High Courts01 Jul 2024Disposed Of
The Patri Association & Anr. Vs South Delhi Municipal Corporation & Anr.
Delhi High Court · (2024) 07 DEL CK 2006
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 291 of 565
High Courts01 Jul 2024Disposed Of
Canara Bank Vs Vineeta Pandey & Ors.
Delhi High Court · (2024) 07 DEL CK 1989
Recovery of Debts and Bankruptcy Act, 1993-Section 19Constitution of India-Article 226
High Courts01 Jul 2024Allowed
Dobariya Mohit Ramnikal Vs Department Of Higher Education & Anr
Delhi High Court · (2024) 07 DEL CK 0050
Constitution of India, 1950 — Article 14Architects Act, 1972 — Section 2(a), 2(d), 14, 15, 15(1), 16, 17, 21, 23, 25, 35(1)
High Courts01 Jul 2024Dismissed
Inder Singh Solanki Vs State Of Nct Of Delhi & Anr
Delhi High Court · (2024) 07 DEL CK 0049
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 336, 506
High Courts01 Jul 2024Allowed
Annie Thomas & Anr Vs Pawan Hans Helicopters Ltd & Ors
Delhi High Court · (2024) 07 DEL CK 0048
Constitution of India, 1950 — Article 14, 226
High Courts29 Jun 2024Partly Allowed
Mudit Gupta & Ors. Vs State Of NCT Of Delhi & Ors.
Delhi High Court · (2024) 06 DEL CK 1855
Indian Penal Code, 1860-Section 420, 120BCode of Criminal Procedure, 1973-Section 482, 439, 41(A), 151Prevention of Corruption Act, 1988
High Courts29 Jun 2024
Suman Gupta (Proprietor Bakson Gas Service) Vs Indian Oil Corporation Limited
Delhi High Court · (2024) 06 DEL CK 1854
Arbitration and Conciliation Act, 1996-Section 9
High Courts28 Jun 2024Disposed Of
Rachana Television Private Limited Vs Union Of India & Ors.
Delhi High Court · (2024) 06 DEL CK 1847
Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017-Clause 17, 18(4)Quality of Service Regulations, 2017TRAI Act, 1997
High Courts28 Jun 2024Disposed Of
Indira Television Ltd Vs Telecom Regulatory Authority Of India & Ors.
Delhi High Court · (2024) 06 DEL CK 1844
Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017-Clause 17, 18 (4)TRAI Act, 1997Quality of Service Regulations, 2017
High Courts28 Jun 2024Allowed
Ram Kishan Vs M/S Emaar MGF Constructions Pvt Ltd
Delhi High Court · (2024) 06 DEL CK 1862
Code of Civil Procedure, 1908-Section 151Indian Evidence Act, 1872-Section 65B, 65-B(4)Constitution of India-Article 227
High Courts28 Jun 2024Dismissed
Primordial Systems Pvt. Ltd Vs Raman Kumar Chug & Anr.
Delhi High Court · (2024) 06 DEL CK 1859
Civil Procedure Code, 1908-Order VII Rule 14, VII Rule 14(3), XIII Rule 1, Section 151Constitution of India-Article 227Contempt of Courts Act, 1971
High Courts28 Jun 2024Allowed
Pushpa Khanna & Anr. Vs Sanjay Narang & Ors.
Delhi High Court · (2024) 06 DEL CK 1858
Delhi Rent Control Act, 1958-Section 38, 14(1)(b), 14(1)(c)Code of Civil Procedure, 1908-Order XVI Rule 1(3), VII Rule 14(3), Section 151Constitution of India-Article 227
High Courts28 Jun 2024Dismissed
Harjit Singh Sahni Vs Sidhant Gupta
Delhi High Court · (2024) 06 DEL CK 1866
Constitution of India-Article 227Delhi Rent Control Act, 1958-Section 38, 14(1)(e), 19(2), 14(7), 19(1), 14A, 14B, 14C, 14D, 21, 25B, 25B(4), 14(1)(a)Delhi Rent Control Rules, 1959-Rule 4
High Courts28 Jun 2024Dismissed
Shri R.S. Chhabra Vs Shri Gopal Krishan Kapoor & Ors.
Delhi High Court · (2024) 06 DEL CK 1815
Code of Civil Procedure, 1908-Section 47, 151, Order 23 Rule 3, 39 Rules 1 and 2Specific Relief Act, 1963-Section 30Constitution of India-Article 142
High Courts28 Jun 2024Partly Allowed
Union Of India Vs M/S ANS Construction Ltd
Delhi High Court · (2024) 06 DEL CK 1816
Arbitration and Conciliation Act, 1996-Section 34, 34(1)(2), 34(2)(a)(iv), 34(2)(iv)Indian Contract Act, 1872-Section 55, 73, 74
High Courts28 Jun 2024Partly Allowed
Union Of India Through Executive Engineer Vs ANS Construction Ltd
Delhi High Court · (2024) 06 DEL CK 1817
Arbitration and Conciliation Act, 1996-Section 34, 34(1)(2), 34(2)(iv), 34(2)(a)(iv)Indian Contract Act, 1872-Sections 55, 73 and 74
High Courts28 Jun 2024Disposed Of
Rohit Malhotra Vs Gurvinder Singh Toor
Delhi High Court · (2024) 06 DEL CK 1818
CPC, 1908-Order XIII A Rules 3 & 6(1)(a), XIIIA, VIII Rule 10, VIII Rule 5, VII Rule 11, Section 151Negotiable Instruments Act, 1881-Section 138Code of Criminal Procedure, 1973-Section 200
High Courts28 Jun 2024Dismissed
Link Engineers (P) Limited Vs M/s Asia Brown Bovery Limited & Ors.
Delhi High Court · (2024) 06 DEL CK 1819
Companies Act, 1956-Sections 391 to 394CPC-Order VII Rule 11, XXIII Rule 1
High Courts28 Jun 2024Allowed
Deepak Duggal Vs State & Ors.
Delhi High Court · (2024) 06 DEL CK 1820
Indian Succession Act, 1925-Section 276, 63Indian Evidence Act, 1872-Section 68Limitation Act-Article 137 of Schedule I
High Courts28 Jun 2024Allowed
Sh. Paminder Gujral & Ors. Vs Kiranjit Gujral & Ors.
Delhi High Court · (2024) 06 DEL CK 1821
CPC, 1908-Order XII Rule 6, Section 151Indian Succession Act-Section 263Insurance Act, 1938