High Courts05 Nov 2024Dismissed
Angel Gupta Vs State Nct Of Delhi
Delhi High Court · (2024) 11 DEL CK 0065
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 482Arms Act 1959 — Section 25, 27
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 997 of 6,586
High Courts05 Nov 2024Disposed Of
Khushboo Alias Khushbu Rana Vs ICICI Lombard General Insurance Company Ltd
Delhi High Court · (2024) 11 DEL CK 0064
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12
High Courts05 Nov 2024Disposed Of
Nishant Gulati Vs Parmod Kumar Yadav
Delhi High Court · (2024) 11 DEL CK 0063
Employee�s Compensation Act, 1923 — Section 30
High Courts05 Nov 2024Disposed Of
Govind T. Samani Vs Vidyadamodar Rai & Anr
Delhi High Court · (2024) 11 DEL CK 0062
High Courts05 Nov 2024Dismissed
Santosh Vs State Govt. Of Nct Of Delhi And Anr
Delhi High Court · (2024) 11 DEL CK 0060
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1973 — Section 173, 482Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts05 Nov 2024Disposed Of
Amarendra Dhari Singh Vs Aditi Shivinder Singh
Delhi High Court · (2024) 11 DEL CK 0059
Constitution of India, 1950 — Article 19, 21Code of Civil Procedure, 1908 — Order 12 Rule 6Code of Criminal Procedure, 1973 — Section 200
High Courts05 Nov 2024Dismissed
Mrs. Renu Jain Vs Union Of India And Ors
Delhi High Court · (2024) 11 DEL CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts05 Nov 2024Dismissed
Amarendra Dhari Singh Vs Rajshree Singh
Delhi High Court · (2024) 11 DEL CK 0057
Code of Civil Procedure, 1908 — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(7)Limitation Act, 1963 — Article 19, 21Negotiable Instruments Act, 1881 — Section 87, 138, 142
High Courts04 Nov 2024Disposed Of
Smt Alka & Ors. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 11 DEL CK 2382
Constitution of India-Article 226DMC Act, 1957IPC-Section 420/468/471/121-B
High Courts04 Nov 2024Disposed Of
M/S RKMT Buildcon Private Limited Vs Government Of National Capital Territory Of Delhi
Delhi High Court · (2024) 11 DEL CK 2277
Arbitration and Conciliation Act, 1996-Section 11(6), 12(5)
High Courts04 Nov 2024Disposed Of
Sony India Private Limited Vs IT Care
Delhi High Court · (2024) 11 DEL CK 2278
Arbitration and Conciliation Act, 1996-Section 11, 12, 3, IVth Schedule
High Courts04 Nov 2024Disposed Of
M/s Kalpataru Projects International Limited Vs GAIL (India) Limited
Delhi High Court · (2024) 11 DEL CK 2282
Arbitration and Conciliation Act, 1996-Section 11(5), 12, IVth Schedule
High Courts04 Nov 2024
Janki Devi Sharma Vs State & Ors.
Delhi High Court · (2024) 11 DEL CK 2373
Indian Succession Act, 1925-Section 276, 291Code of Civil Procedure, 1908-Order I Rule 10Original Side Rules-Rule 6 of Chapter XXIX
High Courts04 Nov 2024Dismissed
Sh. Ashok Kumar (Deceased) Through Legal Representatives & Ors. Vs Sh. Vijay Kumar
Delhi High Court · (2024) 11 DEL CK 2274
Delhi Rent Control Act, 1958-Section 14(1)(e), 14A, 14B, 14C, 14D, 19, 19(1), 19(2), 21, 25-B, 25-B(5), 25-B(8)
High Courts04 Nov 2024Dismissed
Geeta Katyal & Anr. Vs Manak Portfolios (P) Ltd. & Ors.
Delhi High Court · (2024) 11 DEL CK 2243
Code of Civil Procedure, 1908-Section 96, Order XII Rule 6, VII Rule 11, XXIII Rule 1(4), XXIII Rule 1(3), II Rule 2Delhi High Court Rules-Section 10Indian Penal Code, 1860-Sections 420, 467, 468, 471, 120B
High Courts04 Nov 2024Disposed Of
Sporta Technologies Pvt Ltd & Anr. Vs John Doe & Ors.
Delhi High Court · (2024) 11 DEL CK 2222
Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
High Courts04 Nov 2024Disposed Of
Sporta Technologies Pvt Ltd & Anr. Vs Aditya Yadav & Ors.
Delhi High Court · (2024) 11 DEL CK 2220
Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015
High Courts04 Nov 2024Allowed
State (NCT Of Delhi) Vs Harpreet Singh Khalsa & Ors.
Delhi High Court · (2024) 11 DEL CK 2175
Code of Criminal Procedure, 1973-Section 390, 482, 378, 401(1), 401(2), 401, 386, 389, 391, 307, 392, 427, 227, 437AIndian Penal Code, 1860-Section 302, 201, 174A, 120-B, 378Constitution of India-Article 22(2), 142, 136
High Courts04 Nov 2024Dismissed
AMR-BBB Consortium Through Lead Partner, AMR India Limited Vs Bharat Coking Coal Ltd
Delhi High Court · (2024) 11 DEL CK 2155
Constitution of India-Article 226, 227Arbitration and Conciliation Act-Section 16, 5
High Courts04 Nov 2024Disposed Of
Sh. Joginder Singh Vs Sh. Kuldeep Singh & Ors.
Delhi High Court · (2024) 11 DEL CK 2151
CPC-Order XVI Rule 1(3), Section 151