High Courts27 Mar 2024Dismissed
Priyanka Gupta Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 03 DEL CK 3821
Cr.P.C.-Section 482, 156(3), 200, 202, Chapter XII, Chapter XV
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Delhi High Court judgments
1,31,711 judgments · page 1,332 of 6,586
High Courts27 Mar 2024
M A Suresh Vs State Of NCT Of Delhi
Delhi High Court · (2024) 03 DEL CK 3794
Code of Criminal Procedure, 1973-Section 482, 156(3), 227, 228, 239Constitution of India-Article 227Indian Penal Code, 1860-Sections 408, 409, 477A, 120B
High Courts27 Mar 2024Dismissed
A Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3793
Code of Criminal Procedure, 1973-Section 439(2), 482
High Courts27 Mar 2024Dismissed
Mohd Shakeel @ Shakeel Ahmed Vs Sabia Begum & Ors.
Delhi High Court · (2024) 03 DEL CK 3791
Code of Criminal Procedure, 1973-Section 397, 401, 125
High Courts27 Mar 2024Dismissed
M/s Sachdeva Enterprises Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 3790
Negotiable Instruments Act, 1881-Section 138, 118(a), 139Code of Criminal Procedure, 1973-Section 251, 313
High Courts27 Mar 2024
Startupwala Private Limited Vs Google India Private Limited
Delhi High Court · (2024) 03 DEL CK 3735
Commercial Courts ActDHC (Original Side) Rules, 2018Arbitration and Conciliation Act, 1996-Section 9
High Courts27 Mar 2024Dismissed
Union Of India Through General Manager Northern Railway & Ors. Vs M/S Sanoj Kumar Modi
Delhi High Court · (2024) 03 DEL CK 3532
Arbitration and Conciliation Act, 1996-Section 34, 34(3), proviso to Section 34(3)
High Courts27 Mar 2024Dismissed
Daljeet Singh Saini Vs The State & Anr.
Delhi High Court · (2024) 03 DEL CK 3528
Code of Criminal Procedure, 1973-Section 482, 311, 313Negotiable Instruments Act, 1881-Section 138
High Courts27 Mar 2024Disposed Of
Ms. Renu Kumari (Khanna) & Anr. Vs Sh. Ravi Khanna & Ors.
Delhi High Court · (2024) 03 DEL CK 3502
Code of Civil Procedure, 1908-Order XLIII Rule 1(r)Delhi High Court Act, 1966-Section 10
High Courts27 Mar 2024
Startupwala Private Limited Vs Google India Private Limited
Delhi High Court · (2024) 03 DEL CK 0229
Arbitration and Conciliation Act, 1996 — Section 9
High Courts27 Mar 2024Disposed Of
Sat Narain And Anr Vs Nalanda Modern Public School And Ors
Delhi High Court · (2024) 03 DEL CK 0198
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts27 Mar 2024Allowed
ICICI Bank Ltd. Vs Anirudh Chauhan
Delhi High Court · (2024) 03 DEL CK 0197
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 38 Rule 5, Order 8 Rule 10Commercial Courts Act, 2015 — Section 12A, 13(1A)
High Courts27 Mar 2024Disposed Of
Sakshi Arora & Ors. Vs State (Govt Of Nct Of Delhi) & Anr.
Delhi High Court · (2024) 03 DEL CK 0196
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 354, 354B, 506, 509
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State Nct Of Delhi & Anr.
Delhi High Court · (2024) 03 DEL CK 0194
Code of Criminal Procedure, 1973 — Section 320(8), 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 147
High Courts27 Mar 2024Disposed Of
Shankar Kumar Vs Ancy Alphonson & Anr
Delhi High Court · (2024) 03 DEL CK 0193
Code of Criminal Procedure, 1973 — Section 125
High Courts27 Mar 2024Disposed Of
Devender Sharma Vs State Nct Of Delhi & Anr
Delhi High Court · (2024) 03 DEL CK 0176
Code of Criminal Procedure, 1973 — Section 320(8), 397, 401, 482Negotiable Instruments Act, 1881 — Section 138, 147
High Courts27 Mar 2024Allowed
Raj Kumar Nair Vs UCO Bank
Delhi High Court · (2024) 03 DEL CK 0170
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1, Order 9 Rule 7Commercial Courts Act, 2015 — Section 12A
High Courts22 Mar 2024Disposed Of
DLF Limited Vs PNB Housing Finance Limited & Ors.
Delhi High Court · 2023 INSC 1066
Arbitration and Conciliation Act, 1996-Section 7, 8, 9, 11, 11(6), 11(6A), 12, 16, 45SARFAESI Act, 2002-Section 5(3)Companies Act, 2013-Sections 241 and 242
High Courts22 Mar 2024Disposed Of
Pawan Gupta & Anr Vs Kamal Gupta & Ors
Delhi High Court · (2024) 03 DEL CK 4122
Arbitration and Conciliation Act, 1996-Sections 7, 8, 9, 11, 11(6), 11(6A), 12, 16, 16(1), 16(1)(a), 16(1)(b), 17 and 35Indian Contract Act, 1872-Section 23Companies Act, 2013-Sections 230 and 430
High Courts22 Mar 2024Dismissed
M/s L.R. Builders Pvt. Ltd. & Ors. Vs M/s P.P. Jewellers Pvt. Ltd. & Ors.
Delhi High Court · (2024) 03 DEL CK 4121
CPC-Order 39 Rule 1 and 2Indian Contract Act, 1872-Section 23Companies Act, 2013-Section 230