COURT ARCHIVE

Delhi High Court judgments

1,31,711 judgments · page 995 of 6,586

High Courts05 Nov 2024

Sh. Subhash Chandra Jarodia Vs Sh. Vijayinder Kumar & Ors.

Delhi High Court · (2024) 11 DEL CK 2365

CPC-Order XXXIX Rules 1 and 2, VII Rule 11, VII Rule 11 (d)Suits Valuation Act, 1887-Section 8Court Fees Act, 1870-Section 7, paragraphs (v), (vi), (ix) and (x) of clause (d); Section 7 (iv) (c)

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High Courts05 Nov 2024Disposed Of

Harijinder Kaur & Anr. Vs Government Of Nct Of Delhi & Anr.

Delhi High Court · (2024) 11 DEL CK 2269

Delhi Victim Compensation Scheme, 2015-Clause 16Code of Criminal Procedure, 1973-Section 357A

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High Courts05 Nov 2024Dismissed

Ritika Gulati Vs Chaser Financial Services Pvt. Ltd.

Delhi High Court · (2024) 11 DEL CK 2235

Code of Civil Procedure, 1908-Section 96Indian Evidence Act-Section 34Bharatiya Sakshya Adhiniyam, 2023-Section 28

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High Courts05 Nov 2024Allowed

Geeta Dhawan Vs Anu Mehra & Anr.

Delhi High Court · (2024) 11 DEL CK 2212

Code of Civil Procedure, 1908-Order VI Rule 17, II Rule 2, Section 151

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High Courts05 Nov 2024Dismissed

State Of Nct Of Delhi Vs Ajay Kumar Jatav

Delhi High Court · (2024) 11 DEL CK 2198

Code of Criminal Procedure, 1973-Section 378, 313, 100(4)Indian Penal Code, 1860-Sections 392/397

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High Courts05 Nov 2024

Ravi Kumar Vs Department Of Space & Ors.

Delhi High Court · (2024) 11 DEL CK 2168

Constitution of India-Article 226, 227CPC-Order 47 Rule 1

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High Courts05 Nov 2024Allowed

Govind T. Samani Vs Vidyadamodar Rai & Anr.

Delhi High Court · (2024) 11 DEL CK 2150

Consumer Protection Act, 1986-Section 27Consumer Protection Act, 2019-Section 72Code of Criminal Procedure, 1973

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High Courts05 Nov 2024Disposed Of

Khushboo Alias Khushbu Rana Vs ICICI Lombard General Insurance Company Ltd.

Delhi High Court · (2024) 11 DEL CK 2149

Constitution of India-Article 227Consumer Protection Act, 1986-Section 12, 25/27

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High Courts05 Nov 2024Disposed Of

Usha Rani Vs Kavindra Singh & Ors

Delhi High Court · (2024) 11 DEL CK 2148

CPC-Section 96, Order VII Rule 11

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High Courts05 Nov 2024Disposed Of

Nishant Gulati Vs Parmod Kumar Yadav

Delhi High Court · (2024) 11 DEL CK 2143

Employee's Compensation Act, 1923-Section 30

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High Courts05 Nov 2024Disposed Of

Rahul Kumar Vs Union Of India & Ors.

Delhi High Court · (2024) 11 DEL CK 2090

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High Courts05 Nov 2024

Union Of India & Ors. Vs Smt Dhanuli Devi Widow Of Late L/Nk (Dsc) Pan Singh

Delhi High Court · (2024) 11 DEL CK 2089

Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14

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High Courts05 Nov 2024Allowed

City Glass And Glazing Pvt Ltd Vs Ozone Overseas Pvt Ltd

Delhi High Court · (2024) 11 DEL CK 2026

Code of Civil Procedure, 1908 (CPC)-Order XI Rule 1(1)(c)(ii), XI Rule 1(4), XI Rule 1(5)Commercial Courts Act, 2015

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High Courts05 Nov 2024Dismissed

Edwin D Souza Through Gpa Vs Ran Singh & Anr.

Delhi High Court · (2024) 11 DEL CK 2003

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 2(1)(y)Constitution of India-Article 227, 51-AIndian Penal Code, 1860-Section 448/34, 448/453/420/468/471/120B, 448/453/120B

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High Courts05 Nov 2024Allowed

Santosh Vs State Govt. Of NCT Of Delhi & Anr.

Delhi High Court · (2024) 11 DEL CK 1997

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Sections 279, 337, 304AMotor Vehicles Act, 1988-Sections 146, 196

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High Courts05 Nov 2024Partly Allowed

Ajay Kumar Vs Govt. Of NCT Delhi & Ors.

Delhi High Court · (2024) 11 DEL CK 1979

Constitution of India-Articles 14, 16 and 21

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High Courts05 Nov 2024

Varun Aneja Vs Union Of India & Ors.

Delhi High Court · (2024) 11 DEL CK 1969

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High Courts05 Nov 2024Dismissed

Municipal Corporation Of Delhi Vs Vishant Kumar Kholiya & Ors.

Delhi High Court · (2024) 11 DEL CK 1972

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High Courts05 Nov 2024Dismissed

Rajesh Kumar Bhalla Vs The New India Assurance Co. Ltd. & Ors.

Delhi High Court · (2024) 11 DEL CK 1944

General Insurance Business (Nationalisation) Act, 1972Industrial Disputes Act, 1947-Section 10, 33-C, 33-C(2)Conduct, Discipline and Appeal Rules, 2003-Rule 2(C)

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High Courts05 Nov 2024Dismissed

G.P. Soti Vs The Principal Deen Dayal Upadhyay College & Ors.

Delhi High Court · (2024) 11 DEL CK 1898

Constitution of India-Articles 226, 227CCS (Revised Pay) Rules, 2008-Section 1, Part A of First Schedule

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