High Courts15 Oct 2024Disposed Of
Manju Rani Vs Shiv Property Dealer & Anr.
Delhi High Court · (2024) 10 DEL CK 2064
CPC-Order XXII Rule 4A
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 118 of 565
High Courts15 Oct 2024Disposed Of
Krishan Kumar Gupta Vs Neha Khanna
Delhi High Court · (2024) 10 DEL CK 2066
CPC-Order XXXVII
High Courts15 Oct 2024Disposed Of
M/S Paras Lubricants Ltd. Vs Punjab National Bank & Ors.
Delhi High Court · (2024) 10 DEL CK 2139
Constitution of India-Article 226Companies Act, 1956Indian Penal Code, 1860-Section 420, 468, 471, 34, 120-B
High Courts15 Oct 2024
Mandhir Kaur Vs Delhi Development Authority
Delhi High Court · (2024) 10 DEL CK 2142
Constitution of India-Articles 226, 227Right to Information Act, 2005
High Courts15 Oct 2024Dismissed
Union Of India Vs Col (TS) Shyama Nand Jha (Retd.)
Delhi High Court · (2024) 10 DEL CK 2162
Constitution of India-Article 226
High Courts15 Oct 2024Dismissed
Parduman Kumar Handa Vs Rajan Handa & Anr.
Delhi High Court · (2024) 10 DEL CK 1785
Code of Civil Procedure, 1908-Section 115, 9, Order VII Rule 11Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 23, 27, 5, 9, 10, 11, Chapter IISpecific Relief Act, 1963-Section 9
High Courts15 Oct 2024Dismissed
Ravi Kumar Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1789
Code of Civil Procedure, 1973-Sections 439(2), 482CrPC-Sections 439, 439(2), 482Bhartiya Nagarik Suraksha Sanhita, 2023-Sections 528, 483(3)
High Courts15 Oct 2024Disposed Of
Rishab Vs State Of Govt NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1791
Code of Criminal Procedure, 1973-Section 439, 482, 164Indian Penal Code, 1860-Section 354, 354B, 354D, 506, 323, 341, 34, 451Protection of Children from Sexual Offences Act, 2012-Section 8
High Courts15 Oct 2024
Sh J.M Kohli (Through Lr Ms Usha Kohli) Vs Smt Vimal Kanta (Through Lr Ms Renu Kohli)
Delhi High Court · (2024) 10 DEL CK 1793
Code of Civil Procedure, 1908-Section 115, 114, 151, Order XLVII Rule 1, XLVII Rule 4, XLVII Rule 4(2), XLVII Rule 7, XXII Rule 4(1), XXI Rule 97, XXI Rule 98, XXI Rule 99, XXI Rule 100, XXI Rule 101, XXI Rule 103, XLIII Rule 1(w), XLI Rule 22Hindu Succession Act, 1956-Section 14(1)
High Courts15 Oct 2024Dismissed
Purshottam Chopra Vs State Of NCT Of Delhi
Delhi High Court · (2024) 10 DEL CK 1794
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts15 Oct 2024Dismissed
Sh. R.S. Meena Vs North Delhi Municipal Corporation & Ors.
Delhi High Court · (2024) 10 DEL CK 1809
Fundamental Rules-Rule 49 (i), 49 (ii), 49 (iii), 49 (iv), 49 (v), 49 (vi), 35DMC Act, 1957-Section 491
High Courts15 Oct 2024Dismissed
Sunny Kumar Vs Union Of India & Ors
Delhi High Court · (2024) 10 DEL CK 2172
Constitution of India-Article 14, 16 and 21
High Courts15 Oct 2024Dismissed
MMTC Ltd Vs P. K. Das & Ors.
Delhi High Court · (2024) 10 DEL CK 2173
Constitution of India-Article 14
High Courts15 Oct 2024Allowed
Smt. Achla Kapoor Vs The Disciplinary Authority Zonal Manager (Of The Rank Of General Manager, Punjab And Sind Bank & Anr.
Delhi High Court · (2024) 10 DEL CK 2175
High Courts15 Oct 2024Dismissed
Saraswati Shreshta Vs The Central Public Information Officer
Delhi High Court · (2024) 10 DEL CK 1663
Right to Information Act, 2005Indian Nursing Councils Act, 1947-Section 10
High Courts15 Oct 2024Allowed
Bharat Kumar Chaudhary Vs Navin Malhotra
Delhi High Court · (2024) 10 DEL CK 1647
Indian Contract Act, 1872-Section 74, 73IPC-Section 420, 467, 468, 471, 120-B, 34Code of Civil Procedure, 1908-Order IX Rule 7, I Rule 10(2)
High Courts15 Oct 2024Allowed
Deepak Mehta & Anr. Vs Nirmal Jindal
Delhi High Court · (2024) 10 DEL CK 1644
Indian Penal Code, 1860-Sections 420, 468, 471, 120-BCode of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 14
High Courts15 Oct 2024Dismissed
Azad Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2189
Constitution of India-Article 226
High Courts15 Oct 2024Disposed Of
Jiwaji Rao Vs Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 2190
Constitution of India-Article 226
High Courts15 Oct 2024Allowed
Shrishti Infrastructure Development Corporation Ltd. Vs Airport Authority of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1587
Constitution of India-Article 226, 14Aircraft Act, 1934-Section 9AMinistry of Civil Aviation (Height Restrictions for Safeguarding Aircraft Operations) Rules, 2015-Clause 2.5, 2.5.1, 2.5.1.1, 2.5.2, 2.5.2.2, 2.6, 2.6.1, 5