High Courts18 Oct 2024Allowed
Bhim Singh Vs Govt Of NCT Of Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 2178
CCS (Revised Pay) Rules, 1997Fundamental Rules-Rule 49, 35
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 114 of 565
High Courts18 Oct 2024Dismissed
Employees State Insurance Corporation Vs Usha Singh
Delhi High Court · (2024) 10 DEL CK 2179
Constitution of India-Article 226
High Courts18 Oct 2024Disposed Of
Shri Jiwan Ram Retd Ala Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 2182
High Courts18 Oct 2024Dismissed
M/S Sultan Chand And Sons Pvt. Ltd. Vs Kartik Sharma
Delhi High Court · (2024) 10 DEL CK 1639
Arbitration and Conciliation Act, 1996-Section 2(e), 7, 8, 16, 42Copyright Act, 1957-Section 63Indian Contract Act, 1872-Section 28
High Courts18 Oct 2024Disposed Of
Ramji Lal Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2191
High Courts18 Oct 2024Disposed Of
Deen Bandhu Sharma Vs Union Of India Through The Secretary, Ministry Of Home Affairs & Ors.
Delhi High Court · (2024) 10 DEL CK 2195
Constitution of India-Article 226
High Courts18 Oct 2024Disposed Of
Madhu Koda Vs State Thru CBI
Delhi High Court · (2024) 10 DEL CK 2211
Code of Criminal Procedure, 1973-Section 389(1), 482Indian Penal Code, 1860-Section 120BPrevention of Corruption Act, 1988-Section 13(1)(d)(ii), 13(1)(d)(iii), 13(2), 13(1)(d)
High Courts18 Oct 2024Dismissed
IFFCO Tokio General Insurance Co. Ltd Vs Ranvir & Ors.
Delhi High Court · (2024) 10 DEL CK 2221
Motor Vehicle Act, 1988-Section 173, 166, 140, 163(A)IPC-Section 279, 337
High Courts18 Oct 2024Disposed Of
The Oriental Insurance Co Ltd Vs Soni Sharma & Ors
Delhi High Court · (2024) 10 DEL CK 2222
Code of Civil Procedure, 1908-Section 151Motor Vehicle Act-Section 173
High Courts18 Oct 2024
Lajja Wati Vs Mohammad Sharuck & Anr.
Delhi High Court · (2024) 10 DEL CK 2226
Motor Vehicle Act, 1988-Section 173, 166, 163A
High Courts18 Oct 2024Disposed Of
Sh. Hansraj & Ors. Vs Employees State Insurance Corporation & Ors.
Delhi High Court · (2024) 10 DEL CK 1602
GFR, 2017-Rule 133
High Courts18 Oct 2024Dismissed
Mr. Siddhaant Mohta & Ors. Vs Delhi Gymkhana Club Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 1514
Code of Civil Procedure, 1908-Order XXXIX Rule 1 and 2, 6 Rule 4Companies Act, 2013-Section 241, 242, 244, 2(55)Indian Contract Act, 1872-Chapter II
High Courts18 Oct 2024Disposed Of
Kalamkari Lifestyle Tech Pvt Ltd Vs MSME Faciliation Council Mumbai & Anr
Delhi High Court · (2024) 10 DEL CK 1506
Micro, Small and Medium Enterprises Development Act, 2006-Section 18(1), 18(2), 18(3), 18(4), Chapter VCode of Civil Procedure-Section 20Arbitration Act, 1996-Section 7(1)
High Courts18 Oct 2024Disposed Of
Harsh Vardhan Bansal Vs ACIT Circle 43(1) New Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1503
Income Tax Act, 1961-Section 10(38), 131, 132, 132A, 133A, 147, 148, 148A, 148A(b), 148A(d), 149, 149(1)(b)(i), 151, 153A, 153C, Explanation 1 to Section 148, Explanation 2 to Section 148Security and Exchange Board of India Act, 1992-Section 11(4), 11BSecurities Contract (Regulation) Act, 1956-Section 12A
High Courts18 Oct 2024Allowed
Dr Manu Banga Vs Indira Gandhi Delhi Technical University For Women
Delhi High Court · (2024) 10 DEL CK 1496
Rights of Persons with Disabilities Act, 2016-Section 34Constitution of India-Article 226
High Courts18 Oct 2024Allowed
M Samundra Singh Vs Union Of India & Ors
Delhi High Court · (2024) 10 DEL CK 0101
Constitution of India, 1950 — Article 226
High Courts16 Oct 2024Dismissed
National Highways Authority Of India Vs Guruvayoor Infrastructure Pvt. Ltd.
Delhi High Court · (2024) 10 DEL CK 2253
Arbitration and Conciliation Act, 1996-Section 17(2), 17, 27Prevention of Money Laundering Act, 2002-Section 17(1-A)Constitution of India-Article 141
High Courts16 Oct 2024Disposed Of
MS Inam And Co. Vs Airport Authority Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1824
Arbitration and Conciliation Act, 1996-Section 11, 21, 12
High Courts16 Oct 2024Disposed Of
Kotak Mahindra Prime Limited Vs Nikhil Jain
Delhi High Court · (2024) 10 DEL CK 1826
Arbitration and Conciliation Act, 1996-Section 11(6), 12
High Courts16 Oct 2024Disposed Of
Mahesh Kumar Vs Anand Prakash Goyal
Delhi High Court · (2024) 10 DEL CK 1888