High Courts30 Aug 2024Disposed Of
Mohit Jitendra Kukadia Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 0073
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 191 of 565
High Courts30 Aug 2024Dismissed
Baby Aayat (Minor) Through Mother Ms. Tanzeem Khan Vs Government Of National Capital Territory Of Delhi And Anr
Delhi High Court · (2024) 08 DEL CK 0072
Constitution of India, 1950 — Article 226Code of Civil Procedure, 1908 — Section 151
High Courts30 Aug 2024Dismissed
O.M.A. Salam Vs National Investigation Agency
Delhi High Court · (2024) 08 DEL CK 0071
Constitution of India, 1950 — Article 19(1)(a), 21Indian Penal Code, 1860 — Section 120B, 153A, 188Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 17, 18, 18B, 20, 22, 38, 39, 43D(5)
High Courts29 Aug 2024Disposed Of
Sahil Oberoi & Ors. Vs The State NCT of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1502
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 420, 406, 34
High Courts29 Aug 2024Disposed Of
Vivo Mobile Communication Co Ltd. Vs Mr Jitendra Kumar Tiwari Trading As Maa Vaishnavi Chemicals
Delhi High Court · (2024) 08 DEL CK 1514
Trademarks Act, 1999-Section 2(z)(b)
High Courts29 Aug 2024
Nippon Steel Corporation Vs The Controller General Of Patents, Designs & Trademarks & Anr.
Delhi High Court · (2024) 08 DEL CK 1523
Patents Act, 1970-Section 2(1)(j), 3, 3(d), 3(n), 10, 14, 15
High Courts29 Aug 2024
M/s Prakash Pipes Limited Vs M/s Jaiswal Traders Through Its Proprietor Mr Chandan Jaisawal & Anr.
Delhi High Court · (2024) 08 DEL CK 1527
Companies Act, 1956Companies Act, 2013Trade Marks Act, 1999
High Courts29 Aug 2024
Raj Kumar (Since Deceased) Through Lrm Vs Urmila Devi & Anr.
Delhi High Court · (2024) 08 DEL CK 1528
CPC-Order XII Rule 6
High Courts29 Aug 2024Disposed Of
K.K. Electro Appliances Pvt Ltd. Vs Shree Vardhman Engg. & Anr.
Delhi High Court · (2024) 08 DEL CK 1540
Trade Marks Act, 1999Copyright Act, 1957
High Courts29 Aug 2024Disposed Of
FMI Limited Vs Fakhruddin Saifuddin Bharmal
Delhi High Court · (2024) 08 DEL CK 1549
High Courts29 Aug 2024Dismissed
Sanjay Malik Alias Sant Sevak Das Vs The State Of NCT Of Dehi & Anr.
Delhi High Court · (2024) 08 DEL CK 1591
Indian Penal Code, 1860-Sections 354, 376Code of Criminal Procedure, 1973-Section 311, 273High Court of Delhi Rules for Video Conferencing for Courts, 2021-Rule 5.3.11, 18
High Courts29 Aug 2024Dismissed
Nasir Vs State Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 08 DEL CK 1593
Protection of Women from Domestic Violence Act, 2005-Section 29, 23CrPC-Section 125
High Courts29 Aug 2024Dismissed
Govind Yadav Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1605
Representation of the People Act, 1951-Part IV-A, Section 29A, 29A(1), 29A(4), 29A(5), 29A(6), 29A(7), 29A(9), 29B, 29CAmendment Act 1 of 1989Conduct of Elections Rules, 1961-Rule 5, 10
High Courts29 Aug 2024Dismissed
Govt Of NCT Of Delhi & Ors. Vs Mahfooz Ali
Delhi High Court · (2024) 08 DEL CK 1632
Constitution of India-Article 226, 227Fundamental Rules-Rule 27Central Civil Services (revised pension) Rules
High Courts29 Aug 2024Dismissed
Union Of India & Ors. Vs Sh. Pawan Kumar
Delhi High Court · (2024) 08 DEL CK 1634
Constitution of India-Article 226
High Courts29 Aug 2024Disposed Of
Suchit Prasad Jain Vs Neeraj Puri
Delhi High Court · (2024) 08 DEL CK 1692
High Courts29 Aug 2024Dismissed
Sh. Ashok Mittal & Anr. Vs Sh. Manjhi Sahu
Delhi High Court · (2024) 08 DEL CK 1704
High Courts29 Aug 2024Dismissed
Gaurav Mangla Vs Rohit Mangla
Delhi High Court · (2024) 08 DEL CK 1705
CPC-Section 151, Order XXXIX Rule 10
High Courts29 Aug 2024Disposed Of
Ireo Grace Realtech Pvt Ltd Vs Sakshi Abraham & Anr.
Delhi High Court · (2024) 08 DEL CK 1707
Constitution of India-Article 227Consumer Protection Act, 2019-Section 51, 58