High Courts22 Jul 2024Disposed Of
Raebareilly Allahabad Highway Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2024) 07 DEL CK 2205
1996 Act-Section 12(2), Fourth Schedule
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 257 of 565
High Courts22 Jul 2024Disposed Of
Afcons Sener LNG Construction Projects Private Limited Vs Western Concessions Private Limited
Delhi High Court · (2024) 07 DEL CK 2204
High Courts22 Jul 2024Allowed
P. K. Das & Anr. Vs MMTC Ltd. & Anr.
Delhi High Court · (2024) 07 DEL CK 2172
Constitution of India-Article 226, 14Kerala Service Rules
High Courts22 Jul 2024
Rahul Kumar Vs Municipal Corporation of Delhi
Delhi High Court · (2024) 07 DEL CK 2122
High Courts22 Jul 2024Dismissed
Uday Ratra Vs Regional Passport Office Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2107
Passports Act, 1967-Section 5, 5(1B), 5(2)(b), 5(2)(c), 6, 6(2)(f), 10(3), 22(a)Passport Rules, 1980-Rule 5
High Courts22 Jul 2024Dismissed
Sh Sunny Sachdeva Vs ACP North RTI Cell & Anr.
Delhi High Court · (2024) 07 DEL CK 2097
Right to Information Act, 2005-Section 20, 20(1), 20(2)
High Courts22 Jul 2024Disposed Of
Civil Safety Council Of India Vs UOI & Ors.
Delhi High Court · (2024) 07 DEL CK 2095
Indian Penal Code-Sections 337, 304ANational Building Code of India, 2005Civil Aviation Requirements-Section 4 Series B Part 1
High Courts22 Jul 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2030
High Courts22 Jul 2024Disposed Of
Pacific Foods Vs Krest Enterprises
Delhi High Court · (2024) 07 DEL CK 2049
Arbitration and Conciliation Act, 1996-Section 11, 7, 7(4), 11(6-A), 16, 12
High Courts22 Jul 2024Dismissed
P.T.M. Teacher Training Institute Vs National Council For Teacher Education & Anr.
Delhi High Court · (2024) 07 DEL CK 2670
Code of Civil Procedure, 1908-Section 151National Council of Teacher Education Act, 1993-Section 17, 14NCTE Regulations, 2014
High Courts22 Jul 2024Disposed Of
Dr. Chinmay Ankleshwaria Vs Union Of India Through Ministry Of Health And Family Welfare & Ors.
Delhi High Court · (2024) 07 DEL CK 2669
Constitution of India-Article 226
High Courts22 Jul 2024Dismissed
Sh. Ritesh Kumar Vs Jawaharlal Nehru University
Delhi High Court · (2024) 07 DEL CK 2667
Ordinance relating to the Award of Degree of Doctor of Philosophy-Clause 8, 8.1, 8.2, 10, 24
High Courts22 Jul 2024Allowed
Anastasiia Pivtsaeva & Anr. Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2768
Special Marriage Act, 1954-Section 13Citizenship Act, 1955-Section 7A, 7A(1)(c), 7A(1)(d), 7D, 15A(1)Prevention of Money Laundering Act, 2002-Sections 3 and 4
High Courts22 Jul 2024Allowed
Aradhya Export Import Consultants Pvt Ltd Vs Commissioner Of Customs (Airport And General), New Customs House New Delhi
Delhi High Court · (2024) 07 DEL CK 2011
Customs Brokers Licensing Regulations, 2018-Regulation 7(3), 10(e), 10(n), 16Customs Act, 1962 (52 of 1962)-Section 108
High Courts22 Jul 2024Dismissed
Commissioner Of Police & Anr. Vs Ravina Yadav & Anr.
Delhi High Court · (2024) 07 DEL CK 1971
Constitution of India-Articles 226, 227, Part IV, 14, 15, 15(3), 19(1)(g), 21, 24, 39, 39(e), 39(f), 41, 42, 43CCS (Leave) Rules, 1972-Rule 43, 43(1), 19, 30(1), 31(1)CCS(Leave) Amendment Rules, 1995
High Courts22 Jul 2024Dismissed
State Vs Basant Mishra @ Suraj
Delhi High Court · (2024) 07 DEL CK 1966
Code of Criminal Procedure, 1973-Section 378, Sub-section (3) of Section 378, 482, 164Indian Penal Code, 1860-Sections 376 (2), 506Protection of Children from Sexual Offences Act, 2012-Section 6, 5, 29
High Courts19 Jul 2024Disposed Of
Shri Neeraj Bhatia Vs Shri Ravindra Kumar Bhatia & Ors.
Delhi High Court · (2024) 07 DEL CK 2842
Code of Civil Procedure, 1908-Order XLIII Rule 1, Section 104, VII Rule 11, XLI Rule 33, XLIII Rule 2, 107, 39Delhi High Court Act, 1966-Section 10Hindu Succession Act, 1956-Section 8, 6
High Courts19 Jul 2024
M/s BPL Limited Vs M/s Morgan Securities & Credits Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2836
Arbitration and Conciliation Act, 1996-Section 8, 9, 16(2), 16(3), 17, 31(7)(a), 33, 34, 34(2), 34(2)(b)(ii), 34(3), 34(4), 37, 37(1)(b), 75, 81Commercial Courts Act, 2015-Section 13Usurious Loans Act, 1918-Section 2
High Courts19 Jul 2024Dismissed
Pramod Bhushan Vs Chaman Singh
Delhi High Court · (2024) 07 DEL CK 2355
Delhi Rent Control Act, 1958-Section 25(B)(8), 14(1)(e), 25(B), 19East Punjab Rent Restriction Act, 1949-Section 13-B
High Courts19 Jul 2024Dismissed
Sh. Rakesh Kumar Sharma Vs Delhi Development Authority
Delhi High Court · (2024) 07 DEL CK 2346
Code of Civil Procedure, 1908-Section 151, Order XXIII Rule 1, IX Rules 8 and 9Constitution of India-Article 226, 227