High Courts01 Aug 2024Disposed Of
Tata Sia Airlines Limited & Anr. Vs Ashraf Alam
Delhi High Court · (2024) 08 DEL CK 1526
Trade Marks Act, 1999-Section 2(1)(zg)
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 238 of 565
High Courts01 Aug 2024Disposed Of
Calvin Klein Trademark Trust Vs Mr. Sunny Sachdeva Trading As M/s Hache Shirts & Ors.
Delhi High Court · (2024) 08 DEL CK 1531
Copyright Act, 1957-Section 2(c), 17
High Courts01 Aug 2024
Pradeep Kumar Srivastava Vs Narcotics Control Bureau
Delhi High Court · (2024) 08 DEL CK 1545
CrPC-Section 439, 436ANDPS Act, 1985-Section 37, 37(1)(b)(ii), 8(c), 22(c), 23(c), 29, 67Indian Evidence Act-Section 65B
High Courts01 Aug 2024Dismissed
State Vs Raj Kumar Mishra & Ors.
Delhi High Court · (2024) 08 DEL CK 1562
Indian Penal Code, 1860-Sections 34, 300, 302, 304, 304(I), 347CrPC-Sections 161, 227, 228
High Courts01 Aug 2024Dismissed
Dr. Sanjay Gupta Vs Dr. Richa Chandra
Delhi High Court · (2024) 08 DEL CK 1570
Code of Criminal Procedure, 1973-Section 397Domestic Violence Act-Section 12, 22, 3(iv)Limitation Act-Section 5
High Courts01 Aug 2024Dismissed
Indian Council Of Medical Research & Anr. Vs Shri Uday Kumar Singh & Ors.
Delhi High Court · (2024) 08 DEL CK 1626
Constitution of India-Articles 226, 227The Administrative Tribunals Act, 1985-Section 21
High Courts01 Aug 2024Dismissed
Nitya Gopal Mandal Vs Pragati Bio And Renewable Energy & Ors.
Delhi High Court · (2024) 08 DEL CK 1636
CPC-Order I Rule 10Constitution of India-Article 227Indian Contract Act-Section 70
High Courts01 Aug 2024Dismissed
Jitender Chawla Vs Binod Kumar Begwani & Anr.
Delhi High Court · (2024) 08 DEL CK 1637
CPC-Order I Rule 10, Section 151
High Courts01 Aug 2024Disposed Of
Sh. Deepak Kumar Vs Smt. Manita Rani & Anr.
Delhi High Court · (2024) 08 DEL CK 1643
High Courts01 Aug 2024Allowed
Rajesh Wadhawan Vs Sh Naveen Sabharwal
Delhi High Court · (2024) 08 DEL CK 1752
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 15A, IX Rule 7, V Rule 1, Section 151Commercial Courts Act, 2015
High Courts01 Aug 2024Allowed
Sunita Kohli & Anr. Vs Kuldeep Singh Sejwal
Delhi High Court · (2024) 08 DEL CK 1759
Constitution of India-Article 227CPC-Order XIII-A, IX Rule 7, Section 151
High Courts01 Aug 2024Partly Allowed
Parvin Kumar Jain Vs Anju Jain
Delhi High Court · (2024) 08 DEL CK 1769
Hindu Marriage Act, 1956-Section 13(1)(ia), 24, 26Criminal Procedure Code, 1973-Section 125, 340Hindu Adoptions and Maintenance Act, 1956
High Courts01 Aug 2024Disposed Of
Vaibhav Aggarwal & Anr. Vs State Of NCT Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1777
Code of Criminal Procedure, 1973-Section 482IPC-Section 406
High Courts01 Aug 2024Disposed Of
Rajesh Sachdeva Vs The State (Govt. Of NCT. Of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1780
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 106, 107, 107(2), 107(5), 107(6)
High Courts01 Aug 2024Disposed Of
Dharmender Kumar @ Dharmender Singh & Ors. Vs The State (Govt of NCT of Delhi) & Anr.
Delhi High Court · (2024) 08 DEL CK 1783
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts01 Aug 2024Disposed Of
Sh. Vijay Kumar Jain Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1784
Constitution of India-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482
High Courts01 Aug 2024Disposed Of
Jabbar & Ors. Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 08 DEL CK 1786
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A/406/34
High Courts01 Aug 2024Partly Allowed
Dharmender Singh Vs Asgar Imam & Ors (The Oriental Insurance Co Ltd)
Delhi High Court · (2024) 08 DEL CK 1831
Motor Vehicle Act, 1988-Section 173Minimum Wages Act, 1948
High Courts01 Aug 2024
Triad India & Anr. Vs Tribal Cooperative Marketing & Development Federation Of India Limited
Delhi High Court · (2024) 08 DEL CK 1860
Arbitration and Conciliation Act, 1996-Section 12, 12(5), 21, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015-Section 8(ii), 26
High Courts01 Aug 2024Disposed Of
Alubuild Engineers Pvt Ltd Vs Neo Developers Pvt Ltd
Delhi High Court · (2024) 08 DEL CK 1862
Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2)