High Courts28 Aug 2024Dismissed
Manish Kumar Vs Yukti
Delhi High Court · (2024) 08 DEL CK 1418
Constitution of India-Article 227
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 197 of 565
High Courts28 Aug 2024Dismissed
M/s Chetanya Buildcon Pvt. Ltd Vs Shri Lalit Mohan Tewari & Ors
Delhi High Court · (2024) 08 DEL CK 0111
Contract Act, 1872 — Section 19, 55Specific Relief Act, 1963 — Section 16
High Courts28 Aug 2024Allowed
Arman Ali Vs State (Nct) Of Delhi Through Sho With P.S. Burari
Delhi High Court · (2024) 08 DEL CK 0091
Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25, 27
High Courts28 Aug 2024Dismissed
Govt. Of Nct Of Delhi & Ors Vs Sandeep Kumar
Delhi High Court · (2024) 08 DEL CK 0090
Constitution of India, 1950 — Article 226Central Civil Services (Conduct) Rules,1964 — Rule 3Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14
High Courts28 Aug 2024Disposed Of
Chander Singh Vs State
Delhi High Court · (2024) 08 DEL CK 0089
Code of Criminal Procedure 1973 — Section 313Indian Penal Code, 1860 — Section 34, 302, 304II, 307, 324, 326
High Courts28 Aug 2024Disposed Of
Inderjeet Singh Tosaria Vs Delhi Development Authority
Delhi High Court · (2024) 08 DEL CK 0088
Constitution of India, 1950 — Article 14, 21, 226
High Courts28 Aug 2024Dismissed
Ajmer Singh Vs Government Of Nct Of Delhi & Ors
Delhi High Court · (2024) 08 DEL CK 0087
Constitution of India, 1950 — Article 215
High Courts28 Aug 2024Dismissed
Saroj Vs Delhi Development Authority & Ors
Delhi High Court · (2024) 08 DEL CK 0086
Specific Relief Act, 1963 — Section 20A, 41(h)
High Courts28 Aug 2024Dismissed
Rajneesh Vs Union Of India
Delhi High Court · (2024) 08 DEL CK 0085
Constitution of India, 1950 — Article 226Border Security Force Act, 1968 — Section 40, 70, 74Border Security Force Rules, 1969 — Rule 28A, 63, 63(1), 63(6), 142, 142(1), 142(2), 134
High Courts28 Aug 2024Dismissed
EX SGT Laxmi Narayan Pandey Retd Vs Union Of India And Others
Delhi High Court · (2024) 08 DEL CK 0084
Constitution of India, 1950 — Article 226
High Courts27 Aug 2024Disposed Of
Indira Gandhi National Centre For Arts Vs The P.O. Labour Court-VII & Anr
Delhi High Court · (2024) 08 DEL CK 1492
Industrial Disputes Act, 1947-Section 2(j)Constitution of India-Article 14
High Courts27 Aug 2024Dismissed
Union Of India & Ors. Vs Vishvambhar Singh
Delhi High Court · (2024) 08 DEL CK 1481
Constitution of India-Article 226, 136, 14, 38 and 39Post and Telegraph Extra Departmental (Conduct and Service) Rules, 1964Department of Posts, Gramin Dak Sevak (Conduct and Engagement) Rules, 2001
High Courts27 Aug 2024Disposed Of
New Era Cap Co., Inc. Vs Mr. Satish Shukla & Ors.
Delhi High Court · (2024) 08 DEL CK 1518
Civil Procedure Code, 1908-Order XIII-A, Rule 2, 3 & 6; Section 151Copyright Act, 1957-Section 2(c); Section 14(c)Trade Marks Act, 1999-Section 29
High Courts27 Aug 2024Dismissed
Dheeraj Bhardwaj Vs Meenakshi Pandey
Delhi High Court · (2024) 08 DEL CK 1524
Hindu Marriage Act, 1955
High Courts27 Aug 2024Disposed Of
Bristol-Myers Squibb Holdings Ireland & Anr. Vs KM Swarnalatha & Ors.
Delhi High Court · (2024) 08 DEL CK 1537
CPC-Order VI Rule 17Patents Act, 1970-Section 107A
High Courts27 Aug 2024Disposed Of
Mankind Pharma Limited Vs Maa Ayurved Bhavan
Delhi High Court · (2024) 08 DEL CK 1538
Copyrights Act, 1957-Section 2(c), 51Trade Mark Act, 1999-Section 2(1)(zg)
High Courts27 Aug 2024Disposed Of
Hyundai Motor India Limited Vs AAA Teleshopping Pvt. Ltd. & Anr.
Delhi High Court · (2024) 08 DEL CK 1539
Trade Marks Act, 1999-Section 11(1)
High Courts27 Aug 2024Disposed Of
Abbott GmbH & Anr. Vs Mankind Pharma Limited & Anr.
Delhi High Court · (2024) 08 DEL CK 1543
High Courts27 Aug 2024Allowed
Sanjay Kumar Tiwari Vs Government Of NCT Of Delhi
Delhi High Court · (2024) 08 DEL CK 1590
Constitution of India-Articles 226, 227Code of Criminal Procedure, 1971-Section 482, 353, 353(1), 353(7)Indian Penal Code, 1860-Sections 419/420/511/120-B
High Courts27 Aug 2024Dismissed
Vishav Bandhu Gupta Vs Union Of India & Ors.
Delhi High Court · (2024) 08 DEL CK 1629
Income Tax Act-Section 131CCS (Conduct) Rules, 1964-Rule 3(1)(ii), 3(1)(iii), 9, 11CCS (Leave) Rules, 1972-Rule 25