High Courts16 Oct 2024Disposed Of
Havells India Limited Vs Electromech India Private Limited & Anr.
Delhi High Court · (2024) 10 DEL CK 1913
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 115 of 565
High Courts16 Oct 2024Dismissed
Disruptive Health Solutions Pvt Ltd & Ors. Vs Kotak Mahindra Bank Ltd & Anr.
Delhi High Court · (2024) 10 DEL CK 1950
Letters Patent Act, 1866-Clause XSecuritisation and Reconstruction of Financial Assets And Enforcement of Security Interest Act, 2002-Section 13(2), 13(3A), 17Companies Act, 1956
High Courts16 Oct 2024Dismissed
Okinawa Autotech International Private Limited & Anr. Vs Union Of India
Delhi High Court · (2024) 10 DEL CK 1953
Letters Patent Act, 1866-Clause XConstitution of India-Article 226
High Courts16 Oct 2024Disposed Of
Randa Chehab Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2273
Letters Patent Act, 1866-Clause 10Foreigners Act, 1946-Section 3(2)(c), 3Constitution of India-Article 226
High Courts16 Oct 2024Dismissed
Devadarsini Umapathy Vs Medical Counselling Committee & Ors
Delhi High Court · (2024) 10 DEL CK 1983
Indian Citizenship Act of 1955-Section 7B, 7-B(1)Foreigners Act, 1946Constitution of India
High Courts16 Oct 2024Dismissed
Pawan Gupta Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1999
Constitution of India-Article 226, 22(5)Code of Criminal Procedure, 1973-Section 482, 70, 75, 82, 83, 84, 85Conservation of Foreign Exchange and Prevention of Smuggling Activities (COFEPOSA) Act, 1974-Section 3(1), 3(3), 4, 6, 7, 7(1)(a), 7(1)(b), 7(4)(a)
High Courts16 Oct 2024Dismissed
Achla Malhotra Vs Delhi State NPEF CGHS Ltd. & Ors.
Delhi High Court · (2024) 10 DEL CK 2005
Code of Civil Procedure-Order XLI Rule 1, Section 96IPC-Section 419, 420, 477A, 120BCr.P.C-Section 91
High Courts16 Oct 2024Dismissed
Atam Prakash Kaushik Thr Lrs Vs Amit Kumar Khattar
Delhi High Court · (2024) 10 DEL CK 2042
Specific Relief Act, 1963-Section 6, 6(2), 6(3), 6(4)Delhi Rent Control ActCPC-Order VI Rule 17, XVIII Rule 17, XXII Rule 4(2), I Rule 10, Section 115
High Courts16 Oct 2024Disposed Of
Anantha Biotechnologies, Rep. By Its Proprietor Vs B. Venkata Ramanamma, Died By Lrs. W/O Late Janaki Ramudu & Ors.
Delhi High Court · (2024) 10 DEL CK 2065
Constitution of India-Article 227
High Courts16 Oct 2024Allowed
Dharamraj Contract India Private Limited Vs Enpeecom
Delhi High Court · (2024) 10 DEL CK 2067
CPC-Order XXXIX Rule 10, XXXVIII Rule 5, XXI Rule 41
High Courts16 Oct 2024Disposed Of
Deepasri Multispecialities Hospital & Ors. Vs Ms Anupama NH & Ors.
Delhi High Court · (2024) 10 DEL CK 2068
Consumer Protection Act, 1986-Section 21, 13(2), 13Constitution of India-Article 227
High Courts16 Oct 2024Disposed Of
Smt. Anuradha Kapoor & Ors. Vs M/s. Prime Time India Limited & Ors.
Delhi High Court · (2024) 10 DEL CK 2069
High Courts16 Oct 2024Disposed Of
Shakti Kumar Pawar Vs Smt Shashi Gosain
Delhi High Court · (2024) 10 DEL CK 2070
High Courts16 Oct 2024Allowed
Ashok Leyland Ltd. Vs The Commissioner, Value Added Tax
Delhi High Court · (2024) 10 DEL CK 2156
Delhi Value Added Tax Act, 2004-Section 9(2)(g), 25, 26, 27, 38, 38(1), 38(2), 38(3), 38(3)(a), 38(3)(a)(ii), 38(4), 38(5), 38(6), 38(7), 38(10), 38(11), 39, 39(1), 39(2), 42, 42(1), 58, 59DVAT Rules, 2005-Rule 34, 34(1), 34(2), 34(3), 34(4), 34(5), 34(5A), 34(6), 34(8), 34(9)Central Sales Tax Act, 1956
High Courts16 Oct 2024Dismissed
Union Of India & Ors. Vs Sh. Brij Bihari Singh (Ex. NK (TS)-15370496-H)
Delhi High Court · (2024) 10 DEL CK 2159
Entitlement Rules for Casualty Pensionary Awards, 1982-Rule 5, 9, 14(b), 14(c), Regulation 173Constitution of India-Article 226
High Courts16 Oct 2024Dismissed
Kumar Sanjay Jha Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2161
Border Security Force Act, 1968-Section 113, 117, 117(1)BSF Rules, 1969-Rule 167, 167(1)Army Act, 1950-Section 160, 164, 164(1)
High Courts16 Oct 2024Dismissed
National Law University, Delhi Vs Dhyey Bakshi
Delhi High Court · (2024) 10 DEL CK 2163
University Grants Commission (Prevention, Prohibition and Redressal of Sexual Harassment of Women Employees in Higher Educational Institutions) Regulations, 2015-Regulation 8(5)
High Courts16 Oct 2024Disposed Of
Mahesh Kumar Sharma & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2164
Constitution of India-Article 226
High Courts16 Oct 2024Allowed
Sporta Technologies Pvt. Ltd. & Anr. Vs John Doe & Ors.
Delhi High Court · (2024) 10 DEL CK 1686
Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts Act, 2015Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter XXIII
High Courts16 Oct 2024Allowed
Sporta Technologies Pvt. Ltd. & Anr. Vs Hong Yi F35 & Ors.
Delhi High Court · (2024) 10 DEL CK 1712
Code of Civil Procedure, 1908-Order VIII Rule 10Commercial Courts Act, 2015Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter XXIII