High Courts22 Oct 2024Allowed
Cadence Design Systems (India) Private Limited Vs Deputy Commissioner Of Income Tax
Delhi High Court · (2024) 10 DEL CK 0113
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 14 of 92
High Courts22 Oct 2024Partly Allowed
Dr. Amit Kumar Vs Bharati College
Delhi High Court · (2024) 10 DEL CK 0112
Code of Civil Procedure, 1908 — Section 151, 152, Order 47 Rule 1
High Courts22 Oct 2024Dismissed
Zile Singh Proprietor Of M/S Deep Travels Vs Union Of India Through Secretary & Ors
Delhi High Court · (2024) 10 DEL CK 0111
Constitution of India, 1950 — Article 14, 226
High Courts22 Oct 2024Dismissed
Union Of India Vs OCL Iron And Steel Limited
Delhi High Court · (2024) 10 DEL CK 0110
Insolvency and Bankruptcy Code, 2016 — Section 3(31), 7, 18, 24(3)(c), 30(2), 31(1)
High Courts22 Oct 2024Disposed Of
Sachin Vs State Nct Of Delhi
Delhi High Court · (2024) 10 DEL CK 0109
Constitution of India, 1950 — Article 226Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 528Code of Criminal Procedure, 1973 — Section 482
High Courts22 Oct 2024Dismissed
Smt. Satyawati Vs Municipal Corporation Of Delhi
Delhi High Court · (2024) 10 DEL CK 0108
High Courts22 Oct 2024Dismissed
M/s Abbott GMBH Vs Registrar Of Trademarks & Anr
Delhi High Court · (2024) 10 DEL CK 0102
Trade Marks Act, 1999 — Section 20(1), 91
High Courts21 Oct 2024Disposed Of
Madhya Pradesh State Electricity Board Vs UOI & Ors
Delhi High Court · (2024) 10 DEL CK 0135
Constitution of India, 1950 — Article 131State of Madhya Pradesh under the Madhya Pradesh Reorganisation Act, 2000 — Section 58, 75, 75(2)
High Courts21 Oct 2024Disposed Of
Sanjeev Kumar Vs State
Delhi High Court · (2024) 10 DEL CK 0134
Constitution of India, 1950 — Article 21Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 479Code of Criminal Procedure, 1973 — Section 436A, 439
High Courts21 Oct 2024Disposed Of
Sanjay Singhania (Deceased) Through Lrs Vs Madhu Vyas
Delhi High Court · (2024) 10 DEL CK 0133
Constitution of India, 1950 — Article 227
High Courts21 Oct 2024Disposed Of
Shri Rohit Bodhraja & Anr Vs Avtar Kumar Grover & Ors
Delhi High Court · (2024) 10 DEL CK 0132
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(e), 25B
High Courts21 Oct 2024Disposed Of
Sanjay Malik Vs Neeru Malik
Delhi High Court · (2024) 10 DEL CK 0131
High Courts21 Oct 2024Disposed Of
Ethiopian Airlines Vs Nitin Dewan
Delhi High Court · (2024) 10 DEL CK 0130
High Courts21 Oct 2024Disposed Of
Amarjeet Singh @ Pummy Vs M/s Jaina Properties Pvt. Ltd. And Ors
Delhi High Court · (2024) 10 DEL CK 0129
High Courts21 Oct 2024Disposed Of
M/s Anglian Finvest Private Limited Vs M/s Electrev Mobility Private Limited
Delhi High Court · (2024) 10 DEL CK 0128
High Courts21 Oct 2024Disposed Of
Neeraj Mittal Vs Subhash Sachdeva & Ors
Delhi High Court · (2024) 10 DEL CK 0127
High Courts21 Oct 2024Dismissed
Anju Bala Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 0126
Constitution of India, 1950 — Article 338
High Courts21 Oct 2024Disposed Of
Jagjiwan Coop Group Housing Society Ltd Vs Registrar Of Cooperative Societies & Ors
Delhi High Court · (2024) 10 DEL CK 0125
Limitation Act, 1963 — Article 136Delhi Co Operative Societies Act, 2003 — Section 37Delhi Cooperative Societies Rule 1973 — Rule 140(1)
High Courts21 Oct 2024Dismissed
Union Of India Vs Ms Krishna Constructions Company
Delhi High Court · (2024) 10 DEL CK 0124
Contract Act, 1872 — Section 73, 74Arbitration and Conciliation Act, 1996 — Section 34
High Courts21 Oct 2024Disposed Of
Akash Tanwar Vs State Of Delhi & Ors
Delhi High Court · (2024) 10 DEL CK 0123
Constitution of India, 1950 — Article 19(1)(a), 19(1)(d), 19(2), 32, 142, 226, 226(2)Code of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 153A, 153B, 505(1), 505(2)