High Courts04 Dec 2024Disposed Of
IFFCO Tokio General Insurance Co Ltd Vs Mohd Naushad Alam & Ors.
Delhi High Court · (2024) 12 DEL CK 2114
Motor Vehicles Act, 1988-Section 173Indian Penal Code, 1860-Section 279, 338
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Delhi High Court judgments
1,31,711 judgments · page 949 of 6,586
High Courts04 Dec 2024Allowed
Krishan Kumar Vs Arjun Rajput & Ors.
Delhi High Court · (2024) 12 DEL CK 2116
Motor Vehicles Act, 1988-Section 173, 166, 140IPC-Section 279, 337
High Courts04 Dec 2024Allowed
J. S. Bansal Vs Mohd. Farid & Ors.
Delhi High Court · (2024) 12 DEL CK 2117
Motor Vehicles Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 338
High Courts04 Dec 2024Dismissed
Las Ground Force Private Limited & Anr. Vs Goldair Handling SA
Delhi High Court · (2024) 12 DEL CK 1615
Arbitration and Conciliation Act, 1996-Section 9, 11, 17Indian Contract Act-Section 27
High Courts04 Dec 2024Allowed
Nokia Solutions And Networks India Pvt. Ltd. Vs Joint Commissioner Of Income Tax & Ors.
Delhi High Court · (2024) 12 DEL CK 1589
Income Tax Act, 1961-Section 220(6), 154, 245
High Courts04 Dec 2024Dismissed
Satyavir Singh Vs Union Of India & Ors
Delhi High Court · (2024) 12 DEL CK 0011
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(2)
High Courts04 Dec 2024Dismissed
Ramphal Vs Sh. Naresh Kumar & Ors
Delhi High Court · (2024) 12 DEL CK 0010
High Courts04 Dec 2024Disposed Of
Moneywise Financial Services Pvt Ltd Vs Vinay Enterprises Throuigh Its Prop Sh Vinay Kumar And Anr
Delhi High Court · (2024) 12 DEL CK 0009
Arbitration and Conciliation Act, 1996 — Section 11, 12
High Courts04 Dec 2024Allowed
Sanjay Kumar Vs Director General Central Indusrial Security Force And Ors
Delhi High Court · (2024) 12 DEL CK 0008
Constitution of India, 1950 — Article 226Central Industrial Security Force Rules, 2001 — Rule 36
High Courts03 Dec 2024Allowed
M/s Sharma & Associates, Contractor Pvt. Ltd. Vs M/s. Progressive Construction Ltd. & Anr.
Delhi High Court · (2024) 12 DEL CK 2270
Arbitration Act, 1940-Section 14, 20, 30, 33, 35
High Courts03 Dec 2024Dismissed
Wahabuddin & Ors. Vs Riyazuddin & Ors.
Delhi High Court · (2024) 12 DEL CK 1716
Delhi Rent Control Act, 1958-Section 25-B(8), 25-B(5)Indian Evidence Act, 1872-Section 116Bharatiya Sakshya Adhiniyam, 2023-Section 122
High Courts03 Dec 2024Disposed Of
Smt Santosh Arora Vs Sh Sunil Dhupar & Anr.
Delhi High Court · (2024) 12 DEL CK 1723
High Courts03 Dec 2024Allowed
Sh. Vijay Dev Dabas Vs The State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 12 DEL CK 1766
Indian Penal Code, 1860-Sections 172 to 188, 193 to 196, 199, 200, 205 to 211, 228, 463, 471, 475, 476, 195A, Chapter XICode of Criminal Procedure, 1973-Section 2(g), 2(x), First Schedule, Chapter XIX, 155(2), 173, 195, 195(1), 195(1)(b), 195(2), 195(3), 195(4), 200, 238 to 243, 340, 343, 397, 397(1), 397(3), 401, 482, 483Constitution of India-Article 142
High Courts03 Dec 2024
Rahul Mehra Vs Union Of India
Delhi High Court · (2024) 12 DEL CK 1767
Sports CodeChartered Accountants Act, 1949
High Courts03 Dec 2024Dismissed
Garima Vs State & Ors.
Delhi High Court · (2024) 12 DEL CK 1768
Indian Penal Code, 1860-Section 323, 504, 34, 302Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(r)Indian Evidence Act, 1872-Section 114
High Courts03 Dec 2024Dismissed
Saiful Khan Vs State & Anr.
Delhi High Court · (2024) 12 DEL CK 1774
Indian Penal Code, 1860-Sections 354(D), 506Protection of Children from Sexual Offenses Act, 2012-Section 12Bharatiya Nagarik Suraksha Sanhita-Section 482
High Courts03 Dec 2024Disposed Of
Pawan Kumar Taneja Vs Karur Vyasa Bank Ltd. & Anr.
Delhi High Court · 2024 INSC 297
Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(f), 13Security Interest (Enforcement) Rules, 2002-Rule 8(6)(f), 8(7)(f), 9
High Courts03 Dec 2024Disposed Of
Sanjeet Gahlot Vs Arun Goel
Delhi High Court · (2024) 12 DEL CK 1861
High Courts03 Dec 2024Allowed
Telecommunications Consultants India Ltd. Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1869
Constitution of India-Article 14, 19(1)(g), 226, 265, 366(29-A)(b)Customs Act, 1962-Section 28EFinance Act, 1994-Section 65B, 66B, 93(1), 102
High Courts03 Dec 2024Dismissed
Mahesh Chander Kalra Vs Bank Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1875
Banking Companies (Acquisition and Transfer of Undertakings) Act-Section 19Bank of India Officer Employees' (Discipline & Appeal) Regulations, 1976-Regulation 6 (17)CCS (CCA) Rules-Rule 14 (18)