COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 1,394 of 6,586

High Courts21 Feb 2024Allowed

S. Bhag Singh & Ors. Vs M/s Harisons & Ors.

Delhi High Court · (2024) 02 DEL CK 4528

Code of Civil Procedure, 1908-Order XII Rule 6, Section 151, XXII Rule 3, 39 Rule 10Delhi Rent Control Act, 195--Section 3(C), 14(1)(a), 14(c), 14(k), 15(1), 15(2), 27

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High Courts21 Feb 2024

M/S Modi Stratford Enterprise Management Private Limited Vs Punjab & Sind Bank & Ors

Delhi High Court · (2024) 02 DEL CK 4531

Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 2(C)(i)Indian Penal Code, 1860-Section 120B, 419, 420, 467, 468, 471Prevention of Money Laundering Act, 2002

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High Courts21 Feb 2024Dismissed

Shraddha Shandilyayan Vs Livecities Media Private Limited & Ors.

Delhi High Court · (2024) 02 DEL CK 4536

Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Order IX Rule 7, VIII Rule 1, Section 151, VI Rule 17, XXXIX Rules 1 & 2, I Rule 10(2)Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 4, Chapter I Rule 16

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High Courts21 Feb 2024Dismissed

National Highways Authority Of India Vs T. Suryanarayana Reddy

Delhi High Court · (2024) 02 DEL CK 3964

Arbitration and Conciliation Act, 1996-Section 34

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High Courts21 Feb 2024Disposed Of

President Lala Sher Singh Memorial Jeevan Vigyan Trust Society Vs Sutlej Eduvision Private Limited

Delhi High Court · (2024) 02 DEL CK 3894

Arbitration and Conciliation Act, 1996-Section 8, Fourth Schedule

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High Courts21 Feb 2024Dismissed

Pankaj Oswal Through His Constituted Attorney Sanjay Wali Vs Vikas Pahwa

Delhi High Court · (2024) 02 DEL CK 3877

Code of Criminal Procedure, 1973-Section 156(3), 200, 340Companies Act 2013-Sections 241, 242 and 244Code of Civil Procedure, 1908-Order VII Rule 11(a)

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High Courts21 Feb 2024Disposed Of

M/S Siddhi Ferrous Vs M/S Uppal Builders

Delhi High Court · (2024) 02 DEL CK 3934

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High Courts21 Feb 2024Disposed Of

IDBI Bank Limited On Behalf Of Senior Lenders Vs National Highways Authority Of India

Delhi High Court · (2024) 02 DEL CK 3933

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High Courts21 Feb 2024Dismissed

Sonu Choudary Vs State Of NCT Delhi

Delhi High Court · (2024) 02 DEL CK 3926

Cr.P.C.-Section 374, 313IPC-Section 324, 452, 307, 302, 34, 334

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High Courts21 Feb 2024Dismissed

Vijay Kumar Agarwal Vs The State (Govt. Of NCT Of Delhi) & Anr.

Delhi High Court · (2024) 02 DEL CK 3922

IPC-Section 457, 380, 341, 448Code of Criminal Procedure, 1973-Section 173, 207, 240, 482

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High Courts21 Feb 2024Allowed

Sudhir Jain & Anr. Vs The State (NCT Of Delhi) & Anr.

Delhi High Court · (2024) 02 DEL CK 3921

Cr.P.C.-Section 482IPC-Section 279, 337, 307, 427, 109, 338Motor Vehicles Act-Section 3, 181, 185, 188

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High Courts21 Feb 2024Allowed

Mohit Vs Government Of NCT Delhi & Anr.

Delhi High Court · (2024) 02 DEL CK 3919

Constitution of India-Article 226Cr.P.C.-Section 482, 320IPC-Sections 376/506, 307, 376(2)

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High Courts21 Feb 2024

Interdigital Technology Corporation & Ors. Vs Guangdong Oppo Mobile Telecommunications Corp. Ltd. & Ors.

Delhi High Court · 2021 INSC 97

Civil Procedure Code-Order XXXIX Rules 1 & 2Uniform Rules for Demand Guarantees 2010Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 17, Annexure F

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High Courts21 Feb 2024Disposed Of