High Courts04 Oct 2024Disposed Of
M/S Dwarkadhis Projects Pvt. Ltd Vs Shri Pratap Chand Nasa & Anr.
Delhi High Court · (2024) 10 DEL CK 2028
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 131 of 565
High Courts04 Oct 2024Disposed Of
Isha Tanwar Vs Dinesh Lohia
Delhi High Court · (2024) 10 DEL CK 2029
High Courts04 Oct 2024Disposed Of
Dr. Girish Soni Vs Sean Wee Lee & Ors.
Delhi High Court · (2024) 10 DEL CK 2030
Delhi Rent Control Act, 1958-Section 14(1)(b)
High Courts04 Oct 2024Allowed
Avtar Singh Mankoo Vs Delhi Development Authority
Delhi High Court · (2024) 10 DEL CK 2126
Constitution of India, 1950-Article 226DDA Act, 1957-Section 43(2)
High Courts04 Oct 2024Disposed Of
Anil Madan & Anr. Vs RBL Bank Limited
Delhi High Court · (2024) 10 DEL CK 2136
High Courts04 Oct 2024Disposed Of
Harvinder Singh Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1723
Code of Criminal Procedure, 1973-Section 482IPC-Section 307, 324, 195A, 506, 308, 34
High Courts04 Oct 2024Disposed Of
Ketan Bansal & Ors. Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1724
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 333, 115(2), 351(2), 3(5)
High Courts04 Oct 2024Disposed Of
Shivam Gupta Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 10 DEL CK 1725
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 279, 337, 338
High Courts04 Oct 2024Disposed Of
Sayam Taneja & Ors. Vs The State (N.C.T. Of Delhi) & Anr.
Delhi High Court · (2024) 10 DEL CK 1730
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 324, 34, 323, 341
High Courts04 Oct 2024Dismissed
Mrs. Sandesh Vs The Commissioner, Municipal Corporation Of Delhi
Delhi High Court · (2024) 10 DEL CK 1804
High Courts04 Oct 2024Dismissed
Varun Yadav Vs Department Of Women And Child Development, Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 10 DEL CK 1806
Constitution of India-Article 226Juvenile Justice ActAdministrative Tribunals Act, 1985-Section 14
High Courts04 Oct 2024Dismissed
Smt. Harpyari (Deceased) Through LR-1A Bharat Bhushan Sharma Vs Badri Bhagat Jhandewala Temple Society & Ors
Delhi High Court · (2024) 10 DEL CK 1634
Cr.PC-Section 340CPC-Order XXII Rule 4
High Courts04 Oct 2024Dismissed
Jai Maa Traders Vs HSCC (India) Ltd
Delhi High Court · (2024) 10 DEL CK 1635
High Courts04 Oct 2024Dismissed
Mahesh Kumar Yadav Vs The State Commissioner For Persons With Disabilities NCT Of Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 1638
High Courts04 Oct 2024Disposed Of
Govt Of NCT Of Delhi & Ors. Vs Satya Vart
Delhi High Court · (2024) 10 DEL CK 1654
Delhi Police (Punishment and Appeal) Rules, 1980-Rule 12
High Courts04 Oct 2024Disposed Of
HC/Steward Gulshan Kumar Force No 119150096 & Ors. Vs The Union Of India & Ors.
Delhi High Court · (2024) 10 DEL CK 1651
Constitution of India-Article 226
High Courts04 Oct 2024Disposed Of
Shri Bipinchandra Jaglawala Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1650
Constitution of India-Article 226
High Courts04 Oct 2024Dismissed
Union Of India & Ors. Vs Ex Lnk Chhedi Lal
Delhi High Court · (2024) 10 DEL CK 1649
Constitution of India-Article 226Armed Forces Tribunal Act, 2007-Section 14
High Courts04 Oct 2024Allowed
Girraj Prasad Gurjar Vs Union Of India & Ors
Delhi High Court · (2024) 10 DEL CK 1648
High Courts04 Oct 2024Disposed Of
Shri Yogender Singh Vs Union Of India & Anr.
Delhi High Court · (2024) 10 DEL CK 1646
Constitution of India-Article 226