High Courts29 Jul 2024Dismissed
Union Public Service Commission Vs S.M. Keshkamat & Anr.
Delhi High Court · (2024) 07 DEL CK 2694
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 246 of 565
High Courts29 Jul 2024Dismissed
Yogesh @ Sonu Vs State (NCT of Delhi)
Delhi High Court · (2024) 07 DEL CK 2740
IPC-Section 307, 34, 302, 120BArms Act-Section 27, 54, 59, 25CrPC-Section 82, 439(1), 437(1)
High Courts29 Jul 2024Dismissed
M/s Plus91 Security Solutions Vs NEC Corporation India Private Limited (Erstwhile NEC Technologies Private Limited)
Delhi High Court · (2024) 07 DEL CK 2795
Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 28(3)Indian Contract Act, 1872-Section 70, 73, 25, 55, 23Companies Act 1956
High Courts29 Jul 2024Allowed
M/s. Trinity Consultants Vs M/s. Redefine Online Express (OPC) Private Limited
Delhi High Court · (2024) 07 DEL CK 2803
Indian Partnership Act, 1932Indian Contract Act, 1872-Section 32Disaster Management Act-Section 6(2)(i), 10(2)(1)
High Courts29 Jul 2024Disposed Of
Child Education Society Vs Union Of India And Ors.
Delhi High Court · (2024) 07 DEL CK 2806
Central Goods and Services Tax Act, 2017-Section 73, 73(9), 168ADelhi Goods and Services Tax Act, 2017-Section 73
High Courts29 Jul 2024Dismissed
D.P. Kalyan Vs National Textile Corporation Limited
Delhi High Court · (2024) 07 DEL CK 2003
National Textile Corporation Limited (Conduct, Discipline and Appeal) Rules, 2009-Clause 23.1.8, 23.1.29, 23.1.43, 22.1, Rule 22, 22.2, 25.7Constitution of India-Article 226, 227, 136Evidence Act
High Courts29 Jul 2024Dismissed
Ms Santosh Sharma Vs Ms Anita Arora
Delhi High Court · (2024) 07 DEL CK 1964
CPC-Order VIII Rule 1, Section 151
High Courts29 Jul 2024Dismissed
Sanjay Kumar & Ors Vs Union Of India Through Its Secretary & Ors
Delhi High Court · (2024) 07 DEL CK 0133
High Courts29 Jul 2024Disposed Of
Vinod Kumar Sharma And Ors Vs Union Of India And Anr
Delhi High Court · (2024) 07 DEL CK 0132
Constitution of India, 1950 — Article 14, 21, 226
High Courts29 Jul 2024Disposed Of
Samsung India Electronics Pvt. Ltd Vs SYNC In Design Pvt Ltd
Delhi High Court · (2024) 07 DEL CK 0122
High Courts29 Jul 2024Disposed Of
Parsvnath Developers Limited & Ors Vs Parsvnath Exotica Ghaziabad Flat Buyers Association & Anr
Delhi High Court · (2024) 07 DEL CK 0112
High Courts29 Jul 2024Disposed Of
Surender Singh Paul Vs Savita Paul
Delhi High Court · (2024) 07 DEL CK 0111
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 8 Rule 1Family Courts Act, 1984 — Section 10(3)
High Courts29 Jul 2024Dismissed
Santosh Sharma Vs Anita Arora
Delhi High Court · (2024) 07 DEL CK 0110
Code of Civil Procedure, 1908 — Section 151, Order 8 Rule 1
High Courts29 Jul 2024Dismissed
Rajiv Sharma Vs Ajay Kumar
Delhi High Court · (2024) 07 DEL CK 0109
Constitution of India, 1950 — Article 227
High Courts29 Jul 2024Disposed Of
Samrat Singh Rawat Vs Poonam Rawat
Delhi High Court · (2024) 07 DEL CK 0108
High Courts29 Jul 2024Disposed Of
Kanchana M. Shekhar Vs Avinash Shekhar
Delhi High Court · (2024) 07 DEL CK 0107
High Courts29 Jul 2024Dismissed
M/s Plus91 Security Solutions Vs NEC Corporation India Private Limited Erstwhile Nec Technologies Private Limited
Delhi High Court · (2024) 07 DEL CK 0106
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 37(1)(c)Contract Act, 1872 — Section 23, 25, 55, 70, 73
High Courts29 Jul 2024Disposed Of
Danish @ Chintu Vs State Of Nct Of Delhi
Delhi High Court · (2024) 07 DEL CK 0105
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 302, 307, 341, 427Arms Act, 1959 — Section 25, 29, 54
High Courts29 Jul 2024Dismissed
Ganga Ram Makhija @ Gulab Vs Jyoti Makhija
Delhi High Court · (2024) 07 DEL CK 0104
Code of Criminal Procedure, 1973 — Section 125, 482Protection of Woman from Domestic Violence Act, 2005 — Section 12, 29
High Courts26 Jul 2024Disposed Of
Goyal Housing Developrs LLP Vs K. L. Rathi Steels Limited
Delhi High Court · (2024) 07 DEL CK 2818
Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)