High Courts01 Jul 2024
Rahul Kaul Vs Manoj Kumar & Ors
Delhi High Court · (2024) 07 DEL CK 2573
Motor Vehicles Act, 1988-Section 173, 2(9)Indian Penal Code, 1860-Section 279, 338
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Delhi High Court judgments
1,31,711 judgments · page 1,200 of 6,586
High Courts01 Jul 2024Disposed Of
Reliance General Insurance Co. Ltd Vs Santosh Devi & Ors.
Delhi High Court · (2024) 07 DEL CK 2565
Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Sections 279, 304 A
High Courts01 Jul 2024Allowed
Yasin Malik Vs Lok Pal Singh & Ors. (M/s SBI General Insurance Co Ltd)
Delhi High Court · (2024) 07 DEL CK 2574
Motor Vehicles Act, 1988-Section 173, 166, 140
High Courts01 Jul 2024Allowed
Phool Singh Vs Rajasthan State Road Corporation & Anr.
Delhi High Court · (2024) 07 DEL CK 2575
Motor Vehicles Act, 1988-Section 173, 166, 140Employee's Compensation Act, 1923-Schedule I Part-II
High Courts01 Jul 2024Allowed
Yashoda Organic Foods Pvt Ltd Vs Bharat Bhushan Gera
Delhi High Court · (2024) 07 DEL CK 2607
Constitution of India-Article 227CPC-Order XLVII Rule 1 & 2, Section 151, 114, XVI
High Courts01 Jul 2024Dismissed
Nikunj Kapadiya & Ors. Vs Indira Gandhi National Open University & Anr.
Delhi High Court · (2024) 07 DEL CK 2269
University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020-Regulation 13Constitution of India-Article 226
High Courts01 Jul 2024Allowed
Pandya Kushalbhai Ghanshyambhai & Ors. Vs Indira Gandhi National Open University Maidan & Ors.
Delhi High Court · (2024) 07 DEL CK 2263
Constitution of India-Article 14Right to Information Act, 2005UGC Act, 1956-Section 22
High Courts01 Jul 2024Allowed
SLS College Of Pharmacy Vs Pharmacy Council Of India
Delhi High Court · (2024) 07 DEL CK 2262
Pharmacy Act, 1948-Section 2(b), 3, 10, 10(1), 10(2), 10(2)(b), 10(2)(c), 10(2)(d), 12, 12(1), 12(2), 12(3), 13, 14, 15, 16, 16(2)(a), 16(2)(c), 18, 18(1), 33, 33(1), 33(4), 34, 34(1)Constitution of India-Article 265General Clauses Act, 1897-Section 20
High Courts01 Jul 2024Allowed
Dobariya Mohit Ramnikal Vs Department Of Higher Education
Delhi High Court · (2024) 07 DEL CK 2259
Architects Act, 1972-Section 2(a), 2(d), 14, 14(1), 15, 15(1), 16, 17, 21, 23, 25, 35(1), 154Minimum Standards of Architectural Education Regulations, 2020Constitution of India-Article 14
High Courts01 Jul 2024Dismissed
Deepa Chawla Vs Raheja Developers Ltd
Delhi High Court · (2024) 07 DEL CK 2141
Arbitration and Conciliation Act, 1996-Section 8, 7, 7(5)Negotiable Instrument Act, 1881-Section 138
High Courts01 Jul 2024Allowed
Assets Care And Reconstruction Enterprise Limited Vs Domus Greens Private Limited & Ors.
Delhi High Court · (2024) 07 DEL CK 2140
Arbitration and Conciliation Act, 1996-Section 9, 16(2), 16(3), 17, 17(2), 36, 37, 37(2)Companies Act, 2013-Section 77, 77(1), 77(2), 77(3), 77(4), 80Code of Civil Procedure, 1908-Order XXXVIII Rule 5, XXXVIII Rule 8, XXI Rule 58
High Courts01 Jul 2024Disposed Of
Indian Railway Catering And Tourism Corporation Ltd. Vs M/s Deepak And Co
Delhi High Court · (2024) 07 DEL CK 2138
Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 31(7), 31(7)(a), 31(7)(b), 31A, 34, 34(2)(a), 34(2)(a)(iii), 34(2-A), 34(2)(b), 39(1), 39(2), 75, 81Interest Act, 1978-Section 2(b)Foreign Exchange Regulation Act, 1973
High Courts01 Jul 2024Allowed
Growth Techno Projects Limited Vs Ishwar Industries Limited
Delhi High Court · (2024) 07 DEL CK 2137
Arbitration and Conciliation Act, 1996-Section 9, 21, 26, 34, 36, 36(2), 36(3), 87Arbitration and Conciliation (Amendment) Act, 2015Arbitration and Conciliation (Amendment) Act, 2019
High Courts01 Jul 2024Dismissed
Anurag Mahajan Vs Tumlare Travels Private Limited
Delhi High Court · (2024) 07 DEL CK 2117
CPC-Order IX Rule 13Limitation Act, 1963-Section 5Bar Council of India Rules
High Courts01 Jul 2024Dismissed
Pooja Gupta & Ors. Vs Indian Bank & Anr.
Delhi High Court · (2024) 07 DEL CK 2114
DRT ActSARFAESI ActConstitution of India-Article 226
High Courts01 Jul 2024Dismissed
Inder Singh Solanki Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2089
Code of Criminal Procedure, 1973-Sections 482, 161, 227Indian Penal Code, 1860-Sections 336, 506, 503Arms Act, 1959-Section 30
High Courts01 Jul 2024Allowed
Manoj Kumar Vs State NCT Of Delhi
Delhi High Court · (2024) 07 DEL CK 2080
Code of Criminal Procedure, 1973-Section 397, 482, 227, 401Indian Penal Code, 1860-Section 306, 107
High Courts01 Jul 2024
Zeng Shanghai Vs Directorate Of Revenue Intelligence
Delhi High Court · (2024) 07 DEL CK 2075
Cr.P.C-Section 482, 167(2)Constitution of India-Article 226, 227
High Courts01 Jul 2024Disposed Of
Soni & Anr. Vs State NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2074
Cr.P.C-Section 482Constitution of India-Article 226
High Courts01 Jul 2024Dismissed
Zeeshan Haider & Anr. Vs Directorate Of Enforcement
Delhi High Court · (2024) 07 DEL CK 2655
Code of Criminal Procedure, 1973-Section 439Prevention of Money Laundering Act, 2005-Section 2(l)(u), 3, 4, 19, 24, 45, 45(1), 45(1A), 45(2), 50, 71Indian Penal Code, 1860-Section 120B