High Courts08 May 2024Dismissed
Reyansh Through His Father Subhash Chand Meena Vs Directorate Of Education & Anr.
Delhi High Court · (2024) 05 DEL CK 4002
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 1,258 of 6,586
High Courts08 May 2024Disposed Of
Shri Hardeep Singh Safri Vs Shri Manav Bajaj
Delhi High Court · (2024) 05 DEL CK 4045
Code of Civil Procedure, 1908-Order XXXIX Rule 10, XVA, Section 151
High Courts08 May 2024Allowed
Bharat Dhirajlal Mehta Vs Oxyzo Financial Services Pvt Ltd. & Anr.
Delhi High Court · (2024) 05 DEL CK 4061
Cr.P.C-Section 482Negotiable Instruments Act-Section 138 read with 141
High Courts08 May 2024
Sunayana Sibal & Ors. Vs Government Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4064
Prevention of Cruelty to Animals Act, 1960-Section 12Cattle Premises Rules, 1978-Rule 9
High Courts08 May 2024Dismissed
Shrikant Prasad Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 4074
Constitution of India
High Courts08 May 2024Allowed
Hemant Kumar Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3752
Code of Criminal Procedure, 1973-Section 482, 91, 164, 313Indian Penal Code, 1860-Section 376, 313, 506, 406, 376(2)(n), 375, 90Constitution of India-Article 226
High Courts08 May 2024Dismissed
Ankit Vs The State
Delhi High Court · (2024) 05 DEL CK 3750
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 307, 34, 302, 120B, 201Arms Act, 1959-Section 25, 27, 54, 59
High Courts08 May 2024Disposed Of
M/S Akash Construction Vs M/S Indria Priyadharshini Hydro Power Private Limited
Delhi High Court · (2024) 05 DEL CK 3710
CPC-Section 151Arbitration & Conciliation Act, 1996-Section 34Insolvency and Bankruptcy Code, 2016-Section 3(6), 9, 13 and 15, 14, 18, 18(1)(b), 25(2)(e), 29, 30, 31, 60(6)
High Courts08 May 2024Partly Allowed
M/s J.P. Gupta (HUF) Vs Gujranwala Gurukul Trust Society & Ors.
Delhi High Court · (2024) 05 DEL CK 3703
Commercial Courts Act, 2015-Order 11 Rule 7/10CPC-Section 151, Order VI Rule 17
High Courts08 May 2024Dismissed
M/s Metro Buildtech Private Limited Vs Mr. Shridhar Y. Chitale & Anr.
Delhi High Court · (2024) 05 DEL CK 3702
CPC-Order V Rule 1, VIII Rule 1, Section 151, VII Rule 1, VII Rule 11, XXXIX Rule 2AContempt of Courts Act, 1971-Section 10, 11, 12Hindu Marriage Act-Section 13(b)(1)
High Courts08 May 2024Allowed
East Delhi Municipal Corporation Vs Balaji & Sons
Delhi High Court · (2024) 05 DEL CK 3701
Delhi Municipal Corporation Act 1957
High Courts08 May 2024
DLF Limited Vs Twenty Five Downtown Realty Limited & Ors.
Delhi High Court · (2024) 05 DEL CK 3680
Arbitration and Conciliation Act, 1996-Sections 9, 11, 17Companies Act, 1956Companies Act, 2013-Section 62(3)
High Courts08 May 2024Disposed Of
Delhi Industrial Corporation Vs National Insurance Co Ltd
Delhi High Court · (2024) 05 DEL CK 3677
Commercial Courts Act, 2015-Section 12A
High Courts08 May 2024
Rakesh Chopra Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 3580
Constitution of India-Article 226
High Courts08 May 2024Dismissed
Sonu Sonkar Vs The Lt Governor, Delhi & Ors.
Delhi High Court · (2024) 05 DEL CK 3518
Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Sections 302, 34, 307
High Courts08 May 2024
Dharam Pal & Anr. Vs State
Delhi High Court · (2024) 05 DEL CK 3517
Indian Penal Code, 1860-Sections 308, 506, 34
High Courts08 May 2024Dismissed
Sanjay Raghunath Piplani & Anr. Vs National Buildings Construction Corporation Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3481
Real Estate (Regulation & Development) Act, 2016-Section 79Consumer Protection ActConstitution of India-Article 226, 12
High Courts08 May 2024Allowed
Bausch And Lomb India Private Limited Vs Assessment Unit, National Faceless Assessment Centre, Delhi
Delhi High Court · (2024) 05 DEL CK 3802
Income Tax Act, 1961-Section 143(3), 144B, 69C, 271AAC(1)
High Courts08 May 2024Dismissed
Anil Sharma And Ors. Vs Genesis Finance Co. Ltd. And Ors.
Delhi High Court · (2024) 05 DEL CK 3805
Code of Civil Procedure, 1908-Order XIIIA, XXXIV, XXXIV Rule 4Negotiable Instruments Act, 1881-Section 138Recovery of Debts Due to Banks and Financial Institutions Act, 1993
High Courts08 May 2024Allowed
M/s Harey Krishna Corporation Vs Servotech Power Systems Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3823
Commercial Courts Act, 2015-Section 12A, 12-ACode of Civil Procedure, 1908-Order XXXVII, VII Rule 11, 7 Rule 11Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Ordinance, 2018