High Courts13 Sept 2024Dismissed
Kunal Food Products Pvt. Ltd. Vs Delhi Development Authority
Delhi High Court · (2024) 09 DEL CK 1499
Arbitration and Conciliation Act, 1996-Section 34
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 165 of 565
High Courts13 Sept 2024
M/S Ausil Corporation Pvt. Ltd. & Anr. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1485
Customs Act, 1962-Section 28DA, 28DA(3), 28DA(4), 28DA(5), 28DA(10), 28DA(11), 18, 18(1), 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(2), 18(3), 18(4), 18(5), 51A, 151A, 46, 50, 17, 28AA, 27A, 26, 74, 75Customs Tariff (Determination of Origin of Goods under the Comprehensive Economic Partnership Agreement between India and the United Arab Emirates) Rules, 2022-Rules 7, 14, 15, 21, 22, 22(4), 23, 23(2), 23(5), 24, 26Customs (Administration of Rules of Origin under Trade Agreements) Rules, 2020-Rules 3, 3(2), 4, 5, 6
High Courts13 Sept 2024Disposed Of
Good Year Security Services R Vs Union Of India And Ors
Delhi High Court · (2024) 09 DEL CK 0151
High Courts13 Sept 2024Dismissed
Aditya Singh Vs Municipal Corporation Of Delhi & Ors
Delhi High Court · (2024) 09 DEL CK 0150
High Courts13 Sept 2024Allowed
M/s Ausil Corporation Pvt. Ltd Vs Union Of India & Ors
Delhi High Court · (2024) 09 DEL CK 0107
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 18, 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 28DA, 28DA(3), 28DA(4)
High Courts13 Sept 2024Disposed Of
Yashika Malik Vs University Of Delhi Faculty Of Medical Sciences & Ors
Delhi High Court · (2024) 09 DEL CK 0106
High Courts13 Sept 2024Disposed Of
Axcess Limited Vs Controller Of Patents And Designs
Delhi High Court · (2024) 09 DEL CK 0105
Patent Act, 1970 — Section 15, 59(1), 59(3)(d), 59(3)(e)
High Courts12 Sept 2024Disposed Of
Renu Promoters Pvt. Ltd. Vs Govind Radhe Real Estate Private Limited & Ors.
Delhi High Court · (2024) 09 DEL CK 1611
Civil Procedure Code, 1908-Order VIII Rule 10, Section 151, XXXVII Rule 3(6)(b), XXXVII, XXXVII Rule 1(2), XXXVII Rule 3(7), 148, 149, 34
High Courts12 Sept 2024Dismissed
New Ashoka Cooperative House Building Society Vs Veena Kumari & Anr.
Delhi High Court · (2024) 09 DEL CK 1615
Constitution of India-Articles 226, 227Delhi Cooperative Societies Act, 2003-Section 91Bombay Cooperative Societies Act, 1925
High Courts12 Sept 2024Dismissed
Chris Austin Godin Vs State Of NCT Of Delhi
Delhi High Court · (2024) 09 DEL CK 1639
Bhartiya Nyaya Sanhita, 2023-Sections 110, 3(5)CrPC-Section 438
High Courts12 Sept 2024Disposed Of
Munna & Anr. Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2024) 09 DEL CK 1660
Constitution of India-Article 226, 32, 21Delhi Municipal Corporation Act, 1957Motor Vehicles Act, 1988-Schedule II
High Courts12 Sept 2024Dismissed
Shri. Sunil Kalgounda Patil & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1683
Constitution of India-Article 226Recruitment Rules, 2012-Rule 5(4), 1(2)
High Courts12 Sept 2024Disposed Of
The General Manager Punjab National Bank & Ors. Vs Rohit Malhotra
Delhi High Court · (2024) 09 DEL CK 1709
Constitution of India-Article 14, 15, 16, 32, 136, 226, 227, 323-A, 323-BConsumer Protection Act, 2019-Section 53, 58(1)(a)(iii)Code of Civil Procedure
High Courts12 Sept 2024
Rachna Prothi Vs Raghav Goel & Anr.
Delhi High Court · (2024) 09 DEL CK 1729
CPC-Order XXXIX Rule 1
High Courts12 Sept 2024Dismissed
Shri Nanak Chand Vs Jeet Singh & Ors.
Delhi High Court · (2024) 09 DEL CK 1732
Code of Civil Procedure, 1908-Order VIII Rule 1, Section 151Constitution of India-Article 227
High Courts12 Sept 2024Disposed Of
Hero Realty Private Limted Vs Union Of India Ministry Of Consumer Affairs Food And Public Distribution Through Its Secretary & Ors.
Delhi High Court · (2024) 09 DEL CK 1735
Constitution of India-Article 227
High Courts12 Sept 2024Allowed
Jaswant Singh Juneja Vs Income Tax Officer, Ward-63(1), Delhi
Delhi High Court · (2024) 09 DEL CK 1845
Income Tax Act, 1961-Section 147, 148, 148-A, 148-A(a), 148-A(b), 148-A(d), 149Finance Act, 2021Constitution of India-Article 142
High Courts12 Sept 2024Dismissed
Ex Chaa Mohammed Zulkarnain, 550032-Z Vs Union Of India & Ors.
Delhi High Court · (2024) 09 DEL CK 1855
Constitution of India-Article 226AFT Act, 2007-Section 22, 21Regs Navy Part III-Regulation 269
High Courts12 Sept 2024Allowed
M/S Garg Enterprises Vs Union Of India
Delhi High Court · (2024) 09 DEL CK 1983
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth ScheduleArbitration and Conciliation (Amendment) Act 2015-Sub-Section 12(5)
High Courts12 Sept 2024Allowed
Mrs Kajal Kiran Mishra Vs M/s Radiant Hues CRM Solution Pvt. Ltd. & Ors.
Delhi High Court · (2024) 09 DEL CK 1987
Arbitration and Conciliation Act, 1996-Section 11(5), 12(2)