COURT ARCHIVE

Delhi High Court judgments, 2024

11,287 judgments · page 164 of 565

High Courts13 Sept 2024Allowed

VIP Pharmaceuticals Pvt Ltd Vs Rhydburg Pharmaceuticals Limited

Delhi High Court · (2024) 09 DEL CK 1598

Civil Procedure Code, 1908-Order VII Rule 11, VII Rule 11(d), Section 12, XXIII Rule 1(4), 10, 151, II Rule 2, II Rule 2(1), II Rule 2(3), 11

High Courts13 Sept 2024Allowed

Mrs Arti Gupta & Anr. Vs Puran Rana & Anr.

Delhi High Court · (2024) 09 DEL CK 1603

Trade Marks Act, 1999-Sections 47, 57, 125; Section 8(a); Section 10(1); Sections 9, 11, 12 and 18Copyright Act, 1957

High Courts13 Sept 2024Disposed Of

Yashika Malik Vs University Of Delhi Faculty Of Medical Sciences & Ors

Delhi High Court · (2024) 09 DEL CK 1620

Letters Patent Act, 1866-Clause X

High Courts13 Sept 2024Dismissed

Baby Aayat (Minor) Through Her Mother Ms. Tanzeem Khan Vs Government Of National Capital Territory Of Delhi & Anr

Delhi High Court · (2024) 09 DEL CK 1621

Right to Education Act, 2009

High Courts13 Sept 2024Dismissed

M/s. Brainztorm Technical Excellence Vs M/s. V-Connect Systems And Services Pvt. Ltd.

Delhi High Court · (2024) 09 DEL CK 1731

CPC-Order VII Rule 11dCommercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Section 3Constitution of India-Article 227

High Courts13 Sept 2024Disposed Of

Parkwood Developers Private Limited Vs Hardesh Mehta

Delhi High Court · (2024) 09 DEL CK 1740

Constitution of India-Article 227

High Courts13 Sept 2024Allowed

Emco Limited Vs Delhi Transco Limited

Delhi High Court · (2024) 09 DEL CK 1981

Arbitration and Conciliation Act, 1996-Section 29A(4), 21, 38(2), Fourth Schedule, 29A(3), 29AInsolvency and Bankruptcy Code (IBC), 2016-Section 14

High Courts13 Sept 2024Disposed Of

M/s Canon India Pvt Limited Vs M/s Abhay Graphics Through Its Proprietor Mr Raman Sharma

Delhi High Court · (2024) 09 DEL CK 1992

Arbitration and Conciliation Act, 1996-Section 11, 21, 12(2)

High Courts13 Sept 2024Disposed Of

M/s Ratna Infrastructure Projects Pvt Ltd (RIPPL) Vs M/s Meja Urja Nigam Private Limited (MUNPL)

Delhi High Court · (2024) 09 DEL CK 1996

Arbitration and Conciliation Act, 1996-Section 29A(4)

High Courts13 Sept 2024Disposed Of

Good Year Security Services R. Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 2112

High Courts13 Sept 2024Dismissed

Aditya Singh Vs Municipal Corporation Of Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 2113

High Courts13 Sept 2024

Satish Gupta Vs Rachna Gupta & Anr.

Delhi High Court · (2024) 09 DEL CK 2124

Code of Civil Procedure, 1908-Order XXXIX Rule 4Specific Relief Act, 1963-Section 36, 41(i)

High Courts13 Sept 2024Allowed

Hari Ram Vs The State (NCT Of Delhi)

Delhi High Court · (2024) 09 DEL CK 2159

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 29, 20(B)(ii)(c), 50, 37Constitution of India-Article 20(3)

High Courts13 Sept 2024Disposed Of

Shalini Jain Vs State Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 2161

BNSS-Section 482, 528, 35IPC-Section 420, 406Cr.P.C.-Section 438(1)(iv), 438

High Courts13 Sept 2024Allowed

Harish Singla Vs Ministry Of External Affairs & Ors.

Delhi High Court · (2024) 09 DEL CK 2162

Constitution of India-Article 226, 227, 14, 19, 21Code of Criminal Procedure, 1973-Section 482Right to Information Act, 2005

High Courts13 Sept 2024Dismissed

Raman Raheja Vs State Of Nct Of Delhi & Ors.

Delhi High Court · (2024) 09 DEL CK 2164

Constitution of India-Articles 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138

High Courts13 Sept 2024

The State Of NCT Of Delhi Vs Shyam Kishore Alias Putan

Delhi High Court · (2024) 09 DEL CK 1525

Cr.P.C.-Section 378, 164, 161IPC-Section 354/354(A)POCSO Act-Sections 8/12, 29, 4

High Courts13 Sept 2024

Master Arnesh Shaw Vs Union Of India & Anr.

Delhi High Court · (2024) 09 DEL CK 1524

Patents Act, 1970

High Courts13 Sept 2024

Kailash Harijan Vs Govt. Of NCT Of Delhi & Ors

Delhi High Court · (2024) 09 DEL CK 1520

High Courts13 Sept 2024Disposed Of

Surender Gupta & Anr. Vs Rajat Wadhwa

Delhi High Court · (2024) 09 DEL CK 1501

Arbitration and Conciliation Act, 1996-Section 34