High Courts27 May 2024Disposed Of
Madhur Computech Pvt.Ltd Vs M/s Affordable Exports Pvt Ltd & Anr.
Delhi High Court · (2024) 05 DEL CK 3873
Arbitration and Conciliation Act, 1996-Section 11(6), 12
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 311 of 565
High Courts27 May 2024Disposed Of
Sachin & Ors. Vs Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3939
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts27 May 2024Dismissed
Bilquis Vs Jamia Milia Islamia & Ors.
Delhi High Court · (2024) 05 DEL CK 3959
Code of Civil Procedure, 1908-Order XLI, Section 96, VII Rule 11, VII Rule 3, XII Rule 6, II Rule 2, 10, 11Public Premises (Eviction of Unauthorised Occupants) Act, 1958Public Premises (Eviction of Unauthorised Occupants) Act, 1971-Section 4, 5, 9, 24(2)
High Courts27 May 2024Dismissed
The Mgmt. Of M/s Patel On Boar Vs The Secretary (Labour) & Anr
Delhi High Court · (2024) 05 DEL CK 3910
Constitution of India-Articles 226, 227Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Industrial Disputes Act, 1947-Section 2(s)
High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Wea Karol Bagh New Delhi Vs Ramesh Chand
Delhi High Court · (2024) 05 DEL CK 3908
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
High Courts27 May 2024Dismissed
Federation Of Tata Communications Employees Unions Vs Union Of India & Ors.
Delhi High Court · 2024 INSC 425
Constitution of India-Article 12, 14, 226, 32, 36, 309, 310, 311; Part III, Part IV, Part XIVGeneral Clauses Act, 1897Companies Act, 1956
High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Vs Laly Sunny
Delhi High Court · (2024) 05 DEL CK 3905
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
High Courts27 May 2024Dismissed
R B Seth Jessa Ram Hospital And Bros Vs Ramesh Chand
Delhi High Court · (2024) 05 DEL CK 3904
Constitution of India-Article 226Code of Civil Procedure, 1908-Order XVII, Rule 1 of Order XVII
High Courts27 May 2024Partly Allowed
Samiksha Chaudhary & Ors. Vs Maulana Azad Medical College & Anr.
Delhi High Court · (2024) 05 DEL CK 4477
Medical Council of India Regulations on Graduate Medical Education, 1997-Regulation 7, 7(1), 7(2)(b), 7(3), 7(7), 8Indian Medical Council Act, 1956-Section 33, sub-section (6B)MBBS Ordinance 2011-Clause 5
High Courts27 May 2024Disposed Of
Pushyam Pandla & Ors. Vs Union Of India & Ors.
Delhi High Court · (2024) 05 DEL CK 4036
High Courts27 May 2024Disposed Of
Jitendra Kumar Pvt. Ltd. ITI & Anr. Vs Directorate General Of Training & Anr.
Delhi High Court · (2024) 05 DEL CK 4038
High Courts27 May 2024Allowed
Krishan Gopal Yadav & Ors. Vs The State GNCT, Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 4066
Cr.P.C.-Section 482, 468, 397(3), 161, 173IPC-Section 498A/34, 509Maintenance & Welfare of Parents & Senior Citizens Act, 2007
High Courts27 May 2024Dismissed
George Ninan Vs State NCT Of Delhi & Anr.
Delhi High Court · (2024) 05 DEL CK 3726
Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 28Companies Act, 2013-Section 2(51)(iv), 2(51), 2(60)
High Courts27 May 2024
Rohit Jain Vs Govt. Of NCT Of Delhi. & Anr.
Delhi High Court · (2024) 05 DEL CK 3723
Code of Criminal Procedure, 1973-Section 482, 438Indian Penal Code-Section 406Prohibition of Benami Property Transactions Act, 1988-Section 3
High Courts27 May 2024Dismissed
Union Of India Vs M/S Ramji Das Dhal Const. Pvt Ltd - Pushpanjali Const.Pvt.Ltd.
Delhi High Court · (2024) 05 DEL CK 3787
Arbitration and Conciliation Act, 1996-Section 37(2)(b), 37, 17, 17(1)(ii)(e)C.P.C.-Order XXXIX Rule 1 and 2
High Courts27 May 2024Disposed Of
Mrs. Maya Das & Anr. Vs Mr. Subrata Das
Delhi High Court · (2024) 05 DEL CK 3791
CPC-Section 151
High Courts27 May 2024Allowed
Mr Prashant Sharma Vs M/s R3 Medical Clinic Pvt.Ltd.
Delhi High Court · (2024) 05 DEL CK 3792
Arbitration and Conciliation Act, 1996-Section 11(6), 12(1), 12(5)Companies Act, 2013-Section 115, 169 (read with Sub Section (4))Companies (Management and Administration) Rule, 2014-Rule 23
High Courts27 May 2024Disposed Of
Transactree Technologies Private Limited Vs Fundfina Marketplace Private Limited
Delhi High Court · (2024) 05 DEL CK 3793
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(1), 12(5)Companies Act, 2013
High Courts27 May 2024
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2024) 05 DEL CK 3674
CPC-Sections 24, 25Constitution of India-Article 227, 136CrPC-Section 161, 41A
High Courts27 May 2024
Master Arnesh Shaw Vs Union Of India & Anr.
Delhi High Court · (2024) 05 DEL CK 3651