi High Court · (2024) 07 DEL CK 2085

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142, 139Indian Evidence Act, 1872-Section 114

High Courts02 Jul 2024Dismissed

Jitin Mittal & Ors. Vs Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 07 DEL CK 2083

Code of Criminal Procedure, 1973-Section 2(d), 2(n), 125, 177, 178, 179, 190, 192, 200, 202, 203, 397(1), 401, 468, 482Code of Criminal Procedure, 1898-Section 488, 489, 490Protection of Women from the Domestic Violence Act, 2005-Section 12, 13, 17, 18, 19, 20, 21, 22, 23, 26, 27, 28, 29, 31, 32, 33

High Courts02 Jul 2024

M/s Books Cybertech Pvt. Ltd. & Anr. Vs Satyasai Panigrahy

Delhi High Court · (2024) 07 DEL CK 2081

Code of Criminal Procedure, 1973-Section 482, 319Negotiable Instruments Act, 1881-Section 138, 141, 142, Proviso (b) to Section 138, Clause (b) of the proviso to Section 138, (c) of the proviso to Section 138GC Act-Section 27