High Courts09 Jul 2024Disposed Of
Grameen Ati Jeevan Society (Regd.) Vs Panchshila Cooperative House Building Society Ltd. & Ors.
Delhi High Court · (2024) 07 DEL CK 2164
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 276 of 565
High Courts09 Jul 2024Dismissed
White Medical College And Hospital Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2682
Constitution of India-Article 226, 226(2)Maintenance of Standard of Medical Education Regulation, 2023-Chapter III - Penalties Clause 8
High Courts09 Jul 2024
Baby Krutika Sharma Through Her Father Vasudev Sharma Vs Govt Of Nct Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2674
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 21A
High Courts09 Jul 2024Dismissed
Sanjay Kumar & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 07 DEL CK 2726
Public Premises (Eviction of Unauthorised Occupants) Act-Section 4, 2(g)Constitution of India-Article 226LA Act-Section 9, 11 and 12, 16
High Courts09 Jul 2024Dismissed
M/s Yadav Labour Contractor Vs GAIL (India) Limited & Anr.
Delhi High Court · (2024) 07 DEL CK 2723
Constitution of India-Article 14, 226
High Courts09 Jul 2024Dismissed
Mr. Kamlesh Kumar Vs Society For Affordable Redressal Of Disputes & Ors.
Delhi High Court · (2024) 07 DEL CK 2722
Arbitration and Conciliation Act, 1996Right to Information Act, 2005-Section 4Societies Registration Act, 1860
High Courts09 Jul 2024Dismissed
Eagle Hunter Solutions Ltd Vs Guru Gobind Singh Indraprastha University & Anr.
Delhi High Court · (2024) 07 DEL CK 2721
CPC-Order 47 Rule 1
High Courts09 Jul 2024Dismissed
SA Infrastructure Consultants Pvt Ltd Vs National Highway Authority Of India
Delhi High Court · (2024) 07 DEL CK 2720
Constitution of India-Article 226, 298NHA Act-Section 3, 3(1) and (2)
High Courts09 Jul 2024Dismissed
Deepak Sinha Vs Ministry Of Health And Family Welfare & Anr.
Delhi High Court · (2024) 07 DEL CK 2717
Drugs and Cosmetics Act, 1940-Section 11(2), 25(4), 23(4), Rule 2(dd), Second ScheduleDrugs and Cosmetics Rules, 1945-Rule 3A, 3A(7), 2(dd)RTI Act
High Courts09 Jul 2024Disposed Of
UOI & Anr. Vs Rakesh K Gupta
Delhi High Court · (2024) 07 DEL CK 2712
Right to Information Act, 2005-Section 8(1)(e), 8(1)(h), 8(1)(j), 8(1)(1)
High Courts09 Jul 2024Dismissed
Vicky Aggarwal & Ors. Vs AB Mauri India Pvt. Ltd.
Delhi High Court · (2024) 07 DEL CK 2789
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Companies Act, 2013Trade Marks Act, 1999-Section 29(2)(b), 29(2)
High Courts09 Jul 2024Dismissed
Sonoo Jaiswal & Ors. Vs Oracle America Inc. & Anr.
Delhi High Court · (2024) 07 DEL CK 2790
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 2(1)(z), 2(1)(zg), 29(1), 29(2), 29(5)Lanham Act
High Courts09 Jul 2024
Somender Yadav & Ors. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 1999
Code of Civil Procedure, 1908-Section 151Constitution of India-Article 226, 227
High Courts09 Jul 2024Disposed Of
Nasreen Mohsin Choudhary Vs National Investigation Agency
Delhi High Court · (2024) 07 DEL CK 1993
National Investigation Agency Act, 2008-Section 21Cr.P.C.-Chapter VI, Section 84(4)
High Courts09 Jul 2024Dismissed
White Medical College And Hospital Vs Union Of India & Ors
Delhi High Court · (2024) 07 DEL CK 0018
Constitution of India, 1950 — Article 226, 226(2)
High Courts09 Jul 2024Disposed Of
Somender Yadav And Ors Vs Govt Of Nct Of Delhi And Ors
Delhi High Court · (2024) 07 DEL CK 0017
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 151
High Courts09 Jul 2024Disposed Of
Modi Paints And Varnish Works Vs Sanjay Gupta And Anr
Delhi High Court · (2024) 07 DEL CK 0016
Trademarks Act, 1999 — Section 25(3)
High Courts09 Jul 2024Disposed Of
Gurvinder Singh Vs State (Govt. Of Nct) Of Delhi & Anr
Delhi High Court · (2024) 07 DEL CK 0015
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 433A, 482Indian Penal Code, 1860 — Section 323, 365, 376
High Courts09 Jul 2024Dismissed
Mukesh Khurana Vs Rahul Chaudhary
Delhi High Court · (2024) 07 DEL CK 0014
Arbitration & Conciliation Act, 1996 — Section 7, 8, 11, 16Transfer of Property Act, 1882 — Section 106, 116
High Courts09 Jul 2024Disposed Of
Chandan Yadav Vs BSES Rajdhani Power Limited & Anr
Delhi High Court · (2024) 07 DEL CK 0013
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2