Code of Civil Procedure, 1908 — Section 115, 151, Order 14 Rules 3, Order 14 Rules 5, Order 39 Rules 1, Order 39 Rules 2Delhi High Court (Amendment) Act, 2015 — Section 4Evidence Act, 1872 — Section 101

Read judgment

High Courts21 Aug 2024Disposed Of

Kawakami, Shigeki & Ors Vs Assistant Controller Of Patents And Designs

Delhi High Court · (2024) 08 DEL CK 0124

Indian Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 3(d), 3(e), 3(f), 15

Read judgment

High Courts21 Aug 2024Dismissed

M/s AKN Developers Private Limited Vs M/s Premsons Southend

Delhi High Court · (2024) 08 DEL CK 0123

Constitution of India, 1950 — Article 226, 227Civil Procedure Code, 1908 — Section 10Arbitration and Conciliation Act, 1996 — Section 11, 16, 23

Read judgment

High Courts21 Aug 2024Dismissed

Ravi Gupta Vs Delhi Development Authority & Ors

Delhi High Court · (2024) 08 DEL CK 0122

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts21 Aug 2024Allowed

Amit Garg & Anr Vs Secretary (Alt.) Land Building Department And Anr

Delhi High Court · (2024) 08 DEL CK 0121

Constitution of India, 1950 — Article 226Delhi Development Act, 1957 — Section 21Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts20 Aug 2024Dismissed

Komal Kumari Vs State(Nct Of Delhi) & Anr

Delhi High Court · (2024) 08 DEL CK 0132

Code of Criminal Procedure 1973 — Section 41A, 200, 202, 397, 482Indian Penal Code, 1860 — Section 34, 408, 499

Read judgment

High Courts20 Aug 2024Allowed

Vijay Kumar Khurana Vs Shubham Jain

Delhi High Court · (2024) 08 DEL CK 0131

Code of Criminal Procedure 1973 — Section 200, 482Indian Penal Code, 1860 — Section 34, 120B, 409, 420

Read judgment

High Courts20 Aug 2024Disposed Of

Managing Committee, Masjid Syed Faiz Elahi (Regd) Vs Delhi Waqf Board & Ors

Delhi High Court · (2024) 08 DEL CK 0130

Waqf Act, 1995 — Section 72, 72(1), 72(2)

Read judgment

High Courts20 Aug 2024Disposed Of

Om Prakash Vs Sheesh Ram @ Sheesh Pal (Since Deceased) & Ors

Delhi High Court · (2024) 08 DEL CK 0129

Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 54

Read judgment

High Courts20 Aug 2024Dismissed

Satish Kumar Dahiya Vs Smt Shivani Dahiya & Anr

Delhi High Court · (2024) 08 DEL CK 0128

Code of Criminal Procedure 1973 — Section 125, 397, 482Family Courts Act, 1984 — Section 19(4)

Read judgment

High Courts20 Aug 2024Disposed Of

Kanwal Kishore Manchanda Vs Delhi Development Authority & Anr

Delhi High Court · (2024) 08 DEL CK 0127

Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 193, 196, 467, 471Indian Partnership Act, 1932 — Section 14, 15

Read judgment

High Courts16 Aug 2024Disposed Of

Bajrang Punia And Ors Vs Union Of India And Ors

Delhi High Court · (2024) 08 DEL CK 0067

Constitution of India, 1950 — Article 30

Read judgment

High Courts16 Aug 2024Disposed Of

Deepak Dabas Vs Central Bureau Of Investigation

Delhi High Court · (2024) 08 DEL CK 0063

Constitution of India, 1950 — Article 21Code of Criminal Procedure 1973 — Section 439, 482Indian Penal Code, 1860 — Section 34, 302, 304, 323, 341

Read judgment

High Courts16 Aug 2024Disposed Of

Hari Sing Vs Suresh Pawar

Delhi High Court · (2024) 08 DEL CK 0062

Read judgment

High Courts14 Aug 2024

Hala Kamel Zabal Vs Arya Trading Ltd. & Ors

Delhi High Court · (2024) 08 DEL CK 0069

Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 4, 10, 10(1), 11(2), 11(6), 16, 16(1), 16(2), 18(1), 21, 34, 34(2), 34(2)(a)(v), 34(2)(b)(ii)

Read judgment

High Courts14 Aug 2024Disposed Of

Suresh Kumari Vs Mr Ajay Kumar & Anr

Delhi High Court · (2024) 08 DEL CK 0068

Read judgment

High Courts14 Aug 2024Disposed Of

Jai Pal Vs UOI And Ors

Delhi High Court · (2024) 08 DEL CK 0066

Constitution of India, 1950 — Article 226Border Security Force Act, 1968 — Section 19(a), 20(c), 22(e), 26, 30(b), 99, 117Border Security Force Rules, 1969 — Rule 142(2)

Read judgment