High Courts21 Oct 2024Allowed
Ghamami Vs National Institute Of Solar Energy
Delhi High Court · (2024) 10 DEL CK 1681
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 110 of 565
High Courts21 Oct 2024Allowed
Amarjit Singh Vs Punjab & Sind Bank
Delhi High Court · (2024) 10 DEL CK 1664
Right to Information Act, 2005Punjab & Sind Bank Officer Employees (Conduct) Regulations 1981Punjab & Sind Bank Officer Employees' (Discipline & Appeal) Regulations 1981-Regulation 6
High Courts21 Oct 2024Disposed Of
The Jagjiwan Coop Group Housing Society Ltd Vs The Registrar Of Cooperative Societies & Ors.
Delhi High Court · (2024) 10 DEL CK 1662
DCS Rules 1973-Rule 140(1)DCS Rules, 2007-Rule 153(1)Indian Limitation Act, 1963-Article 136
High Courts21 Oct 2024Dismissed
Anju Bala Vs Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1661
Constitution of India-Article 338Rules of Procedure, 2009
High Courts21 Oct 2024Dismissed
Government Of NCT Of Delhi & Anr. Vs Manisha Khulbe
Delhi High Court · (2024) 10 DEL CK 2188
Administrative Tribunals Act, 1985-Section 19AICTE Regulations, 2010-Clause 1(x)All India Council for Technical Education (Career Advancement Scheme for the Teachers and other Academic Staff in Technical Institutions) (Degree) Regulations, 2012-Paragraph 3.8
High Courts21 Oct 2024Allowed
Dr Brajesh Kumar Vs Sashastra Seema Bal & Anr.
Delhi High Court · (2024) 10 DEL CK 2192
Sashastra Seema Bal Act, 2007-Section 58(1)(a)
High Courts21 Oct 2024Dismissed
Union Of India & Ors. Vs Ex Nk/Dsc Shetye Sitaram Anant
Delhi High Court · (2024) 10 DEL CK 2197
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14
High Courts21 Oct 2024Disposed Of
Sunder Singh Rawat & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1619
Constitution of India-Article 226
High Courts21 Oct 2024Dismissed
Tanu Gupta Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 2214
Criminal Procedure Code-Section 482/483Constitution of India-Article 227The Protection of Women from Domestic Violence Act, 2005-Section 2(s), 12, 17(2), 19, 19(1)(f)
High Courts21 Oct 2024Dismissed
Sujan Builder Private Limited Vs Ashish Kumar Jain & Ors.
Delhi High Court · (2024) 10 DEL CK 2217
Code of Civil Procedure, 1908-Section 151, 115, Order VI Rule 17, 1 Rule 10, 2 Rule 2, 7 Rule 11, 12 Rule 6Transfer of Property Act, 1882Registration Act, 1908-Section 17
High Courts21 Oct 2024Allowed
Rajesh Khanna Vs M/s Olam Agro India Ltd
Delhi High Court · (2024) 10 DEL CK 2224
Cr.P.C.-Section 482, 389, 391N.I Act-Section 138, 148
High Courts21 Oct 2024Dismissed
Naresh Kumar Bajaj & Ors. Vs Bunge India Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 2225
Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(3), 23(3), 16, S.34CPC-Order 23 Rule 3Finance Act, 1994
High Courts21 Oct 2024Dismissed
Vijay Kumar Jain & Ors. Vs Arun Mehra Proprietor Of M/S Saree Ghar & Anr.
Delhi High Court · (2024) 10 DEL CK 2227
CPC-Section 151, 115, Order XXXVII, XXVII
High Courts21 Oct 2024Disposed Of
Kumeshwar Dayal Sammi Vs The State (Govt. Of NCT Delhi) & Ors.
Delhi High Court · (2024) 10 DEL CK 1600
Bharatiya Nagarik Suraksha Sanhita-Section 528Constitution of India-Article 226CPC, 1908-Section 151, Order XXXII A, XXXII A Rule 3
High Courts21 Oct 2024Dismissed
Union Of India Vs Ms Krishna Constructions Company
Delhi High Court · (2024) 10 DEL CK 1591
Arbitration and Conciliation Act, 1996-Section 34, 12(5)Indian Contract Act, 1872-Sections 73, 74
High Courts21 Oct 2024Disposed Of
Madhya Pradesh State Electricity Board Vs Uoi & Ors.
Delhi High Court · (2024) 10 DEL CK 1589
Madhya Pradesh Reorganisation Act, 2000-Section 75(2), 58, 58(4), 75Constitution of India-Article 131
High Courts21 Oct 2024Allowed
Sipura Developers Pvt Ltd Vs Pr. Commissioner Of Income Tax 7
Delhi High Court · (2024) 10 DEL CK 1546
Income Tax Act, 1961-Section 260A, 253, 263, 143(1), 148, 147, 151(2), 142(1), 68, 133(6), 80HH, 80-I, 147 to 153, Explanation 2 to Section 147, Explanation 3 to Section 147Company Act, 1956Finance Act, 2021
High Courts21 Oct 2024Dismissed
Vandana Dhamecha Vs Bharti Kumar Sawhny
Delhi High Court · (2024) 10 DEL CK 1494
Code of Civil Procedure, 1908-Section 115, 151, Order XXXVII Rule 4, IX Rule 13, XXXVII, XXXIV Rule 4Negotiable Instruments Act, 1881-Section 138Limitation Act, 1963-Article 123
High Courts21 Oct 2024Disposed Of
Pradeep Kumar Vs Indian Coast Guard & Ors.
Delhi High Court · (2024) 10 DEL CK 1467
Constitution of India-Articles 14, 16 and 21
High Courts21 Oct 2024Dismissed
IIDL (IFCI Infrastructure Development Ltd) Vs M/S Subir Engineering Works (P) Ltd. & Anr.
Delhi High Court · (2024) 10 DEL CK 1466
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 37Commercial Courts Act, 2015-Section 13