COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 957 of 6,586

High Courts28 Nov 2024Dismissed

Times Trading Corporation & Anr. Vs Union Of India & Ors.

Delhi High Court · (2024) 11 DEL CK 1734

Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482, 154, 156(3)Indian Penal Code, 1860-Section 468, 120B

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High Courts28 Nov 2024Dismissed

Mr Sanjay Joshi & Ors. Vs Ms Renu Sobti & Ors.

Delhi High Court · (2024) 11 DEL CK 1730

Constitution of India-Article 227Code of Civil Procedure, 1908-Section 115, Order XXII Rule 3, XXII Rule 4, XXII Rule 9, XXII Rule 10A, XLVII Rule 1, 114, 151, XXIII Rule 3Limitation Act, 1963-Section 5, Articles 120 and 121

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High Courts28 Nov 2024Disposed Of

Munesh & Anr. Vs Minendra Kumar & Ors.

Delhi High Court · (2024) 11 DEL CK 1725

Motor Vehicles Act, 1988-Section 173, 166, 163AIndian Penal Code, 1860-Sections 279, 304A

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High Courts28 Nov 2024Dismissed

Indu Wahi Vs Vinod Kumar

Delhi High Court · (2024) 11 DEL CK 1724

Code of Civil Procedure, 1908-Section 115, Order VII Rule 11

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High Courts28 Nov 2024Dismissed

M/s National Insurance Company Ltd Vs Neeru Devi & Ors.

Delhi High Court · (2024) 11 DEL CK 1723

CPC, 1908-Section 151Motor Vehicles Act, 1988-Section 173IPC-Section 279, 304A, 427

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High Courts28 Nov 2024Disposed Of

Sarita Singh & Ors. Vs Mohd Irfan & Ors.

Delhi High Court · 2024 INSC 787

Motor Vehicle Act, 1988-Section 173, 166, 140Indian Penal Code, 1860-Section 279, 338, 304-A

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High Courts28 Nov 2024Disposed Of

United India Insurance Co Ltd Vs Nisha Yadav & Ors.

Delhi High Court · (2024) 11 DEL CK 1718

Motor Vehicles Act, 1988-Section 173, 166Indian Penal Code, 1860-Sections 279, 338, 304A

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High Courts28 Nov 2024Dismissed

The Oriental Insurance Co Ltd Vs Meeta Sharma & Ors

Delhi High Court · (2024) 11 DEL CK 1717

Motor Vehicle Act, 1988-Section 173, 133Cr.P.C.-Section 161

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High Courts28 Nov 2024Disposed Of

M/S Highway Travels Vs Pradeep Kumar Sharma & Ors

Delhi High Court · (2024) 11 DEL CK 1713

Motor Vehicles Act, 1988-Section 173Indian Limitation Act-Section 5

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High Courts28 Nov 2024Dismissed

NJ Bikes India Private Limited Vs Suzuki Motorcycle India Private Limited

Delhi High Court · (2024) 11 DEL CK 1660

Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 5, 9, 28(1), 28(3), 31(3), 33, 34, 34(1), 34(2), 34(3), 36, 43, 43(4), 75, 81Limitation Act, 1963-Section 4, 5, 12, 14, 4 to 24, 29(2)

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High Courts28 Nov 2024Disposed Of

Mehak Oberoi Vs Bar Council Of India & Ors.

Delhi High Court · (2024) 11 DEL CK 1654

Bar Council of India Rules-Rule 37Advocates Act, 1961

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High Courts28 Nov 2024Allowed

Huawei Telecommunications India Company Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle 2

Delhi High Court · (2024) 11 DEL CK 1617

Income-tax Act, 1961-Section 244A, 143(2), 36(1)(va), 37, 40(a)(ia), 153, 153(3), 153(5), 92CA, 250, 254, 255(4), 260, 262, 263, 264, 260A, 260A(2)(a)Companies Act, 1956Income Tax Appellate Tribunal Rules, 1963-Rule 34

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High Courts28 Nov 2024Allowed

Huawei Telecommunications India Company Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle 2, Delhi

Delhi High Court · (2024) 11 DEL CK 1616

Companies Act, 1956Income Tax Act, 1961-Section 36(1)(va), 37, 40(a)(ia), 92CA, 143(2), 153, 153(3), 153(5), 250, 254, 255(4), 260, 260A, 260A(2), 260A(2)(a), 262, 263, 264Income Tax Appellate Tribunal Rules, 1963-Rule 34, 34(3)

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High Courts28 Nov 2024Allowed