High Courts17 Dec 2024Dismissed
Sonu Vs State (Nct Of Delhi) & Anr.
Delhi High Court · (2024) 12 DEL CK 1606
IPC-Sections 186, 353, 332, 341, 354, 34, 376(2)(n), 506Cr.P.C-Section 482, 561-A, 173
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 928 of 6,586
High Courts17 Dec 2024Disposed Of
Times Internet Limited Vs Directorate Of Enforcement & Ors.
Delhi High Court · (2024) 12 DEL CK 1597
Foreign Exchange Management (Overseas Investment) Rules, 2022-Rule 9, 10, 10(1), 10(2)Foreign Exchange Management Act, 1999-Section 2(b)(ii), 4, 10(5), 11, 13, 37, 37(1), 37A, 37A(1), 42(2), 46 and 47Income Tax Act, 1961-Section 131, 132
High Courts17 Dec 2024Allowed
Deep Minor Through Next Friend Vs Govt. Of NCT Of Delhi
Delhi High Court · (2024) 12 DEL CK 1594
Constitution (Scheduled Castes) (Union Territories) Order, 1951Hindu Marriage Act, 1955-Section 13(1)(a)Indian Penal Code, 1860-Sections 498A, 406, 34
High Courts17 Dec 2024Disposed Of
Ayush Dubey Vs Union Of India & Ors
Delhi High Court · (2024) 12 DEL CK 0063
High Courts17 Dec 2024Dismissed
Harjeet Singh Kalra Vs N Rajesh & Ors
Delhi High Court · (2024) 12 DEL CK 0062
Code of Civil Procedure, 1908 — Section 9, Order 7 Rule 11
High Courts17 Dec 2024Disposed Of
Pawan Kumar Rai Vs Union Of India & Anr
Delhi High Court · (2024) 12 DEL CK 0061
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 102Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 106
High Courts16 Dec 2024Disposed Of
Moneywise Financial Services Pvt Ltd Vs N.P. Enterprises Through Its Partners & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 3, 12Indian Stamp Act, 1899
High Courts16 Dec 2024Disposed Of
Moneywise Financial Services Pvt Ltd Vs Bansal Brothers Through Its Proprietor Sh Rajesh Bansal & Anr
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 3, 12
High Courts16 Dec 2024Disposed Of
Tata Capital Limited Vs M/s Siraj Tools Industries & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11, 12
High Courts16 Dec 2024Disposed Of
Indiabulls Housing Finance Ltd. Vs Durgesh Kumar & Anr.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 3, 12, IVth ScheduleSARFAESI Act, 2002-Section 13(2)CPC, 1908-Order V Rule 20
High Courts16 Dec 2024Disposed Of
Amaltas Ayurveda Through Chief Medical Officer Vs The Director General Directorate General Of Health Services Govt Of Nct Of Delhi & Ors.
Delhi High Court · 2024 INSC 532
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IV Schedule
High Courts16 Dec 2024Dismissed
M/s Ockleaf Developers Pvt. Ltd. Vs Ram Avtar Aggarwal (Through Legal Heirs) & Ors.
Delhi High Court · (2024) 12 DEL CK 1714
Companies Act, 2013-Section 252Code of Civil Procedure, 1908-Order VII Rule 11(a) and (d), Section 35(2)Delhi High Court (Original Side) Rules, 2018-Rules 1(i) & 2 of Chapter XXIII
High Courts16 Dec 2024Dismissed
M/S Satyadhara Communications Pvt Ltd Vs M/S Indiasign Pvt Ltd
Delhi High Court · (2024) 12 DEL CK 1754
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 37Commercial Courts Act, 2015-Section 13(1A)Limitation Act-Articles 116, 117
High Courts16 Dec 2024Disposed Of
Pooja Sharma Vs Arun Sharma
Delhi High Court · (2024) 12 DEL CK 1758
Family Courts Act, 1984-Section 19Hindu Marriage Act, 1955-Section 24
High Courts16 Dec 2024Disposed Of
Shree Ghantakaran Pipes Pvt Ltd & Anr. Vs Rohit Garg
Delhi High Court · (2024) 12 DEL CK 1761
Code of Civil Procedure, 1908-Order VIII Rule 10
High Courts16 Dec 2024Allowed
Smt. Ritu Aggarwal @ Aditi & Ors. Vs State & Anr.
Delhi High Court · (2024) 12 DEL CK 1777
Indian Penal Code, 1860-Sections 451, 341, 323, 506(II), 34, 325, 452, 506, 384 and 465Code of Criminal Procedure, 1973-Sections 156(3), 200, 468, 397, 482, 483, 401, 397(1), 473, 469, 470, 227, 228, 202, 4 and 5Child Marriage Restraint Act, 1929-Section 9
High Courts16 Dec 2024Dismissed
S.G Wines & Anr. Vs Sab Miller India Ltd.
Delhi High Court · (2024) 12 DEL CK 1779
Code of Criminal Procedure, 1973-Section 482, 200Negotiable Instruments Act, 1881-Section 138, 141Companies Act, 1956-Section 23(3)
High Courts16 Dec 2024Dismissed
Meena Gill Vs Pradeep Gupta & Anr.
Delhi High Court · (2024) 12 DEL CK 1780
Indian Penal Code, 1860-Section 506, 503Code of Criminal Procedure, 1973-Section 200, 156(3), 482, 397(3), 397, 483, 401, 397(1)
High Courts16 Dec 2024Dismissed
Gurpreet Singh & Ors. Vs Neelam Dutt & Ors.
Delhi High Court · (2024) 12 DEL CK 1795
Code of Civil Procedure, 1908-Section 96Delhi Rent Control Act, 1958-Section 14(1)(a), 25BLimitation Act-Article 65
High Courts16 Dec 2024Disposed Of
Dr. Deepak Suresh Kumar & Anr. Vs All India Institute Of Medical Sciences & Ors.
Delhi High Court · (2024) 12 DEL CK 1796
National Medical Commission Act, 2019-Section 37(1)PGMER Regulations, 2000-Clause 2(I), 10, 10(1)PGMER Regulations, 2023