High Courts29 Aug 2024Allowed
Paramjit Bajaj Vs Mrs. Nivedita Das & Ors
Delhi High Court · (2024) 08 DEL CK 0083
Arbitration and Conciliation Act 1996 — Section 11(5), 12(2), 21
COURT ARCHIVE
Delhi High Court judgments, 2024
1,837 judgments · page 27 of 92
High Courts29 Aug 2024Dismissed
Sh. Ashok Mittal & Anr Vs Sh. Manjhi Sahu
Delhi High Court · (2024) 08 DEL CK 0082
High Courts29 Aug 2024Disposed Of
St. Stephen College Vs Hargun Singh Ahluwalia And Ors
Delhi High Court · (2024) 08 DEL CK 0081
Constitution of India, 1950 — Article 29Civil Procedure Code, 1908 — Section 2(9), Order 43 Rule 1
High Courts29 Aug 2024Dismissed
Nasir Vs State Govt. Of Nct Of Delhi And Ors
Delhi High Court · (2024) 08 DEL CK 0080
Code of Criminal Procedure 1973 — Section 125Protection of Women from Domestic Violence Act, 2005 — Section 23, 29
High Courts29 Aug 2024Dismissed
Govind Yadav Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0079
Constitution of India, 1950 — Article 226, 323, 324Representation of the People Act, 1951 — Section 29A, 29A(1), 29A(4), 29A(5), 29A(1), 29A(6), 29A(7), 29B, 29CConduct of Elections Rules, 1961 — Rule 5, 10
High Courts29 Aug 2024Disposed Of
Nippon Steel Corporation Vs Controller General Of Patents, Designs And Trademarks And Anr
Delhi High Court · (2024) 08 DEL CK 0078
Patent Act, 1970 — Section 2(1)(j), 3, 3(d), 3(n), 10, 15
High Courts29 Aug 2024xxxii Jeffrey J. Diermeier v. State of W.B.
Dr. Shashi Tharoor Vs State & Anr
Delhi High Court · (2024) 08 DEL CK 0077
(2010) 6 SCC 243
High Courts29 Aug 2024Disposed Of
The Ministry Of Home Affairs & Anr Vs Syndicate Innovations International Limited & Ors
Delhi High Court · (2024) 08 DEL CK 0076
Arms Act, 1959 — Section 10Arms Rules, 2016 — Rule 2(29), 2(31), 2(37), 57(4), 88(2), 88(5)
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 2024Dismissed
Central Bank Of India Vs Anuradha Manchanda And Ors
Delhi High Court · (2024) 08 DEL CK 0110
Constitution of India, 1950 — Article 227Civil Procedure Code, 1908 — Order 9 Rule 7
High Courts27 Aug 2024Dismissed
Samarth Trading Company & Anr Vs Thandi Ram Jai Narain
Delhi High Court · (2024) 08 DEL CK 0109
Civil Procedure Code, 1908 — Order 11 Rule 1(4), Order 11 Rule 1(5), Order 37
High Courts27 Aug 2024Dismissed
Naider (Deceased) Thr His LR Vs Union Of India & Ors
Delhi High Court · (2024) 08 DEL CK 0108
Constitution of India, 1950 — Article 227Land Acquisition Act, 1984 — Section 18