CourtKutchehry.com

COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,248 of 6,586

High Courts14 May 2024

Manjul Joshi Vs Bhavna Khurana

Delhi High Court · (2024) 05 DEL CK 3607

Code of Civil Procedure, 1908-Order I Rule 10(2), VI Rule 16, VII Rule 1Delhi High Court Rules-Rule 7(g)(iii)Hindu Marriage Act, 1955-Sections 14, 21, 20(1), 9 to 13
Read judgment
High Courts14 May 2024Disposed Of

Ashok Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 3821

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24(2)Land Acquisition Act, 1894-Section 48
Read judgment
High Courts14 May 2024Dismissed

Premjeet Kumar & Ors. Vs Union Of India & Ors.

Delhi High Court · (2024) 05 DEL CK 3847

Constitution of India-Article 14, 19, 21, 226Central Industrial Security Force Fire Wing (Subordinate Ranks) Group 'B' and Group 'C' Posts Recruitment Rules, 2011IPC-Section 497
Read judgment
High Courts14 May 2024Disposed Of

Samiksha Mahajan & Ors. Vs Indian Bank & Anr.

Delhi High Court · (2024) 05 DEL CK 3419

Insolvency and Bankruptcy Code, 2016-Section 95, 95(1), 94, 61, 10, Part II, Part IIILimitation Act, 1963-Article 137, Section 3Companies Act, 2013-Section 421
Read judgment
High Courts14 May 2024

Aditya Birla Finance Limited Vs M/S Anoop Oswal Hosiery And Ors

Delhi High Court · (2024) 05 DEL CK 0213

Arbitration and Conciliation Act, 1996 — Section 11, 12Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 14, 17, 18Recovery Of Debts And Bankruptcy Act, 1993 — Section 2(h), 2(e), 2(h)
Read judgment
High Courts14 May 2024Allowed

Kari Yadav Vs State & Anr.

Delhi High Court · (2024) 05 DEL CK 0210

Code of Criminal Procedure, 1973 — Section 427, 427(1), 482Negotiable Instruments Act, 1881 — Section 138
Read judgment
High Courts14 May 2024Disposed Of

Ashok Kumar Vs Union Of India And Ors

Delhi High Court · (2024) 05 DEL CK 0206

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)Land Acquisition Act, 1894 — Section 48
Read judgment
High Courts14 May 2024Disposed Of

Manjul Joshi Vs Bhavna Khurana

Delhi High Court · (2024) 05 DEL CK 0205

Code of Civil Procedure, 1908 — Order 7 Rule 1, Order 1 Rule 10(2), Order 6 Rule 16Delhi High Court (Original Side) Rules, 1967 — Rule 7(g)(iii)
Read judgment